High Courts12 Oct 1977
Purella Venkatachalan Vs The Assistant Collector, Central Excise
Andhra Pradesh High Court · (1978) 2 ELT 28
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,883 judgments · page 1,526 of 1,745
High Courts11 Oct 1977
Commissioner of Gift-tax Vs Smt. Gollapudi Santhamma Controller of Estate Duty Vs Estate of Late P. Venkatasubbarayudu
Andhra Pradesh High Court · (1979) 116 ITR 930
Estate Duty Act, 1953 — Section 27(1), 5Hindu Adoptions and Maintenance Act, 1956 — Section 10, 17(1)
High Courts10 Oct 1977
Pathuri Dharma Rao Vs Vatluru Co-operative Bank and Others
Andhra Pradesh High Court · AIR 1978 AP 197
Provincial Insolvency Act, 1920 — Section 24
High Courts07 Oct 1977
Pallapothu Narshimha Rao and Another Vs Kidanbi Radhakrishnamacharyalu
Andhra Pradesh High Court · AIR 1978 AP 319
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 2(6)Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 11Transfer of Property Act, 1882 — Section 111, 112
High Courts07 Oct 1977
Seethapathi Nageswara Rao and Others Vs The Govt. of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1978 AP 121 : (1978) 1 APLJ 1
Constitution of India, 1950 — Article 14, 19, 19(1), 19(6), 21
High Courts06 Oct 1977
K. Venkatiah Vs Govt. of India, Ministry of Labour and Another
Andhra Pradesh High Court · (1978) 2 LLJ 487
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25F
High Courts28 Sept 1977
Addl. Commissioner of Income Tax Vs Challapalli Sugars Ltd.
Andhra Pradesh High Court · (1979) 116 ITR 255
Income Tax Act, 1961 — Section 36(1)Income Tax Rules, 1962 — Rule 7, 7(1)
High Courts28 Sept 1977
NARAYAN VENKAT and CO. Vs STATE OF ANDHRA PRADESH.
Andhra Pradesh High Court · (1978) 7 CTR 127
High Courts28 Sept 1977
Commissioner of Wealth Tax Vs S. Baliah
Andhra Pradesh High Court · (1978) 114 ITR 858
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 2Income Tax Act, 1961 — Section 255, 255(1), 255(2), 255(3), 255(4)
High Courts28 Sept 1977Allowed
Narayan Venkat and Co. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1988) 33 ELT 327
Andhra Pradesh General Sales Tax Act, 1957 — Section 22, 5(1), 8
High Courts27 Sept 1977
Addl. Commissioner of Income Tax Vs G.M. Omarkhan
Andhra Pradesh High Court · (1979) 116 ITR 950
Income Tax Act, 1961 — Section 2(14), 256(1), 256(2), 45, 47Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 7(1), 7(2)
High Courts22 Sept 1977Dismissed
M/s. Siri Pharma and others Vs The Superintendent of Central Excise, M.O.R.I. Vijayawada and others
Andhra Pradesh High Court · (1977) 09 AP CK 0015
Customs Tariff Act, 1975 — Section 1
High Courts21 Sept 1977
Labour Enforcement Officer (Central) Govt. of India Vs The State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1978) 1 ALT 175 : (1978) CriLJ 1007
Contract Labour (Regulation and Abolition) Act, 1970 — Section 12, 13, 2, 23, 24
High Courts20 Sept 1977
Commissioner of Income Tax Vs M. Varadarajan
Andhra Pradesh High Court · (1979) 119 ITR 150
Income Tax Act, 1961 — Section 57, 80K
High Courts20 Sept 1977
N. Ramana and others Vs The Collector, West Godavari and another
Andhra Pradesh High Court · (1977) 09 AP CK 0008
Land Acquisition Act, 1894 — Section 10, 10(1), 17, 17(1), 17(2)
High Courts20 Sept 1977Allowed
Smt. Putrevu Sarojini and another Vs Venka Ramachandra Rao, Agent, Swastic Company, residing at Kotta Agraharam, Vizianagaram
Andhra Pradesh High Court · (1977) 09 AP CK 0005
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts20 Sept 1977
Mothika Mutyalu and Another Vs Malladi Rajyalaxammamma and Others
Andhra Pradesh High Court · AIR 1978 AP 316
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4, 151
High Courts19 Sept 1977
Vijaya Wines Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1978) 42 STC 329
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(1), 2(l)(r)
High Courts17 Sept 1977Dismissed
Bhaskara Janna Vs Regional Transport Officer
Andhra Pradesh High Court · (1978) ACJ 227
Motor Vehicles Act, 1939 — Section 2(25), 2(33), 2(7), 2(8)
High Courts15 Sept 1977Allowed
Srinivasa and Co. Vs Commercial Tax Officer
Andhra Pradesh High Court · (1979) 44 STC 309
Constitution of India, 1950 — Article 227