High Courts18 Dec 1963
BADRI NARAYAN BALAKISHAN Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1964) 2 AnWR 353 : (1965) 57 ITR 752
Income Tax Act, 1961 — Section 66(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1963
165 judgments · page 1 of 9
High Courts12 Dec 1963
In Re: Kalluri Bheemalingam and Others
Andhra Pradesh High Court · (1967) 19 STC 116
Andhra Pradesh General Sales Tax Act, 1957 — Section 23
High Courts11 Dec 1963
M.V. Narasamma Vs M. Venkataratnam
Andhra Pradesh High Court · AIR 1965 AP 12
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 11, 15
High Courts10 Dec 1963Allowed
E.H. Hamberger, Diocesan Treasurer and Power of Attorney Holder of the Church Mission Society Vs Revenue Divisional Officer, Bandar
Andhra Pradesh High Court · AIR 1964 AP 504
Land Acquisition Act, 1894 — Section 23
High Courts06 Dec 1963
Revenue Divisional Officer and Land Acquisition Officer, Guntur Vs Pamulapati Venkata Krishniah (died) P.L.N. Choudary and Others
Andhra Pradesh High Court · AIR 1964 AP 510
Land Acquisition Act, 1894 — Section 23, 4(1)
High Courts05 Dec 1963Allowed
In Re: Javvaji Uthanna
Andhra Pradesh High Court · AIR 1964 AP 368 : (1964) CriLJ 133
Criminal Procedure Code, 1898 (CrPC) — Section 479A(1), 479A(5)
High Courts03 Dec 1963
Chalavada Venkata Subbarao and Co. and Another Vs Grandhi Sree Ramulu
Andhra Pradesh High Court · AIR 1965 AP 16
Civil Procedure Code, 1908 (CPC) — Section 2(9)Government of India Act, 1915 — Section 107, 108
High Courts02 Dec 1963
K. Ramulu and Others Vs The Deputy Commissioner of Excise, Hyderabad Division, Hyderabad and Others
Andhra Pradesh High Court · AIR 1965 AP 20
Andhra Pradesh (Telangana Area) Abkari Act, 1361 — Section 3(1)Constitution of India, 1950 — Article 14, 226
High Courts28 Nov 1963
Morisetty Bhadraiah and Others Vs The Sales Tax Appellate Tribunal
Andhra Pradesh High Court · (1964) 15 STC 787
Andhra Pradesh General Sales Tax Act, 1957 — Section 19(1)(b), 21(6)
High Courts28 Nov 1963
B.K. Mathrani and Another Vs Mahamed Galib and Another
Andhra Pradesh High Court · AIR 1964 AP 338
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22, 33
High Courts28 Nov 1963
Maria Munnisa Begum Vs Noore Mohammad Saheb
Andhra Pradesh High Court · AIR 1965 AP 231
Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 49
High Courts27 Nov 1963Dismissed
I. Satyanarayana, Manager, Bhuvaneshwari Rice Mill, Panpadiguda, Guntur Vs Mannava Pullayya
Andhra Pradesh High Court · AIR 1964 AP 392 : (1964) 9 FLR 373 : (1965) 1 LLJ 48
Workmens Compensation Act, 1923 — Section 12(4)
High Courts26 Nov 1963Allowed
Public Prosecutor Vs Shaik Ibrahim and Others
Andhra Pradesh High Court · AIR 1964 AP 548 : (1964) CriLJ 636
Criminal Procedure Code, 1898 (CrPC) — Section 164, 176, 288Evidence Act, 1872 — Section 30Penal Code, 1860 (IPC) — Section 330
High Courts22 Nov 1963Allowed
V.V. Subbarao Vs Mohammad Hussain Khan
Andhra Pradesh High Court · AIR 1964 AP 395
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, 60
High Courts18 Nov 1963Dismissed
Sowdagar Ahmad Khan Vs Income Tax Officer
Andhra Pradesh High Court · (1967) 66 ITR 55
Constitution of India, 1950 — Article 14, 226Income Tax Act, 1922 — Section 22, 22(2), 34, 34(1), 34(1)(a)
High Courts18 Nov 1963Dismissed
Y. Aswathanarayana and Others Vs The Deputy Commercial Tax Officer and Others
Andhra Pradesh High Court · (1964) 15 STC 795
Andhra Pradesh General Sales Tax Act, 1957 — Section 2(f)
High Courts18 Nov 1963Dismissed
Parimilla Rajalingam Vs Akuthota Lingayya and Another
Andhra Pradesh High Court · AIR 1964 AP 308
Andhra Pradesh High Court Rules — Rule 9Hindu Marriage Act, 1955 — Section 13(1)(I), 21
High Courts18 Nov 1963Dismissed
Sowdagar Ahmad Khan Vs Income Tax Officer, Nellore
Andhra Pradesh High Court · AIR 1964 AP 443
Income Tax Act, 1922 — Section 34, 34(1), 34(1A)
High Courts18 Nov 1963Dismissed
K. Raja Gopalareddy and Others Vs E. Kumaraswamy Reddy and Others
Andhra Pradesh High Court · AIR 1964 AP 318
Andhra Pradesh Panchayat Samithis and Zilla Parishads Act, 1959 — Section 62, 72, 72(1), 72(3)Constitution of India, 1950 — Article 226
High Courts13 Nov 1963
Kummathi Narayanappa Vs Talari Akkulappa and Others
Andhra Pradesh High Court · AIR 1965 AP 215
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54(2), Order 21 Rule 66, Order 21 Rule 67, Order 21 Rule 90, 47