High Courts11 Mar 1971
G. Venkayya and Others Vs S.H.O. Ongole Town P.S. Ongole and Another
Andhra Pradesh High Court · (1972) CriLJ 439
Criminal Procedure Code, 1898 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 109, 147, 148, 149, 302
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1971
203 judgments · page 9 of 11
High Courts10 Mar 1971
Manne Venkata Narayudu and Another Vs Thammineedi Subba Rao and Others
Andhra Pradesh High Court · AIR 1973 AP 113
Provincial Insolvency Act, 1920 — Section 28, 4
High Courts09 Mar 1971
Garlapati Tulasamma Vs Garlapati Lakshminarasamma and Another
Andhra Pradesh High Court · AIR 1972 AP 52
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 9, 115
High Courts04 Mar 1971
N. Annajee Rao and Brother Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1974) 97 ITR 265
Income Tax Act, 1922 — Section 10(2)
High Courts04 Mar 1971
Commissioner of Income Tax Vs Ramchandar Shivnarayan
Andhra Pradesh High Court · (1972) 84 ITR 296
Income Tax Act, 1961 — Section 28(1)
High Courts04 Mar 1971
G. Ramanna Chowdary Vs The Goverment of Andhra Pradesh Home (Transport III) Department and Others
Andhra Pradesh High Court · AIR 1972 AP 195
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 47, 47(3), 64
High Courts01 Mar 1971
N. Neelakanta Reddy and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1971) 2 AnWR 189 : (1972) CriLJ 117
Criminal Procedure Code, 1898 (CrPC) — Section 107, 112
High Courts01 Mar 1971
Bommadevara Venkata Narasimharao Naidu Bahadur Garu and Others Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1972 AP 130
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts26 Feb 1971
M. Kurra Narasimham and Others Vs Gonugunta Seshaiah
Andhra Pradesh High Court · AIR 1972 AP 133
Provincial Small Cause Courts Act, 1887 — Article 8
High Courts25 Feb 1971
Thandrala Narsaiah and Others Vs Pastapurapu Bhadraiah and Others
Andhra Pradesh High Court · AIR 1973 AP 75 : (1973) 1 APLJ 146 : (1973) 1 APLJ 139
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 5
High Courts23 Feb 1971
K.C.P. LTD. (Ramakrishna Cements) and Another Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1972) 29 STC 507
High Courts23 Feb 1971Allowed
K. Balakrishnaiah Vs Commercial Tax Officer and Others
Andhra Pradesh High Court · (1972) 29 STC 328
Constitution of India, 1950 — Article 14, 19, 226
High Courts23 Feb 1971
Markapur Municipality Vs Dodda Ramireddi
Andhra Pradesh High Court · AIR 1972 AP 299
Andhra Pradesh District Municipalities Act, 1965 — Section 38Contract Act, 1872 — Section 56Sales of Goods Act, 1930 — Section 23, 6(2)
High Courts19 Feb 1971Dismissed
The State of Andhra Pradesh Vs Tripuranthakam Basappa and Sons
Andhra Pradesh High Court · (1974) 34 STC 206
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(7)
High Courts19 Feb 1971
Bomisetti Ramachandra Rao Vs N.R. Manikaya Rao
Andhra Pradesh High Court · AIR 1972 AP 198
Transfer of Property Act, 1882 — Section 116
High Courts19 Feb 1971
Poorna Biscuit Factory Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1975) 99 ITR 41
Andhra Pradesh General Sales Tax Act, 1957 — Section 29(3), 7AIncome Tax Act, 1922 — Section 45Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(4), 144
High Courts18 Feb 1971
P.K. Natesa Mudali Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1971) 2 AnWR 233 : (1972) CriLJ 833
Essential Commodities Act, 1955 — Section 6, 7
High Courts18 Feb 1971
The South Indian Sugar Mills Association, Andhra Pradesh and Others Vs The Union of India and Others
Andhra Pradesh High Court · AIR 1972 AP 75
Constitution of India, 1950 — Article 14, 245Essential Commodities Act, 1955 — Section 3, 3(3)
High Courts17 Feb 1971
Madhusudana and Co. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1973) 88 ITR 395
Income Tax Act, 1922 — Section 26A, 66
High Courts16 Feb 1971
Angati Venkateshwarlu@Appalakonda@Konda Vs Maharanipeta Military Mosque
Andhra Pradesh High Court · AIR 1972 AP 132
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 40Limitation Act, 1963 — Article 64, 65