COURT ARCHIVE

Andhra Pradesh High Court judgments, 1969

95 judgments · page 5 of 5

High Courts25 Mar 1969

Bayya Pitchaiah Vs The State of Andhra Pradesh

Andhra Pradesh High Court · AIR 1970 AP 146 : (1969) 24 STC 390

Andhra Pradesh General Sales Tax (Amendment) Act, 1963 — Section 20Andhra Pradesh General Sales Tax Act, 1957 — Section 14, 20, 20(2)

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High Courts18 Mar 1969

Andhra Provincial Potteries Ltd., Tadepalli and Others Vs Registrar of Companies, Andhra Pradesh, Hyderbad

Andhra Pradesh High Court · AIR 1970 AP 70 : (1969) 39 CompCas 1000 : (1970) CriLJ 313

Companies Act, 1956 — Section 134(2), 159, 160, 161, 162

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High Courts18 Mar 1969

State of Andhra Pradesh Vs Godavarthi Kasiviswanadham

Andhra Pradesh High Court · AIR 1970 AP 80 : (1970) 25 STC 1

Andhra Pradesh General Sales Tax Act, 1957 — Section 5Andhra Pradesh General Sales Tax Rules, 1957 — Rule 23(1)

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High Courts14 Mar 1969

Kasturi Lakshmibayamma Vs Sabnivis Venkoba Rao and Others

Andhra Pradesh High Court · AIR 1970 AP 440

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4, Order 7 Rule 6Limitation Act, 1908 — Article 44, 18, 8

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High Courts07 Mar 1969

Nawab Sir Mir Osman Ali Khan Bahadur, H.E.H. The Nizam of Hyderabad Vs Income Tax Officer

Andhra Pradesh High Court · (1970) 75 ITR 133

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 16(3), 22, 23(2), 23(3), 34(1)Income Tax Act, 1961 — Section 147, 148

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High Courts24 Feb 1969

Nannepuneni Seetharamaiah and Others Vs Nannepuneni Ramakrishnaiah

Andhra Pradesh High Court · AIR 1970 AP 407

Hindu Succession Act, 1956 — Section 25Penal Code, 1860 (IPC) — Section 302, 324Registration Act, 1908 — Section 17(1)

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High Courts06 Feb 1969

Sattaru Narayanaappalanaidu and Others Vs Tadela Latchanna

Andhra Pradesh High Court · AIR 1971 AP 174

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High Courts04 Feb 1969

N. Raja Pullaiah Vs Deputy Commercial Tax Officer and Another

Andhra Pradesh High Court · AIR 1970 AP 125 : (1969) 1 APLJ 428 : (1969) 73 ITR 224 : (1969) 24 STC 90

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High Courts04 Feb 1969

Dawood Khan Vs Labour Court and Another

Andhra Pradesh High Court · (1969) 1 APLJ 317 : (1969) 2 LLJ 611

Industrial Disputes Act, 1947 — Section 33C

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High Courts03 Feb 1969

G. Mahava Rao and Others Vs The Regional Transport Authority, Kurnool and Others

Andhra Pradesh High Court · AIR 1970 AP 419 : (1970) 2 AnWR 1 : (1969) 1 APLJ 40

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 47, 47(1), 47(3), 57, 62

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High Courts03 Feb 1969

Dharmiah and Others Vs The Chief Engineer, Panchayat Raj, Government of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1970 AP 236

Constitution of India, 1950 — Article 16(1), 16(2), 16(3), 16(4), 245Public Employment (Requirement as to Residence) Act, 1957 — Section 3

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High Courts30 Jan 1969

Kaja Sudhir Vs The Principal, Guntur Medical College and Others

Andhra Pradesh High Court · AIR 1970 AP 404 : (1970) 1 AnWR 93

Constitution of India, 1950 — Article 14

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High Courts21 Jan 1969

B. Bheemeswar Rao Vs The State of Andhra Pradesh and Another

Andhra Pradesh High Court · AIR 1970 AP 395

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 46, 64

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High Courts03 Jan 1969Allowed

The Public Prosecutor Vs E.O. Christian and Others

Andhra Pradesh High Court · (1969) 01 AP CK 0002

Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302, 304A, 337

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High Courts03 Jan 1969Allowed

Rafeeq Ahmed and Co. Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · (1969) 24 STC 430

Constitution of India, 1950 — Article 14, 265, 286, 304

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