COURT ARCHIVE

Andhra Pradesh High Court judgments

34,873 judgments · page 1,606 of 1,744

High Courts06 Mar 1967Dismissed

Kotu Pichayya Vs Kandalla Satyanarayana Charyulu

Andhra Pradesh High Court · AIR 1968 AP 311 : (1968) 1 AnWR 413

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 10, 11, 12, 13, 14Civil Procedure Code, 1908 (CPC) — Section 9Presidency Small Cause Courts Act, 1882 — Section 25

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High Courts06 Mar 1967

MOHAMMED BHAI AND ANOTHER Vs CONTROLLER OF ESTATE DUTY, A.P.

Andhra Pradesh High Court · (1968) 69 ITR 770

Estate Duty Act, 1953 — Section 10, 63

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High Courts05 Mar 1967

BOLLA TIRAPANNA AND SONS Vs COMMISSIONER OF Income Tax, A.P.

Andhra Pradesh High Court · (1969) 71 ITR 209

Excess Profits Tax Act, 1940 — Section 2(5)Income Tax Act, 1922 — Section 10, 12(3), 12(4), 9

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High Courts02 Mar 1967Allowed

Karmam Swami Rao and Another Vs Kurnool Sanskruth Vidyadana Samajam

Andhra Pradesh High Court · AIR 1968 AP 147

General Clauses Act, 1897 — Section 3(29)Reserve Bank of India Act, 1934 — Section 2Transfer of Property Act, 1882 — Section 55

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High Courts02 Mar 1967

K. Basivi Reddy and Others Vs Guntur Municipality

Andhra Pradesh High Court · AIR 1969 AP 325

Prevention of Cruelty to Animals Act, 1890 — Section 5

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High Courts17 Feb 1967

Durvuri Papi Reddi and Others Vs Duvvuri Rami Reddi

Andhra Pradesh High Court · AIR 1969 AP 362

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 10, Order 32 Rule 11, Order 32 Rule 12, Order 32 Rule 13

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High Courts17 Feb 1967

Neelam Mangathayaramma and Others Vs Secretary, Regional Transport Authority Krishna at Vijayawada

Andhra Pradesh High Court · AIR 1969 AP 180

Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 169Motor Vehicles Act, 1939 — Section 48(3), 58

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High Courts16 Feb 1967Dismissed

Katragadda Rajagopalarao Vs The Chief Election Commissioner Talaktora, New Delhi and Others

Andhra Pradesh High Court · AIR 1968 AP 218

Constitution of India, 1950 — Article 14, 166(I), 170, 224, 227Registration of Electors Rules, 1960 — Rule 10, 11, 12, 13, 14Representation of the People Act, 1950 — Section 13A(2), 14, 15, 17, 18

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High Courts13 Feb 1967

Sri Venugopalaswamy Varu Temple Vs Visweswara Prasad and Another

Andhra Pradesh High Court · AIR 1969 AP 24

Limitation Act, 1908 — Article 126, 6

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High Courts10 Feb 1967

Ramsetty Butchaiah and Others Vs State

Andhra Pradesh High Court · (1969) CriLJ 542

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 147, 169, 170, 173, 302

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High Courts07 Feb 1967

Garuda Satyanarayana Vs Grandhi Venkatachalapathi Rao and Another

Andhra Pradesh High Court · AIR 1969 AP 131

Easements Act, 1882 — Section 13, 28, 30, 4Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 8

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High Courts02 Feb 1967

STEELSWORTH LTD. Vs COMMISSIONER OF Income Tax, ASSAM.

Andhra Pradesh High Court · (1968) 69 ITR 366

Income Tax Act, 1961 — Section 15C(2)

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High Courts25 Jan 1967

Jujjuvarapu Kotamma Vs Pappala Simhachalam and Others

Andhra Pradesh High Court · AIR 1969 AP 76

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts04 Jan 1967

GHASIRAM AGARWALLA Vs COMMISSIONER OF GIFT-TAX, ASSAM.

Andhra Pradesh High Court · (1968) 69 ITR 235

Hindu Succession Act, 1956 — Section 8

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High Courts30 Dec 1966Allowed

Advocate General, Andhra Pradesh, Hyderabad Vs Abbaraju Ramarao

Andhra Pradesh High Court · AIR 1968 AP 207 : (1968) CriLJ 888

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 1, 2, 3, 3(2), 4Criminal Procedure Code, 1898 (CrPC) — Section 476

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High Courts30 Dec 1966

Sri Ramadas Motor Transport Private Ltd. Vs Vijayawada Municipality

Andhra Pradesh High Court · AIR 1968 AP 160

Andhra Pradesh District Municipalities Act, 1920 — Section 3(8), 80, 92, 93, 93(1)Andhra Pradesh General Clauses Act, 1891 — Section 3(22)General Clauses Act, 1897 — Section 3, 3(42)

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High Courts27 Dec 1966Allowed

J.V. Krishnaiah and Others Vs Sub Collector, Gudur and Another

Andhra Pradesh High Court · AIR 1968 AP 83 : (1968) CriLJ 294

Andhra Pradesh General Sales Tax Act, 1957 — Section 16(4)Andhra Pradesh Sales of Motor Spirit Taxation Act, 1960 — Section 8Betting Tax Act — Section 10(2)

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High Courts27 Dec 1966Allowed

Praga Tools Corporation Ltd. Vs M.R. Patny and Others

Andhra Pradesh High Court · AIR 1968 AP 320

Companies Act, 1913 — Section 28, 29, 38, 38(1), 38(2)

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High Courts21 Dec 1966

V. D. RAJARATHANAM Vs COMMISSIONER OF Income Tax, A. P.

Andhra Pradesh High Court · (1968) 68 ITR 19

Income Tax Act, 1922 — Section 2(11)(i)(a), 66(1)

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High Courts20 Dec 1966Dismissed

Abburi Chalamayya Vs Andhra Pradesh State

Andhra Pradesh High Court · AIR 1968 AP 108 : (1968) CriLJ 442 : (1968) 16 FLR 228 : (1968) 2 LLJ 493

Andhra Pradesh (Andhra Area) Shops and Establishments Act, 1948 — Section 10, 11, 12, 13, 14Andhra Pradesh (Andhra Area) Shops and Establishments Rules — Rule 11(5), 16, 16(11), 16(12), 16(7)

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