High Courts20 Jul 1977
M. Vengamma and Others Vs K. Duravasulu and Others
Andhra Pradesh High Court · (1980) 50 CompCas 264
Motor Vehicles Act, 1939 — Section 110, 95(2), 96(4)
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,883 judgments · page 1,529 of 1,745
High Courts19 Jul 1977
Lipton (India) Ltd. and Another Vs The Secretary to Govt, Employment and Social Welfare ( Labour- I ), Andhra Pradesh, Hyderabad and Others
Andhra Pradesh High Court · AIR 1978 AP 146 : (1978) 1 LLJ 247
Andhra Pradesh Shops and Establishments (Amendment) Act, 1969 — Section 2(10), 2(21)Andhra Pradesh Shops and Establishments Act, 1966 — Section 2(21)
High Courts18 Jul 1977Dismissed
Kura Abbayi Dora Vs The Authorised Officer, Land Reforms Rajahmundry
Andhra Pradesh High Court · (1977) 07 AP CK 0026
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 1, 21Constitution of India, 1950 — Article 224(1), 244(1), 245
High Courts17 Jul 1977Allowed
Machireddi Kondala Rao Vs The Gram Panchayat, Kothapet East Godavari District
Andhra Pradesh High Court · (1977) 07 AP CK 0025
Andhra Pradesh Gram Panchayats Act, 1964 — Section 20(j), 22
High Courts15 Jul 1977
V.V.V.R.K. Yachandra Bahadur Varu Vs The Andhra Pradesh Wakf Board, Hyderabad and Another
Andhra Pradesh High Court · AIR 1978 AP 156
Waqf Act, 1954 — Section 25, 3, 6(1)
High Courts15 Jul 1977Allowed
Bayya Chinnamma and others Vs Sree Dhanalakshmi Rice Co., rept. by two of its partners and others
Andhra Pradesh High Court · (1977) 07 AP CK 0007
Contract Act, 1872 — Section 126
High Courts14 Jul 1977
Daniatram Vyas Vs Saraswati Bai and Another
Andhra Pradesh High Court · (1978) CriLJ 806
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts12 Jul 1977
P. Ramalakshmamma Vs The Andhra Pradesh State Road Transport Corporation
Andhra Pradesh High Court · AIR 1978 AP 3
Motor Vehicles Act, 1939 — Section 68
High Courts12 Jul 1977Dismissed
Madapuram Errayya Vs Sutari Vadra Venkat Narsaiah and others
Andhra Pradesh High Court · (1977) 07 AP CK 0008
Andhra Pradesh District Collectors Powers (Delegation) Act, 1961 — Section 3
High Courts11 Jul 1977
Shankuntala Sahawala Vs The Director of Public Instruction II, Hyderabad and Others
Andhra Pradesh High Court · AIR 1977 AP 381 : (1978) 1 LLJ 160
Constitution of India, 1950 — Article 226
High Courts08 Jul 1977
The Public Prosecutor, High Court of Andhra Pradesh Vs Paga Pulla Reddy and Another
Andhra Pradesh High Court · (1977) 2 APLJ 93 : (1977) CriLJ 2013
Criminal Procedure Code, 1973 (CrPC) — Section 197, 321, 397, 439Penal Code, 1860 (IPC) — Section 420, 468, 471
High Courts07 Jul 1977
Swastik Manufacturers Ltd. Vs Labour Court and Another
Andhra Pradesh High Court · (1978) 1 LLJ 154
Industrial Disputes Act, 1947 — Section 10, 25F, 25FF, 25FFF, 33C
High Courts06 Jul 1977
Ananth Kumar Naik Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1977) CriLJ 1797
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 2, 432, 437, 439, 53Evidence Act, 1872 — Section 139
High Courts05 Jul 1977
Harihar Pershad Jaiswal Vs Suresh Jaiswal and Others
Andhra Pradesh High Court · AIR 1978 AP 13
Guardians and Wards Act, 1890 — Section 19, 9, 9(1)
High Courts30 Jun 1977Dismissed
George Maijo and Co. Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1980) 46 STC 41
Constitution of India, 1950 — Article 286
High Courts28 Jun 1977
M/s. Sudershan Trading Company Limited, Hyderabad Vs Madanlal Gujrati and others
Andhra Pradesh High Court · (1977) 06 AP CK 0021
Contract Act, 1872 — Section 128Limitation Act, 1963 — Section 12, 18, 19, 20, 20(2)
High Courts27 Jun 1977Allowed
Jai Hanuman Khandsari Sugar Mills Ltd. and Others Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (1977) 1 ELT 49
Central Excise Rules, 1944 — Rule 92A, 92B, 92C, 93C, 93FCentral Excises and Salt Act, 1944 — Section 3, 35, 36
High Courts23 Jun 1977Dismissed
The United India Fire and General Insurance Company Ltd. Vs S. Saraswathi Bai and Others
Andhra Pradesh High Court · (1977) 06 AP CK 0007
Fatal Accidents Act, 1855 — Section 1A
High Courts23 Jun 1977Allowed
Guntagani Sudhakar Vs The Principal, Venkateswara Medical College, Tirupathi
Andhra Pradesh High Court · (1977) 06 AP CK 0004
Constitution of India, 1950 — Article 15, 226, 341, 341(1), 342
High Courts22 Jun 1977Dismissed
Siri Pharma and Another Vs Superintendent of Central Excise, M.O.R.I. and Others
Andhra Pradesh High Court · (1978) 2 ELT 21
Customs Tariff Act, 1975 — Section 1