High Courts19 Mar 1985
Zdzizlaw Skakuz Vs Commissioner of Income Tax Bujniewicx Zenon Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1986) 50 CTR 39 : (1986) 158 ITR 420
Income Tax Act, 1961 — Section 10(14), 154(1), 16, 17, 2(24)
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,466 of 1,751
High Courts15 Mar 1985
Bairisetti Subbaraju and Others Vs Commissioner of Survey Settlements and Land Revenue Records, Hyderabad and Others
Andhra Pradesh High Court · AIR 1985 AP 329 : (1985) 3 APLJ 337
Andhra Pradesh Muttas (Abolition and Conversion into Ryotwari) Regulations, 1969 — Section 4, 4(4), 4(5), 8, 9
High Courts14 Mar 1985
Machi Parvaiah Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1985) 2 APLJ 388
Criminal Procedure Code, 1973 (CrPC) — Section 164, 335(1)Penal Code, 1860 (IPC) — Section 302, 84
High Courts13 Mar 1985
New Kailash Bangles Stores Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1986) 63 STC 156
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4), 20(1), 20(3), 22Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34(1)
High Courts06 Mar 1985
U. Foam Ltd. Vs Union of India and Others
Andhra Pradesh High Court · (1987) 27 ELT 262
Central Excises and Salt Act, 1944 — Section 2, 3
High Courts01 Mar 1985Dismissed
In the matter of M/s. Bharat Heavy Plates and Vessles Ltd., Visakhapatnam
Andhra Pradesh High Court · AIR 1985 AP 207
Civil Procedure Code, 1908 (CPC) — Section 115, 115(1), 115(l)(a)(b)(c)Constitution of India, 1950 — Article 14, 21, 38
High Courts01 Mar 1985
Bharat Heavy Plates Vs Vessels Ltd.
Andhra Pradesh High Court · (1986) 1 LLJ 145
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 14, 21
High Courts01 Mar 1985
In the matter of: Bharat Heavy Plates and Vessels Ltd.
Andhra Pradesh High Court · (1985) 3 APLJ 309
Civil Procedure Code, 1908 (CPC) — Section 115, 115(1)Constitution of India, 1950 — Article 14, 166, 21, 300, 300A
High Courts28 Feb 1985
Parvathi Devi and Others Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1987) 164 ITR 675
Income Tax Act, 1961 — Section 143
High Courts28 Feb 1985
Dodiyala Krishnaprasada Rao Vs K. Jayasri and Others
Andhra Pradesh High Court · AIR 1986 AP 126
Evidence Act, 1872 — Section 101, 102, 103, 104Hindu Adoptions and Maintenance Act, 1956 — Section 20, 20(3)
High Courts26 Feb 1985
T. Satyanarayana Vs Labour Court, Guntur and Another
Andhra Pradesh High Court · (1988) 1 LLJ 133
Establishments Rules, 1968 — Rule 21(2)
High Courts26 Feb 1985
Commissioner of Income Tax Vs Raj Brothers
Andhra Pradesh High Court · (1987) 165 ITR 720
Income Tax (Amendment) Act, 1984 — Section 33Income Tax Act, 1961 — Section 187, 188Partnership Act, 1932 — Section 40, 43
High Courts26 Feb 1985
Gowru Muttaiah Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1987) 65 STC 289
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4), 19Andhra Pradesh General Sales Tax Rules, 1957 — Rule 31
High Courts25 Feb 1985
Bio-visual Products Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1986) 63 STC 476
Central Sales Tax (Andhra Pradesh) Rules, 1957 — Rule 14
High Courts22 Feb 1985
G. Subbarama Naidu Vs The Joint Collector, Chittoor Dist. and Others
Andhra Pradesh High Court · AIR 1986 AP 82
Essential Commodities Act, 1955 — Section 6A
High Courts20 Feb 1985
Shah Pratap Chand Kantilal and Co. and Another Vs The State
Andhra Pradesh High Court · (1986) 63 STC 312
Andhra Pradesh General Sales Tax Act, 1957 — Section 20
High Courts20 Feb 1985
Sree Venkata Durga Aluminising Works Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1986) 63 STC 445
General Sales Tax Act — Section 5(1)
High Courts20 Feb 1985
A. Shanta Rao Vs State Transport Appellate Tribunal, Hyderabad and Others
Andhra Pradesh High Court · AIR 1985 AP 256
Motor Vehicles Act, 1939 — Section 44
High Courts18 Feb 1985
Malla Annapurnamma Vs Additional Munsif Magistrate and Others
Andhra Pradesh High Court · (1985) CriLJ 1172
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts18 Feb 1985
Tropical Agro System (P.) Ltd. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1985) 2 APLJ 21
Insecticides Act, 1968 — Section 22, 22(6), 24(2), 29(1), 3(1)