High Courts18 Mar 1975Allowed
H. Raghunadha Rao, Detenue reptd. by his brother in-law, J.V. Subba Rao Vs Government of Andhra Pradesh
Andhra Pradesh High Court · (1975) 03 AP CK 0012
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1975
181 judgments · page 8 of 10
High Courts18 Mar 1975
Ratanchand Hirachand Vs Askar Nawaz Jung and Others
Andhra Pradesh High Court · AIR 1976 AP 112
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4Contract Act, 1872 — Section 23
High Courts11 Mar 1975
Cooli Gangadiharam and Others Vs State
Andhra Pradesh High Court · (1975) CriLJ 1574
Criminal Procedure Code, 1973 (CrPC) — Section 107, 190, 192
High Courts07 Mar 1975
Zakaria and Others Vs Naoshir Cama and Others
Andhra Pradesh High Court · AIR 1976 AP 171
Motor Vehicles Act, 1939 — Section 96(2)
High Courts06 Mar 1975
Girineni Srinivasa Rao and Others Vs Girineni Radhamma and Another
Andhra Pradesh High Court · (1975) 1 APLJ 205 : (1975) CriLJ 1287
Criminal Procedure Code, 1973 (CrPC) — Section 242, 244, 342Penal Code, 1860 (IPC) — Section 323
High Courts06 Mar 1975
B. Yamuna Bai and Others Vs Lade Venkoba Rao
Andhra Pradesh High Court · AIR 1976 AP 46
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts03 Mar 1975Dismissed
Shampant Susheela Bai Vs M/s. Chandulal T. Parikh and another
Andhra Pradesh High Court · (1975) 03 AP CK 0008
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(3)(c), 2(g), 26
High Courts27 Feb 1975
M. Narasimha Reddy and Others Vs M. Boosamma
Andhra Pradesh High Court · AIR 1976 AP 77
Hindu Marriage Act, 1955 — Section 10, 13, 13(1)Hindu Succession Act, 1956 — Section 8
High Courts26 Feb 1975Dismissed
The Tenali National Club Vs The Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1975 AP 297
Andhra Pradesh (Andhra Area) Gaming Act, 1930 — Section 11A, 13, 5, 5(1), 9Constitution of India, 1950 — Article 14
High Courts24 Feb 1975Dismissed
Munassar Bin Jan Nisar Yarjung (died) his Lrs. Marian Begum and Others Vs Fatima Begum and Others
Andhra Pradesh High Court · AIR 1975 AP 366
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19, Order 9 Rule 6(1), 96
High Courts21 Feb 1975
S.N. Joshi Vs The Railway Board and Others
Andhra Pradesh High Court · (1975) 2 AnWR 6 : (1975) 2 LLJ 273
Constitution of India, 1950 — Article 14, 16
High Courts21 Feb 1975Allowed
Jayanthi Dharma Teja, now Prisoner in Central Jail, Chanchalaguda by his nephew D. Lakshmipathy Vs State of A.P. by the Chief Secretary, Hyderabad and two others
Andhra Pradesh High Court · (1975) 02 AP CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 120B, 409, 420, 428, 456
High Courts20 Feb 1975Dismissed
Paluru Rosaiah Setty and Others Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1975) 36 STC 430
Central Sales Tax Act, 1956 — Section 14, 8A, 9
High Courts20 Feb 1975
Surisetti Appa Rao Vs The State of Andh. Pra.
Andhra Pradesh High Court · (1975) CriLJ 1292
Prevention of Food Adulteration Act, 1954 — Section 14, 16, 19, 2, 7
High Courts12 Feb 1975
T. Raj Mallaiah Vs District Medical and Health Officer and Another
Andhra Pradesh High Court · (1975) 1 APLJ 226 : (1975) 2 LLJ 268
Constitution of India, 1950 — Article 311
High Courts12 Feb 1975
T. Shivlal and Others Vs Balaram and Others
Andhra Pradesh High Court · AIR 1976 AP 78
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 11(3)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 43 Rule 1, Order 43 Rule 2, Order 7 Rule 10, 115
High Courts12 Feb 1975
The Public Prosecutor Vs D. Venkataranga Reddy
Andhra Pradesh High Court · (1976) CriLJ 1252
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 177, 178, 179, 180Penal Code, 1860 (IPC) — Section 109, 114, 166, 202, 324
High Courts11 Feb 1975Dismissed
The Divisional Personal Officer, Guntakal, Guntakal Division Southern Railway and another Vs G. Jagadeswara Reddy and others
Andhra Pradesh High Court · (1975) 02 AP CK 0019
Constitution of India, 1950 — Article 14, 16, 226, 311, 311(2)Industrial Disputes Act, 1947 — Section 2(oo), 25, 25F, 25G
High Courts10 Feb 1975Allowed
Y. Bhagyalakshmamma Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1975 AP 294
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 47(3), 57(3), 64A
High Courts07 Feb 1975Dismissed
Puli Veera Raghavaiah Vs S. Subba Rao and others
Andhra Pradesh High Court · (1975) 02 AP CK 0008