High Courts08 Jul 1968
Pokuru Rangaiah Vs Pokuru Chinnaiah and Another
Andhra Pradesh High Court · AIR 1970 AP 33
Hindu Adoptions and Maintenance Act, 1956 — Section 18, 21, 22
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,650 of 1,815
High Courts05 Jul 1968
Income Tax Officer, Masulipatnam and Another Vs K. Srinivasa Rao
Andhra Pradesh High Court · AIR 1969 AP 441 : (1969) 1 APLJ 74
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 35(5)
High Courts03 Jul 1968
Kishanlal Haricharan Vs Income Tax Officer, A-Ward
Andhra Pradesh High Court · (1969) 72 ITR 234
Income Tax Act, 1922 — Section 33A, 35(5)
High Courts03 Jul 1968
Special Tahsildar, Land Acquisition, Srungavarapukota Vs Thatikonda Ramalinga Setty
Andhra Pradesh High Court · AIR 1969 AP 124
Land Acquisition Act, 1894 — Section 25(2), 25(3), 9
High Courts01 Jul 1968
Maturi Umamheswara Rao and Others Vs Pendyala Venkatrayudu and Others
Andhra Pradesh High Court · AIR 1970 AP 225 : (1970) 1 ALT 37 : (1970) 40 CompCas 751
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, 9Companies Act, 1956 — Section 10, 125, 2(11)Limitation Act, 1908 — Article 132
High Courts01 Jul 1968
Public Prosecutor Vs Avvaru Annappa
Andhra Pradesh High Court · AIR 1969 AP 278 : (1969) CriLJ 1022
Central Excises and Salt Act, 1944 — Section 14Customs Act, 1962 — Section 135Defence of India Rules, 1962 — Rule 126
High Courts19 Jun 1968
Lingam Seetharamayya Vs Bijjam Brahmaramba
Andhra Pradesh High Court · (1969) ACJ 227 : (1970) 1 LLJ 705
Employees Compensation Act, 1923 — Section 3
High Courts19 Jun 1968
J. Moosa and Sons Vs Commercial Tax Officer and Another
Andhra Pradesh High Court · (1969) 23 STC 133
Constitution of India, 1950 — Article 226
High Courts18 Jun 1968
Kapila Venkata Laxmi Vs Kapila Paroathanarayana and Others
Andhra Pradesh High Court · (1969) CriLJ 836
Hindu Marriage Act, 1955 — Section 3Penal Code, 1860 (IPC) — Section 494
High Courts18 Jun 1968
K. Ankaiah and Others Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1969 AP 231 : (1969) 1 APLJ 146
Constitution of India, 1950 — Article 31Land Acquisition Act, 1894 — Section 16, 4
High Courts18 Jun 1968
P.K. Swamy Vs South Eastern Railway, Calcutta and Another
Andhra Pradesh High Court · AIR 1969 AP 155
High Courts14 Jun 1968
Kuralla Ratnam Vs Mokhamatla Bhadraiah and Another
Andhra Pradesh High Court · AIR 1969 AP 236
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 60, Order 41 Rule 5, 15, 151, 6
High Courts14 Jun 1968
In Re: Dr. A. Appaiah Panthulu
Andhra Pradesh High Court · (1970) CriLJ 281
Criminal Procedure Code, 1898 (CrPC) — Section 561A
High Courts12 Jun 1968
Sri Krishna Coconut Company Vs Commercial Tax Officer
Andhra Pradesh High Court · (1968) 22 STC 404
Central Sales Tax Act, 1956 — Section 5, 8, 9
High Courts11 Jun 1968
Public Prosecutor Vs Kanumarlapudi Ramalingaiah
Andhra Pradesh High Court · AIR 1969 AP 445 : (1969) 1 ALT 291 : (1969) CriLJ 1478
Prevention of Food Adulteration Act, 1954 — Section 13(5), 2
High Courts11 Jun 1968
Thummalapalli Ramalingeswaraswamy and Others Vs Commercial Tax Officer, Tadepalligudem and Others
Andhra Pradesh High Court · AIR 1969 AP 127
Andhra Pradesh General Sales Tax Act, 1957 — Section 5
High Courts11 Jun 1968Dismissed
Abdul Karim Babu Khan and Others Vs Sirpur Paper Mills Ltd.
Andhra Pradesh High Court · (1969) 39 CompCas 33
Civil Procedure Code, 1908 (CPC) — Section 100Companies Act, 1956 — Section 155(4), 53
High Courts25 Apr 1968
Syed Jalal and Others Vs Tarrgopal Ram Reddy and Others
Andhra Pradesh High Court · AIR 1970 AP 19
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 2, 47Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Specific Relief Act, 1877 — Section 18
High Courts18 Apr 1968Dismissed
The State of Andhra Pradesh Vs Rikabchand Siremal and Co. and Others
Andhra Pradesh High Court · (1968) 22 STC 304
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(1), 14(2)
High Courts17 Apr 1968
Marram Ramachandraiah and Pedda Subramanyam and Others Vs State and Another
Andhra Pradesh High Court · AIR 1969 AP 414
Constitution of India, 1950 — Article 14Essential Commodities Act, 1955 — Section 3, 5