High Courts28 Oct 1986
Chavali Shivaji and Others Vs Govt. of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1988 AP 124
General Clauses Act, 1897 — Section 21Motor Vehicles Act, 1939 — Section 68, 68E
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,456 of 1,751
High Courts24 Oct 1986
K. Narmada Vs The Secretary, Medical and Health Department, State of Andhra Pradesh, Hyderabad and Others
Andhra Pradesh High Court · AIR 1988 AP 2
Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15(1), 3Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Rules, 1983 — Rule 8Constitution of India, 1950 — Article 226
High Courts21 Oct 1986Allowed
National Insurance Co. Ltd. Vs Chavali Vijayalakshmi and Others
Andhra Pradesh High Court · (1986) 10 AP CK 0006
Employees State Insurance Act, 1948 — Section 2(8), 46, 51, 52, 53
High Courts17 Oct 1986
Commissioner of Income Tax Vs Ravi Constructions and Uma Constructions
Andhra Pradesh High Court · (1987) 169 ITR 662
Income Tax Act, 1961 — Section 185Partnership Act, 1932 — Section 6
High Courts17 Oct 1986
COMMISSIONER OF Income Tax Vs 1. RAVI CONSTRUCTIONS
Andhra Pradesh High Court · (1988) 66 CTR 210 : (1988) 169 ITR 662
Income Tax Act, 1961 — Section 256Partnership Act, 1932 — Section 11, 12, 13, 4, 6
High Courts17 Oct 1986
Commissioner of Income Tax Vs Godavari Plywoods Ltd.
Andhra Pradesh High Court · (1987) 62 CTR 179 : (1987) 168 ITR 632
Income Tax Act, 1961 — Section 28, 29, 30, 31, 32
High Courts17 Oct 1986
Additional Commissioner of Income Tax Vs Skoda Export
Andhra Pradesh High Court · (1988) 172 ITR 358
Income Tax Act, 1961 — Section 9(1)
High Courts15 Oct 1986
Vinayak Trading Co. and Others Vs Sham Sunder and Co.
Andhra Pradesh High Court · AIR 1987 AP 236
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 2, Order 26 Rule 4(1)
High Courts15 Oct 1986
Silla Jagannadha Prasad Vs Silla Lalitha Kumari
Andhra Pradesh High Court · AIR 1989 AP 8
Civil Procedure Code, 1908 (CPC) — Section 2(2)Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 18
High Courts01 Oct 1986
Indira Gandhi Ayyappa Industrial Training Institute, Bobbili Vs National Council for Vocational Trades and Others
Andhra Pradesh High Court · AIR 1989 AP 1
Andhra Pradesh Education Act, 1982 — Section 2, 2(16), 20
High Courts30 Sept 1986
Sri Krishna Finance Corporation Vs Commissioner of Income Tax Commissioner of Income Tax Vs Sri Goverdhana Finance Corporation
Andhra Pradesh High Court · (1987) 61 CTR 147 : (1987) 169 ITR 611 : (1987) 35 TAXMAN 373
Income Tax Act, 1961 — Section 185, 256(2), 260(1)
High Courts30 Sept 1986
1. SRI KRISHNA FINANCE CORPORATION Vs COMMISSIONER OF Income Tax. (R.C. NO. 131 OF 1981). 2. COMMISSIONER OF Income Tax v. SRI GOVERDHANA FINANCE CORPORATION. (R.C. NO. 152 OF 1982).
Andhra Pradesh High Court · (1988) 61 CTR 147 : (1988) 169 ITR 611 : (1988) 35 TAXMAN 373
Income Tax Act, 1961 — Section 186, 256, 260
High Courts30 Sept 1986
Commissioner of Income Tax Vs Chitra Kalpana
Andhra Pradesh High Court · (1988) 67 CTR 215 : (1987) 169 ITR 678
Income Tax Act, 1961 — Section 28, 29, 30, 31, 32
High Courts26 Sept 1986
K.S. Hussain Peeran Vs Kadapala Venkata Ramana Reddy
Andhra Pradesh High Court · AIR 1989 AP 62
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 2, Order 21 Rule 2(1), Order 21 Rule 2(2), Order 21 Rule 3(1)
High Courts26 Sept 1986Dismissed
D. Padmavathi Vs Kalidindi Ravikumar Verma
Andhra Pradesh High Court · (1986) 09 AP CK 0001
Hindu Marriage Act, 1955 — Section 12(1)
High Courts25 Sept 1986
Commissioner of Income Tax Vs Venkateswara Transmission (P.) Ltd.
Andhra Pradesh High Court · (1988) 171 ITR 476
Income Tax Act, 1961 — Section 37, 43(3)
High Courts25 Sept 1986Allowed
G. Sumermal Vs Puttamreddy Kota Reddi
Andhra Pradesh High Court · (1986) 09 AP CK 0010
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 38, 58, 58(1A)
High Courts24 Sept 1986
Commissioner of Income Tax Vs Jetha Lal Nanji and Bros.
Andhra Pradesh High Court · (1987) 167 ITR 191
Income Tax Act, 1961 — Section 256(1)
High Courts23 Sept 1986
G.R. Wines Vs The Controller of Weights and Measures, Hyderabad and Another
Andhra Pradesh High Court · (1986) 09 AP CK 0011
Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 10, 29, 4, 6(1), 9(2)Standards of Weights and Measures Act, 1976 — Section 63, 67, 73