High Courts31 Jul 1972
Commissioner of Income Tax Vs Hyderabad Deccan Liquor Syndicate
Andhra Pradesh High Court · (1974) 95 ITR 130
Hyderabad Income Tax Act, 1357 — Section 30, 30(2), 46
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,882 judgments · page 1,568 of 1,745
High Courts25 Jul 1972
Dugginallakshmana Rao Vs Duggina Kakshmi Katamma and Others
Andhra Pradesh High Court · AIR 1973 AP 302
Hindu Adoptions and Maintenance Act, 1956 — Section 23
High Courts21 Jul 1972
The Public Prosecutor (A.P.) Vs Chowdari Tejeswari Rao and Another
Andhra Pradesh High Court · (1973) CriLJ 320
Criminal Procedure Code, 1898 (CrPC) — Section 154, 435, 439Penal Code, 1860 (IPC) — Section 173, 302
High Courts17 Jul 1972
R. Rajamma Vs Avula Saraswathamma and Others
Andhra Pradesh High Court · AIR 1973 AP 132 : (1973) 1 APLJ 62
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 92(1), 11
High Courts14 Jul 1972
Iqbal Singh Vs A.V. Subba Rao and Others
Andhra Pradesh High Court · AIR 1973 AP 193
Limitation Act, 1963 — Section 12(2)
High Courts14 Jul 1972
S.M. Abdul Haq Sahib and Brothers Vs Madura South India Corporation Pvt. Ltd.
Andhra Pradesh High Court · AIR 1973 AP 39
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153
High Courts14 Jul 1972
Commissioner of Income Tax Vs Hyderabad Stone Depot and Others
Andhra Pradesh High Court · (1977) 109 ITR 686
Income Tax Act, 1922 — Section 26A, 27
High Courts13 Jul 1972
M. Nageswara Rao Vs S. Ramachandra Rao
Andhra Pradesh High Court · AIR 1973 AP 86
Easements Act, 1882 — Section 15
High Courts07 Jul 1972
Jaladu Amanthe Raghurama Arya Vs Jaladu Navalaxmi Devi
Andhra Pradesh High Court · AIR 1973 AP 194
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts06 Jul 1972
Kota Narayana Vs Pathivada Suryanarayan and Others
Andhra Pradesh High Court · AIR 1973 AP 94
Andhra Pradesh General Clauses Act, 1891 — Section 3Civil Procedure Code, 1908 (CPC) — Order 21 Rule 36, Order 34 Rule 5, 65General Clauses Act, 1897 — Section 3
High Courts06 Jul 1972
Eastern Ore Corporation Vs The Commercial Tax Officer
Andhra Pradesh High Court · (1973) 1 APLJ 291 : (1974) 33 STC 129
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(1), 14(3), 14(4)
High Courts05 Jul 1972
The Director of Technical Education, Hyderabad Vs Lalchand and Another
Andhra Pradesh High Court · AIR 1973 AP 230
Constitution of India, 1950 — Article 19(1), 226, 227
High Courts05 Jul 1972
Sattu Koteswaramma Vs Sattu Subrahmanyam and Another
Andhra Pradesh High Court · AIR 1973 AP 196
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, 11
High Courts04 Jul 1972
C. Sambasiva Raju Vs S. Shiva Raj Reddy and Another
Andhra Pradesh High Court · (1973) CriLJ 945
Criminal Procedure Code, 1898 (CrPC) — Section 190, 197Penal Code, 1860 (IPC) — Section 19, 499, 500
High Courts04 Jul 1972
Midumolu Lakshminarasimha Rao Vs Vemuru Saramma and Another
Andhra Pradesh High Court · AIR 1973 AP 41
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 71(1), 75(1)Andhra Pradesh Process Fee Rules — Rule 3Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4(1), Order 34 Rule 5
High Courts03 Jul 1972
K. Asheram Vs Abdulla and Others
Andhra Pradesh High Court · AIR 1973 AP 232
Limitation Act, 1908 — Article 182(5)
High Courts03 Jul 1972
Kottu Kanna Rao Vs The District Registrar of Assurances and Collector
Andhra Pradesh High Court · AIR 1973 AP 48 : (1973) 1 AnWR 1 : (1973) 1 APLJ 126
Andhra Pradesh Municipalities Act, 1965 — Section 120
High Courts02 Jul 1972
Commissioner of Wealth Tax Vs Khan Saheb Dost Mohd. Alladin and Another
Andhra Pradesh High Court · (1973) 91 ITR 179
High Courts30 Jun 1972
The Special Deputy Collector, Land Acquisition (Industries) Hyderabad Vs Nawab Turab Yar Jung and Others
Andhra Pradesh High Court · AIR 1973 AP 43
Limitation Act, 1963 — Section 5
High Courts30 Jun 1972
Vemusetti Appayyamma Vs Lakshman Sahu
Andhra Pradesh High Court · AIR 1973 AP 168
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10