High Courts13 Apr 1977
Konda Lakshman Bapuji Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1977 AP 427
Civil Procedure Code, 1908 (CPC) — Section 96
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1977
232 judgments · page 9 of 12
High Courts12 Apr 1977
Addl. Commissioner of Income Tax Vs Vijaya Jewellery Mart
Andhra Pradesh High Court · (1979) 116 ITR 53
Income Tax Act, 1961 — Section 3(4)
High Courts11 Apr 1977Dismissed
Narikelapu Ramaiah Vs A.P. State
Andhra Pradesh High Court · (1977) 04 AP CK 0021
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 21, 3(f), 3(f)(i)
High Courts08 Apr 1977
M. Gidda Reddy Vs Special Category Deputy Registrar and Personal Assistant to Collector, Kurnool and Another
Andhra Pradesh High Court · AIR 1977 AP 274 : (1977) 2 APLJ 1
High Courts06 Apr 1977
Satyanarayana Khubchand Carva and Others Vs Ramchander Laxmi Narayan Karva
Andhra Pradesh High Court · AIR 1977 AP 360
Trade and Merchandise Marks Act, 1958 — Section 2, 3, 56
High Courts05 Apr 1977
Raja Reddy Vs Anusuyamma and Another
Andhra Pradesh High Court · AIR 1977 AP 342
Civil Procedure Code Amendment Act, 1976 — Section 97(2)Civil Procedure Code, 1908 (CPC) — Section 58
High Courts05 Apr 1977
Md. Ismail Khan Vs Md. Mahboob Ali
Andhra Pradesh High Court · AIR 1977 AP 363
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 2(1)Transfer of Property Act, 1882 — Section 106
High Courts05 Apr 1977
Commissioner of Income Tax Vs N.J. Dadabai
Andhra Pradesh High Court · (1978) 115 ITR 317
Income Tax Act, 1961 — Section 254, 256(1), 256(2), 32(1)
High Courts05 Apr 1977Allowed
Chandra Bhavan Coffee and Meals Hotel Nellore Vs S.V. Rathnam and others
Andhra Pradesh High Court · (1977) 04 AP CK 0005
Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 409(2)
High Courts01 Apr 1977
B. Narayana Murty Vs The Director of Sugar, Andhra Pradesh, Hyderabad and Others
Andhra Pradesh High Court · AIR 1977 AP 307
Constitution of India, 1950 — Article 226
High Courts31 Mar 1977
P.V. Sarma and Others Vs Chairman, Committee of Management the S.C. Railway Employees Co-operative Credit Society
Andhra Pradesh High Court · (1977) 03 AP CK 0011
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Constitution of India, 1950 — Article 226
High Courts30 Mar 1977
Seetharama Lakshmi Rice and Groundnut Oil Mill Contractors Co. Vs Income Tax Officer, K-Ward and Others
Andhra Pradesh High Court · (1978) 111 ITR 212
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 271, 271(1), 271(2), 272, 275
High Courts30 Mar 1977
P.G. Munnuswami Reddi Vs P.R. Panduranga Chetty
Andhra Pradesh High Court · AIR 1978 AP 47
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 62, Order 21 Rule 66, Order 21 Rule 94, 64, 94
High Courts23 Mar 1977
Controller of Estate Duty Vs Smt. P. Leelavathamma
Andhra Pradesh High Court · (1978) 112 ITR 739
Estate Duty Act, 1953 — Section 36, 44, 56Hindu Adoptions and Maintenance Act, 1956 — Section 18, 22(2), 23Hindu Succession Act, 1956 — Section 8
High Courts22 Mar 1977
The Public Prosecutor, High Court of Andhra Pradesh Vs Thalluri Sambasiva Rao
Andhra Pradesh High Court · (1977) CriLJ 2020
Prevention of Food Adulteration Act, 1954 — Section 16
High Courts22 Mar 1977
Cheedella Kotaiah Vs Wakf Board, Andhra Pradesh, Hyderabad and Others
Andhra Pradesh High Court · AIR 1978 AP 34
Waqf Act, 1954 — Section 4(3), 5, 6, 6(1)
High Courts20 Mar 1977
Income Tax OFFICER, J-WARD, CIRCLE-I, HYDERABAD DISTRICT Vs SECUNDERABAD TIN INDUSTRIES.
Andhra Pradesh High Court · (1978) 113 ITR 1
Income Tax Act, 1961 — Section 139, 140A, 142, 144, 147
High Courts18 Mar 1977
Aitha Narasimham and Another Vs Duvvuru Adisesha Reddy and Another
Andhra Pradesh High Court · (1979) 1 AnWR 402 : (1978) CriLJ 401
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Penal Code, 1860 (IPC) — Section 418
High Courts18 Mar 1977Dismissed
State of Andhra Pradesh Vs Malladi Rama Subbaiah
Andhra Pradesh High Court · (1977) 03 AP CK 0007
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 21, 3(f), 4, 8, 9
High Courts17 Mar 1977Dismissed
A. Ramachandra Reddy and another Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1977) 03 AP CK 0025
Prevention of Food Adulteration Act, 1954 — Section 16(1), 16(1)(a)(i), 17, 17(1), 2(1)(a)