High Courts06 Feb 1975Allowed
Sri Lakshminarayana General Traders Vs Commercial Tax Officer
Andhra Pradesh High Court · (1975) 36 STC 402
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1975
181 judgments · page 9 of 10
High Courts06 Feb 1975Allowed
The Greater Hyderabad Petrol and Diesel Oil Dealers Association, Hyderabad and 54 others Vs The Munsif Corporation of Hyderabad and another
Andhra Pradesh High Court · (1975) 02 AP CK 0016
Constitution of India, 1950 — Article 14, 19(1)(g)
High Courts05 Feb 1975
Manthena Ramanamma Vs Special Tahsildar
Andhra Pradesh High Court · AIR 1976 AP 81
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 12, Order 41 Rule 22, Order 41 Rule 9
High Courts05 Feb 1975Allowed
M. Farhatullah Vs The Special Tahsildar, Land Acquisition, Hyderabad and others
Andhra Pradesh High Court · (1975) 02 AP CK 0005
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 40(4)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226
High Courts05 Feb 1975
The Metal Press Works Ltd. Vs Guntur Merchants Cotton Press Co. Ltd.
Andhra Pradesh High Court · AIR 1976 AP 205
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 106, 113, 116
High Courts04 Feb 1975
B. Somaiah and Others Vs Amina Begum
Andhra Pradesh High Court · AIR 1976 AP 182
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts30 Jan 1975
M. Veera Raghaviah Vs M. China Veeriah and Another
Andhra Pradesh High Court · AIR 1975 AP 350
Specific Relief Act, 1963 — Section 17, 20
High Courts29 Jan 1975Allowed
State Bank of Hyderabad Vs M/s Western Foot Wear Mart, Secunderabad and others
Andhra Pradesh High Court · (1975) 01 AP CK 0015
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, Order 34 Rule 2(e)(f)(c)(i), Order 34 Rule 4, 152, 34
High Courts27 Jan 1975
The Official Receiver, Kurnool Vs The South Indian Mining and Slabs Co. and Others
Andhra Pradesh High Court · AIR 1976 AP 48
Civil Procedure Code, 1908 (CPC) — Section 73Provincial Insolvency Act, 1920 — Section 51(1)
High Courts23 Jan 1975
Government of Andhra Pradesh Vs K. Padma Rani and Others
Andhra Pradesh High Court · AIR 1976 AP 122
Motor Vehicles Act, 1939 — Section 110
High Courts23 Jan 1975
Nazeeruddin Vs Ram Devi
Andhra Pradesh High Court · AIR 1976 AP 50
Civil Procedure Code, 1908 (CPC) — Section 151, 152Specific Relief Act, 1963 — Section 20
High Courts23 Jan 1975Allowed
Moulvi Nazeeruddin Vs Ram Devi
Andhra Pradesh High Court · AIR 1976 AP 50
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 48
High Courts22 Jan 1975
The Andhra Cement Company Ltd. Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1976 AP 84 : (1976) 37 STC 602
High Courts21 Jan 1975
Simhachala Mahanti Vs Bhagirathi Mahanti
Andhra Pradesh High Court · AIR 1976 AP 83
Lunacy Act, 1912 — Section 40, 41, 42, 5, 6
High Courts20 Jan 1975
Bhagwan Das Behi Vs Union of India (UOI)
Andhra Pradesh High Court · (1975) CriLJ 946
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 24, 25
High Courts18 Jan 1975
Desiraju Subba Rao Vs M.V. Venkata Reddi and Another
Andhra Pradesh High Court · (1975) CriLJ 1124
Criminal Procedure Code, 1973 (CrPC) — Section 197Government of India Act, 1935 — Section 270Penal Code, 1860 (IPC) — Section 350, 379
High Courts18 Jan 1975
M/S. GUNDU AKKIRAJU AND SURYANARAYANAMURTHY, CONTRACTORS, SHRI VENKATESWARA UMA PARAMESWARA BOILED AND RAW RICE MILL UNDI Vs THE BOARD OF REVENUE (COMMERCIAL TAXES) ANDHRA PRADESH, HYDERABAD.
Andhra Pradesh High Court · (1976) 5 CTR 133
Andhra Pradesh General Sales Tax Act, 1957 — Section 20(2A), 5
High Courts18 Jan 1975
M.C.S. Reddy, Manager Integrated Milk Project, Milk Cooling Centre Mydukur Vs The State (Food Inspector), Cuddapah Municipality
Andhra Pradesh High Court · (1975) 01 AP CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)Prevention of Food Adulteration Act, 1954 — Section 16(1)(a), 16(1)(a)(i), 16(2), 17, 2(i)(a)
High Courts18 Jan 1975Dismissed
Gundu Akkiraju and Suryanarayanamurthy Vs The Board of Revenue (Commercial Taxes)
Andhra Pradesh High Court · (1976) 37 STC 372
Central Sales Tax Act, 1956 — Section 8
High Courts16 Jan 1975
K. Narayana Reddiar Vs P. Venugopala Reddiar
Andhra Pradesh High Court · AIR 1976 AP 184
Fatal Accidents Act, 1855 — Section 1Motor Vehicles Act, 1939 — Section 110