COURT ARCHIVE

Andhra Pradesh High Court judgments, 1979

210 judgments · page 5 of 11

High Courts25 Jul 1979Allowed

C. Nagamani Bai and others Vs Authorised Officer Land Reforms Tahsildar, Madanapalli and Others

Andhra Pradesh High Court · (1979) 07 AP CK 0021

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10(5)(a)(ii), 3, 3(i), 3(i)(v)Transfer of Property Act, 1882 — Section 53A

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High Courts24 Jul 1979

Nizam Khan Vs Commissioner for Workmen''s Compensation and Another

Andhra Pradesh High Court · (1979) 07 AP CK 0008

Civil Procedure Code, 1908 (CPC) — Section 115, 3Constitution of India, 1950 — Article 226, 227, 36(2)Criminal Procedure Code, 1973 (CrPC) — Section 195

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High Courts23 Jul 1979Dismissed

Chintamalla Laxmaiah Vs State of A.P.

Andhra Pradesh High Court · (1979) 07 AP CK 0015

Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(3)Penal Code, 1860 (IPC) — Section 109, 202, 376, 506(2)

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High Courts23 Jul 1979

Yelamanchili Venkateswara Rao Vs Tathineni Venkata Subbayya and Another

Andhra Pradesh High Court · AIR 1980 AP 208

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6, Order 39 Rule 1

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High Courts20 Jul 1979Dismissed

Yamuna Bai and another Vs M. Parasuramaiah and others

Andhra Pradesh High Court · (1979) 07 AP CK 0002

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5

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High Courts16 Jul 1979Allowed

Saripalli Samsundar and Others Vs Saripalli Maniamma

Andhra Pradesh High Court · (1979) 07 AP CK 0022

Succession Act, 1925 — Section 211, 213, 270, 283, 283(1)(c)

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High Courts13 Jul 1979Allowed

Tadikonda Sree Ramulu Vs M. Venkata Narasimha and Others

Andhra Pradesh High Court · (1979) 07 AP CK 0004

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

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High Courts12 Jul 1979Dismissed

Abdulla Khan by his agent and Muktyar Abdul Wahab Khan Vs N.K. Das

Andhra Pradesh High Court · (1979) 07 AP CK 0025

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 4, 20, 85Contract Act, 1872 — Section 200

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High Courts12 Jul 1979

Addl. Commissioner of Income Tax Vs Boina Suranna

Andhra Pradesh High Court · (1980) 124 ITR 328 : (1980) 3 TAXMAN 69

Income Tax Act, 1961 — Section 254(1), 260, 271(1), 274, 274(2)

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High Courts12 Jul 1979Dismissed

Ilyas Ahmed Vs The Station Director, Commercial Broadcasting Service, All India Radio, Hyderabad and another

Andhra Pradesh High Court · (1979) 07 AP CK 0003

Constitution of India, 1950 — Article 14, 16, 226, 311, 311(2)

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High Courts10 Jul 1979

Mohd. Osman Shaheed Vs Mohd. Baqur Hussain Shaa and Others

Andhra Pradesh High Court · (1979) 2 APLJ 363 : (1980) CriLJ 845

Constitution of India, 1950 — Article 215

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High Courts09 Jul 1979

Addl. Commissioner of Income Tax Vs Allada Kanthayya

Andhra Pradesh High Court · (1980) 3 TAXMAN 375

Income Tax Act, 1961 — Section 187, 187(1), 187(2), 187(2)(a), 188

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High Courts09 Jul 1979

Additional Commissioner of Income Tax Vs Allada Kanthayya and Others

Andhra Pradesh High Court · (1981) 127 ITR 401

Income Tax Act, 1961 — Section 187, 187(2), 188

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High Courts06 Jul 1979

Athipalli Malla Reddy Vs State of Andhra Pradesh

Andhra Pradesh High Court · AIR 1980 AP 73

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 3

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High Courts04 Jul 1979

Commissioner of Income Tax Vs Surana Trade and Finance Corporation

Andhra Pradesh High Court · (1987) 165 ITR 728

Income Tax Act, 1961 — Section 187(2), 188

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High Courts03 Jul 1979

Baban and Others Vs Sambamurthy and Another

Andhra Pradesh High Court · (1980) CriLJ 248

Constitution of India, 1950 — Article 309, 311Criminal Procedure Code, 1973 (CrPC) — Section 24, 25, 397, 484Evidence Act, 1872 — Section 25

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High Courts03 Jul 1979Allowed

Adiraju Venkata Lakshmamma Vs Adiraju Suryanarayanamurthy

Andhra Pradesh High Court · (1979) 07 AP CK 0001

Hindu Adoptions and Maintenance Act, 1956 — Section 18, 19, 20, 21, 22Transfer of Property Act, 1882 — Section 39

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High Courts02 Jul 1979Dismissed

Forest Department Vs N. Indiramma and others

Andhra Pradesh High Court · (1979) 07 AP CK 0019

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 3, Order 22 Rule 9, 141Constitution of India, 1950 — Article 225, 226

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High Courts02 Jul 1979

D.R. Sunder Raj Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1980) 2 AnWR 232 : (1980) 123 ITR 471

Income Tax Act, 1961 — Section 22, 23(2)

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High Courts29 Jun 1979

Addl. Commissioner of Income Tax Vs Burugupalli China Krishna Murthy

Andhra Pradesh High Court · (1979) 2 TAXMAN 563

Income Tax Act, 1922 — Section 23, 28, 28(1)(c), 29, 44Income Tax Act, 1961 — Section 143, 144, 147, 156, 256(2)

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