High Courts11 Aug 1971
Kolisetti Venkaiah Vs Tadikamalla Satyanarayana
Andhra Pradesh High Court · AIR 1972 AP 123
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1971
203 judgments · page 5 of 11
High Courts11 Aug 1971
Kambham Ramamurty Reddi Vs The Revenue Divisional Officer, Kakinada and Others
Andhra Pradesh High Court · AIR 1972 AP 354
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 8Constitution of India, 1950 — Article 226
High Courts10 Aug 1971
Commissioner of Income Tax Vs Srinivas Bus Service
Andhra Pradesh High Court · (1974) 94 ITR 454
Income Tax Act, 1922 — Section 10(2)
High Courts06 Aug 1971
M. Ramanarasiah and Others Vs The Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1972 AP 175
Andhra Pradesh Excise (Arrack and Toddy Licences General Conditions) Rules, 1969 — Rule 29Constitution of India, 1950 — Article 226
High Courts05 Aug 1971Dismissed
Jameel and Co. and Others Vs The Commercial Tax Officer
Andhra Pradesh High Court · (1973) 30 STC 321
Central Sales Tax Act, 1956 — Section 12, 13, 19, 6, 8
High Courts05 Aug 1971
Challa Seetaramanjaneulu Vs Yasam Gummallu and Others
Andhra Pradesh High Court · AIR 1972 AP 228
Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 56(1)Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 13, 18
High Courts04 Aug 1971
Waheeduddin Vs Mohamooda Begum and Others
Andhra Pradesh High Court · AIR 1972 AP 126
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts04 Aug 1971
Commissioner of Income Tax Vs Claggett Brachi and Co. Ltd.
Andhra Pradesh High Court · (1975) 100 ITR 46
Income Tax Act, 1922 — Section 43Income Tax Act, 1961 — Section 147, 148, 149(3)
High Courts04 Aug 1971
Shahalam Khatoon and Another Vs Amir Ali Khan and Others
Andhra Pradesh High Court · AIR 1972 AP 241
High Courts03 Aug 1971
Kosuri Koteswara Rao Vs Kothu Venkataramana Rao
Andhra Pradesh High Court · AIR 1973 AP 46
Transfer of Property Act, 1882 — Section 56
High Courts03 Aug 1971
Md. Abdul Razack and Another Vs Saleemunnisa Sahaba
Andhra Pradesh High Court · AIR 1972 AP 375 : (1972) 1 AnWR 315
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 2
High Courts03 Aug 1971
The Public Prosecutor Vs Qrandhi Venkataramana
Andhra Pradesh High Court · (1972) CriLJ 272
Prevention of Food Adulteration (Extension To Kohima And Mokokchung Districts) Repeal Act, 2002 — Section 2Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7
High Courts02 Aug 1971
Rokholamma Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1973) CriLJ 15
Evidence Act, 1872 — Section 3, 60, 9
High Courts30 Jul 1971
Sunki Reddi Vs The State of Andhr Pradesh
Andhra Pradesh High Court · (1972) CriLJ 1645
Criminal Procedure Code, 1898 (CrPC) — Section 271, 337, 339Penal Code, 1860 (IPC) — Section 147, 149, 302
High Courts29 Jul 1971
R. Kistayya and Another Vs The State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1972 AP 279
Andhra Pradesh Excise (Arrack and Toddy Licences General Conditions) Rules, 1969 — Rule 29, 41Andhra Pradesh Excise (Lease of Right to Sell Liquor in Retail) Rules, 1969 — Rule 3(2)Constitution of India, 1950 — Article 19(1)
High Courts29 Jul 1971
Toddy Tappers Co-operative Society, Munapally and Others Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1972 AP 40
High Courts28 Jul 1971
Agmiah Vs The Joint Collector, Hyderabad and Others
Andhra Pradesh High Court · AIR 1972 AP 44 : (1972) 1 ALT 59
Andhra Pradesh (Telangana Area) Record of Rights in Land Regulation, 1358 — Section 15(1), 15(2), 4(3)
High Courts28 Jul 1971
The State of Andhra Pradesh Vs T. Rajagopalachari and Others
Andhra Pradesh High Court · (1972) CriLJ 1267
Criminal Procedure Code, 1898 (CrPC) — Section 195, 196, 438Penal Code, 1860 (IPC) — Section 120A, 120B, 420, 466, 467
High Courts26 Jul 1971
The Special Officer, Municipal Corporation of Hyderabad Vs Mohd. Nooruddin and Others
Andhra Pradesh High Court · AIR 1972 AP 46
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, 151
High Courts21 Jul 1971
Mudiam Oil Co. and Others Vs Income Tax Officer and Others Amdyala Linganna and Co. Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (1973) 92 ITR 519
Constitution of India, 1950 — Article 14, 19(1)Income Tax Act, 1961 — Section 40A(3), 40A(4)Income Tax Rules, 1962 — Rule 6DD