High Courts09 Apr 1970
Kommisetti Venkatasubbayya Vs Karamsetti Venkateswarlu and Others
Andhra Pradesh High Court · AIR 1971 AP 279 : (1971) 4 APLJ 199
Contract Act, 1872 — Section 51Specific Relief Act, 1877 — Section 23
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,873 judgments · page 1,586 of 1,744
High Courts08 Apr 1970
Karimnissa Begam Vs The Regional Transport Authority, Anthapur and Another
Andhra Pradesh High Court · AIR 1972 AP 107
Andhra Pradesh Motor Vehicles Rules, 1957 — Rule 209Constitution of India, 1950 — Article 226
High Courts08 Apr 1970
Rangapalli Basamma Vs Gift Tax Officer, Hindupur
Andhra Pradesh High Court · AIR 1970 AP 434 : (1971) 81 ITR 391
Gift Tax Act, 1958 — Section 13, 16, 19(3)
High Courts08 Apr 1970
Ravy Byragi, Ex-Managing Trustee, Sri Malleswara Swami Temple Vs Pavluluru Veera Raghaviah, Managing Trustee, Sri Malleswara Swami Temple and Another
Andhra Pradesh High Court · (1971) 4 APLJ 155 : (1971) CriLJ 706
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 93(2(b), 93(4)
High Courts06 Apr 1970
Annapuran Match Industries, Cudapah Vs The Union of India and Another
Andhra Pradesh High Court · AIR 1971 AP 69
Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 3Constitution of India, 1950 — Article 114, 14, 226, 265
High Courts02 Apr 1970
Gajula Abdul Jabbar Vs Rayachoty Co-operative Society
Andhra Pradesh High Court · AIR 1970 AP 446
Civil Procedure Code, 1908 (CPC) — Section 47, 9
High Courts01 Apr 1970Dismissed
The Kashmir House Vs The Deputy Commissioner of Commercial Taxes and Another
Andhra Pradesh High Court · (1971) 28 STC 297
Constitution of India, 1950 — Article 226
High Courts31 Mar 1970Dismissed
Gurram Sreeramulu, Garlapati Anjaneyulu and Co. and Others Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1973) 30 STC 120
Constitution of India, 1950 — Article 226, 286Contract Act, 1872 — Section 72, 9
High Courts31 Mar 1970
Kotha Narasimham Amburi Kotaiah and Others Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1971) 27 STC 191
Sales of Goods Act, 1930 — Section 14, 15, 2, 22, 4
High Courts30 Mar 1970
Sunkara Venkateswara Rao Vs The Joint Regional Transport Officer, Krishna, Vijayawada and Another
Andhra Pradesh High Court · AIR 1971 AP 186
Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 3, 6
High Courts30 Mar 1970
G. Narayana Reddy and Others Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1975) 35 STC 319
Andhra Pradesh General Sales Tax Act, 1957 — Section 40(1)
High Courts25 Mar 1970
Nizam Sugar Factory Ltd. Vs Appellate Assistant Commissioner of Income Tax, D-Range
Andhra Pradesh High Court · (1971) 80 ITR 547
Constitution of India, 1950 — Article 246(1)Income Tax Act, 1961 — Section 10(1), 2(1)Income Tax Rules, 1962 — Rule 7, 7(2)
High Courts24 Mar 1970
M.J. Velu Mudaliar and Another Vs Sri Venkateswara Finance Corporation and Others
Andhra Pradesh High Court · AIR 1971 AP 63
Motor Vehicles Act, 1939 — Section 31, 94Partnership Act, 1932 — Section 69, 69(2)Partnership Act, 1939 — Section 31
High Courts24 Mar 1970Allowed
Tata Oil Mills Ltd. Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1971) 28 STC 619
Central Sales Tax Act, 1956 — Section 3, 6, 8, 9
High Courts21 Mar 1970
Kalepu Pala Subrahmanyam Vs Tiguti Venkata Peddiraju and Others
Andhra Pradesh High Court · AIR 1971 AP 313
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115Limitation Act, 1963 — Article 113, 65
High Courts20 Mar 1970
Donda Rama Rao and Another Vs The Government of Andhra pradesh and Others
Andhra Pradesh High Court · AIR 1971 AP 353
Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 3, 5(1), 5(1)(I), 5(2)Constitution of India, 1950 — Article 14
High Courts16 Mar 1970
Madduri Venkataratnam Vs Mangu Ramadas and Others
Andhra Pradesh High Court · AIR 1971 AP 281 : (1971) 2 APLJ 185
Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 15, 64Civil Procedure Code, 1908 (CPC) — Section 11
High Courts13 Mar 1970Allowed
Padmavathi Paddy and Rice Co. Vs Assistant Commissioner of Commercial Taxes and Another
Andhra Pradesh High Court · (1971) 27 STC 30
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(1), 21(6)
High Courts12 Mar 1970
K.V. Narasimulu Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1971) 27 STC 178
High Courts12 Mar 1970
Union of India New Delhi and Others Vs Thammana Sitaramanjaneyulu and Others
Andhra Pradesh High Court · AIR 1971 AP 145 : (1971) 41 CompCas 1030
Constitution of India, 1950 — Article 14, 19, 19(1), 246, 31Emergency Risks (Factories) Insurance Act, 1962 — Section 1(3), 11, 3(3), 5Emergency Risks (Goods) Insurance Act, 1962 — Section 3(3)