COURT ARCHIVE

Andhra Pradesh High Court judgments, 1976

175 judgments · page 8 of 9

High Courts26 Mar 1976Dismissed

B. Seetharamayya Guptha Vs The District Revenue Officer, Chittoor

Andhra Pradesh High Court · AIR 1977 AP 103

Andhra Pradesh District Collectors Powers (Delegation) Act, 1961 — Section 2, 3Constitution of India, 1950 — Article 254, 254(1), 254(2)Essential Commodities Act, 1955 — Section 2(a), 3(2), 5, 6A, 6B

Read judgment

High Courts23 Mar 1976

National Insurance Co. Ltd. Vs M. Viswanath and Another

Andhra Pradesh High Court · (1976) 2 APLJ 20 : (1979) 1 LLJ 16

Industrial Disputes Act, 1947 — Section 25F

Read judgment

High Courts23 Mar 1976

Vadla Krishnaiah and Another Vs Nalli Narasimhareddy

Andhra Pradesh High Court · AIR 1976 AP 395 : (1976) 2 APLJ 16

Transfer of Property Act, 1882 — Section 53

Read judgment

High Courts23 Mar 1976Dismissed

Sirasanambeti Siddareddi and others Vs The State of Andhra Pradesh and others

Andhra Pradesh High Court · AIR 1977 AP 113

Andhra Pradesh Land Revenue (Additional Wet Assessment) Act, 1975 — Section 2(c), 3, 4, 9

Read judgment

High Courts18 Mar 1976Dismissed

Kalala Laxma Reddy and another Vs Syed Burhamuddin Hussain and others

Andhra Pradesh High Court · AIR 1977 AP 78

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 84(1), Order 21 Rule 85, Order 21 Rule 86

Read judgment

High Courts17 Mar 1976Allowed

State of Andhra Pradesh Vs Sri Venkata Rama Lingeshwara Rice Mill and Others

Andhra Pradesh High Court · (1977) 39 STC 57

Andhra Pradesh General Sales Tax Act, 1957 — Section 20, 21

Read judgment

High Courts17 Mar 1976

STATE OF ANDHRA PRADESH Vs VENKATA RAMA LINGESHWAR RICE MILL and Others

Andhra Pradesh High Court · (1977) 6 CTR 53(1)

Andhra Pradesh General Sales Tax Act, 1957 — Section 21(4)

Read judgment

High Courts17 Mar 1976

ADDL. COMMISSIONER OF Income Tax, A.P., AND ANOTHER Vs DARGAPANDARINATH TULJAYYA and CO.

Andhra Pradesh High Court · (1977) 107 ITR 850

Constitution of India, 1950 — Article 20, 226, 245, 246, 248Criminal Procedure Code, 1973 (CrPC) — Section 5Income Tax Act, 1961 — Section 139, 140A, 142, 143, 144

Read judgment

High Courts17 Mar 1976

Addl. Commissioner of Income Tax and Another Vs Dargapandarinath Tuljayya and Co.

Andhra Pradesh High Court · (1977) 2 AnWR 47 : (1976) 1 APLJ 43

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139(1), 271(1), 271(4A), 274, 276C

Read judgment

High Courts12 Mar 1976Dismissed

Vakacharla Sumitra and others Vs Vakacherla Lakshminarayanarao and others

Andhra Pradesh High Court · AIR 1977 AP 83

Civil Procedure Code, 1908 (CPC) — Section 28(4), 28(5)Provincial Insolvency Act, 1920 — Section 2(2), 2(d), 28(4), 29, 37

Read judgment

High Courts09 Mar 1976

Adoni Fertilisers Manufacturers and Others Vs Union of India and Others

Andhra Pradesh High Court · AIR 1977 AP 74

Railways Act, 1890 — Section 55

Read judgment

High Courts05 Mar 1976Dismissed

Prabhakara Oil Mills Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (1976) 2 APLJ 232 : (1976) 38 STC 449

Andhra Pradesh General Sales Tax Act, 1957 — Section 14(8)

Read judgment

High Courts03 Mar 1976

Tenugu Pedda Narsimlu and Others Vs Gram Panchayat, Velpur

Andhra Pradesh High Court · AIR 1976 AP 329

Read judgment

High Courts02 Mar 1976Dismissed

Vijaya Scientific Equipments Vs The State of A.P.

Andhra Pradesh High Court · (1977) 39 STC 461

Central Excises and Salt Act, 1944 — Section 6, 8

Read judgment

High Courts02 Mar 1976Dismissed

Shanker Rubber Industries Vs The State of A.P.

Andhra Pradesh High Court · (1977) 39 STC 415

Andhra Pradesh General Sales Tax Act, 1957 — Section 9

Read judgment

High Courts01 Mar 1976

Alapati Seshadri Rao and Co. and Others Vs The Agricultural Market Committee, Guntur

Andhra Pradesh High Court · AIR 1977 AP 322

Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 2(14), 33, 34, 7(3)

Read judgment

High Courts24 Feb 1976

Jokam Reddy and Others Vs Kokar Malliah

Andhra Pradesh High Court · AIR 1976 AP 399

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5

Read judgment

High Courts24 Feb 1976Dismissed

Vijayasri Metal Industries Vs Minerals and Metal Trading Corpn.

Andhra Pradesh High Court · (1988) 37 ELT 25

Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 14, 162, 19, 19(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 165, 451, 523, 96, 98

Read judgment

High Courts19 Feb 1976

Puvvada Narasimhamurthy Vs Gadi Satyavathi and Others

Andhra Pradesh High Court · AIR 1976 AP 400 : (1976) 1 APLJ 310

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 20 Rule 7

Read judgment

High Courts19 Feb 1976Dismissed

Daita Suryanarayana and Co. Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1977) 39 STC 500

Andhra Pradesh Entertainment Tax Act, 1939 — Section 6Andhra Pradesh Entertainment Tax Rules, 1939 — Rule 27 ACentral Sales Tax Act, 1956 — Section 15(b)

Read judgment