High Courts09 Feb 1973
Nallapareddi Chandrasekhara Reddy Vs The Government of Andhra Pradesh and Another
Andhra Pradesh High Court · (1973) 2 ALT 167 : (1974) CriLJ 158
Constitution of India, 1950 — Article 21, 22
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,882 judgments · page 1,565 of 1,745
High Courts07 Feb 1973
Damacharla Venkata Seshaiah Vs Damacharla Venkayya and Others
Andhra Pradesh High Court · AIR 1974 AP 193
Specific Relief Act, 1877 — Section 22, 22(2)Specific Relief Act, 1963 — Section 19
High Courts06 Feb 1973
P. Satyanarayana Raju and Others Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1974 AP 65
Constitution of India, 1950 — Article 16(1), 226, 37, 39
High Courts05 Feb 1973
Gopala Krishna Murthy Vs B. Ramachander Rao and Others
Andhra Pradesh High Court · AIR 1973 AP 309
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1
High Courts31 Jan 1973
Mohorunnissa Vs Abdul Salam and Another
Andhra Pradesh High Court · (1973) 1 APLJ 450 : (1974) CriLJ 78
High Courts30 Jan 1973
Commissioner of Income Tax Vs Nawab Sir Mir Osman Ali Bahadur, H.E.H. The Nizam of Hyderabad
Andhra Pradesh High Court · (1985) 153 ITR 514
Income Tax Act, 1922 — Section 16(1)Nizams Trust Deeds (Validation) Act, 1950 — Section 3
High Courts30 Jan 1973Dismissed
The State of Andhra Pradesh Vs Hotel Sri Lakshmi Bhavan
Andhra Pradesh High Court · (1974) 33 STC 444
Minimum Wages Act, 1948 — Section 11Sales of Goods Act, 1930 — Section 4
High Courts20 Dec 1972
Commissioner of Income Tax Vs Krishna Mining Co.
Andhra Pradesh High Court · (1974) 1 AnWR 80 : (1977) 107 ITR 702
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 11, 27Income Tax Act, 1922 — Section 33, 33(4)Income Tax Act, 1961 — Section 35(2)
High Courts20 Dec 1972
Karri Nookaraju Vs Putra Venkatarao and Others
Andhra Pradesh High Court · AIR 1974 AP 13
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63
High Courts15 Dec 1972
Kalagarla Appalaraju Vs Assistant Inspector of Labour and Another
Andhra Pradesh High Court · (1973) 1 AnWR 330 : (1973) CriLJ 1485
Criminal Procedure Code, 1898 (CrPC) — Section 438
High Courts14 Dec 1972Dismissed
Associated Tanners Vs Commercial Tax Officer (OFA)
Andhra Pradesh High Court · (1974) 33 STC 588
Constitution of India, 1950 — Article 226, 301, 302, 303, 304
High Courts11 Dec 1972Allowed
Zahama Bee Vs Reliable Corporation (P.) Ltd. and Another
Andhra Pradesh High Court · (1974) 44 CompCas 483
Companies Act, 1956 — Section 446
High Courts06 Dec 1972
G. Srinivasa Reddy Vs The Commissioner of Excise Board of Revenue and Others
Andhra Pradesh High Court · AIR 1973 AP 178 : (1973) 1 APLJ 228
Hyderabad Abkari Act, 1316 — Section 3, 41
High Courts30 Nov 1972Dismissed
The State of Andhra Pradesh Vs Sri Rama Laxmi Satyanarayana Rice Mill
Andhra Pradesh High Court · (1975) 35 STC 601
Andhra Pradesh General Sales Tax Act, 1957 — Section 20, 20(3)
High Courts15 Nov 1972Dismissed
Tholasi Venkatamunuswamy Chetty and Sons and Others Vs The Commercial Tax Officer and Another
Andhra Pradesh High Court · (1973) 1 APLJ 320 : (1974) 33 STC 497
Constitution of India, 1950 — Article 286
High Courts14 Nov 1972
Lothamasu Sambasiva Rao Vs Thadwarthi Balakotiah
Andhra Pradesh High Court · AIR 1973 AP 342
Contract Act, 1872 — Section 70Evidence Act, 1872 — Section 91Stamp Act, 1899 — Section 35, 36
High Courts14 Nov 1972
Smt. R.D. Chand Vs Central Government and Another
Andhra Pradesh High Court · (1977) 108 ITR 717
Constitution of India, 1950 — Article 226Estate Duty Act, 1953 — Section 52
High Courts09 Nov 1972Dismissed
Gottuparthi Lakshminarayana Sarma Vs G. Narasamma and others
Andhra Pradesh High Court · (1972) 11 AP CK 0006
Hindu Womens Right to Property Act, 1937 — Section 5
High Courts06 Nov 1972
Ali Mohammed Khusro and Others Vs The Special Deputy Collector Land Acquisition, Industries
Andhra Pradesh High Court · AIR 1974 AP 18 : (1974) 1 APLJ 44
Succession Act, 1925 — Section 214(2), 370
High Courts27 Oct 1972
Kuncham Gavara Raju Vs Kuncham Satyanarayana and Others
Andhra Pradesh High Court · AIR 1973 AP 300
Stamp Act, 1899 — Section 2(15)