High Courts10 Oct 1984
Commissioner of Income Tax Vs T.V. Ramanaiah and Sons
Andhra Pradesh High Court · (1986) 157 ITR 300
Income Tax Act, 1961 — Section 119, 40
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,472 of 1,751
High Courts09 Oct 1984
Commissioner of Income Tax, Andhra Pradesh Vs Chodavaram Co-operative Sugars Ltd.
Andhra Pradesh High Court · (1985) 49 CTR 295 : (1987) 163 ITR 420
Income Tax Act, 1961 — Section 28, 36(1)
High Courts09 Oct 1984
Commissioner of Income Tax Vs Chodovaram Co-operative Sugars Ltd.
Andhra Pradesh High Court · (1985) 49 CTR 295 : (1987) 163 ITR 420
Income Tax Act, 1961 — Section 36(1)
High Courts09 Oct 1984
Commissioner of Income Tax Vs M.V. Krishnaiah and Another
Andhra Pradesh High Court · (1986) 157 ITR 257
Income Tax Act, 1961 — Section 182(4), 184, 184(1), 184(7), 185
High Courts09 Oct 1984
Commissioner of Income Tax, Andhra Pradesh-II, Hyderabad Vs K.D.P.M. Board
Andhra Pradesh High Court · (1986) 157 ITR 247
Income Tax Act, 1961 — Section 187, 187(2)
High Courts08 Oct 1984
N.T.R. Estate Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1985) 49 CTR 85 : (1986) 157 ITR 285
Income Tax Act, 1961 — Section 40
High Courts28 Sept 1984
Malika Begum and Others Vs Mohd. Abdul Khadeer and Others
Andhra Pradesh High Court · (1984) 09 AP CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 190, 198, 211, 225, 231Penal Code, 1860 (IPC) — Section 366, 494, 495Prevention of Corruption Act, 1988 — Section 5, 6, 7, 8
High Courts27 Sept 1984
Syed Ikramuddin Vs Syed Mahamed Ali
Andhra Pradesh High Court · AIR 1986 AP 267
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18
High Courts27 Sept 1984
O. Sudhakar Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1986 AP 188
Andhra Pradesh Municipalities Act, 1965 — Section 46, 46(9)
High Courts26 Sept 1984
Pratap Steel Rolling Mills Vs The Revenue Division Officer and Others
Andhra Pradesh High Court · AIR 1985 AP 159
Land Acquisition Act, 1894 — Section 6
High Courts21 Sept 1984Dismissed
In Re: Babu Miyan and Masthan
Andhra Pradesh High Court · AIR 1985 AP 135
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 110A(3), 110D(1), 110D(2)
High Courts21 Sept 1984
Babumiyan and Mastan and Another Vs K. Seethayamma and Others
Andhra Pradesh High Court · AIR 1985 AP 135
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5Motor Vehicles Act, 1939 — Section 110A(3), 110D(1)
High Courts18 Sept 1984
Kishan Singh Vs Honourable Mr. T. Anjaiah, Chief Minister and Others
Andhra Pradesh High Court · (1985) CriLJ 1428
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 17, 20
High Courts18 Sept 1984
Godavari Plywood Ltd. Vs Union of India and Others
Andhra Pradesh High Court · (1984) 2 APLJ 137 : (1985) 4 ECC 329 : (1984) 18 ELT 732
Central Boards of Revenue Amendment Act, 1978 — Section 21Central Excises and Salt Act, 1944 — Section 11Constitution of India, 1950 — Article 226, 265, 32
High Courts18 Sept 1984
Muppavarapu Siva Ramakrishnaiah Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1985 AP 376
Constitution of India, 1950 — Article 256, 257Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 20(1), 36
High Courts18 Sept 1984
Special Deputy Collector, Land Acquisition, Urban Development Authority, Visakhapatnam Vs K. Ramayyamma and Others
Andhra Pradesh High Court · AIR 1985 AP 118
Land Acquisition Act, 1894 — Section 23, 4, 4(1)
High Courts18 Sept 1984
Katya Co-operative Building Society Limited and Others Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1985 AP 242
Constitution of India, 1950 — Article 256, 257Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 11, 12, 13, 14
High Courts18 Sept 1984
Kishan Singh Vs T. Anjaiah, Chief Minister and Others
Andhra Pradesh High Court · (1985) CriLJ 1428
Contempt of Courts Act, 1971 — Section 20
High Courts17 Sept 1984
COMMISSIONER OF INCOME TAX Vs TRUSTEES OF H.E.H. THE NIZAMS MISCELLANEOUS TRUST.
Andhra Pradesh High Court · (1987) 62 CTR 124
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 14, 19, 2, 22, 23
High Courts06 Sept 1984
Commissioner of Income Tax, Andhra Pradesh Vs Andhra General Finance Corporation
Andhra Pradesh High Court · (1985) 49 CTR 66 : (1985) 156 ITR 386
Income Tax Act, 1961 — Section 28, 41(1)