High Courts10 Aug 1965Dismissed
Bandi Kotayya Vs State (S.H.O. Nandigama) and Others
Andhra Pradesh High Court · AIR 1966 AP 377 : (1966) CriLJ 1377
Criminal Procedure Code, 1898 (CrPC) — Section 156, 173, 173(1), 190(1), 207A
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,873 judgments · page 1,617 of 1,744
High Courts04 Aug 1965
DWIJENDRA CHANDRA CHOWDHURY Vs COMMISSIONER OF Income Tax, ASSAM. SUBODH CHANDRA DUTTA v. COMMISSIONER OF Income Tax, ASSAM.
Andhra Pradesh High Court · (1966) 61 ITR 97
Income Tax Act, 1922 — Section 10, 22, 32(1), 34(1)(a), 7
High Courts03 Aug 1965Allowed
Syed Jalaluddin Hasan Quadri Vs Tarapharmacy
Andhra Pradesh High Court · AIR 1966 AP 136
Hyderabad Small Causes Courts Act, 1330 — Section 12Limitation (Amendment) Act, 1963 — Article 90, 18, 19Limitation Act, 1908 — Article 85, 19, 20, 3, 3(1)
High Courts02 Aug 1965Allowed
Bhanwarilal and Others Vs Mir Mohammed Ali
Andhra Pradesh High Court · AIR 1966 AP 323 : (1966) 1 AnWR 153
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43
High Courts02 Aug 1965
B. Anjanaiah Vs Nagappa
Andhra Pradesh High Court · AIR 1967 AP 61
Negotiable Instruments Act, 1881 (NI) — Section 78, 8Succession Act, 1925 — Section 381, 383, 384, 387
High Courts31 Jul 1965Allowed
Akasam Peda Sanyasi and Others Vs Sri Rajah K.V.G. Prabhakara Murthy
Andhra Pradesh High Court · AIR 1966 AP 222
Civil Procedure Code, 1908 (CPC) — Section 132(1)
High Courts29 Jul 1965
Tungabhadra Industries Ltd., Kurnool Vs The State of Andhra Pradesh, by the Deputy Commr. of Commercial Tax, Anantapur
Andhra Pradesh High Court · AIR 1966 AP 85 : (1966) 17 STC 366
Constitution of India, 1950 — Article 14, 286
High Courts28 Jul 1965
Chityala Venkata Satyanarayanamurthi Vs Chityala Veera Venkata Satyanarayanamurthi and Others
Andhra Pradesh High Court · AIR 1966 AP 349
High Courts23 Jul 1965
Manyam Meenakshamma Rajajmundry Vs Commissioner of Wealth-tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1967 AP 189 : (1967) 63 ITR 534
Wealth Tax Act, 1957 — Section 2
High Courts23 Jul 1965Dismissed
Pokala Ranganayakamma Vs Modireddy Venkatachalapati Rao
Andhra Pradesh High Court · AIR 1966 AP 91
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts20 Jul 1965Dismissed
Vijayalakshmi Talkies (Private) Ltd., Masulipatnam and Others Vs A. Kotlingeswara Rao and Others
Andhra Pradesh High Court · AIR 1966 AP 285 : (1967) 37 CompCas 605
Companies (Court) Rules, 1959 — Rule 21, 95Companies Act, 1956 — Section 439, 443
High Courts20 Jul 1965Dismissed
In Re: H.V. Jagdesh
Andhra Pradesh High Court · AIR 1966 AP 35 : (1966) CriLJ 126
Penal Code, 1860 (IPC) — Section 21Prevention of Corruption Act, 1947 — Section 6(1)
High Courts13 Jul 1965Allowed
G. Thirupaliah Vs State
Andhra Pradesh High Court · AIR 1966 AP 223 : (1966) CriLJ 745
Criminal Procedure Code, 1898 (CrPC) — Section 257(2)
High Courts13 Jul 1965Dismissed
Sultan Saleh Bin Omer Vs Vijayachand Sirimal
Andhra Pradesh High Court · AIR 1966 AP 295
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 3, Order 18 Rule 1, Order 18 Rule 17, Order 18 Rule 2, Order 18 Rule 3
High Courts09 Jul 1965Allowed
R. Srinivasan Vs The Official Liquidator Vegetols Ltd., in Liquidation, High Court of Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1966 AP 224 : (1967) 14 FLR 70 : (1967) 2 LLJ 706
Companies Act, 1956 — Section 530(1)Industrial Disputes Act, 1947 — Section 25F, 25FFF, 25FFF(1)
High Courts08 Jul 1965
Taluri Seshaiah and Another Vs M. Narayan Rao and Another
Andhra Pradesh High Court · AIR 1967 AP 19 : (1967) CriLJ 19
Contempt of Courts Act, 1971 — Section 3
High Courts05 Jul 1965Allowed
Mudunuru Raghunatharaju Vs Kasim Khan and Others
Andhra Pradesh High Court · AIR 1966 AP 152
Andhra Pradesh Civil Rules of Practice and Circular Orders, 1990 — Rule 199(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 66, Order 21 Rule 66(2), 104, 115
High Courts29 Jun 1965
Balde Pentaiah Vs Balaganti Mallaiah
Andhra Pradesh High Court · AIR 1968 AP 228
Arbitration Act, 1940 — Section 39, 39(1), 39(2)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts24 Jun 1965Dismissed
In Re: B. Nagabhushanam
Andhra Pradesh High Court · AIR 1966 AP 72 : (1966) CriLJ 251
Constitution of India, 1950 — Article 311(2)Criminal Procedure Code, 1898 (CrPC) — Section 242, 243Hyderabad City Police Act, 1348 — Section 70
High Courts24 Jun 1965Dismissed
Public Prosecutor Vs Y. Pulla Reddy
Andhra Pradesh High Court · AIR 1966 AP 302 : (1966) CriLJ 1122
Prevention of Food Adulteration Act, 1954 — Section 10, 10(1), 16(1), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 44