COURT ARCHIVE

Andhra Pradesh High Court judgments, 1972

149 judgments · page 2 of 8

High Courts06 Oct 1972

K. Satyanarayana Vs The State of Andhra Pradesh and Another

Andhra Pradesh High Court · AIR 1973 AP 223 : (1973) 1 AnWR 349 : (1973) 1 APLJ 222

Andhra Pradesh Civil Services (Disciplinary Proceedings Tribunal) Act, 1960 — Section 2, 7Andhra Pradesh Pension Code — Rule 351A

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High Courts05 Oct 1972

Mir Barkat Ali Khan Bhadur Vs Syed Shujauddin Ahmed and Another

Andhra Pradesh High Court · (1973) 1 APLJ 205 : (1973) CriLJ 1230

Constitution of India, 1950 — Article 13, 21, 225, 226, 363ACriminal Procedure Code, 1898 (CrPC) — Section 190, 197, 200, 202, 203Penal Code, 1860 (IPC) — Section 403, 404, 408

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High Courts05 Oct 1972

Amir Ali Khan and Others Vs Shahalam Khatoom and Another

Andhra Pradesh High Court · AIR 1974 AP 23

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High Courts04 Oct 1972

Ramachandraswami Varu of Uttaradi Mutt Samasthanam Vs Nagoboyina Koteswara Rao and Others

Andhra Pradesh High Court · AIR 1973 AP 279

Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 13, 3Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Rules, 1957 — Rule 15Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8

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High Courts29 Sept 1972Dismissed

Kaliki Veera Reddy and Co. Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1974) 34 STC 517

Income Tax Act, 1961 — Section 33, 33D

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High Courts26 Sept 1972

Ampro Food Products Vs Ashoka Biscuit Works and Others

Andhra Pradesh High Court · AIR 1973 AP 17 : (1973) 1 AnWR 71

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 9Designs Act, 1908 — Section 2(5), 51ATrade and Merchandise Marks Act, 1958 — Section 2(1)

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High Courts22 Sept 1972

In Re: Kada Sambamurty

Andhra Pradesh High Court · (1973) CriLJ 786

Criminal Procedure Code, 1898 (CrPC) — Section 435Penal Code, 1860 (IPC) — Section 11, 13, 272, 273, 274Prevention of Food Adulteration Act, 1954 — Section 10, 11, 13

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High Courts22 Sept 1972

Thamma Rattamma and Others Vs Thamma Venkata Subbamma and Another

Andhra Pradesh High Court · AIR 1973 AP 226

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High Courts20 Sept 1972

Puchalapalli Chandrasekhara Reddy and Another Vs The Official Receiver, Nellore

Andhra Pradesh High Court · AIR 1973 AP 130 : (1973) 1 APLJ 20

Provincial Insolvency Act, 1920 — Section 53

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High Courts19 Sept 1972

M. Ramachandra Rao Vs A. Papayya Sastry and Another

Andhra Pradesh High Court · AIR 1974 AP 28

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63, 115

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High Courts08 Sept 1972

Sobhanadreswara Rice Mill Company and Others Vs Brahmachari Bavaji Mutt, Vijayawada

Andhra Pradesh High Court · AIR 1973 AP 292

General Clauses Act, 1897 — Section 8Transfer of Property Act, 1882 — Section 105

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High Courts06 Sept 1972

Ali Khan and Others Vs Special Deputy Collector Land Acquisition (Industries) Hyderabad and Others

Andhra Pradesh High Court · (1972) 09 AP CK 0013

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)

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High Courts06 Sept 1972Allowed

Reddy and Company Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (1973) 32 STC 399

Central Sales Tax (Amendment) Act, 1969 — Section 10, 10(1)

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High Courts06 Sept 1972

K.Y. Sodamma and Another Vs K. Gunneswarudu

Andhra Pradesh High Court · AIR 1973 AP 295

Allahabad High Court Rules, 1952 — Rule 15(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1

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High Courts06 Sept 1972Dismissed

Putineedi Krishna Rao and Others Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (1973) 31 STC 611

Andhra Pradesh General Sales Tax (Amendment) Act, 1970 — Section 9(2)

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High Courts01 Sept 1972

State of Hyderabad Vs K. Venkateswara Rao

Andhra Pradesh High Court · (1973) CriLJ 1351

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 173Prevention of Corruption Act, 1988 — Section 10, 13, 5

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High Courts01 Sept 1972

The Public Prosecutor Vs Pocku Syed Ismail and Another

Andhra Pradesh High Court · (1973) 1 APLJ 431 : (1973) CriLJ 931

Criminal Procedure Code, 1898 (CrPC) — Section 162, 94Customs Act, 1962 — Section 135Evidence Act, 1872 — Section 114, 123, 124, 125, 129

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High Courts01 Sept 1972

Vazir Sultan Tobacco Co. Ltd. Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1974) 96 ITR 248

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High Courts01 Sept 1972

The Public Prosecutor Vs Nalam Suryanarayana Murthy

Andhra Pradesh High Court · (1973) CriLJ 1238

Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 3, 302, 304, 323, 379Probation of Offenders Act, 1958 — Section 11, 14, 15, 17, 3

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High Courts30 Aug 1972

Pabbati Shankaraiah and Others Vs Income Tax Officer, A-Ward, Warangal

Andhra Pradesh High Court · AIR 1973 AP 84 : (1973) 1 APLJ 1

Andhra Pradesh High Court Appellate Side Rules, 1958 — Rule 20

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