High Courts05 Nov 1969
Y. Rajan Vs Income Tax Officer, (A) Ward
Andhra Pradesh High Court · (1970) 77 ITR 839
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139(2), 147, 148, 34
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,873 judgments · page 1,590 of 1,744
High Courts14 Oct 1969
Indian Detonators Ltd., Kukatpalli Vs Indian Detonators Ltd., Workers, Union and Others
Andhra Pradesh High Court · AIR 1970 AP 432
Industrial Disputes Act, 1947 — Section 19(3)
High Courts04 Oct 1969
Yeleti Narayana Murty and Co. Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1970) 26 STC 89
Central Sales Tax Act, 1956 — Section 3Constitution of India, 1950 — Article 286Sales of Goods Act, 1930 — Section 39
High Courts23 Sept 1969Dismissed
Engineers and Traders Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1970) 25 STC 278
Andhra Pradesh General Sales Tax Act, 1957 — Section 2(h)
High Courts22 Sept 1969
Srikakulam Municipality Vs M.V. Ranganadham
Andhra Pradesh High Court · (1971) 7 DLT 345
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 11
High Courts19 Sept 1969
P.V.G. Raju Vs Commissioner of Wealth-tax
Andhra Pradesh High Court · (1970) 78 ITR 601
Wealth Tax Act, 1957 — Section 2
High Courts18 Sept 1969Allowed
Oversea Mica Exports Vs Secretary, Sales Tax Appellate Tribunal and Another
Andhra Pradesh High Court · (1970) 25 STC 425
Andhra Pradesh General Sales Tax Act, 1957 — Section 21(4), 3(4), 31
High Courts17 Sept 1969
Commissioner of Income Tax Vs Dhanrajgiriji Raja
Andhra Pradesh High Court · (1970) 77 ITR 318
Income Tax Act, 1922 — Section 10(2)
High Courts12 Sept 1969
Anantha Naganna Chetty Vs The Commissioner of Income Tax, Andhra Pradesh, Hyerabad
Andhra Pradesh High Court · AIR 1970 AP 367 : (1970) 78 ITR 743
Income Tax Act, 1922 — Section 5(7)
High Courts08 Sept 1969Dismissed
Venus Rubber Industries Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (1978) 2 ELT 490
Central Excise Rules, 1944 — Rule 174, 174(2), 175Central Excises and Salt Act, 1944 — Section 2, 3, 35, 36, 6Constitution of India, 1950 — Article 226
High Courts05 Sept 1969
Commissioner of Income Tax Vs Challapalli Sugars Ltd.
Andhra Pradesh High Court · (1970) 77 ITR 392
Income Tax Act, 1922 — Section 10(2), 10(5)
High Courts03 Sept 1969
Commissioner of Wealth-tax Vs Nawab Fareed Nawaz Jung and Others
Andhra Pradesh High Court · (1970) 77 ITR 180
Wealth Tax Act, 1957 — Section 2
High Courts01 Sept 1969Dismissed
The State of Andhra Pradesh Vs Pachipulusu Venkata Subba Rao and Co.
Andhra Pradesh High Court · (1970) 26 STC 27
High Courts29 Aug 1969
Tadepalli Ram Rathnam Vs Kantheti Varadarajulu and Others
Andhra Pradesh High Court · AIR 1970 AP 246
Evidence Act, 1872 — Section 107, 108, 8
High Courts22 Aug 1969
The Public Prosecutor Vs Shaik Valli and Others
Andhra Pradesh High Court · (1971) CriLJ 1229
Penal Code, 1860 (IPC) — Section 302, 379, 392, 397, 53
High Courts21 Aug 1969
Chitturi Perraju and Another Vs Yednapudi Venkamma and Others
Andhra Pradesh High Court · AIR 1971 AP 74
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 6 Rule 17, 11, 151, 152Evidence Act, 1872 — Section 95Specific Relief Act, 1877 — Section 31
High Courts19 Aug 1969
Commissioner of Income Tax Vs S. Krishna Rao
Andhra Pradesh High Court · (1970) 76 ITR 664
Income Tax Act, 1922 — Section 10(2)
High Courts19 Aug 1969
Mohammad Ali Vs Fareedunnisa Begam and Another
Andhra Pradesh High Court · AIR 1970 AP 298
High Courts14 Aug 1969
Commissioner of Income Tax Vs Jeskaran Bhuvalka
Andhra Pradesh High Court · (1970) 76 ITR 128
Income Tax Act, 1922 — Section 34(1)
High Courts13 Aug 1969
The Motor Workers Union Vs Rayapwaddi Apparao and Others
Andhra Pradesh High Court · AIR 1970 AP 220
Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 195(1)Motor Vehicles Act, 1939 — Section 64A