Andhra Pradesh High Court Judgments 1972

High Courts20 Dec 1972

Commissioner of Income Tax Vs Krishna Mining Co.

Andhra Pradesh High Court · (1974) 1 AnWR 80 : (1977) 107 ITR 702

Income Tax (Appellate Tribunal) Rules, 1963 — Rule 11, 27Income Tax Act, 1922 — Section 33, 33(4)Income Tax Act, 1961 — Section 35(2)

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High Courts20 Dec 1972

Karri Nookaraju Vs Putra Venkatarao and Others

Andhra Pradesh High Court · AIR 1974 AP 13

Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63

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High Courts15 Dec 1972

Kalagarla Appalaraju Vs Assistant Inspector of Labour and Another

Andhra Pradesh High Court · (1973) 1 AnWR 330 : (1973) CriLJ 1485

Criminal Procedure Code, 1898 (CrPC) — Section 438

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High Courts14 Dec 1972Dismissed

Associated Tanners Vs Commercial Tax Officer (OFA)

Andhra Pradesh High Court · (1974) 33 STC 588

Constitution of India, 1950 — Article 226, 301, 302, 303, 304

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High Courts11 Dec 1972Allowed

Zahama Bee Vs Reliable Corporation (P.) Ltd. and Another

Andhra Pradesh High Court · (1974) 44 CompCas 483

Companies Act, 1956 — Section 446

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High Courts06 Dec 1972

G. Srinivasa Reddy Vs The Commissioner of Excise Board of Revenue and Others

Andhra Pradesh High Court · AIR 1973 AP 178 : (1973) 1 APLJ 228

Hyderabad Abkari Act, 1316 — Section 3, 41

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High Courts30 Nov 1972Dismissed

The State of Andhra Pradesh Vs Sri Rama Laxmi Satyanarayana Rice Mill

Andhra Pradesh High Court · (1975) 35 STC 601

Andhra Pradesh General Sales Tax Act, 1957 — Section 20, 20(3)

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High Courts15 Nov 1972Dismissed

Tholasi Venkatamunuswamy Chetty and Sons and Others Vs The Commercial Tax Officer and Another

Andhra Pradesh High Court · (1973) 1 APLJ 320 : (1974) 33 STC 497

Constitution of India, 1950 — Article 286

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High Courts14 Nov 1972

Lothamasu Sambasiva Rao Vs Thadwarthi Balakotiah

Andhra Pradesh High Court · AIR 1973 AP 342

Contract Act, 1872 — Section 70Evidence Act, 1872 — Section 91Stamp Act, 1899 — Section 35, 36

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High Courts14 Nov 1972

Smt. R.D. Chand Vs Central Government and Another

Andhra Pradesh High Court · (1977) 108 ITR 717

Constitution of India, 1950 — Article 226Estate Duty Act, 1953 — Section 52

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High Courts09 Nov 1972Dismissed

Gottuparthi Lakshminarayana Sarma Vs G. Narasamma and others

Andhra Pradesh High Court · (1972) 11 AP CK 0006

Hindu Womens Right to Property Act, 1937 — Section 5

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High Courts06 Nov 1972

Ali Mohammed Khusro and Others Vs The Special Deputy Collector Land Acquisition, Industries

Andhra Pradesh High Court · AIR 1974 AP 18 : (1974) 1 APLJ 44

Succession Act, 1925 — Section 214(2), 370

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High Courts27 Oct 1972

Kuncham Gavara Raju Vs Kuncham Satyanarayana and Others

Andhra Pradesh High Court · AIR 1973 AP 300

Stamp Act, 1899 — Section 2(15)

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High Courts22 Oct 1972

Commissioner of Income Tax Vs Smt. Sankari Manickyamma

Andhra Pradesh High Court · (1976) 105 ITR 172

Income Tax Act, 1961 — Section 4Land Acquisition Act, 1894 — Section 28

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High Courts13 Oct 1972

Commissioner of Income Tax Vs Mohanlal Gokuldas and Co.

Andhra Pradesh High Court · (1974) 95 ITR 537

Income Tax Act, 1961 — Section 220(6)

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High Courts13 Oct 1972

Tara Singh Vs Wahid Bi

Andhra Pradesh High Court · AIR 1973 AP 273 : (1973) 1 AnWR 11

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(2)(I), 12

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High Courts11 Oct 1972

The Kurnool Municipality Vs The Civic Association and Another

Andhra Pradesh High Court · (1973) CriLJ 1227

Penal Code, 1860 (IPC) — Section 11, 290

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High Courts11 Oct 1972Allowed

Cherukuru Muthayya Vs Gadde Gopalakrishnayya and Others

Andhra Pradesh High Court · AIR 1974 AP 85 : (1973) 2 APLJ 209

Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts06 Oct 1972

Kalamallah Babakka and Another Vs Official Receiver, Cuddapah and Another

Andhra Pradesh High Court · AIR 1973 AP 312

Provincial Insolvency Act, 1920 — Section 28

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High Courts06 Oct 1972

The Board of Revenue, Hyderabad Vs Validity Ram Krishnaiah

Andhra Pradesh High Court · AIR 1973 AP 275

Stamp Act, 1899 — Article 20, 46

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Andhra Pradesh High Court judgments, 1972