High Courts11 Mar 1970Allowed
Srinivas Jhawar and Brothers Vs The Deputy Commissioner of Commercial Taxes, Hyderabad North Division
Andhra Pradesh High Court · (1970) 26 STC 572
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,873 judgments · page 1,587 of 1,744
High Courts11 Mar 1970
Amara Purushotham Mamidi Obaiah and Co. and Others Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1972) 29 STC 654
Central Sales Tax Act, 1956 — Section 15, 4, 9Constitution of India, 1950 — Article 14
High Courts11 Mar 1970
Indian Bank Ltd., Hyderabad Vs Anomula Seshagiri Rao and Sons Co., Vijayawada and Others
Andhra Pradesh High Court · AIR 1971 AP 287
Contract Act, 1872 — Section 178Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 59
High Courts10 Mar 1970
M. Madar Khan and Co. Vs Assistant Commissioner (C.T.), Ananthapur and Others
Andhra Pradesh High Court · AIR 1971 AP 138 : (1971) 27 STC 18
Central Sales Tax Act, 1956 — Section 15Constitution of India, 1950 — Article 226
High Courts10 Mar 1970Allowed
Andhra Pradesh State Road Transport Corporation Vs The Commercial Tax Officer
Andhra Pradesh High Court · (1971) 27 STC 42
High Courts09 Mar 1970
N. Ranganayakulu Vs J. Narasimharao and Company and Others
Andhra Pradesh High Court · AIR 1971 AP 58
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 30, Order 21 Rule 40, Order 21 Rule 50, 115, 51Partnership Act, 1932 — Section 25, 30, 30(3)
High Courts06 Mar 1970
Dontireddy Venkata Reddy Vs Bhimavarapu Bhushireddy and Others
Andhra Pradesh High Court · AIR 1971 AP 87 : (1971) 4 APLJ 17
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 13(1), 16(1), 16(2), 2Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, 9Transfer of Property Act, 1882 — Section 105
High Courts05 Mar 1970
Kishanlal Haricharan Vs Income Tax Officer, A-Ward
Andhra Pradesh High Court · (1970) 03 AP CK 0008
Income Tax Act, 1961 — Section 139(1), 139(2), 142(1), 144
High Courts04 Mar 1970
V.S.L. Narasimha Rao and Another Vs Assistant Controller of Esate Duty, Guntur and Another
Andhra Pradesh High Court · AIR 1971 AP 36 : (1971) 80 ITR 662
Estate Duty Act, 1953 — Section 53, 59, 73AIncome Tax Act, 1922 — Section 34(1)
High Courts04 Mar 1970
The Life Insurance Corporation of India South Zone, Madras and Another Vs Bhogadi Chandravathamma
Andhra Pradesh High Court · AIR 1971 AP 41 : (1971) 41 CompCas 814
Civil Procedure Code, 1908 (CPC) — Section 35Evidence Act, 1872 — Section 114Insurance Act, 1938 — Section 45
High Courts03 Mar 1970
Veligati Lakshminarayana and Others Vs The State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1972 AP 19
Constitution of India, 1950 — Article 14, 19(1), 245, 31(1), 31(2)Land Acquisition Act, 1894 — Section 17, 17(1), 17(2), 17(4)Nagarjunasagar Project (Acquisition of Land) Act, 1956 — Section 1, 2(3)
High Courts03 Mar 1970Dismissed
Nevatia Private Ltd. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1971) 28 STC 555
Andhra Pradesh General Sales Tax Act, 1957 — Section 20(2)
High Courts02 Mar 1970
Mohammed Hidayat Ali Vs Alopi Shanker and Others
Andhra Pradesh High Court · AIR 1971 AP 376 : (1971) 4 APLJ 133
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 32, 89(2)Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 151
High Courts27 Feb 1970
British India Tobacco Corporation Ltd. Vs The Commissioner of Income Tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1971 AP 112 : (1971) 79 ITR 41
Income Tax Act, 1961 — Section 37
High Courts27 Feb 1970
Commissioner of Income Tax Vs Krishna Mining Co.
Andhra Pradesh High Court · (1972) 83 ITR 860
Income Tax Act, 1922 — Section 13, 6, 66, 66(2)
High Courts27 Feb 1970
Kakaraparthy Bhavanarayana Vs Official Reciever, Krishna and Others
Andhra Pradesh High Court · AIR 1971 AP 359 : (1971) 2 APLJ 115
Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 58
High Courts26 Feb 1970
Maddi Rama Kotaiah Vs Maddi Seshamma
Andhra Pradesh High Court · AIR 1971 AP 315
Transfer of Property Act, 1882 — Section 130, 137
High Courts24 Feb 1970
Kadari Satyanarayana Vs Gulslapudi Narasimhamurthy
Andhra Pradesh High Court · AIR 1971 AP 341
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(3), 2(4)Transfer of Property Act, 1882 — Section 111
High Courts24 Feb 1970Allowed
Chowdhary Punnamchand Hastimal Co. Vs The Commercial Tax Officer
Andhra Pradesh High Court · (1972) 29 STC 694
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4A), 14(7)
High Courts20 Feb 1970
Merla Sitarama Prasad Vs Assistant Controller of Estate Duty and Another
Andhra Pradesh High Court · (1971) 80 ITR 672
Estate Duty Act, 1953 — Section 58, 59, 73A