COURT ARCHIVE

Andhra Pradesh High Court judgments, 1974

169 judgments · page 3 of 9

High Courts06 Nov 1974Dismissed

The Anakapalli Co-operative Marketing Society Ltd., Anakapalle Vs The Govt. of A.P. and others

Andhra Pradesh High Court · (1974) 11 AP CK 0002

Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 33Factories Act, 1948 — Section 2, 2(8), 2(s), 7

High Courts06 Nov 1974Allowed

Ganugala Veerabhadra Rao Vs The Registrar of Co-operative Societies and Others

Andhra Pradesh High Court · AIR 1975 AP 213

High Courts05 Nov 1974Dismissed

Guntupalli Rama Subbaiah Vs Guntupalli Rajamma

Andhra Pradesh High Court · (1974) 11 AP CK 0020

Contract Act, 1872 — Section 23, 56Dowry Prohibition Act, 1961 — Section 10, 2, 3, 4, 5Penal Code, 1860 (IPC) — Section 30

High Courts05 Nov 1974

R. Mohana Rao Vs Dy. Inspector-General of Police and Others

Andhra Pradesh High Court · (1975) 1 APLJ 114 : (1975) 2 LLJ 251

High Courts01 Nov 1974Allowed

Chota Uddandu Sahib Vs Masthan Bi (Died) and Others

Andhra Pradesh High Court · AIR 1975 AP 271

Transfer of Property Act, 1882 — Section 129

High Courts30 Oct 1974Allowed

Panchireddi Appala Suramma alias Gadela Appalasuramma Vs Gadela Ganapatlu

Andhra Pradesh High Court · AIR 1975 AP 193

Hindu Marriage Act, 1955 — Section 12, 5

High Courts28 Oct 1974Dismissed

K. Srinivasulu Vs Deputy Commercial Tax Officer

Andhra Pradesh High Court · (1975) 1 AnWR 168 : (1975) 1 APLJ 20 : (1975) 35 STC 262

Constitution of India, 1950 — Article 245, 246, 366

High Courts28 Oct 1974

Jagadish Prasad Gupta Detenu Central Jail Vs The State of Andhra Pradesh and Another

Andhra Pradesh High Court · (1975) CriLJ 1017

Maintenance of Internal Security Act, 1971 — Section 14(2)

High Courts17 Oct 1974

Chigurupalli Suryanarayana Vs The Amadalavalasa Co-operative Agricultural Industrial Society Ltd.

Andhra Pradesh High Court · AIR 1975 AP 196

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Provincial Small Cause Courts Act, 1887 — Section 17(1)

High Courts16 Oct 1974Dismissed

The Vanguard Insurance Co. Ltd. Vs Chellu Hanumantha Rao and Others

Andhra Pradesh High Court · (1974) 10 AP CK 0008

Civil Procedure Code, 1908 (CPC) — Section 2, 2(11)Fatal Accidents Act, 1855 — Section 1A, 2Motor Accidents Claims Tribunal Rules, 1961 — Rule 2

High Courts11 Oct 1974

The Public Prosecutor Vs Shaik Galib and Others

Andhra Pradesh High Court · (1975) 1 AnWR 287 : (1975) CriLJ 952

Criminal Procedure Code, 1973 (CrPC) — Section 342Railway Property (Unlawful Possession) Act, 1966 — Section 3

High Courts11 Oct 1974

Kattamuri Venkata Satya Prasad Vs The Chief Secretary to the Govt. of A.P. and Others

Andhra Pradesh High Court · (1975) CriLJ 1514

Constitution of India, 1950 — Article 226

High Courts09 Oct 1974

G. Jagadishwar Reddy and Others Vs Railways, Guntakkal Division

Andhra Pradesh High Court · (1975) 1 LLJ 351

Constitution of India, 1950 — Article 14, 16, 311Industrial Disputes Act, 1947 — Section 2, 25F, 25G, 25J

High Courts08 Oct 1974Allowed

T. Jagannadha Reddy Vs The Managing Committee, Co-operative Marketing Society Limited and Another

Andhra Pradesh High Court · AIR 1975 AP 134 : (1975) 1 AnWR 86

High Courts05 Oct 1974Dismissed

J.R. Mehta Vs Government of Andhra Pradesh, General Administration (Accommodation-A) Department and others

Andhra Pradesh High Court · (1974) 10 AP CK 0004

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 2, 3, 3(1), 3(1)(a), 7

High Courts04 Oct 1974

Additional Commissioner of Income Tax Vs Trustees of H.E.H. the Nizam''s Second Suplementary Family Trust

Andhra Pradesh High Court · (1976) 102 ITR 248

Income Tax Act, 1961 — Section 45, 45(1)

High Courts01 Oct 1974

Yalavarthi Gopala Rao Vs Bommisetty Seshaiah

Andhra Pradesh High Court · AIR 1975 AP 155

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

High Courts30 Sept 1974

The Public Prosecutor Vs Kalavala Satyanarayana

Andhra Pradesh High Court · (1975) 1 AnWR 127 : (1975) CriLJ 1127

Penal Code, 1860 (IPC) — Section 95Prevention of Food Adulteration Act, 1954 — Section 16, 2, 6, 7

High Courts25 Sept 1974Dismissed

S. Narasimha Shenoy and Others Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1975) 36 STC 336

Constitution of India, 1950 — Article 14

High Courts20 Sept 1974

Rayavarapu Koteswararao and Others Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1975) CriLJ 754

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 107, 157, 17Penal Code, 1860 (IPC) — Section 302, 379, 395, 427, 447