High Courts27 Nov 1986
Maruthi Talkies Vs The Entertainment Tax Officer, Bhimavaram
Andhra Pradesh High Court · (1987) 1 APLJ 252 : (1988) 71 STC 96
Andhra Pradesh Entertainment Tax Act, 1939 — Section 16, 5
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,455 of 1,751
High Courts27 Nov 1986
Dharma Reddy Vs Sub-Collector, Bodhan and Others
Andhra Pradesh High Court · AIR 1987 AP 160 : (1987) 1 APLJ 171
Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 3(1)
High Courts24 Nov 1986
Duncans Agro Industries Ltd. and Another Vs Assistant Collector Of Central Excise, Rajahmundry and Another
Andhra Pradesh High Court · (1987) 32 ELT 350
Central Excises and Salt Act, 1944 — Section 4Finance Act, 1982 — Section 4
High Courts22 Nov 1986
Andhra Pradesh Adimajati Seva Sangham and Others Vs Guntur Municipal Council and Others
Andhra Pradesh High Court · AIR 1987 AP 193
Andhra Pradesh Gram Panchayats Act, 1964 — Section 97Andhra Pradesh Municipalities Act, 1965 — Section 254, 255Constitution of India, 1950 — Article 21
High Courts21 Nov 1986
Dadala Ramanayya Vs Tax Recovery Officer
Andhra Pradesh High Court · (1987) 168 ITR 266
Income Tax Act, 1961 — Section 124, 126, 156, 2(43B), 2(44)
High Courts20 Nov 1986
Gill and Co. Vs Commissioner of Commercial Taxes, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · (1987) 65 STC 232
Andhra Pradesh General Sales Tax Act, 1957 — Section 19, 20, 20(1)
High Courts20 Nov 1986
D. Kalavathi Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1987 AP 150
Constitution of India, 1950 — Article 22(5), 226Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3
High Courts19 Nov 1986
Andhra Pradesh Carbides Ltd. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1992) 198 ITR 386
Income Tax Act, 1961 — Section 57
High Courts17 Nov 1986
Shairkhan Mohammed Abdullah Vs The District Collector, Kurnool and Others
Andhra Pradesh High Court · AIR 1987 AP 199 : (1987) 1 APLJ 266
Constitution of India, 1950 — Article 163, 226, 73Land Acquisition Act, 1894 — Section 4(1)
High Courts13 Nov 1986
Assistant Collector of Central Excise, Guntur Vs Andhra Fertilizer Ltd.
Andhra Pradesh High Court · (1989) 19 ECC 99 : (1989) 20 ECR 177 : (1987) 32 ELT 343 : (1989) 175 ITR 549 : (1989) 72 STC 299
Constitution of India, 1950 — Article 226, 226(3), 265
High Courts12 Nov 1986
Commissioner of Income Tax/wealth-tax Vs Polisetty Somasundaram Charities
Andhra Pradesh High Court · (1990) 183 ITR 377
Income Tax Act, 1961 — Section 11, 11(1), 12, 13, 13(2)
High Courts12 Nov 1986
Government of Andhra Pradesh and Others Vs B.V.S. Sai Prasad and Others
Andhra Pradesh High Court · (1987) 1 APLJ 289 : (1987) 2 LLJ 239
Andhra Pradesh High Court Service Rules, 1975 — Rule 3Constitution of India, 1950 — Article 14, 16, 299(1), 299(2), 39
High Courts11 Nov 1986Allowed
Challa Ramaiah and Another Vs Desu Guruvaiah
Andhra Pradesh High Court · AIR 1989 AP 56
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, 60, 60(1)
High Courts07 Nov 1986
S. Appala Narasamma Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1987) 63 CTR 148 : (1987) 168 ITR 17
Income Tax Act, 1961 — Section 45Land Acquisition Act, 1894 — Section 16, 17(1), 17(2)
High Courts06 Nov 1986
D. Pitchaiah Vs Assistant Commercial Tax Officer, Rajahmundry and Others
Andhra Pradesh High Court · (1987) 66 STC 283
High Courts05 Nov 1986
Commissioner of Income Tax Vs Navabharat Enterprises (P.) Ltd.
Andhra Pradesh High Court · (1988) 170 ITR 326
Income Tax Act, 1961 — Section 35B, 35B(1), 37
High Courts04 Nov 1986
M. Venkatesh Vs The Officer In-charge, Sainya Farm Military Farm Secunderabad and Another
Andhra Pradesh High Court · AIR 1988 AP 281
Constitution of India, 1950 — Article 14, 19(1), 73
High Courts04 Nov 1986
Boddu Ramaiah Vs Government of India and Others
Andhra Pradesh High Court · (1988) 15 ECC 79 : (1988) 32 ELT 355
Customs Act, 1962 — Section 111, 112Imports and Exports (Control) Act, 1947 — Section 3
High Courts03 Nov 1986
Padmaja Commercial Corporation Vs Commercial Tax Officer, Vijayawada and Others
Andhra Pradesh High Court · (1987) 66 STC 26
Constitution of India, 1950 — Article 286(3), 366
High Courts29 Oct 1986
K. Madhusudhan Vs District Magistrate and Collector, Mahabubnagar and Another
Andhra Pradesh High Court · (1986) 10 AP CK 0001
Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1), 3(2)