High Courts25 Jun 1974
Kirana General Merchants Association Vs The Circle Inspector and Others
Andhra Pradesh High Court · (1975) CriLJ 955
Criminal Procedure Code, 1973 (CrPC) — Section 451Essential Commodities Act, 1955 — Section 6A
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,882 judgments · page 1,557 of 1,745
High Courts21 Jun 1974Dismissed
The Vijayawada Muncipal Council Vs The Vijayawada Hotel Owners Association
Andhra Pradesh High Court · (1974) 06 AP CK 0012
Andhra Pradesh Municipalities Act, 1965 — Section 128(1)(iii), 131, 132, 133, 134
High Courts20 Jun 1974Dismissed
Ramakrishna Trading Company Vs Collector of Central Excise
Andhra Pradesh High Court · (1987) 28 ELT 32
Central Excise Rules, 1944 — Rule 140Constitution of India, 1950 — Article 19(1)
High Courts18 Jun 1974Dismissed
Madan Gopal Daga Vs The Agricultural Market Committee and Others
Andhra Pradesh High Court · AIR 1975 AP 1
Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 33(2), 7Andhra Pradesh (Agricultural Produce and Livestock) Markets Rules, 1969 — Rule 45, 48Constitution of India, 1950 — Article 14
High Courts17 Jun 1974
Controller of Estate Duty Vs Estate of Late Adapala Krishna Reddy
Andhra Pradesh High Court · (1976) 105 ITR 472
Estate Duty Act, 1953 — Section 9Transfer of Property Act, 1882 — Section 126
High Courts12 Jun 1974
Commissioner of Gift-tax Vs Bhupathiraju Venkata Narasimharaju
Andhra Pradesh High Court · (1975) 101 ITR 74
High Courts07 Jun 1974
O. Gopal Kishan Rao and others Vs Union of India and others
Andhra Pradesh High Court · (1974) 06 AP CK 0008
States Reorganisation Act, 1956 — Section 115
High Courts05 Jun 1974Dismissed
Payrte Chand Vs Ashrafunnissa Begum and others
Andhra Pradesh High Court · (1974) 06 AP CK 0010
Civil Procedure Code, 1908 (CPC) — Section 144, 144(1), 49
High Courts26 Apr 1974Dismissed
The Official Receiver, Guntur Vs Canara Industrial Banking Syndicate, Udipi
Andhra Pradesh High Court · AIR 1975 AP 178 : (1975) 1 APLJ 273
Limitation Act, 1908 — Article 182, 19Provincial Insolvency Act, 1920 — Section 28(6)
High Courts26 Apr 1974Allowed
Kuppa Ramoki Vs Kuppa Kameswari
Andhra Pradesh High Court · AIR 1975 AP 3
Hindu Adoptions and Maintenance Act, 1956 — Section 18(2)Hindu Marriage (Amendment) Act, 1956 — Section 9(1)
High Courts25 Apr 1974Allowed
Musala Annaji Rao and Another Vs Boggarapu Papaiah Setty
Andhra Pradesh High Court · AIR 1975 AP 73
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 1(1), Order 41 Rule 1(2), Order 41 Rule 1(3), Order 41 Rule 11
High Courts19 Apr 1974
P. Bathinaiah Vs P. Visweswara Pillai and Others
Andhra Pradesh High Court · AIR 1975 AP 11
Government of India Act, 1935 — Section 108
High Courts15 Apr 1974Allowed
The Andhra Pradesh Paper Mills Ltd. Vs The Asstt. Collector Central Excise, Rajahmundry
Andhra Pradesh High Court · AIR 1975 AP 254
Central Excises and Salt Act, 1944 — Section 3
High Courts11 Apr 1974Dismissed
Mohd. Mukaram Ali and two others Vs Khursro Begum and two others
Andhra Pradesh High Court · (1974) 04 AP CK 0001
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 1, 12, 12(2), 15, 22Transfer of Property Act, 1882 — Section 112
High Courts09 Apr 1974Dismissed
Gedda Durga Malleswara Rao Vs Ranga Panaiah and Bros.
Andhra Pradesh High Court · AIR 1975 AP 13
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22(1)Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 8(3)Limitation Act, 1963 — Section 5
High Courts29 Mar 1974
Yaparti Sambaiah Vs Jasti Basavapurna
Andhra Pradesh High Court · AIR 1975 AP 15
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 39 Rule 7
High Courts29 Mar 1974
V. Waman Rao Vs Collector of Adilabad District and Others
Andhra Pradesh High Court · (1974) 2 LLJ 542
High Courts25 Mar 1974Allowed
K. Venkat Reddy Vs The Regional Transport Authority, Cuddapah by its Secretary and Others
Andhra Pradesh High Court · AIR 1975 AP 111
Constitution of India, 1950 — Article 141
High Courts25 Mar 1974Dismissed
Mohd. Basha and Others Vs The Secretary, Regional Transport Authority and Another
Andhra Pradesh High Court · AIR 1975 AP 242
Motor Vehicles Act, 1939 — Section 2(3), 63(6)
High Courts22 Mar 1974
Lakshminivas Vs Commissioner of Police and Another
Andhra Pradesh High Court · (1974) CriLJ 1419
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7