High Courts05 Apr 1971
G. Sreerama Murthy Vs Income Tax Officer, A-Ward
Andhra Pradesh High Court · (1974) 97 ITR 290
Income Tax Act, 1961 — Section 147, 148, 154, 155
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,882 judgments · page 1,579 of 1,745
High Courts01 Apr 1971
K. Lakshminarasamma Vs The Regional Transport Authority and Others
Andhra Pradesh High Court · AIR 1972 AP 286
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 68
High Courts29 Mar 1971
Indukuri Satyanarayana Raju Vs Katari Krishnam Raju and Another
Andhra Pradesh High Court · AIR 1972 AP 192
Hindu Succession Act, 1956 — Section 14(1)
High Courts29 Mar 1971
Somsetti Lakshmi Narsimayya Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1971) 2 APLJ 423 : (1972) CriLJ 558
COMPANIES ACT, 1956 — Section 19, 617Penal Code, 1860 (IPC) — Section 12, 21, 406, 408, 409Prevention of Corruption Act, 1988 — Section 2
High Courts27 Mar 1971
L. Machi Reddy Vs The Wakf Board of Andhra Pradesh
Andhra Pradesh High Court · AIR 1973 AP 73
Limitation Act, 1963 — Article 65, 96
High Courts26 Mar 1971
COMMISSIONER OF Income Tax, A. P. Vs KRISHNA INDUSTRIAL CORPORATION LTD.
Andhra Pradesh High Court · (1973) 92 ITR 261
Income Tax Act, 1961 — Section 256
High Courts26 Mar 1971
Balaswaraswami Varu and Another Vs Mallidi Dorayya and Others
Andhra Pradesh High Court · AIR 1972 AP 250 : (1972) 2 AnWR 281
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23
High Courts25 Mar 1971
S. Varadarajulu and Another Vs The District Revenue Officer, West Godavari, Eluru and Others
Andhra Pradesh High Court · AIR 1972 AP 291
Andhra Pradesh District Collectors Powers (Delegation) Act, 1961 — Section 3Andhra Pradesh Municipalities Act, 1965 — Section 46, 46(2), 46(3)
High Courts24 Mar 1971
Penguine Textiles Ltd. and Others Vs Andhra Pradesh State Financial Corporation
Andhra Pradesh High Court · AIR 1971 AP 339
Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 228
High Courts24 Mar 1971
Siva Anjaiah Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1971) CriLJ 1594
Criminal Procedure Code, 1898 (CrPC) — Section 439
High Courts24 Mar 1971
Aziz Ahmed Khan Vs I.A. Patel
Andhra Pradesh High Court · AIR 1974 AP 1
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4(2), Order 9 Rule 13Evidence Act, 1872 — Section 33, 5Money Lenders Act, 1349 — Section 9
High Courts22 Mar 1971
Malladi Narayanamuthi and Others Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1971) 2 AnWR 389 : (1972) CriLJ 532
Constitution of India, 1950 — Article 14Police Act, 1861 — Section 15
High Courts22 Mar 1971
Kuppam Narsimhulu Setty and Co. and Another Vs State of Andhra Pradesh (District Revenue Officer)
Andhra Pradesh High Court · (1971) 2 ALT 308 : (1972) CriLJ 1133
Essential Commodities Act, 1955 — Section 3, 7, 8
High Courts22 Mar 1971
T. Nagireddi and K. Ramakrishnareddi, Undertrial Prisoners, District Jail, Secunderabad Vs The State of Andhra Pradesh, Hyderabad and Others
Andhra Pradesh High Court · AIR 1971 AP 405
Andhra Pradesh Prisons Rules, 1979 — Rule 605, 610, 683, 684Hyderabad Prisons Act, 1954 — Section 31
High Courts19 Mar 1971
A. Thavitayya Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1972 AP 184
Motor Vehicles Act, 1939 — Section 64
High Courts18 Mar 1971
Nadella Narayana Prasada Rao and Others Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1972 AP 331 : (1972) 1 AnWR 123
High Courts17 Mar 1971
Sanapala Krishna Murthy and Others Vs State
Andhra Pradesh High Court · (1972) CriLJ 935
Penal Code, 1860 (IPC) — Section 147, 173, 323, 380
High Courts15 Mar 1971Allowed
Tirumalasetti Subha Rao Vs The State
Andhra Pradesh High Court · (1972) ACJ 331
Penal Code, 1860 (IPC) — Section 304A
High Courts15 Mar 1971
Bhoganadham Seshaian Vs Budhi Veerabhadrayya (Died) and Others
Andhra Pradesh High Court · AIR 1972 AP 134
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 18, Order 21 Rule 19, 151, 153, 47Limitation Act, 1963 — Article 182
High Courts11 Mar 1971
Sri Sambu Trading Co. and Others Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1972) CriLJ 542
Essential Commodities Act, 1955 — Section 2, 6A, 6B