COURT ARCHIVE

Andhra Pradesh High Court judgments

34,873 judgments · page 1,612 of 1,744

High Courts15 Apr 1966

Jayalakshmi Rice and Oil Mill Contractors Co., Angalur Vs Commissioner of Income tax Andhra Pradesh, Hyderabad

Andhra Pradesh High Court · AIR 1967 AP 99 : (1967) 64 ITR 125

Income Tax Rules, 1922 — Rule 2Partnership Act, 1932 — Section 58, 59, 68, 68(1), 68(2)

High Courts14 Apr 1966

S. China Khader Valli and Others Vs The Regional Transport Authority, Guntur and Another

Andhra Pradesh High Court · AIR 1967 AP 288 : (1967) 1 AnWR 1

Motor Vehicles Act, 1939 — Section 38(1), 38(3), 68, 69, 70

High Courts13 Apr 1966Dismissed

Abdul Nabi Vs Gulam Murthuza Khan and Another

Andhra Pradesh High Court · AIR 1968 AP 93 : (1968) CriLJ 303

Criminal Procedure Code, 1898 (CrPC) — Section 200, 201, 202, 203, 204Penal Code, 1860 (IPC) — Section 420

High Courts12 Apr 1966

Venkataramana (K.) and Others Vs Labour Court and Another

Andhra Pradesh High Court · (1967) 2 LLJ 80

Industrial Disputes Act, 1947 — Section 10, 33A

High Courts11 Apr 1966

Pedda Edla Ram Kishtiah Vs Manne Pochiah

Andhra Pradesh High Court · AIR 1967 AP 148

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 55, Order 38 Rule 5, Order 38 Rule 6, 51Hyderabad Tenancy and Agricultural Lands Act, 1950 — Section 47

High Courts08 Apr 1966

K.V. Subba Rao Vs The State of Andhra Pradesh

Andhra Pradesh High Court · AIR 1967 AP 202 : (1967) CriLJ 845

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1Defence of India Rules, 1962 — Rule 30, 30(1)

High Courts07 Apr 1966

Shaik Sheriff Vs Mahado Seetha Ram and Others

Andhra Pradesh High Court · AIR 1967 AP 363

Constitution of India, 1950 — Article 301, 304Hyderabad District Municipalities Act, 1956 — Section 2(20), 96

High Courts07 Apr 1966

Ram Bai Vs Suraj Karen and Others

Andhra Pradesh High Court · AIR 1967 AP 383

Andhra Pradesh Civil Rules of Practice and Circular Orders, 1990 — Rule 95Civil Procedure Code, 1908 (CPC) — Order 32 Rule 10, Order 33 Rule 17, Order 33 Rule 18

High Courts06 Apr 1966

Sri Ramadas Motor Transport (Private) Ltd. Vs Labour Court and Others

Andhra Pradesh High Court · (1967) 2 LLJ 704

Industrial Disputes Act, 1947 — Section 33

High Courts01 Apr 1966

M. Venkataratnam and Another Vs M. Chelamayya and Another

Andhra Pradesh High Court · AIR 1967 AP 257

Arbitration Act, 1940 — Section 14, 17Registration Act, 1908 — Section 17, 17(1), 17(2), 49Stamp Act, 1899 — Section 35

High Courts01 Apr 1966

Kode Kutumab Rao Vs Kode Sesharatnamamba

Andhra Pradesh High Court · AIR 1967 AP 323

Hindu Marriage Act, 1955 — Section 21, 24, 28

High Courts25 Mar 1966

SMT. KANTAMANI VENKATA SATYAVATHI Vs Income Tax OFFICER, B-WARD, RAJAHMUNDRY.

Andhra Pradesh High Court · (1966) 2 AnWR 294 : (1967) 64 ITR 516

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 147, 148

High Courts25 Mar 1966

SMT. KANTAMANI VENKATASATYAVATHI Vs Income Tax OFFICER, B-WARD, RAJAHMUNDRY.

Andhra Pradesh High Court · (1968) 67 ITR 271

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 142

High Courts24 Mar 1966

Income Tax OFFICER, GUDUR, AND ANOTHER Vs MURAMREDDY SULOCHANAMMA.

Andhra Pradesh High Court · (1967) 64 ITR 106

Civil Procedure Code, 1908 (CPC) — Section 2Constitution of India, 1950 — Article 226

High Courts10 Mar 1966

V. CHANDRAMANI PATTAMAHA DEVI Vs COMMISSIONER OF WEALTH-TAX, ANDHRA PRADESH.

Andhra Pradesh High Court · (1967) 64 ITR 147

High Courts07 Mar 1966

PULAVARTHI VENKATA SUBBA RAO Vs COMMISSIONER OF Income Tax, A. P.

Andhra Pradesh High Court · (1967) 1 AnWR 381 : (1967) 66 ITR 119

Income Tax Act, 1922 — Section 66(2)

High Courts04 Mar 1966

OMKARMAL AGARWAL Vs COMMISSIONER OF Income Tax, A. P.

Andhra Pradesh High Court · (1968) 67 ITR 329

Income Tax Act, 1961 — Section 24(1), 66(1)

High Courts04 Mar 1966

Jetti Venkatrayudu and Others Vs Edara Venkata Subbiah

Andhra Pradesh High Court · AIR 1967 AP 193 : (1967) CriLJ 843

Criminal Procedure Code, 1898 (CrPC) — Section 344

High Courts28 Feb 1966

Syndicate Bank Staff Association (by its general Secretary) Vs Regional labour Commissioner (Central) and Others

Andhra Pradesh High Court · (1968) 2 LLJ 712

Constitution of India, 1950 — Article 226, 276Industrial Disputes Act, 1947 — Section 10A, 12, 18, 2

High Courts23 Feb 1966

FIRST ADDITIONAL Income Tax OFFICER, VISAKHAPATANAM Vs UPPALA PEDA VENKATARAMANAYYA.

Andhra Pradesh High Court · (1967) 64 ITR 93

Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 6Income Tax Act, 1961 — Section 154, 155, 250, 254, 260