High Courts01 Aug 1975
K. Jagmaiah Vs K. Seshirekhamma and Another
Andhra Pradesh High Court · (1975) 2 APLJ 225 : (1976) CriLJ 219
Criminal Procedure Code, 1973 (CrPC) — Section 488(4), 488(5)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1975
181 judgments · page 5 of 10
High Courts30 Jul 1975
Machiraju Parthasarathy Vs The Tobacco Export Promotion Council and Others
Andhra Pradesh High Court · AIR 1976 AP 321
Andhra Pradesh Shops and Establishments Act, 1947 — Section 2, 42Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 41 Rule 33, Order 7 Rule 11Specific Relief Act, 1877 — Section 42
High Courts28 Jul 1975
The Visakhapatnam Ex-Servicemen Co-operative Motor Transport Society and Another Vs Subbavarapu Ramayamma and Others
Andhra Pradesh High Court · AIR 1976 AP 326(1)
Motor Vehicles Act, 1939 — Section 110
High Courts28 Jul 1975
Divvi Suryanarayana Murthy Vs Competent Authority and Another
Andhra Pradesh High Court · (1976) 102 ITR 19
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 230, 269A, 269C, 269D
High Courts25 Jul 1975Allowed
Bellamkonda Venkatappaiah and others Vs Kanakala Seetharamaiah and others
Andhra Pradesh High Court · (1975) 07 AP CK 0003
Andhra Pradesh Co-operative Societies Act, 1964 — Section 15, 61(3), 62(4)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 141, 151
High Courts24 Jul 1975
Radhakrishna Murthy Vs Subbaiah and Others
Andhra Pradesh High Court · AIR 1976 AP 293
High Courts22 Jul 1975
Koliparthi Kotaiah Vs Revenue Officer and Others
Andhra Pradesh High Court · (1975) 2 APLJ 163 : (1976) CriLJ 530
Essential Commodities Act, 1955 — Section 6A, 6C, 7
High Courts18 Jul 1975
Bandara Veeramma and Others Vs Chirtravuri Ramakrishna Sarma and Others
Andhra Pradesh High Court · AIR 1976 AP 370 : (1976) 1 AnWR 281
Evidence Act, 1872 — Section 70, 71Succession Act, 1925 — Section 63
High Courts15 Jul 1975Allowed
The Commissioner of Police, City of Hyderabad Vs Syed Krusheed Hasan and others
Andhra Pradesh High Court · (1975) 07 AP CK 0016
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 8, Order 21 Rule 8, Order 39 Rule 1, Order 8 Rule 8Hyderabad City Police Act, 1348 — Section 21, 21(1)(b), 21(1)(c), 21(1)(e)
High Courts15 Jul 1975
Pentakota Surya Appa Rao and Others Vs Pentakota Seethayamma and Others
Andhra Pradesh High Court · (1976) 103 ITR 222
Evidence Act, 1872 — Section 74(1)General Clauses Act, 1897 — Section 6Income Tax Act, 1922 — Section 54
High Courts15 Jul 1975
Andhra Pradesh State Transport Corporation Vs R. Maheshwari and Others
Andhra Pradesh High Court · AIR 1976 AP 232
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 68
High Courts15 Jul 1975
In Re: Mohammad Raiazuddin
Andhra Pradesh High Court · (1976) CriLJ 125
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203Penal Code, 1860 (IPC) — Section 323, 34, 504
High Courts14 Jul 1975
C. Obula Konda Reddy Vs C. Pedda Venkata Lakshmamma
Andhra Pradesh High Court · AIR 1976 AP 43
Hindu Adoptions and Maintenance Act, 1956 — Section 18
High Courts11 Jul 1975
The Public Prosecutor Vs Mandangi Varjuno and Others
Andhra Pradesh High Court · (1975) 2 APLJ 68 : (1976) CriLJ 46
Criminal Procedure Code, 1973 (CrPC) — Section 224, 257, 321, 333Penal Code, 1860 (IPC) — Section 148, 326, 395, 397, 411
High Courts10 Jul 1975Allowed
Magam Chinna Subbarayudu Vs State S.H.O. Nandyal Town P.S.
Andhra Pradesh High Court · (1975) 07 AP CK 0004
Penal Code, 1860 (IPC) — Section 159, 160
High Courts08 Jul 1975
Kalva Suryanarayana and Others Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1976 AP 165
Constitution of India, 1950 — Article 226
High Courts01 Jul 1975
Bathula China Kotireddi Vs Bathula Ramanamma
Andhra Pradesh High Court · (1975) 07 AP CK 0001
Hindu Marriage Act, 1955 — Section 13(1), 24, 28
High Courts30 Jun 1975
V.J. Mahamood Naina Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1976 AP 169 : (1976) 1 AnWR 102
Waqf Act, 1954 — Section 11, 12, 20
High Courts27 Jun 1975
The Public Prosecutor Vs Syed Shaka Mujeebullag Mussaini
Andhra Pradesh High Court · (1976) CriLJ 289
Criminal Procedure Code, 1973 (CrPC) — Section 247, 417
High Courts23 Jun 1975
V. Appalanarasimham Vs Visakapatnam Port Trust and Others
Andhra Pradesh High Court · (1976) 2 LLJ 417
Constitution of India, 1950 — Article 12, 14, 16, 226, 311Major Port Trusts Act, 1963 — Section 1, 100, 101, 102, 103