High Courts17 Nov 1970
Pamidimarri Chenchulakshmma Vs The Estates Abolition Tribunal Nellore and Others
Andhra Pradesh High Court · AIR 1972 AP 1
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1970
156 judgments · page 2 of 8
High Courts16 Nov 1970
Parameswara Oil Mill Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1972) 85 ITR 151
Income Tax Act, 1922 — Section 31
High Courts13 Nov 1970
Mehrunnisswa Begum and Another Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1971 AP 382
Constitution of India, 1950 — Article 14
High Courts12 Nov 1970Dismissed
K. Vadivelu Chetty Vs Commercial Tax Officer and Another
Andhra Pradesh High Court · (1973) 30 STC 176
Central Sales Tax Act, 1956 — Section 15, 5
High Courts05 Nov 1970Dismissed
Andhra Re-Rolling Works and Others
Andhra Pradesh High Court · (1979) 4 ELT 600
Central Excise Rules, 1944 — Rule 10, 10A
High Courts02 Nov 1970
Mohammad Jaffer Ali Vs S. Rajeswara Rao and Others
Andhra Pradesh High Court · AIR 1971 AP 156 : (1971) 4 APLJ 277
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 2Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts26 Oct 1970Allowed
K. Venkateswara Rao Vs The Govt. of A.P. and others
Andhra Pradesh High Court · (1970) 10 AP CK 0006
Andhra Pradesh Land Encroachment Act, 1905 — Section 6, 7
High Courts26 Oct 1970
H. Ahmed and Co., Bombay Vs The Kohinnor Glass Factory Ltd., Hyderabad
Andhra Pradesh High Court · AIR 1971 AP 401
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22Limitation Act, 1908 — Article 183, 193
High Courts23 Oct 1970
Bhagvatula Pullayya Vs M. Anandam Chetti
Andhra Pradesh High Court · AIR 1978 AP 66
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3), 20, 21Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts23 Oct 1970
Commissioner of Income Tax Vs Tatavarthy Narayanamurthy (Decd.) and Others
Andhra Pradesh High Court · (1972) 83 ITR 58
Income Tax Act, 1922 — Section 25A, 25A(1), 25A(3), 28, 28(1)
High Courts14 Oct 1970
P. Govinda Reddy and Others Vs Golla Obulamma
Andhra Pradesh High Court · AIR 1971 AP 363 : (1971) 2 APLJ 231
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 9, Order 34 Rule 1, 100Hindu Succession Act, 1956 — Section 6Limitation Act, 1908 — Section 22, 3
High Courts14 Oct 1970
E. Ramadoss Vs Regional Transport Officer, Nellore
Andhra Pradesh High Court · AIR 1972 AP 116
Motor Vehicles Act, 1939 — Section 63
High Courts14 Oct 1970
Allied Exports and Imports, Gudur Nellore District Vs State of Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1971 AP 218 : (1971) 28 STC 175
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4A), 41Income Tax Act, 1922 — Section 34
High Courts12 Oct 1970Allowed
Purell Venkatachalam Vs Superintendent, Central Excise
Andhra Pradesh High Court · (1977) 1 ELT 212
Central Excise Rules, 1944 — Rule 151, 32(1)
High Courts28 Sept 1970
Muttangi Ranganayakamma and Another Vs Kuttangi Venkata Mahalakshmi and Another
Andhra Pradesh High Court · AIR 1972 AP 117
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts25 Sept 1970
In Re: Uppari Nallanna and Others
Andhra Pradesh High Court · (1972) CriLJ 433
Southern States (Regulation of Export of Rice) Order, 1964 — Section 3(a)
High Courts25 Sept 1970
District Panchayat Officer Krishna at Chilakalapudi Vs Pathapati Nageswara Rao
Andhra Pradesh High Court · AIR 1972 AP 69
Andhra Pradesh Gram Panchayats Act, 1964 — Section 217(2)Andhra Pradesh Gram Panchayats Rules, 1964 — Rule 7
High Courts25 Sept 1970
Municipal Corporation of Hyderabad Vs T.V. Sarma
Andhra Pradesh High Court · AIR 1972 AP 96
Hyderabad Municipal Corporation Act, 1956 — Section 397, 399, 428, 437, 685
High Courts23 Sept 1970
Shaikh Bale Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1971 AP 302
Constitution of India, 1950 — Article 226
High Courts21 Sept 1970
Y. Panduranga Swamy Vs The State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1971 AP 234
Andhra Pradesh Civil Services (Conduct) Rules, 1964 — Rule 28, 9(7)Andhra Pradesh Civil Services (Disciplinary Proceedings Tribunal) Act, 1960 — Section 7Constitution of India, 1950 — Article 20(1), 311