COURT ARCHIVE

Andhra Pradesh High Court judgments

34,882 judgments · page 1,582 of 1,745

High Courts20 Jan 1971

Gogineni Surya Prakasa Rao Vs Badugu Bhushnam and Others

Andhra Pradesh High Court · AIR 1972 AP 113

Andhra Pradesh Gram Panchayats (Conduct of Elections) Rules, 1964 — Rule 61Andhra Pradesh Gram Panchayats Act, 1964 — Section 11(4), 2(4)Constitution of India, 1950 — Article 226

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High Courts20 Jan 1971

U. Pappanna Sastri Vs V. Naga Venkata Satyavati

Andhra Pradesh High Court · AIR 1972 AP 53

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 13, 2, 3

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High Courts20 Jan 1971Allowed

Panduranga Rice Mill Vs The State of Andhra Pradesh and Another

Andhra Pradesh High Court · (1974) 34 STC 195

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High Courts18 Jan 1971

Commissioner of Income Tax Vs Voleti Veerabhadra Rao and Sons

Andhra Pradesh High Court · (1972) 84 ITR 764

Income Tax Act, 1961 — Section 184, 184(7), 185, 185(4), 186

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High Courts31 Dec 1970Dismissed

Pothula Subba Rao Vs The State of A.P.

Andhra Pradesh High Court · (1973) 30 STC 69

Andhra Pradesh General Sales Tax Act, 1957 — Section 5

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High Courts29 Dec 1970

M. Sulochanamma and Others Vs Commissioner of Wealth-tax

Andhra Pradesh High Court · (1972) 85 ITR 201

Wealth Tax Act, 1957 — Section 2, 4(1)

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High Courts23 Dec 1970

Uppalapati Venkataratnam Vs Sri Chennakeswavaswami Temple, Uppalapadu

Andhra Pradesh High Court · AIR 1972 AP 152

Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1908 — Article 142, 182, 142Trusts Act, 1882 — Section 14

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High Courts22 Dec 1970

V. Dharma Reddy Vs The State

Andhra Pradesh High Court · (1972) CriLJ 436

Criminal Procedure Code, 1898 (CrPC) — Section 203, 204, 251, 252, 253Penal Code, 1860 (IPC) — Section 322, 409

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High Courts21 Dec 1970Dismissed

The Hyderabad Allwyn Metal Works Ltd. Vs The Deputy Commissioner, Commercial Taxes, Hyderabad Division and Others

Andhra Pradesh High Court · (1972) 29 STC 153

Constitution of India, 1950 — Article 226

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High Courts14 Dec 1970

Gorivelli Appanna Vs Gorivelli Setthamma

Andhra Pradesh High Court · AIR 1972 AP 62

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, 151Hindu Adoptions and Maintenance Act, 1956 — Section 18

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High Courts10 Dec 1970Allowed

Simhapuri Vanijya Mandali and Others Vs Commercial Tax Officer and Others

Andhra Pradesh High Court · (1972) 29 STC 225

Stamp Act, 1899 — Section 33

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High Courts09 Dec 1970

P. Lakshmana Rao Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1971 AP 118 : (1971) 4 APLJ 163

Constitution of India, 1950 — Article 13, 16(3), 226, 35Public Employment (Requirement as to Residence) Act, 1957 — Section 2, 3

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High Courts07 Dec 1970

In Re: S.R. Narasimlu

Andhra Pradesh High Court · (1972) CriLJ 434

Penal Code, 1860 (IPC) — Section 420

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High Courts04 Dec 1970Allowed

Chigurupati Veeranna and Egalapati Pattabhiramana Vs The Special Commercial Tax Officer (Evasions) and Others

Andhra Pradesh High Court · (1971) 28 STC 388

Sales of Goods Act, 1930 — Section 4

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High Courts03 Dec 1970

Commissioner of Income Tax Vs K.S. Subbaiah Pillai and Co. P. Ltd.

Andhra Pradesh High Court · (1972) 85 ITR 71

Finance (No. 2) Act, 1962 — Section 2(5)Income Tax Act, 1961 — Section 154

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High Courts27 Nov 1970

Mattapalli Satyam Vs Kolluru Krishna Murthy and Others

Andhra Pradesh High Court · (1971) 2 AnWR 433 : (1972) 85 ITR 311

Income Tax Act, 1922 — Section 46(2)

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High Courts27 Nov 1970

Maddi Subba Rao and Another Vs The State of Andhra Pradesh Public Prosecutor (A.P.) Vs Anumula Chenchu Ratnam and Others

Andhra Pradesh High Court · (1971) 2 APLJ 73 : (1973) 30 STC 528

Criminal Procedure Code, 1898 (CrPC) — Section 103, 165Penal Code, 1860 (IPC) — Section 147, 149, 332, 352, 426

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High Courts26 Nov 1970

Kesarimal Sohanraj Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1972) 84 ITR 519

Income Tax Act, 1961 — Section 256(1), 256(2)

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High Courts25 Nov 1970

K. Hanumantha Rao and Another Vs The Government of Andhra Pradesh

Andhra Pradesh High Court · AIR 1972 AP 16

Civil Procedure Code, 1908 (CPC) — Section 15

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High Courts24 Nov 1970

Nookavarapu Kanakadurga Devi Vs The Kakatiya Medical College and Others

Andhra Pradesh High Court · AIR 1972 AP 83

Constitution of India, 1950 — Article 12, 14, 226Evidence Act, 1872 — Section 115

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