High Courts15 Apr 1969
Tammana Tatayya Vs Maddi Kutumba Rao
Andhra Pradesh High Court · AIR 1971 AP 177
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,646 of 1,815
High Courts11 Apr 1969Dismissed
P. Chitta Reddi Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1969) 24 STC 317
Andhra Pradesh General Sales Tax Act, 1957 — Section 5(1)London Coal Dues Abolition Act, 1889 — Section 35, 36
High Courts11 Apr 1969
Mantrala Rajagopalam Vs Vemuri Venkata Subbba Rao
Andhra Pradesh High Court · AIR 1970 AP 269 : (1970) 1 APLJ 108
Limitation Act, 1908 — Article 182(1), 182(2)
High Courts10 Apr 1969
P. Anthaiah and Sons Vs Kummarikantha Dibbayya and Another
Andhra Pradesh High Court · (1971) ACJ 63 : AIR 1970 AP 380
Fatal Accidents Act, 1855 — Section 1A
High Courts07 Apr 1969Dismissed
The State of Andhra Pradesh Vs Appanna Satyanarayana Murthi and Raja Rao and Co. and Others
Andhra Pradesh High Court · (1970) 26 STC 190
Constitution of India, 1950 — Article 301
High Courts04 Apr 1969
Namarugunulla Gopal Rao Vs Maruthi Rao Gongothi
Andhra Pradesh High Court · AIR 1970 AP 204 : (1970) 1 APLJ 213
Hyderabad Agricultural Debtors Relief Act, 1956 — Section 11, 16, 19, 2(5), 22
High Courts03 Apr 1969
Syed Jaferuklah Jaferi Vs Abdul Aziz and Others
Andhra Pradesh High Court · AIR 1970 AP 13 : (1969) 2 APLJ 206 : (1970) CriLJ 26
Criminal Procedure Code, 1898 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 295A, 341, 426, 448, 454Waqf Act, 1954 — Section 65
High Courts01 Apr 1969
Vrandavanla Goverdhanlal Pitti and Another Vs Kamala Bai Goverdhanlal and Others
Andhra Pradesh High Court · AIR 1970 AP 109
Succession Act, 1925 — Section 100, 101, 102, 103, 104
High Courts26 Mar 1969
OWEN Vs POOK (INSPECTOR OF TAXES).
Andhra Pradesh High Court · (1969) 74 ITR 247
Income Tax Act, 1952 — Section 156
High Courts25 Mar 1969
Bayya Pitchaiah Vs The State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1970 AP 146 : (1969) 24 STC 390
Andhra Pradesh General Sales Tax (Amendment) Act, 1963 — Section 20Andhra Pradesh General Sales Tax Act, 1957 — Section 14, 20, 20(2)
High Courts18 Mar 1969
Andhra Provincial Potteries Ltd., Tadepalli and Others Vs Registrar of Companies, Andhra Pradesh, Hyderbad
Andhra Pradesh High Court · AIR 1970 AP 70 : (1969) 39 CompCas 1000 : (1970) CriLJ 313
Companies Act, 1956 — Section 134(2), 159, 160, 161, 162
High Courts18 Mar 1969
State of Andhra Pradesh Vs Godavarthi Kasiviswanadham
Andhra Pradesh High Court · AIR 1970 AP 80 : (1970) 25 STC 1
Andhra Pradesh General Sales Tax Act, 1957 — Section 5Andhra Pradesh General Sales Tax Rules, 1957 — Rule 23(1)
High Courts14 Mar 1969
Kasturi Lakshmibayamma Vs Sabnivis Venkoba Rao and Others
Andhra Pradesh High Court · AIR 1970 AP 440
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4, Order 7 Rule 6Limitation Act, 1908 — Article 44, 18, 8
High Courts07 Mar 1969
Nawab Sir Mir Osman Ali Khan Bahadur, H.E.H. The Nizam of Hyderabad Vs Income Tax Officer
Andhra Pradesh High Court · (1970) 75 ITR 133
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 16(3), 22, 23(2), 23(3), 34(1)Income Tax Act, 1961 — Section 147, 148
High Courts24 Feb 1969
Nannepuneni Seetharamaiah and Others Vs Nannepuneni Ramakrishnaiah
Andhra Pradesh High Court · AIR 1970 AP 407
Hindu Succession Act, 1956 — Section 25Penal Code, 1860 (IPC) — Section 302, 324Registration Act, 1908 — Section 17(1)
High Courts06 Feb 1969
Sattaru Narayanaappalanaidu and Others Vs Tadela Latchanna
Andhra Pradesh High Court · AIR 1971 AP 174
High Courts04 Feb 1969
N. Raja Pullaiah Vs Deputy Commercial Tax Officer and Another
Andhra Pradesh High Court · AIR 1970 AP 125 : (1969) 1 APLJ 428 : (1969) 73 ITR 224 : (1969) 24 STC 90
High Courts04 Feb 1969
Dawood Khan Vs Labour Court and Another
Andhra Pradesh High Court · (1969) 1 APLJ 317 : (1969) 2 LLJ 611
Industrial Disputes Act, 1947 — Section 33C
High Courts03 Feb 1969
G. Mahava Rao and Others Vs The Regional Transport Authority, Kurnool and Others
Andhra Pradesh High Court · AIR 1970 AP 419 : (1970) 2 AnWR 1 : (1969) 1 APLJ 40
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 47, 47(1), 47(3), 57, 62
High Courts03 Feb 1969
Dharmiah and Others Vs The Chief Engineer, Panchayat Raj, Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1970 AP 236
Constitution of India, 1950 — Article 16(1), 16(2), 16(3), 16(4), 245Public Employment (Requirement as to Residence) Act, 1957 — Section 3