High Courts18 Dec 1962Dismissed
V.M. Vadi Vs Vijayawada Municipality
Andhra Pradesh High Court · AIR 1963 AP 435
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1962
169 judgments · page 1 of 9
High Courts18 Dec 1962Allowed
The State of Andhra Pradesh Vs Mohd. Khutubuddin Khan and Another
Andhra Pradesh High Court · AIR 1964 AP 491 : (1966) 2 LLJ 350
Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 311Hyderabad Civil Services Regulations, 1956 — Regulation 85
High Courts17 Dec 1962Dismissed
M. Parameswaramma and Others Vs Y. Ramachandrarao (died) Machiraju Sreeramamurty and Others
Andhra Pradesh High Court · AIR 1964 AP 45
High Courts14 Dec 1962Dismissed
Mrs. K. Sudersanam Vs S. Venkatarao
Andhra Pradesh High Court · AIR 1963 AP 442
Hyderabad Money Lenders Act, 1349 — Section 2Stamp Act, 1899 — Section 12, 36
High Courts13 Dec 1962Allowed
Seeli Tirupati and Others Vs Bhupathiraju Janikamma and Others
Andhra Pradesh High Court · AIR 1963 AP 445
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, 60(1)
High Courts04 Dec 1962Dismissed
Public Prosecutor Vs H.R. Basava Raj and Others
Andhra Pradesh High Court · AIR 1963 AP 389 : (1963) CriLJ 368
Companies Act, 1956 — Section 116, 166, 210
High Courts23 Nov 1962Dismissed
Firm of S. Mohd. Ali and Sons and Others Vs V. Madhavarao and Others
Andhra Pradesh High Court · AIR 1964 AP 132
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 20(4), 3, 30Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 12, 9Civil Procedure Code, 1908 (CPC) — Section 24
High Courts22 Nov 1962Allowed
Komarenalli Balaraj Vs Akarappu Gurucherenam
Andhra Pradesh High Court · AIR 1963 AP 409
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 11, 48
High Courts22 Nov 1962
Medam Chandramouli and Others Vs Revenue Divisional Officer, Kurnool
Andhra Pradesh High Court · AIR 1964 AP 107
Stamp Act, 1899 — Article 45, 2(15)
High Courts20 Nov 1962
Lalta Prasad and Others Vs Late Moin Yar Khan deceased by Lrs. Asgarunnisa Begum and Others
Andhra Pradesh High Court · AIR 1964 AP 7 : (1963) 1 AnWR 430
Hyderabad (Abolition of Jagirs) Regulations, 1358 — Section 10(4), 11, 12, 2, 4Hyderabad Atiyat Enquiries (Amendment) Act, 1956 — Section 12, 16, 2(1), 3A(1), 7Hyderabad Jagirdars Debt Settlement Act, 1952 — Section 2, 31, 33, 34, 36
High Courts15 Nov 1962
MIR IMDAD ALI KHAN Vs COMMISSIONER OF WEALTH-TAX, ANDHRA PRADESH.
Andhra Pradesh High Court · (1963) 50 ITR 216
High Courts13 Nov 1962
Vadlamani Kameshwara Rao, Nandampudi Vs The Commissioner of Income Tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1963 AP 448 : (1964) 51 ITR 304
Income Tax Act, 1922 — Section 2(4)
High Courts09 Nov 1962Dismissed
Adusumilli Venkata Subba Rao Vs Gullapall Subba Rao and Others
Andhra Pradesh High Court · AIR 1964 AP 326
Evidence Act, 1872 — Section 108, 114Limitation Act, 1908 — Article 141
High Courts07 Nov 1962Dismissed
Smt. Pentapati Venkatratnam and Others Vs Karri Venkatanarasayamma and Others
Andhra Pradesh High Court · AIR 1964 AP 109
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(6), 146Evidence Act, 1872 — Section 13Limitation Act, 1908 — Article 47, 28
High Courts06 Nov 1962Dismissed
Somisetti Narasimharao and Others Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1964 AP 501
Constitution of India, 1950 — Article 14, 19, 226Prevention of Food Adulteration Act, 1954 — Section 10, 10(9)
High Courts05 Nov 1962
In Re: Kadambala Narasimhulu
Andhra Pradesh High Court · (1963) 1 AnWR 321 : (1964) CriLJ 366
Criminal Procedure Code, 1898 (CrPC) — Section 540
High Courts05 Nov 1962Allowed
Sri Venkateswara and Channakeswaraswami Temple Upputur and Another Vs Bendapudi Radhakrishna and Others
Andhra Pradesh High Court · AIR 1963 AP 425
High Courts02 Nov 1962Dismissed
B. Rukmini Bai Vs B.B. Suraj Bhan Singh
Andhra Pradesh High Court · AIR 1963 AP 407 : (1963) CriLJ 492
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(3), 488(5)
High Courts01 Nov 1962Dismissed
K.S. Shafeeq Vs Mohammadi Begum
Andhra Pradesh High Court · AIR 1964 AP 398
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(4), 33Hyderabad Houses (Rent, Eviction and Lease) Control Act, 1954 — Section 15, 15(4)
High Courts31 Oct 1962Dismissed
Manepalli Sattemma Vs Manepalli Satyanarayana and Another
Andhra Pradesh High Court · AIR 1963 AP 375
Constitution of India, 1950 — Article 16