High Courts30 Dec 1967
Sikander Shah Vs Syed Abdul Rehman
Andhra Pradesh High Court · AIR 1969 AP 146
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 19Specific Relief Act, 1877 — Section 28
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1967
137 judgments · page 1 of 7
High Courts30 Dec 1967
Irrumathirumala Nallanchakravarthi Sampathkumara Jagannatha Tiruvenkatachariar and Others Vs Irumathirumal Nallachakravarthi Sampathkumara Andalamma
Andhra Pradesh High Court · AIR 1969 AP 303
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts27 Dec 1967
Chirala Goverdhanareddy and Another Vs Election Tribunal, Bapatla and Others
Andhra Pradesh High Court · AIR 1970 AP 56
Andhra Pradesh Gram Panchayats Act, 1964 — Section 14, 16, 217(2)Constitution of India, 1950 — Article 326Representation of the People Act, 1950 — Section 19
High Courts27 Dec 1967
The President, Shishu Vihar Bhagini Mandal, Hyderabad and Another Vs Yellaiah
Andhra Pradesh High Court · AIR 1969 AP 148
Evidence Act, 1872 — Section 145
High Courts27 Dec 1967
The Revenue Divisional Officer, Guntur Vs Vasireddy Rama Bhanu Bhupal and Others
Andhra Pradesh High Court · AIR 1970 AP 262
Land Acquisition Act, 1894 — Section 16, 17, 28, 34, 9(1)Land Acquisition Act, 1949 — Section 54Transfer of Property Act, 1882 — Section 55(4)
High Courts27 Dec 1967
V.V. Sarma and Others Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1969 AP 118
Constitution of India, 1950 — Article 16, 226, 309, 311, 311(2)Hyderabad State and Subordinate Services Rules — Rule 37
High Courts26 Dec 1967
B. Gopalaiah and Others Vs Government of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1969 AP 204
Constitution of India, 1950 — Article 226
High Courts26 Dec 1967
The Public Prosecutor Vs Papanna
Andhra Pradesh High Court · AIR 1969 AP 291 : (1969) CriLJ 1035
Criminal Procedure Code, 1898 (CrPC) — Section 342
High Courts21 Dec 1967
Akella Satyanarayana Murthy Vs Zonal Manager, Life Insurance Corporation of India, Madras
Andhra Pradesh High Court · AIR 1969 AP 371 : (1969) CriLJ 1218
Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 39(1), 39(4)Life Insurance Corporation Act, 1956 — Section 49Penal Code, 1860 (IPC) — Section 409
High Courts20 Dec 1967
D.V. Narasimham Vs State
Andhra Pradesh High Court · AIR 1969 AP 271 : (1969) CriLJ 1016
Criminal Procedure Code, 1898 (CrPC) — Section 162, 367Evidence Act, 1872 — Section 101, 104, 106Penal Code, 1860 (IPC) — Section 161, 165
High Courts13 Dec 1967
K. Janardhan Reddy and Another Vs The VIth City Magistrate Criminal Court, Hyderabad and Others
Andhra Pradesh High Court · AIR 1969 AP 150 : (1969) 2 ALT 110 : (1969) CriLJ 644
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts12 Dec 1967
MAHADEO JALAN Vs COMMISSIONER OF WEALTH-TAX, ASSAM.
Andhra Pradesh High Court · (1968) 69 ITR 170
High Courts07 Dec 1967
Chinnappareddigari Pedda Muthylareddy Vs Chinnappareddigari Venkatareddy and Others
Andhra Pradesh High Court · AIR 1969 AP 242 : (1969) 1 APLJ 3
Registration Act, 1908 — Section 17, 49
High Courts06 Dec 1967
Paidimarri Balasubba Chetty and Sons Vs Jutur Reddiya and Others
Andhra Pradesh High Court · AIR 1969 AP 446 : (1970) 1 AnWR 225
Provincial Insolvency Act, 1920 — Section 11, 27, 28, 28(4), 36, 36
High Courts05 Dec 1967Dismissed
Mohammed Abdul Rasheed Khan Vs State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1968 AP 364
Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 10, 37, 42, 42(1)Constitution of India, 1950 — Article 226, 309, 311, 320Hyderabad Cadre and Recruitment Rules — Rule 1
High Courts03 Dec 1967
Shimoga Oil Mills Vs Sri Radhakrishna Oil Mills Kadiri and Others
Andhra Pradesh High Court · AIR 1969 AP 263
Civil Procedure Code, 1908 (CPC) — Section 41Limitation Act, 1908 — Article 182
High Courts01 Dec 1967
Tripurani Vodavalli Tayaru Vs Official Receiver, West Godavari and D. Kodandaramamurthy
Andhra Pradesh High Court · AIR 1969 AP 143
Stamp Act, 1899 — Section 24
High Courts30 Nov 1967Dismissed
N. Pullayya Vs The Government of Andhra Pradesh
Andhra Pradesh High Court · (1968) 21 STC 291
Constitution of India, 1950 — Article 14, 19, 226, 31
High Courts30 Nov 1967Dismissed
P. Bhupathi Reddy and Others Vs Government of Andhra Pradesh
Andhra Pradesh High Court · AIR 1968 AP 307
Andhra Pradesh Panchayat Samithis and Zilla Parishads Act, 1959 — Section 26(2)Constitution of India, 1950 — Article 309, 311, 311(2)States Reorganisation Act, 1956 — Section 115
High Courts29 Nov 1967
Kalagara Rama Tulasamma Vs Subhadaya Publications Ltd.
Andhra Pradesh High Court · AIR 1969 AP 207
Civil Procedure Code, 1908 (CPC) — Section 38, 39Companies Act, 1913 — Section 164, 199, 200, 201, 3(1)