COURT ARCHIVE

Andhra Pradesh High Court judgments, 1967

137 judgments · page 7 of 7

High Courts21 Mar 1967

Vallabharana Swami Varu (Deity) of Swarna Vs Devi Hanumacharyulu and Others

Andhra Pradesh High Court · AIR 1969 AP 392

Andhra Pradesh (Andhra Area) Hindu Religious and Charitable Endowments Act, 1951 — Section 6(14), 76Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 109, 2(21), 59Government Grants Act, 1895 — Section 3

High Courts10 Mar 1967

Konakanchi Nagayya Vs Kondramutla Hanumiah and Others

Andhra Pradesh High Court · AIR 1969 AP 45

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 105(2)

High Courts06 Mar 1967Dismissed

Siddiah Vs Kamath

Andhra Pradesh High Court · AIR 1968 AP 121

Hyderabad Houses (Rent, Eviction and Lease) Control Act, 1954 — Section 15, 15(2), 15(3), 15(7)

High Courts06 Mar 1967Dismissed

Kotu Pichayya Vs Kandalla Satyanarayana Charyulu

Andhra Pradesh High Court · AIR 1968 AP 311 : (1968) 1 AnWR 413

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 10, 11, 12, 13, 14Civil Procedure Code, 1908 (CPC) — Section 9Presidency Small Cause Courts Act, 1882 — Section 25

High Courts06 Mar 1967

MOHAMMED BHAI AND ANOTHER Vs CONTROLLER OF ESTATE DUTY, A.P.

Andhra Pradesh High Court · (1968) 69 ITR 770

Estate Duty Act, 1953 — Section 10, 63

High Courts05 Mar 1967

BOLLA TIRAPANNA AND SONS Vs COMMISSIONER OF Income Tax, A.P.

Andhra Pradesh High Court · (1969) 71 ITR 209

Excess Profits Tax Act, 1940 — Section 2(5)Income Tax Act, 1922 — Section 10, 12(3), 12(4), 9

High Courts02 Mar 1967Allowed

Karmam Swami Rao and Another Vs Kurnool Sanskruth Vidyadana Samajam

Andhra Pradesh High Court · AIR 1968 AP 147

General Clauses Act, 1897 — Section 3(29)Reserve Bank of India Act, 1934 — Section 2Transfer of Property Act, 1882 — Section 55

High Courts02 Mar 1967

K. Basivi Reddy and Others Vs Guntur Municipality

Andhra Pradesh High Court · AIR 1969 AP 325

Prevention of Cruelty to Animals Act, 1890 — Section 5

High Courts17 Feb 1967

Durvuri Papi Reddi and Others Vs Duvvuri Rami Reddi

Andhra Pradesh High Court · AIR 1969 AP 362

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 10, Order 32 Rule 11, Order 32 Rule 12, Order 32 Rule 13

High Courts17 Feb 1967

Neelam Mangathayaramma and Others Vs Secretary, Regional Transport Authority Krishna at Vijayawada

Andhra Pradesh High Court · AIR 1969 AP 180

Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 169Motor Vehicles Act, 1939 — Section 48(3), 58

High Courts16 Feb 1967Dismissed

Katragadda Rajagopalarao Vs The Chief Election Commissioner Talaktora, New Delhi and Others

Andhra Pradesh High Court · AIR 1968 AP 218

Constitution of India, 1950 — Article 14, 166(I), 170, 224, 227Registration of Electors Rules, 1960 — Rule 10, 11, 12, 13, 14Representation of the People Act, 1950 — Section 13A(2), 14, 15, 17, 18

High Courts13 Feb 1967

Sri Venugopalaswamy Varu Temple Vs Visweswara Prasad and Another

Andhra Pradesh High Court · AIR 1969 AP 24

Limitation Act, 1908 — Article 126, 6

High Courts10 Feb 1967

Ramsetty Butchaiah and Others Vs State

Andhra Pradesh High Court · (1969) CriLJ 542

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 147, 169, 170, 173, 302

High Courts07 Feb 1967

Garuda Satyanarayana Vs Grandhi Venkatachalapathi Rao and Another

Andhra Pradesh High Court · AIR 1969 AP 131

Easements Act, 1882 — Section 13, 28, 30, 4Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 8

High Courts02 Feb 1967

STEELSWORTH LTD. Vs COMMISSIONER OF Income Tax, ASSAM.

Andhra Pradesh High Court · (1968) 69 ITR 366

Income Tax Act, 1961 — Section 15C(2)

High Courts25 Jan 1967

Jujjuvarapu Kotamma Vs Pappala Simhachalam and Others

Andhra Pradesh High Court · AIR 1969 AP 76

Civil Procedure Code, 1908 (CPC) — Section 11

High Courts04 Jan 1967

GHASIRAM AGARWALLA Vs COMMISSIONER OF GIFT-TAX, ASSAM.

Andhra Pradesh High Court · (1968) 69 ITR 235

Hindu Succession Act, 1956 — Section 8