High Courts28 Jan 1965
Pindukuru Balarami Reddy Vs Jaladanki Venkatasubbaiah and Another
Andhra Pradesh High Court · AIR 1965 AP 386
Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1Limitation Act, 1908 — Section 5
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1965
156 judgments · page 8 of 8
High Courts27 Jan 1965
Devi Chand Vs Collector of Central Excise, Hyderabad, Andhra Pradesh
Andhra Pradesh High Court · AIR 1965 AP 415 : (1965) 2 AnWR 102 : (1965) CriLJ 602
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 124Penal Code, 1860 (IPC) — Section 107
High Courts25 Jan 1965Allowed
P. Jayanidhi and Others Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1966 AP 30
M.B.B.S. Examination Revised Rules — Rule 5Osmania University Revised Charter, 1947 — Section 25, 26(2), 27, 28
High Courts25 Jan 1965Dismissed
Pingali Sivakumar and Others Vs Doli Sivaiah and Others
Andhra Pradesh High Court · AIR 1966 AP 14
Hyderabad Tenancy and Agricultural Lands Act, 1950 — Section 93Limitation Act, 1963 — Section 31, 5
High Courts22 Jan 1965Dismissed
Kolli Eranna and Others Vs Bellamkonda Thimmaiah and Others
Andhra Pradesh High Court · AIR 1966 AP 184
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4(1)Stamp Act, 1899 — Article 45, 2(15), 36
High Courts20 Jan 1965Allowed
Sri Vadrevu Venkappa Rao Vs The Commissioner of Gift-tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1966 AP 83 : (1974) 95 ITR 313
Gift Tax Act, 1958 — Section 2, 5(1)
High Courts20 Jan 1965
Chinna Ram Reddy (Died) Venkat Reddy and Others Vs Kishta Reddy
Andhra Pradesh High Court · AIR 1965 AP 471
Limitation Act, 1908 — Article 120, 124, 131
High Courts20 Jan 1965
M. Gurunatha Rao Vs B. Ramamurthy
Andhra Pradesh High Court · AIR 1965 AP 479
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 8, Order 9 Rule 9
High Courts19 Jan 1965Dismissed
The Public Prosecutor Vs K.V. Subba Rao and Others
Andhra Pradesh High Court · AIR 1966 AP 77 : (1966) CriLJ 253 : (1966) 18 STC 35
Central Sales Tax (Andhra Pradesh) Rules, 1957 — Rule 14A, 14A(1), 14A(2), 14A(5), 14A(6)Constitution of India, 1950 — Article 20(1)
High Courts18 Jan 1965
B. Balaiah Vs Chandoor Lachaiah
Andhra Pradesh High Court · AIR 1965 AP 435
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)
High Courts13 Jan 1965
CORINGA CO. LTD. Vs COMMISSIONER OF Income Tax, A. P.
Andhra Pradesh High Court · (1965) 2 AnWR 433 : (1966) 62 ITR 523
Income Tax Act, 1961 — Section 10, 12, 2
High Courts12 Jan 1965
Katta Lakshmayya Vs Labour Court and Another
Andhra Pradesh High Court · (1966) 1 LLJ 813
Industrial Disputes Act, 1947 — Section 10, 33C
High Courts08 Jan 1965
Mohd. Moinuddin Vs Mir Ahmed Ali
Andhra Pradesh High Court · AIR 1965 AP 409 : (1965) 2 AnWR 78
Contract Act, 1872 — Section 185, 25
High Courts08 Jan 1965Partly Allowed
Uppala Lakshmidevi Vs V.S. Murty
Andhra Pradesh High Court · AIR 1966 AP 62
Estate Duty Act, 1953 — Section 41, 58, 80Income Tax Act, 1922 — Section 54
High Courts08 Jan 1965
Union of India (Central Government) and Others Vs Koka Raghava Rao
Andhra Pradesh High Court · AIR 1965 AP 337
Administration of Evacuee Property Act, 1950 — Section 24, 27, 48(2)Civil Procedure Code, 1908 (CPC) — Section 9
High Courts05 Jan 1965
Chintapalli Achaiah Vs P. Gopalakrishna Reddy
Andhra Pradesh High Court · AIR 1966 AP 51
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 32Constitution of India, 1950 — Article 14