High Courts29 Jul 1969
Sattenapalli Goparaju Vs Meka Ramakrishna and Another
Andhra Pradesh High Court · (1970) CriLJ 1290
Criminal Procedure Code, 1898 (CrPC) — Section 182, 201, 202Penal Code, 1860 (IPC) — Section 406, 420
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1969
95 judgments · page 3 of 5
High Courts25 Jul 1969
The Commissioner of Income Tax, Andhra Pradesh, Hyderabad Vs H.E.H. Osman Ali Khan Bahadur (Died), H.E.H. Barkat Ali Khan Bahadur Nizam of Hyderabad
Andhra Pradesh High Court · AIR 1970 AP 397 : (1970) 76 ITR 383
Income Tax Act, 1922 — Section 4, 60, 66, 66(5), 8Transfer of Property Act, 1882 — Section 130, 3
High Courts25 Jul 1969
Addigiri Vengamumi Vs Chukkalooru Narayanappa and Another
Andhra Pradesh High Court · AIR 1970 AP 337 : (1970) 1 APLJ 330
Andhra Pradesh Municipalities Act, 1965 — Section 11
High Courts24 Jul 1969
Kanisetti Audilaxamana Rao Vs Attipalli Raghurami Reddi (Died), Attipalil Mallareddi and Others
Andhra Pradesh High Court · AIR 1970 AP 158
Contract Act, 1872 — Section 127
High Courts21 Jul 1969
Valivetti Sriramulu Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1970) 76 ITR 551
Income Tax Act, 1922 — Section 66
High Courts19 Jul 1969
C.H.S.S.P. Sarma Vs Om Prakash Agrwal
Andhra Pradesh High Court · AIR 1970 AP 307
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 5, 39
High Courts18 Jul 1969
Todupunoori Dubbiah Vs Todupunoori Laxmiah and Others
Andhra Pradesh High Court · AIR 1970 AP 253
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 47(1)Registration Act, 1908 — Section 17(2)
High Courts15 Jul 1969
Malepati Narayana and Another Vs Station House Officer, Badvel
Andhra Pradesh High Court · AIR 1971 AP 29 : (1971) CriLJ 32
Andhra Pradesh Kerosene (Fixation of Ceiling Price) Order, 1966 — Section 3(a)Criminal Procedure Code, 1898 (CrPC) — Section 156, 156(1), 173, 4(1), 5(2)Essential Commodities (Amendment) Act, 1967 — Section 10A, 7(1)
High Courts11 Jul 1969
Rayapati Audemma Vs Pothineni Narasimham
Andhra Pradesh High Court · AIR 1971 AP 53
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 39 Rule 2(3), 151
High Courts02 Jul 1969
G.G. Padma Rao Vs Swarajya Lakshmi
Andhra Pradesh High Court · AIR 1970 AP 300
Hindu Marriage Act, 1955 — Section 13(1)
High Courts02 Jul 1969
Burhanuddin Hussain Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1970 AP 137
Constitution of India, 1950 — Article 226
High Courts01 Jul 1969
The Public Prosecutor Vs Matha Satyam
Andhra Pradesh High Court · (1970) CriLJ 393
Prevention of Food Adulteration Act, 1954 — Section 10, 16, 2, 7
High Courts27 Jun 1969
Ogeti Pedda Ranganna Vs Zaleka Bee and Another
Andhra Pradesh High Court · AIR 1970 AP 124
Motor Vehicles Act, 1939 — Section 110FWorkmens Compensation Act, 1923 — Section 19
High Courts25 Jun 1969
S. Mohanlal Vs R. Kondaiah
Andhra Pradesh High Court · AIR 1970 AP 384
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3), 9
High Courts25 Jun 1969
In Re: Salesm Govindappa Chetty
Andhra Pradesh High Court · AIR 1970 AP 293 : (1970) CriLJ 1058
Prevention of Food Adulteration Act, 1954 — Section 10, 2, 4(1), 7Probation of Offenders Act, 1958 — Section 4
High Courts18 Jun 1969
Public Prosecutor Vs Kusanapudi Narasimha Raju
Andhra Pradesh High Court · (1970) CriLJ 388
Prevention of Food Adulteration Act, 1954 — Section 10, 11, 16, 2, 5
High Courts18 Jun 1969Allowed
Sri Laxmi Satyanarayana Rice Mill Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1970) 25 STC 96
High Courts17 Jun 1969Allowed
The State of Andhra Pradesh Vs Sri Immadisetty Venkateswarlu
Andhra Pradesh High Court · (1970) 25 STC 46
Andhra Pradesh General Sales Tax Act, 1957 — Section 14, 14(2)
High Courts16 Jun 1969
In the Matter of: District Munsif, Chittoor, Referring Officer
Andhra Pradesh High Court · AIR 1970 AP 365
Civil Procedure Code, 1908 (CPC) — Order 46 Rule 1, 113
High Courts12 Jun 1969
Modh. Dhaja Vs Bisamillah Begum
Andhra Pradesh High Court · AIR 1970 AP 276
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 11, 20