High Courts21 Jul 1971
Wakf Board, Hyderabad and Another Vs Parvathi Bai and Another
Andhra Pradesh High Court · AIR 1972 AP 333
Waqf Act, 1954 — Section 44, 45, 56
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1971
203 judgments · page 6 of 11
High Courts20 Jul 1971
Mullapudi Venkatarayudu Vs Union of India (UOI)
Andhra Pradesh High Court · (1975) 99 ITR 448
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 139(1), 139(2), 139(4), 139(7), 271(1)
High Courts16 Jul 1971Allowed
Brugumalla Venkatappaiah Son and Co. Vs The Commercial Tax Officer No. 1
Andhra Pradesh High Court · (1973) 32 STC 34
Andhra Pradesh General Sales Tax Act, 1957 — Section 32(a), 32(b)
High Courts16 Jul 1971
Manta Subbaramayya and Others Vs Batchu Narasimha Swamy and Another
Andhra Pradesh High Court · AIR 1972 AP 186 : (1972) 1 AnWR 105
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(6)Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts14 Jul 1971
The Agricultural Market Committee Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1972 AP 360
Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 36
High Courts13 Jul 1971
T. Ramakrishnaiah Vs N. Seshadri
Andhra Pradesh High Court · AIR 1972 AP 218 : (1972) 1 ALT 87 : (1972) 1 AnWR 102
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 11(4)Transfer of Property Act, 1882 — Section 105, 116
High Courts12 Jul 1971Allowed
The State of Andhra Pradesh Vs Polireddi Satyanarayana and Another
Andhra Pradesh High Court · (1972) 29 STC 512
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4), 20
High Courts09 Jul 1971Dismissed
Sri Venkateswara Groundnut Factory Vs Commercial Tax Officer and Another
Andhra Pradesh High Court · (1973) 30 STC 185
Central Sales Tax Act, 1956 — Section 15, 8Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 78, 96
High Courts08 Jul 1971
Chintagunti Jagannadham Vs Chintagunti Savithramma
Andhra Pradesh High Court · AIR 1972 AP 377
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Marriage Act, 1955 — Section 13, 25, 5
High Courts06 Jul 1971
Chintham Ramakotamma Vs Narella Anjamma and Others
Andhra Pradesh High Court · AIR 1972 AP 147
Andhra Pradesh Gram Panchayats Act, 1964 — Section 14Representation of the People Act, 1951 — Section 62
High Courts06 Jul 1971
Chamala Padmamma and Another Vs Chamal Narsi Reddy
Andhra Pradesh High Court · (1972) CriLJ 1647
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts02 Jul 1971
Sree Mullapudi Venkatarayud, Memorial Medial Trust, Tanuku Vs Chirapu Varada Raju and Another
Andhra Pradesh High Court · AIR 1972 AP 362
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151Land Acquisition Act, 1894 — Section 18, 3(6), 50(2)
High Courts02 Jul 1971
Karri Ramakrishna Reddy Vs Tax Recovery Officer
Andhra Pradesh High Court · (1973) 87 ITR 86
Income Tax Act, 1961 — Section 143, 144, 171, 171(2), 171(3)
High Courts29 Jun 1971
The Public Prosecutor Vs Veeramalla Veerareddy
Andhra Pradesh High Court · (1972) CriLJ 1127
Criminal Procedure Code, 1898 (CrPC) — Section 103Prevention of Food Adulteration (Extension To Kohima And Mokokchung Districts) Repeal Act, 2002 — Section 2Prevention of Food Adulteration Act, 1954 — Section 10, 13, 16, 17, 2
High Courts28 Jun 1971
Potti Veerayya Sresty Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1972) 85 ITR 194
Income Tax Act, 1961 — Section 64
High Courts25 Jun 1971
M.P. Ranga Rao Vs P. Badrinarayan and Others
Andhra Pradesh High Court · AIR 1972 AP 323
Hyderabad Municipal Corporation Act, 1956 — Section 132(1), 132(2), 137
High Courts25 Jun 1971
Ganta Nookaraju and Others Vs Kuntsam Satyanarayana and Others
Andhra Pradesh High Court · (1971) 2 APLJ 472 : (1972) CriLJ 66
Criminal Procedure Code, 1898 (CrPC) — Section 145, 146
High Courts24 Jun 1971
N. Krishna Prasad Vs Assistant Controller of Estate Duty
Andhra Pradesh High Court · (1972) 86 ITR 332
Constitution of India, 1950 — Article 14Estate Duty Act, 1953 — Section 34(1)
High Courts24 Jun 1971
Regional Settlement Commissioner Evacuee Property, Bombay and Another Vs Golla Pentiah and Others
Andhra Pradesh High Court · AIR 1972 AP 370
Administration of Evacuee Property Act, 1950 — Section 8(2), 8(2)Constitution of India, 1950 — Article 226Hyderabad Administration of Evacuee Property Regulations, 1359 — Section 5
High Courts22 Jun 1971
Ravula Anantaiah Vs Nimmagadda Kistaiah and Others
Andhra Pradesh High Court · (1972) CriLJ 1693
Criminal Procedure Code, 1898 (CrPC) — Section 107, 439Penal Code, 1860 (IPC) — Section 148, 307, 323, 324