High Courts01 Sept 1984
Medikonda Satyanarayana and Another Vs Andhra Bank Ltd., Eluru
Andhra Pradesh High Court · AIR 1985 AP 77
Banking Regulation Act, 1949 — Section 21AUsurious Loans Act, 1918 — Section 3
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,473 of 1,751
High Courts01 Sept 1984
The Manager, Warrangal Branch, Andhra Pradesh State Handloom Weavers Co-operative Society, Warrangal Vs The Authority Under Minimum Wages Act Warrangal and Others
Andhra Pradesh High Court · (1984) 2 ALT 123 : (1986) 1 LLJ 355
Minimum Wages Act, 1948 — Section 20(2), 20(3), 25
High Courts29 Aug 1984
Bakelite Hylam Ltd. Vs S.J. Hasan
Andhra Pradesh High Court · (1985) 2 APLJ 24 : (1985) 1 LLJ 438
Contract Act, 1872 — Section 27Managerial Staff Gratuity Fund Rules — Rule 15
High Courts29 Aug 1984
Mohd. Moin @ Mohd. Moiz Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1985) 2 ACC 325 : (1985) ACJ 448
Penal Code, 1860 (IPC) — Section 304A
High Courts29 Aug 1984
Smt. Leela Jolly Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1986 AP 183
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 10(5), 20, 20(1)
High Courts28 Aug 1984
I.A. and I.C. Private Ltd., Bombay and Others Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1984) 08 AP CK 0022
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482
High Courts28 Aug 1984
Commissioner of Income Tax Vs Noor Banu Alladdin
Andhra Pradesh High Court · (1985) 47 CTR 210
Income Tax Act, 1961 — Section 14, 22
High Courts28 Aug 1984
COMMISSIONER OF INCOME TAX Vs BEGUM NOOR BANU ALLADDIN.
Andhra Pradesh High Court · (1985) 47 CTR 210
Income Tax Act, 1961 — Section 14, 22
High Courts28 Aug 1984
Commissioner of Income Tax, Andhra Pradesh, Hyderabad Vs Begun Noor Banu Alladin
Andhra Pradesh High Court · (1987) 163 ITR 389
Income Tax Act, 1961 — Section 14, 22
High Courts24 Aug 1984
The Senior Administrative and Accounts Officer, Atomic Minerals Division Department of Atomic Energy, Hyderabad Vs E.P.B. Manian and Another
Andhra Pradesh High Court · AIR 1985 AP 96 : (1985) 2 APLJ 30
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 26, 3(4)
High Courts24 Aug 1984
Sri Jayalakshmi Cloth Stores Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1985) 155 ITR 425
Income Tax Act, 1961 — Section 271(1), 274, 274(2)
High Courts24 Aug 1984
Commissioner of Income Tax Vs Warner Hindusthan Ltd.
Andhra Pradesh High Court · (1985) 46 CTR 34 : (1986) 160 ITR 217
Income Tax Act, 1961 — Section 147, 246, 253, 263, 30Wealth Tax Act, 1957 — Section 24(5)
High Courts24 Aug 1984
M/s. Patel Roadways Pvt. Ltd. Vs The Republic Forge Co. Ltd.
Andhra Pradesh High Court · (1986) ACJ 390 : AIR 1985 AP 387 : (1985) 2 APLJ 93
Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 28
High Courts24 Aug 1984
Penmatsa Janikamma and Another Vs Atchanata Bulleyya
Andhra Pradesh High Court · AIR 1985 AP 234
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 151, 47
High Courts23 Aug 1984
Commissioner of Income Tax Vs Shahney Steel and Press Works (P.) Ltd.
Andhra Pradesh High Court · (1987) 165 ITR 399
Income Tax Act, 1961 — Section 80J, 84
High Courts22 Aug 1984
Commissioner of Income Tax, Hyderabad Vs Venkateswara Talkies
Andhra Pradesh High Court · (1985) 46 CTR 250 : (1985) 155 ITR 73 : (1985) 20 TAXMAN 47
Income Tax Act, 1961 — Section 143(3), 185, 28
High Courts14 Aug 1984
Andhra Pradesh State Road Transport Corporation, Hyderabad Vs State Transport Appellate Tribunal, Hyderabad and Others
Andhra Pradesh High Court · AIR 1985 AP 144
Motor Vehicles Act, 1939 — Section 48(3), 57, 68F(1C)
High Courts10 Aug 1984
Guntur Merchants Cotton Press Co. Ltd. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1985) 21 TAXMAN 324
Income Tax Act, 1961 — Section 57
High Courts09 Aug 1984
Guntur Merchants Cotton Press Co. Ltd. Vs Commissioner of Income Tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · (1985) 45 CTR 48 : (1985) 154 ITR 861
Income Tax Act, 1961 — Section 28, 57
High Courts08 Aug 1984
Mopeds India Ltd. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1988) 172 ITR 552
Income Tax Act, 1961 — Section 37