COURT ARCHIVE

Andhra Pradesh High Court judgments, 1968

132 judgments · page 3 of 7

High Courts08 Aug 1968

M. Kista Reddy and Others Vs Collector, Karimnagar Panchayat Wing and Others

Andhra Pradesh High Court · AIR 1970 AP 180

Andhra Pradesh Gram Panchayats Act, 1964 — Section 16, 17, 18, 19, 2(5)Constitution of India, 1950 — Article 14, 21, 226

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High Courts06 Aug 1968

Koppadu Dharma Rao Vs Kovvuru Satyavathi

Andhra Pradesh High Court · AIR 1969 AP 129

Transfer of Property Act, 1882 — Section 53

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High Courts06 Aug 1968

Conugunta Subbarayudi Vs Eluri Brahmanadan and Others

Andhra Pradesh High Court · AIR 1970 AP 211

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 23 Rule 3, Order 41 Rule 20, 107(2)

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High Courts26 Jul 1968

Grandhi Gurvamma Vs Chaluvadi Gopalam and Others

Andhra Pradesh High Court · AIR 1969 AP 338

Provincial Insolvency Act, 1920 — Section 6(1), 9(1)

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High Courts26 Jul 1968

In Re: P. Ramalashmamma

Andhra Pradesh High Court · AIR 1970 AP 178

Motor Vehicles Act, 1939 — Section 59, 61

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High Courts24 Jul 1968Allowed

Koduri Atchaymma Vs Palangi Atchamma

Andhra Pradesh High Court · (1968) 07 AP CK 0007

Workmens Compensation Act, 1923 — Section 3, 30(I)

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High Courts24 Jul 1968

In Re: Devaiah

Andhra Pradesh High Court · AIR 1969 AP 444 : (1969) 1 APLJ 29 : (1969) CriLJ 1477

Criminal Procedure Code, 1898 (CrPC) — Section 561Hyderabad City Police Act, 1348 — Section 26(1)

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High Courts23 Jul 1968Dismissed

Rewa Coalfields Ltd. Vs Chainoo

Andhra Pradesh High Court · (1971) ACJ 306

Workmens Compensation Act, 1923 — Section 10, 11, 20, 28, 3

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High Courts19 Jul 1968Dismissed

Challa Appa Rao and Co. Vs Commercial Tax Officer

Andhra Pradesh High Court · (1970) 25 STC 256

Central Sales Tax Act, 1956 — Section 8, 9Constitution of India, 1950 — Article 226, 265, 286, 301, 304Contract Act, 1872 — Section 21, 22, 72

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High Courts19 Jul 1968

Mohammed Fiazuddin Khan Vs Custodian Evacuee Property Andhara Pradesh and Others

Andhra Pradesh High Court · AIR 1969 AP 158

Administration of Evacuee Property Act, 1950 — Section 1, 2Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 31(2)

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High Courts17 Jul 1968

K. Manavala Naicker Vs K.R. Gopala Krishnaiah Chetti

Andhra Pradesh High Court · AIR 1969 AP 417 : (1970) 1 APLJ 249

Stamp Act, 1899 — Section 27, 35, 36, 64

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High Courts16 Jul 1968Allowed

Udipi Vasanta Vihar Vs The Deputy Commercial Tax Officer

Andhra Pradesh High Court · (1969) 23 STC 6

Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4)

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High Courts15 Jul 1968

Andhra Scientific Company Employees'' Union Vs Andhra Scientific Company Ltd. and Others

Andhra Pradesh High Court · (1970) 1 LLJ 555

Industrial Employment (Standing Orders) Act, 1946 — Section 10, 2(g)

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High Courts11 Jul 1968Dismissed

S.L. Ramanatham Vs Commissioner of Commercial Taxes

Andhra Pradesh High Court · (1969) 23 STC 249

Constitution of India, 1950 — Article 226

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High Courts08 Jul 1968

Public Prosecutor Vs Pilagala Venkateswara Rao

Andhra Pradesh High Court · (1969) CriLJ 1278

Prevention of Food Adulteration Act, 1954 — Section 16, 2

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High Courts08 Jul 1968Dismissed

P.K. Rama Krishna Vs Special Additional Commercial Tax Officer (Evasions)

Andhra Pradesh High Court · (1969) 24 STC 549

Andhra Pradesh General Sales Tax Act, 1957 — Section 2(e)

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High Courts08 Jul 1968

Pokuru Rangaiah Vs Pokuru Chinnaiah and Another

Andhra Pradesh High Court · AIR 1970 AP 33

Hindu Adoptions and Maintenance Act, 1956 — Section 18, 21, 22

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High Courts05 Jul 1968

Income Tax Officer, Masulipatnam and Another Vs K. Srinivasa Rao

Andhra Pradesh High Court · AIR 1969 AP 441 : (1969) 1 APLJ 74

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 35(5)

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High Courts03 Jul 1968

Kishanlal Haricharan Vs Income Tax Officer, A-Ward

Andhra Pradesh High Court · (1969) 72 ITR 234

Income Tax Act, 1922 — Section 33A, 35(5)

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High Courts03 Jul 1968

Special Tahsildar, Land Acquisition, Srungavarapukota Vs Thatikonda Ramalinga Setty

Andhra Pradesh High Court · AIR 1969 AP 124

Land Acquisition Act, 1894 — Section 25(2), 25(3), 9

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