High Courts22 Sept 1971
K. Munivelu Vs The Government of India and Others
Andhra Pradesh High Court · AIR 1972 AP 318
Essential Commodities Act, 1955 — Section 3(2)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1971
203 judgments · page 4 of 11
High Courts17 Sept 1971
N. Venkataratnam Naidu Vs The District Collector, Nellore and Others
Andhra Pradesh High Court · AIR 1972 AP 349
Constitution of India, 1950 — Article 226
High Courts16 Sept 1971
Koduri Venkata Subbaiah and Another Vs Abburi Rangaiah and Another
Andhra Pradesh High Court · AIR 1972 AP 246
Hindu Succession Act, 1956 — Section 14
High Courts16 Sept 1971
Ayudhanula Venkata Ramamurty and Others Vs V. Venkatarao and Others
Andhra Pradesh High Court · AIR 1972 AP 212
Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 2
High Courts15 Sept 1971
K. Laxmamma and Others Vs N. Yadagiri Rao and Another
Andhra Pradesh High Court · AIR 1972 AP 240 : (1972) 2 AnWR 246
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, 115
High Courts13 Sept 1971Allowed
The State of Andhra Pradesh Vs Chennaiah Jannu
Andhra Pradesh High Court · (1973) 30 STC 193
Central Sales Tax Act, 1956 — Section 15
High Courts10 Sept 1971
The Sattenapalli Panchayat Board Vs Yekkala Lakshmi Kantam and Others
Andhra Pradesh High Court · AIR 1973 AP 156
Andhra Pradesh Village Panchayats Act, 1950 — Section 64(1)Civil Procedure Code, 1908 (CPC) — Section 9Court Fees Act, 1870 — Article 17B
High Courts10 Sept 1971
Ku. G. Sreenivasulu Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1972 AP 215
Constitution of India, 1950 — Article 226
High Courts10 Sept 1971
T. Venkata Krishnaiah and Co. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1974) 93 ITR 297
Income Tax Act, 1961 — Section 139, 139(1), 139(2), 271, 271(1)
High Courts09 Sept 1971
C. Sankara Viswanadha Sarma Vs C. Ramalakshamma and Another
Andhra Pradesh High Court · AIR 1972 AP 270
High Courts08 Sept 1971
Sri Archakam Peddinti Srinivasamurthy Dikshitulu Vs The Commissioner, Charitable and Hindu Religious Institutions and Endowments in Andhra Pradesh at Hyderabad and Another
Andhra Pradesh High Court · AIR 1973 AP 325
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 23Constitution of India, 1950 — Article 19(1), 25, 25(1), 26
High Courts07 Sept 1971
Sri Anjaneyaswamy Temple, Visakhapatnam Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1972 AP 244
Land Acquisition Act, 1894 — Section 5
High Courts03 Sept 1971
Mangu Ramdas Vs Madurai Venkataratnam and Others
Andhra Pradesh High Court · AIR 1973 AP 256
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts02 Sept 1971
Abdul Hakeem Khan Vs Abdul Mannan Khadri
Andhra Pradesh High Court · AIR 1972 AP 178
Specific Relief Act, 1877 — Section 18, 22
High Courts01 Sept 1971
The General Manager, South Central Railway, Secunderabad and Another Vs A.V.R. Siddhanti and Others
Andhra Pradesh High Court · AIR 1972 AP 252 : (1973) 1 LLJ 160
Constitution of India, 1950 — Article 14, 16, 16(1)
High Courts30 Aug 1971
Sanjeeva Reddi Vs Johanputra Reddi
Andhra Pradesh High Court · AIR 1972 AP 373
Registration Act, 1908 — Section 17, 49Stamp Act, 1899 — Section 35
High Courts27 Aug 1971
Smt. Komanduri Seshamma Vs Appellate Controller of Estate Duty
Andhra Pradesh High Court · (1973) 88 ITR 82
Constitution of India, 1950 — Article 14, 19(1), 366(9)Estate Duty Act, 1953 — Section 34(1)
High Courts25 Aug 1971
Grandhi Raghurama Gupta, Markapur Vs Revenue Divisional Officer, Markapur and Others
Andhra Pradesh High Court · AIR 1973 AP 174
Andhra Pradesh Municipalities Act, 1965 — Section 46
High Courts25 Aug 1971
Kakkera Peda Audeyya and Others Vs Revenue Divisional Officer and Others
Andhra Pradesh High Court · AIR 1972 AP 329 : (1972) 1 AnWR 407
Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 3, 7, 7(1)
High Courts13 Aug 1971
U. Kashaiah Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1972) CriLJ 1549
Criminal Procedure Code, 1898 (CrPC) — Section 233, 239Evidence Act, 1872 — Section 145, 58Penal Code, 1860 (IPC) — Section 120B, 409, 468, 471, 477A