COURT ARCHIVE

Andhra Pradesh High Court judgments, 1963

165 judgments · page 3 of 9

High Courts04 Oct 1963Allowed

Government of Andhra Pradesh Vs Mohammed Mominuddin (Cross-objector)

Andhra Pradesh High Court · AIR 1964 AP 206 : (1965) 1 LLJ 34

Constitution of India, 1950 — Article 310(1), 311, 311(2), 313Hyderabad Civil Services (Classification, Control and Appeal) Rules, 1955 — Rule 9

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High Courts27 Sept 1963

JALDU MANIKYALA ROW AND OTHERS Vs COMMISSIONER OF Income Tax, MADRAS.

Andhra Pradesh High Court · (1964) 1 AnWR 267 : (1964) 54 ITR 409

Constitution of India, 1950 — Article 136

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High Courts25 Sept 1963

NOONE CHINA SESHAIAH Vs Income Tax OFFICER, NELLORE, AND OTHERS.

Andhra Pradesh High Court · (1965) 55 ITR 460

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High Courts18 Sept 1963Allowed

S.M. Yousoof Sahib Vs The Additional Commercial Tax Officer (Evasions) and Another

Andhra Pradesh High Court · (1967) 19 STC 210

Constitution of India, 1950 — Article 226

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High Courts17 Sept 1963Dismissed

Tekumalla Rama Rao Vs Durga Suryanarayana and Others

Andhra Pradesh High Court · AIR 1964 AP 256

Contract Act, 1872 — Section 23Motor Vehicles Act, 1939 — Section 112, 59, 59(1)

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High Courts17 Sept 1963

Chittoor Transport Co. (Pr.) Ltd. Vs Income Tax Officer, Chittoor

Andhra Pradesh High Court · AIR 1965 AP 196 : (1965) 55 ITR 159

Constitution of India, 1950 — Article 14Income Tax Act, 1922 — Section 10(2), 35(11)Income Tax Act, 1961 — Section 2(47)

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High Courts13 Sept 1963Dismissed

Mirza Majaf Ali Khan and Another Vs The Assistant Controller of Estate Duty, Hyderabad

Andhra Pradesh High Court · AIR 1964 AP 332 : (1964) 52 ITR 16

Estate Duty Act, 1953 — Section 2(16), 3(1), 5, 6Hyderabad Solar Jung Estate (Administration) Regulation, 1358 — Section 3A, 4

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High Courts10 Sept 1963

Tirumareddi Rajarao and Others Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1965 AP 388

Limitation Act, 1908 — Section 14

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High Courts09 Sept 1963Allowed

Ambati Pitchamma Vs Jaladamis Veeraswami Naidu alias Mugieh (died) Jaladanki Dosaratharama Naidu

Andhra Pradesh High Court · AIR 1964 AP 272

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High Courts09 Sept 1963

In Re: Salem

Andhra Pradesh High Court · AIR 1964 AP 271 : (1964) 1 ALT 227

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 15, 20, 22, 22(1)

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High Courts06 Sept 1963Dismissed

Hafeezunnisa Begum and Others Vs Income Tax Officer, B-III, B. Ward, Hyderabad

Andhra Pradesh High Court · AIR 1964 AP 342 : (1964) 54 ITR 643

Income Tax Act, 1961 — Section 16(3), 64

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High Courts06 Sept 1963Dismissed

In Re: Chidra Lingamurthy and Others

Andhra Pradesh High Court · AIR 1964 AP 248 : (1964) CriLJ 634

Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 195, 207, 207A(7), 208Penal Code, 1860 (IPC) — Section 193, 195(1), 463, 471

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High Courts06 Sept 1963Allowed

Taduri Gopala Krishna Rao and Others Vs Kodey Narayya (died) Kode Gangarao and Another

Andhra Pradesh High Court · AIR 1964 AP 528

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 13, 16Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 111

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High Courts04 Sept 1963Allowed

N.P. Chengalraya Naidu Vs G.N. Pattabhi Reddi

Andhra Pradesh High Court · AIR 1964 AP 164

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Penal Code, 1860 (IPC) — Section 191Representation of the People Act, 1951 — Section 83, 83(1)

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High Courts03 Sept 1963Allowed

The State of Andhra Pradesh Vs Gathala Abhishekam and Others

Andhra Pradesh High Court · AIR 1964 AP 450

Evidence Act, 1872 — Section 114Government Grants Act, 1895 — Section 3

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High Courts30 Aug 1963

In Re: Kondepudi Ramam

Andhra Pradesh High Court · (1964) CriLJ 126

Penal Code, 1860 (IPC) — Section 302, 53, 53A

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High Courts29 Aug 1963Allowed

State of Andhra Pradesh Vs Isukapalli Gangaraju and Others

Andhra Pradesh High Court · AIR 1964 AP 485

Limitation Act, 1908 — Article 120, 62

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High Courts29 Aug 1963Allowed

Syed Mohiddin (died) and Another Vs Abdul Rahim and Others

Andhra Pradesh High Court · AIR 1964 AP 260

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts28 Aug 1963Dismissed

Salvari Vishwanadham Vs Mankali Venkatamma

Andhra Pradesh High Court · AIR 1964 AP 388

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 11(3)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

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High Courts27 Aug 1963Dismissed

Narra Lingayya Vs Revenue Divisional Officer, Narsaraopet and Others

Andhra Pradesh High Court · AIR 1964 AP 433

Andhra Pradesh Panchayat Samithis and Zilla Parishads Act, 1959 — Section 3(1), 4(1), 6, 6(1), 65Constitution of India, 1950 — Article 226

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