High Courts23 Jun 1975
Damisetti Subbanna Vs The State of A.P.
Andhra Pradesh High Court · (1976) CriLJ 1242
Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 300, 302, 304
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1975
181 judgments · page 6 of 10
High Courts19 Jun 1975
Pokuru Varadarajam Vs The State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1976 AP 90
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3), 12, 18Evidence Act, 1872 — Section 115
High Courts16 Jun 1975
T.V. Sarma Vs Smt. Turgakamala Devi and Others
Andhra Pradesh High Court · (1975) 2 APLJ 28 : (1976) CriLJ 1247
Criminal Procedure Code, 1973 (CrPC) — Section 167, 170, 173, 190, 2Penal Code, 1860 (IPC) — Section 302, 34
High Courts13 Jun 1975
S.A. Venkatesu and Others Vs Venkatamma and Another
Andhra Pradesh High Court · (1976) CriLJ 220
High Courts09 Jun 1975Allowed
Mirza (Mohammad) and another Vs K. Balakistaiah and others
Andhra Pradesh High Court · (1975) 06 AP CK 0009
Contract Act, 1872 — Section 23Transfer of Property Act, 1882 — Section 106
High Courts09 Jun 1975
Birra Dharma Rao Vs Sethipathi Panduranga Rao and Madupalli Narasamamba alias Kamala Devi
Andhra Pradesh High Court · (1975) 06 AP CK 0004
Transfer of Property Act, 1882 — Section 40, 48, 54
High Courts25 Apr 1975
Ch. Atchaiah Vs Income Tax Officer, ''B'' Ward
Andhra Pradesh High Court · (1979) 116 ITR 675
Income Tax Act, 1922 — Section 3, 34Income Tax Act, 1961 — Section 14(1), 147, 148, 148(2), 2(31)
High Courts25 Apr 1975
Addl. Commissioner of Income Tax Vs M. Venkata Narasimha Rao and Co.
Andhra Pradesh High Court · (1976) 104 ITR 28
Income Tax Act, 1961 — Section 2(23)Partnership Act, 1932 — Section 4
High Courts25 Apr 1975
Sajja Jaganmohan Rao Vs Uppalapati Babu Rao and Others
Andhra Pradesh High Court · AIR 1975 AP 278
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Provincial Insolvency Act, 1920 — Section 28, 28A, 52
High Courts23 Apr 1975
The Govt. of A.P. Vs M/s Durga Ram Pershad, Engineers and Contractors, Hyderabad
Andhra Pradesh High Court · (1975) 04 AP CK 0028
Arbitration Act, 1940 — Section 16, 16(1), 16(1)(c), 16(c), 17
High Courts23 Apr 1975
The Advocate General (A.P.) Vs Rachapudi Subba Rao
Andhra Pradesh High Court · (1976) CriLJ 746
Civil Procedure Code, 1908 (CPC) — Section 80Contempt of Courts Act, 1971 — Section 1, 13, 2, 3, 4Criminal Procedure Code, 1973 (CrPC) — Section 65
High Courts22 Apr 1975
Controller of Estate Duty Vs Estate of Late V. Ramaiah Sreshti
Andhra Pradesh High Court · (1976) 104 ITR 195
Estate Duty Act, 1953 — Section 10
High Courts18 Apr 1975
D. Damodara Reddy Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1975) 04 AP CK 0027
Andhra Pradesh Education Act, 1982 — Section 36Andhra Pradesh Excise Act, 1968 — Section 12, 12(3), 18, 3, 36Constitution of India, 1950 — Article 20, 20(1)
High Courts18 Apr 1975
M. Jaya Gopal Vs Excise Superintendent, Nellore and others
Andhra Pradesh High Court · (1975) 04 AP CK 0003
Andhra Pradesh Excise Act, 1968 — Section 10, 11, 12, 13, 14Constitution of India, 1950 — Article 14
High Courts18 Apr 1975
Boya Lakshmanna Vs Boyachinna Narasappa and Another
Andhra Pradesh High Court · (1976) CriLJ 127
Criminal Procedure Code, 1973 (CrPC) — Section 192, 200, 202, 203, 204Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts15 Apr 1975
Commissioner of Wealth-tax Vs Trustees of H.E.H. The Nizam''s Religious Endowment Trust
Andhra Pradesh High Court · (1977) 108 ITR 229
Wealth Tax Act, 1957 — Section 5(1)
High Courts11 Apr 1975
Srinivasa Kandasari Sugars, Narasimhunipet Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1976 AP 93
Andhra Pradesh State Financial Corporations Act, 1951 — Section 10, 24, 25, 27, 29Constitution of India, 1950 — Article 14
High Courts11 Apr 1975
Commissioner of Income Tax Vs Smt. Kailasa Devi and Smt. Rukmini Bai
Andhra Pradesh High Court · (1976) 105 ITR 479
Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 148, 149
High Courts11 Apr 1975
Maddukuri Venkatarao and Others Vs The State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1975 AP 315 : (1977) 1 APLJ 272
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10(5), 3, 3(1), 30, 4Central Excises and Salt Act, 1944 — Section 31, 32Constitution of India, 1950 — Article 14, 141, 19, 245, 246
High Courts11 Apr 1975Allowed
J. Venkatarama Reddy Vs J. Lakshmi Reddy and others
Andhra Pradesh High Court · (1975) 04 AP CK 0005
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12