High Courts09 Sept 2014
Share Microfin Ltd. Vs Commissioner of Customs, Central Excise and Sales Tax
Andhra Pradesh High Court · (2015) 38 STR 457
Central Excises and Salt Act, 1944 - Section 35F
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,249 judgments · page 238 of 1,763
High Courts09 Sept 2014
S.P. Bailing Press Vs Deputy Commissioner (CT) Visakhapatnam and Others
Andhra Pradesh High Court · (2014) 59 APSTJ 78
Andhra Pradesh Value Added Tax Act, 2005 — Section 32(2)Central Sales Tax Act, 1956 — Section 9(2)
High Courts09 Sept 2014
Gandhi Ranga Rao Vs The Deputy General Manager
Andhra Pradesh High Court · (2014) 09 AP CK 0117
High Courts09 Sept 2014Partly Allowed
Venkatrayapuram Industrial Area Township Vs Government of A.P.
Andhra Pradesh High Court · (2015) 2 ALD 230
Andhra Pradesh Municipalities Act, 1965 — Section 134, 138, 140, 146, 147Civil Procedure Code, 1908 (CPC) — Order 27 Rule 27, 79Constitution of India, 1950 — Article 132(1), 14, 147, 226, 243(Q)
High Courts09 Sept 2014
Mark Infrastructure Pvt. Ltd. Vs The Commercial Tax Officer
Andhra Pradesh High Court · (2014) 59 APSTJ 164 : (2015) 77 VST 297
Andhra Pradesh Value Added Tax Act, 2005 — Section 22(3), 29, 4(7), 4(7)(a), 4(7)(b)Constitution of India, 1950 — Article 14, 19(1)(g), 226, 227, 265
High Courts09 Sept 2014
The Commissioner of Income Tax Vs Lakshmi Constructions
Andhra Pradesh High Court · (2014) 369 ITR 271
Income Tax Act, 1961 — Section 142A, 260A
High Courts09 Sept 2014
N. Jaya Kumar Vs Kandali Srinivasulu Reddy
Andhra Pradesh High Court · (2014) 2 ALD(Cri) 947 : (2015) 3 ALT(Cri) 311
Constitution of India, 1950 — Article 20, 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 102, 173, 174, 2(4), 357Penal Code, 1860 (IPC) — Section 109, 306
High Courts09 Sept 2014
Commissioner of Income Tax Vs Naresh Kumar Agarwal
Andhra Pradesh High Court · (2014) 369 ITR 171
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 162, 94Evidence Act, 1872 — Section 132, 132(4), 31
High Courts09 Sept 2014
Vijay Mallya Vs GMR Hyderabad International Airport Ltd.
Andhra Pradesh High Court · (2015) 1 ALD(Cri) 93 : (2015) 1 ALT(Cri) 176 : (2015) 2 Crimes 520
Criminal Procedure Code, 1973 (CrPC) — Section 145(2), 190, 200, 205, 251Negotiable Instruments Act, 1881 (NI) — Section 138, 143
High Courts09 Sept 2014
Grandhi Ranga Rao Vs The Deputy General Manager, State Bank of India
Andhra Pradesh High Court · (2015) 3 ALD 612 : (2015) LabIC 1101 : (2015) 4 LLN 401
High Courts05 Sept 2014
Commissioner of Income Tax-III Vs Sirpur Paper Mills Ltd.
Andhra Pradesh High Court · (2014) 09 AP CK 0169
Income Tax Act, 1961 — Section 214, 260A
High Courts05 Sept 2014
Sarda Agro Oils Limited Vs Commercial Tax Officer, Special Commodities Circle
Andhra Pradesh High Court · (2014) 59 APSTJ 85
High Courts05 Sept 2014
K. Bhupal Reddy Vs The Electronics Corporation of India Ltd.
Andhra Pradesh High Court · (2015) 1 ALD 179 : (2015) 4 ALT 120
High Courts05 Sept 2014
K. Rani Vs Hanumaiah Goud
Andhra Pradesh High Court · (2014) 6 ALD 387 : (2014) 6 ALD(Cri) 387 : (2015) 1 ALT 248
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 152Specific Relief Act, 1963 — Section 31
High Courts05 Sept 2014Dismissed
Sk. Hussain Vs The State of A.P.
Andhra Pradesh High Court · (2014) 09 AP CK 0108
Evidence Act, 1872 — Section 114-APrevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 20, 7
High Courts05 Sept 2014
Ideal Detonators Private Limited Vs The Government of Telangana
Andhra Pradesh High Court · (2014) 09 AP CK 0097
Andhra Pradesh Value Added Tax Act, 2005 — Section 19(1), 21(5), 31, 31(1)Central Sales Tax Act, 1956 — Section 9(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 92
High Courts05 Sept 2014
Pothina Venkateswara Swamy Vs Assistant Commissioner of Income Tax
Andhra Pradesh High Court · (2014) 369 ITR 639
Income Tax Act, 1961 — Section 143(3), 147, 148, 154, 254(2)
High Courts05 Sept 2014
Vijaya Nagini Vs Ram Naren Mothe
Andhra Pradesh High Court · (2015) 1 ALD 7 : (2015) 1 ALT 251 : (2015) 2 DMC 766
Hindu Marriage Act, 1955 — Section 12, 12(1)(b), 13, 15, 5
High Courts05 Sept 2014Dismissed
Aneel Kaur Vs Jaya Chandra
Andhra Pradesh High Court · (2015) 1 ALD 478 : (2015) 1 ALT 176 : (2015) 2 DMC 101
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 25
High Courts05 Sept 2014
Gorige Ailamma Vs Utkoori Somaiah
Andhra Pradesh High Court · (2015) 2 ALD 291 : (2015) 2 ALT 467
Civil Procedure Code, 1908 (CPC) — Section 144Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 106, 53A, 54