High Courts25 Jul 1978
Tirunuru Subbareddi and Others Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1979 AP 127
Enacting Act, 1978 — Section 6(1)Land Acquisition Act, 1894 — Section 3, 40(1), 5A, 6(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,883 judgments · page 1,519 of 1,745
High Courts24 Jul 1978
Controller of Estate Duty Vs Estate of Late M.V.K. Papa Rao
Andhra Pradesh High Court · (1987) 2 ALT 284 : (1981) 128 ITR 813
Estate Duty Act, 1953 — Section 10
High Courts24 Jul 1978
Veerakistiah and Others Vs Income Tax Officer and Another
Andhra Pradesh High Court · (1983) 139 ITR 113
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 277, 278, 279Penal Code, 1860 (IPC) — Section 120B, 193, 194, 195, 196
High Courts24 Jul 1978
Nizam Sugar Factory Ltd. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1979) 120 ITR 527
Companies (Profits) Surtax Act, 1964 — Rule 1, 16
High Courts22 Jul 1978
CONTROLLER OF ESTATE DUTY Vs ESTATE OF LATE NOOKAYYA SETTY A/P. SMT. SATYAMANI.
Andhra Pradesh High Court · (1978) 7 CTR 326
High Courts19 Jul 1978
In Re: Kollipara Sreeramulu
Andhra Pradesh High Court · AIR 1979 AP 30
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 4, 132
High Courts19 Jul 1978
P. Ramachandra Chetty Vs Secretary, Ministry of Food, Govt. of India, New Delhi and Others
Andhra Pradesh High Court · AIR 1979 AP 28
Essential Commodities Act, 1955 — Section 3
High Courts17 Jul 1978
Ch. Krishnama Naidu Vs State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1979 AP 18 : (1979) 1 AnWR 65
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 4Hindu Marriage Act, 1955 — Section 11Parent Act — Section 11
High Courts14 Jul 1978
E. Krishna Reddy Vs R. Prithvinathan
Andhra Pradesh High Court · AIR 1979 AP 6 : (1987) 2 ALT 339
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 150, 42
High Courts13 Jul 1978
Southern Steel Ltd. Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (1979) CENCUS 255 : (1979) 4 ELT 402
Central Excise Rules, 1944 — Rule 173Q, 173Q(2), 175Q, 199, 200Central Excises and Salt Act, 1944 — Section 12, 18, 3, 33Customs Act, 1962 — Section 110, 119
High Courts11 Jul 1978
Commissioner of Wealth-tax Vs Trustees of H.E.H. the Nizam''s Sahebzadi Anwar Begum Trust
Andhra Pradesh High Court · (1981) 129 ITR 796
Wealth Tax Act, 1957 — Section 21, 21(1), 21(4), 5(1)
High Courts05 Jul 1978
G. Sreeramulu Vs V. Rangaswamy and Another
Andhra Pradesh High Court · (1979) 2 AnWR 357 : (1978) CriLJ 1475
Criminal Procedure Code, 1973 (CrPC) — Section 186Penal Code, 1860 (IPC) — Section 409, 420
High Courts04 Jul 1978
Somisetti Ramanaiah Vs The District Supply Officer, Chittoor
Andhra Pradesh High Court · AIR 1979 AP 19
Essential Commodities Act, 1955 — Section 6
High Courts04 Jul 1978
Enumula Subbarao and Others Vs The State
Andhra Pradesh High Court · (1979) CriLJ 258
Criminal Procedure Code, 1973 (CrPC) — Section 10, 161, 203, 216, 226Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts03 Jul 1978
Chaparala Nageswara Rao Vs Authorised Officer Land Reforms, Gudivada, Krishna District
Andhra Pradesh High Court · AIR 1979 AP 21
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 8(I)
High Courts30 Jun 1978
Super Spinning Mills Ltd. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1979) 120 ITR 512
Companies (Profits) Surtax Act, 1964 — Rule 1Income Tax Act, 1961 — Section 80J, 80K
High Courts29 Jun 1978
Orugunati Ranganayakamma Vs Maduri Lakshminarasamma and Another
Andhra Pradesh High Court · AIR 1979 AP 8
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1, Order 26 Rule 4, 115
High Courts16 Jun 1978
K. Subramanya Naidu and Another Vs Adilakshmiammal and Another
Andhra Pradesh High Court · AIR 1978 AP 464
High Courts16 Jun 1978
I. Navakoti Vs The Regional Transport Officer, Nellore
Andhra Pradesh High Court · AIR 1979 AP 11
Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 3Motor Vehicles Act, 1939 — Section 2(28)
High Courts07 Jun 1978
COMMISSIONER OF INCOME TAX Vs M/S. DECCAN AUTOMOBILES.
Andhra Pradesh High Court · (1979) 10 CTR 1
Income Tax Act, 1961 — Section 147(b)