High Courts20 Nov 1964
Gowramma Vs Yella Reddy Chenga Reddy and Others
Andhra Pradesh High Court · AIR 1965 AP 226
Succession Act, 1925 — Section 88
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1964
173 judgments · page 2 of 9
High Courts18 Nov 1964Allowed
Pochamreddi Sundara Rami Reddi Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1966 AP 11
Constitution of India, 1950 — Article 226
High Courts17 Nov 1964
Kidambi Vatapatra Sayi Vs V. Venkata Punnayya and Others
Andhra Pradesh High Court · AIR 1965 AP 353
Companies Act, 1913 — Section 34Specific Relief Act, 1877 — Section 19, 25
High Courts17 Nov 1964
Official Liquidator, Eluru, The Eluru Motor Transport Ltd. Vs Vankineni Rajagopala Venkataratnam
Andhra Pradesh High Court · AIR 1966 AP 157 : (1966) 1 AnWR 374 : (1966) 36 CompCas 888
Companies Act, 1913 — Section 179, 179(1), 181(5), 231, 531
High Courts17 Nov 1964
The Vizianagaram Municipality Vs Puvvada Bhaskara Rao and Others
Andhra Pradesh High Court · AIR 1965 AP 326
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts16 Nov 1964Allowed
K. Subrahmanyamma Vs District Welfare Officer, Eluru
Andhra Pradesh High Court · AIR 1966 AP 15
Land Acquisition Act, 1894 — Section 23, 25, 25(2), 9
High Courts16 Nov 1964
Municipalities S. Singareni Collieries Co. Ltd., Kothagudem Vs The Industrial Tribunal, Andhra Pradesh, Hyderabad and Another
Andhra Pradesh High Court · AIR 1965 AP 405 : (1965) 11 FLR 59
Industrial Disputes Act, 1947 — Section 33(1), 33A
High Courts13 Nov 1964
Rai Bahadur Seth Sreeram Durgaprasad (P) Ltd., Visakhapatnam Vs Deputy Collector, Customs Dept., Visakhapatnam and Others
Andhra Pradesh High Court · AIR 1965 AP 294 : (1965) CriLJ 180
Constitution of India, 1950 — Article 14Customs Act, 1962 — Section 105, 11, 110, 111, 136(2)General Clauses Act, 1897 — Section 8
High Courts12 Nov 1964
Vuyyuru Pothuraju Vs Vuyyuru Radha
Andhra Pradesh High Court · AIR 1965 AP 407 : (1965) 1 AnWR 426
Hindu Marriage Act, 1955 — Section 9
High Courts12 Nov 1964
In Re: Ganduri Joseph Tangaraj
Andhra Pradesh High Court · AIR 1965 AP 402 : (1965) 1 AnWR 465 : (1965) CriLJ 599
Penal Code, 1860 (IPC) — Section 191, 193
High Courts11 Nov 1964
Gunnam Lakshmipathi Vs Yadlapalli Veera Venkata Subbarao and Others
Andhra Pradesh High Court · AIR 1965 AP 339
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 11
High Courts10 Nov 1964Allowed
Shrikishen Dhoot and Others Vs S.D. Kamlapurkur and Others
Andhra Pradesh High Court · (1965) 1 AnWR 418 : (1965) 35 CompCas 913
Companies Act, 1913 — Section 247(5)
High Courts09 Nov 1964
Dunna China Ramayya Vs Vejju Ramamohanarao and Others
Andhra Pradesh High Court · AIR 1965 AP 235
Limitation Act, 1908 — Article 132
High Courts09 Nov 1964
Yadavalli Suryakanthamma and Another Vs Maddipatla Dorayya and Another
Andhra Pradesh High Court · AIR 1965 AP 239
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 91, Order 21 Rule 92, Order 21 Rule 93
High Courts07 Nov 1964Allowed
Sri Krishna Coconut and Co., Ambajipeta Vs Commercial Tax Officer, Amalapuram
Andhra Pradesh High Court · AIR 1966 AP 128 : (1965) 16 STC 511
Andhra Pradesh General Sales Tax Act, 1957 — Section 6Constitution of India, 1950 — Article 226
High Courts30 Oct 1964
Motors and General Stores (Private) Ltd., Bobbili Vs Commissioner of Income Tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1965 AP 342
Income Tax Act, 1922 — Section 10(2)
High Courts29 Oct 1964
Dondapati John Vs Vaddi Subrahmani and Another
Andhra Pradesh High Court · AIR 1965 AP 260
Provincial Insolvency Act, 1920 — Section 10, 28(2), 28(7), 29, 78(2)
High Courts28 Oct 1964Dismissed
Chunduru Chenchuramaiah Sett Vs Deputy Commissioner, Hindu Religious and Charitable Endowments, Andhra Pradesh Kurnool
Andhra Pradesh High Court · AIR 1966 AP 123
Civil Procedure Code, 1908 (CPC) — Section 80Transfer of Property Act, 1882 — Section 100
High Courts28 Oct 1964
TRIPURASUNDARI COTTON PRESS CO. LTD. Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1966) 62 ITR 193
Income Tax Act, 1922 — Section 10, 66(2), 9
High Courts26 Oct 1964Allowed
K. Jagannadham Vs District Collector, Kurnool and Another
Andhra Pradesh High Court · AIR 1966 AP 59
Evidence Act, 1872 — Section 115