High Courts22 Oct 1964Partly Allowed
Daggumati Radhakrishnaiah Vs Yedlapalli Govindu and Another
Andhra Pradesh High Court · AIR 1966 AP 192
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 9Partnership Act, 1932 — Section 44
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1964
173 judgments · page 3 of 9
High Courts09 Oct 1964
Kanamathareddi Kanna Reddy Vs Kanamatha Reddy Venkata Reddy
Andhra Pradesh High Court · AIR 1965 AP 274
Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 17, 49
High Courts09 Oct 1964Allowed
Sri Rama Co-operative Building Society by its Secretary, Visakhapatnam Vs Ankitham Venkata Bhanoji Rao
Andhra Pradesh High Court · AIR 1966 AP 1
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1)
High Courts30 Sept 1964Allowed
Puvvada Changayya Vs Sub Collector, Ongole and Others
Andhra Pradesh High Court · AIR 1966 AP 4
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 10(2), 11, 13, 19(2)Andhra Tenancy Rules, 1957 — Rule 14Civil Procedure Code, 1908 (CPC) — Order 21 Rule 106, 144
High Courts30 Sept 1964
Somthim Veerabhadra Rao and Another Vs Duggirala Lakshmi Devi
Andhra Pradesh High Court · AIR 1965 AP 367
Hindu Succession Act, 1956 — Section 14(1), 14(2)Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 10, 11
High Courts30 Sept 1964Allowed
The Government of Andhra Pradesh Vs Pabbisetty Subbaramaiah Setty and Another
Andhra Pradesh High Court · AIR 1966 AP 225
Civil Procedure Code, 1908 (CPC) — Section 100, 96Essential Supplies (Temporary Powers) Act, 1946 — Section 16
High Courts30 Sept 1964
Jelejar Hormosji Gotla Vs The State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1965 AP 288
Civil Procedure Code Amendment Act, 1951 — Section 20Civil Procedure Code, 1908 (CPC) — Section 4, 80
High Courts29 Sept 1964
Sri Jaya Shri Devi Rajkumari of Vizianagaram Vs Shri Lalita Kumari Devi and Another
Andhra Pradesh High Court · AIR 1965 AP 315 : (1965) 2 ALT 5 : (1965) 1 AnWR 377
High Courts28 Sept 1964
S.P.B.P. Srirangacharyulu Vs The Commissioner of Income Tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1965 AP 359 : (1965) 1 AnWR 282 : (1965) 58 ITR 95
Income Tax Act, 1922 — Section 10(2)
High Courts26 Sept 1964
Income Tax Officer, Nellore Vs M. Sundararamireddy
Andhra Pradesh High Court · AIR 1965 AP 102 : (1965) 58 ITR 821
Income Tax Act, 1922 — Section 23(5), 44, 46(2)
High Courts24 Sept 1964
Sunkavadli Subbarao Vs Vuppalapati Narasimharao
Andhra Pradesh High Court · AIR 1965 AP 285
Civil Procedure Code, 1908 (CPC) — Section 53Limitation Act, 1963 — Article 120Provincial Insolvency Act, 1920 — Section 39, 40
High Courts24 Sept 1964Dismissed
President, Tappers Co-operative Society, Kothapalli Vs Dy. Registrar of Co-operative Societies, Karimnagar North and Others
Andhra Pradesh High Court · AIR 1966 AP 160
High Courts23 Sept 1964
Ardeshir H.J. Hormasji Vs Commissioner of Income Tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1965 AP 283 : (1965) 2 AnWR 41 : (1966) 59 ITR 57
Income Tax Act, 1922 — Section 2, 2(11), 4, 9, 9(20)
High Courts21 Sept 1964
Yarlagadda Bapanna Vs Devata China Yerakayya
Andhra Pradesh High Court · AIR 1966 AP 151
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5(3), 145, 151, 47
High Courts11 Sept 1964
Habeeb Ahmad Vs Registrar of Trade Marks, Madras and Another
Andhra Pradesh High Court · AIR 1966 AP 102
Trade and Merchandise Marks Act, 1958 — Section 2(1), 3, 5
High Courts11 Sept 1964Dismissed
Sidramappa Vs Sangappa
Andhra Pradesh High Court · AIR 1966 AP 66
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 29, 50, 50(1), 50(2)Civil Procedure Code, 1908 (CPC) — Section 6
High Courts11 Sept 1964
Sambhu Yellareddy Vs Laxmamma and Others
Andhra Pradesh High Court · AIR 1965 AP 474
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 100Hyderabad Tenancy and Agricultural Lands Act, 1950 — Section 103States Reorganisation Act, 1956 — Section 52, 54
High Courts11 Sept 1964
Gunturu Kotaiah Vs Radhakrishnamurty, S.I. of Police Lalapet Guntur and Others
Andhra Pradesh High Court · (1965) CriLJ 824
Criminal Procedure Code, 1898 (CrPC) — Section 202, 203Penal Code, 1860 (IPC) — Section 323, 324
High Courts08 Sept 1964
Public Prosecutor Vs V. Nagabhushanam
Andhra Pradesh High Court · AIR 1965 AP 118 : (1965) CriLJ 420
Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7
High Courts04 Sept 1964
Public Prosecutor, Andhra Pradesh Vs Uttaravalli Nageswararao
Andhra Pradesh High Court · AIR 1965 AP 176 : (1965) CriLJ 543
Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 15