High Courts04 Mar 1972
Inturi Venkayya and Another Vs The State
Andhra Pradesh High Court · (1973) CriLJ 245
Penal Code, 1860 (IPC) — Section 224, 225, 353
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1972
149 judgments · page 7 of 8
High Courts04 Mar 1972
G. Rajeswara Reddy Vs Commissioner of Income Tax and Another
Andhra Pradesh High Court · (1972) 84 ITR 556
Income Tax Act, 1922 — Section 33A, 46(1)Taxation Laws (Continuation and Validation of Recovery Proceedings) Act, 1964 — Section 3
High Courts04 Mar 1972
State of Andhra Pradesh and Others Vs Gattimukkala Venkatareddy and Others
Andhra Pradesh High Court · AIR 1973 AP 68
Andhra Pradesh Minor Forest Produce (Regulation of Trade) Act, 1971 — Section 2(5), 5, 7Constitution of India, 1950 — Article 226
High Courts04 Mar 1972
Shaik Mustaq Ahmed Vs The State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1973 AP 66
Constitution of India, 1950 — Article 14
High Courts03 Mar 1972
Pratti Rajamma Vs Pratti Chintaiah
Andhra Pradesh High Court · (1972) 2 AnWR 253 : (1973) CriLJ 1489
Evidence Act, 1872 — Section 126Penal Code, 1860 (IPC) — Section 500
High Courts01 Mar 1972Allowed
The Divisional Electrical Engineer Vs K. Amarappa
Andhra Pradesh High Court · (1973) ACJ 39
Workmens Compensation Act, 1923 — Section 10, 23, 25, 27, 30Workmens Compensation Rules, 1924 — Rule 19, 20, 21, 22, 23
High Courts25 Feb 1972Allowed
G. Lakshminarayana Vs Commercial Tax Officer and Another
Andhra Pradesh High Court · (1974) 33 STC 558
Andhra Pradesh General Sales Tax Act, 1957 — Section 5(3)
High Courts24 Feb 1972
Gone Rajasimha Rao and Others Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1973 AP 236
Andhra Pradesh Mahals (Abolition and Conversion into Ryotwari) Regulations, 1969 — Section 1, 2, 5Constitution of India, 1950 — Article 15(4), 19(1), 244(1)Evidence Act, 1872 — Section 115
High Courts23 Feb 1972
Kudapa Subbana Vs Chitturi Gandhi and Others
Andhra Pradesh High Court · AIR 1972 AP 261
Constitution of India, 1950 — Article 133Limitation Act, 1963 — Section 14
High Courts22 Feb 1972
The Public Prosecutor Vs Vandanam Venkata Pulla Rao
Andhra Pradesh High Court · (1973) CriLJ 121
Prevention of Food Adulteration Act, 1954 — Section 13, 16, 2
High Courts16 Feb 1972
The Central Warehousing Corporation Vs Central Bank of India Ltd. and Another
Andhra Pradesh High Court · AIR 1974 AP 8
Contract Act, 1872 — Section 161Hyderabad Area Warehouses Rules, 1959 — Rule 16Limitation Act, 1963 — Article 113, 70
High Courts16 Feb 1972
Mannem Borramma Vs Mannem Rukminamma
Andhra Pradesh High Court · AIR 1973 AP 98
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts15 Feb 1972
The Public Prosecutor Vs Doredla Ramayya and Another
Andhra Pradesh High Court · (1973) CriLJ 506
Prevention of Food Adulteration Act, 1954 — Section 16
High Courts15 Feb 1972
B. Jangi Reddy Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1972 AP 307
Andhra Pradesh Panchayat Samithis and Zilla Parishads Act, 1959 — Section 33(12), 4Constitution of India, 1950 — Article 226
High Courts15 Feb 1972
Maganti Ramachandra Rao and Co. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1974) 95 ITR 147
Income Tax Act, 1922 — Section 33A, 33A(2)
High Courts14 Feb 1972
Ramakrishna Reddi and Another Vs P. Dasa Muni Reddi and Another
Andhra Pradesh High Court · AIR 1973 AP 33
Limitation Act, 1963 — Section 20(2)
High Courts08 Feb 1972Dismissed
Sri Jayalakshmi Bharat Oil Mills Vs Commercial Tax Officer and Another
Andhra Pradesh High Court · (1973) 32 STC 269
Andhra Pradesh General Sales Tax Act, 1957 — Section 16(3)
High Courts07 Feb 1972
In the Matter of: Nagalingam
Andhra Pradesh High Court · AIR 1972 AP 340
Constitution of India, 1950 — Article 13
High Courts04 Feb 1972Allowed
Shantilal and Co. and Another Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1973) 30 STC 382
Central Sales Tax Act, 1956 — Section 14
High Courts04 Feb 1972
Swaraj Motor Works Vs The Union of India (UOI) and Another
Andhra Pradesh High Court · (1973) 1 LLJ 600
Apprentices Act, 1961 — Section 11, 12, 13, 2, 8Constitution of India, 1950 — Article 14, 19, 226