High Courts21 Jul 1960
Kanyalal Motilal Karva Vs Controller of Estate Duty, Hyderabad
Andhra Pradesh High Court · AIR 1961 AP 333 : (1961) 41 ITR 1
Estate Duty Act, 1953 — Section 39
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1960
239 judgments · page 7 of 12
High Courts21 Jul 1960Allowed
Goli Ramaswami and Another Vs Narla Jagannadha Rao and Others
Andhra Pradesh High Court · AIR 1962 AP 94
Evidence Act, 1872 — Section 145Registration Act, 1908 — Section 21
High Courts20 Jul 1960
In Re: Panduranga Rao alias V.P. Naidu and Another
Andhra Pradesh High Court · AIR 1962 AP 257
Criminal Procedure Code, 1898 (CrPC) — Section 179, 233, 420, 511Penal Code, 1860 (IPC) — Section 34
High Courts19 Jul 1960Dismissed
Ediga Nawasaiah, Partner, Dissolved Firm Adoni Town Vs District Collector, Kurnool
Andhra Pradesh High Court · AIR 1961 AP 253 : (1961) 43 ITR 344
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 44Partnership Act, 1932 — Section 41
High Courts18 Jul 1960Allowed
B. Subbarao and Another Vs Yellala Maram Satyanarayana
Andhra Pradesh High Court · AIR 1961 AP 502
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 47 Rule 1, Order 47 Rule 4, 115
High Courts18 Jul 1960Dismissed
Kanuri Sri Sankara Rao Vs Kanuri Rajyalakshamma
Andhra Pradesh High Court · AIR 1961 AP 241
Hindu Succession Act, 1956 — Section 14, 14(1), 8Hindu Womens Right to Property Act, 1937 — Section 3(2), 3(3)
High Courts15 Jul 1960Allowed
Vallabhaneni Buchiramayya and Others Vs Sri Davlapatla Mariyya and Another
Andhra Pradesh High Court · AIR 1961 AP 97
Provincial Insolvency Act, 1920 — Section 6
High Courts14 Jul 1960Dismissed
Punyamurthy Venkata Satyanarayana Shetti Vs Gunda Subbaiah Chetty and Others
Andhra Pradesh High Court · AIR 1961 AP 301
Negotiable Instruments Act, 1881 (NI) — Section 10, 78, 8, 81, 82
High Courts07 Jul 1960
Iska Subbarami Reddi Vs Nellore Co-operative Wholesale Stores, Ltd.
Andhra Pradesh High Court · (1960) 2 LLJ 477
Constitution of India, 1950 — Article 226
High Courts07 Jul 1960Allowed
Iska Subbarami Reddy Vs The Nellore District Co-operative Wholesale Stores Ltd.
Andhra Pradesh High Court · AIR 1961 AP 313
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts07 Jul 1960Dismissed
Mungara Venkataramaniah and Others Vs Vudata Subbramayya
Andhra Pradesh High Court · AIR 1961 AP 245
Easements Act, 1882 — Section 17, 18
High Courts06 Jul 1960
Gandi Pudapunaidu and Others Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1961) CriLJ 461
Criminal Procedure Code, 1898 (CrPC) — Section 173, 192, 193, 202Penal Code, 1860 (IPC) — Section 148, 324, 379, 395
High Courts05 Jul 1960Dismissed
Kothakapa China Konda Reddy Vs R. Venkata Rao and Others
Andhra Pradesh High Court · AIR 1961 AP 175
Transfer of Property Act, 1882 — Section 67A
High Courts05 Jul 1960Dismissed
Penumatcha Lakshmi Narayanaraju Vs Padala Chellareddy and Others
Andhra Pradesh High Court · AIR 1961 AP 117 : (1961) CriLJ 363
Criminal Procedure Code, 1898 (CrPC) — Section 251A(2), 253(1), 253(2), 435, 436
High Courts04 Jul 1960Dismissed
Devurapalli Apparao and Others Vs The State of Madras (Now Andhra Pradesh)
Andhra Pradesh High Court · (1960) 11 STC 577
Constitution of India, 1950 — Article 286Government of India Act, 1935 — Section 140
High Courts01 Jul 1960Allowed
Mandava Balarama Krishnamurthi Vs The State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1961) 12 STC 83
Andhra Pradesh General Sales Tax Act, 1957 — Section 9(1)
High Courts29 Jun 1960
M. VARADA REDDY Vs COMMISSIONER OF Income Tax, HYDERABAD.
Andhra Pradesh High Court · (1961) 41 ITR 513
Evidence Act, 1872 — Section 114
High Courts28 Jun 1960Dismissed
Dudekula Dastagiramma Vs State (Judicial First Class Magistrate, Banganapalle)
Andhra Pradesh High Court · AIR 1961 AP 130 : (1961) CriLJ 368
Criminal Procedure Code, 1898 (CrPC) — Section 479A
High Courts27 Jun 1960Allowed
Land Acquisition Officer, Guntur Vs Patibandla Mallikamba and Others
Andhra Pradesh High Court · AIR 1961 AP 387
Land Acquisition Act, 1894 — Section 18(1)
High Courts24 Jun 1960Dismissed
Union of India (UOI) Vs Balabhadra Ramaiah and Others
Andhra Pradesh High Court · AIR 1961 AP 540
Central Excises and Salt Act, 1944 — Section 37, 40(2)