COURT ARCHIVE

Andhra Pradesh High Court judgments

34,873 judgments · page 1,585 of 1,744

High Courts06 Jul 1970

D. Balakrishnamurthy and Others Vs Manasani Veeranarassaiah@Narasimha and Another

Andhra Pradesh High Court · AIR 1971 AP 251

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 23Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3

High Courts03 Jul 1970

Kanneganti Venkata Subbayya (Died) and Others Vs P. Ranga Rao Tobacco Co. and Others

Andhra Pradesh High Court · AIR 1972 AP 72

Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 35, 92

High Courts03 Jul 1970

Nandigama Venkata Krishna Rao Vs Mullpudi Ganeswara Rao

Andhra Pradesh High Court · AIR 1971 AP 246

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, Order 41 Rule 5(1), 96Limitation Act, 1908 — Section 15

High Courts01 Jul 1970

Nooney Kondiah Vs Nayudu Ramanareddy

Andhra Pradesh High Court · AIR 1971 AP 142

High Courts29 Jun 1970

B. Vijaya Laxmi Devi and Others Vs The Government of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1971 AP 249

Land Acquisition Act, 1894 — Section 17(4), 4(1)

High Courts24 Jun 1970Dismissed

The State of Andhra Pradesh Vs Indian Detonators Ltd.

Andhra Pradesh High Court · (1971) 28 STC 84

High Courts22 Jun 1970

Chittoory Swamy Vs Ravula Suryanarayana and Others

Andhra Pradesh High Court · AIR 1971 AP 303

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 8

High Courts18 Jun 1970

Shanta Bai Vs Special Deputy Collector, Land Acquisition, Hyderabad

Andhra Pradesh High Court · AIR 1971 AP 117

Land Acquisition Act, 1894 — Section 18, 31, 31(2)

High Courts11 Jun 1970

E.A. Sriramayya and Another Vs D. Aswarthanrayana Gupta and Others

Andhra Pradesh High Court · AIR 1971 AP 276(1) : (1973) 1 APLJ 24

High Courts11 Jun 1970

Jammula Atchayya Vs The Revenue Divisional Officer, Kovvur and Others

Andhra Pradesh High Court · AIR 1971 AP 307

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 16(2)Andhra Pradesh Tenancy Rules, 1956 — Rule 5(5)

High Courts11 Jun 1970

M. Parthasarthu and Others Vs The State of Andhra Pradesh and Another

Andhra Pradesh High Court · AIR 1971 AP 49

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14, Order 6 Rule 17Constitution of India, 1950 — Article 226

High Courts10 Jun 1970

Sree Venkateswara Swami Vari Temple, Katravuluapalli Vs The Revenue Divisional Officer, Peddapuram and Others

Andhra Pradesh High Court · AIR 1971 AP 305 : (1971) 1 AnWR 129

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 6(3)Constitution of India, 1950 — Article 226

High Courts10 Jun 1970

Velagapudi Kanaka Durga Vs District Collector, Krishna District, Chilakpadui and Others

Andhra Pradesh High Court · AIR 1971 AP 310

Land Acquisition Act, 1894 — Section 10(1), 9(3)

High Courts24 Apr 1970

Satya Pramoda Teertha Swamuluvaru Vs Commissioner of Hindu Religious and Charitable Endowments, Andhra Pradesh, Hyderabad and Another

Andhra Pradesh High Court · AIR 1971 AP 211

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 109(3), 3(1)Andhra Pradesh General Clauses Act, 1891 — Section 8

High Courts23 Apr 1970

S.A. Sattar Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1971 AP 349

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 64

High Courts21 Apr 1970

Ravi Lakshmaiah Vs Nagamothu Lakshmi and Another

Andhra Pradesh High Court · AIR 1971 AP 380 : (1971) 2 APLJ 225

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 40 Rule 1

High Courts17 Apr 1970

Syed Abbas Hussain Nagri Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · AIR 1971 AP 1

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 8(3)Andhra Pradesh Public Service Commission Regulations, 1963 — Regulation 15Andhra Pradesh Public Service Commission Rules, 1963 — Rule 4(2)

High Courts16 Apr 1970

The Government of Andhra Pradesh and Others Vs Rayalaseema village Association, Chagalarri,. Kurnol District and Another

Andhra Pradesh High Court · AIR 1971 AP 255

Andhra Pradesh Khadi and Village Industries Board Act, 1958 — Section 19(1)Constitution of India, 1950 — Article 14

High Courts10 Apr 1970

Bomadevara Veeraraja Venkata Narasimha Rao Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · AIR 1970 AP 438

Constitution of India, 1950 — Article 133(1)

High Courts09 Apr 1970Dismissed

The Hyderabad Asbestos Cement Products Limited and Another Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1973) 30 STC 26

Coinage Act, 1906 — Section 13, 14, 15Contract Act, 1872 — Section 10, 14, 15, 16, 17Factories Act, 1948 — Section 46