COURT ARCHIVE

Andhra Pradesh High Court judgments, 1979

210 judgments · page 10 of 11

High Courts02 Mar 1979Dismissed

Syed Ziauddin alias Nawab Vs Parveez Shahana

Andhra Pradesh High Court · (1979) 03 AP CK 0004

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17Dissolution of Muslim Marriages Act, 1939 — Section 2(8)(a)Penal Code, 1860 (IPC) — Section 34, 415, 499, 500

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High Courts01 Mar 1979Allowed

Singh Trading Company Vs Commercial Tax Officer and Others

Andhra Pradesh High Court · (1979) 1 APLJ 250 : (1979) 44 STC 1

Central Sales Tax Act, 1956 — Section 14Constitution of India, 1950 — Article 286

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High Courts01 Mar 1979

G. Mariah Vs G. Vijayalaksmi

Andhra Pradesh High Court · (1979) CriLJ 1226

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts28 Feb 1979

Fatima Fauzia and Another Vs Syed UI-Mulk and Others

Andhra Pradesh High Court · AIR 1979 AP 229 : (1979) 1 APLJ 264

Contract Act, 1872 — Section 2General Clauses Act, 1897 — Section 3(22)Trusts Act, 1882 — Section 15, 46, 47, 48, 49

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High Courts28 Feb 1979Allowed

Veeramreddy Vasantharayudu Vs Vinthi Sathiraju and another

Andhra Pradesh High Court · (1979) 02 AP CK 0008

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 18, 8

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High Courts28 Feb 1979

Kalimili Radhakrishniah Vs The Govt. of Andhra Pradesh and Another

Andhra Pradesh High Court · AIR 1979 AP 255

Andhra Pradesh Revenue Recovery Act, 1864 — Section 5, 59Limitation Act, 1908 — Article 120Limitation Act, 1963 — Article 113

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High Courts28 Feb 1979

R.K. Janakiah Chetty Vs A.K. Mohan

Andhra Pradesh High Court · AIR 1980 AP 41

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 6, 20Limitation Act, 1963 — Section 14

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High Courts28 Feb 1979Allowed

Vishnu Kumar Vs Bhavari Bai and others

Andhra Pradesh High Court · (1979) 02 AP CK 0001

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 1, Order 40 Rule 1, 115, 141Criminal Procedure Code, 1973 (CrPC) — Section 439Essential Commodities Act, 1955 — Section 6C

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High Courts25 Feb 1979

C. Kannaiah Chetty Vs The Govt. of Andhra Pradesh and others

Andhra Pradesh High Court · (1979) 02 AP CK 0004

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 83, 83(1)

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High Courts21 Feb 1979Dismissed

Trustees of H.E.H., the Nizam''s Religious Endowment Trust Vs Income Tax Officer

Andhra Pradesh High Court · (1979) 2 TAXMAN 110

Income Tax Act, 1922 — Section 23, 23(1), 23(3), 29, 30Income Tax Act, 1961 — Section 11, 139, 140A, 141, 141A

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High Courts21 Feb 1979

Trustees of H.E.H. Nizam''s Religious Endowment Trust Vs Income Tax Officer, A-Ward and Another

Andhra Pradesh High Court · (1981) 131 ITR 239

Income Tax Act, 1961 — Section 143, 144, 214, 244, 244(1)

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High Courts21 Feb 1979

Deccan Bharat Khandsari Sugar Factory Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1980) 14 CTR 11 : (1980) 123 ITR 802

Income Tax Act, 1922 — Section 23(5)Income Tax Act, 1961 — Section 155, 182, 182(1), 183, 183(2)

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High Courts16 Feb 1979

D. Heeralal and Others Vs The State

Andhra Pradesh High Court · (1979) CriLJ 1454

Constitution of India, 1950 — Article 131A, 143, 20, 21, 226AEssential Commodities Act, 1955 — Section 2, 3, 5, 7, 8

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High Courts16 Feb 1979

Tanduri Chenchiah and Others Vs The Secretary, Andhra Pradesh Electricity Board, Hyderabad and Others

Andhra Pradesh High Court · AIR 1980 AP 12

Electricity (Supply) Act, 1948 — Section 49

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High Courts15 Feb 1979

Janata Recreation Centre, Gullapalli Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1979 AP 265 : (1979) 1 APLJ 377

Andhra Pradesh Gaming Act, 1974 — Section 10, 10(2), 11, 2, 2(2)Constitution of India, 1950 — Article 14(1), 19(1), 21, 226

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High Courts09 Feb 1979

Puvvada Pullarao and Another Vs The Court of Second Additional District Munsif Magistrate and Another

Andhra Pradesh High Court · (1979) CriLJ 1228

COMPANIES ACT, 1956 — Section 35Constitution of India, 1950 — Article 19, 21, 228, 228AEvidence Act, 1872 — Section 41

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High Courts07 Feb 1979

Moka Narasimhulu Vs Wealth-tax Officer, A-Ward and Another

Andhra Pradesh High Court · (1979) 119 ITR 105

Constitution of India, 1950 — Article 226Wealth Tax Act, 1957 — Section 25, 5(1)

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High Courts07 Feb 1979

Kistna Cement Works, Tadepalli Vs The Secretary, APSEB, Vidyut Soudha, Hyderabad and Others

Andhra Pradesh High Court · AIR 1979 AP 291

Constitution of India, 1950 — Article 133(1)Electricity (Supply) Act, 1948 — Section 49

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High Courts07 Feb 1979Allowed

Noka Narasimhulu Vs Wealth Tax Officer

Andhra Pradesh High Court · (1979) 2 TAXMAN 141

Finance Act, 1968 — Section 2(6)(d)Wealth Tax Act, 1957 — Section 25, 5, 5(1), 5(1)(xxxi)

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High Courts05 Feb 1979

K. Ramachandra Naidu Vs Govt. of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1979 AP 213

Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 148Civil Procedure Code, 1908 (CPC) — Section 96Motor Vehicles Act, 1939 — Section 44, 44A, 64, 68, 68(2)

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