High Courts22 Aug 1967
RAJA Vs V. V. R. K. YACHENDRA KUMARA RAJAH OF VENKATAGIRI v. Income Tax OFFICER, A-WARD, NELLORE, AND ANOTHER.
Andhra Pradesh High Court · (1968) 70 ITR 772
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,873 judgments · page 1,603 of 1,744
High Courts21 Aug 1967
A.M. Ansari and Others Vs The Board of Revenue, Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1969 AP 399 : (1969) 1 APLJ 109
Andhra Pradesh General Sales Tax Act, 1957 — Section 2Stamp (Andhra pradesh Extension and Amendment) Act, 1959 — Article 31, 35, 5
High Courts10 Aug 1967
Kambhampati Venkata Satyanarayana Vs Kambhampati Peda Subbarao and Others
Andhra Pradesh High Court · AIR 1969 AP 29
Criminal Procedure Code, 1898 (CrPC) — Section 107
High Courts07 Aug 1967
N.V.L. Narasimha Rao Vs Kotha Raghuramayya and Others
Andhra Pradesh High Court · AIR 1969 AP 68
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 13Representation of the People Act, 1951 — Section 123(1)(B), 79, 82, 86, 86(1)
High Courts02 Aug 1967
COMMISSIONER OF Income Tax, A.P. Vs S.R.Y. SIVARAMAPRASAD BAHADUR.
Andhra Pradesh High Court · (1968) 69 ITR 560
Government of India Act, 1935 — Section 299
High Courts01 Aug 1967
TAJ MAHAL HOTEL Vs COMMISSIONER OF Income Tax.
Andhra Pradesh High Court · (1967) 1 AnWR 383 : (1968) 70 ITR 366
Income Tax Act, 1961 — Section 10(2)(vib), 10(5), 66(1)
High Courts01 Aug 1967
Taj Mahal Hotel, Secunderabad Vs Commissioner of Income Tax, Hyderabad
Andhra Pradesh High Court · AIR 1969 AP 84 : (1967) 66 ITR 303
Income Tax Act, 1922 — Section 10(2)Income Tax Rules, 1922 — Rule 8(2)
High Courts31 Jul 1967
E. Pedda Subba Reddy and Others Vs State and Another
Andhra Pradesh High Court · AIR 1969 AP 281 : (1969) CriLJ 1025
Criminal Procedure Code, 1898 (CrPC) — Section 167, 173, 190(1), 195(1), 4Penal Code, 1860 (IPC) — Section 211
High Courts31 Jul 1967
Cherupu Venkata Varaha Narasimham Vs State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1968 AP 344
Andhra Pradesh (Andhra Area) Gaming Act, 1930 — Section 10, 11, 3, 5, 6Andhra Pradesh (Telangana Area) Gambling Act, 1305 — Section 14Gaming House Act, 1854 — Section 4
High Courts26 Jul 1967Allowed
Sarwar Khan Vs State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1968 AP 290 : (1968) CriLJ 1338
Evidence Act, 1872 — Section 101, 104Motor Vehicles Act, 1939 — Section 116Penal Code, 1860 (IPC) — Section 304A
High Courts19 Jul 1967
J.C. Nagireddy Vs P. Nagamma
Andhra Pradesh High Court · AIR 1968 AP 298
Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 212, 212(1)(2)Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 47(1)
High Courts18 Jul 1967
Kruthiventi Kutumba Rao Vs Muthi Venkata Subba Rao and Others
Andhra Pradesh High Court · AIR 1969 AP 47 : (1969) CriLJ 149
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 6(2)Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 3
High Courts17 Jul 1967
Chimalakonda Ambayamma (Died) and Another Vs Chimalakonda Ganapathi
Andhra Pradesh High Court · AIR 1969 AP 213
Hindu Adoptions and Maintenance Act, 1956 — Section 21, 22, 25
High Courts14 Jul 1967
Adapa Vittal Vs Govula Ramakistiah and Others
Andhra Pradesh High Court · AIR 1969 AP 169
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52, Order 21 Rule 58, Order 21 Rule 63, Order 39 Rule 1, Order 40 Rule 1
High Courts13 Jul 1967Dismissed
Allam Gangadhara Rao Vs Gollapalli Gangarao
Andhra Pradesh High Court · AIR 1968 AP 291
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 3, Order 6 Rule 2, Order 6 Rule 7Evidence Act, 1872 — Section 115Registration Act, 1908 — Section 17
High Courts12 Jul 1967
Miryala Venkateswarlu and Co. and Others Vs Battula Venkata Peraiah and Venkateswarlu and Co. and Another
Andhra Pradesh High Court · AIR 1969 AP 88
Contract Act, 1872 — Section 10, 72Evidence Act, 1872 — Section 92Forward Contracts (Regulation) Act, 1952 — Section 15, 2
High Courts12 Jul 1967
In Re: Govindu
Andhra Pradesh High Court · (1969) CriLJ 1157
Evidence Act, 1872 — Section 82Penal Code, 1860 (IPC) — Section 302, 99
High Courts06 Jul 1967Dismissed
Tandra Venkata Subrahmanayam Vs Vegesana Viswanadharaju and Another
Andhra Pradesh High Court · AIR 1968 AP 190
Civil Procedure Code, 1908 (CPC) — Section 100, 101Contract Act, 1872 — Section 55, 64Specific Relief Act, 1877 — Section 22
High Courts06 Jul 1967
Narayanlal P. Lahoti Vs Controller of Estate Duty, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1969 AP 188 : (1968) 68 ITR 849
Estate Duty Act, 1953 — Section 14, 5
High Courts05 Jul 1967Dismissed
S.T.V. Venkatarama Chettiar and Sons Vs K. Munnaiah, A.R. Subrahmaniam and Co.
Andhra Pradesh High Court · AIR 1968 AP 205
Civil Procedure Code, 1908 (CPC) — Section 22, 23, 23(3), 24