COURT ARCHIVE

Andhra Pradesh High Court judgments, 1979

210 judgments · page 9 of 11

High Courts17 Mar 1979Dismissed

Indian Leaf Tobacco Development Company Limited, and another Vs Agricultural Market Committee, Kandukur

Andhra Pradesh High Court · (1979) 03 AP CK 0010

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 11, 11(1)(a), 16, 20, 23(1)b

Read judgment

High Courts16 Mar 1979Dismissed

Dorandula Ramakrishna Reddy and others Vs Chinthalapalle Rami Reddy

Andhra Pradesh High Court · (1979) 03 AP CK 0037

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 39 Rule 2, Order 43 Rule 1, 151, 49Guardians and Wards Act, 1890 — Section 43

Read judgment

High Courts16 Mar 1979Allowed

The Regional Director, Employees State Insurance Corporation Vs The Andhra Pradesh Paper Mills Ltd., Rajahmundry

Andhra Pradesh High Court · (1979) 03 AP CK 0008

Employees State Insurance Act, 1948 — Section 2, 2(13), 2(9), 2(9)(ii), 40

Read judgment

High Courts15 Mar 1979

Vadami Bai Vs Shaik Hussain and Another

Andhra Pradesh High Court · AIR 1980 AP 14

Limitation Act, 1963 — Article 98Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63

Read judgment

High Courts13 Mar 1979

P. Suryanarayana Murty Vs M. Subbanna and Others

Andhra Pradesh High Court · (1979) 03 AP CK 0039

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 13

Read judgment

High Courts13 Mar 1979Allowed

M/s. A.S. Mehata and Co., and others Vs M/s. Dawn Mills Ltd., and Others

Andhra Pradesh High Court · (1979) 03 AP CK 0029

Partnership Act, 1932 — Section 59

Read judgment

High Courts13 Mar 1979

Muddada Chayanna Vs G. Veerabhadrarao and Others

Andhra Pradesh High Court · AIR 1979 AP 253

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Judicial Officers Protection Act, 1850 — Section 1

Read judgment

High Courts13 Mar 1979

Syed Moosa Quadri Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1980 AP 236

Constitution of India, 1950 — Article 226Hyderabad Municipal Corporation Act, 1956 — Section 124, 125, 126, 127, 128

Read judgment

High Courts12 Mar 1979

K. Venkateswara Rao Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · (1979) 03 AP CK 0032

Constitution of India, 1950 — Article 265, 41, 42Employees State Insurance Act, 1948 — Section 1General Clauses Act, 1897 — Section 23, 9

Read judgment

High Courts09 Mar 1979Allowed

Meesala Suryanarayana Vs Goli Satyavathi and Others

Andhra Pradesh High Court · (1979) 03 AP CK 0024

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 213, 277Motor Vehicles Act, 1988 — Section 110A, 42, 95(1), 95(2), 96

Read judgment

High Courts08 Mar 1979

The Large-sized Co-operative Society Ltd., Medak Vs The Deputy Registrar of Co-operative Societies, Medak and Others

Andhra Pradesh High Court · AIR 1980 AP 76

Read judgment

High Courts07 Mar 1979

Addl. Commissioner of Income Tax Vs Sarvaraya Textiles Ltd.

Andhra Pradesh High Court · (1982) 137 ITR 369

Income Tax Act, 1961 — Section 140A, 140A(1), 140A(3)

Read judgment

High Courts07 Mar 1979

Addl. Commissioner of Income Tax Vs Income Tax Appellate Tribunal and Another

Andhra Pradesh High Court · (1983) 139 ITR 615 : (1979) 2 TAXMAN 369

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 254(2)

Read judgment

High Courts06 Mar 1979Dismissed

R. Pattabhi Ramaiah and others Vs The High Court of A.P. and another

Andhra Pradesh High Court · (1979) 03 AP CK 0040

All India Services Act, 1951 — Section 3(1)Constitution of India, 1950 — Article 233, 234, 235, 309Government of India Act, 1915 — Section 96B

Read judgment

High Courts06 Mar 1979

Smt. R. Seetharamamma Vs Land Acquisition Officer and others

Andhra Pradesh High Court · (1979) 03 AP CK 0035

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Land Acquisition Act, 1894 — Section 18, 31

Read judgment

High Courts06 Mar 1979

Kangundi Industrial Works (P.) Ltd. Vs Income Tax Officer, A-Ward

Andhra Pradesh High Court · (1980) 1 AnWR 208 : (1980) 14 CTR 328 : (1980) 121 ITR 339

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 207, 213, 214, 218, 243

Read judgment

High Courts06 Mar 1979Dismissed

Kangundi Industrial Works Pvt. Ltd. Vs Income Tax Officer

Andhra Pradesh High Court · (1979) 2 TAXMAN 27

Income Tax Act, 1961 — Section 207, 208, 209, 210, 210(1)

Read judgment

High Courts05 Mar 1979

Andhra Fertilisers Ltd. Vs Assistant Collector of Central Excise

Andhra Pradesh High Court · (1980) 6 ELT 16

Central Excise Rules, 1944 — Rule 11, 52, 9Constitution of India, 1950 — Article 226

Read judgment

High Courts02 Mar 1979

Kondur Swamy Vs Yellur Danamma

Andhra Pradesh High Court · (1979) 03 AP CK 0006

Civil Procedure Code, 1908 (CPC) — Section 60(1)(b), 60(a)

Read judgment

High Courts02 Mar 1979

G. Rajalakshmi and Others Vs Appellate Authority (Chief Judge, City Civil Court, Hyderabad) and Others

Andhra Pradesh High Court · (1979) 03 AP CK 0005

Constitution of India, 1950 — Article 226Eviction of Unauthorised Occupants Act, 1971 — Section 5

Read judgment