High Courts28 Jul 1971
The State of Andhra Pradesh Vs T. Rajagopalachari and Others
Andhra Pradesh High Court · (1972) CriLJ 1267
Criminal Procedure Code, 1898 (CrPC) — Section 195, 196, 438Penal Code, 1860 (IPC) — Section 120A, 120B, 420, 466, 467
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,882 judgments · page 1,577 of 1,745
High Courts26 Jul 1971
The Special Officer, Municipal Corporation of Hyderabad Vs Mohd. Nooruddin and Others
Andhra Pradesh High Court · AIR 1972 AP 46
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, 151
High Courts21 Jul 1971
Mudiam Oil Co. and Others Vs Income Tax Officer and Others Amdyala Linganna and Co. Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (1973) 92 ITR 519
Constitution of India, 1950 — Article 14, 19(1)Income Tax Act, 1961 — Section 40A(3), 40A(4)Income Tax Rules, 1962 — Rule 6DD
High Courts21 Jul 1971
Wakf Board, Hyderabad and Another Vs Parvathi Bai and Another
Andhra Pradesh High Court · AIR 1972 AP 333
Waqf Act, 1954 — Section 44, 45, 56
High Courts20 Jul 1971
Mullapudi Venkatarayudu Vs Union of India (UOI)
Andhra Pradesh High Court · (1975) 99 ITR 448
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 139(1), 139(2), 139(4), 139(7), 271(1)
High Courts16 Jul 1971Allowed
Brugumalla Venkatappaiah Son and Co. Vs The Commercial Tax Officer No. 1
Andhra Pradesh High Court · (1973) 32 STC 34
Andhra Pradesh General Sales Tax Act, 1957 — Section 32(a), 32(b)
High Courts16 Jul 1971
Manta Subbaramayya and Others Vs Batchu Narasimha Swamy and Another
Andhra Pradesh High Court · AIR 1972 AP 186 : (1972) 1 AnWR 105
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(6)Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts14 Jul 1971
The Agricultural Market Committee Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1972 AP 360
Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 36
High Courts13 Jul 1971
T. Ramakrishnaiah Vs N. Seshadri
Andhra Pradesh High Court · AIR 1972 AP 218 : (1972) 1 ALT 87 : (1972) 1 AnWR 102
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 11(4)Transfer of Property Act, 1882 — Section 105, 116
High Courts12 Jul 1971Allowed
The State of Andhra Pradesh Vs Polireddi Satyanarayana and Another
Andhra Pradesh High Court · (1972) 29 STC 512
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4), 20
High Courts09 Jul 1971Dismissed
Sri Venkateswara Groundnut Factory Vs Commercial Tax Officer and Another
Andhra Pradesh High Court · (1973) 30 STC 185
Central Sales Tax Act, 1956 — Section 15, 8Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 78, 96
High Courts08 Jul 1971
Chintagunti Jagannadham Vs Chintagunti Savithramma
Andhra Pradesh High Court · AIR 1972 AP 377
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Marriage Act, 1955 — Section 13, 25, 5
High Courts06 Jul 1971
Chintham Ramakotamma Vs Narella Anjamma and Others
Andhra Pradesh High Court · AIR 1972 AP 147
Andhra Pradesh Gram Panchayats Act, 1964 — Section 14Representation of the People Act, 1951 — Section 62
High Courts06 Jul 1971
Chamala Padmamma and Another Vs Chamal Narsi Reddy
Andhra Pradesh High Court · (1972) CriLJ 1647
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts02 Jul 1971
Sree Mullapudi Venkatarayud, Memorial Medial Trust, Tanuku Vs Chirapu Varada Raju and Another
Andhra Pradesh High Court · AIR 1972 AP 362
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151Land Acquisition Act, 1894 — Section 18, 3(6), 50(2)
High Courts02 Jul 1971
Karri Ramakrishna Reddy Vs Tax Recovery Officer
Andhra Pradesh High Court · (1973) 87 ITR 86
Income Tax Act, 1961 — Section 143, 144, 171, 171(2), 171(3)
High Courts29 Jun 1971
The Public Prosecutor Vs Veeramalla Veerareddy
Andhra Pradesh High Court · (1972) CriLJ 1127
Criminal Procedure Code, 1898 (CrPC) — Section 103Prevention of Food Adulteration (Extension To Kohima And Mokokchung Districts) Repeal Act, 2002 — Section 2Prevention of Food Adulteration Act, 1954 — Section 10, 13, 16, 17, 2
High Courts28 Jun 1971
Potti Veerayya Sresty Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1972) 85 ITR 194
Income Tax Act, 1961 — Section 64
High Courts25 Jun 1971
M.P. Ranga Rao Vs P. Badrinarayan and Others
Andhra Pradesh High Court · AIR 1972 AP 323
Hyderabad Municipal Corporation Act, 1956 — Section 132(1), 132(2), 137
High Courts25 Jun 1971
Ganta Nookaraju and Others Vs Kuntsam Satyanarayana and Others
Andhra Pradesh High Court · (1971) 2 APLJ 472 : (1972) CriLJ 66
Criminal Procedure Code, 1898 (CrPC) — Section 145, 146