High Courts11 Jun 1963
Chebolu Satyanarayanamurthy Vs Chebolu Ram Subbamma and Another
Andhra Pradesh High Court · AIR 1964 AP 105
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1963
165 judgments · page 6 of 9
High Courts18 Apr 1963
Satyanarayan Vs Sindhu Bai Sharma
Andhra Pradesh High Court · AIR 1965 AP 81
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 146
High Courts18 Apr 1963Dismissed
Prabhakara Rao H. Mawle Vs Hyderabad State Bank
Andhra Pradesh High Court · AIR 1964 AP 101
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 6 Rule 17, 24, 38Hyderabad Civil Courts Act, 1954 — Section 12(1)
High Courts18 Apr 1963Allowed
Mohammad Jamal Saheb Vs Munwar Begum
Andhra Pradesh High Court · AIR 1964 AP 188
Contract Act, 1872 — Section 65, 70Evidence Act, 1872 — Section 91Negotiable Instruments Act, 1881 (NI) — Section 4
High Courts17 Apr 1963
Mantena Durgaraju Vs Melam Pallam Raju and Others
Andhra Pradesh High Court · AIR 1964 AP 50
Civil Procedure Code, 1908 (CPC) — Section 48Limitation Act, 1908 — Section 5Provincial Insolvency Act, 1920 — Section 68, 75(4), 78(1)
High Courts17 Apr 1963
S.M.A. Somasundaram Mudaliar Vs District Collector Chittoor and Another
Andhra Pradesh High Court · AIR 1967 AP 126
Civil Procedure Code, 1908 (CPC) — Section 9Land Acquisition Act, 1894 — Section 18, 31(2)
High Courts15 Apr 1963
The Municipal Council, Masulipatam Vs G. Krishna Rao
Andhra Pradesh High Court · AIR 1964 AP 360
Limitation Act, 1908 — Article 2, 36
High Courts10 Apr 1963Dismissed
Sri Ramalingeswara Rice and Oil Mill Co. Ltd. Vs The Additional Income Tax Officer, Tenali and Another
Andhra Pradesh High Court · AIR 1964 AP 74
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52, Order 40 Rule 1, 47, 73
High Courts10 Apr 1963Allowed
Dantu Bhaskararao Vs C.V.K. Rao
Andhra Pradesh High Court · AIR 1964 AP 77
Conduct of Elections Rules, 1961 — Rule 94ARepresentation of the People Act, 1951 — Section 117, 7, 81, 82, 83Sales of Goods Act, 1930 — Section 4, 6, 9
High Courts09 Apr 1963Allowed
Smt. Misribai Legal representative of Late Rajeswar Pershad, Proprietor in B. Kishanlal Oil Mills, Hyderabad Vs The Income Tax Officer, A-3, A Ward, Hyderabad
Andhra Pradesh High Court · AIR 1964 AP 274 : (1963) 2 AnWR 472
Income Tax Act, 1922 — Section 29, 35Income Tax Act, 1961 — Section 156Income Tax Rules, 1922 — Rule 20
High Courts09 Apr 1963Dismissed
B. Kamala Devi Vs Ramachandrigee and Others
Andhra Pradesh High Court · AIR 1964 AP 222
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100
High Courts09 Apr 1963
MISRI BAI Vs Income Tax OFFICER, HYDERABAD.
Andhra Pradesh High Court · (1964) 51 ITR 487
Income Tax Act, 1961 — Section 156, 297
High Courts08 Apr 1963Allowed
Public Prosecutor Vs J.P. Sanghi and Another
Andhra Pradesh High Court · AIR 1964 AP 276 : (1964) CriLJ 642(1)
Civil Procedure Code Amendment Act, 1951 — Section 25(3)
High Courts07 Apr 1963
In Re: Dharamartapu Papiah and Others
Andhra Pradesh High Court · (1964) CriLJ 584
Evidence Act, 1872 — Section 24, 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts05 Apr 1963Dismissed
Kallakuri Ranganayakamma and Others Vs Kallakuri Raja Rajeswaramma
Andhra Pradesh High Court · AIR 1964 AP 380
General Clauses Act, 1897 — Section 6Hindu Succession Act, 1956 — Section 14, 31Hindu Womens Right to Property Act, 1937 — Section 3, 3(1), 3(2)
High Courts05 Apr 1963Allowed
Gultupalli Hanumayya and Others Vs Ravella Venkata Subbayya
Andhra Pradesh High Court · AIR 1964 AP 68
Civil Procedure Code, 1908 (CPC) — Section 150, 24, 38, 39
High Courts04 Apr 1963Allowed
Sheik Hussain and Sons Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1964 AP 36
Motor Vehicles Act, 1939 — Section 44, 44(2)
High Courts01 Apr 1963Allowed
G. Ramachandraiah Chetty Vs State of Andhra
Andhra Pradesh High Court · AIR 1964 AP 13
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, Order 38 Rule 8Limitation Act, 1908 — Section 15, 5
High Courts30 Mar 1963Dismissed
Indian Chemical and Pharmaceutical Works, Hyderabad and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1964 AP 430
Constitution of India, 1950 — Article 19(1), 19(5), 19(6), 226, 254(2)Drugs and Cosmetics Act, 1940 — Section 1, 2
High Courts29 Mar 1963Allowed
In Re: Jayaram Shivaji
Andhra Pradesh High Court · AIR 1964 AP 331 : (1963) 2 AnWR 135 : (1964) CriLJ 13
Motor Vehicles Act, 1939 — Section 123, 127A