High Courts28 Jul 1966
S. Sivanandareddi Vs M. Gurumurthi Reddi and Another
Andhra Pradesh High Court · AIR 1967 AP 277
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 99, 47
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1966
154 judgments · page 5 of 8
High Courts26 Jul 1966
Jafar Ali Vs Ramloo and Another
Andhra Pradesh High Court · AIR 1967 AP 234
Civil Procedure Code, 1908 (CPC) — Section 145
High Courts21 Jul 1966Dismissed
Akkipeddi Gopalasastry Vs Vijayawada Engineering Metal Co. Ltd.
Andhra Pradesh High Court · AIR 1968 AP 41
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 12Limitation Act, 1908 — Article 115, 120, 49
High Courts18 Jul 1966
Gianoba and Another Vs The Collector (Additional District Magistrate)
Andhra Pradesh High Court · (1967) CriLJ 1713
Arms Act, 1959 — Section 17, 18Constitution of India, 1950 — Article 19, 226Criminal Procedure Code, 1898 (CrPC) — Section 107
High Courts18 Jul 1966
Koteswara Rao (K.) and Others Vs State of Andhra Pradesh by Secretary, Board of Revenue (Excise) and Another
Andhra Pradesh High Court · (1968) 2 LLJ 729
Constitution of India, 1950 — Article 311
High Courts15 Jul 1966
Ramakrishna Transports, Kalahasti Vs Commissioner of Income Tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1968 AP 34 : (1968) 68 ITR 107
Income Tax Act, 1922 — Section 26, 26A, 33B, 59, 66(1)Income Tax Rules, 1962 — Rule 2, 3, 4, 5, 6Partnership Act, 1932 — Section 5
High Courts13 Jul 1966Allowed
K. Koteswararao and Others Vs State of Andhra Pradesh by Secretary Board of Revenue (Excise), Hyderabad and Another
Andhra Pradesh High Court · AIR 1968 AP 129
Constitution of India, 1950 — Article 14, 16, 226, 245, 311(2)Financial Code — Rule 62
High Courts08 Jul 1966Allowed
Public Prosecutor Vs S. Thatha Rao and Others
Andhra Pradesh High Court · AIR 1968 AP 17 : (1968) CriLJ 20
Criminal Procedure Code, 1898 (CrPC) — Section 221(7), 342Prevention of Food Adulteration Act, 1954 — Section 10(7), 13, 16(1), 20(1)Prevention of Food Adulteration Rules, 1955 — Rule 9
High Courts06 Jul 1966Allowed
L. Nagabhushanam Vs A. Ankaiah and Others
Andhra Pradesh High Court · AIR 1968 AP 274
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 42, 47(3), 48
High Courts01 Jul 1966Dismissed
P. Radhakrishna and Others Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1968 AP 350 : (1969) 2 LLJ 615
Constitution of India, 1950 — Article 226, 309
High Courts30 Jun 1966Dismissed
The Collector of Central Excise, Hyderabad and Others Vs Phool Chand Mohanlal and Another
Andhra Pradesh High Court · AIR 1968 AP 103
Defence of India Act, 1971 — Section 3, 44Defence of India Rules, 1962 — Rule 126(4), 126A, 126B, 126C, 126DGold (Control) Act, 1965 — Section 5(3)
High Courts27 Jun 1966
Bommidala Poornaish Vs The Union of India
Andhra Pradesh High Court · AIR 1967 AP 338
Central Excises and Salt Act, 1944 — Section 33, 35, 36, 40Civil Procedure Code, 1908 (CPC) — Section 20, 80, 9Constitution of India, 1950 — Article 226
High Courts24 Jun 1966Dismissed
Balusu Anandu and Others Vs Special Commercial Tax Officer (Evasions)
Andhra Pradesh High Court · (1968) 21 STC 424
Constitution of India, 1950 — Article 14
High Courts22 Jun 1966Dismissed
N. Desaiah and Others Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1968 AP 5 : (1967) 1 AnWR 102 : (1969) 2 LLJ 88
Constitution of India, 1950 — Article 14, 15(1), 16, 16(1), 16(2)States Reorganisation Act, 1956 — Section 114, 115, 115(1), 115(2), 115(3)
High Courts21 Jun 1966Allowed
N.V. Subba Rao and Others Vs The Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1968 AP 98
Constitution of India, 1950 — Article 226Hyderabad Municipal Corporation Act, 1956 — Section 679(1), 679(2)
High Courts17 Jun 1966
Guntur Ramalakshamamma and Others Vs Government of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1967 AP 280
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17(1), 17(4), 5
High Courts17 Jun 1966Allowed
Benaras Hall Vs The Labour Court, Guntur and Another
Andhra Pradesh High Court · AIR 1968 AP 136 : (1967) 15 FLR 314
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 15
High Courts16 Jun 1966Dismissed
Sri Ramadas Motor Transport (Private) Limited Vs The Authority under Payment of Wages Act and Another
Andhra Pradesh High Court · AIR 1968 AP 44 : (1968) 2 LLJ 500
Constitution of India, 1950 — Article 226Minimum Wages Act, 1948 — Section 2Payment of Wages Act, 1936 — Section 15, 16, 2, 3, 7
High Courts16 Jun 1966Dismissed
The Guntur District Co-operative Marketing Society Ltd. Vs The State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1967) 20 STC 476
Constitution of India, 1950 — Article 14, 226
High Courts14 Jun 1966Dismissed
Pendekanti Subbarayudu Vs Bysani Venkatanarasayya and Others
Andhra Pradesh High Court · AIR 1968 AP 61
Civil Procedure Code, 1908 (CPC) — Section 100, 101