High Courts22 Jul 1963Dismissed
Susheela Vs R. Jagannadham
Andhra Pradesh High Court · AIR 1964 AP 247
Hindu Marriage Act, 1955 — Section 25, 25(2)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1963
165 judgments · page 5 of 9
High Courts18 Jul 1963
C.V.K. Rao Vs Dantu Bhaskararao
Andhra Pradesh High Court · AIR 1964 AP 185
Constitution of India, 1950 — Article 132, 133, 134Representation of the People Act, 1951 — Section 116A, 116B
High Courts18 Jul 1963
D.K. Aswathanarayanaiah Vs Nallapula Sanjeeviah
Andhra Pradesh High Court · AIR 1965 AP 33
Contract Act, 1872 — Section 74Evidence Act, 1872 — Section 32, 34
High Courts17 Jul 1963Dismissed
Kancherla Achiraju Vs Kusumanchi Rayalu and Others
Andhra Pradesh High Court · AIR 1964 AP 498
Presidency Towns Insolvency Act, 1909 — Section 99Provincial Insolvency Act, 1920 — Section 79(2), 8
High Courts17 Jul 1963Allowed
Mettupalli China Kondappa (died) by L. Rs. Chinna Venkatareddy and Others Vs Ramsetty Ram Row and Another
Andhra Pradesh High Court · AIR 1964 AP 168 : (1964) CriLJ 391
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 145(3)
High Courts09 Jul 1963Allowed
Yellamanchili Veera Raghavayya Vs Madduri Venkata Subbaraya Sastri and Another
Andhra Pradesh High Court · AIR 1964 AP 94
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89(1)
High Courts05 Jul 1963Dismissed
Thaduvayi Venkatasubbamma Vs Chaluvadi Venkata Subbamma
Andhra Pradesh High Court · AIR 1964 AP 124
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts05 Jul 1963Dismissed
V. Basavayya Vs N. Kottayya
Andhra Pradesh High Court · AIR 1964 AP 145
Contract Act, 1872 — Section 23Partnership Act, 1932 — Section 44
High Courts05 Jul 1963Allowed
Malakala Surya Rao and Others Vs Gundapuneedi Janakamma
Andhra Pradesh High Court · AIR 1964 AP 198 : (1964) CriLJ 504
Criminal Procedure Code, 1898 (CrPC) — Section 162Evidence Act, 1872 — Section 145
High Courts04 Jul 1963Allowed
The Hyderabad Municipal Corporation Vs Imamuddin, Proprietor of Tafreeh Deccan Hotel, Hyderabad
Andhra Pradesh High Court · AIR 1964 AP 290 : (1963) 2 AnWR 421 : (1964) CriLJ 12
Hyderabad Municipal Corporation Act, 1956 — Section 119, 521(1), 596, 674
High Courts03 Jul 1963
In re : Sugali Nage Naik
Andhra Pradesh High Court · (1965) CriLJ 508
Criminal Procedure Code, 1898 (CrPC) — Section 221, 310, 342, 438Evidence Act, 1872 — Section 54Penal Code, 1860 (IPC) — Section 379, 70, 73, 75
High Courts02 Jul 1963Allowed
Akhtar Ahmed Vs State of Andhra Pradesh, Hyderabad and Others
Andhra Pradesh High Court · AIR 1964 AP 244
Waqf Act, 1954 — Section 18(1)
High Courts25 Jun 1963
KARUMURU VENKATA RAMANADHAM Vs COMMISSIONER OF Income Tax, HYDERABAD.
Andhra Pradesh High Court · (1964) 52 ITR 742
Income Tax Act, 1961 — Section 66(1), 66(2)
High Courts21 Jun 1963Dismissed
G. Venkata Ramaiah and Another Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1964 AP 416
Constitution of India, 1950 — Article 14, 245, 301, 305
High Courts20 Jun 1963
Satyanarayana Charyulu Vs State of Andhra Pradesh (Secretary, Education Department) and Others
Andhra Pradesh High Court · (1963) 2 LLJ 481
Constitution of India, 1950 — Article 226
High Courts18 Jun 1963Allowed
State Bank of India Vs Inuganti Venkata Satyanarayana Ramachandra Rao and Others
Andhra Pradesh High Court · AIR 1964 AP 378 : (1963) 2 AnWR 424
Succession Act, 1925 — Section 214
High Courts14 Jun 1963Allowed
Bavisetti Venkata Surya Rao Vs Nandipati Muthayya
Andhra Pradesh High Court · AIR 1964 AP 382
High Courts14 Jun 1963
NIZAM SUGAR FACTORY Vs COMMISSIONER OF AGRICULTURAL Income Tax, HYDERABAD.
Andhra Pradesh High Court · (1963) 2 AnWR 223 : (1964) 52 ITR 939
Hyderabad Agricultural Income Tax Act, 1950 — Section 26(3), 7(2)(e)
High Courts13 Jun 1963
Methodist Boys'' Multipurpose Higher Secondary School (by Principal and Correspondent, Ch. Luke) Vs Director of Public Instruction and Others
Andhra Pradesh High Court · (1963) 2 LLJ 496
Constitution of India, 1950 — Article 100, 101, 102, 105, 134
High Courts11 Jun 1963Allowed
Vuyyuru Sambrajyamma alias Bhimavarapu Sambrajyamma Vs Bhimavarapu Venkata Reddi and Another
Andhra Pradesh High Court · AIR 1964 AP 93
Hindu Marriage Act, 1955 — Section 29(3)