COURT ARCHIVE

Andhra Pradesh High Court judgments

34,883 judgments · page 1,532 of 1,745

High Courts30 Mar 1977

Seetharama Lakshmi Rice and Groundnut Oil Mill Contractors Co. Vs Income Tax Officer, K-Ward and Others

Andhra Pradesh High Court · (1978) 111 ITR 212

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 271, 271(1), 271(2), 272, 275

High Courts30 Mar 1977

P.G. Munnuswami Reddi Vs P.R. Panduranga Chetty

Andhra Pradesh High Court · AIR 1978 AP 47

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 62, Order 21 Rule 66, Order 21 Rule 94, 64, 94

High Courts23 Mar 1977

Controller of Estate Duty Vs Smt. P. Leelavathamma

Andhra Pradesh High Court · (1978) 112 ITR 739

Estate Duty Act, 1953 — Section 36, 44, 56Hindu Adoptions and Maintenance Act, 1956 — Section 18, 22(2), 23Hindu Succession Act, 1956 — Section 8

High Courts22 Mar 1977

The Public Prosecutor, High Court of Andhra Pradesh Vs Thalluri Sambasiva Rao

Andhra Pradesh High Court · (1977) CriLJ 2020

Prevention of Food Adulteration Act, 1954 — Section 16

High Courts22 Mar 1977

Cheedella Kotaiah Vs Wakf Board, Andhra Pradesh, Hyderabad and Others

Andhra Pradesh High Court · AIR 1978 AP 34

Waqf Act, 1954 — Section 4(3), 5, 6, 6(1)

High Courts20 Mar 1977

Income Tax OFFICER, J-WARD, CIRCLE-I, HYDERABAD DISTRICT Vs SECUNDERABAD TIN INDUSTRIES.

Andhra Pradesh High Court · (1978) 113 ITR 1

Income Tax Act, 1961 — Section 139, 140A, 142, 144, 147

High Courts18 Mar 1977

Aitha Narasimham and Another Vs Duvvuru Adisesha Reddy and Another

Andhra Pradesh High Court · (1979) 1 AnWR 402 : (1978) CriLJ 401

Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Penal Code, 1860 (IPC) — Section 418

High Courts17 Mar 1977Dismissed

A. Ramachandra Reddy and another Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1977) 03 AP CK 0025

Prevention of Food Adulteration Act, 1954 — Section 16(1), 16(1)(a)(i), 17, 17(1), 2(1)(a)

High Courts17 Mar 1977

Jokam Reddy and Others Vs Gokar Mallaiah

Andhra Pradesh High Court · AIR 1977 AP 367

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 63Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 14, 5

High Courts14 Mar 1977Dismissed

The State of Andhra Pradesh Vs Rangisetti Veeranna Raju and Others

Andhra Pradesh High Court · (1979) 44 STC 151

Andhra Pradesh General Sales Tax Act, 1957 — Section 14(6)

High Courts11 Mar 1977

Bhagirathamma and Another Vs Special Deputy Collector, Land Acquisition, Hyderabad and Another

Andhra Pradesh High Court · AIR 1978 AP 10

Land Acquisition Act, 1894 — Section 18, 30

High Courts11 Mar 1977

The Government of India and Others Vs The National Tobacco Co. of India Ltd., Calcutta

Andhra Pradesh High Court · AIR 1977 AP 250 : (1977) 1 APLJ 224

Civil Procedure Code, 1908 (CPC) — Section 141Constitution (Forty-Second Amendment) Act, 1976 — Section 58, 58(1)Constitution of India, 1950 — Article 162, 226, 226(3), 309, 73

High Courts11 Mar 1977

Kakuturu Raghava Reddy and others Vs Patnam Sreedevamma and others

Andhra Pradesh High Court · (1977) 03 AP CK 0009

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 18, Order 20 Rule 2, Order 7 Rule 2, 2(12)Trusts Act, 1882 — Section 59, 94, 95

High Courts10 Mar 1977Dismissed

Wines International Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (1977) 1 APLJ 469 : (1978) 41 STC 465

Andhra Pradesh General Sales Tax Act, 1957 — Section 22(7)(a)

High Courts09 Mar 1977

Commissioner of Income Tax Vs Singareni Collieries Co. Ltd.

Andhra Pradesh High Court · (1980) 121 ITR 466

High Courts09 Mar 1977Allowed

Bandi Sreeramulu Vs Venthalal Appannammanayuralu

Andhra Pradesh High Court · (1977) 03 AP CK 0003

Andhra Pradesh Civil Courts Act, 1972 — Section 34Civil Procedure Code, 1908 (CPC) — Section 21, 99

High Courts08 Mar 1977Dismissed

State Vs Velagapudi Venkatramaiah

Andhra Pradesh High Court · (1977) 03 AP CK 0002

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 21, 3(j)

High Courts04 Mar 1977

Wakf Board, Hyderabad Vs Biradavolu Balarami Reddy

Andhra Pradesh High Court · (1977) 03 AP CK 0008

Waqf Act, 1995 — Section 3, 3(6), 3(7), 5

High Courts04 Mar 1977Allowed

The State of A.P. Vs M.A. Rahim

Andhra Pradesh High Court · (1977) 1 APLJ 461 : (1977) 40 STC 173

Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4), 14(4)(a)

High Courts03 Mar 1977

Ramamohan Motor Service Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1979) 120 ITR 434

Income Tax Act, 1961 — Section 184(4)