COURT ARCHIVE

Andhra Pradesh High Court judgments

35,019 judgments · page 1,483 of 1,751

High Courts19 Aug 1983

T. Deen Dayalu Vs Bezawada Papi Reddy and Others

Andhra Pradesh High Court · AIR 1984 AP 162

Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953 — Section 10Companies Act, 1956 — Section 2(13), 2(24)Constitution of India, 1950 — Article 192(1), 226

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High Courts19 Aug 1983

Dorai Murugan Company, Madras Vs Andhra Pradesh Small Scales Industries Development Corporation Ltd. and Another

Andhra Pradesh High Court · AIR 1984 AP 144

Constitution of India, 1950 — Article 226

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High Courts17 Aug 1983

Kottapally Jaggaiah Vs Kokumanu Venkatasatyanarayana and Others

Andhra Pradesh High Court · AIR 1984 AP 149

Partnership Act, 1932 — Section 2, 4

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High Courts17 Aug 1983

Danimireddy Suryanarayana Vs District Collector and District Magistrate, East Godavari District, Kakinada and Others

Andhra Pradesh High Court · (1985) 3 APLJ 81

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High Courts16 Aug 1983

Sri Venkateswara Rice Co. Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1983) 54 STC 271

Andhra Pradesh General Sales Tax Act, 1957 — Section 14(8), 21

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High Courts11 Aug 1983

Kesani Narayana and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1985 AP 64

Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 20(1)

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High Courts11 Aug 1983

P. Kondaiah Chetty and Another Vs Cheruva Venkata Subrahmanyam and Others

Andhra Pradesh High Court · AIR 1984 AP 145 : (1984) 1 APLJ 70

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 77, 77(1), 78

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High Courts08 Aug 1983

Sri Rama Krishna Rice and Groundnut Oil Mill No. 1 and Others Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1983 AP 383

Essential Commodities Act, 1955 — Section 2, 3(2)

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High Courts01 Aug 1983

The Special Secretary to Government of Rajasthan and Others Vs Vedakantara Venkataramana Seshaiyer and Others

Andhra Pradesh High Court · AIR 1984 AP 5

Civil Procedure Code, 1908 (CPC) — Section 21(1)Contract Act, 1872 — Section 2

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High Courts28 Jul 1983

D.V. Raghavacharyulu Vs Deputy Commissioner Endowments Department, Guntur and Others

Andhra Pradesh High Court · AIR 1984 AP 39

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 20, 20(2), 26, 26(2), 26(3)

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High Courts19 Jul 1983

Devabhaktuni Kesavanarayana and Others Vs Challa Lakshmavadhani and Others

Andhra Pradesh High Court · AIR 1984 AP 45

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5, Order 34 Rule 6

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High Courts16 Jul 1983

The Secretary, Agricultural Market Committee, Kothavalasa Vs Sri Venkateshwara Groundnut Oil Mills and Others

Andhra Pradesh High Court · (1983) 2 APLJ 385

Constitution of India, 1950 — Article 21

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High Courts16 Jul 1983

Syed Viquar Mohd. Vs Jawaharlal Nehru Technological University, Hyderabad

Andhra Pradesh High Court · (1984) 1 LLJ 123

Constitution of India, 1950 — Article 226, 311(2)Jawaharlal Nehru Technological University Act, 1972 — Section 23(1), 24(1)Osmania University Service (Discipline and Appeal) Rules — Rule 7

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High Courts15 Jul 1983

Commissioner of Income Tax Vs Coromandel Fertilisers Ltd.

Andhra Pradesh High Court · (1984) 18 TAXMAN 451

Companies Act, 1956 — Section 205, 350Income Tax Act, 1922 — Section 16(1)(c), 4(3)Income Tax Act, 1961 — Section 10, 10(2)(vi), 10(2)(vib), 10(6)(vii), 17

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High Courts15 Jul 1983Allowed

Coromandal Fertilisers Ltd. Vs Income Tax Officer

Andhra Pradesh High Court · (1984) 16 TAXMAN 459

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 194, 197, 197(1), 197(2), 197(3)

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High Courts14 Jul 1983

C. Seethaiah Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1983 AP 443 : (1983) 2 APLJ 196

Civil Procedure Code, 1908 (CPC) — Section 148Constitution of India, 1950 — Article 226

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High Courts13 Jul 1983

N. Sulochana Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1984 AP 173

Contract Act, 1872 — Section 128

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High Courts08 Jul 1983

The Food and Sanitary Inspector, Giddalur Panchayat Vs Koppu Subbaratnam

Andhra Pradesh High Court · (1983) CriLJ 1801

Constitution of India, 1950 — Article 166Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 272, 276

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High Courts01 Jul 1983

T. Sareetha Vs T. Venkata Subbaiah

Andhra Pradesh High Court · AIR 1983 AP 356 : (1983) 2 APLJ 37

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 33, 20Constitution of India, 1950 — Article 13, 14, 21Hindu Marriage Act, 1955 — Section 19

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High Courts30 Jun 1983

Commissioner of Income Tax, Andhra Pradesh, Hyderabad Vs Warner Hindustan Limited

Andhra Pradesh High Court · (1985) 151 ITR 701

Income Tax Act, 1961 — Section 36(1), 37, 40A(7)

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