High Courts29 Oct 1964
Dondapati John Vs Vaddi Subrahmani and Another
Andhra Pradesh High Court · AIR 1965 AP 260
Provincial Insolvency Act, 1920 — Section 10, 28(2), 28(7), 29, 78(2)
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,873 judgments · page 1,623 of 1,744
High Courts28 Oct 1964Dismissed
Chunduru Chenchuramaiah Sett Vs Deputy Commissioner, Hindu Religious and Charitable Endowments, Andhra Pradesh Kurnool
Andhra Pradesh High Court · AIR 1966 AP 123
Civil Procedure Code, 1908 (CPC) — Section 80Transfer of Property Act, 1882 — Section 100
High Courts28 Oct 1964
TRIPURASUNDARI COTTON PRESS CO. LTD. Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1966) 62 ITR 193
Income Tax Act, 1922 — Section 10, 66(2), 9
High Courts26 Oct 1964Allowed
K. Jagannadham Vs District Collector, Kurnool and Another
Andhra Pradesh High Court · AIR 1966 AP 59
Evidence Act, 1872 — Section 115
High Courts22 Oct 1964Partly Allowed
Daggumati Radhakrishnaiah Vs Yedlapalli Govindu and Another
Andhra Pradesh High Court · AIR 1966 AP 192
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 9Partnership Act, 1932 — Section 44
High Courts09 Oct 1964
Kanamathareddi Kanna Reddy Vs Kanamatha Reddy Venkata Reddy
Andhra Pradesh High Court · AIR 1965 AP 274
Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 17, 49
High Courts09 Oct 1964Allowed
Sri Rama Co-operative Building Society by its Secretary, Visakhapatnam Vs Ankitham Venkata Bhanoji Rao
Andhra Pradesh High Court · AIR 1966 AP 1
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1)
High Courts30 Sept 1964Allowed
Puvvada Changayya Vs Sub Collector, Ongole and Others
Andhra Pradesh High Court · AIR 1966 AP 4
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 10(2), 11, 13, 19(2)Andhra Tenancy Rules, 1957 — Rule 14Civil Procedure Code, 1908 (CPC) — Order 21 Rule 106, 144
High Courts30 Sept 1964
Somthim Veerabhadra Rao and Another Vs Duggirala Lakshmi Devi
Andhra Pradesh High Court · AIR 1965 AP 367
Hindu Succession Act, 1956 — Section 14(1), 14(2)Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 10, 11
High Courts30 Sept 1964Allowed
The Government of Andhra Pradesh Vs Pabbisetty Subbaramaiah Setty and Another
Andhra Pradesh High Court · AIR 1966 AP 225
Civil Procedure Code, 1908 (CPC) — Section 100, 96Essential Supplies (Temporary Powers) Act, 1946 — Section 16
High Courts30 Sept 1964
Jelejar Hormosji Gotla Vs The State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1965 AP 288
Civil Procedure Code Amendment Act, 1951 — Section 20Civil Procedure Code, 1908 (CPC) — Section 4, 80
High Courts29 Sept 1964
Sri Jaya Shri Devi Rajkumari of Vizianagaram Vs Shri Lalita Kumari Devi and Another
Andhra Pradesh High Court · AIR 1965 AP 315 : (1965) 2 ALT 5 : (1965) 1 AnWR 377
High Courts28 Sept 1964
S.P.B.P. Srirangacharyulu Vs The Commissioner of Income Tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1965 AP 359 : (1965) 1 AnWR 282 : (1965) 58 ITR 95
Income Tax Act, 1922 — Section 10(2)
High Courts26 Sept 1964
Income Tax Officer, Nellore Vs M. Sundararamireddy
Andhra Pradesh High Court · AIR 1965 AP 102 : (1965) 58 ITR 821
Income Tax Act, 1922 — Section 23(5), 44, 46(2)
High Courts24 Sept 1964
Sunkavadli Subbarao Vs Vuppalapati Narasimharao
Andhra Pradesh High Court · AIR 1965 AP 285
Civil Procedure Code, 1908 (CPC) — Section 53Limitation Act, 1963 — Article 120Provincial Insolvency Act, 1920 — Section 39, 40
High Courts24 Sept 1964Dismissed
President, Tappers Co-operative Society, Kothapalli Vs Dy. Registrar of Co-operative Societies, Karimnagar North and Others
Andhra Pradesh High Court · AIR 1966 AP 160
High Courts23 Sept 1964
Ardeshir H.J. Hormasji Vs Commissioner of Income Tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1965 AP 283 : (1965) 2 AnWR 41 : (1966) 59 ITR 57
Income Tax Act, 1922 — Section 2, 2(11), 4, 9, 9(20)
High Courts21 Sept 1964
Yarlagadda Bapanna Vs Devata China Yerakayya
Andhra Pradesh High Court · AIR 1966 AP 151
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5(3), 145, 151, 47
High Courts11 Sept 1964
Habeeb Ahmad Vs Registrar of Trade Marks, Madras and Another
Andhra Pradesh High Court · AIR 1966 AP 102
Trade and Merchandise Marks Act, 1958 — Section 2(1), 3, 5
High Courts11 Sept 1964Dismissed
Sidramappa Vs Sangappa
Andhra Pradesh High Court · AIR 1966 AP 66
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 29, 50, 50(1), 50(2)Civil Procedure Code, 1908 (CPC) — Section 6