High Courts16 Jul 1984
Commissioner of Income Tax Vs S. Krishna Rao
Andhra Pradesh High Court · (1984) 19 TAXMAN 591
Income Tax Act, 1961 — Section 155(5), 256(1), 34(3)(b)Partnership Act, 1932 — Section 14
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,475 of 1,751
High Courts13 Jul 1984
Dasarathi Vs State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1985 AP 136
Constitution of India, 1950 — Article 14, 154, 18, 226, 310Evidence Act, 1872 — Section 115
High Courts12 Jul 1984
Ananda Rao Vs Joint Collector, West Godavari, Eluru and Others
Andhra Pradesh High Court · AIR 1985 AP 162 : (1985) 1 APLJ 295
Andhra Pradesh Cinemas (Regulation) Act, 1955 — Section 6Andhra Pradesh Cinemas (Regulation) Rules, 1970 — Rule 9(1), 9(2)Constitution of India, 1950 — Article 226
High Courts11 Jul 1984
Syed Sultan Pai Vs Syed Bikhu Saheb (Deceased by LRs) and Others
Andhra Pradesh High Court · AIR 1986 AP 342
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Specific Relief Act, 1963 — Section 16, 20, 20(1)
High Courts10 Jul 1984
State Bank of Hyderabad Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1985) 20 TAXMAN 23
Banking Regulation Act, 1949 — Section 24, 24(1)Income Tax Act, 1961 — Section 256(1)
High Courts09 Jul 1984
A.P. State Financial Corpn. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1985) 20 TAXMAN 67
Income Tax Act, 1961 — Section 256(1)State Financial Corporations Act, 1951 — Section 25, 3
High Courts09 Jul 1984
B. Rama Rao Vs The Secretary, Regional Transport Authority, Srikakulam and Another
Andhra Pradesh High Court · AIR 1985 AP 166
Motor Vehicles Act, 1939 — Section 68C, 68D, 68E, 68F, 68F(1A)
High Courts09 Jul 1984
Commissioner of Income Tax Vs Warner Hindustan Ltd.
Andhra Pradesh High Court · (1985) 20 TAXMAN 161
Income Tax Act, 1961 — Section 10(2)(xv), 147, 246, 253, 254Wealth Tax Act, 1957 — Section 24(5)
High Courts06 Jul 1984
Gram Panchayat, Kolanapalle Tq. W. Godavari Dist. Vs The Collector, West Godavari, Eluru and Others
Andhra Pradesh High Court · AIR 1986 AP 240
Andhra Pradesh Gram Panchayats (Declaration of Village) Rules, 1969 — Rule 8Andhra Pradesh Gram Panchayats Act, 1964 — Section 3
High Courts05 Jul 1984
Management, Royal Laboratories, Hyderabad Vs Labour Court and Another
Andhra Pradesh High Court · (1984) 2 ALT 207 : (1985) 1 LLJ 201
Constitution of India, 1950 — Article 226
High Courts05 Jul 1984
S. Santhosh Kumar Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1985 AP 228
Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15, 3Andhra Pradesh Regulation of Admission to Super Specialities in the Medical Colleges Rules, 1983 — Rule 1(3), 5Constitution of India, 1950 — Article 14
High Courts05 Jul 1984
Andhra Pradesh State Financial Corporation Limited Vs Commissioner of Income Tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · (1985) 44 CTR 1 : (1984) 150 ITR 533
Income Tax Act, 1961 — Section 256(1)State Financial Corporations Act, 1951 — Section 25, 3
High Courts04 Jul 1984
Kadim Kusuma and Others Vs Kadiam Appachiamma and Another
Andhra Pradesh High Court · (1985) 2 APLJ 114 : (1985) 1 LLJ 194
Insurance Act, 1938 — Section 39Provident Fund (Amendment) Act, 1946 — Section 11Provident Funds Act, 1925 — Section 2, 3(2), 4, 5
High Courts02 Jul 1984
Commissioner of Income Tax Vs Superintending Engineer
Andhra Pradesh High Court · (1984) 19 TAXMAN 356
Income Tax Act, 1922 — Section 18(3B)Income Tax Act, 1961 — Section 174, 18(3B), 192, 193, 194
High Courts29 Jun 1984
G. Narayana Sawamy Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1985 AP 225
Andhra Pradesh Municipalities Act, 1965 — Section 46(9)Constitution of India, 1950 — Article 14
High Courts27 Jun 1984
Bhadrachalam Paper Boards Ltd. Vs Collector of Central Excise, Hyderabad
Andhra Pradesh High Court · (1985) 4 ECC 318 : (1984) 18 ELT 229
Central Excise Rules, 1944 — Rule 56A(1), 56A(2)Central Excises and Salt Act, 1944 — Section 3
High Courts26 Jun 1984
Mohammed Abdul Khader Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1984) 06 AP CK 0009
Andhra Pradesh Municipalities (Amendment) Act, 1983 — Section 1, 23(2)Andhra Pradesh Municipalities Act, 1965 — Section 46, 5, 5(2)Constitution of India, 1950 — Article 168, 200, 201, 246
High Courts25 Jun 1984
Commissioner of Income Tax, Andhra Pradesh, Hyderabad Vs Autofin Limited
Andhra Pradesh High Court · (1985) 151 ITR 741
Income Tax Act, 1961 — Section 37Income Tax Rules, 1962 — Rule 6D(2)
High Courts25 Jun 1984
P. Venkata Krishnayya Naidu and Sons Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1984) 19 TAXMAN 369
Income Tax Act, 1961 — Section 139(1), 139(2), 142(1), 142(2), 142(2A)
High Courts25 Jun 1984
Government of Andhra Pradesh and Another Vs Bactchala Balaiah Vs OVERRULED
Andhra Pradesh High Court · AIR 1985 AP 52
Arbitration Act, 1940 — Section 17Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5