High Courts06 Aug 1964
State of Andhra Pradesh Vs Govinda Raja Rice Mill Contractors Co., Chebrolu
Andhra Pradesh High Court · AIR 1965 AP 398
Civil Procedure Code, 1908 (CPC) — Section 144
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1964
173 judgments · page 5 of 9
High Courts31 Jul 1964Dismissed
The Official Receiver, Nellore Vs Pavuloori Veeraiah and Others
Andhra Pradesh High Court · AIR 1966 AP 114
Provincial Insolvency Act, 1920 — Section 4
High Courts28 Jul 1964
Kannayya Naidu Vs The Regional Transport Authority, Chittoor and Another
Andhra Pradesh High Court · AIR 1965 AP 229
Motor Vehicles Act, 1939 — Section 42, 46, 48, 48(2), 48(3)
High Courts28 Jul 1964
Village Panchayat of Jangareddigudem Vs Kommireddy Narasayya
Andhra Pradesh High Court · AIR 1965 AP 191
Contract Act, 1872 — Section 2, 65, 70
High Courts28 Jul 1964
Public Prosecutor Vs Manchanamolu Subbarao
Andhra Pradesh High Court · (1965) CriLJ 63
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302, 392
High Courts28 Jul 1964
J. Kuppanna Chetty, Ambati Ramayya Chetty and Co. Vs Collector of Anantapur and Others
Andhra Pradesh High Court · AIR 1965 AP 457
Constitution of India, 1950 — Article 300Registration Act, 1908 — Section 2(6)Transfer of Property Act, 1882 — Section 3
High Courts27 Jul 1964
Kosaraju Venkata Subbayya, Vivekananda and Others Vs The Government of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1965 AP 425
Constitution of India, 1950 — Article 226, 299
High Courts25 Jul 1964
Public Prosecutor, Andhra Pradesh Vs Pachiyappa Mudaliar
Andhra Pradesh High Court · AIR 1965 AP 162 : (1965) CriLJ 542
Criminal Procedure Code, 1898 (CrPC) — Section 251A(11), 251A(7)
High Courts24 Jul 1964
V. Ramachandra Rao and Others Vs The Andhra Pradesh Regional Committee and Others
Andhra Pradesh High Court · AIR 1965 AP 306
Andhra Pradesh Government Business Rules — Rule 51Andhra Pradesh Legislature Assembly Rules — Rule 35Constitution of India, 1950 — Article 168, 194, 200, 208, 212
High Courts24 Jul 1964
T.G. Lakshmi Narayana Chetty and Brothers Merchants Adoni Vs K.V. Nanjaiah Chetty
Andhra Pradesh High Court · AIR 1965 AP 136
Contract Act, 1872 — Section 23, 30
High Courts24 Jul 1964Dismissed
Peddi Sivaiah and Others Vs Tekchand
Andhra Pradesh High Court · AIR 1966 AP 305
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 100Hindu Succession Act, 1956 — Section 14Succession Act, 1925 — Section 59, 61
High Courts23 Jul 1964Dismissed
State of Andhra Pradesh Vs Ravuri Narasimloo
Andhra Pradesh High Court · (1965) 1 AnWR 173 : (1965) 16 STC 54
Andhra Pradesh General Sales Tax Act, 1957 — Section 14, 14(1), 14(3), 14(4)
High Courts23 Jul 1964
Hyder Khan Vs Babu Laxminarayana Gupta
Andhra Pradesh High Court · AIR 1965 AP 185
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 9 Rule 3
High Courts23 Jul 1964
Bhaskara Chalamiah (died) Piler Khasim Saheb and Others Vs The Body of Creditors of Piler Khasim Saheb
Andhra Pradesh High Court · AIR 1965 AP 68
Transfer of Property Act, 1882 — Section 53
High Courts21 Jul 1964
The Guntur Tobacco Market Committee Vs Yarabothu Narasaiah
Andhra Pradesh High Court · AIR 1965 AP 266 : (1967) 1 LLJ 1
Specific Relief Act, 1877 — Section 21, 42
High Courts20 Jul 1964Dismissed
Marrepu Venkata Ramana Murthi Vs The Deity of Sri Rama Mandiram
Andhra Pradesh High Court · AIR 1966 AP 197
Civil Procedure Code, 1908 (CPC) — Section 100, 21, 9Evidence Act, 1872 — Section 115
High Courts17 Jul 1964
Public Prosecutor Vs Shaik Sheriff
Andhra Pradesh High Court · AIR 1965 AP 372 : (1965) CriLJ 585
Constitution of India, 1950 — Article 14Criminal Law (Amendment) Act, 1952 — Section 6(1), 6(2)Criminal Procedure Code, 1898 (CrPC) — Section 12(1), 155(2), 4, 5
High Courts16 Jul 1964
Kompalli Venkanna and Another Vs Chinna Narayana and Others
Andhra Pradesh High Court · AIR 1965 AP 158
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 62
High Courts16 Jul 1964
In Re: Gourisetti Narayana and Others
Andhra Pradesh High Court · AIR 1965 AP 77 : (1965) CriLJ 142
High Courts14 Jul 1964Dismissed
Kantiti Narsanna and Others Vs Kantiti Satyavati
Andhra Pradesh High Court · AIR 1966 AP 107
Evidence Act, 1872 — Section 115Registration Act, 1908 — Section 17, 49