High Courts01 Jul 1969
The Public Prosecutor Vs Matha Satyam
Andhra Pradesh High Court · (1970) CriLJ 393
Prevention of Food Adulteration Act, 1954 — Section 10, 16, 2, 7
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,645 of 1,815
High Courts27 Jun 1969
Ogeti Pedda Ranganna Vs Zaleka Bee and Another
Andhra Pradesh High Court · AIR 1970 AP 124
Motor Vehicles Act, 1939 — Section 110FWorkmens Compensation Act, 1923 — Section 19
High Courts25 Jun 1969
S. Mohanlal Vs R. Kondaiah
Andhra Pradesh High Court · AIR 1970 AP 384
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3), 9
High Courts25 Jun 1969
In Re: Salesm Govindappa Chetty
Andhra Pradesh High Court · AIR 1970 AP 293 : (1970) CriLJ 1058
Prevention of Food Adulteration Act, 1954 — Section 10, 2, 4(1), 7Probation of Offenders Act, 1958 — Section 4
High Courts18 Jun 1969
Public Prosecutor Vs Kusanapudi Narasimha Raju
Andhra Pradesh High Court · (1970) CriLJ 388
Prevention of Food Adulteration Act, 1954 — Section 10, 11, 16, 2, 5
High Courts18 Jun 1969Allowed
Sri Laxmi Satyanarayana Rice Mill Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1970) 25 STC 96
High Courts17 Jun 1969Allowed
The State of Andhra Pradesh Vs Sri Immadisetty Venkateswarlu
Andhra Pradesh High Court · (1970) 25 STC 46
Andhra Pradesh General Sales Tax Act, 1957 — Section 14, 14(2)
High Courts16 Jun 1969
In the Matter of: District Munsif, Chittoor, Referring Officer
Andhra Pradesh High Court · AIR 1970 AP 365
Civil Procedure Code, 1908 (CPC) — Order 46 Rule 1, 113
High Courts12 Jun 1969
Modh. Dhaja Vs Bisamillah Begum
Andhra Pradesh High Court · AIR 1970 AP 276
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 11, 20
High Courts12 Jun 1969Dismissed
Konda Venkataramanamurthy and Sons Vs The state of Andhra Pradesh
Andhra Pradesh High Court · (1969) 24 STC 428
High Courts11 Jun 1969
Mohd. Abdus Samad Vs Mahboobunnisa Begum
Andhra Pradesh High Court · AIR 1970 AP 210
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 5(3)
High Courts10 Jun 1969
Paro and Co. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1970) 25 STC 34
Andhra Pradesh General Sales Tax (Amendment) Act, 1958 — Section 10
High Courts25 Apr 1969
Ayipala Venkataraya Chetty Vs Ayipala Ramachandriah Chetty and Others
Andhra Pradesh High Court · AIR 1970 AP 411
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 33 Rule 6
High Courts25 Apr 1969Dismissed
The Madras Mica Association and Another Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1970) 25 STC 332
Constitution of India, 1950 — Article 13, 14, 19, 200, 269Government of India Act, 1935 — Section 297
High Courts25 Apr 1969
Gidda Naga Malliah and Others Vs Kothuri Laxmayya and Others
Andhra Pradesh High Court · AIR 1970 AP 289 : (1970) 2 APLJ 409
Limitation Act, 1963 — Section 5Provincial Insolvency Act, 1920 — Section 5, 56, 57, 59, 68
High Courts24 Apr 1969
Rambuddi Veeraswamy Vs Rambuddi Jangammayya and Others
Andhra Pradesh High Court · AIR 1970 AP 153
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 3, Order 31 Rule 1, Order 34 Rule 1
High Courts24 Apr 1969
Nimmakanyala Audi Narrayanammam Vs State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1970 AP 119 : (1970) CriLJ 443
Criminal Procedure Code, 1898 (CrPC) — Section 476, 476Evidence Act, 1872 — Section 114
High Courts22 Apr 1969
K. Hanumanthiah Setty and Sons and Another Vs S. Ramalingappa and Another
Andhra Pradesh High Court · AIR 1970 AP 286
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54(2), Order 21 Rule 89, Order 21 Rule 90, 151, 47Limitation Act, 1908 — Article 166, 181
High Courts21 Apr 1969
Motor Fin. (P) Ltd. (In Liquidation) Vs Registrar of Companies and Others
Andhra Pradesh High Court · (1970) 40 CompCas 6
Companies Act, 1956 — Section 553, 555, 555(1)
High Courts15 Apr 1969
P. Sreeramulu and Another Vs State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1969 AP 114 : (1970) 2 APLJ 495
Constitution of India, 1950 — Article 226, 311, 311(2)