High Courts20 Sept 1965
Marothu Suryarao Vs Paluri Pediyya and Others
Andhra Pradesh High Court · AIR 1967 AP 152
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,873 judgments · page 1,616 of 1,744
High Courts17 Sept 1965Allowed
Advocate General, Andhra Pradesh Vs D. Seshagiri Rao
Andhra Pradesh High Court · AIR 1966 AP 167 : (1966) CriLJ 642
Contempt of Courts Act, 1971 — Section 3, 4Judicial Officers Protection Act, 1850 — Section 1
High Courts16 Sept 1965
In Re: Abdul Khader Saheb
Andhra Pradesh High Court · AIR 1967 AP 151
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 6
High Courts15 Sept 1965
Mohammed Ali Khan Vs Hakim Khaja Shafi Hasan
Andhra Pradesh High Court · AIR 1967 AP 185
Civil Procedure Code, 1908 (CPC) — Section 10Registration Act, 1908 — Section 17(1)Transfer of Property Act, 1882 — Section 107
High Courts14 Sept 1965
Hotha Venkataramamurthi Vs Hota Kameswaramma and Others
Andhra Pradesh High Court · AIR 1966 AP 276
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5
High Courts10 Sept 1965Dismissed
Vintha Venkateswara Reddi Vs Anjamma and Another
Andhra Pradesh High Court · AIR 1966 AP 354
Evidence Act, 1872 — Section 73Succession Act, 1925 — Section 63
High Courts08 Sept 1965
Public Prosecutor Vs Pasala Rama Rao
Andhra Pradesh High Court · (1967) CriLJ 154
Criminal Procedure Code, 1898 (CrPC) — Section 342Prevention of Food Adulteration Act, 1954 — Section 10, 16, 2, 7
High Courts08 Sept 1965
Public Prosecutor, Andhra Pradesh Vs Pasala Rama Rao
Andhra Pradesh High Court · AIR 1967 AP 49
Evidence Act, 1872 — Section 3Prevention of Food Adulteration Rules, 1955 — Rule 20, 22
High Courts07 Sept 1965
S. SARABHAIAH SETTY and SONS Vs COMMISSIONER OF Income Tax, A. P.
Andhra Pradesh High Court · (1967) 64 ITR 175
High Courts07 Sept 1965Allowed
S. Pulleswara Rao Vs Munagala, Basavayya Kutumba Rao Firm and Others
Andhra Pradesh High Court · AIR 1966 AP 371 : (1966) 1 AnWR 483
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52
High Courts01 Sept 1965
COMMISSIONER OF WEALTH-TAX Vs ANDHRA SUGARS LTD.
Andhra Pradesh High Court · (1966) 62 ITR 841
COMPANIES ACT, 1956 — Section 211Income Tax Act, 1961 — Section 10
High Courts01 Sept 1965
Abdul Qadir Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1967 AP 105 : (1967) CriLJ 423
Citizenship Act, 1955 — Section 9(2)Citizenship Rules, 1956 — Rule 30, 30(3)Criminal Procedure Code, 1898 (CrPC) — Section 491
High Courts27 Aug 1965Allowed
Khan Bahadur C.B. Taraporwala and Another Vs Kazim Ali Pasha and Others
Andhra Pradesh High Court · AIR 1966 AP 361
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 47Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 10, 86(1), 87BContract Act, 1872 — Section 23, 230
High Courts26 Aug 1965Dismissed
Moturu Hanumantha Rao Vs Government of Andhra Pradesh
Andhra Pradesh High Court · AIR 1966 AP 229 : (1966) CriLJ 871
Constitution of India, 1950 — Article 22, 359Defence of India Act, 1962 — Section 44Defence of India Rules, 1962 — Rule 30(4)
High Courts20 Aug 1965
Achanta Subbaraju Vs Cherukuri Suryanarayana Murthy and Others
Andhra Pradesh High Court · AIR 1967 AP 11
Negotiable Instruments Act, 1881 (NI) — Section 51Transfer of Property Act, 1882 — Section 130
High Courts18 Aug 1965
Chegondi Venkataramadas Vs Bonam Latchanna and Others
Andhra Pradesh High Court · AIR 1966 AP 277
Limitation Act, 1963 — Section 29(2)
High Courts13 Aug 1965
P. Veeresham Vs Uttamchand Bhandari
Andhra Pradesh High Court · AIR 1967 AP 129(1)
Hyderabad Houses (Rent, Eviction and Lease) Control Act, 1954 — Section 10(7)
High Courts12 Aug 1965Dismissed
State of Hyderabad and Another Vs Mohammed Afzal and Others
Andhra Pradesh High Court · AIR 1968 AP 47
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Hyderabad Land Acquisition Act, 1309 — Section 18, 22, 5, 9
High Courts12 Aug 1965
Aluru Srinivasulu Vs T.P. Somiah Chetty and Another
Andhra Pradesh High Court · (1965) 2 ALT 345 : (1967) CriLJ 1227
Penal Code, 1860 (IPC) — Section 425, 426
High Courts10 Aug 1965
Duddhela Subbamma (Died) and Others Vs D.S. Krishna Murty and Another
Andhra Pradesh High Court · AIR 1967 AP 8