High Courts30 Aug 1971
Sanjeeva Reddi Vs Johanputra Reddi
Andhra Pradesh High Court · AIR 1972 AP 373
Registration Act, 1908 — Section 17, 49Stamp Act, 1899 — Section 35
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,882 judgments · page 1,576 of 1,745
High Courts25 Aug 1971
Grandhi Raghurama Gupta, Markapur Vs Revenue Divisional Officer, Markapur and Others
Andhra Pradesh High Court · AIR 1973 AP 174
Andhra Pradesh Municipalities Act, 1965 — Section 46
High Courts25 Aug 1971
Kakkera Peda Audeyya and Others Vs Revenue Divisional Officer and Others
Andhra Pradesh High Court · AIR 1972 AP 329 : (1972) 1 AnWR 407
Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 3, 7, 7(1)
High Courts13 Aug 1971
U. Kashaiah Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1972) CriLJ 1549
Criminal Procedure Code, 1898 (CrPC) — Section 233, 239Evidence Act, 1872 — Section 145, 58Penal Code, 1860 (IPC) — Section 120B, 409, 468, 471, 477A
High Courts11 Aug 1971
Kolisetti Venkaiah Vs Tadikamalla Satyanarayana
Andhra Pradesh High Court · AIR 1972 AP 123
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)
High Courts11 Aug 1971
Kambham Ramamurty Reddi Vs The Revenue Divisional Officer, Kakinada and Others
Andhra Pradesh High Court · AIR 1972 AP 354
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 8Constitution of India, 1950 — Article 226
High Courts10 Aug 1971
Commissioner of Income Tax Vs Srinivas Bus Service
Andhra Pradesh High Court · (1974) 94 ITR 454
Income Tax Act, 1922 — Section 10(2)
High Courts06 Aug 1971
M. Ramanarasiah and Others Vs The Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1972 AP 175
Andhra Pradesh Excise (Arrack and Toddy Licences General Conditions) Rules, 1969 — Rule 29Constitution of India, 1950 — Article 226
High Courts05 Aug 1971Dismissed
Jameel and Co. and Others Vs The Commercial Tax Officer
Andhra Pradesh High Court · (1973) 30 STC 321
Central Sales Tax Act, 1956 — Section 12, 13, 19, 6, 8
High Courts05 Aug 1971
Challa Seetaramanjaneulu Vs Yasam Gummallu and Others
Andhra Pradesh High Court · AIR 1972 AP 228
Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 56(1)Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 13, 18
High Courts04 Aug 1971
Waheeduddin Vs Mohamooda Begum and Others
Andhra Pradesh High Court · AIR 1972 AP 126
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts04 Aug 1971
Shahalam Khatoon and Another Vs Amir Ali Khan and Others
Andhra Pradesh High Court · AIR 1972 AP 241
High Courts03 Aug 1971
Kosuri Koteswara Rao Vs Kothu Venkataramana Rao
Andhra Pradesh High Court · AIR 1973 AP 46
Transfer of Property Act, 1882 — Section 56
High Courts03 Aug 1971
Md. Abdul Razack and Another Vs Saleemunnisa Sahaba
Andhra Pradesh High Court · AIR 1972 AP 375 : (1972) 1 AnWR 315
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 2
High Courts03 Aug 1971
The Public Prosecutor Vs Qrandhi Venkataramana
Andhra Pradesh High Court · (1972) CriLJ 272
Prevention of Food Adulteration (Extension To Kohima And Mokokchung Districts) Repeal Act, 2002 — Section 2Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7
High Courts02 Aug 1971
Rokholamma Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1973) CriLJ 15
Evidence Act, 1872 — Section 3, 60, 9
High Courts30 Jul 1971
Sunki Reddi Vs The State of Andhr Pradesh
Andhra Pradesh High Court · (1972) CriLJ 1645
Criminal Procedure Code, 1898 (CrPC) — Section 271, 337, 339Penal Code, 1860 (IPC) — Section 147, 149, 302
High Courts29 Jul 1971
R. Kistayya and Another Vs The State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1972 AP 279
Andhra Pradesh Excise (Arrack and Toddy Licences General Conditions) Rules, 1969 — Rule 29, 41Andhra Pradesh Excise (Lease of Right to Sell Liquor in Retail) Rules, 1969 — Rule 3(2)Constitution of India, 1950 — Article 19(1)
High Courts29 Jul 1971
Toddy Tappers Co-operative Society, Munapally and Others Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1972 AP 40
High Courts28 Jul 1971
Agmiah Vs The Joint Collector, Hyderabad and Others
Andhra Pradesh High Court · AIR 1972 AP 44 : (1972) 1 ALT 59
Andhra Pradesh (Telangana Area) Record of Rights in Land Regulation, 1358 — Section 15(1), 15(2), 4(3)