High Courts15 Sept 1966
In Re: Mikkineni Maruthi
Andhra Pradesh High Court · (1968) CriLJ 450
Criminal Procedure Code, 1898 (CrPC) — Section 204, 342Motor Vehicles Act, 1988 — Section 112, 123, 130, 204, 3
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,873 judgments · page 1,609 of 1,744
High Courts15 Sept 1966
Paturi Veeranna and Another Vs Pathuri Seethamma
Andhra Pradesh High Court · AIR 1969 AP 15
Hindu Adoptions and Maintenance Act, 1956 — Section 22, 25, 4
High Courts15 Sept 1966
D. YASODAMMA, GUDUR Vs COMMISSIONER OF Income Tax, HYDERABAD.
Andhra Pradesh High Court · (1968) 70 ITR 515
High Courts14 Sept 1966
A. HANUMANTHA RAO Vs COMMISSIONER OF WEALTH-TAX, ANDHRA PRADESH.
Andhra Pradesh High Court · (1967) 65 ITR 586
High Courts14 Sept 1966Dismissed
Venkata Subbarayudu Chetty Vs Tanguturu Venkatiah Shresti and Others
Andhra Pradesh High Court · AIR 1968 AP 107 : (1968) CriLJ 440
Hindu Marriage Act, 1955 — Section 17Penal Code, 1860 (IPC) — Section 494, 495
High Courts13 Sept 1966
In Re: Masgi Bitchanna and Others
Andhra Pradesh High Court · AIR 1969 AP 54 : (1969) CriLJ 156
Criminal Procedure Code, 1898 (CrPC) — Section 517Penal Code, 1860 (IPC) — Section 420
High Courts12 Sept 1966
SMT. DENABAI BOMAN SHAH Vs CONTROLLER OF ESTATE DUTY, A.P.
Andhra Pradesh High Court · (1967) 2 AnWR 290 : (1967) 66 ITR 385
Estate Duty Act, 1953 — Section 13, 3, 6, 9Transfer of Property Act, 1882 — Section 41
High Courts12 Sept 1966Dismissed
Telkoti Ramchandraiah Gupta Vs Firm Gandham Narayana Gupta and Sons and Another
Andhra Pradesh High Court · AIR 1968 AP 325
Hyderabad Paper Currency Act — Section 15Paper Currency Act, 1910 — Section 23Reserve Bank of India Act, 1934 — Section 31
High Courts08 Sept 1966Partly Allowed
Public Prosecutor Vs Abdul Rahim
Andhra Pradesh High Court · AIR 1968 AP 231 : (1968) CriLJ 1030
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
High Courts07 Sept 1966Allowed
Conservator of Forests Nizamabad Circle, Nizamabad and Others Vs K. Sridhara Reddy
Andhra Pradesh High Court · AIR 1968 AP 198
Andhra Pradesh (Telangana Area) Forest Act, 1355 — Section 29, 81Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 15, 15(1), 29(1), 29(2), 29(3)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2
High Courts06 Sept 1966Allowed
Lakshmi Ganesh Rice Mill Vs Board of Revenue (C.T.)
Andhra Pradesh High Court · (1968) 22 STC 506
Andhra Pradesh General Sales Tax Act, 1957 — Section 20
High Courts06 Sept 1966
Karri Mahalakshmi and Others Vs Satyavolu Venkata Bhaskara Umamaheswara Varaprasada Murthi and Others
Andhra Pradesh High Court · AIR 1968 AP 334
Civil Procedure Code, 1882 — Section 310ACivil Procedure Code, 1908 (CPC) — Order 21 Rule 89Transfer of Property Act, 1882 — Section 40, 53A, 54, 55(6)
High Courts06 Sept 1966Dismissed
P.V. Subrahmanyam and Co. Vs The Board of Revenue (C.T.)
Andhra Pradesh High Court · (1967) 19 STC 113
Central Sales Tax Act, 1956 — Section 13
High Courts31 Aug 1966Allowed
Kasireddy Varahalu Vs State of Andhra Pradesh Home (Transport III) Department, Hyderabad by its Secretary and Others
Andhra Pradesh High Court · AIR 1968 AP 1
Central Motor Vehicles Rules, 1989 — Rule 153B, 212, 212(2)Motor Vehicles Act, 1939 — Section 43A, 47, 47(1), 57
High Courts26 Aug 1966Dismissed
The Public Prosecutor (A.P.) Vs Mukha Singh Chanda and Others
Andhra Pradesh High Court · (1967) 19 STC 426
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4), 30(1)(a)
High Courts25 Aug 1966
P. Mastanaiah Vs Delimitation Commissioner, New Delhi and Others
Andhra Pradesh High Court · AIR 1969 AP 1
Delimitation Commission Act, 1962 — Section 10, 9
High Courts23 Aug 1966
P. Venkata Somaraju and Others Vs Principal Munsif-Magistrate, Bhimavaram, West Godavari Dist. and Others
Andhra Pradesh High Court · AIR 1968 AP 22
Andhra Pradesh Gram Panchayats Act, 1964 — Section 16, 17, 18, 19, 20Andhra Pradesh Gram Panchayats Rules, 1964 — Rule 49, 49(2), 49(4)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts20 Aug 1966Dismissed
E.S. Velayudhan Vs Commissioner of Income Tax and Others
Andhra Pradesh High Court · AIR 1968 AP 50
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(10)Central Civil Services (Part B States Transferred Employees) Rules, 1953 — Rule 6Central Civil Services Regulations — Article 407, 408
High Courts16 Aug 1966
Mohd. Dilawar Ali Vs Andhra Pradesh Muslim Wakf Board and Others
Andhra Pradesh High Court · AIR 1967 AP 291 : (1968) 1 LLJ 305
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115Waqf Act, 1954 — Section 16, 21(2), 21(3), 22, 68(2)
High Courts11 Aug 1966
NAGASURI RAGHAVESWAR RAO Vs COMMISSIONER OF Income Tax, A. P.
Andhra Pradesh High Court · (1967) 66 ITR 496
Transfer of Property Act, 1882 — Section 105, 106, 107, 108