High Courts12 Jun 1969Dismissed
Konda Venkataramanamurthy and Sons Vs The state of Andhra Pradesh
Andhra Pradesh High Court · (1969) 24 STC 428
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1969
95 judgments · page 4 of 5
High Courts11 Jun 1969
Mohd. Abdus Samad Vs Mahboobunnisa Begum
Andhra Pradesh High Court · AIR 1970 AP 210
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 5(3)
High Courts10 Jun 1969
Paro and Co. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1970) 25 STC 34
Andhra Pradesh General Sales Tax (Amendment) Act, 1958 — Section 10
High Courts25 Apr 1969
Ayipala Venkataraya Chetty Vs Ayipala Ramachandriah Chetty and Others
Andhra Pradesh High Court · AIR 1970 AP 411
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 33 Rule 6
High Courts25 Apr 1969Dismissed
The Madras Mica Association and Another Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1970) 25 STC 332
Constitution of India, 1950 — Article 13, 14, 19, 200, 269Government of India Act, 1935 — Section 297
High Courts25 Apr 1969
Gidda Naga Malliah and Others Vs Kothuri Laxmayya and Others
Andhra Pradesh High Court · AIR 1970 AP 289 : (1970) 2 APLJ 409
Limitation Act, 1963 — Section 5Provincial Insolvency Act, 1920 — Section 5, 56, 57, 59, 68
High Courts24 Apr 1969
Rambuddi Veeraswamy Vs Rambuddi Jangammayya and Others
Andhra Pradesh High Court · AIR 1970 AP 153
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 3, Order 31 Rule 1, Order 34 Rule 1
High Courts24 Apr 1969
Nimmakanyala Audi Narrayanammam Vs State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1970 AP 119 : (1970) CriLJ 443
Criminal Procedure Code, 1898 (CrPC) — Section 476, 476Evidence Act, 1872 — Section 114
High Courts22 Apr 1969
K. Hanumanthiah Setty and Sons and Another Vs S. Ramalingappa and Another
Andhra Pradesh High Court · AIR 1970 AP 286
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54(2), Order 21 Rule 89, Order 21 Rule 90, 151, 47Limitation Act, 1908 — Article 166, 181
High Courts21 Apr 1969
Motor Fin. (P) Ltd. (In Liquidation) Vs Registrar of Companies and Others
Andhra Pradesh High Court · (1970) 40 CompCas 6
Companies Act, 1956 — Section 553, 555, 555(1)
High Courts15 Apr 1969
P. Sreeramulu and Another Vs State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1969 AP 114 : (1970) 2 APLJ 495
Constitution of India, 1950 — Article 226, 311, 311(2)
High Courts15 Apr 1969
Tammana Tatayya Vs Maddi Kutumba Rao
Andhra Pradesh High Court · AIR 1971 AP 177
High Courts11 Apr 1969Dismissed
P. Chitta Reddi Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1969) 24 STC 317
Andhra Pradesh General Sales Tax Act, 1957 — Section 5(1)London Coal Dues Abolition Act, 1889 — Section 35, 36
High Courts11 Apr 1969
Mantrala Rajagopalam Vs Vemuri Venkata Subbba Rao
Andhra Pradesh High Court · AIR 1970 AP 269 : (1970) 1 APLJ 108
Limitation Act, 1908 — Article 182(1), 182(2)
High Courts10 Apr 1969
P. Anthaiah and Sons Vs Kummarikantha Dibbayya and Another
Andhra Pradesh High Court · (1971) ACJ 63 : AIR 1970 AP 380
Fatal Accidents Act, 1855 — Section 1A
High Courts07 Apr 1969Dismissed
The State of Andhra Pradesh Vs Appanna Satyanarayana Murthi and Raja Rao and Co. and Others
Andhra Pradesh High Court · (1970) 26 STC 190
Constitution of India, 1950 — Article 301
High Courts04 Apr 1969
Namarugunulla Gopal Rao Vs Maruthi Rao Gongothi
Andhra Pradesh High Court · AIR 1970 AP 204 : (1970) 1 APLJ 213
Hyderabad Agricultural Debtors Relief Act, 1956 — Section 11, 16, 19, 2(5), 22
High Courts03 Apr 1969
Syed Jaferuklah Jaferi Vs Abdul Aziz and Others
Andhra Pradesh High Court · AIR 1970 AP 13 : (1969) 2 APLJ 206 : (1970) CriLJ 26
Criminal Procedure Code, 1898 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 295A, 341, 426, 448, 454Waqf Act, 1954 — Section 65
High Courts01 Apr 1969
Vrandavanla Goverdhanlal Pitti and Another Vs Kamala Bai Goverdhanlal and Others
Andhra Pradesh High Court · AIR 1970 AP 109
Succession Act, 1925 — Section 100, 101, 102, 103, 104
High Courts26 Mar 1969
OWEN Vs POOK (INSPECTOR OF TAXES).
Andhra Pradesh High Court · (1969) 74 ITR 247
Income Tax Act, 1952 — Section 156