High Courts20 Nov 1968
The Public Prosecutor, A.P.P. Vs Vaijnath and Another, Accused
Andhra Pradesh High Court · AIR 1971 AP 48 : (1971) CriLJ 205
Criminal Procedure Code, 1898 (CrPC) — Section 241, 251, 537
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,648 of 1,815
High Courts20 Nov 1968
Mumtaz Ahmed Khan Vs Controller of Estate Duty
Andhra Pradesh High Court · (1969) 1 APLJ 245 : (1969) 73 ITR 592
Estate Duty Act, 1953 — Section 10
High Courts19 Nov 1968
Commissioner of Expenditure Tax, Andhra Pradesh, Hyderabad Vs S.R.Y. Sivarama Prasad Bahadur
Andhra Pradesh High Court · AIR 1970 AP 197 : (1970) 78 ITR 622
Expenditure Tax Act, 1957 — Section 19, 2, 4(I)
High Courts15 Nov 1968
Shankariah Vs Annapurnamma
Andhra Pradesh High Court · (1970) CriLJ 775
Criminal Procedure Code, 1898 (CrPC) — Section 488(1)Hindu Marriage Act, 1955 — Section 5(1)
High Courts14 Nov 1968
Commissioner of Income Tax Vs Nizam Sugar Factory Ltd.
Andhra Pradesh High Court · (1969) 74 ITR 647
High Courts31 Oct 1968
Yerrakula Kotayya Vs Yerrakula Anjamma and Another
Andhra Pradesh High Court · (1969) 2 APLJ 333 : (1970) CriLJ 1533
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts25 Oct 1968
Itta Narasimha Rao Vs Akula Mahalakshmayya
Andhra Pradesh High Court · (1970) 1 LLJ 697
Civil Procedure Code, 1908 (CPC) — Section 60Payment of Bonus Act, 1965 — Section 10, 2
High Courts24 Oct 1968Allowed
Sri Konathala Venkata Ramana and Budha Appa Rao Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1969) 24 STC 367
Constitution of India, 1950 — Article 123, 14, 160, 174, 175
High Courts23 Oct 1968
Jaishankar Gowd (by Guardian) Vs Controller of Estate Duty
Andhra Pradesh High Court · (1969) 74 ITR 206
Estate Duty Act, 1953 — Section 10
High Courts10 Oct 1968
Public Prosecutor Vs Sarolla Gopala Rao and Others
Andhra Pradesh High Court · (1971) CriLJ 536
Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts09 Oct 1968
Public Prosecutor Vs Jandhyala Pullamma and Others
Andhra Pradesh High Court · (1970) CriLJ 276
Evidence Act, 1872 — Section 92Penal Code, 1860 (IPC) — Section 109, 62Stamp Act, 1899 — Section 5, 62, 70
High Courts08 Oct 1968
Penumatcha Neelakanteswaraju and Others Vs Jaddu Mangamma and Others
Andhra Pradesh High Court · AIR 1970 AP 1
Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 1(4), 56(1)Civil Procedure Code, 1908 (CPC) — Section 9
High Courts27 Sept 1968Dismissed
Radhakrishna and Co. Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1969) 24 STC 320
Central Sales Tax Act, 1956 — Section 14, 15, 2Constitution of India, 1950 — Article 14, 286, 304
High Courts27 Sept 1968
Paramatmuni Hanumantha Rao Vs Official Receiver, Guntur
Andhra Pradesh High Court · AIR 1970 AP 38
Presidency Towns Insolvency Act, 1909 — Section 55Provincial Insolvency Act, 1920 — Section 4, 53
High Courts26 Sept 1968Dismissed
Addepalli Surya Ramachandra Rao and Co. Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1969) 24 STC 133
Central Sales Tax Act, 1956 — Section 14, 15, 5, 6Constitution of India, 1950 — Article 14, 19, 276, 286, 301
High Courts17 Sept 1968
Kesireddy Appala Swamy and Others Vs Special Tahsildar, Land Acquisition Officer, Central Railway, Vijayawada
Andhra Pradesh High Court · AIR 1970 AP 139
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 48Land Acquisition Act, 1894 — Section 11, 23, 23(10), 23(2), 26
High Courts12 Sept 1968Allowed
Suryalakshmi Cotton Mills Ltd. and Another Vs Deputy Commissioner of Commercial Taxes, Hyderabad Division and Others
Andhra Pradesh High Court · (1969) 23 STC 178
Constitution of India, 1950 — Article 14, 19, 309, 310, 311
High Courts06 Sept 1968
In Re: V.S. Metha and Others
Andhra Pradesh High Court · AIR 1970 AP 234 : (1970) CriLJ 797
Factories Act, 1948 — Section 106General Clauses Act, 1897 — Section 3(35), 9(1)
High Courts02 Sept 1968
Thirmala Reddy Mahalakshmamma Vs Mulkluri Murlidahar Rao and Others
Andhra Pradesh High Court · AIR 1970 AP 194
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts28 Aug 1968Dismissed
Mohd. Akhalaq Ahmed Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1969) 23 STC 204
Central Excises and Salt Act, 1944 — Section 12, 3Central Sales Tax Act, 1956 — Section 5, 8, 9Constitution of India, 1950 — Article 14, 269