COURT ARCHIVE

Andhra Pradesh High Court judgments, 1960

239 judgments · page 10 of 12

High Courts09 Mar 1960Dismissed

Mocherla Venkataraya Sarma Vs Y. Sivarama Prasad and Others

Andhra Pradesh High Court · AIR 1961 AP 250

Andhra Pradesh Panchayat Samithis and Zilla Parishads Act, 1959 — Section 36, 36(1), 37Constitution of India, 1950 — Article 226

High Courts08 Mar 1960Dismissed

Union of India (UOI) (Income Tax Officer, Eluru) Vs Official Liquidator E.M.T. Ltd., Eluru (Official Receiver, West Godavari, Eluru) and Others

Andhra Pradesh High Court · AIR 1960 AP 555

Transfer of Property Act, 1882 — Section 73

High Courts08 Mar 1960

Public Prosecutor, Andhra Pradesh Vs Kothakapu Etreddy Venkata Reddi and Others

Andhra Pradesh High Court · AIR 1961 AP 105 : (1961) CriLJ 356

Constitution of India, 1950 — Article 19(1), 22(1)Evidence Act, 1872 — Section 126Legal Practitioners Act, 1879 — Section 13

High Courts04 Mar 1960

COMMISSIONER OF Income Tax, HYDERABAD Vs J. GOVINDA RAO and SONS.

Andhra Pradesh High Court · (1961) ALT 179 : (1961) 41 ITR 186

Income Tax Rules, 1922 — Rule 2(c)

High Courts04 Mar 1960Allowed

Chikkula Chendraiah Vs Tata Seetarammaiah and Others

Andhra Pradesh High Court · AIR 1961 AP 102

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 151

High Courts04 Mar 1960

PAMULAPATI ANKINEEDU AND KOTA VENKATASUBBIAH RICE MILL CO. Vs THE ADDITIONAL Income Tax OFFICER, BAPATLA.

Andhra Pradesh High Court · (1961) 43 ITR 522

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 35

High Courts02 Mar 1960Allowed

Kalyanam Narasayya Vs Kalyanam Seetaramma

Andhra Pradesh High Court · AIR 1961 AP 60

High Courts01 Mar 1960Dismissed

Y. Vasudevarao and Others Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1961 AP 229

Constitution of India, 1950 — Article 14, 234, 309, 310

High Courts29 Feb 1960Dismissed

Bethia Venkanna Vs Sait Chunilal Moolchand Registered Firm, Kakinada by Managing Partner, Chunilal

Andhra Pradesh High Court · AIR 1961 AP 63

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 21, Order 21 Rule 30

High Courts26 Feb 1960Allowed

Smt. Vyricherla Chandramani Pattamahadevi Varu (died) and Others Vs Land Acquisition Officer Vizianagaram and Another

Andhra Pradesh High Court · AIR 1960 AP 590

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 151Land Acquisition Act, 1894 — Section 18

High Courts24 Feb 1960

ADDITIONAL Income Tax OFFICER, CUDDAPAH, AND ANOTHER Vs CUDDAPAH STAR TRANSPORT CO. LTD.

Andhra Pradesh High Court · (1960) 2 AnWR 398 : (1960) 40 ITR 200

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 18, 19, 20, 21, 22

High Courts24 Feb 1960Dismissed

Venkateswara Oil Mills Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (1960) 11 STC 555

High Courts23 Feb 1960Allowed

Katradagga Lakhminadharao Naidu Vs Special Officer, Rent Reduction, Board of Revenue, Andhra Pradesh, Hyderabad

Andhra Pradesh High Court · AIR 1960 AP 560

High Courts19 Feb 1960Dismissed

Bonala Lakshmaiah Vs Sagu Pullayya and Others

Andhra Pradesh High Court · AIR 1960 AP 600

Provincial Insolvency Act, 1920 — Section 10, 9

High Courts19 Feb 1960

ULCHALA ILLURI HANUMANTHIAH Vs Income Tax OFFICER, KURNOOL, AND ANOTHER.

Andhra Pradesh High Court · (1960) 40 ITR 32

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 28, 29, 30, 31, 33

High Courts18 Feb 1960

Commissioner of Income Tax, Andhra Pradesh, Hyderabad Vs Parvathaneni Chandrasekhara Rao

Andhra Pradesh High Court · AIR 1960 AP 612 : (1960) 40 ITR 195

Income Tax Act, 1922 — Section 10(2), 23(5)

High Courts17 Feb 1960

Bellamkonda Buchi Ramiah and Others Vs Bellamkonda Rukkamma and Another

Andhra Pradesh High Court · AIR 1961 AP 43

Criminal Procedure Code, 1898 (CrPC) — Section 386, 87, 88

High Courts17 Feb 1960Dismissed

Makkapati Purnananda Sastri Vs Chintalapati Purnanandam and Others

Andhra Pradesh High Court · AIR 1961 AP 435

Evidence Act, 1872 — Section 13, 32(3), 32(7)

High Courts17 Feb 1960Dismissed

Budhan Khan Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1961) 12 STC 829

COMPANIES ACT, 1956 — Section 230Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 6

High Courts16 Feb 1960

J and J Dechane Vs Regional Provident Fund Commissioner and Another

Andhra Pradesh High Court · (1960) 1 LLJ 765

Constitution of India, 1950 — Article 13, 19, 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 13, 16, 17, 2Employees State Insurance Act, 1948 — Section 74, 75