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Andhra Pradesh High Court judgments

35,240 judgments · page 494 of 1,762

High Courts12 Nov 2010Allowed

Surasani Venkata Reddy Vs The State of A.P.

Andhra Pradesh High Court · (2011) 1 ALD(Cri) 364 : (2011) 8 RCR(Criminal) 2817

Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(2), 164(5), 228, 235(2)Evidence Act, 1872 — Section 155, 157, 32Penal Code, 1860 (IPC) — Section 302, 309
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High Courts11 Nov 2010

New Noble Educational Society Vs The Chief Commissioner of Income tax and Director of Income Tax (Exemption) Bomma Education Society Vs The Chief Commissioner of Income Tax, Director of Income Tax (Exemptions) and Assistant Director, Income Tax Exemptions-III Balaji Educational Society Vs The Commissioner of Income Tax

Andhra Pradesh High Court · (2011) 242 CTR 266 : (2011) 334 ITR 303

Andhra Pradesh Education Act, 1982 — Section 20AIncome Tax Act, 1961 — Section 10(22), 10(23C), 12, 13(1), 13(2)Income Tax Rules, 1962 — Rule 2BC(1), 2CA
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