High Courts14 Feb 1961Dismissed
Masireddi Suryanarayana Vs Akula Anasuyamma
Andhra Pradesh High Court · AIR 1963 AP 298
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 13, Order 6 Rule 17
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1961
205 judgments · page 10 of 11
High Courts10 Feb 1961Allowed
Chitoory Venkataraju Vs M. Venkatarajamma and Others
Andhra Pradesh High Court · AIR 1963 AP 189
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11
High Courts06 Feb 1961
In Re: Kanchamreddi Chinna Ranga Reddi and Another
Andhra Pradesh High Court · AIR 1962 AP 322 : (1962) 1 AnWR 396 : (1962) CriLJ 318
Constitution of India, 1950 — Article 246, 258, 73Explosive Substances Act, 1908 — Section 3, 5, 6, 7Penal Code, 1860 (IPC) — Section 109, 307
High Courts01 Feb 1961Dismissed
Hyderabad Chemical and Pharmaceutical Works Ltd. Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1963 AP 332
Hyderabad Abkari Act, 1316 — Section 10, 3, 5Hyderabad Abkari Rules, 1353 — Rule 143, 36Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 10, 21, 5
High Courts30 Jan 1961Allowed
Bobba Satyanarayana Vs Maddineni Sree Ramulu
Andhra Pradesh High Court · AIR 1961 AP 461 : (1961) ALT 404
Evidence Act, 1872 — Section 101, 102, 103, 104Provincial Small Cause Courts Act, 1887 — Section 25
High Courts27 Jan 1961
In Re: Mala Narayana and Others
Andhra Pradesh High Court · (1962) CriLJ 394
Arms Act, 1959 — Section 19Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
High Courts25 Jan 1961
GOWRA VENKAYYA CHETTY Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1962) 45 ITR 191
Income Tax Act, 1961 — Section 34(1)(a)
High Courts25 Jan 1961Partly Allowed
The State of Hyderabad Vs Mohammad Omerali and Another
Andhra Pradesh High Court · AIR 1963 AP 300
Hyderabad Land Acquisition Act, 1309 — Section 20, 3, 5, 7Land Acquisition Act, 1894 — Section 11, 12, 4, 6, 9
High Courts24 Jan 1961
RAJENDRA MINING SYNDICATE Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1961) ALT 762 : (1961) 2 AnWR 178 : (1961) 43 ITR 460
Income Tax Act, 1961 — Section 12B, 2(4A)
High Courts24 Jan 1961
Nistala Seshayya Bhukta and Others Vs Vasa Bageyya and Others
Andhra Pradesh High Court · AIR 1962 AP 37
High Courts20 Jan 1961Allowed
Baddepudi Narasareddi Vs Bandu Satyanarayana Reddi and Others
Andhra Pradesh High Court · AIR 1962 AP 137
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 21 Rule 46(1)(c), Order 21 Rule 58, Order 38 Rule 8, 151
High Courts20 Jan 1961Dismissed
Mettu Buggareddi Vs Doddi Kanaka Durgaiah Naidu and Another
Andhra Pradesh High Court · AIR 1962 AP 10
Civil Procedure Code, 1908 (CPC) — Order 25 Rule 2, Order 41 Rule 10, 107, 107(2)
High Courts17 Jan 1961Allowed
Venson Transports and others Vs State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1962 AP 103
Constitution of India, 1950 — Article 14, 226, 255, 301, 303States Reorganisation Act, 1956 — Section 119
High Courts17 Jan 1961Allowed
State of Andhra Pradesh Vs Hyderabad Vegetable Products Co. Ltd., Hyderabad
Andhra Pradesh High Court · AIR 1963 AP 243 : (1962) 32 CompCas 64
Companies Act, 1956 — Section 433, 434
High Courts17 Jan 1961Dismissed
Oriental Silk Stores, Visakhapatnam Vs General Manager of S.E. Rly. and Others
Andhra Pradesh High Court · AIR 1961 AP 454
Limitation Act, 1908 — Article 30, 31
High Courts17 Jan 1961
Government of Andhra Pradesh Vs Sadaram Nookayya
Andhra Pradesh High Court · AIR 1962 AP 20
Limitation Act, 1908 — Article 16
High Courts16 Jan 1961
Macherla Kondian Vs Ede Venkataratnam and Others
Andhra Pradesh High Court · (1962) CriLJ 634
Criminal Procedure Code, 1898 (CrPC) — Section 195, 200, 202, 208, 209Penal Code, 1860 (IPC) — Section 143, 307, 325, 326, 426
High Courts10 Jan 1961
Janga Ramakrishna Reddi Vs ChallaSitarama Reddi and Another
Andhra Pradesh High Court · AIR 1962 AP 255
Negotiable Instruments Act, 1881 (NI) — Section 50
High Courts06 Jan 1961Dismissed
Devi Dayal Marwah Vs The State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1963 AP 479
Companies Act, 1956 — Section 125, 439, 439(1)Limitation Act, 1908 — Article 149
High Courts06 Jan 1961Allowed
Achyutana Pitchaiah Sarma Vs Gorantla Chinna Veerayya and Others
Andhra Pradesh High Court · AIR 1961 AP 420
Evidence Act, 1872 — Section 135