High Courts05 Jun 1974Dismissed
Payrte Chand Vs Ashrafunnissa Begum and others
Andhra Pradesh High Court · (1974) 06 AP CK 0010
Civil Procedure Code, 1908 (CPC) — Section 144, 144(1), 49
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1974
169 judgments · page 7 of 9
High Courts26 Apr 1974Dismissed
The Official Receiver, Guntur Vs Canara Industrial Banking Syndicate, Udipi
Andhra Pradesh High Court · AIR 1975 AP 178 : (1975) 1 APLJ 273
Limitation Act, 1908 — Article 182, 19Provincial Insolvency Act, 1920 — Section 28(6)
High Courts26 Apr 1974Allowed
Kuppa Ramoki Vs Kuppa Kameswari
Andhra Pradesh High Court · AIR 1975 AP 3
Hindu Adoptions and Maintenance Act, 1956 — Section 18(2)Hindu Marriage (Amendment) Act, 1956 — Section 9(1)
High Courts25 Apr 1974Allowed
Musala Annaji Rao and Another Vs Boggarapu Papaiah Setty
Andhra Pradesh High Court · AIR 1975 AP 73
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 1(1), Order 41 Rule 1(2), Order 41 Rule 1(3), Order 41 Rule 11
High Courts19 Apr 1974
P. Bathinaiah Vs P. Visweswara Pillai and Others
Andhra Pradesh High Court · AIR 1975 AP 11
Government of India Act, 1935 — Section 108
High Courts17 Apr 1974Allowed
Harijander Singh Vs Selection Committee, Kakatiya Medical College, Warrangal and Another
Andhra Pradesh High Court · AIR 1975 AP 35
Constitution of India, 1950 — Article 226Osmania University Act, 1959 — Section 44, 44(3)
High Courts15 Apr 1974Allowed
The Andhra Pradesh Paper Mills Ltd. Vs The Asstt. Collector Central Excise, Rajahmundry
Andhra Pradesh High Court · AIR 1975 AP 254
Central Excises and Salt Act, 1944 — Section 3
High Courts11 Apr 1974Dismissed
Mohd. Mukaram Ali and two others Vs Khursro Begum and two others
Andhra Pradesh High Court · (1974) 04 AP CK 0001
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 1, 12, 12(2), 15, 22Transfer of Property Act, 1882 — Section 112
High Courts09 Apr 1974Dismissed
Gedda Durga Malleswara Rao Vs Ranga Panaiah and Bros.
Andhra Pradesh High Court · AIR 1975 AP 13
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22(1)Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 8(3)Limitation Act, 1963 — Section 5
High Courts04 Apr 1974Dismissed
Revuri Seshaiah Vs Budamgunta Sundara Ramaiah and another
Andhra Pradesh High Court · (1974) 04 AP CK 0009
Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938 — Section 13
High Courts29 Mar 1974
Yaparti Sambaiah Vs Jasti Basavapurna
Andhra Pradesh High Court · AIR 1975 AP 15
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 39 Rule 7
High Courts29 Mar 1974
V. Waman Rao Vs Collector of Adilabad District and Others
Andhra Pradesh High Court · (1974) 2 LLJ 542
High Courts25 Mar 1974Allowed
K. Venkat Reddy Vs The Regional Transport Authority, Cuddapah by its Secretary and Others
Andhra Pradesh High Court · AIR 1975 AP 111
Constitution of India, 1950 — Article 141
High Courts25 Mar 1974Dismissed
Mohd. Basha and Others Vs The Secretary, Regional Transport Authority and Another
Andhra Pradesh High Court · AIR 1975 AP 242
Motor Vehicles Act, 1939 — Section 2(3), 63(6)
High Courts22 Mar 1974
Lakshminivas Vs Commissioner of Police and Another
Andhra Pradesh High Court · (1974) CriLJ 1419
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7
High Courts18 Mar 1974
Pachigolla Srinivasarao Vs Pachigolla Samudram and Others
Andhra Pradesh High Court · (1975) CriLJ 1581
Criminal Procedure Code, 1973 (CrPC) — Section 488
High Courts13 Mar 1974
Chittoori Ramachandra Rao Vs Tax Recovery Commissioner and Others
Andhra Pradesh High Court · (1975) 100 ITR 591
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 222, 224(2), 225(4)
High Courts06 Mar 1974Allowed
Suryadevara Kodandaramaiah Vs Govt. of A.P. (Panchayat Raj Dept) Hyd. and others
Andhra Pradesh High Court · (1974) 03 AP CK 0003
High Courts04 Mar 1974
Income Tax Officer, B-Ward Vs Official Liquidator
Andhra Pradesh High Court · (1976) 46 CompCas 46 : (1975) 101 ITR 470
Companies Act, 1956 — Section 530, 530(1)Income Tax Act, 1961 — Section 178, 178(3), 178(6)
High Courts28 Feb 1974
Kilari Sreenivasulu Naidu Vs Kandapalli Subrahmanyam
Andhra Pradesh High Court · AIR 1974 AP 211
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)