High Courts08 Mar 1965
Desu Rayudu and Another Vs Andhra Pradesh Public Service Commission, Hyderabad and Another
Andhra Pradesh High Court · AIR 1967 AP 353
Constitution of India, 1950 — Article 14, 141, 15, 15(4), 16
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1965
156 judgments · page 7 of 8
High Courts05 Mar 1965Allowed
Public Prosecutor Vs Pasala Jogi
Andhra Pradesh High Court · AIR 1966 AP 96 : (1966) CriLJ 393
Criminal Procedure Code, 1898 (CrPC) — Section 103(1)Prevention of Food Adulteration Act, 1954 — Section 10(7), 17, 17(1)
High Courts04 Mar 1965
The Commissioner of Income Tax, Andhra Pradesh, Hyderabad Vs M.A. Jabbar
Andhra Pradesh High Court · AIR 1967 AP 186 : (1969) 1 APLJ 211 : (1967) 63 ITR 350
Income Tax Act, 1922 — Section 10(2)
High Courts03 Mar 1965
COMMISSIONER OF Income Tax/EXCESS PROFITS TAX, A. P. Vs KOTRIKA RAMASWAMY CHETTY AND OTHERS.
Andhra Pradesh High Court · (1966) 1 AnWR 87 : (1967) 64 ITR 388
Excess Profits Tax Act, 1940 — Section 16(1)Income Tax Act, 1922 — Section 28(1)(c), 28(3)
High Courts24 Feb 1965
Pyndah Venkatanarayana Vs G.V. Sudhakar Rao and Others
Andhra Pradesh High Court · AIR 1967 AP 111
Conduct of Elections Rules, 1961 — Rule 37Representation of the People Act, 1951 — Section 90
High Courts23 Feb 1965
KHAN BAHADUR AHMED ALLAUDDIN and CO. Vs COMMISSIONER OF Income Tax, A. P.
Andhra Pradesh High Court · (1965) 1 AnWR 285 : (1966) 62 ITR 490
Income Tax Act, 1922 — Section 10(1), 66(1)
High Courts23 Feb 1965
Zohra Begum alias Aysha Begum Vs Mohamed Ghouse Qadri Qadeeri and Another
Andhra Pradesh High Court · AIR 1966 AP 50 : (1966) CriLJ 129
Criminal Procedure Code, 1898 (CrPC) — Section 488(6)
High Courts23 Feb 1965
Sri Raja Vatsavaya Venkata Suryanarayana Jagapathi Raju Bahadur Vs The Official Receiver, East Godavari District
Andhra Pradesh High Court · AIR 1965 AP 451
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63, 151, 38, 47Provincial Insolvency Act, 1920 — Section 28, 28A, 52
High Courts23 Feb 1965Dismissed
In Re: Yendra Narasimha Murthy
Andhra Pradesh High Court · AIR 1966 AP 131 : (1966) CriLJ 509
Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 21, 24
High Courts23 Feb 1965Allowed
B. Aswartha Reddy and Others Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1966 AP 204 : (1966) CriLJ 741
Constitution of India, 1950 — Article 14Police Act, 1861 — Section 15, 15(1), 15(3), 15(5)
High Courts19 Feb 1965
The Anakapalli Co-Operative Marketing Society Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1966) 18 STC 328
Evidence Act, 1872 — Section 13, 40, 41, 42
High Courts18 Feb 1965
In Re: Saradamma and Others
Andhra Pradesh High Court · AIR 1965 AP 444 : (1965) CriLJ 709
Criminal Procedure Code, 1898 (CrPC) — Section 496, 497
High Courts12 Feb 1965
Sri Ramalingeswaraswamy Baru Temple Vs Ravuru Seetharamaiah
Andhra Pradesh High Court · AIR 1967 AP 46
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts10 Feb 1965
R. Narapa Reddy Vs Jagarlamudi Chandramouli and Others
Andhra Pradesh High Court · AIR 1967 AP 219 : (1967) CriLJ 984
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 3
High Courts08 Feb 1965Allowed
Prodduturi Veereswara Rao Vs Commissioner of Income Tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1966 AP 20 : (1967) 63 ITR 717
Income Tax Act, 1922 — Section 10(2)
High Courts05 Feb 1965
YAGGINA VEERARAGHAVULU AND MAVULETI SOMARAJU and CO. Vs COMMISSIONER OF Income Tax, A. P.
Andhra Pradesh High Court · (1966) 62 ITR 528
Income Tax Act, 1922 — Section 22(2), 66(2)
High Courts05 Feb 1965Dismissed
Tiguti Venkata Peddiraju and Another Vs Balireddi Appanna and Others
Andhra Pradesh High Court · AIR 1966 AP 80 : (1966) CriLJ 256
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4), 435, 439
High Courts02 Feb 1965
Muppala Venkata Subbayya Vs Desiraju Venkata Krishna Sarma
Andhra Pradesh High Court · AIR 1967 AP 44
Contract Act, 1872 — Section 62
High Courts28 Jan 1965Allowed
Central Glass Factory (Madras) Firm Vs Special Commercial Tax Officer and Another
Andhra Pradesh High Court · (1967) 20 STC 69
Constitution of India, 1950 — Article 226Revenue Recovery Act, 1890 — Section 4
High Courts28 Jan 1965
Sri Rajah Velugoti Rangamannar Krishna Yachendra Bahadur Varu and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1966 AP 121
Evidence Act, 1872 — Section 106