COURT ARCHIVE

Andhra Pradesh High Court judgments

36,291 judgments · page 1,639 of 1,815

High Courts09 Apr 1970Dismissed

The Hyderabad Asbestos Cement Products Limited and Another Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1973) 30 STC 26

Coinage Act, 1906 — Section 13, 14, 15Contract Act, 1872 — Section 10, 14, 15, 16, 17Factories Act, 1948 — Section 46

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High Courts09 Apr 1970

Kommisetti Venkatasubbayya Vs Karamsetti Venkateswarlu and Others

Andhra Pradesh High Court · AIR 1971 AP 279 : (1971) 4 APLJ 199

Contract Act, 1872 — Section 51Specific Relief Act, 1877 — Section 23

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High Courts08 Apr 1970

Karimnissa Begam Vs The Regional Transport Authority, Anthapur and Another

Andhra Pradesh High Court · AIR 1972 AP 107

Andhra Pradesh Motor Vehicles Rules, 1957 — Rule 209Constitution of India, 1950 — Article 226

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High Courts08 Apr 1970

Rangapalli Basamma Vs Gift Tax Officer, Hindupur

Andhra Pradesh High Court · AIR 1970 AP 434 : (1971) 81 ITR 391

Gift Tax Act, 1958 — Section 13, 16, 19(3)

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High Courts08 Apr 1970

Ravy Byragi, Ex-Managing Trustee, Sri Malleswara Swami Temple Vs Pavluluru Veera Raghaviah, Managing Trustee, Sri Malleswara Swami Temple and Another

Andhra Pradesh High Court · (1971) 4 APLJ 155 : (1971) CriLJ 706

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 93(2(b), 93(4)

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High Courts06 Apr 1970

Annapuran Match Industries, Cudapah Vs The Union of India and Another

Andhra Pradesh High Court · AIR 1971 AP 69

Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 3Constitution of India, 1950 — Article 114, 14, 226, 265

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High Courts02 Apr 1970

Gajula Abdul Jabbar Vs Rayachoty Co-operative Society

Andhra Pradesh High Court · AIR 1970 AP 446

Civil Procedure Code, 1908 (CPC) — Section 47, 9

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High Courts01 Apr 1970Dismissed

The Kashmir House Vs The Deputy Commissioner of Commercial Taxes and Another

Andhra Pradesh High Court · (1971) 28 STC 297

Constitution of India, 1950 — Article 226

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High Courts31 Mar 1970Dismissed

Gurram Sreeramulu, Garlapati Anjaneyulu and Co. and Others Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1973) 30 STC 120

Constitution of India, 1950 — Article 226, 286Contract Act, 1872 — Section 72, 9

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High Courts31 Mar 1970

Kotha Narasimham Amburi Kotaiah and Others Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1971) 27 STC 191

Sales of Goods Act, 1930 — Section 14, 15, 2, 22, 4

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High Courts30 Mar 1970

Sunkara Venkateswara Rao Vs The Joint Regional Transport Officer, Krishna, Vijayawada and Another

Andhra Pradesh High Court · AIR 1971 AP 186

Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 3, 6

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High Courts30 Mar 1970

G. Narayana Reddy and Others Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1975) 35 STC 319

Andhra Pradesh General Sales Tax Act, 1957 — Section 40(1)

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High Courts25 Mar 1970

Nizam Sugar Factory Ltd. Vs Appellate Assistant Commissioner of Income Tax, D-Range

Andhra Pradesh High Court · (1971) 80 ITR 547

Constitution of India, 1950 — Article 246(1)Income Tax Act, 1961 — Section 10(1), 2(1)Income Tax Rules, 1962 — Rule 7, 7(2)

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High Courts24 Mar 1970

M.J. Velu Mudaliar and Another Vs Sri Venkateswara Finance Corporation and Others

Andhra Pradesh High Court · AIR 1971 AP 63

Motor Vehicles Act, 1939 — Section 31, 94Partnership Act, 1932 — Section 69, 69(2)Partnership Act, 1939 — Section 31

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High Courts24 Mar 1970Allowed

Tata Oil Mills Ltd. Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1971) 28 STC 619

Central Sales Tax Act, 1956 — Section 3, 6, 8, 9

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High Courts21 Mar 1970

Kalepu Pala Subrahmanyam Vs Tiguti Venkata Peddiraju and Others

Andhra Pradesh High Court · AIR 1971 AP 313

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115Limitation Act, 1963 — Article 113, 65

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High Courts20 Mar 1970

Donda Rama Rao and Another Vs The Government of Andhra pradesh and Others

Andhra Pradesh High Court · AIR 1971 AP 353

Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 3, 5(1), 5(1)(I), 5(2)Constitution of India, 1950 — Article 14

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High Courts16 Mar 1970

Madduri Venkataratnam Vs Mangu Ramadas and Others

Andhra Pradesh High Court · AIR 1971 AP 281 : (1971) 2 APLJ 185

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 15, 64Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts13 Mar 1970Allowed

Padmavathi Paddy and Rice Co. Vs Assistant Commissioner of Commercial Taxes and Another

Andhra Pradesh High Court · (1971) 27 STC 30

Andhra Pradesh General Sales Tax Act, 1957 — Section 14(1), 21(6)

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High Courts12 Mar 1970

K.V. Narasimulu Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (1971) 27 STC 178

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