High Courts05 Oct 1966
SMT. VALLURI JANAKAMMA Vs COMMISSIONER OF GIFT-TAX, A. P.
Andhra Pradesh High Court · (1967) 2 AnWR 392 : (1967) 66 ITR 255
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1966
154 judgments · page 3 of 8
High Courts29 Sept 1966
The Public Prosecutor Vs Kollipara Subba Rao
Andhra Pradesh High Court · (1968) CriLJ 278
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7
High Courts29 Sept 1966Dismissed
C. Satyanarayana and Others Vs Kanumarlapudi Lakshmi Narasimham
Andhra Pradesh High Court · AIR 1968 AP 330
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 40 Rule 1, 9Contract Act, 1872 — Section 2
High Courts26 Sept 1966
The Public Prosecutor Vs Baratam Paparao and Another
Andhra Pradesh High Court · (1968) CriLJ 247
Prevention of Food Adulteration Act, 1954 — Section 16, 2
High Courts23 Sept 1966
Gaddameedi Peeriah and Others Vs Narayana Rao and Another
Andhra Pradesh High Court · AIR 1968 AP 116
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(4)
High Courts22 Sept 1966Dismissed
N. Ekambaram and Others Vs Sri Venkatachalapathi Mills Ltd.
Andhra Pradesh High Court · (1967) 37 CompCas 693
Companies Act, 1913 — Section 235, 86D, 86D(2)
High Courts19 Sept 1966Dismissed
In Re: Dolgonti Raghava Reddy and Another
Andhra Pradesh High Court · AIR 1968 AP 117 : (1968) CriLJ 447
Hindu Marriage Act, 1955 — Section 11, 17, 5, 7Penal Code, 1860 (IPC) — Section 494, 495
High Courts16 Sept 1966Dismissed
Sree Ramachandra Ginning and Oil Mills and Others Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1967) 19 STC 354
Constitution of India, 1950 — Article 226, 227Stamp Act, 1899 — Section 57
High Courts16 Sept 1966
Nagabhushanam Vs Ankam Ankaiah and Others
Andhra Pradesh High Court · AIR 1968 AP 74
Andhra Pradesh High Court Rules — Rule 6Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 212, 212(1), 212(2)Civil Procedure Code, 1908 (CPC) — Section 11
High Courts15 Sept 1966
KASAMSETTY RADHAKRISHANIAH CHETTY Vs COMMISSIONER OF Income Tax A. P.
Andhra Pradesh High Court · (1967) 64 ITR 522
Partnership Act, 1932 — Section 13
High Courts15 Sept 1966
In Re: Mikkineni Maruthi
Andhra Pradesh High Court · (1968) CriLJ 450
Criminal Procedure Code, 1898 (CrPC) — Section 204, 342Motor Vehicles Act, 1988 — Section 112, 123, 130, 204, 3
High Courts15 Sept 1966
Paturi Veeranna and Another Vs Pathuri Seethamma
Andhra Pradesh High Court · AIR 1969 AP 15
Hindu Adoptions and Maintenance Act, 1956 — Section 22, 25, 4
High Courts15 Sept 1966
D. YASODAMMA, GUDUR Vs COMMISSIONER OF Income Tax, HYDERABAD.
Andhra Pradesh High Court · (1968) 70 ITR 515
High Courts14 Sept 1966
A. HANUMANTHA RAO Vs COMMISSIONER OF WEALTH-TAX, ANDHRA PRADESH.
Andhra Pradesh High Court · (1967) 65 ITR 586
High Courts14 Sept 1966Dismissed
Venkata Subbarayudu Chetty Vs Tanguturu Venkatiah Shresti and Others
Andhra Pradesh High Court · AIR 1968 AP 107 : (1968) CriLJ 440
Hindu Marriage Act, 1955 — Section 17Penal Code, 1860 (IPC) — Section 494, 495
High Courts13 Sept 1966
In Re: Masgi Bitchanna and Others
Andhra Pradesh High Court · AIR 1969 AP 54 : (1969) CriLJ 156
Criminal Procedure Code, 1898 (CrPC) — Section 517Penal Code, 1860 (IPC) — Section 420
High Courts12 Sept 1966
SMT. DENABAI BOMAN SHAH Vs CONTROLLER OF ESTATE DUTY, A.P.
Andhra Pradesh High Court · (1967) 2 AnWR 290 : (1967) 66 ITR 385
Estate Duty Act, 1953 — Section 13, 3, 6, 9Transfer of Property Act, 1882 — Section 41
High Courts12 Sept 1966Dismissed
Telkoti Ramchandraiah Gupta Vs Firm Gandham Narayana Gupta and Sons and Another
Andhra Pradesh High Court · AIR 1968 AP 325
Hyderabad Paper Currency Act — Section 15Paper Currency Act, 1910 — Section 23Reserve Bank of India Act, 1934 — Section 31
High Courts08 Sept 1966Partly Allowed
Public Prosecutor Vs Abdul Rahim
Andhra Pradesh High Court · AIR 1968 AP 231 : (1968) CriLJ 1030
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
High Courts07 Sept 1966Allowed
Conservator of Forests Nizamabad Circle, Nizamabad and Others Vs K. Sridhara Reddy
Andhra Pradesh High Court · AIR 1968 AP 198
Andhra Pradesh (Telangana Area) Forest Act, 1355 — Section 29, 81Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 15, 15(1), 29(1), 29(2), 29(3)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2