High Courts28 Sept 1965
The Revenue Divisional Officer, Vizianagaram Vs Vommi Appalaswami and Others
Andhra Pradesh High Court · AIR 1967 AP 56
Land Acquisition Act, 1894 — Section 25, 25(2), 25(3), 54, 9
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1965
156 judgments · page 3 of 8
High Courts24 Sept 1965
Navalkha and Sons Vs Ramanujulu Naidu and Others
Andhra Pradesh High Court · (1967) 37 CompCas 48
COMPANIES ACT, 1956 — Section 457
High Courts23 Sept 1965
Koruprolu Talupulu Vs Dasetti Narasamma and Others
Andhra Pradesh High Court · AIR 1967 AP 10 : (1968) 1 LLJ 304
Provident Funds Act, 1925 — Section 5
High Courts23 Sept 1965
Vinjamuri Venkata Narasimhacharyulu Vs Kadabhusi Lakshmi Narasimhacharyulu and Others
Andhra Pradesh High Court · AIR 1967 AP 64
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 34Limitation Act, 1908 — Article 120
High Courts22 Sept 1965
RANI BHAGYA LAXMAMMA Vs COMMISSIONER OF WEALTH-TAX, ANDHRA PRADESH.
Andhra Pradesh High Court · (1966) 62 ITR 601
High Courts22 Sept 1965
Rani Bhagya Laxmamma Vs Commissioner of Wealth-tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1967 AP 22
Wealth Tax Act, 1957 — Section 2, 3
High Courts20 Sept 1965
Marothu Suryarao Vs Paluri Pediyya and Others
Andhra Pradesh High Court · AIR 1967 AP 152
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13
High Courts17 Sept 1965Allowed
Advocate General, Andhra Pradesh Vs D. Seshagiri Rao
Andhra Pradesh High Court · AIR 1966 AP 167 : (1966) CriLJ 642
Contempt of Courts Act, 1971 — Section 3, 4Judicial Officers Protection Act, 1850 — Section 1
High Courts16 Sept 1965
In Re: Abdul Khader Saheb
Andhra Pradesh High Court · AIR 1967 AP 151
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 6
High Courts15 Sept 1965
Mohammed Ali Khan Vs Hakim Khaja Shafi Hasan
Andhra Pradesh High Court · AIR 1967 AP 185
Civil Procedure Code, 1908 (CPC) — Section 10Registration Act, 1908 — Section 17(1)Transfer of Property Act, 1882 — Section 107
High Courts14 Sept 1965
Hotha Venkataramamurthi Vs Hota Kameswaramma and Others
Andhra Pradesh High Court · AIR 1966 AP 276
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5
High Courts14 Sept 1965
Mylavarapu Chitti Sanyasi Prasad Rao Vs Runku Lakshmayya
Andhra Pradesh High Court · AIR 1967 AP 143
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 13Civil Procedure Code, 1908 (CPC) — Section 11
High Courts10 Sept 1965Dismissed
Vintha Venkateswara Reddi Vs Anjamma and Another
Andhra Pradesh High Court · AIR 1966 AP 354
Evidence Act, 1872 — Section 73Succession Act, 1925 — Section 63
High Courts08 Sept 1965
Public Prosecutor Vs Pasala Rama Rao
Andhra Pradesh High Court · (1967) CriLJ 154
Criminal Procedure Code, 1898 (CrPC) — Section 342Prevention of Food Adulteration Act, 1954 — Section 10, 16, 2, 7
High Courts08 Sept 1965
Public Prosecutor, Andhra Pradesh Vs Pasala Rama Rao
Andhra Pradesh High Court · AIR 1967 AP 49
Evidence Act, 1872 — Section 3Prevention of Food Adulteration Rules, 1955 — Rule 20, 22
High Courts07 Sept 1965
S. SARABHAIAH SETTY and SONS Vs COMMISSIONER OF Income Tax, A. P.
Andhra Pradesh High Court · (1967) 64 ITR 175
High Courts07 Sept 1965Allowed
S. Pulleswara Rao Vs Munagala, Basavayya Kutumba Rao Firm and Others
Andhra Pradesh High Court · AIR 1966 AP 371 : (1966) 1 AnWR 483
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52
High Courts01 Sept 1965
COMMISSIONER OF WEALTH-TAX Vs ANDHRA SUGARS LTD.
Andhra Pradesh High Court · (1966) 62 ITR 841
COMPANIES ACT, 1956 — Section 211Income Tax Act, 1961 — Section 10
High Courts01 Sept 1965
Abdul Qadir Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1967 AP 105 : (1967) CriLJ 423
Citizenship Act, 1955 — Section 9(2)Citizenship Rules, 1956 — Rule 30, 30(3)Criminal Procedure Code, 1898 (CrPC) — Section 491