High Courts07 Aug 1984
Mohd. Ashroff Khan Vs Commissioner of Wealth-tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · (1985) 44 CTR 18 : (1985) 154 ITR 830
Wealth Tax Act, 1957 — Section 2, 5
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,474 of 1,751
High Courts07 Aug 1984
J.V. Desai Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1985) 45 CTR 52 : (1985) 154 ITR 828 : (1985) 20 TAXMAN 179
Income Tax Act, 1961 — Section 23(1), 23(2)
High Courts07 Aug 1984
Mohd. Ashraff Khan Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1985) 20 TAXMAN 160
Wealth Tax Act, 1957 — Section 2(m), 2(m)(ii), 5(1), 5(1)(vi)
High Courts07 Aug 1984
Kottagudem Beer Wines Vs The Government of Andhra Pradesh
Andhra Pradesh High Court · (1985) 1 APLJ 73 : (1987) 66 STC 70
Andhra Pradesh General Sales Tax Act, 1957 — Section 1(2), 12, 12(2), 2(1), 39(2A)
High Courts06 Aug 1984
Commissioner of Income Tax Vs Dasa N. Govindaiah Setty and Co.
Andhra Pradesh High Court · (1987) 31 TAXMAN 38
Income Tax Act, 1961 — Section 256(2), 258(2), 40(a), 40(b)
High Courts06 Aug 1984
Commissioner of Income Tax, Andhra Pradesh Vs Dasa N. Govindaiah Setty And Co.
Andhra Pradesh High Court · (1986) 157 ITR 270
Income Tax Act, 1961 — Section 256(2), 40
High Courts06 Aug 1984
Andhra Pradesh Wakf Board, Hyderabad Vs S. Syed Ali Mulla and Others
Andhra Pradesh High Court · AIR 1985 AP 127
Waqf Act, 1954 — Section 15, 2, 25, 3, 3(I)
High Courts27 Jul 1984
K.U. Srinivasa Rao Vs Commissioner of Wealth-tax
Andhra Pradesh High Court · (1984) 07 AP CK 0025
Wealth Tax Act, 1957 — Section 17A(1), 2
High Courts27 Jul 1984
State of Andhra Pradesh Vs Venkataramana Chuduva and Muramura Merchant and Another
Andhra Pradesh High Court · (1986) 159 ITR 59 : (1984) 57 STC 179
Andhra Pradesh General Sales Tax Act, 1957 — Section 13, 14(1), 14(4), 14(4A), 19(1)
High Courts23 Jul 1984Dismissed
Commissioner of Income Tax Vs Balaji Chitra Mandir
Andhra Pradesh High Court · (1985) 22 TAXMAN 539
Income Tax Act, 1961 — Section 256(1), 261, 28(ii)
High Courts23 Jul 1984
Additional Commissioner of Income Tax, Hyderabad Vs Indira Bai
Andhra Pradesh High Court · (1984) 45 CTR 57 : (1985) 151 ITR 692 : (1987) 31 TAXMAN 1
Income Tax Act, 1961 — Section 41(2), 45
High Courts23 Jul 1984
Commissioner of Income Tax Vs Chandulal
Andhra Pradesh High Court · (1985) 20 TAXMAN 111
Income Tax Act, 1961 — Section 256(1), 260(1), 271, 271(1)(c), 274
High Courts18 Jul 1984
Pamarthy Veeraswamy Vs The Collector (Co-operation), Krishna District at Chilakalpudi and Others
Andhra Pradesh High Court · AIR 1986 AP 134
High Courts18 Jul 1984
Commissioner of Income Tax Vs Rajah Dhanrajgiriji
Andhra Pradesh High Court · (1984) 19 TAXMAN 552
Income Tax Act, 1961 — Section 24, 24(1), 24(1)(iv), 256(1)
High Courts18 Jul 1984
The State of Andhra Pradesh Vs Srinivasa Trading Co.
Andhra Pradesh High Court · (1986) 61 STC 208
Central Sales Tax Act, 1956 — Section 14, 15
High Courts17 Jul 1984
M.G. Bros. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1985) 20 TAXMAN 90
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 24, 24(1)Income Tax Act, 1961 — Section 139, 139(8), 215, 216, 217
High Courts17 Jul 1984
Commissioner of Income Tax Vs Smt. Zaibunnissa Begum
Andhra Pradesh High Court · (1985) 20 TAXMAN 120
Income Tax Act, 1961 — Section 2(14), 22, 256(1), 45, 48Land Acquisition Act, 1894 — Section 18Wealth Tax Act, 1957 — Section 5(1)(ivc)
High Courts16 Jul 1984
Kuldeep Wines Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1988) 68 STC 198
High Courts16 Jul 1984
The Food Inspector, Kovur, Hyderabad Vs Jaladanki Fajamma and Others
Andhra Pradesh High Court · (1984) 07 AP CK 0019
Prevention of Food Adulteration Act, 1954 — Section 16(1), 2(1), 7
High Courts16 Jul 1984
Sirpur Paper Mills Ltd. Vs Union of India and Others
Andhra Pradesh High Court · (1985) 4 ECC 186 : (1984) 17 ELT 217
Central Excise Rules, 1944 — Rule 13, 140, 27, 47, 8Central Excises and Salt Act, 1944 — Section 3, 3(1), 4