High Courts14 Jul 1964
Gadam Reddayya Vs Varapula Venkataraju and Another
Andhra Pradesh High Court · AIR 1965 AP 66
Hindu Succession Act, 1956 — Section 14(1), 14(2)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1964
173 judgments · page 6 of 9
High Courts08 Jul 1964Allowed
Gunupudi Subba Rao and Co. Vs Boggarapu Guruswamy
Andhra Pradesh High Court · AIR 1966 AP 25
Limitation Act, 1908 — Article 182(2)Provincial Insolvency Act, 1920 — Section 28(2), 37, 78(2)
High Courts08 Jul 1964
Seepuri Nagabhushanam and Others Vs Secretary to Government, Panchayat Raj Government of Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1965 AP 332
Constitution of India, 1950 — Article 14
High Courts08 Jul 1964
Mothey Gangaraju, Zamindar and Sons Vs State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1965 AP 60 : (1965) 16 STC 205
Civil Procedure Code, 1908 (CPC) — Section 151Contract Act, 1872 — Section 73Interest Act, 1839 — Section 1
High Courts07 Jul 1964
V. Ramachandra Reddy and Another Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1965 AP 40
Andhra Pradesh Panchayat Samithis and Zilla Parishads Act, 1959 — Section 2, 3(1), 3(3)Constitution of India, 1950 — Article 226
High Courts03 Jul 1964
Pilladi Venkata Rao Vs Masakapalli China Venkatapathy and Another
Andhra Pradesh High Court · AIR 1965 AP 410
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Transfer of Property Act, 1882 — Section 130, 3
High Courts02 Jul 1964
The Assistant Controller of Estate duty, Hyderabad Vs Osman Ali Khan Bahadur and Others
Andhra Pradesh High Court · AIR 1965 AP 132
Estate Duty Act, 1953 — Section 59
High Courts30 Jun 1964
Narahariappa Vs Mohamed Moulana and Another
Andhra Pradesh High Court · AIR 1967 AP 5
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Registration Act, 1908 — Section 49
High Courts30 Jun 1964Allowed
The State of Andhra Pradesh Vs T.R. Somaraju and Others
Andhra Pradesh High Court · (1965) 16 STC 177
Andhra Pradesh General Sales Tax Act, 1957 — Section 2(n), 5(3)(a)
High Courts29 Jun 1964
Shaik Saleem Bin Amer Batate Vs Mohsin Bin Saleh
Andhra Pradesh High Court · AIR 1966 AP 239
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Article 16, 67(1)General (Criminal) Rules, 1980 — Rule 27
High Courts25 Jun 1964Allowed
Sivaraya Pundarikaksharao Vs Lingareddi Venkatareddi
Andhra Pradesh High Court · AIR 1966 AP 201
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 84, Order 21 Rule 84(1), Order 21 Rule 84(2)
High Courts24 Jun 1964Allowed
Rayavarapu Mrityanjaya Rao Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1967) 20 STC 417
High Courts24 Jun 1964Dismissed
Mamidala Suryakantamma Vs Thummala Venkatachalam and Another
Andhra Pradesh High Court · AIR 1966 AP 110
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 39Specific Relief Act, 1877 — Section 27
High Courts23 Jun 1964
Mirriyala China Subbaraidu Vs Kallarsu Mahadeva Rao
Andhra Pradesh High Court · AIR 1965 AP 171
Contract Act, 1872 — Section 63
High Courts22 Jun 1964
Velivelli Sydulu Vs Guntupalli Venkateswarlu
Andhra Pradesh High Court · AIR 1965 AP 318
High Courts18 Jun 1964
A. Janardhana Rao Vs Deputy Transport Commissioner, Kakinada and Others
Andhra Pradesh High Court · AIR 1965 AP 115
Central Motor Vehicles Rules, 1989 — Rule 203, 208Motor Vehicles Act, 1939 — Section 57(8), 64
High Courts02 Jun 1964Dismissed
Assistant Controller of Estate Duty Vs Nawab Sir Mir Osman Ali Khan
Andhra Pradesh High Court · (1969) 72 ITR 381
Estate Duty Act, 1953 — Section 31, 53, 58, 59, 59(b)Income Tax Act, 1922 — Section 34, 34(1)(b), 35, 35(5)Income Tax Act, 1961 — Section 34, 35(1)
High Courts28 Apr 1964
Nawab Ghazi Jung Vs The Assistant Controller of Estate Duty, Hyderabad
Andhra Pradesh High Court · AIR 1965 AP 218 : (1965) 1 AnWR 245 : (1965) 56 ITR 8
Estate Duty Act, 1953 — Section 57(1), 70(2), 73(1), 73(2)
High Courts17 Apr 1964
The Commissioner of Income Tax, Andra Pradesh, Hyderabad Vs A. Dhurma Reddy Morthad
Andhra Pradesh High Court · AIR 1965 AP 6 : (1965) 58 ITR 356
Income Tax Act, 1922 — Section 24(2), 26
High Courts16 Apr 1964
CO-OPERATIVE CENTRAL BANK LTD. Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1965) 1 AnWR 79 : (1965) 57 ITR 579
Income Tax Act, 1961 — Section 10, 10(6), 19