COURT ARCHIVE

Andhra Pradesh High Court judgments, 1964

173 judgments · page 7 of 9

High Courts16 Apr 1964

Nizam Sugar Factory Ltd. Vs City Municipality, Bodhan and Another

Andhra Pradesh High Court · AIR 1965 AP 91

Constitution of India, 1950 — Article 265Hyderabad District Municipalities Act, 1956 — Section 101, 101(2), 230(2), 97(1)

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High Courts15 Apr 1964Allowed

Janaveerabhadrayya Vs Commissioner of Gift Tax, Andhra Pradesh, Hyderabad

Andhra Pradesh High Court · AIR 1966 AP 69

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High Courts15 Apr 1964Partly Allowed

Kaza Sriramamurthy Vs Andhra University, Waltair

Andhra Pradesh High Court · AIR 1966 AP 179

Civil Procedure Code, 1908 (CPC) — Section 35A

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High Courts15 Apr 1964

JANA VEERA BHADRAYYA Vs COMMISSIONER OF GIFT-TAX, ANDHRA PRADESH.

Andhra Pradesh High Court · (1966) 59 ITR 176

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High Courts14 Apr 1964

Kungundi Industrial Works (P.) Ltd. Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1965) 57 ITR 540

Income Tax Act, 1922 — Section 10(2)(vi), 10(2)(vii), 10(5), 10(5)(a), 66(1)

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High Courts14 Apr 1964

K. Adinarayana Murthy Vs Commissioner of Income Tax, Andhra Pradesh, Hyderabad

Andhra Pradesh High Court · AIR 1965 AP 37 : (1965) 56 ITR 574

Income Tax Act, 1922 — Section 22(2), 34

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High Courts10 Apr 1964

In Re: Padala Suryanarayana

Andhra Pradesh High Court · (1965) CriLJ 138

Penal Code, 1860 (IPC) — Section 300, 84

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High Courts03 Apr 1964Dismissed

Bandarupalli Mastanamma being minor represented by the next friend and mother Bandarupalli Nagaratnamma and Others Vs Ganguri Adinarayana and Others

Andhra Pradesh High Court · AIR 1966 AP 104

Contract Act, 1872 — Section 16(1), 16(3), 19Transfer of Property Act, 1882 — Section 126

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High Courts31 Mar 1964Allowed

Collector of Central Excise, Hyderabad Vs N. Venkata Rao

Andhra Pradesh High Court · AIR 1966 AP 116 : (1965) 10 FLR 16

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 13Constitution of India, 1950 — Article 311, 311(2)

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High Courts27 Mar 1964Dismissed

Ravukumara Raj Appa Row Vs Veera Raghava Raya Choudary (died) Sri Narasimha Varma and Others

Andhra Pradesh High Court · AIR 1966 AP 268

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9, 141, 151

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High Courts27 Mar 1964

COMMISSIONER OF GIFT-TAX Vs C. SATYANARAYANAMURTHY.

Andhra Pradesh High Court · (1965) 1 AnWR 69 : (1965) 56 ITR 353

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High Courts26 Mar 1964

K.C.P. Ltd., Vuyyuni Vs The Commissioner of Wealth Tax, Andhra Pradesh, Hyderabad

Andhra Pradesh High Court · AIR 1965 AP 4 : (1967) 63 ITR 153

Wealth Tax Act, 1957 — Section 45, 5(1)

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High Courts23 Mar 1964Allowed

Mullapudi Venkanna Vs The State of Andhra Pradesh

Andhra Pradesh High Court · AIR 1964 AP 449 : (1964) CriLJ 377

Criminal Procedure Code, 1898 (CrPC) — Section 369, 397(1), 435, 561A

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High Courts19 Mar 1964

In Re: K.V. Ayyaswamy

Andhra Pradesh High Court · AIR 1965 AP 105 : (1965) CriLJ 281

Criminal Procedure Code, 1898 (CrPC) — Section 258(1)Evidence Act, 1872 — Section 133Prevention of Corruption Act, 1947 — Section 4(1), 5, 5(2)

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High Courts18 Mar 1964

Varada Bongar Raju Vs Kirthali Avatharam and Others

Andhra Pradesh High Court · AIR 1965 AP 86

Contract Act, 1872 — Section 23Transfer of Property Act, 1882 — Section 111

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High Courts17 Mar 1964

Markonda Chinnam Naidu Vs Koommana Swamy (Died) Koommana Bangaramma and Others

Andhra Pradesh High Court · AIR 1965 AP 8

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, 47Transfer of Property Act, 1882 — Section 105

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High Courts17 Mar 1964

Radhakrishna and Co. Vs Commercial Tax Officer

Andhra Pradesh High Court · (1966) 17 STC 128

Constitution of India, 1950 — Article 226

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High Courts16 Mar 1964

Gandavalla Munuswamy Vs Marugu Muniramiah

Andhra Pradesh High Court · AIR 1965 AP 167

Transfer of Property Act, 1882 — Section 108, 111

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High Courts11 Mar 1964Allowed

The Executive Officer, T.T. Devasthanams Tirupathi Vs K. Ramachandra Naidu and Others

Andhra Pradesh High Court · AIR 1966 AP 112

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 68D

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High Courts10 Mar 1964Dismissed

G.P.V.A. Subrahmanyam Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (1967) 20 STC 285

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