High Courts05 Oct 1971
C.R. Krishna Reddi Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1972 AP 315
Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 212
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,882 judgments · page 1,575 of 1,745
High Courts24 Sept 1971
Andhra Pradesh Co-operative Central Land Mortgage Bank Ltd. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1975) 100 ITR 472
Income Tax Act, 1961 — Section 18, 22, 81
High Courts24 Sept 1971
Damarowthu Apparao Vs Gandepalli Simhachalam and Others
Andhra Pradesh High Court · (1972) CriLJ 1126
Criminal Procedure Code, 1898 (CrPC) — Section 144, 435, 438
High Courts23 Sept 1971
Namburi Rajyalakshmamma Vs Kongara Rajamma and Another
Andhra Pradesh High Court · AIR 1973 AP 126
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Transfer of Property Act, 1882 — Section 53
High Courts22 Sept 1971
Commissioner of Income Tax Vs Merchant Navy Club
Andhra Pradesh High Court · (1974) 96 ITR 261
Income Tax Act, 1922 — Section 10, 10(6), 12
High Courts22 Sept 1971
K. Munivelu Vs The Government of India and Others
Andhra Pradesh High Court · AIR 1972 AP 318
Essential Commodities Act, 1955 — Section 3(2)
High Courts17 Sept 1971
N. Venkataratnam Naidu Vs The District Collector, Nellore and Others
Andhra Pradesh High Court · AIR 1972 AP 349
Constitution of India, 1950 — Article 226
High Courts16 Sept 1971
Koduri Venkata Subbaiah and Another Vs Abburi Rangaiah and Another
Andhra Pradesh High Court · AIR 1972 AP 246
Hindu Succession Act, 1956 — Section 14
High Courts16 Sept 1971
Ayudhanula Venkata Ramamurty and Others Vs V. Venkatarao and Others
Andhra Pradesh High Court · AIR 1972 AP 212
Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 2
High Courts15 Sept 1971
K. Laxmamma and Others Vs N. Yadagiri Rao and Another
Andhra Pradesh High Court · AIR 1972 AP 240 : (1972) 2 AnWR 246
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, 115
High Courts13 Sept 1971Allowed
The State of Andhra Pradesh Vs Chennaiah Jannu
Andhra Pradesh High Court · (1973) 30 STC 193
Central Sales Tax Act, 1956 — Section 15
High Courts10 Sept 1971
The Sattenapalli Panchayat Board Vs Yekkala Lakshmi Kantam and Others
Andhra Pradesh High Court · AIR 1973 AP 156
Andhra Pradesh Village Panchayats Act, 1950 — Section 64(1)Civil Procedure Code, 1908 (CPC) — Section 9Court Fees Act, 1870 — Article 17B
High Courts10 Sept 1971
Ku. G. Sreenivasulu Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1972 AP 215
Constitution of India, 1950 — Article 226
High Courts10 Sept 1971
T. Venkata Krishnaiah and Co. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1974) 93 ITR 297
Income Tax Act, 1961 — Section 139, 139(1), 139(2), 271, 271(1)
High Courts09 Sept 1971
C. Sankara Viswanadha Sarma Vs C. Ramalakshamma and Another
Andhra Pradesh High Court · AIR 1972 AP 270
High Courts08 Sept 1971
Sri Archakam Peddinti Srinivasamurthy Dikshitulu Vs The Commissioner, Charitable and Hindu Religious Institutions and Endowments in Andhra Pradesh at Hyderabad and Another
Andhra Pradesh High Court · AIR 1973 AP 325
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 23Constitution of India, 1950 — Article 19(1), 25, 25(1), 26
High Courts07 Sept 1971
Sri Anjaneyaswamy Temple, Visakhapatnam Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1972 AP 244
Land Acquisition Act, 1894 — Section 5
High Courts03 Sept 1971
Mangu Ramdas Vs Madurai Venkataratnam and Others
Andhra Pradesh High Court · AIR 1973 AP 256
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts02 Sept 1971
Abdul Hakeem Khan Vs Abdul Mannan Khadri
Andhra Pradesh High Court · AIR 1972 AP 178
Specific Relief Act, 1877 — Section 18, 22
High Courts01 Sept 1971
The General Manager, South Central Railway, Secunderabad and Another Vs A.V.R. Siddhanti and Others
Andhra Pradesh High Court · AIR 1972 AP 252 : (1973) 1 LLJ 160
Constitution of India, 1950 — Article 14, 16, 16(1)