COURT ARCHIVE

Andhra Pradesh High Court judgments, 1968

132 judgments · page 4 of 7

High Courts01 Jul 1968

Maturi Umamheswara Rao and Others Vs Pendyala Venkatrayudu and Others

Andhra Pradesh High Court · AIR 1970 AP 225 : (1970) 1 ALT 37 : (1970) 40 CompCas 751

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, 9Companies Act, 1956 — Section 10, 125, 2(11)Limitation Act, 1908 — Article 132

High Courts01 Jul 1968

Public Prosecutor Vs Avvaru Annappa

Andhra Pradesh High Court · AIR 1969 AP 278 : (1969) CriLJ 1022

Central Excises and Salt Act, 1944 — Section 14Customs Act, 1962 — Section 135Defence of India Rules, 1962 — Rule 126

High Courts19 Jun 1968

Lingam Seetharamayya Vs Bijjam Brahmaramba

Andhra Pradesh High Court · (1969) ACJ 227 : (1970) 1 LLJ 705

Employees Compensation Act, 1923 — Section 3

High Courts19 Jun 1968

J. Moosa and Sons Vs Commercial Tax Officer and Another

Andhra Pradesh High Court · (1969) 23 STC 133

Constitution of India, 1950 — Article 226

High Courts18 Jun 1968

Kapila Venkata Laxmi Vs Kapila Paroathanarayana and Others

Andhra Pradesh High Court · (1969) CriLJ 836

Hindu Marriage Act, 1955 — Section 3Penal Code, 1860 (IPC) — Section 494

High Courts18 Jun 1968

K. Ankaiah and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1969 AP 231 : (1969) 1 APLJ 146

Constitution of India, 1950 — Article 31Land Acquisition Act, 1894 — Section 16, 4

High Courts18 Jun 1968

P.K. Swamy Vs South Eastern Railway, Calcutta and Another

Andhra Pradesh High Court · AIR 1969 AP 155

High Courts14 Jun 1968

Kuralla Ratnam Vs Mokhamatla Bhadraiah and Another

Andhra Pradesh High Court · AIR 1969 AP 236

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 60, Order 41 Rule 5, 15, 151, 6

High Courts14 Jun 1968

In Re: Dr. A. Appaiah Panthulu

Andhra Pradesh High Court · (1970) CriLJ 281

Criminal Procedure Code, 1898 (CrPC) — Section 561A

High Courts12 Jun 1968

Sri Krishna Coconut Company Vs Commercial Tax Officer

Andhra Pradesh High Court · (1968) 22 STC 404

Central Sales Tax Act, 1956 — Section 5, 8, 9

High Courts11 Jun 1968

Public Prosecutor Vs Kanumarlapudi Ramalingaiah

Andhra Pradesh High Court · AIR 1969 AP 445 : (1969) 1 ALT 291 : (1969) CriLJ 1478

Prevention of Food Adulteration Act, 1954 — Section 13(5), 2

High Courts11 Jun 1968

Thummalapalli Ramalingeswaraswamy and Others Vs Commercial Tax Officer, Tadepalligudem and Others

Andhra Pradesh High Court · AIR 1969 AP 127

Andhra Pradesh General Sales Tax Act, 1957 — Section 5

High Courts11 Jun 1968Dismissed

Abdul Karim Babu Khan and Others Vs Sirpur Paper Mills Ltd.

Andhra Pradesh High Court · (1969) 39 CompCas 33

Civil Procedure Code, 1908 (CPC) — Section 100Companies Act, 1956 — Section 155(4), 53

High Courts25 Apr 1968

Syed Jalal and Others Vs Tarrgopal Ram Reddy and Others

Andhra Pradesh High Court · AIR 1970 AP 19

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 2, 47Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Specific Relief Act, 1877 — Section 18

High Courts18 Apr 1968Dismissed

The State of Andhra Pradesh Vs Rikabchand Siremal and Co. and Others

Andhra Pradesh High Court · (1968) 22 STC 304

Andhra Pradesh General Sales Tax Act, 1957 — Section 14(1), 14(2)

High Courts17 Apr 1968

Marram Ramachandraiah and Pedda Subramanyam and Others Vs State and Another

Andhra Pradesh High Court · AIR 1969 AP 414

Constitution of India, 1950 — Article 14Essential Commodities Act, 1955 — Section 3, 5

High Courts16 Apr 1968

Public Prosecutor Vs Malla Rama Rao

Andhra Pradesh High Court · (1970) CriLJ 275

Criminal Procedure Code, 1898 (CrPC) — Section 342Prevention of Food Adulteration Act, 1954 — Section 13, 16, 2, 7

High Courts10 Apr 1968

The Public Prosecutor Vs Hindustan Motors Ltd.

Andhra Pradesh High Court · AIR 1970 AP 176 : (1970) CriLJ 659

Criminal Procedure Code, 1898 (CrPC) — Section 4

High Courts10 Apr 1968

Puttaparatti Atchamma and Another Vs T. Bayanna and Another

Andhra Pradesh High Court · AIR 1969 AP 196

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 90, 115

High Courts08 Apr 1968

Andhra Pradesh Road Transport Corporation Vs Payment of Wages Authority and Another

Andhra Pradesh High Court · (1970) 1 LLJ 700

Constitution of India, 1950 — Article 226