High Courts16 Jul 1970Dismissed
Thallam Bala Subrahmanyam and Others Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1973) 31 STC 498
Central Sales Tax Act, 1956 — Section 15(1)(a), 15(1)(b), 8, 9
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1970
156 judgments · page 4 of 8
High Courts15 Jul 1970
Mohd. Siddique Ansari Vs The Chairman, Disciplinary Proceddings Tribunal
Andhra Pradesh High Court · (1971) CriLJ 866
Civil Procedure Code, 1908 (CPC) — Section 4Constitution of India, 1950 — Article 142, 226, 227Prevention of Corruption Act, 1988 — Section 5
High Courts10 Jul 1970
Mallampalli Mallikarjuna Rao and Another Vs Godavarthi Seshamma and Another
Andhra Pradesh High Court · AIR 1971 AP 298
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 4, 6
High Courts08 Jul 1970
Chand Begum Vs Hyderabaig
Andhra Pradesh High Court · (1972) CriLJ 1270
Hindu Adoptions and Maintenance Act, 1956 — Section 18, 2, 23
High Courts08 Jul 1970
V. Seetha Rama Raju Vs K. Venkata Narsamma
Andhra Pradesh High Court · AIR 1971 AP 408
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1
High Courts07 Jul 1970
Gogireddy Sambireddy Vs Gogireddy Jayamma and Another
Andhra Pradesh High Court · AIR 1972 AP 156
Constitution of India, 1950 — Article 15(1), 25(2)Hindu Marriage Act, 1955 — Section 11, 17
High Courts07 Jul 1970
R. Rukmaji Rao Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1971 AP 114
High Courts06 Jul 1970
D. Balakrishnamurthy and Others Vs Manasani Veeranarassaiah@Narasimha and Another
Andhra Pradesh High Court · AIR 1971 AP 251
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 23Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts03 Jul 1970
Kanneganti Venkata Subbayya (Died) and Others Vs P. Ranga Rao Tobacco Co. and Others
Andhra Pradesh High Court · AIR 1972 AP 72
Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 35, 92
High Courts03 Jul 1970
Nandigama Venkata Krishna Rao Vs Mullpudi Ganeswara Rao
Andhra Pradesh High Court · AIR 1971 AP 246
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, Order 41 Rule 5(1), 96Limitation Act, 1908 — Section 15
High Courts01 Jul 1970
Nooney Kondiah Vs Nayudu Ramanareddy
Andhra Pradesh High Court · AIR 1971 AP 142
High Courts29 Jun 1970
B. Vijaya Laxmi Devi and Others Vs The Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1971 AP 249
Land Acquisition Act, 1894 — Section 17(4), 4(1)
High Courts24 Jun 1970Dismissed
The State of Andhra Pradesh Vs Indian Detonators Ltd.
Andhra Pradesh High Court · (1971) 28 STC 84
High Courts22 Jun 1970
Chittoory Swamy Vs Ravula Suryanarayana and Others
Andhra Pradesh High Court · AIR 1971 AP 303
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 8
High Courts18 Jun 1970
Shanta Bai Vs Special Deputy Collector, Land Acquisition, Hyderabad
Andhra Pradesh High Court · AIR 1971 AP 117
Land Acquisition Act, 1894 — Section 18, 31, 31(2)
High Courts11 Jun 1970
E.A. Sriramayya and Another Vs D. Aswarthanrayana Gupta and Others
Andhra Pradesh High Court · AIR 1971 AP 276(1) : (1973) 1 APLJ 24
High Courts11 Jun 1970
Jammula Atchayya Vs The Revenue Divisional Officer, Kovvur and Others
Andhra Pradesh High Court · AIR 1971 AP 307
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 16(2)Andhra Pradesh Tenancy Rules, 1956 — Rule 5(5)
High Courts11 Jun 1970
M. Parthasarthu and Others Vs The State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1971 AP 49
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14, Order 6 Rule 17Constitution of India, 1950 — Article 226
High Courts10 Jun 1970
Sree Venkateswara Swami Vari Temple, Katravuluapalli Vs The Revenue Divisional Officer, Peddapuram and Others
Andhra Pradesh High Court · AIR 1971 AP 305 : (1971) 1 AnWR 129
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 6(3)Constitution of India, 1950 — Article 226
High Courts10 Jun 1970
Velagapudi Kanaka Durga Vs District Collector, Krishna District, Chilakpadui and Others
Andhra Pradesh High Court · AIR 1971 AP 310
Land Acquisition Act, 1894 — Section 10(1), 9(3)