CourtKutchehry.com
HomeJudgmentsCourtKutchehry AIBlogPricing
Courts/Andhra Pradesh High Court/1972

COURT ARCHIVE

Andhra Pradesh High Court judgments, 1972

149 judgments · page 4 of 8

By year

  • 2026
  • 2025
  • 2024
  • 2023
  • 2022
  • 2021
  • 2020
  • 2019
  • 2017
  • 2016
  • 2015
  • 2014
  • 2013
  • 2012
  • 2011
  • 2010
  • 2009
  • 2008
  • 2007
  • 2006
  • 2005
  • 2004
  • 2003
  • 2002
  • 2001
  • 2000
  • 1999
  • 1998
  • 1997
  • 1996
  • 1995
  • 1994
  • 1993
  • 1992
  • 1991
  • 1990
  • 1989
  • 1988
  • 1987
  • 1986
  • 1985
  • 1984
  • 1983
  • 1982
  • 1981
  • 1980
  • 1979
  • 1978
  • 1977
  • 1976
  • 1975
  • 1974
  • 1973
  • 1972
  • 1971
  • 1970
  • 1969
  • 1968
  • 1967
  • 1966
  • 1965
  • 1964
  • 1963
  • 1962
  • 1961
  • 1960
  • 1959
  • 1958
  • 1957
  • 1956
  • 1955
  • 1954
  • 1953
  • 1952
  • 1951
  • 1950
High Courts14 Jul 1972

Iqbal Singh Vs A.V. Subba Rao and Others

Andhra Pradesh High Court · AIR 1973 AP 193

Limitation Act, 1963 — Section 12(2)
Read judgment
High Courts14 Jul 1972

S.M. Abdul Haq Sahib and Brothers Vs Madura South India Corporation Pvt. Ltd.

Andhra Pradesh High Court · AIR 1973 AP 39

Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153
Read judgment
High Courts14 Jul 1972

Commissioner of Income Tax Vs Hyderabad Stone Depot and Others

Andhra Pradesh High Court · (1977) 109 ITR 686

Income Tax Act, 1922 — Section 26A, 27
Read judgment
High Courts13 Jul 1972

M. Nageswara Rao Vs S. Ramachandra Rao

Andhra Pradesh High Court · AIR 1973 AP 86

Easements Act, 1882 — Section 15
Read judgment
High Courts07 Jul 1972

Jaladu Amanthe Raghurama Arya Vs Jaladu Navalaxmi Devi

Andhra Pradesh High Court · AIR 1973 AP 194

Civil Procedure Code, 1908 (CPC) — Section 151
Read judgment
High Courts06 Jul 1972

Kota Narayana Vs Pathivada Suryanarayan and Others

Andhra Pradesh High Court · AIR 1973 AP 94

Andhra Pradesh General Clauses Act, 1891 — Section 3Civil Procedure Code, 1908 (CPC) — Order 21 Rule 36, Order 34 Rule 5, 65General Clauses Act, 1897 — Section 3
Read judgment
High Courts06 Jul 1972

Eastern Ore Corporation Vs The Commercial Tax Officer

Andhra Pradesh High Court · (1973) 1 APLJ 291 : (1974) 33 STC 129

Andhra Pradesh General Sales Tax Act, 1957 — Section 14(1), 14(3), 14(4)
Read judgment
High Courts05 Jul 1972

The Director of Technical Education, Hyderabad Vs Lalchand and Another

Andhra Pradesh High Court · AIR 1973 AP 230

Constitution of India, 1950 — Article 19(1), 226, 227
Read judgment
High Courts05 Jul 1972

Sattu Koteswaramma Vs Sattu Subrahmanyam and Another

Andhra Pradesh High Court · AIR 1973 AP 196

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, 11
Read judgment
High Courts04 Jul 1972

C. Sambasiva Raju Vs S. Shiva Raj Reddy and Another

Andhra Pradesh High Court · (1973) CriLJ 945

Criminal Procedure Code, 1898 (CrPC) — Section 190, 197Penal Code, 1860 (IPC) — Section 19, 499, 500
Read judgment
High Courts04 Jul 1972

Midumolu Lakshminarasimha Rao Vs Vemuru Saramma and Another

Andhra Pradesh High Court · AIR 1973 AP 41

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 71(1), 75(1)Andhra Pradesh Process Fee Rules — Rule 3Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4(1), Order 34 Rule 5
Read judgment
High Courts03 Jul 1972

K. Asheram Vs Abdulla and Others

Andhra Pradesh High Court · AIR 1973 AP 232

Limitation Act, 1908 — Article 182(5)
Read judgment
High Courts03 Jul 1972

Kottu Kanna Rao Vs The District Registrar of Assurances and Collector

Andhra Pradesh High Court · AIR 1973 AP 48 : (1973) 1 AnWR 1 : (1973) 1 APLJ 126

Andhra Pradesh Municipalities Act, 1965 — Section 120
Read judgment
High Courts02 Jul 1972

Commissioner of Wealth Tax Vs Khan Saheb Dost Mohd. Alladin and Another

Andhra Pradesh High Court · (1973) 91 ITR 179

Read judgment
High Courts30 Jun 1972

The Special Deputy Collector, Land Acquisition (Industries) Hyderabad Vs Nawab Turab Yar Jung and Others

Andhra Pradesh High Court · AIR 1973 AP 43

Limitation Act, 1963 — Section 5
Read judgment
High Courts30 Jun 1972

Vemusetti Appayyamma Vs Lakshman Sahu

Andhra Pradesh High Court · AIR 1973 AP 168

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10
Read judgment
High Courts30 Jun 1972

Commissioner of Income Tax Vs Kapoorchand Shrimal

Andhra Pradesh High Court · (1974) 95 ITR 20

Income Tax Act, 1922 — Section 25A, 25A(2)
Read judgment
High Courts29 Jun 1972Dismissed

Jameel and Co. Vs Deputy Commissioner of Commercial Taxes and Others

Andhra Pradesh High Court · (1974) 33 STC 207

Central Sales Tax Act, 1956 — Section 14, 15, 5, 6
Read judgment
High Courts28 Jun 1972

Masoon Sab Vs Madar Sab and Others

Andhra Pradesh High Court · AIR 1973 AP 198 : (1973) 1 APLJ 97

Read judgment
High Courts27 Jun 1972

Ravuri Bhadrayya and Another Vs Veluri Sivarama Sastri

Andhra Pradesh High Court · AIR 1973 AP 125 : (1973) 2 ALT 153

Civil Procedure Code, 1908 (CPC) — Section 100, 101
Read judgment
Previous123456…8Next

© 2026 CourtKutchehry.com · India’s Intelligent Legal Research Platform

HomeCourtKutchehry AIPrivacy PolicyRefund PolicyTerms and Conditions