COURT ARCHIVE

Andhra Pradesh High Court judgments

36,291 judgments · page 1,641 of 1,815

High Courts24 Feb 1970

Kadari Satyanarayana Vs Gulslapudi Narasimhamurthy

Andhra Pradesh High Court · AIR 1971 AP 341

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(3), 2(4)Transfer of Property Act, 1882 — Section 111

High Courts24 Feb 1970Allowed

Chowdhary Punnamchand Hastimal Co. Vs The Commercial Tax Officer

Andhra Pradesh High Court · (1972) 29 STC 694

Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4A), 14(7)

High Courts20 Feb 1970

Merla Sitarama Prasad Vs Assistant Controller of Estate Duty and Another

Andhra Pradesh High Court · (1971) 80 ITR 672

Estate Duty Act, 1953 — Section 58, 59, 73A

High Courts19 Feb 1970

COMMISSIONER OF Income Tax, A. P. Vs MANDYALA GOVINDU AND CO.

Andhra Pradesh High Court · (1971) 82 ITR 926

Income Tax Act, 1922 — Section 26A, 66(1)

High Courts19 Feb 1970

P.V.G. Raju (Rajah of Vizianagaram) Vs Commissioner of Expenditure-tax

Andhra Pradesh High Court · (1971) 79 ITR 430

Expenditure Tax Act, 1957 — Section 13(2), 5

High Courts16 Feb 1970

VARIETY HALL AND RAMAKRISHNA TEXTILES Vs COMMISSIONER OF Income Tax, A. P.

Andhra Pradesh High Court · (1972) 84 ITR 202

Income Tax Act, 1961 — Section 26A

High Courts16 Feb 1970

Variety Hall and Ramkrishna Textiles, Atmakur Vs Commissioner of Income Tax, Andhra Pradesh

Andhra Pradesh High Court · AIR 1971 AP 184

Income Tax Act, 1922 — Section 13, 26A, 66(1)

High Courts16 Feb 1970

Raja Dhanraj Girji Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1971) 79 ITR 563

Income Tax Act, 1922 — Section 10

High Courts13 Feb 1970

The Management of Hyderabad (Usha Works) Proprietors Jay Engineering Works Ltd., Hyderabad Vs The Industrial Tribunal Andhra Pradesh, Hyderabad and Another

Andhra Pradesh High Court · AIR 1971 AP 108 : (1971) 22 FLR 250 : (1970) 2 LLJ 315

Industrial Disputes Act, 1947 — Section 15

High Courts13 Feb 1970

Khaja Moinuddin Vs Uppula Veeraiah and Others

Andhra Pradesh High Court · AIR 1971 AP 318

Arbitration Act, 1940 — Section 14(1)Limitation Act, 1963 — Article 119

High Courts11 Feb 1970

Parimi Venkatasubba Rao Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1972) 85 ITR 145

Income Tax Act, 1922 — Section 13

High Courts11 Feb 1970

Malepati Ramanaiah and Another Vs Malepati China Tirupalureddy

Andhra Pradesh High Court · AIR 1971 AP 319

Evidence Act, 1872 — Section 68

High Courts10 Feb 1970

The Commissioner of Income Tax, Andhra Pradesh, Hyderabad Vs Rayalaseema Oil Mills, Tadiparti

Andhra Pradesh High Court · (1970) 78 ITR 682

Income Tax Act, 1922 — Section 28(1)

High Courts09 Feb 1970

Vegesina Venkata Narasaiah Vs Chintalapati Peddi Raju

Andhra Pradesh High Court · AIR 1971 AP 134 : (1971) 4 APLJ 123

Guardians and Wards Act, 1890 — Section 19Hindu Minority and Guardianship Act, 1956 — Section 13

High Courts09 Feb 1970

Navayuga Traders Gunnies Firm, Rajahmundry Vs The Commissioner of Income Tax , Andhra Pradesh, Hyderabad

Andhra Pradesh High Court · AIR 1971 AP 31 : (1971) 79 ITR 519

Income Tax Act, 1922 — Section 28(3)Income Tax Act, 1961 — Section 271, 274, 275

High Courts03 Feb 1970

Sathya Kumar and Others Vs The state of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1971 AP 320

Andhra Pradesh State Higher Judicial Services Rules, 2007 — Rule 4(3), 4(4)Constitution of India, 1950 — Article 16, 16(1), 226, 234, 235States Reorganisation Act, 1956 — Section 115, 115(7)

High Courts30 Jan 1970

Medam Sankaranarayan Vs Gaddala Tripathi Tao and Others

Andhra Pradesh High Court · AIR 1971 AP 332 : (1971) 4 APLJ 67

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17, Order 9 Rule 9, 141

High Courts30 Jan 1970

K.A. Natesa Chettiar Vs Nune Krishniah Chetty and Another

Andhra Pradesh High Court · AIR 1971 AP 179

Civil Procedure Code, 1908 (CPC) — Section 107, 11Evidence Act, 1872 — Section 101

High Courts29 Jan 1970

Gadde Buchaiah Vs Dasari Kotaiah and Others

Andhra Pradesh High Court · AIR 1971 AP 392

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 72(2), Order 21 Rule 84, Order 21 Rule 84(1), Order 21 Rule 84(2)

High Courts28 Jan 1970Dismissed

Gurram Venkata Subbarao and Another Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (1970) 2 AnWR 369 : (1971) 27 STC 91

Andhra Pradesh General Sales Tax Act, 1957 — Section 11, 5