High Courts24 Apr 1970
The Management of Singareni Collieries Co. Limited Vs The Industrial Tribunal and Others
Andhra Pradesh High Court · (1975) 1 LLJ 470
Constitution of India, 1950 — Article 225, 226
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1970
156 judgments · page 5 of 8
High Courts24 Apr 1970
Satya Pramoda Teertha Swamuluvaru Vs Commissioner of Hindu Religious and Charitable Endowments, Andhra Pradesh, Hyderabad and Another
Andhra Pradesh High Court · AIR 1971 AP 211
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 109(3), 3(1)Andhra Pradesh General Clauses Act, 1891 — Section 8
High Courts23 Apr 1970
S.A. Sattar Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1971 AP 349
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 64
High Courts21 Apr 1970
Ravi Lakshmaiah Vs Nagamothu Lakshmi and Another
Andhra Pradesh High Court · AIR 1971 AP 380 : (1971) 2 APLJ 225
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 40 Rule 1
High Courts17 Apr 1970
Syed Abbas Hussain Nagri Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1971 AP 1
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 8(3)Andhra Pradesh Public Service Commission Regulations, 1963 — Regulation 15Andhra Pradesh Public Service Commission Rules, 1963 — Rule 4(2)
High Courts16 Apr 1970
The Government of Andhra Pradesh and Others Vs Rayalaseema village Association, Chagalarri,. Kurnol District and Another
Andhra Pradesh High Court · AIR 1971 AP 255
Andhra Pradesh Khadi and Village Industries Board Act, 1958 — Section 19(1)Constitution of India, 1950 — Article 14
High Courts10 Apr 1970
Bomadevara Veeraraja Venkata Narasimha Rao Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1970 AP 438
Constitution of India, 1950 — Article 133(1)
High Courts09 Apr 1970Dismissed
The Hyderabad Asbestos Cement Products Limited and Another Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1973) 30 STC 26
Coinage Act, 1906 — Section 13, 14, 15Contract Act, 1872 — Section 10, 14, 15, 16, 17Factories Act, 1948 — Section 46
High Courts09 Apr 1970
Kommisetti Venkatasubbayya Vs Karamsetti Venkateswarlu and Others
Andhra Pradesh High Court · AIR 1971 AP 279 : (1971) 4 APLJ 199
Contract Act, 1872 — Section 51Specific Relief Act, 1877 — Section 23
High Courts08 Apr 1970
Karimnissa Begam Vs The Regional Transport Authority, Anthapur and Another
Andhra Pradesh High Court · AIR 1972 AP 107
Andhra Pradesh Motor Vehicles Rules, 1957 — Rule 209Constitution of India, 1950 — Article 226
High Courts08 Apr 1970
Rangapalli Basamma Vs Gift Tax Officer, Hindupur
Andhra Pradesh High Court · AIR 1970 AP 434 : (1971) 81 ITR 391
Gift Tax Act, 1958 — Section 13, 16, 19(3)
High Courts08 Apr 1970
Ravy Byragi, Ex-Managing Trustee, Sri Malleswara Swami Temple Vs Pavluluru Veera Raghaviah, Managing Trustee, Sri Malleswara Swami Temple and Another
Andhra Pradesh High Court · (1971) 4 APLJ 155 : (1971) CriLJ 706
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 93(2(b), 93(4)
High Courts06 Apr 1970
Annapuran Match Industries, Cudapah Vs The Union of India and Another
Andhra Pradesh High Court · AIR 1971 AP 69
Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 3Constitution of India, 1950 — Article 114, 14, 226, 265
High Courts02 Apr 1970
Gajula Abdul Jabbar Vs Rayachoty Co-operative Society
Andhra Pradesh High Court · AIR 1970 AP 446
Civil Procedure Code, 1908 (CPC) — Section 47, 9
High Courts01 Apr 1970Dismissed
The Kashmir House Vs The Deputy Commissioner of Commercial Taxes and Another
Andhra Pradesh High Court · (1971) 28 STC 297
Constitution of India, 1950 — Article 226
High Courts31 Mar 1970Dismissed
Gurram Sreeramulu, Garlapati Anjaneyulu and Co. and Others Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1973) 30 STC 120
Constitution of India, 1950 — Article 226, 286Contract Act, 1872 — Section 72, 9
High Courts31 Mar 1970
Kotha Narasimham Amburi Kotaiah and Others Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1971) 27 STC 191
Sales of Goods Act, 1930 — Section 14, 15, 2, 22, 4
High Courts30 Mar 1970
Sunkara Venkateswara Rao Vs The Joint Regional Transport Officer, Krishna, Vijayawada and Another
Andhra Pradesh High Court · AIR 1971 AP 186
Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 3, 6
High Courts30 Mar 1970
G. Narayana Reddy and Others Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1975) 35 STC 319
Andhra Pradesh General Sales Tax Act, 1957 — Section 40(1)
High Courts25 Mar 1970
Nizam Sugar Factory Ltd. Vs Appellate Assistant Commissioner of Income Tax, D-Range
Andhra Pradesh High Court · (1971) 80 ITR 547
Constitution of India, 1950 — Article 246(1)Income Tax Act, 1961 — Section 10(1), 2(1)Income Tax Rules, 1962 — Rule 7, 7(2)