High Courts06 Sept 1966Allowed
Lakshmi Ganesh Rice Mill Vs Board of Revenue (C.T.)
Andhra Pradesh High Court · (1968) 22 STC 506
Andhra Pradesh General Sales Tax Act, 1957 — Section 20
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1966
154 judgments · page 4 of 8
High Courts06 Sept 1966
Karri Mahalakshmi and Others Vs Satyavolu Venkata Bhaskara Umamaheswara Varaprasada Murthi and Others
Andhra Pradesh High Court · AIR 1968 AP 334
Civil Procedure Code, 1882 — Section 310ACivil Procedure Code, 1908 (CPC) — Order 21 Rule 89Transfer of Property Act, 1882 — Section 40, 53A, 54, 55(6)
High Courts06 Sept 1966
Public Prosecutor Vs Leela Prasad (R.V.V.)
Andhra Pradesh High Court · (1967) 2 LLJ 698
Establishments Act, 1947 — Section 2(12)(1), 2(12)(v)
High Courts06 Sept 1966Dismissed
P.V. Subrahmanyam and Co. Vs The Board of Revenue (C.T.)
Andhra Pradesh High Court · (1967) 19 STC 113
Central Sales Tax Act, 1956 — Section 13
High Courts31 Aug 1966Allowed
Kasireddy Varahalu Vs State of Andhra Pradesh Home (Transport III) Department, Hyderabad by its Secretary and Others
Andhra Pradesh High Court · AIR 1968 AP 1
Central Motor Vehicles Rules, 1989 — Rule 153B, 212, 212(2)Motor Vehicles Act, 1939 — Section 43A, 47, 47(1), 57
High Courts26 Aug 1966Dismissed
The Public Prosecutor (A.P.) Vs Mukha Singh Chanda and Others
Andhra Pradesh High Court · (1967) 19 STC 426
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4), 30(1)(a)
High Courts25 Aug 1966
P. Mastanaiah Vs Delimitation Commissioner, New Delhi and Others
Andhra Pradesh High Court · AIR 1969 AP 1
Delimitation Commission Act, 1962 — Section 10, 9
High Courts23 Aug 1966
P. Venkata Somaraju and Others Vs Principal Munsif-Magistrate, Bhimavaram, West Godavari Dist. and Others
Andhra Pradesh High Court · AIR 1968 AP 22
Andhra Pradesh Gram Panchayats Act, 1964 — Section 16, 17, 18, 19, 20Andhra Pradesh Gram Panchayats Rules, 1964 — Rule 49, 49(2), 49(4)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts20 Aug 1966Dismissed
E.S. Velayudhan Vs Commissioner of Income Tax and Others
Andhra Pradesh High Court · AIR 1968 AP 50
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(10)Central Civil Services (Part B States Transferred Employees) Rules, 1953 — Rule 6Central Civil Services Regulations — Article 407, 408
High Courts16 Aug 1966
Mohd. Dilawar Ali Vs Andhra Pradesh Muslim Wakf Board and Others
Andhra Pradesh High Court · AIR 1967 AP 291 : (1968) 1 LLJ 305
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115Waqf Act, 1954 — Section 16, 21(2), 21(3), 22, 68(2)
High Courts11 Aug 1966
NAGASURI RAGHAVESWAR RAO Vs COMMISSIONER OF Income Tax, A. P.
Andhra Pradesh High Court · (1967) 66 ITR 496
Transfer of Property Act, 1882 — Section 105, 106, 107, 108
High Courts07 Aug 1966Dismissed
Manora Bai Vs Sultan Bakath Begum and Others
Andhra Pradesh High Court · AIR 1968 AP 113 : (1968) 1 ALT 89
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 11, Order 21 Rule 11(2), Order 21 Rule 12, Order 21 Rule 13
High Courts05 Aug 1966Allowed
Puranam Venkata Lakshmamma Vs T.J. Ratnam and Others
Andhra Pradesh High Court · AIR 1968 AP 33
Arbitration Act, 1940 — Section 14, 14(2), 17, 39, 39(1)Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 7 Rule 10, Order 7 Rule 11, 115
High Courts04 Aug 1966
B. R. PATEL Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1968) 67 ITR 53
Income Tax Act, 1922 — Section 23(3), 34(1)(a)
High Courts03 Aug 1966Dismissed
Y. Muidanna Vs Regional Transport Authority, Anantapur and another
Andhra Pradesh High Court · AIR 1967 AP 137
Motor Vehicles Act, 1988 — Section 45, 47, 47(1), 47(3), 48
High Courts03 Aug 1966
T.S. Rama Rao Vs Registrar, Andhra Pradesh Agricultural University and Another
Andhra Pradesh High Court · AIR 1967 AP 376
Andhra Pradesh Agricultural University Act, 1963 — Section 19(2), 38, 39(1)
High Courts03 Aug 1966
Anantha Sambaiah Vs V. Venkoba Rao
Andhra Pradesh High Court · AIR 1968 AP 91
Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980 — Rule 200Civil Procedure Code, 1908 (CPC) — Order 21 Rule 83, Order 40 Rule 1, Order 46 Rule 1
High Courts03 Aug 1966Allowed
Boddu Veeraiah and Others Vs Aripirala Venkata Laxmamma and Others
Andhra Pradesh High Court · AIR 1968 AP 276
Evidence Act, 1872 — Section 114, 90
High Courts02 Aug 1966Allowed
K.M.S. Lakshmanier and Sons (P.) Ltd. Vs The Sales Tax Appellate Tribunal and Others
Andhra Pradesh High Court · (1967) 2 ALT 32 : (1967) 1 AnWR 212 : (1967) 20 STC 103
Constitution of India, 1950 — Article 226
High Courts29 Jul 1966Allowed
A. Yadgir Reddy Vs Director of Public Libraries, Govt. of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1968 AP 69
Andhra Pradesh Panchayat Samithis and Zilla Parishads Rules — Rule 14Andhra Pradesh Public Libraries Rules, 1961 — Rule 3, 8A, 8A(2)Constitution of India, 1950 — Article 226