High Courts17 Oct 1967
Purapabutchi Rama Rao Vs Purapa Vimalakumari
Andhra Pradesh High Court · AIR 1969 AP 216
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 64Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 27
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1967
137 judgments · page 3 of 7
High Courts17 Oct 1967
Borige Sambhamurthy and Another Vs Drugs Inspector and Another
Andhra Pradesh High Court · (1969) CriLJ 538
Criminal Procedure Code, 1898 (CrPC) — Section 30Drugs and Cosmetics Act, 1940 — Section 17A, 18A, 27, 30, 32
High Courts16 Oct 1967
Yousuf Begam Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1969 AP 10
Land Acquisition Act, 1894 — Section 18, 9(3)
High Courts06 Oct 1967Dismissed
Malladi Seetharama Sastry Vs Naganath Kawlwar and Sons
Andhra Pradesh High Court · AIR 1968 AP 315
Contract Act, 1872 — Section 23, 65Provincial Small Cause Courts Act, 1887 — Section 25Telegraph Act, 1885 — Section 20A, 4, 5, 7
High Courts05 Oct 1967Dismissed
Radha Bai Vs Banka Chinnayya and Others
Andhra Pradesh High Court · AIR 1968 AP 353
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 10, 11, 12, 13, 14Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 20, 20(3)Central Excises and Salt Act, 1944 — Section 35
High Courts03 Oct 1967
Dhulipalli Subbarao Vs The Siddappa Dharmakunta, Muppuram and Others
Andhra Pradesh High Court · AIR 1971 AP 262
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 10, 11, 13, 17Transfer of Property Act, 1882 — Section 110, 111
High Courts27 Sept 1967
Kuppu Damayanthi Vs C. Rama Rao
Andhra Pradesh High Court · AIR 1969 AP 62
Divorce Act, 1869 — Section 10Special Marriage Act, 1954 — Section 17, 2, 24, 34(1)
High Courts26 Sept 1967
Behbood Ali Khan and Another Vs Secretary to Government Ministry of Home Affairs, Government of India and Another
Andhra Pradesh High Court · AIR 1969 AP 106
Civil Procedure Code, 1908 (CPC) — Section 86, 87BConstitution of India, 1950 — Article 14, 19(1), 366(22)
High Courts25 Sept 1967
Katragadda Ramayya and Another Vs Kolli Nageswararao and Others
Andhra Pradesh High Court · AIR 1969 AP 250 : (1969) 1 APLJ 34
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 53, Order 7 Rule 7, 46, 48, 5Limitation Act, 1908 — Article 181, 182, 15, 18, 19
High Courts25 Sept 1967
Julakanti Krishnamurthi and others Vs Appalarajugari Venkata Ramanaiah
Andhra Pradesh High Court · AIR 1958 AP 213
Contract Act, 1872 — Section 25, 25(1)Registration Act, 1908 — Section 47Transfer of Property Act, 1882 — Section 122, 123, 126
High Courts20 Sept 1967
Lakkaraju Somunaidu Vs Majji Gangamma and Others
Andhra Pradesh High Court · AIR 1969 AP 192
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 63, Order 21 Rule 98, Order 21 Rule 99
High Courts20 Sept 1967
N. Shabir Hussain and Others Vs Forest Range Officer
Andhra Pradesh High Court · (1969) CriLJ 539
Andhra Pradesh Forest Act, 1967 — Section 35, 36, 56
High Courts12 Sept 1967
Madhavarapu Sriramamurthy Vs Mamidala Subbamma
Andhra Pradesh High Court · AIR 1969 AP 215
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts08 Sept 1967
Ravi Nagabhushanam Vs Neti Gopala Krishna Murthy
Andhra Pradesh High Court · AIR 1969 AP 184
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17, Order 21 Rule 55, Order 21 Rule 64, Order 21 Rule 83, Order 38 Rule 5(3)
High Courts08 Sept 1967
Konda Anthiah Vs Madan Rao and Another
Andhra Pradesh High Court · AIR 1969 AP 211
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 3 Rule 4Contract Act, 1872 — Section 186, 188Powers of Attorney Act, 1882 — Section 2
High Courts06 Sept 1967
R.D. Suryanarayana Rao Vs The Revenue Divisional Officer, Land Acquisition Officer, Guntur
Andhra Pradesh High Court · AIR 1969 AP 55
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 48, 49Civil Procedure Code, 1908 (CPC) — Section 2, 2(2), 2(9)Land Acquisition Act, 1894 — Section 23, 26, 26(1), 26(2), 34, 34
High Courts06 Sept 1967
Pydimarri Venkateswarlu Vs Pydimarri Jalamma
Andhra Pradesh High Court · AIR 1969 AP 318
Provincial Insolvency Act, 1920 — Section 54, 6
High Courts01 Sept 1967
Andhra Scientific Company Vs Labour Court and Another
Andhra Pradesh High Court · (1969) 1 LLJ 16
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33C
High Courts31 Aug 1967
Public Prosecutor Vs Hatam Bhai and Others
Andhra Pradesh High Court · AIR 1969 AP 99 : (1969) CriLJ 368
Criminal Procedure Code, 1898 (CrPC) — Section 156(2), 190, 190(1), 537Drugs and Cosmetics Act, 1940 — Section 21, 22, 23, 25, 32(1)
High Courts29 Aug 1967Dismissed
Official Receiver, Kurnool Vs Vale Pedda Mounamma and Others
Andhra Pradesh High Court · AIR 1968 AP 336
Civil Procedure Code, 1882 — Section 13Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, Order 23 Rule 1, Order 34 Rule 1, Order 34 Rule 10, Order 34 Rule 11Evidence Act, 1872 — Section 115