High Courts27 Jun 1972
Teju Singh Vs Shanta Devi
Andhra Pradesh High Court · AIR 1973 AP 51
Evidence Act, 1872 — Section 101, 104Trade and Merchandise Marks Act, 1958 — Section 105, 2, 27(2)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1972
149 judgments · page 5 of 8
High Courts27 Jun 1972
Kanchi Kamamma and Others Vs Yerramsetti Appanna
Andhra Pradesh High Court · AIR 1973 AP 201
Civil Procedure Code, 1908 (CPC) — Section 9Hindu Minority and Guardianship Act, 1956 — Section 11Registration Act, 1908 — Section 32, 33
High Courts23 Jun 1972
Kalle Byre and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1973) CriLJ 504
Criminal Procedure Code, 1898 (CrPC) — Section 154, 161, 164, 173Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 147, 323, 448
High Courts23 Jun 1972
Commissioner of Income Tax Vs Smt. P. Janaki Bai (legal representative of late P. Ananda Rao)
Andhra Pradesh High Court · (1973) 87 ITR 645
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts22 Jun 1972
Yethirajula Neelayya and Another Vs Mudumuru Ramaswami and Another
Andhra Pradesh High Court · AIR 1973 AP 58
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Hindu Succession Act, 1956 — Section 6
High Courts22 Jun 1972
The Andhra Mennonite Self-supporting Church Society Vs Sundramma and Others
Andhra Pradesh High Court · AIR 1973 AP 19
Arbitration Act, 1940 — Section 47Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 23 Rule 3
High Courts21 Jun 1972
Commissioner of Wealth-tax Vs Smt. P. Sakuntalamma
Andhra Pradesh High Court · (1973) 89 ITR 104
Wealth Tax Act, 1957 — Section 7(2)
High Courts20 Jun 1972
N.A. Siddiqui Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1973 AP 13
High Courts19 Jun 1972
Penumarthi Venkatrayudu Vs Penumarthi and Others
Andhra Pradesh High Court · AIR 1973 AP 96
Evidence Act, 1872 — Section 115
High Courts19 Jun 1972
Somanath Baraman and Others Vs S.V. Jagannatha Rao
Andhra Pradesh High Court · AIR 1973 AP 144
Hyderabad Money Lenders Act, 1349 — Section 2(7), 3(5), 9(2)
High Courts15 Jun 1972Dismissed
The State of Andhra Pradesh Vs Sri Durga Hardware Stores and Another
Andhra Pradesh High Court · (1973) 32 STC 322
Andhra Pradesh General Sales Tax Act, 1957 — Section 20(2)
High Courts15 Jun 1972
Sripathi Rajyalakshmi and Another Vs Sripathi Seetamahalakshmi
Andhra Pradesh High Court · AIR 1973 AP 203
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 2, 115, 141
High Courts14 Jun 1972
Commissioner of Income Tax Vs Bowrisankara Steam Ferry Co.
Andhra Pradesh High Court · (1973) 87 ITR 650
Income Tax Act, 1961 — Section 37
High Courts13 Jun 1972
Rachaputi Venkateswaralu Vs K. Subrahamanyam and Others
Andhra Pradesh High Court · AIR 1973 AP 206
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 2Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10Transfer of Property Act, 1882 — Section 108
High Courts09 Jun 1972
Anumukonda Anjaneyulu Vs Agricultural Traders
Andhra Pradesh High Court · AIR 1973 AP 219
Limitation Act, 1963 — Article 1
High Courts09 Jun 1972
Bheema Ramaswamy and Another Vs The Joint Commissioner, Endowments Department, Andhra Pradesh, Hyderabad and Others
Andhra Pradesh High Court · AIR 1973 AP 62 : (1973) 2 ALT 147
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 77, 77(2), 77(4), 78, 82Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226
High Courts08 Jun 1972
The Public Prosecutor Vs Baggu Rama Murti and Others
Andhra Pradesh High Court · (1973) CriLJ 1761
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 3, 30Penal Code, 1860 (IPC) — Section 147, 148, 302
High Courts07 Jun 1972
Malakayya and Another Vs Avati Buchamma
Andhra Pradesh High Court · AIR 1973 AP 208
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2
High Courts20 Apr 1972
Maddula Kasi Viswanadham Vs Chalasani Radhakrishnarao
Andhra Pradesh High Court · AIR 1973 AP 99
Negotiable Instruments Act, 1881 (NI) — Section 78
High Courts18 Apr 1972Allowed
Vajhala Venkata Ramana Vs The State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1973) 31 STC 55
Andhra Pradesh General Sales Tax Act, 1957 — Section 2(bbb)