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
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1962
184 judgments · page 2 of 10
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
High Courts31 Oct 1962
Are Lachia Vs Are Raja Mallu
Andhra Pradesh High Court · (1964) CriLJ 237
Hindu Marriage Act, 1955 — Section 10, 13, 14, 29
High Courts30 Oct 1962Dismissed
Union of India (UOI) and Another Vs Jonnalagadda Venkata Subbaiah and Co.
Andhra Pradesh High Court · AIR 1963 AP 415
General Rules for Acceptance, Carriage and Delivery of Goods Rules — Rule 31(2), 47Railways Act, 1890 — Section 47, 72, 74A
High Courts29 Oct 1962
M.S. Kalyan Shetty Vs Inspector General of Stamps, Hyderabad (Dn.)
Andhra Pradesh High Court · AIR 1963 AP 474
Hyderabad Stamp Act, 1331 — Article 31, 32, 6
High Courts29 Oct 1962
Bharpet Mohammad Hussain Saheb and Another Vs District Registrar, Kurnool
Andhra Pradesh High Court · AIR 1964 AP 43
Stamp Act, 1899 — Article 33, 6, 6
High Courts28 Oct 1962
Syed Younsuf Akbar Hussaini and Another Vs Syed Murtuza Akbar hussaini and Others
Andhra Pradesh High Court · AIR 1983 AP 225 : (1983) 1 APLJ 261
Limitation Act, 1963 — Article 104
High Courts26 Oct 1962Dismissed
Syed Shamsuddin Vs Munira Begum
Andhra Pradesh High Court · AIR 1963 AP 459
Dissolution of Muslim Marriages Act, 1939 — Section 6General Clauses Act, 1897 — Section 7Muslim Personal Law (Shariat) Application Act, 1937 — Section 4, 5
High Courts25 Oct 1962Allowed
Lalam Sambayya Vs Pattam Shemsherkhan
Andhra Pradesh High Court · AIR 1963 AP 337
Contract Act, 1872 — Section 25(3)
High Courts25 Oct 1962Dismissed
Anantha Kondayya Setty and Another Vs Commissioner, Kurnool Municipality and Another
Andhra Pradesh High Court · AIR 1963 AP 379
Andhra Pradesh Urban Areas (Surcharge on Property Tax) Act, 1958 — Section 3, 5Constitution of India, 1950 — Article 14, 271
High Courts25 Oct 1962Dismissed
Public Prosecutor Vs Thumugunta Seshaih
Andhra Pradesh High Court · AIR 1964 AP 25 : (1964) CriLJ 24
Andhra Pradesh Prevention of Food Adulteration Rules, 1957 — Rule 9Prevention of Food Adulteration Act, 1954 — Section 10(4), 10(7), 24
High Courts24 Oct 1962Dismissed
V.V. Narayana Chetty Vs Narappareddigari Venkata Reddi
Andhra Pradesh High Court · AIR 1963 AP 452
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, 15, 37, 38Limitation Act, 1908 — Article 182, 182(5)
High Courts22 Oct 1962
The Public Prosecutor Vs Nalam Subba Rao
Andhra Pradesh High Court · (1962) 10 AP CK 0008
Prevention of Food Adulteration Act, 1954 — Section 2, 7
High Courts22 Oct 1962Allowed
Gadamsetty Subrahmanyam Vs Gadamsetty Venkayya and Another
Andhra Pradesh High Court · AIR 1963 AP 429
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19, Order 26 Rule 4, Order 26 Rule 4(1)
High Courts19 Oct 1962
Madhuri Rajeshwar Vs The Commissioner of Income Tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1963 AP 455 : (1964) 51 ITR 213
Income Tax Act, 1922 — Section 10(1)
High Courts15 Oct 1962Allowed
Bhupatiraju Sreeramaraju and Others Vs Nadimpalli Pullam Raju and Another
Andhra Pradesh High Court · AIR 1963 AP 403
High Courts12 Oct 1962
TATAWARTHY NARAYANA MURTY Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1963) 49 ITR 766
Income Tax Act, 1922 — Section 25A, 66(1)
High Courts10 Oct 1962Partly Allowed
In Re: Amalla Koteswara Rao
Andhra Pradesh High Court · AIR 1963 AP 249 : (1963) CriLJ 733
Criminal Procedure Code, 1898 (CrPC) — Section 367(5)Penal Code, 1860 (IPC) — Section 302