Andhra Pradesh High Court Judgments 1966

High Courts30 Dec 1966Allowed

Advocate General, Andhra Pradesh, Hyderabad Vs Abbaraju Ramarao

Andhra Pradesh High Court · AIR 1968 AP 207 : (1968) CriLJ 888

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 1, 2, 3, 3(2), 4Criminal Procedure Code, 1898 (CrPC) — Section 476

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High Courts30 Dec 1966

Sri Ramadas Motor Transport Private Ltd. Vs Vijayawada Municipality

Andhra Pradesh High Court · AIR 1968 AP 160

Andhra Pradesh District Municipalities Act, 1920 — Section 3(8), 80, 92, 93, 93(1)Andhra Pradesh General Clauses Act, 1891 — Section 3(22)General Clauses Act, 1897 — Section 3, 3(42)

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High Courts27 Dec 1966Allowed

J.V. Krishnaiah and Others Vs Sub Collector, Gudur and Another

Andhra Pradesh High Court · AIR 1968 AP 83 : (1968) CriLJ 294

Andhra Pradesh General Sales Tax Act, 1957 — Section 16(4)Andhra Pradesh Sales of Motor Spirit Taxation Act, 1960 — Section 8Betting Tax Act — Section 10(2)

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High Courts27 Dec 1966Allowed

Praga Tools Corporation Ltd. Vs M.R. Patny and Others

Andhra Pradesh High Court · AIR 1968 AP 320

Companies Act, 1913 — Section 28, 29, 38, 38(1), 38(2)

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High Courts21 Dec 1966

V. D. RAJARATHANAM Vs COMMISSIONER OF Income Tax, A. P.

Andhra Pradesh High Court · (1968) 68 ITR 19

Income Tax Act, 1922 — Section 2(11)(i)(a), 66(1)

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High Courts20 Dec 1966Dismissed

Abburi Chalamayya Vs Andhra Pradesh State

Andhra Pradesh High Court · AIR 1968 AP 108 : (1968) CriLJ 442 : (1968) 16 FLR 228 : (1968) 2 LLJ 493

Andhra Pradesh (Andhra Area) Shops and Establishments Act, 1948 — Section 10, 11, 12, 13, 14Andhra Pradesh (Andhra Area) Shops and Establishments Rules — Rule 11(5), 16, 16(11), 16(12), 16(7)

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High Courts15 Dec 1966

Kamala Mining Corporation Vs Daulatram Rameshwaralal

Andhra Pradesh High Court · AIR 1968 AP 138

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 32, 32(1), 32(2)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7, Order 21 Rule 2, Order 23 Rule 3, 151, 2(9)

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High Courts13 Dec 1966Dismissed

Ramanujamma Vs Nagamma and Another

Andhra Pradesh High Court · AIR 1968 AP 223

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100, 100(1), 105Evidence Act, 1872 — Section 114

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High Courts09 Dec 1966Dismissed

Gogula Basivi Reddy and Another Vs Lakkaraju Janardana Rao and Others

Andhra Pradesh High Court · AIR 1968 AP 306

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 9 Rule 13, 11, 145Provincial Small Cause Courts Act, 1887 — Section 17, 17(1)

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High Courts06 Dec 1966Dismissed

Hazrami Gangaram Vs Kamlabai and Another

Andhra Pradesh High Court · AIR 1968 AP 213

Registration Act, 1908 — Section 49Stamp Act, 1899 — Article 35, 13, 14, 15, 17Transfer of Property Act, 1882 — Section 58, 59

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High Courts02 Dec 1966

Income Tax OFFICER, GUDUR, AND ANOTHER Vs MARAMREDDY SULOCHANAMMA.

Andhra Pradesh High Court · (1967) 65 ITR 474

Constitution of India, 1950 — Article 133

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High Courts01 Dec 1966

G. Raghavareddi Vs Government of Andhra Pradesh Home (Transport 11) Department and Others

Andhra Pradesh High Court · AIR 1970 AP 217

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 212(1)Constitution of India, 1950 — Article 226

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High Courts01 Dec 1966

Kumarika Subarna Rekha Mani Devi and Others Vs Ramakrishna Deo and Others

Andhra Pradesh High Court · AIR 1968 AP 239

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Article 1, 3, 20, 21, 22Banking Companies Act, 1949 — Section 45BCivil Procedure Code, 1908 (CPC) — Order 21 Rule 63, Order 7 Rule 1, Order 7 Rule 11, Order 7 Rule 13, Order 9 Rule 2

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High Courts30 Nov 1966Dismissed

Nadikatla Suryanarayana Vs Forest Range Officer, Kurupam and Others

Andhra Pradesh High Court · AIR 1968 AP 128 : (1968) CriLJ 598

Andhra Pradesh (Andhra Area) Forest Act, 1882 — Section 43Constitution of India, 1950 — Article 13, 14, 31Criminal Procedure Code, 1898 (CrPC) — Section 432, 432(1)

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High Courts25 Nov 1966