High Courts06 Jul 1976
Chavali Kameswara Sarma Vs Mahankali Rajaratnam and others
Andhra Pradesh High Court · AIR 1977 AP 60
Provincial Insolvency Act, 1920 — Section 28(2)
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,882 judgments · page 1,540 of 1,745
High Courts23 Jun 1976
Patananchala China Lingaiah Vs The State and Another
Andhra Pradesh High Court · (1977) CriLJ 415
Criminal Procedure Code, 1973 (CrPC) — Section 190, 193, 209, 227, 319Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 324
High Courts23 Jun 1976
Tedikapalle Anjaneyulu and others Vs Sri Rama Krishna Textiles, carrying on business at Bombay
Andhra Pradesh High Court · (1976) 06 AP CK 0001
Contract Act, 1872 — Section 22, 28
High Courts18 Jun 1976
P. Krishna Rao and Others Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1978) 112 ITR 26 : (1978) 41 STC 227
Andhra Pradesh General Sales Tax Act, 1957 — Section 11(1)
High Courts17 Jun 1976
Rachapudi Venkata Subba Rao Vs Lingineni Lakshmiah Chowdary and Others
Andhra Pradesh High Court · AIR 1977 AP 123
Registration Act, 1908 — Section 17(1)Transfer of Property Act, 1882 — Section 59
High Courts15 Jun 1976
Amara Kondaiah Vs Income Tax Officer, C-Ward and Another
Andhra Pradesh High Court · AIR 1977 AP 33 : (1977) 106 ITR 73
Constitution of India, 1950 — Article 246Income Tax Act, 1961 — Section 2(24)
High Courts08 Jun 1976
S. Viswanatham Vs State Transport Appellate Tribunal and Others
Andhra Pradesh High Court · AIR 1977 AP 293
Motor Vehicles Act, 1939 — Section 2(21), 44(5), 68, 68, 68(1)
High Courts02 Jun 1976
Ventrapragada Venkata Krishna Rao Vs The District Magistrate and Another
Andhra Pradesh High Court · AIR 1977 AP 128 : (1977) 1 AnWR 41 : (1976) 2 APLJ 61
Andhra Pradesh (Andhra Area) Places of Public Resort Act, 1888 — Section 12, 4, 7, 9Constitution of India, 1950 — Article 162, 19(1), 19(6), 226
High Courts27 Apr 1976
Immadi Ramachandram Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1976) CriLJ 1832
Prevention of Food Adulteration Act, 1954 — Section 11, 13
High Courts23 Apr 1976Dismissed
S. Subba Rao Vs Puli Veeraraghavaiah and others
Andhra Pradesh High Court · AIR 1977 AP 63
Andhra Pradesh Cinemas (Regulation) Act, 1955 — Section 12Constitution of India, 1950 — Article 226
High Courts23 Apr 1976Allowed
M.A. Khader Vs M/s. General Radio Appliances (P) Ltd. and another
Andhra Pradesh High Court · AIR 1977 AP 115
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2)(ii)(a)Companies Act, 1956 — Section 391, 394Contract Act, 1872 — Section 23
High Courts23 Apr 1976Dismissed
Ram Kishta Reddy Vs Narsimha Rao
Andhra Pradesh High Court · (1976) 04 AP CK 0016
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 47, 50B
High Courts23 Apr 1976
P. Hemalatha Vs The Govt. of Andhra Pradesh
Andhra Pradesh High Court · AIR 1976 AP 375
Constitution of India, 1950 — Article 19(1), 372Criminal Procedure Code, 1973 (CrPC) — Section 85, 95Penal Code, 1860 (IPC) — Section 124
High Courts23 Apr 1976
The Andhra Pradesh State Electricity Board and Others Vs Patel and Patel and Others
Andhra Pradesh High Court · AIR 1977 AP 172
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17Contract Act, 1872 — Section 55Electricity (Supply) Act, 1948 — Section 12, 82
High Courts20 Apr 1976Dismissed
K. Vithal Rao Vs The Govt. of Andhra Pradesh and others
Andhra Pradesh High Court · AIR 1977 AP 98
Andhra Pradesh Gram Panchayats Act, 1964 — Section 50
High Courts20 Apr 1976Allowed
The Joint Commissioner Endowments Departments, A.P., Hyderabad and others Vs Shaik Meera Saheb
Andhra Pradesh High Court · AIR 1977 AP 100
Transfer of Property Act, 1882 — Section 106
High Courts19 Apr 1976
T.V. Sarma Vs Achuthuni Nagakoteswararao and Others
Andhra Pradesh High Court · (1977) CriLJ 19
Criminal Procedure Code, 1973 (CrPC) — Section 10, 400, 439, 481Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 120B, 194, 201, 302, 466
High Courts19 Apr 1976
G. Ramachander Vs The Collector, Excise, Hyderabad and Another
Andhra Pradesh High Court · AIR 1977 AP 346
General Clauses Act, 1897 — Section 13(2)Provincial Insolvency Act, 1920 — Section 10, 6, 7
High Courts16 Apr 1976
Additional Commissioner of Income Tax Vs Degaon Gangareddy G. Ramkishan and Co. and Others
Andhra Pradesh High Court · (1978) 111 ITR 93
Income Tax Act, 1961 — Section 184
High Courts16 Apr 1976Allowed
The Engineering Industries and Manufacturers Association, Guntur Vs The Andhra Pradesh State Electricity Board, Hyderabad and another
Andhra Pradesh High Court · AIR 1977 AP 72
Civil Procedure Code, 1908 (CPC) — Section 107