COURT ARCHIVE

Andhra Pradesh High Court judgments, 1972

149 judgments · page 6 of 8

High Courts17 Apr 1972

The Regional Director, Employees'' State Insurance Corporation Vs The Vazir Sultan Tobacco Co. Ltd.

Andhra Pradesh High Court · (1973) 1 APLJ 6 : (1972) 2 LLJ 602

Constitution of India, 1950 — Article 314Industrial Disputes Act, 1947 — Section 10, 2Payment of Bonus Act, 1965 — Section 19, 2, 32

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High Courts14 Apr 1972

The Hutti Gold Mines Kamgar Sangh Vs Government of India and Others

Andhra Pradesh High Court · (1973) 1 LLJ 46

Constitution of India, 1950 — Article 14, 19, 245, 246, 43

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High Courts14 Apr 1972

Gunpu Gangi Reddy and Another Vs Pinzari Kasim and Others

Andhra Pradesh High Court · (1974) CriLJ 440

Constitution of India, 1950 — Article 161, 162Criminal Procedure Code, 1898 (CrPC) — Section 2, 401Penal Code, 1860 (IPC) — Section 392, 393, 394, 395, 396

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High Courts14 Apr 1972

G. Abdul Shukur Vs The Union of India (Govt. of India)

Andhra Pradesh High Court · AIR 1973 AP 118

Limitation Act, 1963 — Section 5

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High Courts13 Apr 1972

Pudi Appa Rao Vs Gompa Narayanappa and Another

Andhra Pradesh High Court · AIR 1973 AP 16

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 105, Order 21 Rule 97

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High Courts12 Apr 1972

Edara Pattabi Srirama Vs Thadikammal Veerabhadra Appala China Rajanna and Others

Andhra Pradesh High Court · AIR 1973 AP 24

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 62, Order 21 Rule 66(2), 115, 47

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High Courts12 Apr 1972

Chintala Koteswara Rao Vs The Regional Transport Officer, Vijayawada

Andhra Pradesh High Court · AIR 1972 AP 338 : (1972) 1 ALT 258

Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 4, 4(1)

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High Courts28 Mar 1972

K.H. Denial and Others Vs The Life Insurance Corporation of India and Another

Andhra Pradesh High Court · AIR 1973 AP 102

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High Courts23 Mar 1972

Manyam Janakalakshmi Vs Manyam Madhava Rao and Others

Andhra Pradesh High Court · AIR 1973 AP 103 : (1973) 1 APLJ 46

Negotiable Instruments Act, 1881 (NI) — Section 118

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High Courts22 Mar 1972

Pendela Narasimham and Another Vs Pendela Venkata Narasimham and Others

Andhra Pradesh High Court · AIR 1973 AP 162

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 6, Order 41 Rule 33, Order 41 Rule 4Transfer of Property Act, 1882 — Section 73

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High Courts20 Mar 1972

K.R. Mallesha Vs Ramnath Gajanand

Andhra Pradesh High Court · AIR 1974 AP 53

Partnership Act, 1932 — Section 40

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High Courts20 Mar 1972Dismissed

Anamolu Seshagiri Rao and Company and Others Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1973) 32 STC 51

Andhra Pradesh General Sales Tax Act, 1957 — Section 2(1) Clause(t)

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High Courts14 Mar 1972

Anabeshahi Wine and Distilleries Private Ltd. Vs The Government of Andhra Pradesh

Andhra Pradesh High Court · AIR 1972 AP 379

Andhra Pradesh Distillery Rules, 1970 — Rule 15Andhra Pradesh Excise Act, 1968 — Section 28(2)

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High Courts13 Mar 1972

N.V. Somaraju Vs Government of India and Others

Andhra Pradesh High Court · (1974) 97 ITR 97

Constitution of India, 1950 — Article 14Estate Duty Act, 1953 — Section 34(1), 34(2)

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High Courts10 Mar 1972

Chargulla Sitarama Rao Vs Patel Engineering Co. Ltd.

Andhra Pradesh High Court · AIR 1973 AP 120 : (1973) 1 AnWR 56

Andhra Pradesh (Andhra Area) Canals and Public Ferries Act, 1890 — Section 10, 11, 12, 13, 14

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High Courts10 Mar 1972

Venkatachalam and Others Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1973 AP 65

Andhra Pradesh Education Rules, 1982 — Rule 219Constitution of India, 1950 — Article 14

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High Courts10 Mar 1972

State Govt. of Andhra Pradesh Vs Manickchand Jeevraj and Co., Bombay

Andhra Pradesh High Court · AIR 1973 AP 27

Civil Procedure Code, 1908 (CPC) — Section 144, 151

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High Courts10 Mar 1972

Adigarla Simhachalam Vs Adigarla Papamma

Andhra Pradesh High Court · AIR 1973 AP 31

Civil Procedure Code, 1908 (CPC) — Section 10, 100, 101Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 24, 9

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High Courts09 Mar 1972

The Public Prosecutor Vs V. Viswanathachari

Andhra Pradesh High Court · (1972) 2 AnWR 235 : (1973) CriLJ 779

Andhra Pradesh (Andhra Area) Gaming Act, 1930 — Section 5, 6, 7, 8

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High Courts06 Mar 1972Dismissed

S. M. Palaniappa Devar and Sons Vs Commercial Tax Officer and Another

Andhra Pradesh High Court · (1973) 31 STC 34

Constitution of India, 1950 — Article 200, 226

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