High Courts19 Feb 1970
COMMISSIONER OF Income Tax, A. P. Vs MANDYALA GOVINDU AND CO.
Andhra Pradesh High Court · (1971) 82 ITR 926
Income Tax Act, 1922 — Section 26A, 66(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,873 judgments · page 1,588 of 1,744
High Courts16 Feb 1970
VARIETY HALL AND RAMAKRISHNA TEXTILES Vs COMMISSIONER OF Income Tax, A. P.
Andhra Pradesh High Court · (1972) 84 ITR 202
Income Tax Act, 1961 — Section 26A
High Courts16 Feb 1970
Variety Hall and Ramkrishna Textiles, Atmakur Vs Commissioner of Income Tax, Andhra Pradesh
Andhra Pradesh High Court · AIR 1971 AP 184
Income Tax Act, 1922 — Section 13, 26A, 66(1)
High Courts16 Feb 1970
Raja Dhanraj Girji Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1971) 79 ITR 563
Income Tax Act, 1922 — Section 10
High Courts13 Feb 1970
The Management of Hyderabad (Usha Works) Proprietors Jay Engineering Works Ltd., Hyderabad Vs The Industrial Tribunal Andhra Pradesh, Hyderabad and Another
Andhra Pradesh High Court · AIR 1971 AP 108 : (1971) 22 FLR 250 : (1970) 2 LLJ 315
Industrial Disputes Act, 1947 — Section 15
High Courts13 Feb 1970
Khaja Moinuddin Vs Uppula Veeraiah and Others
Andhra Pradesh High Court · AIR 1971 AP 318
Arbitration Act, 1940 — Section 14(1)Limitation Act, 1963 — Article 119
High Courts11 Feb 1970
Parimi Venkatasubba Rao Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1972) 85 ITR 145
Income Tax Act, 1922 — Section 13
High Courts11 Feb 1970
Malepati Ramanaiah and Another Vs Malepati China Tirupalureddy
Andhra Pradesh High Court · AIR 1971 AP 319
Evidence Act, 1872 — Section 68
High Courts10 Feb 1970
The Commissioner of Income Tax, Andhra Pradesh, Hyderabad Vs Rayalaseema Oil Mills, Tadiparti
Andhra Pradesh High Court · (1970) 78 ITR 682
Income Tax Act, 1922 — Section 28(1)
High Courts09 Feb 1970
Vegesina Venkata Narasaiah Vs Chintalapati Peddi Raju
Andhra Pradesh High Court · AIR 1971 AP 134 : (1971) 4 APLJ 123
Guardians and Wards Act, 1890 — Section 19Hindu Minority and Guardianship Act, 1956 — Section 13
High Courts09 Feb 1970
Navayuga Traders Gunnies Firm, Rajahmundry Vs The Commissioner of Income Tax , Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1971 AP 31 : (1971) 79 ITR 519
Income Tax Act, 1922 — Section 28(3)Income Tax Act, 1961 — Section 271, 274, 275
High Courts03 Feb 1970
Sathya Kumar and Others Vs The state of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1971 AP 320
Andhra Pradesh State Higher Judicial Services Rules, 2007 — Rule 4(3), 4(4)Constitution of India, 1950 — Article 16, 16(1), 226, 234, 235States Reorganisation Act, 1956 — Section 115, 115(7)
High Courts30 Jan 1970
Medam Sankaranarayan Vs Gaddala Tripathi Tao and Others
Andhra Pradesh High Court · AIR 1971 AP 332 : (1971) 4 APLJ 67
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17, Order 9 Rule 9, 141
High Courts30 Jan 1970
K.A. Natesa Chettiar Vs Nune Krishniah Chetty and Another
Andhra Pradesh High Court · AIR 1971 AP 179
Civil Procedure Code, 1908 (CPC) — Section 107, 11Evidence Act, 1872 — Section 101
High Courts29 Jan 1970
Gadde Buchaiah Vs Dasari Kotaiah and Others
Andhra Pradesh High Court · AIR 1971 AP 392
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 72(2), Order 21 Rule 84, Order 21 Rule 84(1), Order 21 Rule 84(2)
High Courts28 Jan 1970Dismissed
Gurram Venkata Subbarao and Another Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1970) 2 AnWR 369 : (1971) 27 STC 91
Andhra Pradesh General Sales Tax Act, 1957 — Section 11, 5
High Courts23 Jan 1970
Sri Eswaraswamy Temple Vs Jangam Nagaiah and Others
Andhra Pradesh High Court · (1971) CriLJ 433
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 93(2)Criminal Procedure Code, 1898 (CrPC) — Section 561A
High Courts22 Jan 1970
K. Lakshma Reddy Vs Andhra Pradesh State Road Transport Corporation and Another
Andhra Pradesh High Court · AIR 1971 AP 57
Industrial Disputes Act, 1947 — Section 33A
High Courts21 Jan 1970Allowed
The State of Andhra Pradesh Vs C.S. Bhoomi Reddy
Andhra Pradesh High Court · (1970) 26 STC 444
Central Sales Tax Act, 1956 — Section 8
High Courts21 Jan 1970
Sait Bansilal and Rangisetti Veeranna Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1972) 83 ITR 750
Income Tax Act, 1922 — Section 28