High Courts22 Jan 1985
Commissioner of Income Tax Vs Praga Tools Ltd.
Andhra Pradesh High Court · (1985) 49 CTR 269 : (1986) 157 ITR 282
Income Tax Act, 1961 — Section 37, 37(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,468 of 1,751
High Courts21 Jan 1985
P. Subrahmanyam and Others Vs Income Tax Officer
Andhra Pradesh High Court · (1987) 165 ITR 409
Compulsory Deposit Scheme (Income Tax Payers) Act, 1974 — Section 10
High Courts19 Jan 1985
United India Fire and General Insurance Co. Ltd. and Others Vs Mowli Bai
Andhra Pradesh High Court · (1986) 1 ACC 433 : AIR 1985 AP 263
High Courts19 Jan 1985
United India Fire and General Insurance Co. Ltd. Vs Mowli Bal
Andhra Pradesh High Court · (1986) 60 CompCas 372
High Courts19 Jan 1985
K.K.R. Nair Vs Managing Director, Food Corporation of India Head Office, New Delhi
Andhra Pradesh High Court · (1986) 1 LLJ 158
Food Corporation of India Staff Regulations, 1971 — Regulation 19(1), 58Food Corporations Act, 1964 — Section 45
High Courts19 Jan 1985
Golden Press Vs Deputy Collector of Central Excise, Hyderabad and Another
Andhra Pradesh High Court · (1986) 9 ECC 317 : (1985) ECR 1001 : (1987) 27 ELT 273
Apprentices Act, 1961 — Section 18Central Excises and Salt Act, 1944 — Section 3, 35
High Courts19 Jan 1985
Ramakrishana Talkies Vs Income Tax Officer, Vijayawada
Andhra Pradesh High Court · (1985) 153 ITR 794
Income Tax Act, 1961 — Section 131, 131(1A), 131(3), 132, 132(10)
High Courts13 Jan 1985
Angadi Chennaiah (A.1) and Others Vs State of A.P.
Andhra Pradesh High Court · (1985) 1 APLJ 315 : (1985) CriLJ 1366
Penal Code, 1860 (IPC) — Section 146, 147, 148, 149, 307
High Courts13 Jan 1985
K. Sambasiva Rao Vs P. Bangaru Raju
Andhra Pradesh High Court · AIR 1985 AP 393 : (1985) 2 APLJ 241
Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 16, 20
High Courts13 Jan 1985
Angadi Chennaiah and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1982) 2 ALT 455
Penal Code, 1860 (IPC) — Section 146, 148, 149, 324, 71
High Courts28 Dec 1984
Controller of Estate Duty Vs Trustees of Prince Shahmat Ali Khan Trust
Andhra Pradesh High Court · (1985) 49 CTR 286 : (1986) 159 ITR 975
Estate Duty Act, 1953 — Section 10
High Courts28 Dec 1984
The Transport Corporation of India Ltd. Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1985) 60 STC 14
Andhra Pradesh General Sales Tax Act, 1957 — Section 12, 14, 14B, 14B(6), 14B(7)
High Courts28 Dec 1984
Chennuru Ramarao Vs Gowri Sankar Talkies, Tekkali and Others
Andhra Pradesh High Court · AIR 1986 AP 84
Andhra Pradesh Cinemas (Regulation) Act, 1955 — Section 11, 9Cinematograph Rules, 1962 — Rule 12Contract Act, 1872 — Section 23
High Courts28 Dec 1984
South India Granite Corporation Vs Employees State Insurance Corporation, Hyderabad
Andhra Pradesh High Court · (1986) 1 LLJ 441
Employees State Insurance Act, 1948 — Section 44, 45, 45(2), 45A, 45B
High Courts26 Dec 1984
Commissioner of Income Tax, Andhra Pradesh Vs Ramaiah, K. Ramakrishna Murthy and Others
Andhra Pradesh High Court · (1985) 49 CTR 76 : (1986) 159 ITR 929
Income Tax Act, 1961 — Section 185(1), 2, 2(13), 28
High Courts26 Dec 1984
Commissioner of Income Tax Vs G.V. Rathaiah
Andhra Pradesh High Court · (1986) 159 ITR 945
Income Tax Act, 1961 — Section 256(1)
High Courts24 Dec 1984
Kudumula Pratap Reddy and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1985) CriLJ 1446
Criminal Procedure Code, 1973 (CrPC) — Section 293, 294Penal Code, 1860 (IPC) — Section 109, 201, 302, 34
High Courts24 Dec 1984
Kudumula Pratap Reddy and Others Vs State of A.P.
Andhra Pradesh High Court · (1985) CriLJ 1446
Criminal Procedure Code, 1973 (CrPC) — Section 293, 294Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 109, 201, 302, 34
High Courts24 Dec 1984
Ramulu Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1985) CriLJ 1679
Criminal Procedure Code, 1973 (CrPC) — Section 433, 433A
High Courts20 Dec 1984
Anupama Minerals Vs Union of India and Others
Andhra Pradesh High Court · AIR 1986 AP 225
Constitution of India, 1950 — Article 19, 226Forest (Conservation) Act, 1980 — Section 2, 3, 4Forest (Conservation) Rules, 1981 — Rule 4, 5, 6