COURT ARCHIVE

Andhra Pradesh High Court judgments, 1962

184 judgments · page 4 of 10

High Courts24 Aug 1962

JUVVI SUBBARAMAIAH AND CO. Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.

Andhra Pradesh High Court · (1964) 51 ITR 742

Contract Act, 1872 — Section 30Forward Contracts (Regulation) Act, 1952 — Section 10, 19, 24, 6Income Tax Act, 1961 — Section 73

High Courts23 Aug 1962Dismissed

Bommareddi Mothireddi Vs Bhimavarapu Pothireddi

Andhra Pradesh High Court · AIR 1963 AP 343 : (1963) 1 AnWR 68

Negotiable Instruments Act, 1881 (NI) — Section 50, 78, 8, 82

High Courts22 Aug 1962

Indian Hume Pipe Co. Ltd. Vs The Presiding Officer, Labour Court, Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1964 AP 56

Industrial Disputes Act, 1947 — Section 10(1), 10(4), 2, 25H

High Courts17 Aug 1962Dismissed

Life Insurance Corporation of India Vs Tada Tirupathayya

Andhra Pradesh High Court · AIR 1963 AP 353

Civil Procedure Code, 1908 (CPC) — Section 107, 21, 34Succession Act, 1925 — Section 214

High Courts16 Aug 1962Allowed

In Re: B. Arjunappa and Another

Andhra Pradesh High Court · AIR 1963 AP 433 : (1963) CriLJ 494

Criminal Procedure Code, 1898 (CrPC) — Section 164, 236, 476, 479A

High Courts16 Aug 1962Allowed

Mulpura Venkataramayya Vs Devabhaktuni Kesavanarayana

Andhra Pradesh High Court · AIR 1963 AP 447

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 5

High Courts09 Aug 1962

Smt. Penumatcha Subhadrayyamma Vs The Revenue Divisional Officer, East Godavari District, Rajahmundry

Andhra Pradesh High Court · AIR 1963 AP 466

Land Acquisition Act, 1894 — Section 23, 28, 4(1)

High Courts07 Aug 1962Allowed

Konduru Seshu Reddi Vs Vemareddy Rama Raghavareddy and Others

Andhra Pradesh High Court · AIR 1964 AP 118

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1877 — Section 42

High Courts06 Aug 1962Allowed

Rabina Bibi Vs Pulipaka Satyavathi and Another

Andhra Pradesh High Court · AIR 1963 AP 304

Contract Act, 1872 — Section 74Transfer of Property Act, 1882 — Section 55

High Courts03 Aug 1962

PARIMISETTI SEETHARAMAMMA Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.

Andhra Pradesh High Court · (1963) 50 ITR 450

Income Tax Act, 1961 — Section 34

High Courts03 Aug 1962

Cheladma Venkata Ram Rao Vs Engu Narayana and Others

Andhra Pradesh High Court · AIR 1963 AP 168

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 41 Rule 4

High Courts31 Jul 1962

V. Venkataswamy and Others Vs V. Radhakrishna Reddi and Others

Andhra Pradesh High Court · AIR 1963 AP 476

Succession Act, 1925 — Section 97

High Courts30 Jul 1962

Bezonji Byramji and Co., Jalna and Others Vs Central Bank of India Ltd., Bombay

Andhra Pradesh High Court · AIR 1963 AP 348 : (1963) 1 AnWR 180

Contract Act, 1872 — Section 196, 198Negotiable Instruments Act, 1881 (NI) — Section 43, 59

High Courts27 Jul 1962Dismissed

S.K.C.C. Bank Ltd., Amalapuram Vs Vissapragada Subrahmanyam

Andhra Pradesh High Court · AIR 1963 AP 250

Negotiable Instruments Act, 1881 (NI) — Section 31Provincial Small Cause Courts Act, 1887 — Section 25

High Courts26 Jul 1962

In Re: Vuyyuri Ratna Reddi and Another

Andhra Pradesh High Court · AIR 1963 AP 252 : (1963) CriLJ 735

Criminal Procedure Code, 1898 (CrPC) — Section 154, 164, 367

High Courts25 Jul 1962Allowed

In Re: Girada Narayana and Others

Andhra Pradesh High Court · AIR 1963 AP 146 : (1963) CriLJ 415

Penal Code, 1860 (IPC) — Section 147, 148, 149, 301

High Courts25 Jul 1962Dismissed

Anamik Pedda Narasanna and Another Vs Anamik Guda Dakanna

Andhra Pradesh High Court · AIR 1963 AP 227

Civil Procedure Code, 1908 (CPC) — Section 10

High Courts24 Jul 1962

Madriyala George Solomon Vs Rev. Ch. Luke and Another

Andhra Pradesh High Court · (1963) CriLJ 347

Criminal Procedure Code, 1898 (CrPC) — Section 204, 252, 253, 254Penal Code, 1860 (IPC) — Section 406, 420

High Courts23 Jul 1962Dismissed

Bhookya Abbanna and Another Vs Maramraju Seshagir Rao and Others

Andhra Pradesh High Court · AIR 1963 AP 208 : (1963) 1 AnWR 51

Civil Procedure Code, 1908 (CPC) — Section 9Hyderabad Land Revenue Act, 1317 — Section 2(12)Hyderabad Tenancy and Agricultural Lands Act, 1950 — Section 68, 72

High Courts23 Jul 1962Allowed

B. Seshacharyulu Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1963 AP 450 : (1963) 1 LLJ 777

Constitution of India, 1950 — Article 311