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P. JAGANMOHAN REDDY C.J. - The Tribunal has referred the following question for our decision, viz :Whether, on the facts and in the circumstances of the case, the notice issued u/s 34(1)(a) was invalid, being barred by …
1. These two petitions u/s 482 Cr.PC have been filed for quashing the proceedings in CC No.99 of 1999 and CC No.104 of 1999 on the file ofSpecial Mobile Court, Kareemnagar.2. The petitioner, who is the accused in both t…
Syed Shah Mohammed Quadri, J.@mdashThis is a reference under s. 256(2) of the IT Act, 1961 (for short ""the Act""). Pursuant to a direction ofthis Court in ITC no. 62 of 1986, made on 26th November, 1987, the Tribunal r…
Jeevan Reddy, J.@mdashThe question referred for opinion u/s 256(1) of the income tax Act, 1961 (''the Act'') is:Whether, on the facts and in the circumstances of the case, the Tribunal was correct in law in holding that…
G. Rohini, J.@mdashThe writ petitioner is a Society registered under the provisions of the A.P. Mutually Aided Co-operative Societies Act, 1995(hereinafter referred to as ""the 1995 Act""). It is claimed that the petiti…
Alladi Kuppuswami, C.J.@mdashAll these writ petitions have been heard together as a common question regarding the interpretation of theexplanation to S. 4A of the Andhra Pradesh Entertainment Tax Act (referred to in thi…
Nooty Ramamohana Rao1. This batch of cases can be dealt with together, as a common question has been raised by the writ petitioners. The State Government, with aview to ensure that essential commodities are made availab…