COURT ARCHIVE

Andhra Pradesh High Court judgments

35,019 judgments · page 1,470 of 1,751

High Courts28 Nov 1984

K. Rambraham and Sons (P) Limited Vs Foreign Exchange Regulation Board

Andhra Pradesh High Court · (1984) 11 AP CK 0017

Foreign Exchange Regulation Act, 1947 — Section 19(2), 23(1), 23D, 5(1)Foreign Exchange Regulation Act, 1973 — Section 2Regional Banks Exchange Control Manual — Section 11

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High Courts28 Nov 1984

Transport Corporation of India Ltd. Vs National Seeds Corporation Ltd.

Andhra Pradesh High Court · (1986) 1 ACC 224 : AIR 1986 AP 1

Carriers Act, 1865 — Section 10

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High Courts27 Nov 1984

Vazeer Bee and Another Vs Putti Begum

Andhra Pradesh High Court · AIR 1986 AP 159

Succession Act, 1925 — Section 58Transfer of Property Act, 1882 — Section 5

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High Courts22 Nov 1984

Konatham Bhaskar Rao Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1986) 63 STC 297

Andhra Pradesh General Sales Tax Act, 1957 — Section 14(2)Andhra Pradesh General Sales Tax Rules, 1957 — Rule 17(2)

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High Courts22 Nov 1984

Commissioner of Income Tax Vs Udayalaxmi Hardware Stores

Andhra Pradesh High Court · (1990) 183 ITR 159

Income Tax Act, 1961 — Section 186Partnership Act, 1932 — Section 30

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High Courts19 Nov 1984

Commissioner of Income Tax Vs N.T. Ramarao (H.U.F.)

Andhra Pradesh High Court · (1987) 163 ITR 453

Income Tax Act, 1961 — Section 119, 37(1)

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High Courts19 Nov 1984

Commissioner of Income Tax Vs N.T. Rama Rao (Huf)

Andhra Pradesh High Court · (1987) 163 ITR 453

Income Tax Act, 1961 — Section 155(5)

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High Courts19 Nov 1984

G.S. Dhanamani Vs G.V. Banerjee

Andhra Pradesh High Court · AIR 1985 AP 237

Divorce Act, 1869 — Section 10, 2

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High Courts19 Nov 1984

Mrs. B. Elizabath Vs Ch. Standey

Andhra Pradesh High Court · AIR 1985 AP 238 : (1985) 2 APLJ 1

Divorce Act, 1869 — Section 19, 7

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High Courts16 Nov 1984

Commissioner of Income Tax, Andhra Pradesh Vs Gunturu Kannabhai and Co.

Andhra Pradesh High Court · (1986) 158 ITR 353

Income Tax Act, 1961 — Section 170, 170(1), 256(2), 260(1), 41

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High Courts16 Nov 1984

Commissioner of Income Tax Vs Gunturu Kannambhai and Co.

Andhra Pradesh High Court · (1985) 23 TAXMAN 393

Income Tax Act, 1961 — Section 170, 170(1), 170(1)(a), 170(1)(b), 187

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High Courts15 Nov 1984

Kasireddy Venkatreddy Vs The Osmania University, Hyderabad and Others

Andhra Pradesh High Court · (1985) 2 LLJ 141

Constitution of India, 1950 — Article 16

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High Courts14 Nov 1984

The Co-operative Housing Society, Civilian Employees, Defence Service Vs Commissioner and Special Officer, Municipal Corporation of Hyderabad and Others

Andhra Pradesh High Court · AIR 1985 AP 277 : (1985) 2 APLJ 144

Andhra Pradesh Slum Improvement (Acquisition of Land) Act, 1956 — Section 1(3), 3(1), 3(2), 3(4), 6Constitution of India, 1950 — Article 226, 245

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High Courts13 Nov 1984

Commissioner of Income Tax, Andhra Pradesh Vs Shri Sarvaraya Sugars Ltd.

Andhra Pradesh High Court · (1987) 163 ITR 429

Income Tax Act, 1961 — Section 37

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High Courts13 Nov 1984

Commissioner of Income Tax Vs Sri Sarvaraya Sugars Ltd.

Andhra Pradesh High Court · (1987) 163 ITR 429

Income Tax Act, 1961 — Section 256(1)

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High Courts09 Nov 1984

Commissioner of Income Tax Vs M.V. Krishnaiah

Andhra Pradesh High Court · (1985) 21 TAXMAN 88

Income Tax Act, 1961 — Section 184, 184(1)(i), 184(4), 184(7), 185

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High Courts07 Nov 1984

Commissioner of Income Tax Vs Gangadhar Gowd Rama Gowd and Co.

Andhra Pradesh High Court · (1986) 158 ITR 75

Income Tax Act, 1961 — Section 246

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High Courts07 Nov 1984

Commissioner of Income Tax Vs Andhra Bank Limited

Andhra Pradesh High Court · (1984) 43 CTR 159 : (1990) 186 ITR 190

Banking Regulation Act, 1949 — Section 17(1)Income Tax Act, 1961 — Section 80G, 80K, 80M

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High Courts06 Nov 1984

Modern Stores Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1985) 48 CTR 8 : (1986) 157 ITR 589

Income Tax Act, 1961 — Section 185, 185(1)

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High Courts06 Nov 1984

Commissioner of Income Tax Vs Warner Hindustan Ltd.

Andhra Pradesh High Court · (1986) 158 ITR 51

Income Tax Act, 1961 — Section 154, 2(31)

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