High Courts23 Apr 1973
Indira Bai Patel Vs B.A. Patel
Andhra Pradesh High Court · AIR 1974 AP 303
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 115Hindu Adoptions and Maintenance Act, 1956 — Section 25
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,882 judgments · page 1,563 of 1,745
High Courts23 Apr 1973
Y. Eswariah Choudry Vs The Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1974 AP 96
Essential Commodities Act, 1955 — Section 3, 3(2), 5
High Courts18 Apr 1973
Maddula Kasiyya Vs Jallipalli Pullayya and Others
Andhra Pradesh High Court · AIR 1974 AP 220
Civil Procedure Code, 1908 (CPC) — Section 47, 60Limitation Act, 1908 — Article 182Succession Act, 1925 — Section 214
High Courts17 Apr 1973
Bamadev Panigrahi Vs Monorama Raj
Andhra Pradesh High Court · AIR 1974 AP 226 : (1974) 1 APLJ 32
Transfer of Property Act, 1882 — Section 3
High Courts13 Apr 1973
Gaddam China Kondaiah Vs Gaddam Pedda Kondaiah
Andhra Pradesh High Court · AIR 1974 AP 238 : (1974) 1 AnWR 54
Stamp Act, 1899 — Article 12
High Courts13 Apr 1973
The Public Prosecutor (A.P.) Vs P.B. Hassan
Andhra Pradesh High Court · (1974) CriLJ 390
Criminal Procedure Code, 1898 (CrPC) — Section 342Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts11 Apr 1973
The Public Prosecutor Vs Boggarapu Pullaiah
Andhra Pradesh High Court · (1974) CriLJ 155
Prevention of Food Adulteration Act, 1954 — Section 15, 16, 17, 2, 7
High Courts10 Apr 1973
The Hindusthan Ideal Insurance Corporation Ltd. Vs Manne Chimperamma and Others
Andhra Pradesh High Court · AIR 1974 AP 120
Civil Procedure Code, 1908 (CPC) — Section 107Motor Vehicles Act, 1939 — Section 95(1)
High Courts10 Apr 1973
S.A. Sattar Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1974 AP 43
Central Motor Vehicles Rules, 1989 — Rule 212, 212(1)Motor Vehicles Act, 1939 — Section 58, 68
High Courts10 Apr 1973
Shaik Basha and Another Vs Station House Officer
Andhra Pradesh High Court · AIR 1974 AP 72
Andhra Pradesh (Andhra Area) Gaming Act, 1930 — Section 12
High Courts05 Apr 1973
Managing Committee, Murali Manohar Temple and Another Vs Ramachander and Another
Andhra Pradesh High Court · AIR 1974 AP 123
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts02 Apr 1973
S. Seetha Ramaiah Naidu Vs Ongole Co-operative Bank Ltd. and Another
Andhra Pradesh High Court · AIR 1974 AP 49
Andhra Pradesh Co-operative Societies Act, 1964 — Section 21
High Courts29 Mar 1973
Tanigondala Rosi Reddy Vs Syamala Laxmaiah and Others
Andhra Pradesh High Court · AIR 1974 AP 171 : (1974) 1 APLJ 26
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1
High Courts27 Mar 1973Allowed
Varada Reddy Vs Suseelamma and Others
Andhra Pradesh High Court · (1973) 03 AP CK 0001
Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 33Criminal Procedure Code, 1898 (CrPC) — Section 162Motor Vehicles Act, 1988 — Section 94
High Courts26 Mar 1973
E. Bhoshanam Vs Polla Malliah
Andhra Pradesh High Court · (1974) CriLJ 157
Criminal Procedure Code, 1898 (CrPC) — Section 244, 245, 247, 249, 438Penal Code, 1860 (IPC) — Section 447
High Courts21 Mar 1973
Ponnam Veeraraghavaiah Vs Donepudi Brahmeswara Rao and Others
Andhra Pradesh High Court · AIR 1974 AP 101
Constitution of India, 1950 — Article 226
High Courts20 Mar 1973
The Public Prosecutor (A.P.) Vs Veerpal Singh
Andhra Pradesh High Court · (1973) 2 APLJ 355 : (1974) CriLJ 437
Customs Act, 1962 — Section 123, 135, 8Prevention of Corruption Act, 1988 — Section 5Probation of Offenders Act, 1958 — Section 18, 4
High Courts19 Mar 1973
A. Subash Chandra Bose Vs The Court of Judicial First Class Magistrate, Anantapur and Others
Andhra Pradesh High Court · AIR 1974 AP 173 : (1974) 1 APLJ 123
Civil Procedure Code, 1908 (CPC) — Section 109, 110Constitution of India, 1950 — Article 132, 133, 226Criminal Procedure Code, 1973 (CrPC) — Section 197
High Courts19 Mar 1973
In the matter of: A. Sreeramulu
Andhra Pradesh High Court · AIR 1974 AP 106
Constitution of India, 1950 — Article 226, 355, 356, 363(1), 74(1)
High Courts19 Mar 1973
Modi Bala Krishna Ramaraju Vs Bodi Thirupathamma alias Tirumala Devi and Others
Andhra Pradesh High Court · (1975) CriLJ 208
Hindu Marriage Act, 1955 — Section 17, 7Penal Code, 1860 (IPC) — Section 109, 494, 495