High Courts12 Nov 1982
T. Pandurangam Vs General Manager, South Central Railway
Andhra Pradesh High Court · (1983) 1 APLJ 105 : (1983) 2 LLJ 265
Constitution of India, 1950 — Article 309Evidence Act, 1872 — Section 13
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,491 of 1,751
High Courts11 Nov 1982
Commissioner of Income Tax, Andhra Pradesh Vs Chandajee Khubajee and Co.
Andhra Pradesh High Court · (1983) 34 CTR 99 : (1983) 143 ITR 365 : (1983) 13 TAXMAN 59
Income Tax Act, 1961 — Section 41(1)
High Courts11 Nov 1982
Commissioner of Income Tax, Andhra Pradesh Vs Andhra Oil and Fertilisers Company
Andhra Pradesh High Court · (1983) 34 CTR 104 : (1983) 143 ITR 661
Income Tax Act, 1961 — Section 28, 43(5), 45(3), 73(1)
High Courts11 Nov 1982
Rajeswari Stone Polishers Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1983) 52 STC 268
Andhra Pradesh General Sales Tax Act, 1957 — Section 19(3), 19(4)Andhra Pradesh General Sales Tax Rules, 1957 — Rule 12(7)Andhra Pradesh Sales Tax Appellate Tribunal Regulations, 1957 — Regulation 11
High Courts11 Nov 1982
Ghatmal Champalal Vs Union of India and Others
Andhra Pradesh High Court · (1984) 3 ECC 342 : (1983) 14 ELT 2123
Customs Act, 1962 — Section 110(2), 111, 124Limitation Act, 1963 — Section 14
High Courts09 Nov 1982
Dandoo Madanmohan Rao Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1983) 34 CTR 109
Income Tax Act, 1961 — Section 10, 143, 144, 171, 171(2)
High Courts09 Nov 1982
Soridandau Madanmohan Rao Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1983) 13 TAXMAN 133
Income Tax Act, 1961 — Section 10, 143, 143(3), 144, 171
High Courts08 Nov 1982
Commissioner of Income Tax, Andhra Pradesh Vs Darabji Brothers and Co.
Andhra Pradesh High Court · (1983) 143 ITR 778
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2Income Tax Act, 1961 — Section 36(1)
High Courts08 Nov 1982
P. Kanchiah Vs The District Manager, A.P.S.R.T.C. Vizianagaram and Others
Andhra Pradesh High Court · AIR 1983 AP 104
Motor Vehicles Act, 1939 — Section 68FF
High Courts08 Nov 1982
Commissioner of Income Tax Vs Darabji Brothers and Co.
Andhra Pradesh High Court · (1983) 15 TAXMAN 20
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2Income Tax Act, 1961 — Section 256(1)
High Courts05 Nov 1982
Briji Raj Pershad Vs Rama Seethamma and Others
Andhra Pradesh High Court · AIR 1983 AP 118
Constitution of India, 1950 — Article 226Hyderabad Municipal Corporation Act, 1956 — Section 112, 148Municipal Corporation of Hyderabad (Acquisition and Disposal of Immovable Property) Rules, 1970 — Rule 8
High Courts03 Nov 1982
K. Sadasiva Krishan Rao Vs Commissioner of Income Tax, Andhra Pradesh
Andhra Pradesh High Court · (1983) 33 CTR 34 : (1983) 144 ITR 270
Income Tax Act, 1961 — Section 4Land Acquisition Act, 1894 — Section 28
High Courts03 Nov 1982
Ram Chemical Industries Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1983) 54 STC 189
High Courts02 Nov 1982
Javvadi Venkata Satyanarayana Vs Pyboyina Manikyan and Others
Andhra Pradesh High Court · AIR 1983 AP 139
Transfer of Property Act, 1882 — Section 13, 14, 16, 20
High Courts02 Nov 1982
The Chittoor Co-operative Sugars Limited Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1983) 53 STC 249
Andhra Pradesh General Sales Tax Act, 1957 — Section 2(1)
High Courts01 Nov 1982
Srisailam Devasthanam Vs Bhavani Prameelamma and Others
Andhra Pradesh High Court · (1985) 58 CompCas 816
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1939 — Section 110D, 95(2), 96(4)
High Courts01 Nov 1982
Ramgopal Kalantri and Others Vs G. Ganand
Andhra Pradesh High Court · AIR 1983 AP 401
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts01 Nov 1982
Srisailam Devastanam Vs Bhavani Pramilamma and Others
Andhra Pradesh High Court · AIR 1983 AP 297 : (1983) 2 APLJ 20
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1939 — Section 110, 95, 96(4)
High Courts29 Oct 1982
S. Goverdhan Vs Rani Laxmidevamma College of Arts, Commerce and Science, Wanaparthy
Andhra Pradesh High Court · AIR 1983 AP 125
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 353, 452
High Courts29 Oct 1982
Jawajee Naganatham Vs Revenue Divisional Officer, Abilabad
Andhra Pradesh High Court · AIR 1983 AP 155 : (1983) 2 APLJ 157
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 23, 34