COURT ARCHIVE

Andhra Pradesh High Court judgments, 1970

156 judgments · page 6 of 8

High Courts24 Mar 1970

M.J. Velu Mudaliar and Another Vs Sri Venkateswara Finance Corporation and Others

Andhra Pradesh High Court · AIR 1971 AP 63

Motor Vehicles Act, 1939 — Section 31, 94Partnership Act, 1932 — Section 69, 69(2)Partnership Act, 1939 — Section 31

High Courts24 Mar 1970Allowed

Tata Oil Mills Ltd. Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1971) 28 STC 619

Central Sales Tax Act, 1956 — Section 3, 6, 8, 9

High Courts21 Mar 1970

Kalepu Pala Subrahmanyam Vs Tiguti Venkata Peddiraju and Others

Andhra Pradesh High Court · AIR 1971 AP 313

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115Limitation Act, 1963 — Article 113, 65

High Courts20 Mar 1970

Donda Rama Rao and Another Vs The Government of Andhra pradesh and Others

Andhra Pradesh High Court · AIR 1971 AP 353

Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 3, 5(1), 5(1)(I), 5(2)Constitution of India, 1950 — Article 14

High Courts16 Mar 1970

Madduri Venkataratnam Vs Mangu Ramadas and Others

Andhra Pradesh High Court · AIR 1971 AP 281 : (1971) 2 APLJ 185

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 15, 64Civil Procedure Code, 1908 (CPC) — Section 11

High Courts13 Mar 1970Allowed

Padmavathi Paddy and Rice Co. Vs Assistant Commissioner of Commercial Taxes and Another

Andhra Pradesh High Court · (1971) 27 STC 30

Andhra Pradesh General Sales Tax Act, 1957 — Section 14(1), 21(6)

High Courts12 Mar 1970

K.V. Narasimulu Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (1971) 27 STC 178

High Courts12 Mar 1970

Union of India New Delhi and Others Vs Thammana Sitaramanjaneyulu and Others

Andhra Pradesh High Court · AIR 1971 AP 145 : (1971) 41 CompCas 1030

Constitution of India, 1950 — Article 14, 19, 19(1), 246, 31Emergency Risks (Factories) Insurance Act, 1962 — Section 1(3), 11, 3(3), 5Emergency Risks (Goods) Insurance Act, 1962 — Section 3(3)

High Courts11 Mar 1970Allowed

Srinivas Jhawar and Brothers Vs The Deputy Commissioner of Commercial Taxes, Hyderabad North Division

Andhra Pradesh High Court · (1970) 26 STC 572

Constitution of India, 1950 — Article 226

High Courts11 Mar 1970

Amara Purushotham Mamidi Obaiah and Co. and Others Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1972) 29 STC 654

Central Sales Tax Act, 1956 — Section 15, 4, 9Constitution of India, 1950 — Article 14

High Courts11 Mar 1970

Indian Bank Ltd., Hyderabad Vs Anomula Seshagiri Rao and Sons Co., Vijayawada and Others

Andhra Pradesh High Court · AIR 1971 AP 287

Contract Act, 1872 — Section 178Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 59

High Courts10 Mar 1970

M. Madar Khan and Co. Vs Assistant Commissioner (C.T.), Ananthapur and Others

Andhra Pradesh High Court · AIR 1971 AP 138 : (1971) 27 STC 18

Central Sales Tax Act, 1956 — Section 15Constitution of India, 1950 — Article 226

High Courts10 Mar 1970Allowed

Andhra Pradesh State Road Transport Corporation Vs The Commercial Tax Officer

Andhra Pradesh High Court · (1971) 27 STC 42

High Courts09 Mar 1970

N. Ranganayakulu Vs J. Narasimharao and Company and Others

Andhra Pradesh High Court · AIR 1971 AP 58

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 30, Order 21 Rule 40, Order 21 Rule 50, 115, 51Partnership Act, 1932 — Section 25, 30, 30(3)

High Courts06 Mar 1970

In Re: G. Venkataratnam and Others

Andhra Pradesh High Court · (1971) CriLJ 293

Constitution of India, 1950 — Article 134Penal Code, 1860 (IPC) — Section 114, 141, 143, 149, 205

High Courts06 Mar 1970

Dontireddy Venkata Reddy Vs Bhimavarapu Bhushireddy and Others

Andhra Pradesh High Court · AIR 1971 AP 87 : (1971) 4 APLJ 17

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 13(1), 16(1), 16(2), 2Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, 9Transfer of Property Act, 1882 — Section 105

High Courts05 Mar 1970Dismissed

The State of Andhra Pradesh Vs The Bengal Coal Company Ltd.

Andhra Pradesh High Court · (1971) 27 STC 213

Central Sales Tax Act, 1956 — Section 2

High Courts05 Mar 1970

Kishanlal Haricharan Vs Income Tax Officer, A-Ward

Andhra Pradesh High Court · (1970) 03 AP CK 0008

Income Tax Act, 1961 — Section 139(1), 139(2), 142(1), 144

High Courts04 Mar 1970

V.S.L. Narasimha Rao and Another Vs Assistant Controller of Esate Duty, Guntur and Another

Andhra Pradesh High Court · AIR 1971 AP 36 : (1971) 80 ITR 662

Estate Duty Act, 1953 — Section 53, 59, 73AIncome Tax Act, 1922 — Section 34(1)

High Courts04 Mar 1970

The Life Insurance Corporation of India South Zone, Madras and Another Vs Bhogadi Chandravathamma

Andhra Pradesh High Court · AIR 1971 AP 41 : (1971) 41 CompCas 814

Civil Procedure Code, 1908 (CPC) — Section 35Evidence Act, 1872 — Section 114Insurance Act, 1938 — Section 45