COURT ARCHIVE

Andhra Pradesh High Court judgments, 1962

184 judgments · page 3 of 10

High Courts28 Sept 1962

Commissioner of Income Tax, Andhra Pradesh, Hyderabad Vs Hyderabad Deccan Liquor Syndicate

Andhra Pradesh High Court · AIR 1963 AP 460

Hyderabad Civil Procedure Code, 1323 — Section 449Hyderabad Income Tax Act, 1357 — Section 56, 78

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High Courts28 Sept 1962

COMMISSIONER OF Income Tax, ANDHRA PRADESH Vs HYDERABAD DECCAN LIQUOR SYNDICATE.

Andhra Pradesh High Court · (1963) 50 ITR 6

Income Tax Act, 1961 — Section 13, 44

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High Courts28 Sept 1962

CHINTALAPUDI RANGANAYAKULU AND ANOTHER Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.

Andhra Pradesh High Court · (1964) 51 ITR 276

Income Tax Act, 1922 — Section 10(2)(xv), 66(1)

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High Courts28 Sept 1962

Thota Appanna died after disposal of the appeal and his Lrs. and sons are Thota Pothiraju and Others Vs Nakkava Appanna and Others

Andhra Pradesh High Court · AIR 1963 AP 418

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High Courts20 Sept 1962Allowed

Lt. Col. P.H. Choudhary Vs Altaf Ahmed and Another

Andhra Pradesh High Court · AIR 1963 AP 382

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22(4)

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High Courts19 Sept 1962Allowed

Arvapalli Balakrishnaiah Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1963 AP 339

Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3Iron and Steel (Control) Order, 1956 — Section 2, 2(1)

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High Courts19 Sept 1962

PULAVARTHI VISWANADHAM Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.

Andhra Pradesh High Court · (1963) 50 ITR 463

Income Tax Act, 1922 — Section 23(4), 34(1), 34(1)(a), 34(1)(b)

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High Courts18 Sept 1962Allowed

Kammisetti Perumallu Vs Inaganti Kotireddi and Others

Andhra Pradesh High Court · AIR 1963 AP 268

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Limitation Act, 1908 — Article 11, 14

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High Courts14 Sept 1962Dismissed

Sreeram Venkatasubbamma Vs Somisetti Subbayya and Others

Andhra Pradesh High Court · AIR 1964 AP 21

Transfer of Property Act, 1882 — Section 54

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High Courts14 Sept 1962

NIZAMS RELIGIOUS ENDOWMENT TRUST Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.

Andhra Pradesh High Court · (1963) 48 ITR 992

Income Tax Act, 1922 — Section 4(3)(i), 66(1)

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High Courts14 Sept 1962Dismissed

State of Andhra Pradesh Vs Y. Chinna Reddi

Andhra Pradesh High Court · AIR 1963 AP 412

Constitution of India, 1950 — Article 311, 311(2)

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High Courts13 Sept 1962Allowed

Pasalapudi Brahmayya and Another Vs Teegala Gangaraju

Andhra Pradesh High Court · AIR 1963 AP 310

Contract Act, 1872 — Section 74

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High Courts13 Sept 1962Allowed

Mannem Venkataramayya Vs M. Munnemma and Others

Andhra Pradesh High Court · AIR 1963 AP 406

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Limitation Act, 1908 — Article 177, 181

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High Courts11 Sept 1962

MIDATHALA NARAYANAPPA Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.

Andhra Pradesh High Court · (1964) 51 ITR 160

Income Tax Act, 1961 — Section 23, 25A, 28

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High Courts11 Sept 1962Dismissed

Abdul Aleem Vs The State of Andhra Pradesh

Andhra Pradesh High Court · AIR 1963 AP 441 : (1963) CriLJ 497

Foreigners Act, 1946 — Section 2, 3(2)

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High Courts06 Sept 1962

Sri Raghavendraswami Mutt at Nanjangud Vs The State of Andhra Pradesh and Another

Andhra Pradesh High Court · AIR 1963 AP 292

Constitution of India, 1950 — Article 372

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High Courts30 Aug 1962Dismissed

Seemakurty Achyutam Vs Seemakurti Kasi Annapurnamma and Others

Andhra Pradesh High Court · AIR 1963 AP 277

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 5, Order 47 Rule 7

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High Courts27 Aug 1962Allowed

Sannidhanam Lakshmi Kantayya Vs Ghatam Suryanarayana and Another

Andhra Pradesh High Court · AIR 1963 AP 198

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89Civil Rules of Practice — Rule 203

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High Courts24 Aug 1962Dismissed

N.S. Ghouse Miah and Abdullaha Sheriff Vs Regional Transport Authority, Cuddapah

Andhra Pradesh High Court · AIR 1963 AP 263

Constitution of India, 1950 — Article 14, 19(1), 19(6)Motor Vehicles Act, 1939 — Section 47, 47(1), 68, 68(1), 68(2)

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High Courts24 Aug 1962Dismissed

Union of India (UOI) Vs B. Basavayya

Andhra Pradesh High Court · AIR 1963 AP 344

Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 114Limitation Act, 1908 — Article 30, 31

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