High Courts26 Aug 1976
The Union of India and Another Vs Batchu Subba Rao and Co.
Andhra Pradesh High Court · AIR 1977 AP 289
Railways Act, 1890 — Section 76
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,882 judgments · page 1,538 of 1,745
High Courts26 Aug 1976Allowed
Pragallapati Sambasiva Rao Vs Revenue Divisional Officer, (Land Reforms) Rajahmundry and another
Andhra Pradesh High Court · AIR 1977 AP 51
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 21, 5, 7, 8
High Courts25 Aug 1976
COMMISSIONER OF WEALTH TAX Vs SMT. VEERAMACHANENI RATNAM.
Andhra Pradesh High Court · (1978) 7 CTR 21(1)
High Courts25 Aug 1976
Addl. Commissioner of Income Tax Vs K.S. Gupta
Andhra Pradesh High Court · (1979) 119 ITR 372
Income Tax Act, 1961 — Section 256(1), 45
High Courts25 Aug 1976
Addl. Commissioner of Income Tax Vs Dr. Khaja Khutabuddinkhan
Andhra Pradesh High Court · (1978) 114 ITR 905
General Clauses Act, 1897 — Section 6Income Tax Act, 1961 — Section 256, 256(2), 271(1), 274(2), 275
High Courts24 Aug 1976
Musara Narayana Reddy and Others Vs Kanakanti Mal Reddy and Another
Andhra Pradesh High Court · (1976) 2 APLJ 385 : (1977) CriLJ 1473
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 192, 200, 202Penal Code, 1860 (IPC) — Section 147, 148, 149, 324, 395
High Courts24 Aug 1976
Nooka Agaiah and Others Vs Government of Andhra Pradesh and Another
Andhra Pradesh High Court · (1976) 2 APLJ 329 : (1977) 39 STC 521
Constitution of India, 1950 — Article 14, 265
High Courts23 Aug 1976
Buddala China Venkata Rao and Co. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1978) 112 ITR 58 : (1978) 41 STC 232
Andhra Pradesh General Sales Tax (Amendment) Act, 1970 — Section 2, 5, 8, 9Andhra Pradesh General Sales Tax Act, 1957 — Section 11, 5(1)Income Tax Act, 1922 — Section 18A, 35
High Courts23 Aug 1976
B.R.V. Satyanarayana Vs The State
Andhra Pradesh High Court · (1977) CriLJ 1038
Criminal Procedure Code, 1973 (CrPC) — Section 362, 421, 435, 439, 482
High Courts20 Aug 1976
Karra Brahmeswara Sarma Vs The Special Deputy Tahsildar, Land Reforms and Another
Andhra Pradesh High Court · AIR 1977 AP 158 : (1977) 2 APLJ 41
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 2
High Courts20 Aug 1976
Additional Commissioner of Income Tax Vs P.R.N.S. and Co.
Andhra Pradesh High Court · (1977) 109 ITR 574
Income Tax Act, 1961 — Section 139, 139(2), 139(4), 142(1), 143(1)
High Courts20 Aug 1976
Addl. Commissioner of Income Tax Vs Maddi Venkataratnam and Co. Ltd.
Andhra Pradesh High Court · (1979) 119 ITR 514
Income Tax Act, 1961 — Section 37, 37(1)
High Courts20 Aug 1976
ADDL. COMMISSIONER OF INCOME TAX Vs MADDI VENKATARATNAM and CO.
Andhra Pradesh High Court · (1977) 6 CTR 18
Income Tax Act, 1961 — Section 37
High Courts19 Aug 1976
Mamidi Satyanarayana Murty and Others Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1977 AP 147 : (1977) 1 AnWR 64
Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 36
High Courts16 Aug 1976
Y. Peda Venkaiah Vs The Regional Transport Officer, Nellore
Andhra Pradesh High Court · AIR 1977 AP 227
Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 12, 3, 4, 6, 9(1)
High Courts13 Aug 1976
Addl. Commissioner of Income Tax Vs Akkamba Textiles Ltd.
Andhra Pradesh High Court · (1979) 117 ITR 294
Income Tax Act, 1961 — Section 37
High Courts10 Aug 1976
Kisheera Ramalingeswaraswamy Vs Nandula Buchi Ramayya and Others
Andhra Pradesh High Court · AIR 1977 AP 160
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 103
High Courts09 Aug 1976
Pinninti Venkataramana and Another Vs State
Andhra Pradesh High Court · AIR 1977 AP 43
Hindu Marriage Act, 1955 — Section 11, 12, 13(2), 18, 5Marriage Laws (Amendment) Act, 1976 — Section 18(2)Penal Code, 1860 (IPC) — Section 109, 494
High Courts03 Aug 1976Allowed
Khetmal Parekh and Company Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1976) 38 STC 531
Income Tax Act, 1961 — Section 147, 148, 149
High Courts03 Aug 1976Allowed
M. Ramakrishnaiah and Co. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1976) 38 STC 537
Andhra Pradesh General Sales Tax Act, 1957 — Section 20, 20(3)