High Courts15 Dec 1971
Tatavarthi Raja and Satyanarayanamurthy Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1983) 143 ITR 451
Income Tax Act, 1922 — Section 25A
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,882 judgments · page 1,573 of 1,745
High Courts10 Dec 1971
K. Kishan Rao Vs The Election Commissioner, Adilabad and Others
Andhra Pradesh High Court · AIR 1972 AP 312
Andhra Pradesh Panchayat Samithis and Zilla Parishads Act, 1959 — Section 69
High Courts03 Dec 1971
Commissioner of Gift-tax Vs G. Ethirajulu
Andhra Pradesh High Court · (1974) 93 ITR 366
Gift Tax Act, 1958 — Section 5(1)
High Courts03 Dec 1971
Andhra Pradesh State Road Transport Corporation Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1975) 100 ITR 392
Income Tax Act, 1922 — Section 4(3)Income Tax Act, 1961 — Section 11, 11(4), 2(15)Road Transport Corporations Act, 1950 — Section 22, 23(1)
High Courts03 Dec 1971
Commissioner of Income Tax Vs P.V. Rangaiah Sons and Co.
Andhra Pradesh High Court · (1973) 88 ITR 42
Income Tax Act, 1922 — Section 10(2)
High Courts02 Dec 1971
Kantam Kamal Bai Vs Nagula Ramaswamy and Others
Andhra Pradesh High Court · AIR 1972 AP 264
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts02 Dec 1971
C.S. Rangaswamy Vs Pedda Bidda and Others
Andhra Pradesh High Court · AIR 1972 AP 266
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23
High Courts30 Nov 1971
Chakicherla Audilakshmamma Vs Atmakaru Ramarao and Others
Andhra Pradesh High Court · AIR 1973 AP 149
Evidence Act, 1872 — Section 100, 104, 32(5), 90
High Courts26 Nov 1971
Commissioner of Wealth-tax Vs H.E.H. the Nizam''s Supplemental and Religious Endowment Trust
Andhra Pradesh High Court · (1973) 89 ITR 80
Income Tax Act, 1922 — Section 4(3)Income Tax Act, 1961 — Section 11Wealth Tax Act, 1957 — Section 5(1)
High Courts26 Nov 1971Dismissed
V. Lakshminarayana K.V. Raghavendra Rao and Co. and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1973) 30 STC 368
Andhra Pradesh General Sales Tax Act, 1957 — Section 11, 5A
High Courts24 Nov 1971
Commissioner of Income Tax Vs Maduri Rajeswar
Andhra Pradesh High Court · (1977) 107 ITR 832
Constitution of India, 1950 — Article 20(1)Income Tax Act, 1922 — Section 28(1)Income Tax Act, 1961 — Section 256(1), 271, 271(1), 277, 279(2)
High Courts24 Nov 1971
D. Lakshminarayana Choudary and Another Vs Vijaya Pictures, Vijayawada-2
Andhra Pradesh High Court · AIR 1972 AP 172 : (1972) 1 AnWR 122
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54
High Courts24 Nov 1971
Smt. Abida Khatoon and Another Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1973) 87 ITR 627
Income Tax Act, 1961 — Section 70(1), 71(1), 77(2)
High Courts24 Nov 1971
Commissioner of Income Tax Vs Sri Rama Talkies
Andhra Pradesh High Court · (1973) 87 ITR 615
Income Tax Act, 1961 — Section 184(7), 184(8)
High Courts22 Nov 1971
Commissioner of Income Tax Vs Balaji Pictures
Andhra Pradesh High Court · (1983) 144 ITR 807
High Courts17 Nov 1971
Dumpala Ramachandra Reddy Vs Dumpala Kanta Reddy and Others
Andhra Pradesh High Court · AIR 1973 AP 189
Specific Relief Act, 1963 — Section 34
High Courts17 Nov 1971
Mrs. Khorshed Shapoor Chenai Vs Assistant Controller of Estate Duty
Andhra Pradesh High Court · (1973) 90 ITR 47
Estate Duty Act, 1953 — Section 59
High Courts16 Nov 1971
Mrs. Freny Rashid Chenai Vs Assistant Controller of Estate Duty
Andhra Pradesh High Court · (1973) 90 ITR 31
Estate Duty Act, 1953 — Section 5, 53(3), 61
High Courts15 Nov 1971
Bonagiri Yellalu Vs Nagulvaram Chenchu Subbaiah
Andhra Pradesh High Court · AIR 1972 AP 221
Provincial Insolvency Act, 1920 — Section 10(1), 25(1)
High Courts15 Nov 1971
Kethmal Parekh Vs Tax Recovery Officer and Another
Andhra Pradesh High Court · (1973) 87 ITR 101
Income Tax Act, 1961 — Rule 2, 73, 222