High Courts21 Apr 1977Allowed
P. Venu and another Vs N.R. Kannaiah Reddy and others
Andhra Pradesh High Court · (1977) 04 AP CK 0004
Andhra Pradesh Panchayat Samithis and Zilla Parishads Act, 1959 — Section 72
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,883 judgments · page 1,531 of 1,745
High Courts21 Apr 1977
The State of Andhra Pradesh and Another Vs Karri Magireddi
Andhra Pradesh High Court · AIR 1978 AP 43
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 3
High Courts20 Apr 1977
Kalidindi Lakshminarasaraju Vs State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1977 AP 355 : (1977) 2 APLJ 54
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 3
High Courts20 Apr 1977
Marni Veeranna Chowdary and Others Vs Kanumuri Lakshminarayana Rao and Others
Andhra Pradesh High Court · AIR 1977 AP 405 : (1977) 2 APLJ 126
Limitation Act, 1908 — Article 111, 116, 53Transfer of Property Act, 1882 — Section 55(5)
High Courts19 Apr 1977
Taluri Nammayyam Vs State of Andhra Pradesh by Collector, West Godavari, Eluru
Andhra Pradesh High Court · (1977) 04 AP CK 0020
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10(1), 3(d), 5, 8
High Courts19 Apr 1977
Suryanarayana Rao and Others Vs Padi Thoyajakshamma and Another
Andhra Pradesh High Court · AIR 1977 AP 359
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 48, 60
High Courts19 Apr 1977
P. Lingam Naidu Vs Tahsildar, Parvathipuram and Another
Andhra Pradesh High Court · AIR 1977 AP 430
High Courts15 Apr 1977
Panyam Cements and Mineral Industries Ltd. Vs Addl. Commissioner of Income Tax
Andhra Pradesh High Court · (1979) 117 ITR 770
Income Tax Act, 1961 — Section 32, 41(1)
High Courts14 Apr 1977
The Special Deputy Tahsildar, Land Reforms, Kothapeta Vs Karra Brahmeswara Sarma
Andhra Pradesh High Court · (1977) 04 AP CK 0012
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 21, 3(e), 5, 5(1), 8(1)
High Courts13 Apr 1977
Konda Lakshman Bapuji Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1977 AP 427
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts12 Apr 1977
Addl. Commissioner of Income Tax Vs Vijaya Jewellery Mart
Andhra Pradesh High Court · (1979) 116 ITR 53
Income Tax Act, 1961 — Section 3(4)
High Courts11 Apr 1977Dismissed
Narikelapu Ramaiah Vs A.P. State
Andhra Pradesh High Court · (1977) 04 AP CK 0021
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 21, 3(f), 3(f)(i)
High Courts08 Apr 1977
M. Gidda Reddy Vs Special Category Deputy Registrar and Personal Assistant to Collector, Kurnool and Another
Andhra Pradesh High Court · AIR 1977 AP 274 : (1977) 2 APLJ 1
High Courts06 Apr 1977
Satyanarayana Khubchand Carva and Others Vs Ramchander Laxmi Narayan Karva
Andhra Pradesh High Court · AIR 1977 AP 360
Trade and Merchandise Marks Act, 1958 — Section 2, 3, 56
High Courts05 Apr 1977
Raja Reddy Vs Anusuyamma and Another
Andhra Pradesh High Court · AIR 1977 AP 342
Civil Procedure Code Amendment Act, 1976 — Section 97(2)Civil Procedure Code, 1908 (CPC) — Section 58
High Courts05 Apr 1977
Md. Ismail Khan Vs Md. Mahboob Ali
Andhra Pradesh High Court · AIR 1977 AP 363
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 2(1)Transfer of Property Act, 1882 — Section 106
High Courts05 Apr 1977
Commissioner of Income Tax Vs N.J. Dadabai
Andhra Pradesh High Court · (1978) 115 ITR 317
Income Tax Act, 1961 — Section 254, 256(1), 256(2), 32(1)
High Courts05 Apr 1977Allowed
Chandra Bhavan Coffee and Meals Hotel Nellore Vs S.V. Rathnam and others
Andhra Pradesh High Court · (1977) 04 AP CK 0005
Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 409(2)
High Courts01 Apr 1977
B. Narayana Murty Vs The Director of Sugar, Andhra Pradesh, Hyderabad and Others
Andhra Pradesh High Court · AIR 1977 AP 307
Constitution of India, 1950 — Article 226
High Courts31 Mar 1977
P.V. Sarma and Others Vs Chairman, Committee of Management the S.C. Railway Employees Co-operative Credit Society
Andhra Pradesh High Court · (1977) 03 AP CK 0011
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Constitution of India, 1950 — Article 226