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Andhra Pradesh High Court judgments

34,882 judgments · page 1,554 of 1,745

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High Courts28 Oct 1974Dismissed

K. Srinivasulu Vs Deputy Commercial Tax Officer

Andhra Pradesh High Court · (1975) 1 AnWR 168 : (1975) 1 APLJ 20 : (1975) 35 STC 262

Constitution of India, 1950 — Article 245, 246, 366
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High Courts17 Oct 1974

Chigurupalli Suryanarayana Vs The Amadalavalasa Co-operative Agricultural Industrial Society Ltd.

Andhra Pradesh High Court · AIR 1975 AP 196

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Provincial Small Cause Courts Act, 1887 — Section 17(1)
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High Courts11 Oct 1974

The Public Prosecutor Vs Shaik Galib and Others

Andhra Pradesh High Court · (1975) 1 AnWR 287 : (1975) CriLJ 952

Criminal Procedure Code, 1973 (CrPC) — Section 342Railway Property (Unlawful Possession) Act, 1966 — Section 3
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High Courts11 Oct 1974

Kattamuri Venkata Satya Prasad Vs The Chief Secretary to the Govt. of A.P. and Others

Andhra Pradesh High Court · (1975) CriLJ 1514

Constitution of India, 1950 — Article 226
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High Courts09 Oct 1974

G. Jagadishwar Reddy and Others Vs Railways, Guntakkal Division

Andhra Pradesh High Court · (1975) 1 LLJ 351

Constitution of India, 1950 — Article 14, 16, 311Industrial Disputes Act, 1947 — Section 2, 25F, 25G, 25J
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High Courts08 Oct 1974Allowed

T. Jagannadha Reddy Vs The Managing Committee, Co-operative Marketing Society Limited and Another

Andhra Pradesh High Court · AIR 1975 AP 134 : (1975) 1 AnWR 86

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High Courts05 Oct 1974Dismissed

J.R. Mehta Vs Government of Andhra Pradesh, General Administration (Accommodation-A) Department and others

Andhra Pradesh High Court · (1974) 10 AP CK 0004

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 2, 3, 3(1), 3(1)(a), 7
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High Courts04 Oct 1974

Additional Commissioner of Income Tax Vs Trustees of H.E.H. the Nizam''s Second Suplementary Family Trust

Andhra Pradesh High Court · (1976) 102 ITR 248

Income Tax Act, 1961 — Section 45, 45(1)
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High Courts01 Oct 1974

Yalavarthi Gopala Rao Vs Bommisetty Seshaiah

Andhra Pradesh High Court · AIR 1975 AP 155

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
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High Courts30 Sept 1974

The Public Prosecutor Vs Kalavala Satyanarayana

Andhra Pradesh High Court · (1975) 1 AnWR 127 : (1975) CriLJ 1127

Penal Code, 1860 (IPC) — Section 95Prevention of Food Adulteration Act, 1954 — Section 16, 2, 6, 7
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High Courts25 Sept 1974Dismissed

S. Narasimha Shenoy and Others Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1975) 36 STC 336

Constitution of India, 1950 — Article 14
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High Courts20 Sept 1974

K. Ramulu Vs The Govt. of Andhra Pradesh and Another

Andhra Pradesh High Court · (1975) 1 APLJ 122 : (1974) 2 APLJ 332

Maintenance of Internal Security Act, 1971 — Section 3(1)(a)(iii)
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High Courts20 Sept 1974Dismissed

Amrutlal Vs The Collector and Dist. Magistrate, Adilabad and others

Andhra Pradesh High Court · (1974) 09 AP CK 0003

Essential Commodities Act, 1955 — Section 6A
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High Courts18 Sept 1974

Commissioner of Wealth Tax Vs Smt. Hashmatunnisa Begum

Andhra Pradesh High Court · (1977) 108 ITR 98

Gift Tax Act, 1958 — Section 5Wealth Tax Act, 1957 — Section 4(1)
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High Courts12 Sept 1974Partly Allowed

Jaddu Veeraswami Vs The Sub-Collector, Narasapur, W.G. and Others

Andhra Pradesh High Court · AIR 1975 AP 158

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 10, 13, 16(1), 6, 8
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High Courts11 Sept 1974

Commissioner of Income Tax Vs Sreerama and Co.

Andhra Pradesh High Court · (1975) 101 ITR 531

Income Tax Act, 1961 — Section 156, 207, 208, 209, 219
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High Courts05 Sept 1974

A.K. Babu Khan (by legal representative) Vs Commissioner of Wealth-tax

Andhra Pradesh High Court · (1976) 102 ITR 757

Income Tax (Appellate Tribunal) Rules, 1963 — Rule 29
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High Courts03 Sept 1974Allowed

B.D. Mohan Rao Vs Co-operative Industries Estates (Ltd.)

Andhra Pradesh High Court · AIR 1975 AP 308 : (1975) 1 AnWR 28

Andhra Pradesh Civil Rules of Practice and Circular Orders, 1990 — Rule 19Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
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High Courts03 Sept 1974Allowed

Jeedigunta Ananda Lakshmi Vs Jeedigunta Bhaskara Narasimham and Another

Andhra Pradesh High Court · AIR 1975 AP 80

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Hindu Marriage Act, 1955 — Section 13
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High Courts28 Aug 1974

Commissioner of Income Tax Vs K.S. Reddy

Andhra Pradesh High Court · (1976) 103 ITR 822

Income Tax Act, 1961 — Section 144
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