High Courts18 Mar 1974
Pachigolla Srinivasarao Vs Pachigolla Samudram and Others
Andhra Pradesh High Court · (1975) CriLJ 1581
Criminal Procedure Code, 1973 (CrPC) — Section 488
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,882 judgments · page 1,558 of 1,745
High Courts13 Mar 1974
Chittoori Ramachandra Rao Vs Tax Recovery Commissioner and Others
Andhra Pradesh High Court · (1975) 100 ITR 591
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 222, 224(2), 225(4)
High Courts06 Mar 1974Allowed
Suryadevara Kodandaramaiah Vs Govt. of A.P. (Panchayat Raj Dept) Hyd. and others
Andhra Pradesh High Court · (1974) 03 AP CK 0003
High Courts04 Mar 1974
Income Tax Officer, B-Ward Vs Official Liquidator
Andhra Pradesh High Court · (1976) 46 CompCas 46 : (1975) 101 ITR 470
Companies Act, 1956 — Section 530, 530(1)Income Tax Act, 1961 — Section 178, 178(3), 178(6)
High Courts28 Feb 1974
Kilari Sreenivasulu Naidu Vs Kandapalli Subrahmanyam
Andhra Pradesh High Court · AIR 1974 AP 211
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)
High Courts27 Feb 1974
Vincent Ferrer Vs District Revenue Officer, Ananthapur
Andhra Pradesh High Court · AIR 1974 AP 313
Constitution of India, 1950 — Article 14, 19(1)Foreigners Act, 1946 — Section 3
High Courts26 Feb 1974Dismissed
G. Sriramulu Naidu and I. Chengama Naidu and Others Vs Commercial Tax Officer and Another
Andhra Pradesh High Court · (1974) 2 APLJ 288 : (1975) 35 STC 531
Andhra Pradesh General Sales Tax Act, 1957 — Section 11
High Courts25 Feb 1974Allowed
Lachmandas Balachand, Paradise Lottery Centre, 124, Park Lane Secunderabad and Others Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1975 AP 50
Andhra Pradesh Lotteries Act, 1968 — Section 26, 3, 4Constitution of India, 1950 — Article 246, 258, 73
High Courts21 Feb 1974
Tourist Hotel Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1975) 1 LLJ 211
Minimum Wages Act, 1948 — Section 11, 3, 5, 7, 8
High Courts19 Feb 1974
Manohar Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1975) CriLJ 466
Penal Code, 1860 (IPC) — Section 279, 304A, 337, 427, 429
High Courts19 Feb 1974
R. Radhakrishen and Others Vs Osmania University and Others
Andhra Pradesh High Court · AIR 1974 AP 283
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts15 Feb 1974Allowed
Rajasthan Trading Co. Vs The Registrar of Firms and Another
Andhra Pradesh High Court · AIR 1975 AP 232
Andhra Pradesh Partnership (Registration of Firms) Rules, 1957 — Rule 4(2)Constitution of India, 1950 — Article 245Partnership Act, 1932 — Section 63(1), 71(2)
High Courts15 Feb 1974Allowed
The Oriental Fire and General Insurance Company Ltd. and Another Vs Union of India (UOI)
Andhra Pradesh High Court · AIR 1975 AP 222
Motor Vehicles Act, 1939 — Section 110, 110FWorkmens Compensation Act, 1923 — Section 13, 13(1), 19(2), 2(1)
High Courts12 Feb 1974Dismissed
Fairmacs Trading Company Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1975) 36 STC 260
Central Sales Tax Act, 1956 — Section 4, 5Constitution of India, 1950 — Article 286
High Courts08 Feb 1974
Goverdhan Lal Vs The Commissioner of Police and Another
Andhra Pradesh High Court · (1974) CriLJ 1411
Prevention of Food Adulteration (Extension To Kohima And Mokokchung Districts) Repeal Act, 2002 — Section 2Prevention of Food Adulteration Act, 1954 — Section 19
High Courts06 Feb 1974Dismissed
The Warangal Chamber of Commerce Vs Director of Marketing, Government of Andhra Pradesh, Hyderabad and Others
Andhra Pradesh High Court · AIR 1975 AP 245
Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 33(2), 34(1)Andhra Pradesh (Agricultural Produce and Livestock) Markets Rules, 1969 — Rule 45, 73Constitution of India, 1950 — Article 226
High Courts29 Jan 1974
Verma Narasimha Rao Vs The Superintendent of Excise, Krishna and Others
Andhra Pradesh High Court · AIR 1974 AP 157 : (1974) 1 APLJ 358
Andhra Pradesh (Arrack, Retail Vend Special Conditions of Licences) Rules, 1969 — Rule 15(1), 29Contract Act, 1872 — Section 74
High Courts28 Jan 1974Allowed
Narasaraopet Electric Corporation Ltd. and Another Vs A. Ramachandran and Others
Andhra Pradesh High Court · (1983) 53 CompCas 100
Companies Act, 1956 — Section 176, 176(1), 176(3), 433
High Courts25 Jan 1974
Rukramaraju Krishnam Raju Vs Circle Inspector of Excise and Others
Andhra Pradesh High Court · (1975) CriLJ 204
Constitution of India, 1950 — Article 14, 19, 20Drugs and Cosmetics Act, 1940 — Section 22, 27, 31, 32