High Courts06 Apr 1966
Sri Ramadas Motor Transport (Private) Ltd. Vs Labour Court and Others
Andhra Pradesh High Court · (1967) 2 LLJ 704
Industrial Disputes Act, 1947 — Section 33
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1966
154 judgments · page 7 of 8
High Courts01 Apr 1966
Gandikota Subramanyam Vs Pydimarri Santa and Others
Andhra Pradesh High Court · AIR 1967 AP 294 : (1967) CriLJ 1265
Criminal Procedure Code, 1898 (CrPC) — Section 491(1)
High Courts01 Apr 1966
M. Venkataratnam and Another Vs M. Chelamayya and Another
Andhra Pradesh High Court · AIR 1967 AP 257
Arbitration Act, 1940 — Section 14, 17Registration Act, 1908 — Section 17, 17(1), 17(2), 49Stamp Act, 1899 — Section 35
High Courts01 Apr 1966
Kode Kutumab Rao Vs Kode Sesharatnamamba
Andhra Pradesh High Court · AIR 1967 AP 323
Hindu Marriage Act, 1955 — Section 21, 24, 28
High Courts25 Mar 1966
SMT. KANTAMANI VENKATA SATYAVATHI Vs Income Tax OFFICER, B-WARD, RAJAHMUNDRY.
Andhra Pradesh High Court · (1966) 2 AnWR 294 : (1967) 64 ITR 516
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 147, 148
High Courts25 Mar 1966
SMT. KANTAMANI VENKATASATYAVATHI Vs Income Tax OFFICER, B-WARD, RAJAHMUNDRY.
Andhra Pradesh High Court · (1968) 67 ITR 271
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 142
High Courts24 Mar 1966
Income Tax OFFICER, GUDUR, AND ANOTHER Vs MURAMREDDY SULOCHANAMMA.
Andhra Pradesh High Court · (1967) 64 ITR 106
Civil Procedure Code, 1908 (CPC) — Section 2Constitution of India, 1950 — Article 226
High Courts10 Mar 1966
V. CHANDRAMANI PATTAMAHA DEVI Vs COMMISSIONER OF WEALTH-TAX, ANDHRA PRADESH.
Andhra Pradesh High Court · (1967) 64 ITR 147
High Courts07 Mar 1966
PULAVARTHI VENKATA SUBBA RAO Vs COMMISSIONER OF Income Tax, A. P.
Andhra Pradesh High Court · (1967) 1 AnWR 381 : (1967) 66 ITR 119
Income Tax Act, 1922 — Section 66(2)
High Courts04 Mar 1966
OMKARMAL AGARWAL Vs COMMISSIONER OF Income Tax, A. P.
Andhra Pradesh High Court · (1968) 67 ITR 329
Income Tax Act, 1961 — Section 24(1), 66(1)
High Courts04 Mar 1966
Jetti Venkatrayudu and Others Vs Edara Venkata Subbiah
Andhra Pradesh High Court · AIR 1967 AP 193 : (1967) CriLJ 843
Criminal Procedure Code, 1898 (CrPC) — Section 344
High Courts28 Feb 1966
Syndicate Bank Staff Association (by its general Secretary) Vs Regional labour Commissioner (Central) and Others
Andhra Pradesh High Court · (1968) 2 LLJ 712
Constitution of India, 1950 — Article 226, 276Industrial Disputes Act, 1947 — Section 10A, 12, 18, 2
High Courts24 Feb 1966
Canara Bank Ltd. Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1967) 2 LLJ 776
Constitution of India, 1950 — Article 226Payment of Wages Act, 1936 — Section 1, 2
High Courts23 Feb 1966
FIRST ADDITIONAL Income Tax OFFICER, VISAKHAPATANAM Vs UPPALA PEDA VENKATARAMANAYYA.
Andhra Pradesh High Court · (1967) 64 ITR 93
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 6Income Tax Act, 1961 — Section 154, 155, 250, 254, 260
High Courts16 Feb 1966
KAPOORCHAND SRIMAL Vs TAX RECOVERY OFFICER, HYDERABAD, AND ANOTHER.
Andhra Pradesh High Court · (1966) 2 ALT 423 : (1967) 1 AnWR 232 : (1967) 64 ITR 279
Constitution of India, 1950 — Article 226
High Courts11 Feb 1966
Tirupathi Cotton Mills, Ltd. Vs Labour Court and Another
Andhra Pradesh High Court · (1968) 2 LLJ 723
Industrial Disputes Act, 1947 — Section 10, 2
High Courts11 Feb 1966
Kosana Ranganayakamma Vs Pasupulati Subbamma and Others
Andhra Pradesh High Court · AIR 1967 AP 208 : (1967) CriLJ 849
Criminal Procedure Code, 1898 (CrPC) — Section 417(3), 417(4)Limitation Act, 1963 — Section 10, 11, 12, 13, 14Penal Code, 1860 (IPC) — Section 319, 53, 95
High Courts10 Feb 1966Dismissed
Bysani Lakshminarayana Chetty Vs Gunda Pedda Narayana Chetty and Others
Andhra Pradesh High Court · AIR 1968 AP 62
Provincial Insolvency Act, 1920 — Section 2, 28(2), 38, 38(1), 38(2)Provincial Insolvency Rules, 1920 — Rule 10
High Courts10 Feb 1966
Shivanarayan Laduram Vs Assistant Commissioner of Commercial Taxes, Hyderabad and Another
Andhra Pradesh High Court · AIR 1967 AP 253 : (1967) 19 STC 50
Andhra Pradesh General Sales Tax Act, 1957 — Section 19(1), 21Constitution of India, 1950 — Article 226
High Courts10 Feb 1966
Public Prosecutor (Andhra Pradesh) Vs Mulupuri Satyanarayana and Others
Andhra Pradesh High Court · AIR 1967 AP 133
Andhra Pradesh (Andhra Area) Gaming Act, 1930 — Section 5, 6