High Courts20 Apr 1972
Maddula Kasi Viswanadham Vs Chalasani Radhakrishnarao
Andhra Pradesh High Court · AIR 1973 AP 99
Negotiable Instruments Act, 1881 (NI) — Section 78
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,882 judgments · page 1,570 of 1,745
High Courts18 Apr 1972Allowed
Vajhala Venkata Ramana Vs The State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1973) 31 STC 55
Andhra Pradesh General Sales Tax Act, 1957 — Section 2(bbb)
High Courts17 Apr 1972
The Regional Director, Employees'' State Insurance Corporation Vs The Vazir Sultan Tobacco Co. Ltd.
Andhra Pradesh High Court · (1973) 1 APLJ 6 : (1972) 2 LLJ 602
Constitution of India, 1950 — Article 314Industrial Disputes Act, 1947 — Section 10, 2Payment of Bonus Act, 1965 — Section 19, 2, 32
High Courts14 Apr 1972
Gunpu Gangi Reddy and Another Vs Pinzari Kasim and Others
Andhra Pradesh High Court · (1974) CriLJ 440
Constitution of India, 1950 — Article 161, 162Criminal Procedure Code, 1898 (CrPC) — Section 2, 401Penal Code, 1860 (IPC) — Section 392, 393, 394, 395, 396
High Courts14 Apr 1972
G. Abdul Shukur Vs The Union of India (Govt. of India)
Andhra Pradesh High Court · AIR 1973 AP 118
Limitation Act, 1963 — Section 5
High Courts13 Apr 1972
Pudi Appa Rao Vs Gompa Narayanappa and Another
Andhra Pradesh High Court · AIR 1973 AP 16
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 105, Order 21 Rule 97
High Courts12 Apr 1972
Edara Pattabi Srirama Vs Thadikammal Veerabhadra Appala China Rajanna and Others
Andhra Pradesh High Court · AIR 1973 AP 24
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 62, Order 21 Rule 66(2), 115, 47
High Courts12 Apr 1972
Chintala Koteswara Rao Vs The Regional Transport Officer, Vijayawada
Andhra Pradesh High Court · AIR 1972 AP 338 : (1972) 1 ALT 258
Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 4, 4(1)
High Courts28 Mar 1972
K.H. Denial and Others Vs The Life Insurance Corporation of India and Another
Andhra Pradesh High Court · AIR 1973 AP 102
High Courts23 Mar 1972
Manyam Janakalakshmi Vs Manyam Madhava Rao and Others
Andhra Pradesh High Court · AIR 1973 AP 103 : (1973) 1 APLJ 46
Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts22 Mar 1972
Pendela Narasimham and Another Vs Pendela Venkata Narasimham and Others
Andhra Pradesh High Court · AIR 1973 AP 162
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 6, Order 41 Rule 33, Order 41 Rule 4Transfer of Property Act, 1882 — Section 73
High Courts20 Mar 1972
K.R. Mallesha Vs Ramnath Gajanand
Andhra Pradesh High Court · AIR 1974 AP 53
Partnership Act, 1932 — Section 40
High Courts20 Mar 1972Dismissed
Anamolu Seshagiri Rao and Company and Others Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1973) 32 STC 51
Andhra Pradesh General Sales Tax Act, 1957 — Section 2(1) Clause(t)
High Courts14 Mar 1972
Anabeshahi Wine and Distilleries Private Ltd. Vs The Government of Andhra Pradesh
Andhra Pradesh High Court · AIR 1972 AP 379
Andhra Pradesh Distillery Rules, 1970 — Rule 15Andhra Pradesh Excise Act, 1968 — Section 28(2)
High Courts10 Mar 1972
Chargulla Sitarama Rao Vs Patel Engineering Co. Ltd.
Andhra Pradesh High Court · AIR 1973 AP 120 : (1973) 1 AnWR 56
Andhra Pradesh (Andhra Area) Canals and Public Ferries Act, 1890 — Section 10, 11, 12, 13, 14
High Courts10 Mar 1972
Venkatachalam and Others Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1973 AP 65
Andhra Pradesh Education Rules, 1982 — Rule 219Constitution of India, 1950 — Article 14
High Courts10 Mar 1972
State Govt. of Andhra Pradesh Vs Manickchand Jeevraj and Co., Bombay
Andhra Pradesh High Court · AIR 1973 AP 27
Civil Procedure Code, 1908 (CPC) — Section 144, 151
High Courts10 Mar 1972
Adigarla Simhachalam Vs Adigarla Papamma
Andhra Pradesh High Court · AIR 1973 AP 31
Civil Procedure Code, 1908 (CPC) — Section 10, 100, 101Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 24, 9
High Courts09 Mar 1972
The Public Prosecutor Vs V. Viswanathachari
Andhra Pradesh High Court · (1972) 2 AnWR 235 : (1973) CriLJ 779
Andhra Pradesh (Andhra Area) Gaming Act, 1930 — Section 5, 6, 7, 8
High Courts04 Mar 1972
Inturi Venkayya and Another Vs The State
Andhra Pradesh High Court · (1973) CriLJ 245
Penal Code, 1860 (IPC) — Section 224, 225, 353