High Courts28 Oct 1965Allowed
G. Venkata Narasimha Rao Vs Kamarapu Rukka Narasimhulu and others
Andhra Pradesh High Court · AIR 1967 AP 141
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,873 judgments · page 1,615 of 1,744
High Courts25 Oct 1965
Ahmed Mohiuddin Vs G. Malla Reedy
Andhra Pradesh High Court · AIR 1967 AP 26
Representation of the People Act, 1951 — Section 116, 7
High Courts22 Oct 1965Dismissed
Nagam Siva Reddy Vs B. Nazamuddin Saheb
Andhra Pradesh High Court · AIR 1966 AP 373
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, Order 41 Rule 31Specific Relief Act, 1877 — Section 54
High Courts21 Oct 1965
State of Andhra Pradesh Vs Pinisetti Ankanna
Andhra Pradesh High Court · AIR 1967 AP 41
High Courts18 Oct 1965Allowed
Radhakrishnamurthy Vs Chandrasekhara Rao
Andhra Pradesh High Court · AIR 1966 AP 334
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, 20
High Courts18 Oct 1965
The Sub-Collector, Ongole Vs Yerra Anumanchamma
Andhra Pradesh High Court · AIR 1967 AP 230
Evidence Act, 1872 — Section 101, 104, 35Land Acquisition Act, 1894 — Section 11, 12, 18, 23
High Courts15 Oct 1965
Madarametla Sitaramaiah Vs Government of Andhra Pradesh
Andhra Pradesh High Court · AIR 1967 AP 66 : (1967) CriLJ 314
Defence of India Rules, 1962 — Rule 30(1), 30A(2), 9
High Courts15 Oct 1965Dismissed
Challa Kistaiah Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1967) 20 STC 73
Constitution of India, 1950 — Article 14, 19, 21, 22, 226
High Courts14 Oct 1965
Nallamotu Sivarambrahman and Others Vs Vanipurapu Satyanaravana and Another
Andhra Pradesh High Court · AIR 1967 AP 181
Civil Procedure Code, 1908 (CPC) — Section 92Evidence Act, 1872 — Section 13
High Courts01 Oct 1965
Syed Alam Vs Abdul Khader Qureshi
Andhra Pradesh High Court · AIR 1967 AP 42
Civil Procedure Code, 1908 (CPC) — Section 137(2), 137(3)
High Courts29 Sept 1965
Palani Swamy Chetty Vs Salla Muthamma
Andhra Pradesh High Court · AIR 1967 AP 1
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 20(3), 30(2)Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 11(3), 22(8), 8(3)
High Courts29 Sept 1965
R. Veerayya and M. Siddalingaiah and Others Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1967 AP 265
Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 189, 190Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 226, 245
High Courts28 Sept 1965Dismissed
Allampati Subba Reddy Vs Neelapareddi Ramanareddi
Andhra Pradesh High Court · AIR 1966 AP 267 : (1966) 2 ALT 114 : (1966) 1 AnWR 141
Evidence Act, 1872 — Section 101, 102, 103, 104, 114Negotiable Instruments Act, 1881 (NI) — Section 87
High Courts28 Sept 1965
The Revenue Divisional Officer, Vizianagaram Vs Vommi Appalaswami and Others
Andhra Pradesh High Court · AIR 1967 AP 56
Land Acquisition Act, 1894 — Section 25, 25(2), 25(3), 54, 9
High Courts24 Sept 1965
Navalkha and Sons Vs Ramanujulu Naidu and Others
Andhra Pradesh High Court · (1967) 37 CompCas 48
COMPANIES ACT, 1956 — Section 457
High Courts23 Sept 1965
Koruprolu Talupulu Vs Dasetti Narasamma and Others
Andhra Pradesh High Court · AIR 1967 AP 10 : (1968) 1 LLJ 304
Provident Funds Act, 1925 — Section 5
High Courts23 Sept 1965
Vinjamuri Venkata Narasimhacharyulu Vs Kadabhusi Lakshmi Narasimhacharyulu and Others
Andhra Pradesh High Court · AIR 1967 AP 64
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 34Limitation Act, 1908 — Article 120
High Courts22 Sept 1965
RANI BHAGYA LAXMAMMA Vs COMMISSIONER OF WEALTH-TAX, ANDHRA PRADESH.
Andhra Pradesh High Court · (1966) 62 ITR 601
High Courts22 Sept 1965
Rani Bhagya Laxmamma Vs Commissioner of Wealth-tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1967 AP 22
Wealth Tax Act, 1957 — Section 2, 3