High Courts13 Apr 1976
Venkatesh Confectionary Works Vs Appellate Collectral of Central Excise and Others
Andhra Pradesh High Court · (1978) 2 ELT 59
Central Excises and Salt Act, 1944 — Section 35Limitation Act, 1963 — Section 4, 5
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,882 judgments · page 1,541 of 1,745
High Courts08 Apr 1976
The Public Prosecutor High Court of A.P. Hyderabad Vs B. Ramachandra Raju
Andhra Pradesh High Court · (1976) 04 AP CK 0020
Constitution of India, 1950 — Article 32Prevention of Food Adulteration Act, 1954 — Section 1, 10, 11, 13, 14
High Courts08 Apr 1976
N. Venkat Ramani and Others Vs The State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1977) CriLJ 1060
Constitution of India, 1950 — Article 166Maintenance of Internal Security Act, 1971 — Section 13, 14(1), 14(2), 16A, 16A(9)
High Courts07 Apr 1976Dismissed
Veera Venkata Subbarao and another Vs Venkata Subbaraju and others
Andhra Pradesh High Court · AIR 1977 AP 16
Court Fees Act, 1870 — Section 34, 34(1), 34(2)
High Courts06 Apr 1976
Commissioner of Income Tax Vs Smt. Pelleti Sridevamma
Andhra Pradesh High Court · (1976) 105 ITR 887
Income Tax Act, 1961 — Section 64(1)
High Courts01 Apr 1976
S. Rajyalakshmi Vs S. Sitamahalakshmi
Andhra Pradesh High Court · AIR 1976 AP 361
Succession Act, 1925 — Section 214, 214(1)
High Courts30 Mar 1976
STATE OF ANDHRA PRADESH Vs HINDUSTAN SHIPYARD LTD.
Andhra Pradesh High Court · (1977) 6 CTR 31(2)
Central Sales Tax Act, 1956 — Section 10(d), 10A, 10A(1), 8(3)(b)
High Courts30 Mar 1976Dismissed
The State of Andhra Pradesh Vs Hindustan Shipyard Limited
Andhra Pradesh High Court · (1976) 38 STC 515
Central Sales Tax Act, 1956 — Section 10(d), 10A, 8(3)(b)
High Courts29 Mar 1976
Shaik Rahim Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1977) CriLJ 417
Constitution of India, 1950 — Article 19Essential Commodities Act, 1955 — Section 3, 6A, 6B
High Courts29 Mar 1976Allowed
B. Satyanarayana Murthy and others Vs The State of Andhra Pradesh and others
Andhra Pradesh High Court · AIR 1977 AP 19
Andhra Pradesh Land Revenue (Additional Wet Assessment) Act, 1975 — Section 2(c), 4(1), 4(2), 9(2)
High Courts26 Mar 1976Dismissed
B. Seetharamayya Guptha Vs The District Revenue Officer, Chittoor
Andhra Pradesh High Court · AIR 1977 AP 103
Andhra Pradesh District Collectors Powers (Delegation) Act, 1961 — Section 2, 3Constitution of India, 1950 — Article 254, 254(1), 254(2)Essential Commodities Act, 1955 — Section 2(a), 3(2), 5, 6A, 6B
High Courts23 Mar 1976
Vadla Krishnaiah and Another Vs Nalli Narasimhareddy
Andhra Pradesh High Court · AIR 1976 AP 395 : (1976) 2 APLJ 16
Transfer of Property Act, 1882 — Section 53
High Courts23 Mar 1976Dismissed
Sirasanambeti Siddareddi and others Vs The State of Andhra Pradesh and others
Andhra Pradesh High Court · AIR 1977 AP 113
Andhra Pradesh Land Revenue (Additional Wet Assessment) Act, 1975 — Section 2(c), 3, 4, 9
High Courts18 Mar 1976Dismissed
Kalala Laxma Reddy and another Vs Syed Burhamuddin Hussain and others
Andhra Pradesh High Court · AIR 1977 AP 78
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 84(1), Order 21 Rule 85, Order 21 Rule 86
High Courts17 Mar 1976Allowed
State of Andhra Pradesh Vs Sri Venkata Rama Lingeshwara Rice Mill and Others
Andhra Pradesh High Court · (1977) 39 STC 57
Andhra Pradesh General Sales Tax Act, 1957 — Section 20, 21
High Courts17 Mar 1976
STATE OF ANDHRA PRADESH Vs VENKATA RAMA LINGESHWAR RICE MILL and Others
Andhra Pradesh High Court · (1977) 6 CTR 53(1)
Andhra Pradesh General Sales Tax Act, 1957 — Section 21(4)
High Courts17 Mar 1976
ADDL. COMMISSIONER OF Income Tax, A.P., AND ANOTHER Vs DARGAPANDARINATH TULJAYYA and CO.
Andhra Pradesh High Court · (1977) 107 ITR 850
Constitution of India, 1950 — Article 20, 226, 245, 246, 248Criminal Procedure Code, 1973 (CrPC) — Section 5Income Tax Act, 1961 — Section 139, 140A, 142, 143, 144
High Courts17 Mar 1976
Addl. Commissioner of Income Tax and Another Vs Dargapandarinath Tuljayya and Co.
Andhra Pradesh High Court · (1977) 2 AnWR 47 : (1976) 1 APLJ 43
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139(1), 271(1), 271(4A), 274, 276C
High Courts12 Mar 1976Dismissed
Vakacharla Sumitra and others Vs Vakacherla Lakshminarayanarao and others
Andhra Pradesh High Court · AIR 1977 AP 83
Civil Procedure Code, 1908 (CPC) — Section 28(4), 28(5)Provincial Insolvency Act, 1920 — Section 2(2), 2(d), 28(4), 29, 37
High Courts09 Mar 1976
Adoni Fertilisers Manufacturers and Others Vs Union of India and Others
Andhra Pradesh High Court · AIR 1977 AP 74
Railways Act, 1890 — Section 55