High Courts23 Apr 1976Dismissed
Ram Kishta Reddy Vs Narsimha Rao
Andhra Pradesh High Court · (1976) 04 AP CK 0016
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 47, 50B
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1976
175 judgments · page 7 of 9
High Courts23 Apr 1976
P. Hemalatha Vs The Govt. of Andhra Pradesh
Andhra Pradesh High Court · AIR 1976 AP 375
Constitution of India, 1950 — Article 19(1), 372Criminal Procedure Code, 1973 (CrPC) — Section 85, 95Penal Code, 1860 (IPC) — Section 124
High Courts23 Apr 1976
The Andhra Pradesh State Electricity Board and Others Vs Patel and Patel and Others
Andhra Pradesh High Court · AIR 1977 AP 172
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17Contract Act, 1872 — Section 55Electricity (Supply) Act, 1948 — Section 12, 82
High Courts20 Apr 1976Dismissed
K. Vithal Rao Vs The Govt. of Andhra Pradesh and others
Andhra Pradesh High Court · AIR 1977 AP 98
Andhra Pradesh Gram Panchayats Act, 1964 — Section 50
High Courts20 Apr 1976Allowed
The Joint Commissioner Endowments Departments, A.P., Hyderabad and others Vs Shaik Meera Saheb
Andhra Pradesh High Court · AIR 1977 AP 100
Transfer of Property Act, 1882 — Section 106
High Courts19 Apr 1976
T.V. Sarma Vs Achuthuni Nagakoteswararao and Others
Andhra Pradesh High Court · (1977) CriLJ 19
Criminal Procedure Code, 1973 (CrPC) — Section 10, 400, 439, 481Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 120B, 194, 201, 302, 466
High Courts19 Apr 1976
G. Ramachander Vs The Collector, Excise, Hyderabad and Another
Andhra Pradesh High Court · AIR 1977 AP 346
General Clauses Act, 1897 — Section 13(2)Provincial Insolvency Act, 1920 — Section 10, 6, 7
High Courts16 Apr 1976
Additional Commissioner of Income Tax Vs Degaon Gangareddy G. Ramkishan and Co. and Others
Andhra Pradesh High Court · (1978) 111 ITR 93
Income Tax Act, 1961 — Section 184
High Courts16 Apr 1976Allowed
The Engineering Industries and Manufacturers Association, Guntur Vs The Andhra Pradesh State Electricity Board, Hyderabad and another
Andhra Pradesh High Court · AIR 1977 AP 72
Civil Procedure Code, 1908 (CPC) — Section 107
High Courts13 Apr 1976
Venkatesh Confectionary Works Vs Appellate Collectral of Central Excise and Others
Andhra Pradesh High Court · (1978) 2 ELT 59
Central Excises and Salt Act, 1944 — Section 35Limitation Act, 1963 — Section 4, 5
High Courts08 Apr 1976
The Public Prosecutor High Court of A.P. Hyderabad Vs B. Ramachandra Raju
Andhra Pradesh High Court · (1976) 04 AP CK 0020
Constitution of India, 1950 — Article 32Prevention of Food Adulteration Act, 1954 — Section 1, 10, 11, 13, 14
High Courts08 Apr 1976
N. Venkat Ramani and Others Vs The State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1977) CriLJ 1060
Constitution of India, 1950 — Article 166Maintenance of Internal Security Act, 1971 — Section 13, 14(1), 14(2), 16A, 16A(9)
High Courts07 Apr 1976Dismissed
Veera Venkata Subbarao and another Vs Venkata Subbaraju and others
Andhra Pradesh High Court · AIR 1977 AP 16
Court Fees Act, 1870 — Section 34, 34(1), 34(2)
High Courts06 Apr 1976
Commissioner of Income Tax Vs Smt. Pelleti Sridevamma
Andhra Pradesh High Court · (1976) 105 ITR 887
Income Tax Act, 1961 — Section 64(1)
High Courts05 Apr 1976
Andhra Pradesh State Electricity Board Vs Employees'' State Insurance Corporation
Andhra Pradesh High Court · (1977) 1 LLJ 54
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1Employees State Insurance Act, 1948 — Section 2, 39, 42, 46, 47
High Courts01 Apr 1976
S. Rajyalakshmi Vs S. Sitamahalakshmi
Andhra Pradesh High Court · AIR 1976 AP 361
Succession Act, 1925 — Section 214, 214(1)
High Courts30 Mar 1976
STATE OF ANDHRA PRADESH Vs HINDUSTAN SHIPYARD LTD.
Andhra Pradesh High Court · (1977) 6 CTR 31(2)
Central Sales Tax Act, 1956 — Section 10(d), 10A, 10A(1), 8(3)(b)
High Courts30 Mar 1976Dismissed
The State of Andhra Pradesh Vs Hindustan Shipyard Limited
Andhra Pradesh High Court · (1976) 38 STC 515
Central Sales Tax Act, 1956 — Section 10(d), 10A, 8(3)(b)
High Courts29 Mar 1976
Shaik Rahim Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1977) CriLJ 417
Constitution of India, 1950 — Article 19Essential Commodities Act, 1955 — Section 3, 6A, 6B
High Courts29 Mar 1976Allowed
B. Satyanarayana Murthy and others Vs The State of Andhra Pradesh and others
Andhra Pradesh High Court · AIR 1977 AP 19
Andhra Pradesh Land Revenue (Additional Wet Assessment) Act, 1975 — Section 2(c), 4(1), 4(2), 9(2)