COURT ARCHIVE

Andhra Pradesh High Court judgments

34,873 judgments · page 1,595 of 1,744

High Courts17 Sept 1968

Kesireddy Appala Swamy and Others Vs Special Tahsildar, Land Acquisition Officer, Central Railway, Vijayawada

Andhra Pradesh High Court · AIR 1970 AP 139

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 48Land Acquisition Act, 1894 — Section 11, 23, 23(10), 23(2), 26

Read judgment

High Courts12 Sept 1968Allowed

Suryalakshmi Cotton Mills Ltd. and Another Vs Deputy Commissioner of Commercial Taxes, Hyderabad Division and Others

Andhra Pradesh High Court · (1969) 23 STC 178

Constitution of India, 1950 — Article 14, 19, 309, 310, 311

Read judgment

High Courts06 Sept 1968

In Re: V.S. Metha and Others

Andhra Pradesh High Court · AIR 1970 AP 234 : (1970) CriLJ 797

Factories Act, 1948 — Section 106General Clauses Act, 1897 — Section 3(35), 9(1)

Read judgment

High Courts02 Sept 1968

Thirmala Reddy Mahalakshmamma Vs Mulkluri Murlidahar Rao and Others

Andhra Pradesh High Court · AIR 1970 AP 194

Civil Procedure Code, 1908 (CPC) — Section 24

Read judgment

High Courts28 Aug 1968Dismissed

Mohd. Akhalaq Ahmed Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1969) 23 STC 204

Central Excises and Salt Act, 1944 — Section 12, 3Central Sales Tax Act, 1956 — Section 5, 8, 9Constitution of India, 1950 — Article 14, 269

Read judgment

High Courts26 Aug 1968

In Re: Nandipamula Anjayya and Others

Andhra Pradesh High Court · (1970) CriLJ 1681

Criminal Procedure Code, 1898 (CrPC) — Section 160, 161, 162, 173, 174Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 321, 323, 352

Read judgment

High Courts19 Aug 1968

Ram Singh Mool Singh Vs The Government of Andhra Pradesh

Andhra Pradesh High Court · AIR 1970 AP 314

Constitution of India, 1950 — Article 12, 13, 14, 162, 226

Read judgment

High Courts16 Aug 1968Dismissed

Kishanlal Oil Mills (By its Partner Mohanlal) Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · (1969) 24 STC 304

Constitution of India, 1950 — Article 265, 286

Read judgment

High Courts13 Aug 1968

Pootharaju Papayamma and Another Vs Mallapragada Gopalakrishnamurty and Others

Andhra Pradesh High Court · AIR 1969 AP 341 : (1969) 1 APLJ 131

Hindu Womens Right to Property Act, 1937 — Section 3Specific Relief Act, 1963 — Section 34

Read judgment

High Courts08 Aug 1968

M. Kista Reddy and Others Vs Collector, Karimnagar Panchayat Wing and Others

Andhra Pradesh High Court · AIR 1970 AP 180

Andhra Pradesh Gram Panchayats Act, 1964 — Section 16, 17, 18, 19, 2(5)Constitution of India, 1950 — Article 14, 21, 226

Read judgment

High Courts06 Aug 1968

Koppadu Dharma Rao Vs Kovvuru Satyavathi

Andhra Pradesh High Court · AIR 1969 AP 129

Transfer of Property Act, 1882 — Section 53

Read judgment

High Courts06 Aug 1968

Conugunta Subbarayudi Vs Eluri Brahmanadan and Others

Andhra Pradesh High Court · AIR 1970 AP 211

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 23 Rule 3, Order 41 Rule 20, 107(2)

Read judgment

High Courts26 Jul 1968

Grandhi Gurvamma Vs Chaluvadi Gopalam and Others

Andhra Pradesh High Court · AIR 1969 AP 338

Provincial Insolvency Act, 1920 — Section 6(1), 9(1)

Read judgment

High Courts26 Jul 1968

In Re: P. Ramalashmamma

Andhra Pradesh High Court · AIR 1970 AP 178

Motor Vehicles Act, 1939 — Section 59, 61

Read judgment

High Courts24 Jul 1968Allowed

Koduri Atchaymma Vs Palangi Atchamma

Andhra Pradesh High Court · (1968) 07 AP CK 0007

Workmens Compensation Act, 1923 — Section 3, 30(I)

Read judgment

High Courts24 Jul 1968

In Re: Devaiah

Andhra Pradesh High Court · AIR 1969 AP 444 : (1969) 1 APLJ 29 : (1969) CriLJ 1477

Criminal Procedure Code, 1898 (CrPC) — Section 561Hyderabad City Police Act, 1348 — Section 26(1)

Read judgment

High Courts23 Jul 1968Dismissed

Rewa Coalfields Ltd. Vs Chainoo

Andhra Pradesh High Court · (1971) ACJ 306

Workmens Compensation Act, 1923 — Section 10, 11, 20, 28, 3

Read judgment

High Courts19 Jul 1968Dismissed

Challa Appa Rao and Co. Vs Commercial Tax Officer

Andhra Pradesh High Court · (1970) 25 STC 256

Central Sales Tax Act, 1956 — Section 8, 9Constitution of India, 1950 — Article 226, 265, 286, 301, 304Contract Act, 1872 — Section 21, 22, 72

Read judgment

High Courts19 Jul 1968

Mohammed Fiazuddin Khan Vs Custodian Evacuee Property Andhara Pradesh and Others

Andhra Pradesh High Court · AIR 1969 AP 158

Administration of Evacuee Property Act, 1950 — Section 1, 2Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 31(2)

Read judgment

High Courts17 Jul 1968

K. Manavala Naicker Vs K.R. Gopala Krishnaiah Chetti

Andhra Pradesh High Court · AIR 1969 AP 417 : (1970) 1 APLJ 249

Stamp Act, 1899 — Section 27, 35, 36, 64

Read judgment