High Courts25 Apr 1967
VEERABHADRA IRON FOUNDRY AND ANOTHER Vs COMMISSIONER OF Income Tax, A.P.
Andhra Pradesh High Court · (1968) 69 ITR 425
Income Tax Act, 1922 — Section 10(2)(vib), 66(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,873 judgments · page 1,605 of 1,744
High Courts24 Apr 1967
Income Tax OFFICER COMPANIES CIRCLE HYDERABAD Vs VEMULAPALLI AND SONS (PRIVATE) LTD. AND OTHERS.
Andhra Pradesh High Court · (1967) 66 ITR 331
COMPANIES ACT, 1956 — Section 192, 294, 394, 501, 509
High Courts24 Apr 1967
Income Tax Officer, Companies Circle, Hyderabad Vs Vemulapalli and Sons (P) Ltd. and Others
Andhra Pradesh High Court · AIR 1969 AP 140
Companies Act, 1956 — Section 559(1)
High Courts20 Apr 1967Allowed
The State of Andhra Pradesh Vs Lakshmi Oil Mills and Others
Andhra Pradesh High Court · (1968) 1 AnWR 272 : (1967) 20 STC 489
Central Sales Tax Act, 1956 — Section 1, 14, 15Constitution of India, 1950 — Article 14, 286
High Courts20 Apr 1967Dismissed
Union of India (UOI) and Another Vs Rajasthan Supplying Agencies and Another
Andhra Pradesh High Court · AIR 1968 AP 327
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 101, 102, 103, 104, 114Railways Act, 1890 — Section 73, 74(1), 74(2), 74(3), 76F
High Courts19 Apr 1967
HYDERABAD CONSTRUCTION CO. LTD. Vs COMMISSIONER OF WEALTH-TAX, A. P.
Andhra Pradesh High Court · (1968) 68 ITR 320
High Courts18 Apr 1967
SHAIK IBRAHIM Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1968) 69 ITR 117
Income Tax Act, 1922 — Section 2(4), 4(3)(vii)
High Courts18 Apr 1967
COMMISSIONER OF WEALTH-TAX ANDHRA PRADESH Vs TRUSTEES OF H. E. H. NIZAMS SUPPLEMENTAL FAMILY TRUST.
Andhra Pradesh High Court · (1968) 68 ITR 508
High Courts17 Apr 1967Dismissed
The State of Andhra Pradesh Vs Satyanarayana Kaithan (P.) Ltd.
Andhra Pradesh High Court · (1968) 2 AnWR 451 : (1967) 20 STC 409
High Courts17 Apr 1967
Smt. A. Jayalakshmamma Vs Controller of Estate Duty
Andhra Pradesh High Court · (1972) 85 ITR 217
Mines and Minerals (Development and Regulation) Act, 1957 — Section 5, 6, 7
High Courts14 Apr 1967
COMMISSIONER OF GIFT-TAX, A. P. Vs P. HANUMANTHAPPA AND ANOTHER.
Andhra Pradesh High Court · (1968) 68 ITR 363
Income Tax Act, 1961 — Section 16
High Courts11 Apr 1967
Irri Veera Raju and Others Vs The Commercial Tax Officer and Another
Andhra Pradesh High Court · (1967) 20 STC 501
Constitution of India, 1950 — Article 14
High Courts11 Apr 1967
Kerla Ankamma Devasthanam Vinnakota Vs Manikonda Venkata Ratnama and Others
Andhra Pradesh High Court · AIR 1969 AP 13
Limitation Act, 1908 — Article 134, 134B, 142, 144
High Courts31 Mar 1967Dismissed
The State of Andhra Pradesh Vs Oruganti Venkateswarlu and Bros. and Others
Andhra Pradesh High Court · (1967) 20 STC 340
Andhra Pradesh General Sales Tax Act, 1957 — Section 5(2)(a)Central Sales Tax Act, 1956 — Section 8
High Courts28 Mar 1967
Commissioner of Income Tax Vs C.P. Sarathy Mudaliar
Andhra Pradesh High Court · (1968) 68 ITR 626
Income Tax Act, 1922 — Section 2(6A)
High Courts24 Mar 1967
Akuluru Venkata Subramanyam Vs Special Commercial Tax Officer (Evasions) and Others
Andhra Pradesh High Court · (1967) 20 STC 249
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 21, 30, 31
High Courts23 Mar 1967Allowed
T.K. Khadar Mohiuddin Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1968) 21 STC 45
High Courts21 Mar 1967
Vallabharana Swami Varu (Deity) of Swarna Vs Devi Hanumacharyulu and Others
Andhra Pradesh High Court · AIR 1969 AP 392
Andhra Pradesh (Andhra Area) Hindu Religious and Charitable Endowments Act, 1951 — Section 6(14), 76Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 109, 2(21), 59Government Grants Act, 1895 — Section 3
High Courts10 Mar 1967
Konakanchi Nagayya Vs Kondramutla Hanumiah and Others
Andhra Pradesh High Court · AIR 1969 AP 45
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 105(2)
High Courts06 Mar 1967Dismissed
Siddiah Vs Kamath
Andhra Pradesh High Court · AIR 1968 AP 121
Hyderabad Houses (Rent, Eviction and Lease) Control Act, 1954 — Section 15, 15(2), 15(3), 15(7)