High Courts16 Feb 1966
KAPOORCHAND SRIMAL Vs TAX RECOVERY OFFICER, HYDERABAD, AND ANOTHER.
Andhra Pradesh High Court · (1966) 2 ALT 423 : (1967) 1 AnWR 232 : (1967) 64 ITR 279
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,873 judgments · page 1,613 of 1,744
High Courts11 Feb 1966
Kosana Ranganayakamma Vs Pasupulati Subbamma and Others
Andhra Pradesh High Court · AIR 1967 AP 208 : (1967) CriLJ 849
Criminal Procedure Code, 1898 (CrPC) — Section 417(3), 417(4)Limitation Act, 1963 — Section 10, 11, 12, 13, 14Penal Code, 1860 (IPC) — Section 319, 53, 95
High Courts10 Feb 1966Dismissed
Bysani Lakshminarayana Chetty Vs Gunda Pedda Narayana Chetty and Others
Andhra Pradesh High Court · AIR 1968 AP 62
Provincial Insolvency Act, 1920 — Section 2, 28(2), 38, 38(1), 38(2)Provincial Insolvency Rules, 1920 — Rule 10
High Courts10 Feb 1966
Shivanarayan Laduram Vs Assistant Commissioner of Commercial Taxes, Hyderabad and Another
Andhra Pradesh High Court · AIR 1967 AP 253 : (1967) 19 STC 50
Andhra Pradesh General Sales Tax Act, 1957 — Section 19(1), 21Constitution of India, 1950 — Article 226
High Courts09 Feb 1966
Janardhana Rao Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1967 AP 196
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 43A
High Courts08 Feb 1966Allowed
C. Kanakaiah Textiles and Co. Vs Vallabhaneni Venkata Subbamma and Another
Andhra Pradesh High Court · AIR 1968 AP 272 : (1964) CriLJ 642
Civil Procedure Code, 1908 (CPC) — Section 145
High Courts07 Feb 1966
B. Raja Rao Vs Yesu Manu and Another
Andhra Pradesh High Court · AIR 1967 AP 276
Divorce Act, 1869 — Section 10, 17
High Courts07 Feb 1966Dismissed
Rajab Ali Pirani Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1967) 19 STC 312
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 14
High Courts02 Feb 1966
K. Venkata Subrahmanyam and Another Vs Premier Bank of India, Nellore and Others
Andhra Pradesh High Court · AIR 1968 AP 94
Banking Companies Act, 1949 — Section 6(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 16, 11Companies Act, 1913 — Section 153A
High Courts01 Feb 1966
KAPURCHAND SHRIMAL Vs TAX RECOVERY OFFICER, HYDERABAD, AND OTHERS.
Andhra Pradesh High Court · (1967) 64 ITR 1
Civil Procedure Code, 1908 (CPC) — Section 51, 64Constitution of India, 1950 — Article 19, 226, 358, 359Income Tax Act, 1961 — Section 2, 222, 46
High Courts29 Jan 1966
M. Seshanna Vs Union Government of India Ministry of Steel and Mines and Others
Andhra Pradesh High Court · AIR 1967 AP 94
Mineral Concession Rules, 1949 — Rule 24(1), 40, 40(2), 54, 54(2)Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 13, 19, 30
High Courts27 Jan 1966
Srunguri Lakshminarayana Rao and Others Vs Revenue Divisional Officer, Kakinada and Others
Andhra Pradesh High Court · AIR 1968 AP 348
Civil Procedure Code, 1908 (CPC) — Section 2(14)Court Fees Act, 1870 — Article 1, 11, 8Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 11, 7
High Courts25 Jan 1966
Uggamraj Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1967) 2 LLJ 780
Constitution of India, 1950 — Article 226
High Courts21 Jan 1966
Vadamala Sanjeevi Reddy Vs K. Ellappa Reddy and Others
Andhra Pradesh High Court · AIR 1967 AP 243
Provincial Insolvency Act, 1920 — Section 54, 6, 6(B), 6(C)
High Courts13 Jan 1966Dismissed
District Social Welfare Officer, Guntur Vs Bhatraju Hanumantha Rao and Others
Andhra Pradesh High Court · AIR 1968 AP 66
Land Acquisition Act, 1894 — Section 23
High Courts13 Jan 1966
Maddali Tiruvengalam Vs Saladi Ammanna and Others
Andhra Pradesh High Court · AIR 1967 AP 206
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 14, 15, 2(2)
High Courts24 Dec 1965
Advocate-General, Andhra Pradesh, Hyderabad Vs V. Ramana Rao
Andhra Pradesh High Court · AIR 1967 AP 299 : (1967) CriLJ 1470
Constitution of India, 1950 — Article 19(1), 21, 215, 225, 227Contempt of Courts Act, 1971 — Section 2, 3(1)Government of India (Amendment) Act, 1935 — Section 220(1), 223
High Courts24 Dec 1965
Ramakrishna Agencies (Private) Ltd. Vs Life Insurance Corporation, Madras
Andhra Pradesh High Court · AIR 1967 AP 109 : (1967) 37 CompCas 94
Contract Act, 1872 — Section 213Life Insurance Corporation Act, 1956 — Section 36
High Courts24 Dec 1965
KUMARA RAJAH OF VENKATAGIRI AND OTHERS Vs Income Tax OFFICER, A-WARD, NELLORE, AND ANOTHER.
Andhra Pradesh High Court · (1960) ALT 265 : (1967) 64 ITR 264
Constitution of India, 1950 — Article 31
High Courts22 Dec 1965
Chanti China Venkatareddi Vs Kurasani Koti Reddy and Another
Andhra Pradesh High Court · AIR 1967 AP 81
Easements Act, 1882 — Section 44, 7Limitation Act, 1908 — Section 26