High Courts31 Dec 1973
Abdul Qayyum Vs Durdana Begum and Others
Andhra Pradesh High Court · (1974) CriLJ 873
Criminal Procedure Code, 1898 (CrPC) — Section 12
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1973
122 judgments · page 1 of 7
High Courts31 Dec 1973
Y. Laxmi Prasannam Vs Y. Narasayya and Another
Andhra Pradesh High Court · AIR 1975 AP 91
Stamp Act, 1899 — Section 2(15)
High Courts31 Dec 1973
R. De Sequaira Vs Government of Andhra Pradesh and Another
Andhra Pradesh High Court · (1975) 2 LLJ 148
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 162
High Courts28 Dec 1973Dismissed
Smt. Sreelatha Bhupal Vs The Government of A.P. and others
Andhra Pradesh High Court · (1973) 12 AP CK 0012
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10, 11Constitution of India, 1950 — Article 136, 136(1)
High Courts24 Dec 1973
Aravapalli Kotiratnam Vs State
Andhra Pradesh High Court · (1973) 12 AP CK 0010
Contract Act, 1872 — Section 5Essential Commodities Act, 1955 — Section 6A, 6B, 6C, 7Imports and Exports (Control) Act, 1947 — Section 5
High Courts24 Dec 1973
N.D. Swaminathan Vs The Chief Engineer, South Central Railway, Railway Nilayam, Secunderabad and others
Andhra Pradesh High Court · (1973) 12 AP CK 0009
Constitution of India, 1950 — Article 226
High Courts24 Dec 1973
M. Appala Ramanujacharyulu Vs M. Venkatanarasimhacharyulu and Others
Andhra Pradesh High Court · AIR 1974 AP 316
Evidence Act, 1872 — Section 101, 104
High Courts12 Dec 1973Dismissed
Mothika Mutyalu and Another Vs Mothika Appayyalingam and Others
Andhra Pradesh High Court · AIR 1975 AP 19
Limitation Act, 1963 — Article 109, 6
High Courts11 Dec 1973
Kapu Karianna and Others Vs R. Kodappa and Another
Andhra Pradesh High Court · (1974) CriLJ 1325
Criminal Procedure Code, 1898 (CrPC) — Section 147, 248, 323, 403Penal Code, 1860 (IPC) — Section 109, 147, 323
High Courts07 Dec 1973
P. Krishnamoorthi Gupta and Others Vs The Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1974 AP 252
Essential Commodities Act, 1955 — Section 3
High Courts06 Dec 1973
E.S.I.C. Vs Sri Krishna Bottlers (P) Ltd.
Andhra Pradesh High Court · (1974) 1 APLJ 409 : (1977) 2 LLJ 227
Factories Act, 1948 — Section 2
High Courts05 Dec 1973
Goteti Umamaheshwara Prasam and Others Vs Andhra Pradesh State Electricity Board
Andhra Pradesh High Court · (1974) 2 LLJ 419
Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 79Income Tax Act, 1961 — Section 297
High Courts23 Nov 1973
The Public Prosecutor (A.P.) Vs Patan Mahaboob Valli Khan
Andhra Pradesh High Court · (1974) CriLJ 1069
Criminal Procedure Code, 1898 (CrPC) — Section 288, 304, 342, 417Penal Code, 1860 (IPC) — Section 302
High Courts20 Nov 1973Allowed
G. Narayan and another Vs The State of A.P. and 2 others
Andhra Pradesh High Court · (1973) 11 AP CK 0004
High Courts16 Nov 1973Dismissed
Nittala Suranna and Sons and Others Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1974) 2 APLJ 5 : (1975) 35 STC 268
Constitution of India, 1950 — Article 226
High Courts13 Nov 1973
N. Rajagopala Rao Vs Murtuza Mujtahdi Editor, Anti - Corruption Weekly and another
Andhra Pradesh High Court · (1973) 11 AP CK 0003
Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 19, 227, 233, 235Contempt of Courts Act, 1971 — Section 11, 12, 15, 2(c), 2(c)(i)
High Courts12 Nov 1973
Lakshmamma and Another Vs Thayamma
Andhra Pradesh High Court · AIR 1974 AP 255 : (1974) 1 APLJ 118
Hindu Marriage Act, 1955 — Section 11, 12, 16
High Courts09 Nov 1973
Parimi Venkanna Vs Managing Partner, Modern Spun Pipe Co.
Andhra Pradesh High Court · (1974) 2 LLJ 347
Civil Procedure Code, 1908 (CPC) — Section 105, 115, 17, 2, 51Constitution of India, 1950 — Article 227Payment of Wages Act, 1936 — Section 15, 17, 20
High Courts08 Nov 1973
Narasimha Vs Production Engineer and Another
Andhra Pradesh High Court · AIR 1974 AP 264
Probation of Offenders Act, 1958 — Section 12, 3Railway Property (Unlawful Possession) Act, 1966 — Section 3Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 14
High Courts07 Nov 1973
Bhimdas and Others Vs P. Kanthamma (Died) and Others
Andhra Pradesh High Court · AIR 1974 AP 266 : (1974) 1 APLJ 292
Hindu Succession Act, 1956 — Section 15(1), 15(2)