High Courts04 Apr 1962Dismissed
Khamji Vishram and Co. Vs State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1963 AP 29 : (1962) 13 STC 779
Central Sales Tax Act, 1956 — Section 8(2)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1962
184 judgments · page 7 of 10
High Courts03 Apr 1962
In Re: Talapula Obula Naidu and Others
Andhra Pradesh High Court · (1964) CriLJ 78
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 148, 302, 34
High Courts03 Apr 1962Dismissed
K.M. Ramaswami Chetti and Others Vs P.K. Lakshmamma (Died) and Others
Andhra Pradesh High Court · AIR 1963 AP 199
Hindu Womens Right to Property Act, 1937 — Section 3(2), 3(3)
High Courts30 Mar 1962
Public Prosecutor Vs Ediga Venkata Swami
Andhra Pradesh High Court · AIR 1967 AP 131 : (1967) CriLJ 603
Prevention of Food Adulteration Act, 1954 — Section 13Prevention of Food Adulteration Rules, 1955 — Rule 20, 22, 7
High Courts28 Mar 1962Allowed
State of Andhra Pradesh Vs Sri Chintalapudi Ramachandra Row and Others
Andhra Pradesh High Court · (1962) 13 STC 697
Constitution of India, 1950 — Article 14
High Courts27 Mar 1962Dismissed
Peddigari Annapurnamma Vs Peddigari Appa Rao
Andhra Pradesh High Court · AIR 1963 AP 312
Hindu Marriage Act, 1955 — Section 13(1), 9, 9(1), 9(2)
High Courts26 Mar 1962
In Re: Ghulam Sarwar Figar
Andhra Pradesh High Court · AIR 1962 AP 526 : (1962) CriLJ 740
Criminal Procedure Code, 1898 (CrPC) — Section 99A, 99G
High Courts23 Mar 1962Dismissed
The State of Andhra Pradesh Vs Pyarelal Malhotra
Andhra Pradesh High Court · (1962) 2 AnWR 334 : (1962) 13 STC 946
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(1), 14(3), 14(4)
High Courts23 Mar 1962
Public Prosecutor Vs Devireddi Nagi Reddi
Andhra Pradesh High Court · (1962) CriLJ 727
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 21, 5Constitution of India, 1950 — Article 136, 225, 226, 32, 326Criminal Procedure Code, 1898 (CrPC) — Section 302, 307, 326, 365, 369
High Courts22 Mar 1962
Fernandez (J.C.P.) Vs State of Andhra Pradesh (Secretary to Government, Agriculture Department)
Andhra Pradesh High Court · (1962) 2 LLJ 34
Constitution of India, 1950 — Article 228
High Courts19 Mar 1962Dismissed
Pingle Venkata Rama Reddy Vs Kakarla Buchanna and Another
Andhra Pradesh High Court · AIR 1963 AP 1
Civil Procedure Code, 1908 (CPC) — Section 11, 48Limitation Act, 1963 — Article 182, 182(5)
High Courts16 Mar 1962
JUMMARLAL SURAJKARAN Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1962) 2 AnWR 126 : (1963) 47 ITR 809
Income Tax Act, 1961 — Section 10, 10(2), 24(1), 6
High Courts13 Mar 1962Dismissed
Sardar Anmol Singh Vs Registrar, Osmania University, Hyderabad, A. P. and Another
Andhra Pradesh High Court · AIR 1963 AP 83
Constitution of India, 1950 — Article 226
High Courts12 Mar 1962Allowed
Vazir Ali Vs M. Shankariah and Others
Andhra Pradesh High Court · AIR 1964 AP 91 : (1962) 2 LLJ 636
Hyderabad District Municipalities Act, 1956 — Section 27(1)
High Courts12 Mar 1962Dismissed
Kotak and Company Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1962) 13 STC 709
Central Sales Tax Act, 1956 — Section 14, 2, 6
High Courts09 Mar 1962Dismissed
The Public Prosecutor Vs Vattem Venkatramayya
Andhra Pradesh High Court · AIR 1963 AP 106 : (1963) CriLJ 283 : (1962) 5 FLR 180 : (1962) 2 LLJ 21
Factories Act, 1948 — Section 101, 117, 59, 63, 64General Clauses Act, 1897 — Section 3(22)
High Courts06 Mar 1962Dismissed
Kumari Rangappa Vs Reddi Govinda Reddy and Others
Andhra Pradesh High Court · AIR 1963 AP 228
Limitation Act, 1908 — Article 182, 182(5)Provincial Insolvency Act, 1920 — Section 28(2), 37, 43, 49, 72(2)
High Courts06 Mar 1962Dismissed
Batti Fakruddin Saheb and Sons Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1962) 13 STC 822
Income Tax Act, 1961 — Section 14, 28
High Courts05 Mar 1962Dismissed
Immidisetti Ramakrishnaiah Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1962) 13 STC 914
Civil Procedure Code, 1908 (CPC) — Section 48Limitation Act, 1963 — Section 14, 15
High Courts05 Mar 1962Dismissed
D.R. Adinarayanaswamy Vs Girraju Papamma and Another
Andhra Pradesh High Court · AIR 1963 AP 121
Evidence Act, 1872 — Section 13Limitation Act, 1908 — Article 142, 144, 28