High Courts22 Oct 1972
Commissioner of Income Tax Vs Smt. Sankari Manickyamma
Andhra Pradesh High Court · (1976) 105 ITR 172
Income Tax Act, 1961 — Section 4Land Acquisition Act, 1894 — Section 28
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,882 judgments · page 1,566 of 1,745
High Courts13 Oct 1972
Commissioner of Income Tax Vs Mohanlal Gokuldas and Co.
Andhra Pradesh High Court · (1974) 95 ITR 537
Income Tax Act, 1961 — Section 220(6)
High Courts13 Oct 1972
Tara Singh Vs Wahid Bi
Andhra Pradesh High Court · AIR 1973 AP 273 : (1973) 1 AnWR 11
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(2)(I), 12
High Courts11 Oct 1972
The Kurnool Municipality Vs The Civic Association and Another
Andhra Pradesh High Court · (1973) CriLJ 1227
Penal Code, 1860 (IPC) — Section 11, 290
High Courts11 Oct 1972Allowed
Cherukuru Muthayya Vs Gadde Gopalakrishnayya and Others
Andhra Pradesh High Court · AIR 1974 AP 85 : (1973) 2 APLJ 209
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts06 Oct 1972
Kalamallah Babakka and Another Vs Official Receiver, Cuddapah and Another
Andhra Pradesh High Court · AIR 1973 AP 312
Provincial Insolvency Act, 1920 — Section 28
High Courts06 Oct 1972
The Board of Revenue, Hyderabad Vs Validity Ram Krishnaiah
Andhra Pradesh High Court · AIR 1973 AP 275
Stamp Act, 1899 — Article 20, 46
High Courts06 Oct 1972
K. Satyanarayana Vs The State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1973 AP 223 : (1973) 1 AnWR 349 : (1973) 1 APLJ 222
Andhra Pradesh Civil Services (Disciplinary Proceedings Tribunal) Act, 1960 — Section 2, 7Andhra Pradesh Pension Code — Rule 351A
High Courts05 Oct 1972
Mir Barkat Ali Khan Bhadur Vs Syed Shujauddin Ahmed and Another
Andhra Pradesh High Court · (1973) 1 APLJ 205 : (1973) CriLJ 1230
Constitution of India, 1950 — Article 13, 21, 225, 226, 363ACriminal Procedure Code, 1898 (CrPC) — Section 190, 197, 200, 202, 203Penal Code, 1860 (IPC) — Section 403, 404, 408
High Courts05 Oct 1972
Amir Ali Khan and Others Vs Shahalam Khatoom and Another
Andhra Pradesh High Court · AIR 1974 AP 23
High Courts04 Oct 1972
Ramachandraswami Varu of Uttaradi Mutt Samasthanam Vs Nagoboyina Koteswara Rao and Others
Andhra Pradesh High Court · AIR 1973 AP 279
Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 13, 3Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Rules, 1957 — Rule 15Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts26 Sept 1972
Ampro Food Products Vs Ashoka Biscuit Works and Others
Andhra Pradesh High Court · AIR 1973 AP 17 : (1973) 1 AnWR 71
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 9Designs Act, 1908 — Section 2(5), 51ATrade and Merchandise Marks Act, 1958 — Section 2(1)
High Courts22 Sept 1972
In Re: Kada Sambamurty
Andhra Pradesh High Court · (1973) CriLJ 786
Criminal Procedure Code, 1898 (CrPC) — Section 435Penal Code, 1860 (IPC) — Section 11, 13, 272, 273, 274Prevention of Food Adulteration Act, 1954 — Section 10, 11, 13
High Courts22 Sept 1972
Thamma Rattamma and Others Vs Thamma Venkata Subbamma and Another
Andhra Pradesh High Court · AIR 1973 AP 226
High Courts20 Sept 1972
Puchalapalli Chandrasekhara Reddy and Another Vs The Official Receiver, Nellore
Andhra Pradesh High Court · AIR 1973 AP 130 : (1973) 1 APLJ 20
Provincial Insolvency Act, 1920 — Section 53
High Courts19 Sept 1972
M. Ramachandra Rao Vs A. Papayya Sastry and Another
Andhra Pradesh High Court · AIR 1974 AP 28
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63, 115
High Courts08 Sept 1972
Sobhanadreswara Rice Mill Company and Others Vs Brahmachari Bavaji Mutt, Vijayawada
Andhra Pradesh High Court · AIR 1973 AP 292
General Clauses Act, 1897 — Section 8Transfer of Property Act, 1882 — Section 105
High Courts06 Sept 1972
Ali Khan and Others Vs Special Deputy Collector Land Acquisition (Industries) Hyderabad and Others
Andhra Pradesh High Court · (1972) 09 AP CK 0013
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts06 Sept 1972Allowed
Reddy and Company Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1973) 32 STC 399
Central Sales Tax (Amendment) Act, 1969 — Section 10, 10(1)
High Courts06 Sept 1972
K.Y. Sodamma and Another Vs K. Gunneswarudu
Andhra Pradesh High Court · AIR 1973 AP 295
Allahabad High Court Rules, 1952 — Rule 15(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1