COURT ARCHIVE

Andhra Pradesh High Court judgments

36,291 judgments · page 1,640 of 1,815

High Courts12 Mar 1970

Union of India New Delhi and Others Vs Thammana Sitaramanjaneyulu and Others

Andhra Pradesh High Court · AIR 1971 AP 145 : (1971) 41 CompCas 1030

Constitution of India, 1950 — Article 14, 19, 19(1), 246, 31Emergency Risks (Factories) Insurance Act, 1962 — Section 1(3), 11, 3(3), 5Emergency Risks (Goods) Insurance Act, 1962 — Section 3(3)

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High Courts11 Mar 1970Allowed

Srinivas Jhawar and Brothers Vs The Deputy Commissioner of Commercial Taxes, Hyderabad North Division

Andhra Pradesh High Court · (1970) 26 STC 572

Constitution of India, 1950 — Article 226

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High Courts11 Mar 1970

Amara Purushotham Mamidi Obaiah and Co. and Others Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1972) 29 STC 654

Central Sales Tax Act, 1956 — Section 15, 4, 9Constitution of India, 1950 — Article 14

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High Courts11 Mar 1970

Indian Bank Ltd., Hyderabad Vs Anomula Seshagiri Rao and Sons Co., Vijayawada and Others

Andhra Pradesh High Court · AIR 1971 AP 287

Contract Act, 1872 — Section 178Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 59

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High Courts10 Mar 1970

M. Madar Khan and Co. Vs Assistant Commissioner (C.T.), Ananthapur and Others

Andhra Pradesh High Court · AIR 1971 AP 138 : (1971) 27 STC 18

Central Sales Tax Act, 1956 — Section 15Constitution of India, 1950 — Article 226

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High Courts10 Mar 1970Allowed

Andhra Pradesh State Road Transport Corporation Vs The Commercial Tax Officer

Andhra Pradesh High Court · (1971) 27 STC 42

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High Courts09 Mar 1970

N. Ranganayakulu Vs J. Narasimharao and Company and Others

Andhra Pradesh High Court · AIR 1971 AP 58

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 30, Order 21 Rule 40, Order 21 Rule 50, 115, 51Partnership Act, 1932 — Section 25, 30, 30(3)

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High Courts06 Mar 1970

In Re: G. Venkataratnam and Others

Andhra Pradesh High Court · (1971) CriLJ 293

Constitution of India, 1950 — Article 134Penal Code, 1860 (IPC) — Section 114, 141, 143, 149, 205

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High Courts06 Mar 1970

Dontireddy Venkata Reddy Vs Bhimavarapu Bhushireddy and Others

Andhra Pradesh High Court · AIR 1971 AP 87 : (1971) 4 APLJ 17

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 13(1), 16(1), 16(2), 2Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, 9Transfer of Property Act, 1882 — Section 105

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High Courts05 Mar 1970Dismissed

The State of Andhra Pradesh Vs The Bengal Coal Company Ltd.

Andhra Pradesh High Court · (1971) 27 STC 213

Central Sales Tax Act, 1956 — Section 2

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High Courts05 Mar 1970

Kishanlal Haricharan Vs Income Tax Officer, A-Ward

Andhra Pradesh High Court · (1970) 03 AP CK 0008

Income Tax Act, 1961 — Section 139(1), 139(2), 142(1), 144

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High Courts04 Mar 1970

V.S.L. Narasimha Rao and Another Vs Assistant Controller of Esate Duty, Guntur and Another

Andhra Pradesh High Court · AIR 1971 AP 36 : (1971) 80 ITR 662

Estate Duty Act, 1953 — Section 53, 59, 73AIncome Tax Act, 1922 — Section 34(1)

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High Courts04 Mar 1970

The Life Insurance Corporation of India South Zone, Madras and Another Vs Bhogadi Chandravathamma

Andhra Pradesh High Court · AIR 1971 AP 41 : (1971) 41 CompCas 814

Civil Procedure Code, 1908 (CPC) — Section 35Evidence Act, 1872 — Section 114Insurance Act, 1938 — Section 45

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High Courts03 Mar 1970

Veligati Lakshminarayana and Others Vs The State of Andhra Pradesh and Another

Andhra Pradesh High Court · AIR 1972 AP 19

Constitution of India, 1950 — Article 14, 19(1), 245, 31(1), 31(2)Land Acquisition Act, 1894 — Section 17, 17(1), 17(2), 17(4)Nagarjunasagar Project (Acquisition of Land) Act, 1956 — Section 1, 2(3)

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High Courts03 Mar 1970Dismissed