High Courts22 Dec 1961Allowed
Sri Krishna Rajendra Mills Ltd., Mysore Vs Majety Seshagiri Rao and Others
Andhra Pradesh High Court · AIR 1962 AP 508
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 47 Rule 1, Order 9 Rule 13, 108, 151
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1961
205 judgments · page 1 of 11
High Courts22 Dec 1961Dismissed
Shahnavaz Begum and two others being minors by Guardian Ekbalunnisa Begum Vs Potina Srinivasa Rao
Andhra Pradesh High Court · AIR 1964 AP 233
High Courts22 Dec 1961Allowed
Sri Tankala Appalaswamy Gari Samba Murthy Vs Gopasundara Sabatho
Andhra Pradesh High Court · AIR 1963 AP 127
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 104, Order 21 Rule 105, Order 21 Rule 105(1), 151
High Courts21 Dec 1961
HIRANAND RAMSUKH Vs COMMISSIONER OF Income Tax, HYDERABAD.
Andhra Pradesh High Court · (1963) 47 ITR 598
Income Tax Act, 1961 — Section 26A, 66(2)
High Courts21 Dec 1961
ROYAL MEDICAL HALL Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1962) 46 ITR 748
Income Tax Act, 1961 — Section 10, 12, 13, 66(2)
High Courts21 Dec 1961
RANI J. SARALA DEVI Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1962) 46 ITR 837
Income Tax Act, 1961 — Section 10(2)(xv), 12(2)
High Courts19 Dec 1961Dismissed
Kondapalli Ayyanna and Others Vs Venka Bhadraiah minor by Guardian Venka Subba Rao
Andhra Pradesh High Court · AIR 1963 AP 15
Arbitration Act, 1940 — Section 19Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5, Order 41 Rule 23, 109Constitution of India, 1950 — Article 133, 133(1)
High Courts18 Dec 1961Dismissed
Magunta Kota Reddy (died) and Others Vs Pothula Chendrasekhara Reddy
Andhra Pradesh High Court · AIR 1963 AP 42
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Evidence Act, 1872 — Section 115
High Courts14 Dec 1961Allowed
State of Andhra Pradesh Vs Kattubadi Fakrubi (died) and Others
Andhra Pradesh High Court · AIR 1962 AP 518
Evidence Act, 1872 — Section 114
High Courts13 Dec 1961
Vadapalli Krishnamacharyulu and Another Vs Sidda Veeraraju and Others
Andhra Pradesh High Court · AIR 1964 AP 527 : (1965) 1 ALT 81 : (1964) 2 AnWR 266
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1
High Courts12 Dec 1961Allowed
Bhuma Venkata Seshayya Vs Bhuma Venkata Satyanarayana and Others
Andhra Pradesh High Court · AIR 1963 AP 44
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts06 Dec 1961Dismissed
Allareddi Venkata Subbareddi and Another Vs Allareddi Penchalamma and Others
Andhra Pradesh High Court · AIR 1962 AP 368
Hindu Succession Act, 1956 — Section 14, 14(1)
High Courts04 Dec 1961Dismissed
In Re: Sri Rajah Lakshmi Narasimha Sanyasi Raju Peda Baliarsimhulu Bahadur and Kottu Jagannadha Rao
Andhra Pradesh High Court · AIR 1963 AP 46
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 22 Rule 10(1), Order 22 Rule 11, Order 23 Rule 3
High Courts04 Dec 1961
HAZARILAL Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1963) 47 ITR 516
Income Tax Act, 1961 — Section 6(5), 66(2)
High Courts01 Dec 1961
COMMISSIONER OF Income Tax, HYDERABAD Vs ALAPATI VENKATARAMIAH.
Andhra Pradesh High Court · (1962) 46 ITR 623
Income Tax and Excess Profits Tax (Amendment) Act, 1947 — Section 12B
High Courts28 Nov 1961Allowed
Dasari Satyanarayana Vs Dasari Bapayya and Another
Andhra Pradesh High Court · AIR 1963 AP 148
Constitution of India, 1950 — Article 226
High Courts22 Nov 1961
COMMISSIONER OF Income Tax, HYDERABAD Vs GULAM HYDERKHAN (DECEASED) AND OTHERS.
Andhra Pradesh High Court · (1962) 46 ITR 463
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts16 Nov 1961
COMMISSIONER OF Income Tax, ANDHRA PRADESH Vs GOPIKRISHNA MURALIDHAR.
Andhra Pradesh High Court · (1963) 47 ITR 469
Income Tax Act, 1961 — Section 10(2)(iii), 66(1)
High Courts16 Nov 1961Dismissed
Dara Radhakrishnayya Lingam Vs Talluri Satyanandam and Others
Andhra Pradesh High Court · AIR 1963 AP 117
Contract Act, 1872 — Section 74
High Courts15 Nov 1961Allowed
Chaganti Ramachandrareddi Vs Gadiko Kotireddi and Others
Andhra Pradesh High Court · AIR 1963 AP 52
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Provincial Insolvency Act, 1920 — Section 10(2), 43, 5