High Courts10 Mar 1964Allowed
Peethala Venkataratnam Vs Muddala Agastheeswara Rao
Andhra Pradesh High Court · AIR 1964 AP 544 : (1964) 2 AnWR 275
Provincial Small Cause Courts Act, 1887 — Section 17(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1964
173 judgments · page 8 of 9
High Courts09 Mar 1964
Srirangam Venkataratnam and Others Vs Perambadur Bullemma and Another
Andhra Pradesh High Court · AIR 1965 AP 163
Evidence Act, 1872 — Section 115
High Courts07 Mar 1964
The Commissioner of Gift-tax, Andhra Pradesh at Hyderabad Vs C. Satyanarayana Murthi
Andhra Pradesh High Court · AIR 1965 AP 95
Transfer of Property Act, 1882 — Section 2
High Courts06 Mar 1964
Lingareddi Venkata Reddi Vs Commissioner of Income Tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1964 AP 558
Income Tax Act, 1922 — Section 10(2)
High Courts05 Mar 1964Dismissed
State Bank of Hyderabad per V.V. Shastri Vs Ranganath Rathi
Andhra Pradesh High Court · AIR 1966 AP 215
Hyderabad Stamp Act, 1331 — Section 2(18), 2(4)Stamp Act, 1899 — Section 2(22), 2(5), 6
High Courts04 Mar 1964
Pappu Suramma Vs Boggavarapu Somanna (Died) Boggavarapu Suryanarayana and Others
Andhra Pradesh High Court · AIR 1965 AP 51
Civil Procedure Code, 1908 (CPC) — Order 24 Rule 3, 34
High Courts04 Mar 1964Allowed
D. Muralidhar Reddy Vs Paga Pulla Reddy and Another
Andhra Pradesh High Court · AIR 1964 AP 530
Representation of the People Act, 1951 — Section 100(1), 123, 123(1), 123(5), 123(7)
High Courts04 Mar 1964
Government of Andhra Pradesh Vs Satyanarayana and Another
Andhra Pradesh High Court · AIR 1967 AP 129
Estates Abolition Act — Section 11
High Courts03 Mar 1964
MERCANTILE TOBACCO CORPORATION Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1965) 1 AnWR 147 : (1965) 57 ITR 483
Income Tax Act, 1922 — Section 31, 33, 33A
High Courts03 Mar 1964
MAHALAKSHMI RICE and OIL MILL Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1965) 1 AnWR 41 : (1965) 55 ITR 462
Income Tax Act, 1922 — Section 66(1)
High Courts29 Feb 1964Allowed
Boottam Pitchiah Vs Boyapati Koteswara Rao
Andhra Pradesh High Court · AIR 1964 AP 519
Stamp Act, 1899 — Section 19
High Courts25 Feb 1964Allowed
Rajaram Sampat Kumar Rathi and Another Vs Sha Kapoor Chandji Kishorilal, Firm by Manager Mukamchand
Andhra Pradesh High Court · AIR 1964 AP 537
Contract Act, 1872 — Section 23, 30Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts20 Feb 1964Allowed
Cheekati kuriminaidu and Others Vs Karri Padmanabham Bhukta and Others
Andhra Pradesh High Court · AIR 1964 AP 539
Transfer of Property Act, 1882 — Section 111
High Courts18 Feb 1964Allowed
Sree Madana Gopalaswami Varu of Ballipadu Vs Vanga Padmaraju and Others
Andhra Pradesh High Court · AIR 1966 AP 210
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5(3), 11, 2(2), 97
High Courts17 Feb 1964Dismissed
Union of India per Secretary to Govt. Department of Supply, New Delhi Vs Firm Vazir Sultan and Sons
Andhra Pradesh High Court · AIR 1966 AP 218
Limitation Act, 1908 — Article 115, 145
High Courts14 Feb 1964Allowed
M. Dorayya and Another Vs Sri Baleswaraswami Varu and Sri Venugopalaswamy Varu a deity reptd. by its trustee A. Adinarayana Murty and Another
Andhra Pradesh High Court · AIR 1966 AP 259
Limitation Act, 1908 — Section 14, 5
High Courts07 Feb 1964
Akarapu Rajachanna Visweswara Rao Vs Commissioner of Income Tax, Andhra Pradesh, Hyderabad and Another
Andhra Pradesh High Court · AIR 1965 AP 1
Income Tax Act, 1922 — Section 2(6)
High Courts06 Feb 1964
The State of Andhra Pradesh Vs Shaik Sabhanuddin Allahuddin
Andhra Pradesh High Court · AIR 1965 AP 188 : (1965) 2 LLJ 356
Limitation Act, 1908 — Article 102, 120, 14, 311(2)
High Courts03 Feb 1964Allowed
Pullareddigari Venkatasubba Reddi and Others Vs Pullareddigari Peddasubbareddi and Another
Andhra Pradesh High Court · AIR 1964 AP 458
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2Limitation Act, 1908 — Article 174Registration Act, 1908 — Section 18
High Courts31 Jan 1964
Bansilal S. Patel Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1965) 1 LLJ 28
Minimum Wages Act, 1948 — Section 9