High Courts09 Feb 1970
Vegesina Venkata Narasaiah Vs Chintalapati Peddi Raju
Andhra Pradesh High Court · AIR 1971 AP 134 : (1971) 4 APLJ 123
Guardians and Wards Act, 1890 — Section 19Hindu Minority and Guardianship Act, 1956 — Section 13
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1970
156 judgments · page 8 of 8
High Courts09 Feb 1970
Navayuga Traders Gunnies Firm, Rajahmundry Vs The Commissioner of Income Tax , Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1971 AP 31 : (1971) 79 ITR 519
Income Tax Act, 1922 — Section 28(3)Income Tax Act, 1961 — Section 271, 274, 275
High Courts03 Feb 1970
Sathya Kumar and Others Vs The state of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1971 AP 320
Andhra Pradesh State Higher Judicial Services Rules, 2007 — Rule 4(3), 4(4)Constitution of India, 1950 — Article 16, 16(1), 226, 234, 235States Reorganisation Act, 1956 — Section 115, 115(7)
High Courts30 Jan 1970
Medam Sankaranarayan Vs Gaddala Tripathi Tao and Others
Andhra Pradesh High Court · AIR 1971 AP 332 : (1971) 4 APLJ 67
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17, Order 9 Rule 9, 141
High Courts30 Jan 1970
K.A. Natesa Chettiar Vs Nune Krishniah Chetty and Another
Andhra Pradesh High Court · AIR 1971 AP 179
Civil Procedure Code, 1908 (CPC) — Section 107, 11Evidence Act, 1872 — Section 101
High Courts29 Jan 1970
Gadde Buchaiah Vs Dasari Kotaiah and Others
Andhra Pradesh High Court · AIR 1971 AP 392
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 72(2), Order 21 Rule 84, Order 21 Rule 84(1), Order 21 Rule 84(2)
High Courts28 Jan 1970Dismissed
Gurram Venkata Subbarao and Another Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1970) 2 AnWR 369 : (1971) 27 STC 91
Andhra Pradesh General Sales Tax Act, 1957 — Section 11, 5
High Courts23 Jan 1970
Sri Eswaraswamy Temple Vs Jangam Nagaiah and Others
Andhra Pradesh High Court · (1971) CriLJ 433
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 93(2)Criminal Procedure Code, 1898 (CrPC) — Section 561A
High Courts22 Jan 1970
K. Lakshma Reddy Vs Andhra Pradesh State Road Transport Corporation and Another
Andhra Pradesh High Court · AIR 1971 AP 57
Industrial Disputes Act, 1947 — Section 33A
High Courts21 Jan 1970Allowed
The State of Andhra Pradesh Vs C.S. Bhoomi Reddy
Andhra Pradesh High Court · (1970) 26 STC 444
Central Sales Tax Act, 1956 — Section 8
High Courts21 Jan 1970
Sait Bansilal and Rangisetti Veeranna Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1972) 83 ITR 750
Income Tax Act, 1922 — Section 28
High Courts20 Jan 1970
Challa Appalaswamy Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1971) 82 ITR 731
Income Tax Act, 1922 — Section 26AIncome Tax Rules, 1922 — Rule 2, 4
High Courts20 Jan 1970Dismissed
Sait Goverchand Manchalal Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1971) 1 AnWR 120 : (1971) 28 STC 498
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4)
High Courts19 Jan 1970
Union of India (UOI) and Another Vs Salankayala Pulleswara Rao
Andhra Pradesh High Court · (1972) 85 ITR 109
Partnership Act, 1932 — Section 46, 48, 49
High Courts02 Jan 1970
J. Devaraja Rao and Others Vs Income Tax Officer, Anantapur and Another
Andhra Pradesh High Court · AIR 1970 AP 426 : (1970) 1 APLJ 491
High Courts02 Jan 1970
L. Rama Goud (died) Lrs. Gopinath and Others Vs Raju Bai and Others
Andhra Pradesh High Court · AIR 1971 AP 336
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57, 48