High Courts24 Jun 1966Dismissed
Balusu Anandu and Others Vs Special Commercial Tax Officer (Evasions)
Andhra Pradesh High Court · (1968) 21 STC 424
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,873 judgments · page 1,611 of 1,744
High Courts22 Jun 1966Dismissed
N. Desaiah and Others Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1968 AP 5 : (1967) 1 AnWR 102 : (1969) 2 LLJ 88
Constitution of India, 1950 — Article 14, 15(1), 16, 16(1), 16(2)States Reorganisation Act, 1956 — Section 114, 115, 115(1), 115(2), 115(3)
High Courts21 Jun 1966Allowed
N.V. Subba Rao and Others Vs The Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1968 AP 98
Constitution of India, 1950 — Article 226Hyderabad Municipal Corporation Act, 1956 — Section 679(1), 679(2)
High Courts17 Jun 1966
Guntur Ramalakshamamma and Others Vs Government of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1967 AP 280
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17(1), 17(4), 5
High Courts17 Jun 1966Allowed
Benaras Hall Vs The Labour Court, Guntur and Another
Andhra Pradesh High Court · AIR 1968 AP 136 : (1967) 15 FLR 314
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 15
High Courts16 Jun 1966Dismissed
Sri Ramadas Motor Transport (Private) Limited Vs The Authority under Payment of Wages Act and Another
Andhra Pradesh High Court · AIR 1968 AP 44 : (1968) 2 LLJ 500
Constitution of India, 1950 — Article 226Minimum Wages Act, 1948 — Section 2Payment of Wages Act, 1936 — Section 15, 16, 2, 3, 7
High Courts16 Jun 1966Dismissed
The Guntur District Co-operative Marketing Society Ltd. Vs The State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1967) 20 STC 476
Constitution of India, 1950 — Article 14, 226
High Courts14 Jun 1966Dismissed
Pendekanti Subbarayudu Vs Bysani Venkatanarasayya and Others
Andhra Pradesh High Court · AIR 1968 AP 61
Civil Procedure Code, 1908 (CPC) — Section 100, 101
High Courts14 Jun 1966
Samudrala Nagabhushanam Vs Venkana Raghavayya
Andhra Pradesh High Court · AIR 1968 AP 70
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22Andhra Pradesh High Court Appellate Side Rules, 1958 — Rule 23(1), 41, 41A, 41A(2)Civil Procedure Code, 1908 (CPC) — Section 115, 122, 25
High Courts14 Jun 1966
P. Vs G. RAJU, RAJAH OF VIZIANAGARAM v. COMMISSIONER OF Income Tax, A. P.
Andhra Pradesh High Court · (1967) 66 ITR 122
Income Tax Act, 1961 — Section 10, 2(1)(c)
High Courts10 May 1966
BABU LAL KEDIA Vs Income Tax OFFICER, DIST. III (III), KANPUR, AND ANOTHER.
Andhra Pradesh High Court · (1968) 70 ITR 345
Income Tax Act, 1961 — Section 33A(2)
High Courts22 Apr 1966
K. Sambasivaraju Vs M.V.S.R. Chandrayya Chetty and Others
Andhra Pradesh High Court · AIR 1967 AP 87
Stamp Act, 1899 — Article 4
High Courts22 Apr 1966Allowed
Shiv Pershad Vs Ganesh Singh and Another
Andhra Pradesh High Court · AIR 1968 AP 20
Hyderabad Municipal Corporation Act, 1956 — Section 71, 79(2)Hyderabad Municipal Corporation Elections and Election Petitions Rules, 1956 — Rule 24, 51
High Courts22 Apr 1966
Raja Sagi Padmanbharaju Vs Sagi Lakshmi Kumara Raju and Others
Andhra Pradesh High Court · AIR 1967 AP 237
Transfer of Property Act, 1882 — Section 53
High Courts22 Apr 1966
Chinta Venkata Jagannatha Rao Vs Dola Narannaidu and Others
Andhra Pradesh High Court · AIR 1967 AP 331
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Registration Act, 1908 — Section 17, 49Stamp Act, 1899 — Section 35
High Courts22 Apr 1966
K. Appalanarasimha Bhukta and Others Vs K. Mahadevalla Bhukta and Others
Andhra Pradesh High Court · AIR 1967 AP 247
High Courts20 Apr 1966
The Union of India Vs Vengunta Suryaprakasa Rao and Another
Andhra Pradesh High Court · AIR 1967 AP 281
Central Excises and Salt Act, 1944 — Section 3, 4, 40(1)
High Courts18 Apr 1966Dismissed
C. Venkatappa Naidu Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1968 AP 100
Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 134(A), 212(3), 3(2)Mineral Concession Rules, 1960 — Rule 55Motor Vehicles Act, 1939 — Section 48, 48(20), 48(3), 48(4), 64
High Courts15 Apr 1966
The Public Prosecutor Vs Islavath Fakeeraya
Andhra Pradesh High Court · (1967) CriLJ 1407
Penal Code, 1860 (IPC) — Section 301, 302, 304
High Courts15 Apr 1966
UNITED INDUSTRIAL CORPORATION AGENCIES PVT. LTD. Vs COMMISSIONER OF Income Tax, A.P.
Andhra Pradesh High Court · (1967) 66 ITR 135
Income Tax Act, 1961 — Section 66(2)