High Courts20 Sept 1974
K. Ramulu Vs The Govt. of Andhra Pradesh and Another
Andhra Pradesh High Court · (1975) 1 APLJ 122 : (1974) 2 APLJ 332
Maintenance of Internal Security Act, 1971 — Section 3(1)(a)(iii)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1974
169 judgments · page 4 of 9
High Courts20 Sept 1974Dismissed
Amrutlal Vs The Collector and Dist. Magistrate, Adilabad and others
Andhra Pradesh High Court · (1974) 09 AP CK 0003
Essential Commodities Act, 1955 — Section 6A
High Courts18 Sept 1974
Commissioner of Wealth Tax Vs Smt. Hashmatunnisa Begum
Andhra Pradesh High Court · (1977) 108 ITR 98
Gift Tax Act, 1958 — Section 5Wealth Tax Act, 1957 — Section 4(1)
High Courts17 Sept 1974
Yerra Kanakarao Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1975) CriLJ 953
Criminal Procedure Code, 1973 (CrPC) — Section 190, 251, 252, 253, 254
High Courts12 Sept 1974Partly Allowed
Jaddu Veeraswami Vs The Sub-Collector, Narasapur, W.G. and Others
Andhra Pradesh High Court · AIR 1975 AP 158
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 10, 13, 16(1), 6, 8
High Courts11 Sept 1974
Commissioner of Income Tax Vs Sreerama and Co.
Andhra Pradesh High Court · (1975) 101 ITR 531
Income Tax Act, 1961 — Section 156, 207, 208, 209, 219
High Courts05 Sept 1974
A.K. Babu Khan (by legal representative) Vs Commissioner of Wealth-tax
Andhra Pradesh High Court · (1976) 102 ITR 757
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 29
High Courts03 Sept 1974Allowed
B.D. Mohan Rao Vs Co-operative Industries Estates (Ltd.)
Andhra Pradesh High Court · AIR 1975 AP 308 : (1975) 1 AnWR 28
Andhra Pradesh Civil Rules of Practice and Circular Orders, 1990 — Rule 19Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts03 Sept 1974Allowed
Jeedigunta Ananda Lakshmi Vs Jeedigunta Bhaskara Narasimham and Another
Andhra Pradesh High Court · AIR 1975 AP 80
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Hindu Marriage Act, 1955 — Section 13
High Courts28 Aug 1974
Commissioner of Income Tax Vs K.S. Reddy
Andhra Pradesh High Court · (1976) 103 ITR 822
Income Tax Act, 1961 — Section 144
High Courts23 Aug 1974Allowed
Ganesh Parshad Vs Adi Hindu Social Service League
Andhra Pradesh High Court · AIR 1975 AP 310
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts22 Aug 1974Allowed
Y. Mohan Rao Vs The Principal, Guntur Medical College and Others
Andhra Pradesh High Court · AIR 1975 AP 82
Constitution of India, 1950 — Article 341
High Courts22 Aug 1974
The Public Prosecutor (A.P.) Vs Lagisetty Ramayya and another
Andhra Pradesh High Court · (1974) 08 AP CK 0009
Civil Procedure Code, 1908 (CPC) — Section 109, 110, 115, 19(1)(b), 19(1)(b)Criminal Procedure Code, 1973 (CrPC) — Section 10, 10(2), 135, 144, 234Essential Commodities Act, 1955 — Section 2(a), 3, 5, 6, 6(C)(2)
High Courts20 Aug 1974Dismissed
Subhadramma Vs Palaksha Reddy and Others
Andhra Pradesh High Court · AIR 1975 AP 165
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 34, 34(2)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts20 Aug 1974Dismissed
Sri Venkateswara Rice Mill and Others Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1975 AP 84
Essential Commodities Act, 1955 — Section 3(2)
High Courts20 Aug 1974
Parashuram Prakash and Others Vs State (Special Police Establishment)
Andhra Pradesh High Court · (1974) 2 APLJ 204 : (1975) CriLJ 762
Criminal Procedure Code, 1973 (CrPC) — Section 193, 228, 403, 484Penal Code, 1860 (IPC) — Section 120B, 420, 466, 467, 471
High Courts14 Aug 1974Dismissed
M. Narayanaswami Vs V. Yangatanna
Andhra Pradesh High Court · AIR 1975 AP 88
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1Evidence Act, 1872 — Section 45, 73
High Courts14 Aug 1974
The Public Prosecutor, High Court of A.P., Hyderabad Vs Adunuthula Kirshna Murty and Others
Andhra Pradesh High Court · AIR 1975 AP 54
Criminal Procedure Code, 1973 (CrPC) — Section 378, 378(1), 378(2), 378(3)
High Courts13 Aug 1974Allowed
Ghulam Samdani Vs Andhra Pradesh Waqf Board, Hyderabad and Others
Andhra Pradesh High Court · AIR 1975 AP 104
Andhra Pradesh Wakf Rules, 1956 — Rule 10AWaqf Act, 1954 — Section 44, 45
High Courts13 Aug 1974Allowed
Mohd. Burhanuddin Vs Savitri Bai
Andhra Pradesh High Court · AIR 1975 AP 168
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5