COURT ARCHIVE

Andhra Pradesh High Court judgments, 1974

169 judgments · page 2 of 9

High Courts05 Dec 1974

Atukuri Namonarayana Vs Uppuluri Naramma and Nandigam Subba Rao

Andhra Pradesh High Court · (1974) 12 AP CK 0007

Andhra Pradesh (andhra Area) Tenancy Act, 1956 — Section 10, 10(1), 10(2), 11, 13Civil Procedure Code, 1908 (CPC) — Section 2(II)Transfer of Property Act, 1882 — Section 111(c)

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High Courts04 Dec 1974Dismissed

Kaparthi Ramulu Vs The Deputy Secretary, General Administration Department (10) Accommodation, Govt. of A.P., Hyderabad and others

Andhra Pradesh High Court · (1974) 12 AP CK 0010

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(2)(i), 11, 11(1), 12Constitution of India, 1950 — Article 14, 19(1)(f)Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts03 Dec 1974

Pyndah Satti Raju and Others Vs Commissioner of Gift-tax

Andhra Pradesh High Court · (1977) 108 ITR 249

Gift Tax Act, 1958 — Section 2

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High Courts02 Dec 1974Dismissed

Gayatri Salt Works and Another Vs The Government of Andhra Pradesh

Andhra Pradesh High Court · AIR 1975 AP 262 : (1975) 1 APLJ 135

Andhra Pradesh Agricultural Lands (Prohibition of Alienation) Act, 1972 — Section 3Constitution of India, 1950 — Article 246(2)

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High Courts29 Nov 1974Allowed

Sarnapudi Appanna Vs Rapanti Narsinga Rao and Others

Andhra Pradesh High Court · AIR 1975 AP 304 : (1975) 1 APLJ 51

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57, 2(2), 47, 96

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High Courts28 Nov 1974

Jagadish Prasad Gupta detenu, Central Jail, Hyd. Vs The State of A.P.

Andhra Pradesh High Court · (1974) 11 AP CK 0021

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High Courts28 Nov 1974Dismissed

P. Vinayak Rao Vs Asstt. Collector of Central Excise I.D.O.

Andhra Pradesh High Court · (1978) 2 ELT 67

Central Excises and Salt Act, 1944 — Section 35, 36

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High Courts28 Nov 1974Allowed

M.A. Wahab Vs Government of A.P. and another

Andhra Pradesh High Court · (1974) 11 AP CK 0003

Constitution of India, 1950 — Article 14, 16

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High Courts27 Nov 1974Dismissed

K. Venkataratnam Vs The District Revenue Officer, Guntur and Others

Andhra Pradesh High Court · AIR 1975 AP 359

Constitution of India, 1950 — Article 19(1), 31(2)Essential Commodities Act, 1955 — Section 3, 6A

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High Courts27 Nov 1974Allowed

C.V. Purushotham Vs Chinna Jeeyangar Mutt Tirupati

Andhra Pradesh High Court · AIR 1975 AP 153 : (1975) 1 APLJ 142

Limitation Act, 1908 — Article 134BLimitation Act, 1963 — Article 96, 31

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High Courts27 Nov 1974Dismissed

Challapareddy Ranganayakamma Vs K. Venkateshwara Rao

Andhra Pradesh High Court · (1974) 11 AP CK 0007

Motor Vehicles Act, 1988 — Section 2(8)Workmens Compensation Act, 1923 — Section 3, 3(1)

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High Courts26 Nov 1974Allowed

Sri Sankara Mathalaya Vidya Poshaka Sangham Vijayawada Vs Special Tahsildar, Land Acquisition Central Railway, Vijayawada

Andhra Pradesh High Court · (1974) 11 AP CK 0018

Land Acquisition Act, 1894 — Section 11, 18, 25, 25(1), 25(2)

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High Courts25 Nov 1974Allowed

Kasireddy Papaiah (Died) and Others Vs The Government of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1975 AP 269 : (1975) 1 APLJ 70

Land Acquisition Act, 1894 — Section 17(4), 4(1), 5A, 6

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High Courts25 Nov 1974Dismissed

Katta Rattamma and others Vs Gannamaneni Kotaiah and others

Andhra Pradesh High Court · (1974) 11 AP CK 0008

Contract Act, 1872 — Section 23

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High Courts20 Nov 1974Allowed

Nawab Mir Barkat Ali Khan Vs Nawab Zulfiquar Jah Bahadur and Others

Andhra Pradesh High Court · AIR 1975 AP 187

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1

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High Courts18 Nov 1974Allowed

In Re: Mandadi Narayanamma and Others

Andhra Pradesh High Court · AIR 1975 AP 267 : (1975) 1 APLJ 126

Succession Act, 1925 — Section 372Succession Rules, 1925 — Rule 13A

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High Courts18 Nov 1974

Palaparti Appanna and Others Vs Palaparti Konda and Another

Andhra Pradesh High Court · (1975) 1 AnWR 230 : (1975) CriLJ 1129

Criminal Procedure Code, 1973 (CrPC) — Section 107, 112, 117, 438

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High Courts12 Nov 1974Allowed

T. Kuppuswamy Vs Meer Husafar Hussain and Another

Andhra Pradesh High Court · AIR 1975 AP 212 : (1975) 1 APLJ 68

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5Provincial Insolvency Act, 1920 — Section 28(4), 59

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High Courts12 Nov 1974Allowed

The Jamia alias Jumma Mosque Vs Reddy Sikander Saheb and others

Andhra Pradesh High Court · (1974) 11 AP CK 0011

Civil Procedure Code, 1908 (CPC) — Section 92

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High Courts09 Nov 1974Dismissed

Chinnam Santhamma alias Bezawada Santhamma Vs Sri. Venkateswara Finance Corporation (Regd.) and others

Andhra Pradesh High Court · (1974) 11 AP CK 0009

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90

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