High Courts21 Jun 1977
Talasani China Gangi Reddy and Another Vs District Collector, Anantapur and Others
Andhra Pradesh High Court · AIR 1978 AP 195
Constitution of India, 1950 — Article 226(1), 226(6), 31(2)Land Acquisition Act, 1894 — Section 4
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,883 judgments · page 1,530 of 1,745
High Courts21 Jun 1977
Gulam Hussain Vs The Additional Rent Controller, Hyderabad and Others
Andhra Pradesh High Court · AIR 1977 AP 397 : (1977) 2 APLJ 73
Stamp Act, 1899 — Section 35, 38
High Courts20 Jun 1977
The Barium Chemicals Ltd. Vs Bombay Industrial and Chemical Company, Bombay
Andhra Pradesh High Court · AIR 1977 AP 400
Arbitration Act, 1940 — Section 34
High Courts20 Jun 1977
Uppaluri Venugopalakrishna Rao Vs Co-operative Sub Registrar and Another
Andhra Pradesh High Court · (1978) CriLJ 65
Andhra Pradesh Co-operative Societies Act, 1964 — Section 117
High Courts17 Jun 1977
BOARD OF TRUSTEES OF THE VISAKHAPATNAM PORT TRUST Vs COMMERCIAL TAX OFFICER and Another
Andhra Pradesh High Court · (1977) 6 CTR 200
Constitution of India, 1950 — Article 226
High Courts17 Jun 1977Partly Allowed
V. Rajeswara Rao Vs Karna Ademma and Others
Andhra Pradesh High Court · (1977) 2 APLJ 184 : (1980) 50 CompCas 140
Motor Vehicles Act, 1939 — Section 95(2)
High Courts17 Jun 1977Allowed
Board of Trustees of the Visakhapatnam Port Trust Vs Commercial Tax Officer and Another
Andhra Pradesh High Court · (1979) 43 STC 36
Constitution of India, 1950 — Article 226
High Courts16 Jun 1977
G. Venkatesham Vs The General Manager, Andhra Pradesh State Road Transport Corporation, Musheerabad
Andhra Pradesh High Court · AIR 1978 AP 285
Fatal Accidents Act, 1855 — Section 1
High Courts15 Jun 1977Allowed
Mysore Agarbathi Works Vs Union of India (UOI) and Another
Andhra Pradesh High Court · (1977) 2 APLJ 162 : (1978) 2 ELT 196
Central Excise Rules, 1944 — Rule 8(1)
High Courts15 Jun 1977
N. Varalakshmi Vs N.V. Hanumantha Rao
Andhra Pradesh High Court · AIR 1978 AP 6
Hindu Marriage Act, 1955 — Section 13(1)
High Courts13 Jun 1977
The Public Prosecutor Vs Kapu Chinnaiah and others
Andhra Pradesh High Court · (1977) 06 AP CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 218, 220, 220(1), 223, 23(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324
High Courts10 Jun 1977Allowed
Vasantam Sambasiva Rao Vs Sri Krishna Cement and Concrete Works Tenali, by its proprietor Chatti Radha Krishna Murty
Andhra Pradesh High Court · (1977) 06 AP CK 0026
Limitation Act, 1963 — Section 18, 19, 20
High Courts09 Jun 1977Dismissed
K. Ramulu Vs Industrial Tribunal, A.P and others
Andhra Pradesh High Court · (1977) 06 AP CK 0025
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 31(a), 33, 33(2), 33(2)(a), 33(2)(b)
High Courts09 Jun 1977
P. Sainath Reddy and Others Vs G. Narayana Reddy
Andhra Pradesh High Court · AIR 1977 AP 401
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 6, Order 43 Rule 1, 104Limitation Act, 1908 — Section 7
High Courts07 Jun 1977Allowed
Jai Hanuman Khandasari Sugar Mills Limited Vs Union of India and others
Andhra Pradesh High Court · (1977) 06 AP CK 0023
Central Excises and Salt Act, 1944 — Section 3, 35, 36
High Courts07 Jun 1977
Kunta Malla Reddy Vs Soma Srinivas Reddy and Others
Andhra Pradesh High Court · AIR 1978 AP 289
Arbitration Act, 1940 — Section 34, 39Civil Procedure Code, 1908 (CPC) — Section 115
High Courts06 Jun 1977
P. Ranga Redy and Others Vs Golla Sambasivarao and Others
Andhra Pradesh High Court · AIR 1978 AP 97
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 100A
High Courts18 May 1977Dismissed
Union of India (UOI) and Others Vs Vazir Sultan Tobacco Co. Ltd., National Tobacco Co. Ltd., Andhra Sugars Ltd. and Union Carbide India Ltd.
Andhra Pradesh High Court · (1978) 2 ELT 461
Central Excise (Amendment) Act, 1973 — Section 4Central Excises and Salt Act, 1944 — Section 3, 30, 4Finance Act, 1955 — Section 4
High Courts22 Apr 1977Dismissed
Chennupati Buchaiah Vs Bobbala Venkateshwarlu
Andhra Pradesh High Court · (1977) 04 AP CK 0022
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2
High Courts22 Apr 1977
Sri Brindavan Hotel, Hyderabad Vs The Conciliation Officer, Hyderabad and Another
Andhra Pradesh High Court · AIR 1977 AP 386 : (1977) 2 APLJ 78 : (1977) 35 FLR 381 : (1978) 2 LLJ 287
Andhra Pradesh Shops and Establishments Act, 1966 — Section 2(10), 2(5), 2(8), 2(9), 40Industrial Disputes Act, 1947 — Section 2, 2