High Courts13 Nov 1963
BOGGAVARAPU PEDA AMMAIAH Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1964) 1 AnWR 166 : (1964) 54 ITR 578
Income Tax Act, 1961 — Section 2(1)(b)(ii), 4(3)(viii)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1963
165 judgments · page 2 of 9
High Courts12 Nov 1963Dismissed
Cherukuru Brahmiah Vs Kurapati Chelavapilla Setti and Others
Andhra Pradesh High Court · AIR 1964 AP 439
Andhra Pradesh Civil Rules of Practice and Circular Orders, 1990 — Rule 177Civil Procedure Code, 1908 (CPC) — Order 21 Rule 53, Order 21 Rule 53(1), Order 48 Rule 3Limitation Act, 1908 — Section 15(1), 19
High Courts12 Nov 1963
Bhadurmal Vs Bizaatunnisa Begum and Others
Andhra Pradesh High Court · AIR 1964 AP 365 : (1964) 1 AnWR 290
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 41 Rule 22Hyderabad Jagirdars Debt Settlement Act, 1952 — Section 11, 28, 35, 47, 51Limitation Act, 1908 — Article 75, 20
High Courts11 Nov 1963
C.V. Subrahmanyam Sastry and Others Vs Joint Registrar of Co-operative Societies, State of Andhra Pradesh, Hyderabad and Others
Andhra Pradesh High Court · AIR 1965 AP 69
Constitution of India, 1950 — Article 226
High Courts08 Nov 1963Allowed
Abdul Razack and Others Vs Mahammad Rahamatullah and Others
Andhra Pradesh High Court · AIR 1964 AP 522
Trusts Act, 1882 — Section 88
High Courts08 Nov 1963Dismissed
Parvataneni Venkata Brahmarao Vs The Andhra Bank Ltd., Gudivada and Another
Andhra Pradesh High Court · AIR 1964 AP 555
Contract Act, 1872 — Section 126, 139
High Courts07 Nov 1963
Mente Subba Rao Vs Penmetsa Venkataraju and Others
Andhra Pradesh High Court · AIR 1964 AP 339
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, 145, 151
High Courts07 Nov 1963Dismissed
A. Rajamma Vs A. Krishnama Naidu
Andhra Pradesh High Court · AIR 1964 AP 460
Hindu Marriage Act, 1955 — Section 19, 3
High Courts06 Nov 1963Dismissed
Lingam Dasaradharamayya Vs Kanuri Raja Rao and Others
Andhra Pradesh High Court · AIR 1964 AP 348
Arbitration Act, 1940 — Section 30, 33
High Courts06 Nov 1963Dismissed
K. Kannaiah Vs Deputy Commercial Tax Officer and Others
Andhra Pradesh High Court · (1964) 15 STC 689
Constitution of India, 1950 — Article 226
High Courts05 Nov 1963
LINGALA VENKATA RANGA REDDY Vs AGRICULTURAL Income Tax AND COMMERCIAL TAX OFFICER, WARANGAL, AND ANOTHER.
Andhra Pradesh High Court · (1965) 55 ITR 528
Andhra Pradesh General Sales Tax Act, 1957 — Section 41Hyderabad Agricultural Income Tax Act, 1950 — Section 34(3)
High Courts01 Nov 1963
Special Deputy Collector Land Acquisition, Anantapur Vs K. Kodandaramacharlu
Andhra Pradesh High Court · AIR 1965 AP 25
Evidence Act, 1872 — Section 115Land Acquisition Act, 1894 — Section 18, 18(1)
High Courts01 Nov 1963
The Chittoor Motor Transport Private Ltd., Chittoor Vs The Commissioner of Income Tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1964 AP 390
Income Tax Act, 1922 — Section 10(2)
High Courts01 Nov 1963
His Highness Prince Azam Jah Vs Expenditure Tax Officer Hyderabad
Andhra Pradesh High Court · AIR 1970 AP 86 : (1965) 55 ITR 230
Constitution of India, 1950 — Article 14, 19, 21, 22, 256
High Courts31 Oct 1963Allowed
Kusampudi Sunadra Rama Raju Vs Official Receiver, Guntur and Others
Andhra Pradesh High Court · AIR 1964 AP 299
Contract Act, 1872 — Section 39, 62Provincial Insolvency Act, 1920 — Section 20, 28, 37, 43, 53
High Courts30 Oct 1963Dismissed
Municipality, Nalgonda Vs Hakeem Mohiuddin and Others
Andhra Pradesh High Court · AIR 1964 AP 305
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Hyderabad Land Acquisition Act, 1309 — Section 25Land Acquisition Act, 1894 — Section 30, 53
High Courts17 Oct 1963Partly Allowed
Ollala Ambiah Vs Avadhanula Mallanna
Andhra Pradesh High Court · AIR 1964 AP 514
Civil Procedure Code, 1908 (CPC) — Section 60Hyderabad Tenancy and Agricultural Lands Act, 1950 — Section 104, 2, 47Transfer of Property Act, 1882 — Section 2, 5
High Courts17 Oct 1963Allowed
Mirza Saif Ali Khan Vs Board of Revenue, Govt. of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1964 AP 448
Hyderabad (Abolition of Jagirs) Regulations, 1358 — Section 20Hyderabad Jagirdars Debt Settlement Act, 1952 — Section 2, 47, 51Hyderabad Land Revenue Act, 1317 — Section 166
High Courts15 Oct 1963
Pilla Appalanarasayya Patrudu Vs N. Rajagopala Pillai and Co.
Andhra Pradesh High Court · AIR 1965 AP 13
Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 133, 133(1)
High Courts14 Oct 1963Allowed
Pasumarti Ramulu Vs Nuthi Anantha Ramulu
Andhra Pradesh High Court · AIR 1966 AP 70
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 47Specific Relief Act, 1877 — Section 12, 19, 21