COURT ARCHIVE

Andhra Pradesh High Court judgments, 1971

203 judgments · page 10 of 11

High Courts15 Feb 1971

Vankadari Chinna Changalrayudu Chetty Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (1973) 30 STC 195

Prevention of Food Adulteration (Extension To Kohima And Mokokchung Districts) Repeal Act, 2002 — Section 2Prevention of Food Adulteration Act, 1954 — Section 16, 2, 20, 6

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High Courts15 Feb 1971

M.S. Narayanacharlu Vs Assistant Controller of Estate Duty

Andhra Pradesh High Court · (1972) 1 AnWR 48 : (1972) 85 ITR 25

Estate Duty Act, 1953 — Section 64(7)

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High Courts15 Feb 1971

K. Karmeswara Sarma and Others Vs K. Venkata Raju

Andhra Pradesh High Court · AIR 1972 AP 335

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(1), 18Evidence Act, 1872 — Section 115

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High Courts12 Feb 1971

Sessions Judge Nellore Referring Officer Vs Intha Ramana Reddy

Andhra Pradesh High Court · (1972) CriLJ 1485

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1898 (CrPC) — Section 172, 340, 374, 375Evidence Act, 1872 — Section 165

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High Courts11 Feb 1971

Pyari Bai and Another Vs Tadeka Gowrama

Andhra Pradesh High Court · AIR 1971 AP 411

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(3)

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High Courts11 Feb 1971Allowed

The Anantapur District Co-operative Marketing Society Ltd. and Others Vs The Special Assistant Commercial Tax Officer (Evasions) and Others

Andhra Pradesh High Court · (1972) 29 STC 649

Constitution of India, 1950 — Article 14, 19, 31

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High Courts10 Feb 1971

Khummaji Milapchand and Co. and Another Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1973) 91 ITR 333

Income Tax Act, 1961 — Section 184, 185

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High Courts05 Feb 1971Dismissed

The State of Andhra Pradesh Vs J. Papaiah Ch. Simhachalam Company

Andhra Pradesh High Court · (1972) 29 STC 279

Andhra Pradesh General Sales Tax Act, 1957 — Section 20, 20(2)

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High Courts04 Feb 1971

The Hindusthan General Insurance Society Ltd. Vs P.R. Narsa Reddi and Others

Andhra Pradesh High Court · AIR 1972 AP 151

Motor Vehicles Act, 1939 — Section 96

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High Courts04 Feb 1971

Rai and Son (P) Ltd. Vs Poysha Industries Co. Ltd.

Andhra Pradesh High Court · AIR 1972 AP 302

Arbitration Act, 1940 — Section 20, 34, 39

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High Courts03 Feb 1971

Y.S. Khaja Hussain Vs State - Inspector of Police Vigilance C5 Department and Another

Andhra Pradesh High Court · (1971) 2 ALT 273 : (1972) CriLJ 1382

Andhra Pradesh Gift Goods (Prevention of Unlawful Possession) Act, 1965 — Section 4Criminal Procedure Code, 1898 (CrPC) — Section 561A

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High Courts02 Feb 1971Allowed

Govindaswamy Binding Works and Others Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (1972) 29 STC 219

Andhra Pradesh General Sales Tax Act, 1957 — Section 9(1)

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High Courts02 Feb 1971

The State of Andhra Pradesh Vs Golla Ramulu

Andhra Pradesh High Court · (1971) 2 AnWR 1

Criminal Procedure Code, 1898 (CrPC) — Section 167, 344

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High Courts29 Jan 1971

D. Nama Sivaiah Vs A. Tulsi Reddy and Another

Andhra Pradesh High Court · (1972) CriLJ 1430

Criminal Procedure Code, 1898 (CrPC) — Section 192, 195, 476Penal Code, 1860 (IPC) — Section 392, 467, 471

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High Courts28 Jan 1971

G. Ramanujam Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (1972) CriLJ 361

Constitution of India, 1950 — Article 20Customs Act, 1962 — Section 111, 112, 135

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High Courts27 Jan 1971

Sannidi Kasi Viswanadham Vs Gade Annapurnamma and Another

Andhra Pradesh High Court · AIR 1972 AP 111

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(2)

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High Courts27 Jan 1971

Beerav Alli Desireddi Vs Yeluri Rama Rao

Andhra Pradesh High Court · AIR 1972 AP 55

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 11, Order 33 Rule 15, Order 33 Rule 5, 149, 151

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High Courts21 Jan 1971

N. Durgaiah Vs Commissioner of Gift-tax

Andhra Pradesh High Court · (1975) 99 ITR 477

Gift Tax Act, 1958 — Section 5(1)

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High Courts21 Jan 1971

Vadulla Venkata Rao Vs Commissioner of Gift Tax

Andhra Pradesh High Court · (1972) 85 ITR 249

Gift Tax Act, 1958 — Section 2Transfer of Property Act, 1882 — Section 122

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High Courts20 Jan 1971

Gogineni Surya Prakasa Rao Vs Badugu Bhushnam and Others

Andhra Pradesh High Court · AIR 1972 AP 113

Andhra Pradesh Gram Panchayats (Conduct of Elections) Rules, 1964 — Rule 61Andhra Pradesh Gram Panchayats Act, 1964 — Section 11(4), 2(4)Constitution of India, 1950 — Article 226

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