High Courts24 Jun 1971
N. Krishna Prasad Vs Assistant Controller of Estate Duty
Andhra Pradesh High Court · (1972) 86 ITR 332
Constitution of India, 1950 — Article 14Estate Duty Act, 1953 — Section 34(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,882 judgments · page 1,578 of 1,745
High Courts24 Jun 1971
Regional Settlement Commissioner Evacuee Property, Bombay and Another Vs Golla Pentiah and Others
Andhra Pradesh High Court · AIR 1972 AP 370
Administration of Evacuee Property Act, 1950 — Section 8(2), 8(2)Constitution of India, 1950 — Article 226Hyderabad Administration of Evacuee Property Regulations, 1359 — Section 5
High Courts22 Jun 1971
Ravula Anantaiah Vs Nimmagadda Kistaiah and Others
Andhra Pradesh High Court · (1972) CriLJ 1693
Criminal Procedure Code, 1898 (CrPC) — Section 107, 439Penal Code, 1860 (IPC) — Section 148, 307, 323, 324
High Courts21 Jun 1971
Chinni Ramakrishna Rao Vs Registrar, Andhra University and Others
Andhra Pradesh High Court · AIR 1972 AP 127
Constitution of India, 1950 — Article 226
High Courts21 Jun 1971
The State of Andhra Pradesh Vs Rayi Gangaiah
Andhra Pradesh High Court · AIR 1973 AP 71
Survey and Boundaries Act, 1923 — Section 14
High Courts18 Jun 1971
Punam Chand Hastimal Co. and Others Vs Sugavasi Venkataswamy
Andhra Pradesh High Court · AIR 1972 AP 282
Evidence Act, 1872 — Section 91Limitation Act, 1963 — Section 18Negotiable Instruments Act, 1881 (NI) — Section 4
High Courts18 Jun 1971Dismissed
S.R.P. Works and Ruby Press Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1971) 06 AP CK 0003
Andhra Pradesh General Sales Tax Act, 1957 — Section 2(n)
High Courts18 Jun 1971
Rakurti Manikyam Vs Medidi Satyanarayana
Andhra Pradesh High Court · AIR 1972 AP 367
Contract Act, 1872 — Section 23, 70
High Courts17 Jun 1971
Azamkhan Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1973) CriLJ 508
Penal Code, 1860 (IPC) — Section 283, 431
High Courts14 Jun 1971
Babballapati Kameswararao and Another Vs Kavuri Vesudevarao
Andhra Pradesh High Court · AIR 1972 AP 189
Hindu Succession Act, 1956 — Section 14(1), 15(2)
High Courts11 Jun 1971
G. Ethirajulu Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1972) 85 ITR 16
Income Tax Act, 1961 — Section 147, 64
High Courts07 May 1971
BAJRANGLAL BERIA Vs Income Tax OFFICER, "B" WARD, COMPANIES CIRCLE, DIBRUGARH, AND OTHERS.
Andhra Pradesh High Court · (1972) 85 ITR 335
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 142, 147, 148, 149
High Courts21 Apr 1971
Ganta Appalanaidu Vs Ganta Narayanamma and Others
Andhra Pradesh High Court · AIR 1972 AP 258 : (1972) 1 ALT 147 : (1972) 1 AnWR 306
Hindu Succession Act, 1956 — Section 6, 8
High Courts14 Apr 1971
Muthabathula Arjayya Vs Rambala Venkata Surya Gopala Krishanamurthy and Another
Andhra Pradesh High Court · AIR 1974 AP 240
Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 15, 3Specific Relief Act, 1877 — Section 18Specific Relief Act, 1963 — Section 13
High Courts14 Apr 1971
Yedireswarapu Veeramma and Another Vs Reddipalli Surudamma and Others
Andhra Pradesh High Court · AIR 1972 AP 161
Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 11, 12, 15, 4
High Courts12 Apr 1971
A. Ramchander Rao and Others Vs M. Krishniah and Another
Andhra Pradesh High Court · (1972) CriLJ 1130
Penal Code, 1860 (IPC) — Section 108, 218, 220, 342
High Courts08 Apr 1971
Soni Hinduji Kushalji and Co. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1973) 89 ITR 112
Income Tax Act, 1922 — Section 10(1), 10(2)Income Tax Act, 1961 — Section 256(1), 26ASea Customs Act, 1878 — Section 178, 182
High Courts06 Apr 1971
Chaganlal Vijayawargiya Vs Astor Quisth and Another
Andhra Pradesh High Court · AIR 1972 AP 49
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Guardians and Wards Act, 1890 — Section 10
High Courts06 Apr 1971
Kumar and Another Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1972) 1 AnWR 159 : (1973) CriLJ 403
Criminal Procedure Code, 1898 (CrPC) — Section 103Evidence Act, 1872 — Section 27Explosive Substances Act, 1908 — Section 3, 5
High Courts06 Apr 1971
Swarajyawati Vs L.B. Munnalal and Another
Andhra Pradesh High Court · (1971) 2 AnWR 351 : (1972) CriLJ 291
Hindu Marriage Act, 1955 — Section 24