High Courts05 Jul 1967Dismissed
S.T.V. Venkatarama Chettiar and Sons Vs K. Munnaiah, A.R. Subrahmaniam and Co.
Andhra Pradesh High Court · AIR 1968 AP 205
Civil Procedure Code, 1908 (CPC) — Section 22, 23, 23(3), 24
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1967
137 judgments · page 5 of 7
High Courts30 Jun 1967
VADREVU VENKAPPA RAO Vs COMMISSIONER OF WEALTH-TAX, A.P.
Andhra Pradesh High Court · (1968) 69 ITR 552
High Courts30 Jun 1967
The Public Prosecutor Vs Mohamed Ali
Andhra Pradesh High Court · AIR 1969 AP 41 : (1969) CriLJ 145
Criminal Procedure Code, 1898 (CrPC) — Section 155(2), 156, 195(1), 200, 251APenal Code, 1860 (IPC) — Section 182, 417, 471
High Courts28 Jun 1967
SMT. CHERUKURI ESWARAMMA Vs CONTROLLER OF ESTATE DUTY.
Andhra Pradesh High Court · (1968) 69 ITR 109
Estate Duty Act, 1953 — Section 10, 27, 9
High Courts28 Jun 1967
K. P. REDDY Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1968) 68 ITR 638
Income Tax Act, 1961 — Section 22(1), 28(1)(a), 34
High Courts28 Jun 1967
POLISETTI SUBBARAIDU and CO. Vs COMMISSIONER OF Income Tax, A.P.
Andhra Pradesh High Court · (1968) 69 ITR 738
Income Tax Act, 1961 — Section 13
High Courts27 Jun 1967
Public Prosecutor Vs Bheemanathi Venkata Seshaiah
Andhra Pradesh High Court · (1968) CriLJ 983
Penal Code, 1860 (IPC) — Section 403, 406, 408, 409, 477A
High Courts26 Jun 1967
Sri Baba Commercial Syndicate and Another Vs Channamasetti Dasu and Another
Andhra Pradesh High Court · AIR 1968 AP 378
Civil Procedure Code, 1908 (CPC) — Section 11Partnership Act, 1932 — Section 69, 69(1), 69(2), 69(3)
High Courts24 Jun 1967
GUNDA BHASKARA RAO Vs CONTROLLER OF ESTATE DUTY.
Andhra Pradesh High Court · (1968) 67 ITR 309
Estate Duty (Distribution) Act, 1962 — Section 2Estate Duty Act, 1953 — Section 33, 34, 35, 39, 40
High Courts23 Jun 1967
COMMISSIONER OF Income Tax, A. P. Vs DHARMAVARAM MUTUAL BENEFIT PERMANENT FUND LTD.
Andhra Pradesh High Court · (1968) 67 ITR 673
Income Tax Act, 1922 — Section 10
High Courts23 Jun 1967
BADRINARAYAN BALAKISHAN Vs COMMISSIONER OF Income Tax, A.P.
Andhra Pradesh High Court · (1968) 69 ITR 323
Income Tax Act, 1961 — Section 10(1), 10(2), 10(2)(xi)
High Courts22 Jun 1967
DWARAKA PRASAD Vs CONTROLLER OF ESTATE DUTY, ANDHRA PRADESH.
Andhra Pradesh High Court · (1968) 1 AnWR 396 : (1968) 67 ITR 281
COMPANIES ACT, 1956 — Section 63, 9
High Courts22 Jun 1967Dismissed
Municipal Council of Vizianagaram Vs Shah Bibi Saheba
Andhra Pradesh High Court · AIR 1968 AP 194
Andhra Pradesh Urban Areas (Surcharge on Property Tax) Act, 1958 — Section 3, 4, 4(1), 4(2), 5Constitution of India, 1950 — Article 269, 270, 271
High Courts20 Jun 1967
PRINCE AZAM JAH BAHADUR Vs COMMISSIONER OF Income Tax, A.P.
Andhra Pradesh High Court · (1968) 1 AnWR 393 : (1968) 67 ITR 757
Expenditure Tax Act, 1987 — Section 5(j)
High Courts16 Jun 1967
COMMISSIONER OF Income Tax, A.P. Vs UNITED CONSTRUCTIONS, RAJAHMUNDRY.
Andhra Pradesh High Court · (1968) 69 ITR 875
Income Tax Act, 1961 — Section 34(1)(a), 34(3)
High Courts13 Jun 1967
Advocate-General, Andhra Pradesh Vs Vankadaru Laxminarayana Tobacco Merchant
Andhra Pradesh High Court · AIR 1968 AP 370
Civil Procedure Code, 1908 (CPC) — Section 80Contempt of Courts Act, 1971 — Section 1, 4Criminal Procedure Code, 1898 (CrPC) — Section 197, 242
High Courts28 Apr 1967
Evuru Venkata Subbayya Vs Srishti Veerayya and Others
Andhra Pradesh High Court · AIR 1969 AP 92
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 17, Order 21 Rule 32(5), Order 22 Rule 12, 151
High Courts27 Apr 1967
Poonamalli Ramayya and Another Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1969 AP 21
Constitution of India, 1950 — Article 226
High Courts27 Apr 1967
S.K. Nanne Saheb Vs State of Andhara Pradesh, Hyderabad and Others
Andhra Pradesh High Court · AIR 1969 AP 183
Constitution of India, 1950 — Article 226
High Courts27 Apr 1967Dismissed
Rayudu Pallamsetti and Another Vs Dommeti Sriramulu
Andhra Pradesh High Court · AIR 1968 AP 375
Contract Act, 1872 — Section 23, 65Hindu Marriage Act, 1955 — Section 5, 5(3)