High Courts11 Oct 1979
Commissioner of Income Tax Vs K.S. Subbaiah Pillai
Andhra Pradesh High Court · (1980) 16 CTR 27 : (1981) 127 ITR 505
Income Tax Act, 1961 — Section 256(1), 256(2), 40
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,883 judgments · page 1,507 of 1,745
High Courts10 Oct 1979Dismissed
Harikishan Vs Balkishan Panwar and another
Andhra Pradesh High Court · (1979) 10 AP CK 0012
Civil Procedure Code, 1908 (CPC) — Section 151Specific Relief Act, 1963 — Section 27, 3Transfer of Property Act, 1882 — Section 10, 106, 111, 111(d), 117
High Courts09 Oct 1979
In Re: Ramineni Suryanarayana
Andhra Pradesh High Court · AIR 1980 AP 129
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 3 Rule 1, Order 9 Rule 13
High Courts09 Oct 1979
Andhra Pradesh Paper Mills Ltd. Vs Assistant Collector of Central Excise, Rajahmundry and Another
Andhra Pradesh High Court · (1980) 6 ELT 210
Central Excise Rules, 1944 — Rule 173C, 233, 8, 8(1)Central Excises and Salt Act, 1944 — Section 3, 37, 37(2), 38, 4
High Courts28 Sept 1979
Commissioner of Income Tax Vs Karkhana Zinda Tilismath
Andhra Pradesh High Court · (1980) 15 CTR 235 : (1980) 123 ITR 814
Income Tax Act, 1922 — Section 23(1), 23B, 26A, 34
High Courts28 Sept 1979
Ramchander Rao and Others Vs Boina Ramchander and Another
Andhra Pradesh High Court · (1979) 2 APLJ 299 : (1980) CriLJ 593
Criminal Procedure Code, 1973 (CrPC) — Section 192, 200, 202, 208, 397Penal Code, 1860 (IPC) — Section 148, 149, 302, 324, 440
High Courts27 Sept 1979
V.V. Ramachandra Rao and Others Vs The state of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1980 AP 68
Andhra Pradesh General Clauses Act, 1891 — Section 3(6), 3(8)Land Acquisition Act, 1894 — Section 4, 4(1)
High Courts27 Sept 1979
Kalki Subbarami Reddy Vs Government of India and Another
Andhra Pradesh High Court · AIR 1980 AP 147 : (1980) 1 APLJ 117
Mineral Concession Rules, 1960 — Rule 22, 24, 24(1), 54
High Courts26 Sept 1979Dismissed
Sri A. Rajaiah Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1979) 09 AP CK 0018
Constitution of India, 1950 — Article 226
High Courts26 Sept 1979
C.S. Ramachandra Rao Vs Land Acquisition Officer, Visakhapatnam and Another
Andhra Pradesh High Court · AIR 1980 AP 115 : (1980) 1 APLJ 28
Land Acquisition Act, 1894 — Section 18, 18(1), 31, 31(2)
High Courts21 Sept 1979Dismissed
Kolla Venkatanarayana Vs Special Secretary to Government of India and Others
Andhra Pradesh High Court · (1981) 8 ELT 171
Central Excise Rules, 1944 — Rule 160
High Courts21 Sept 1979
Sree Balajee Rice Working Co. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1980) 3 TAXMAN 160
Income Tax Act, 1961 — Section 185(1)(b), 256(2)
High Courts20 Sept 1979
Addl. Commissioner of Income Tax Vs Khayam Constructions
Andhra Pradesh High Court · (1980) 123 ITR 573
Income Tax Act, 1961 — Section 285A, 285A(1), 285A(2)Income Tax Rules, 1962 — Rule 120
High Courts19 Sept 1979
Kurapati Venkata Krishnareddy and Others Vs Kalavakuru Ramana Reddy and another
Andhra Pradesh High Court · (1979) 09 AP CK 0019
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58(1), Order 38 Rule 8, 11(4), 47
High Courts17 Sept 1979Dismissed
P. Veeraju Vs V. Manga Raju and Others
Andhra Pradesh High Court · (1979) 09 AP CK 0006
High Courts07 Sept 1979
Additional Commissioner of Income Tax Vs Nizam Sugar Factory
Andhra Pradesh High Court · (1981) 127 ITR 423
Income Tax Act, 1961 — Section 10(1), 37Income Tax Rules, 1962 — Rule 7
High Courts07 Sept 1979
The Union of India and Another Vs Sri Rama Silk Factory and Others
Andhra Pradesh High Court · (1979) 09 AP CK 0012
Railways Act, 1890 — Section 77
High Courts07 Sept 1979
Andhra Pradesh State Road Transport Corporation Vs Labour Court and Another
Andhra Pradesh High Court · (1979) 09 AP CK 0007
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts06 Sept 1979Allowed
A. Subramanyeswara Rao Vs B. Manikya Sarma and Another
Andhra Pradesh High Court · (1981) ACJ 29
Central Motor Vehicles Rules, 1989 — Rule 514, 515, 520, 533Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 4Motor Vehicles Act, 1988 — Section 110A
High Courts05 Sept 1979Dismissed
The Friends Consumers Co-operative Stores Ltd., Hyderabad Vs The Election Officer, The Hyderabad District Central Consumers Co-operative Stores Ltd., Hyderabad and Others
Andhra Pradesh High Court · (1979) 09 AP CK 0009
Andhra Pradesh Co-operative Societies Act, 1964 — Section 2(g), 24, 25, 25(1), 30