High Courts06 Nov 1984
Shaik Dawood and Others Vs Mahamood Begum and Others
Andhra Pradesh High Court · (1986) ACJ 488 : AIR 1985 AP 321 : (1987) 61 CompCas 452
Insurance Act, 1938 — Section 39Provident Funds Act, 1925 — Section 5
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,471 of 1,751
High Courts06 Nov 1984
Mungamuru Lakshmidevamma Vs Land Acquisition Officer and Revenue Division Officer, Kavali and Others
Andhra Pradesh High Court · AIR 1985 AP 200 : (1985) 1 APLJ 33
Limitation Act, 1963 — Article 64, 65, 27Transfer of Property Act, 1882 — Section 54, 55(4)
High Courts29 Oct 1984
S. Gopalreddi Vs Commissioner of Wealth Tax
Andhra Pradesh High Court · (1985) 48 CTR 247
Wealth Tax Act, 1957 — Section 2, 2(1), 27(1), 3, 4
High Courts29 Oct 1984
S. Venka Reddy Vs Commissioner of Wealth-tax
Andhra Pradesh High Court · (1985) 49 CTR 271 : (1986) 159 ITR 683
Wealth Tax Act, 1957 — Section 2, 2(1), 27(1), 4, 4(1)
High Courts29 Oct 1984
K. Ramana Reddy Vs Commissioner of Wealth Tax
Andhra Pradesh High Court · (1987) 65 CTR 211
Wealth Tax Act, 1957 — Section 2, 27(1), 3, 4(1), 7
High Courts27 Oct 1984
Commissioner of Income Tax, Andhra Pradesh Vs M.D. Manohar Rao
Andhra Pradesh High Court · (1985) 48 CTR 13 : (1985) 155 ITR 696
Income Tax Act, 1961 — Section 5, 69A
High Courts26 Oct 1984Allowed
Mysore Structurals Ltd. Vs Assistant Collector of Central Excise and Others
Andhra Pradesh High Court · (1985) 4 ECC 165 : (1985) 5 ECR 216 : (1985) 19 ELT 60
Central Excises and Salt Act, 1944 — Section 3, 4, 4(1)Constitution of India, 1950 — Article 133
High Courts26 Oct 1984
Commissioner of Income Tax Vs Sri Venkateswara Rice and Oil Mills
Andhra Pradesh High Court · (1985) 154 ITR 756
Income Tax Act, 1961 — Section 2(13), 28, 43, 43(5), 73
High Courts26 Oct 1984
Subash Kumar Lohade and Another Vs The Special Officer, Municipal Corporation of Hyderabad
Andhra Pradesh High Court · AIR 1985 AP 352 : (1985) 1 APLJ 20
Hyderabad Municipal Corporation Act, 1956 — Section 388, 389, 390, 391Municipal Corporation of Hyderabad (Layout) Rules, 1965 — Rule 13, 3, 4, 9
High Courts26 Oct 1984
S. Venka Reddy Vs Commissioner of Income Tax, Andhra Pradesh-II, Hyderabad
Andhra Pradesh High Court · (1986) 157 ITR 489
High Courts25 Oct 1984Dismissed
B. Rajendra Oil Mills and Refinery Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (1985) 5 ECC 7 : (1993) ECR 333 : (1985) 5 ECR 346
Constitution of India, 1950 — Article 133
High Courts25 Oct 1984
B. Rajendra Oil Mills And Refinery Vs Union of India and Others
Andhra Pradesh High Court · (1985) 19 ELT 53
Central Excises and Salt Act, 1944 — Section 3
High Courts25 Oct 1984
Indo National Limited Vs Union of India
Andhra Pradesh High Court · (1985) 5 ECC 11 : (1985) 19 ELT 52
Central Excise Rules, 1944 — Rule 173QConstitution of India, 1950 — Article 133
High Courts25 Oct 1984
Standard Packagings and Others Vs Union of India
Andhra Pradesh High Court · (1985) 4 ECC 299 : (1985) 20 ELT 314
Central Excises and Salt Act, 1944 — Section 2, 3
High Courts22 Oct 1984
Commissioner of Income Tax Vs Raj Brothers
Andhra Pradesh High Court · (1986) 158 ITR 831
Income Tax Act, 1961 — Section 187(2)
High Courts22 Oct 1984
S. Sreenivasa Jaideep and Another Vs The Registrar, Andhra University, Waltair and Another
Andhra Pradesh High Court · AIR 1985 AP 81 : (1985) 2 APLJ 211
Constitution of India, 1950 — Article 14
High Courts22 Oct 1984
Sri Satyanarayana Rice Mill Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1985) 49 CTR 275 : (1985) 155 ITR 676
Income Tax Act, 1961 — Section 28, 37(1), 37(2)
High Courts17 Oct 1984
Commissioner of Income Tax, Visakhapatnam Vs G. Gopal Rao and Others
Andhra Pradesh High Court · (1985) 46 CTR 38 : (1985) 151 ITR 308
Income Tax Act, 1961 — Section 139, 139(1), 143(1), 2(24), 2(45)Income Tax Rules, 1962 — Rule 12
High Courts15 Oct 1984
Batta Kalyani Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1985) 46 CTR 45 : (1985) 154 ITR 59 : (1985) 20 TAXMAN 378
Income Tax Act, 1961 — Section 64(1)
High Courts13 Oct 1984
Commissioner of Income Tax Vs Coromandel Fertilisers Ltd.
Andhra Pradesh High Court · (1991) 187 ITR 673
Income Tax Act, 1961 — Section 10(6), 192, 201(1A)