High Courts02 Nov 1973Allowed
Shaik Ali Vs Commissioner (now Special Officer), Municipal Corporation of Hyderabad
Andhra Pradesh High Court · (1973) 11 AP CK 0011
Constitution of India, 1950 — Article 309Industrial Disputes Act, 1947 — Section 2(s)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1973
122 judgments · page 2 of 7
High Courts02 Nov 1973Allowed
Ediga Ramappa Vs Govt. of A.P. and 2 others
Andhra Pradesh High Court · (1973) 11 AP CK 0001
High Courts01 Nov 1973
Adapa Abbayi Vs Reddipantulu Choudhry and Others
Andhra Pradesh High Court · AIR 1974 AP 139 : (1974) 1 APLJ 1
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 13Transfer of Property Act, 1882 — Section 112
High Courts30 Oct 1973
In Re: Javvaji Venkateshwarlu
Andhra Pradesh High Court · AIR 1974 AP 319
Limitation Act, 1963 — Section 12
High Courts23 Oct 1973Dismissed
Ippili Satyanarayana Vs The Amadalavalasa Co-operative Agricultural and Industrial Society Ltd.
Andhra Pradesh High Court · AIR 1975 AP 22
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts22 Oct 1973
Income Tax Officer, B-Ward Vs Buragadda Satyanarayana
Andhra Pradesh High Court · (1977) 106 ITR 333
Gift Tax Act, 1958 — Section 2, 4(1)Income Tax Act, 1961 — Section 45, 47, 52, 52(1)
High Courts19 Oct 1973Allowed
State Bank of Hyderabad Vs Kotha Papi Reddy and Another
Andhra Pradesh High Court · AIR 1975 AP 25
Stamp Act, 1899 — Article 48, 48A, 5, 2(5)
High Courts16 Oct 1973
Inspector General of Registration and Stamps, Andhra Pradesh, Hyderabad Vs Additional Chief Judge, City Civil Court, Hyderabad and Another
Andhra Pradesh High Court · AIR 1974 AP 83
Stamp Act, 1899 — Section 61
High Courts15 Oct 1973
Rashid Shapurji Chenai and Others Vs The Collector Land Acquisition
Andhra Pradesh High Court · AIR 1974 AP 273
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3
High Courts12 Oct 1973
Shamamma and Another Vs Ramachander Rao and Others
Andhra Pradesh High Court · AIR 1974 AP 150 : (1974) 1 APLJ 87
Hyderabad Money Lenders Act, 1349 — Section 15, 3(4)Hyderabad Money Lenders Rules, 1349 — Rule 11, 15
High Courts11 Oct 1973Dismissed
M. Gangappa Vs The Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1975 AP 138
Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 319Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 68B, 68C, 68D, 68E, 68F
High Courts10 Oct 1973
Allu Appalaswamy and Others Vs Maturi Anjaneyulu and Others
Andhra Pradesh High Court · AIR 1974 AP 268 : (1974) 1 APLJ 55
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(1), 23
High Courts09 Oct 1973
Md. Murthuza Hussain Vs S.V.L. Narayana Rao
Andhra Pradesh High Court · AIR 1974 AP 271 : (1974) 1 APLJ 385
Civil Procedure Code, 1908 (CPC) — Section 60(1)
High Courts25 Sept 1973
Bandaru Kabbaiah Vs Adapa Gopala Rao
Andhra Pradesh High Court · (1973) 09 AP CK 0007
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 9 Rule 13Criminal Procedure Code, 1898 (CrPC) — Section 152
High Courts24 Sept 1973Dismissed
Noone R.S. Govindarayulu and Bros. Vs Sales Tax Appellate Tribunal and Others
Andhra Pradesh High Court · (1974) 33 STC 580
Central Sales Tax Act, 1956 — Section 13, 6, 8
High Courts21 Sept 1973Allowed
The Official Receiver Vs Veeranki Samudralu and Others
Andhra Pradesh High Court · AIR 1975 AP 27
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 90, Order 22 Rule 10, 115Limitation Act, 1963 — Section 21(1)Provincial Insolvency Act, 1920 — Section 20
High Courts20 Sept 1973Dismissed
Andhra Pradesh Wakf Board, Hyderabad Vs Alapati Mangamma and Others
Andhra Pradesh High Court · AIR 1975 AP 8
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 5
High Courts14 Sept 1973Allowed
S. Viswanatham Chetty Vs N. Lucas
Andhra Pradesh High Court · (1973) 09 AP CK 0004
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts12 Sept 1973
The Government of Andhra Pradesh and Others Vs P. Rukma Reddy
Andhra Pradesh High Court · (1974) 2 LLJ 279
Contract Labour (Regulation and Abolition) Act, 1970 — Section 14, 16
High Courts11 Sept 1973Allowed
The State of Andhra Pradesh and Another Vs Shah Jamnadas Amichand
Andhra Pradesh High Court · (1975) 35 STC 281
Constitution of India, 1950 — Article 226