High Courts07 Nov 1966
The United Tobacco Co. Ltd. Vs Collector of Central Excise, Hyderabad
Andhra Pradesh High Court · AIR 1968 AP 282
Central Excises and Salt Act, 1944 — Section 12, 35Sea Customs Act, 1878 — Section 189
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,662 of 1,815
High Courts03 Nov 1966
SUNDERMUL and CO. Vs COMMISSIONER OF Income Tax A. P.
Andhra Pradesh High Court · (1967) 2 AnWR 88 : (1967) 66 ITR 277
Income Tax act, 1922 — Section 22(4), 23(4), 27, 31(2)
High Courts02 Nov 1966
Sarojini (R.) Vs Lakshmana Rao (B.) and Another
Andhra Pradesh High Court · (1969) 1 LLJ 9
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33C
High Courts01 Nov 1966Dismissed
V. Sivakamayya Vs Secretary to Government of India, Department of Communications (Posts and Telegraph Board), New Delhi and Another
Andhra Pradesh High Court · AIR 1968 AP 283 : (1969) 2 LLJ 485
Constitution of India, 1950 — Article 226, 311, 311(2)Post and Telegraph Manual — Rule 153A, 26Prevention of Corruption Act, 1988 — Section 5
High Courts28 Oct 1966Allowed
Chimakurihi Seethaiah Vs Burra Venkata Reddi
Andhra Pradesh High Court · AIR 1968 AP 289
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 20 Rule 15, Order 20 Rule 16, Order 9 Rule 9
High Courts26 Oct 1966
A. Bapiraju and Others Vs District Registrar, Registration and Stamps, Srikakulam
Andhra Pradesh High Court · AIR 1968 AP 142
Stamp Act, 1899 — Article 20, 33, 35, 42, 6Transfer of Property Act, 1882 — Section 8
High Courts26 Oct 1966
SINGARENI COLLIERIES CO. LTD. Vs COMMISSIONER OF Income Tax, HYDERABAD.
Andhra Pradesh High Court · (1968) 1 AnWR 172 : (1967) 66 ITR 553
Income Tax Act, 1922 — Section 10(2)(xv)
High Courts26 Oct 1966
Commissioner of Income Tax, Andhra Pradesh, Hyderabad Vs Bharat Trading Co.
Andhra Pradesh High Court · AIR 1969 AP 3
Income Tax Act, 1922 — Section 3, 34
High Courts25 Oct 1966
YELAVARTI GOPALAKRISHNAIAH AND OTHERS Vs COMMISSIONER OF Income Tax, A. P.
Andhra Pradesh High Court · (1968) 67 ITR 184
Income Tax Act, 1922 — Section 28(1)(c), 66(2)
High Courts07 Oct 1966
P. Sagar and Others Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1968 AP 165
Constitution (First Amendment) Act, 1951 — Section 2Constitution of India, 1950 — Article 12, 13, 14, 15, 15(1)Evidence Act, 1872 — Section 115
High Courts06 Oct 1966
WESTMERCURR HANDELMIJI Vs COMMISSIONER OF Income Tax, HYDERABAD
Andhra Pradesh High Court · (1968) 67 ITR 39
Income Tax Act, 1961 — Section 43, 66(1)
High Courts06 Oct 1966
Anna Nagedrasmand Bommireddi Venkayy and Co. Vs The Commissioner of Income Tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1969 AP 6
Income Tax Act, 1922 — Section 34, 34(1)
High Courts06 Oct 1966
ANNE NAGENDRAM AND BOMMA REDDI VENKAYYA AND CO. Vs COMMISSIONER OF Income Tax A. P.
Andhra Pradesh High Court · (1967) 66 ITR 46
Constitution of India, 1950 — Article 226
High Courts05 Oct 1966
SMT. VALLURI JANAKAMMA Vs COMMISSIONER OF GIFT-TAX, A. P.
Andhra Pradesh High Court · (1967) 2 AnWR 392 : (1967) 66 ITR 255
High Courts29 Sept 1966
The Public Prosecutor Vs Kollipara Subba Rao
Andhra Pradesh High Court · (1968) CriLJ 278
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7
High Courts29 Sept 1966Dismissed
C. Satyanarayana and Others Vs Kanumarlapudi Lakshmi Narasimham
Andhra Pradesh High Court · AIR 1968 AP 330
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 40 Rule 1, 9Contract Act, 1872 — Section 2
High Courts26 Sept 1966
The Public Prosecutor Vs Baratam Paparao and Another
Andhra Pradesh High Court · (1968) CriLJ 247
Prevention of Food Adulteration Act, 1954 — Section 16, 2
High Courts23 Sept 1966
Gaddameedi Peeriah and Others Vs Narayana Rao and Another
Andhra Pradesh High Court · AIR 1968 AP 116
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(4)
High Courts22 Sept 1966Dismissed
N. Ekambaram and Others Vs Sri Venkatachalapathi Mills Ltd.
Andhra Pradesh High Court · (1967) 37 CompCas 693
Companies Act, 1913 — Section 235, 86D, 86D(2)
High Courts19 Sept 1966Dismissed
In Re: Dolgonti Raghava Reddy and Another
Andhra Pradesh High Court · AIR 1968 AP 117 : (1968) CriLJ 447
Hindu Marriage Act, 1955 — Section 11, 17, 5, 7Penal Code, 1860 (IPC) — Section 494, 495