High Courts20 Jun 1963
Satyanarayana Charyulu Vs State of Andhra Pradesh (Secretary, Education Department) and Others
Andhra Pradesh High Court · (1963) 2 LLJ 481
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,873 judgments · page 1,634 of 1,744
High Courts18 Jun 1963Allowed
State Bank of India Vs Inuganti Venkata Satyanarayana Ramachandra Rao and Others
Andhra Pradesh High Court · AIR 1964 AP 378 : (1963) 2 AnWR 424
Succession Act, 1925 — Section 214
High Courts14 Jun 1963Allowed
Bavisetti Venkata Surya Rao Vs Nandipati Muthayya
Andhra Pradesh High Court · AIR 1964 AP 382
High Courts13 Jun 1963
Methodist Boys'' Multipurpose Higher Secondary School (by Principal and Correspondent, Ch. Luke) Vs Director of Public Instruction and Others
Andhra Pradesh High Court · (1963) 2 LLJ 496
Constitution of India, 1950 — Article 100, 101, 102, 105, 134
High Courts11 Jun 1963Allowed
Vuyyuru Sambrajyamma alias Bhimavarapu Sambrajyamma Vs Bhimavarapu Venkata Reddi and Another
Andhra Pradesh High Court · AIR 1964 AP 93
Hindu Marriage Act, 1955 — Section 29(3)
High Courts18 Apr 1963
Satyanarayan Vs Sindhu Bai Sharma
Andhra Pradesh High Court · AIR 1965 AP 81
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 146
High Courts18 Apr 1963Dismissed
Prabhakara Rao H. Mawle Vs Hyderabad State Bank
Andhra Pradesh High Court · AIR 1964 AP 101
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 6 Rule 17, 24, 38Hyderabad Civil Courts Act, 1954 — Section 12(1)
High Courts18 Apr 1963Allowed
Mohammad Jamal Saheb Vs Munwar Begum
Andhra Pradesh High Court · AIR 1964 AP 188
Contract Act, 1872 — Section 65, 70Evidence Act, 1872 — Section 91Negotiable Instruments Act, 1881 (NI) — Section 4
High Courts17 Apr 1963
Mantena Durgaraju Vs Melam Pallam Raju and Others
Andhra Pradesh High Court · AIR 1964 AP 50
Civil Procedure Code, 1908 (CPC) — Section 48Limitation Act, 1908 — Section 5Provincial Insolvency Act, 1920 — Section 68, 75(4), 78(1)
High Courts17 Apr 1963
S.M.A. Somasundaram Mudaliar Vs District Collector Chittoor and Another
Andhra Pradesh High Court · AIR 1967 AP 126
Civil Procedure Code, 1908 (CPC) — Section 9Land Acquisition Act, 1894 — Section 18, 31(2)
High Courts15 Apr 1963
The Municipal Council, Masulipatam Vs G. Krishna Rao
Andhra Pradesh High Court · AIR 1964 AP 360
Limitation Act, 1908 — Article 2, 36
High Courts10 Apr 1963Dismissed
Sri Ramalingeswara Rice and Oil Mill Co. Ltd. Vs The Additional Income Tax Officer, Tenali and Another
Andhra Pradesh High Court · AIR 1964 AP 74
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52, Order 40 Rule 1, 47, 73
High Courts10 Apr 1963Allowed
Dantu Bhaskararao Vs C.V.K. Rao
Andhra Pradesh High Court · AIR 1964 AP 77
Conduct of Elections Rules, 1961 — Rule 94ARepresentation of the People Act, 1951 — Section 117, 7, 81, 82, 83Sales of Goods Act, 1930 — Section 4, 6, 9
High Courts09 Apr 1963Allowed
Smt. Misribai Legal representative of Late Rajeswar Pershad, Proprietor in B. Kishanlal Oil Mills, Hyderabad Vs The Income Tax Officer, A-3, A Ward, Hyderabad
Andhra Pradesh High Court · AIR 1964 AP 274 : (1963) 2 AnWR 472
Income Tax Act, 1922 — Section 29, 35Income Tax Act, 1961 — Section 156Income Tax Rules, 1922 — Rule 20
High Courts09 Apr 1963Dismissed
B. Kamala Devi Vs Ramachandrigee and Others
Andhra Pradesh High Court · AIR 1964 AP 222
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100
High Courts09 Apr 1963
MISRI BAI Vs Income Tax OFFICER, HYDERABAD.
Andhra Pradesh High Court · (1964) 51 ITR 487
Income Tax Act, 1961 — Section 156, 297
High Courts08 Apr 1963Allowed
Public Prosecutor Vs J.P. Sanghi and Another
Andhra Pradesh High Court · AIR 1964 AP 276 : (1964) CriLJ 642(1)
Civil Procedure Code Amendment Act, 1951 — Section 25(3)
High Courts07 Apr 1963
In Re: Dharamartapu Papiah and Others
Andhra Pradesh High Court · (1964) CriLJ 584
Evidence Act, 1872 — Section 24, 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts05 Apr 1963Dismissed
Kallakuri Ranganayakamma and Others Vs Kallakuri Raja Rajeswaramma
Andhra Pradesh High Court · AIR 1964 AP 380
General Clauses Act, 1897 — Section 6Hindu Succession Act, 1956 — Section 14, 31Hindu Womens Right to Property Act, 1937 — Section 3, 3(1), 3(2)
High Courts05 Apr 1963Allowed
Gultupalli Hanumayya and Others Vs Ravella Venkata Subbayya
Andhra Pradesh High Court · AIR 1964 AP 68
Civil Procedure Code, 1908 (CPC) — Section 150, 24, 38, 39