COURT ARCHIVE

Andhra Pradesh High Court judgments, 1962

184 judgments · page 5 of 10

High Courts19 Jul 1962Dismissed

Indurthi Srinivasa Rao Vs Indurthi Venkata Narasimha Rao and Another

Andhra Pradesh High Court · AIR 1963 AP 193

Arbitration Act, 1940 — Section 14, 17, 30, 32, 33Civil Procedure Code, 1908 (CPC) — Section 115Registration Act, 1908 — Section 17(1), 17(2), 49

High Courts18 Jul 1962Dismissed

Gottety Venkata Rao Vs The State of Andhra Pradesh and Another

Andhra Pradesh High Court · AIR 1963 AP 288

Constitution of India, 1950 — Article 14

High Courts12 Jul 1962

Malla Reddy (E.) Vs Southern Railway (by the Divisional Operating Superintendent)

Andhra Pradesh High Court · (1962) 2 LLJ 586

Constitution of India, 1950 — Article 226

High Courts11 Jul 1962

Kopparthi Satyanarayana Vs Smt. Kopparti Seetharamamma

Andhra Pradesh High Court · AIR 1963 AP 270

Hindu Adoptions and Maintenance Act, 1956 — Section 18(2)Hindu Married Womens Right to Separate Residence and Maintenance Act, 1946 — Section 2

High Courts10 Jul 1962

Xavier Pascal Vs Union of India (UOI) (Ministry of Railways by its Secretary) and Others

Andhra Pradesh High Court · (1962) 2 LLJ 584

Constitution of India, 1950 — Article 228, 310, 311

High Courts06 Jul 1962

Asis Khatoon Vs Suraya Begum

Andhra Pradesh High Court · AIR 1963 AP 13

Andhra Pradesh Civil Rules of Practice and Circular Orders, 1990 — Rule 200Civil Procedure Code, 1908 (CPC) — Order 21 Rule 83, Order 21 Rule 83(1)

High Courts06 Jul 1962

Silk Ltd. Vs Industrial Tribunal and Others

Andhra Pradesh High Court · (1962) 2 LLJ 591

Industrial Disputes Act, 1947 — Section 10

High Courts06 Jul 1962Allowed

Somaraju Sree Rama Mohana Rao Vs Somaraju Thulasi Prasada Rao and Another

Andhra Pradesh High Court · AIR 1963 AP 390

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(2)

High Courts29 Jun 1962

The Public Prosecutor, Andhra Pradesh Vs Thota Chennaiah

Andhra Pradesh High Court · AIR 1963 AP 289 : (1963) CriLJ 7

Criminal Procedure Code, 1898 (CrPC) — Section 561A

High Courts29 Jun 1962Allowed

Mohammad Dalil Khan Vs State of Hyderabad now Andhra Pradesh

Andhra Pradesh High Court · AIR 1963 AP 216

Contract Act, 1872 — Section 74Limitation Act, 1908 — Article 62, 19

High Courts27 Jun 1962Allowed

Seth Pamandas Sugharam (died) by Hardevi and Others Vs T.S. Manikyam Pillai and Another

Andhra Pradesh High Court · AIR 1963 AP 28

Arbitration Act, 1940 — Section 32

High Courts27 Jun 1962Allowed

Burmah Shell Oil Storage and Distributing Company of India Limited Vs Board of Revenue and Others

Andhra Pradesh High Court · (1963) 14 STC 13

Constitution of India, 1950 — Article 25, 286

High Courts26 Jun 1962Dismissed

Rai Sahib Ramdyal Ghansi Ram and Sons and Others Vs Ramnivas

Andhra Pradesh High Court · AIR 1963 AP 138

Limitation Act, 1908 — Section 19Stamp Act, 1899 — Article 1

High Courts25 Jun 1962Dismissed

K.N. Krishnaiah Setty and Sons Vs Deputy Commercial Tax Officer

Andhra Pradesh High Court · (1963) 14 STC 1

Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 2Constitution of India, 1950 — Article 226

High Courts22 Jun 1962Allowed

A. Narayana Reddy Vs Dr. J. Sarojini Devi and Another

Andhra Pradesh High Court · AIR 1963 AP 378

Stamp Act, 1899 — Section 12(3)

High Courts22 Jun 1962

CHINTALAPATI RANGA NAIKULU AND ANOTHER Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.

Andhra Pradesh High Court · (1963) 48 ITR 968

Income Tax Act, 1961 — Section 26A, 66(1)

High Courts20 Jun 1962Allowed

Kondapally Vasudev Reddy Vs Baireddy Venkata Reddy and Another

Andhra Pradesh High Court · AIR 1963 AP 232

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 15 Rule 3, 115Hyderabad Tenancy and Agricultural Lands Act, 1950 — Section 47Transfer of Property Act, 1882 — Section 53A

High Courts19 Jun 1962Dismissed

Akula Mabukhan Vs Rajamma and Others

Andhra Pradesh High Court · AIR 1963 AP 69

Succession Act, 1925 — Section 214(1)

High Courts19 Jun 1962Allowed

State of Andhra Pradesh Vs Somasankara Sastry Somasankara Sastry Vs State of Andhra Pradesh

Andhra Pradesh High Court · AIR 1963 AP 140

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 72Motor Vehicles Act, 1939 — Section 43(1)

High Courts19 Jun 1962Allowed

Survepalli Siddaiah Vs Survepalli Penchalamma

Andhra Pradesh High Court · AIR 1963 AP 158

Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 41Hindu Marriage Act, 1955 — Section 10