High Courts12 Mar 1963
The State of Andhra Pradesh Vs Varre Pothuraju and Ghanta Simhachalam
Andhra Pradesh High Court · (1963) 2 ALT 201 : (1963) 2 AnWR 326 : (1964) 15 STC 222
Andhra Pradesh General Sales Tax Act, 1957 — Section 14, 14(4), 20
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,873 judgments · page 1,636 of 1,744
High Courts05 Mar 1963Allowed
Kakumani Rathiah and Others Vs Pathan Asha Bibi and Others
Andhra Pradesh High Court · AIR 1964 AP 393
Limitation Act, 1908 — Article 134B, 10
High Courts04 Mar 1963Allowed
Maddi Kutumbarao Vs Solasa Ramachandra Rao and Others
Andhra Pradesh High Court · AIR 1964 AP 95
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89(1)
High Courts28 Feb 1963Dismissed
Vemula Seshaiah and Gongadi Ramappa Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1963) 14 STC 730
Central Sales Tax Act, 1956 — Section 3Constitution of India, 1950 — Article 286
High Courts20 Feb 1963Allowed
Union of India, Railway Administration, Madras and Others Vs Eastern Match Co., Tirumangalam
Andhra Pradesh High Court · AIR 1964 AP 172
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 2, 60, 79, 80Evidence Act, 1872 — Section 115Railways Act, 1890 — Section 74C, 74D, 74E, 77, 80
High Courts19 Feb 1963Dismissed
Vanga Seetharamamma Vs Chitta Sambasiva Rao and Another
Andhra Pradesh High Court · AIR 1964 AP 400 : (1964) CriLJ 264
Constitution of India, 1950 — Article 14, 19(1), 19(5), 19(6)Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 20
High Courts15 Feb 1963Dismissed
Amajala Sathiraju Vs Gunda Subbayya and Another
Andhra Pradesh High Court · AIR 1964 AP 28
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 21 Rule 16, Order 22 Rule 10, 146
High Courts14 Feb 1963Allowed
Alluri Seshadri Reddi Vs Devisetti Subrahmanyam and Another
Andhra Pradesh High Court · AIR 1963 AP 423 : (1963) 2 AnWR 241
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 85, Order 21 Rule 89Evidence Act, 1872 — Section 115
High Courts13 Feb 1963Dismissed
Pakanti Sudarshan Reddy and Others Vs District Collector, Warangal and Others
Andhra Pradesh High Court · AIR 1964 AP 421
Constitution of India, 1950 — Article 226Hyderabad District Municipalities Act, 1956 — Section 10, 11, 12, 13, 27(1)
High Courts06 Feb 1963Allowed
In Re: The Chief Executive Officer, Andhra Pradesh, State Road Transport Corporation, Hyderabad
Andhra Pradesh High Court · AIR 1963 AP 491 : (1963) CriLJ 601
Criminal Procedure Code, 1898 (CrPC) — Section 197(1), 4(2)Motor Vehicles Act, 1988 — Section 123Road Transport Corporations Act, 1950 — Section 43
High Courts06 Feb 1963
G. K. PADMARAJU Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1964) 51 ITR 412
Income Tax Act, 1961 — Section 34, 66(2)
High Courts05 Feb 1963Dismissed
A. Ramachandra Rao Vs A. Venkata Lakshminarayana Sastry
Andhra Pradesh High Court · AIR 1964 AP 31
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 13, 16
High Courts01 Feb 1963
Mohammed Hussain Vs The Collector, Warangal and Others
Andhra Pradesh High Court · AIR 1965 AP 122
Hyderabad Land Acquisition Act, 1309 — Section 14, 25Land Acquisition Act, 1894 — Section 18, 29
High Courts01 Feb 1963Dismissed
Charla Satya Venkata Subbalakshmi Vs Collector of West Godavari District at Eluru and Another
Andhra Pradesh High Court · AIR 1964 AP 195
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10, Order 33 Rule 11, Order 33 Rule 11A, Order 33 Rule 12, Order 33 Rule 13
High Courts31 Jan 1963Allowed
Chennupati Ramakotayya Vs Myheni Lakshmanaswamy and Another
Andhra Pradesh High Court · AIR 1964 AP 14
Representation of the People Act, 1951 — Section 7
High Courts23 Jan 1963Dismissed
Adamala Mohan Reddy Vs Anugu Narayana Reddy
Andhra Pradesh High Court · AIR 1964 AP 190
Representation of the People Act, 1951 — Section 100, 98
High Courts22 Jan 1963
Md. Sultan and Others Vs Firm of Rampratap Kannyalal
Andhra Pradesh High Court · AIR 1964 AP 201
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 31(8)Contract Act, 1872 — Section 172Transfer of Property Act, 1882 — Section 100, 58
High Courts19 Jan 1963Allowed
M.V. Sastry, Masulipatam Vs Murlidhar Jhun Jhun Wala (P) Ltd., Madras
Andhra Pradesh High Court · AIR 1964 AP 88
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6Companies Act, 1956 — Section 460, 460(6), 529Provincial Insolvency Act, 1920 — Section 46
High Courts18 Jan 1963Allowed
Inguva Ramakrishna Rao Vs Samudrala Venkataratnam
Andhra Pradesh High Court · AIR 1964 AP 69
Stamp Act, 1899 — Section 69
High Courts11 Jan 1963
MUPPANA SOMARAJU AND VEERARAJU Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1964) 51 ITR 131
Income Tax Act, 1922 — Section 25A, 28(1)(c)