High Courts12 Jun 1979
G. Subhan Basha Vs Sham Shunnisa Begum and Another
Andhra Pradesh High Court · (1980) CriLJ 376
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,883 judgments · page 1,511 of 1,745
High Courts27 Apr 1979
Bhubaneswar Naik Santoshrai and Vs The Special Tahsildar Land Reforms Tekkali and Others
Andhra Pradesh High Court · AIR 1980 AP 139
Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 122
High Courts27 Apr 1979
Kolikipudi Atchamma and Others Vs Kolikipudi Keti and Another
Andhra Pradesh High Court · AIR 1980 AP 66
Limitation Act, 1963 — Section 12(3)
High Courts26 Apr 1979
Kollur Lakshmi Koteswararao Vs Govt. of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1979 AP 262
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 7Constitution of India, 1950 — Article 254
High Courts25 Apr 1979
Shankerlal Gupta Vs V. Jagadishwar Rao
Andhra Pradesh High Court · AIR 1980 AP 181
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 3(5)Contract Act, 1872 — Section 23Hyderabad Houses (Rent, Eviction and Lease) Control Act, 1954 — Section 3(3), 3(5)
High Courts24 Apr 1979
Gandlury Pedda Veera Reddy and Others Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1979) CriLJ 1451
Criminal Procedure Code, 1973 (CrPC) — Section 11, 12, 14, 228, 407Penal Code, 1860 (IPC) — Section 147, 148, 307, 324, 407
High Courts24 Apr 1979Allowed
T. Rami Reddy Vs Regional Transport Officer, Guntur
Andhra Pradesh High Court · (1979) 04 AP CK 0009
High Courts24 Apr 1979
Controller of Estate Duty Vs Estate of Late G. Venkatasubbaiah (accountable person : G. Venkataravamma)
Andhra Pradesh High Court · (1982) 134 ITR 447
Estate Duty Act, 1953 — Section 64(1)
High Courts23 Apr 1979
Sri Bramaramba Chennamalleswara Swami Temple, Isukapdili Vs Theta Narasimharao and Others
Andhra Pradesh High Court · AIR 1979 AP 297
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 2(28), 75, 75(4), 76(2), 78(1)Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Rules, 1987 — Rule 11, 13, 14
High Courts19 Apr 1979Allowed
M. Sankara Reddy Vs A.P. State Electricity Board, and another
Andhra Pradesh High Court · (1979) 04 AP CK 0013
Constitution of India, 1950 — Article 14, 16, 16(1)Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 2(2)(f), 4, 4(1), 7
High Courts18 Apr 1979Allowed
Duvvari Nanja Reddy Vs Desu Anjaneyulu
Andhra Pradesh High Court · (1979) 04 AP CK 0025
Andhra Pradesh Agricultural Indebtedness (Relief) Act, 1977 — Section 3(1), 3(b), 3(j), 3(t), 4Civil Procedure Code, 1908 (CPC) — Section 11Companies Act, 1956 — Section 617
High Courts18 Apr 1979Allowed
The Office Manager The Hyd. Potteries (P) Ltd. and orther Vs K. Veerashekar
Andhra Pradesh High Court · (1979) 04 AP CK 0007
Constitution of India, 1950 — Article 226, 30, 311Mines Act, 1952 — Section 16, 17, 18, 54, 57Specific Relief Act, 1963 — Section 14(b), 21
High Courts17 Apr 1979Dismissed
Kotta Pentaiah Vs Puwar Laxmansa
Andhra Pradesh High Court · (1979) 04 AP CK 0003
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts16 Apr 1979
K. Vamana Rao Vs The District Social Welfare Officer (Land Acquisition Officer), Karimnagar and Others
Andhra Pradesh High Court · AIR 1979 AP 264
Andhra Pradesh General Clauses Act, 1891 — Section 3(8)Land Acquisition Act, 1894 — Section 4
High Courts10 Apr 1979
C.V. Narayan Reddy and others Vs The State of A.P.
Andhra Pradesh High Court · AIR 1980 AP 89
Transfer of Property Act, 1882 — Section 53A
High Courts10 Apr 1979
C.V. Narayan Reddy Vs Katanguru Raghava Reddy and Another
Andhra Pradesh High Court · AIR 1980 AP 89
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 47, 50Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 3(1)Transfer of Property Act, 1882 — Section 53
High Courts05 Apr 1979
J. Rajeswar Vs Yempati Pramiladevi
Andhra Pradesh High Court · (1979) 04 AP CK 0024
High Courts04 Apr 1979Allowed
Kantheti Damodara Gupta Vs Koppineni Venkateswara Rao and others
Andhra Pradesh High Court · (1979) 04 AP CK 0020
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 22 Rule 12, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 8
High Courts04 Apr 1979
Gulam Mustafa Vs Tahara Begum and Another
Andhra Pradesh High Court · (1979) 2 APLJ 12 : (1980) CriLJ 124
Criminal Procedure Code, 1973 (CrPC) — Section 125, 198, 199
High Courts03 Apr 1979
Bijinibemula Linga Murthy Reddy and Others Vs Binji Hussain Saheb and Another
Andhra Pradesh High Court · (1979) CriLJ 1147
Criminal Procedure Code, 1973 (CrPC) — Section 111, 144, 482