High Courts16 Apr 1968
Public Prosecutor Vs Malla Rama Rao
Andhra Pradesh High Court · (1970) CriLJ 275
Criminal Procedure Code, 1898 (CrPC) — Section 342Prevention of Food Adulteration Act, 1954 — Section 13, 16, 2, 7
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,651 of 1,815
High Courts10 Apr 1968
The Public Prosecutor Vs Hindustan Motors Ltd.
Andhra Pradesh High Court · AIR 1970 AP 176 : (1970) CriLJ 659
Criminal Procedure Code, 1898 (CrPC) — Section 4
High Courts10 Apr 1968
Puttaparatti Atchamma and Another Vs T. Bayanna and Another
Andhra Pradesh High Court · AIR 1969 AP 196
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 90, 115
High Courts08 Apr 1968
Andhra Pradesh Road Transport Corporation Vs Payment of Wages Authority and Another
Andhra Pradesh High Court · (1970) 1 LLJ 700
Constitution of India, 1950 — Article 226
High Courts28 Mar 1968
Chittoor District Co-operative Marketing Society Ltd. Vs Vegetols Ltd. (In Liquidation) and Others
Andhra Pradesh High Court · (1968) 38 CompCas 687
Companies Act, 1956 — Section 536(2)
High Courts28 Mar 1968
M. Chinnappa Reddy Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1969 AP 234
Constitution of India, 1950 — Article 311, 311(2)
High Courts27 Mar 1968Dismissed
The Hyderabad Chemicals and Fertilizers Ltd. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1968) 22 STC 298
Andhra Pradesh General Sales Tax Act, 1957 — Section 2(s)(ii)Andhra Pradesh General Sales Tax Rules, 1957 — Rule 6(1)(a)
High Courts25 Mar 1968
Sukhadev Rathi and another Vs Jupudi Rukminamma
Andhra Pradesh High Court · (1968) 03 AP CK 0022
Easements Act, 1882 — Section 33, 35
High Courts25 Mar 1968
P. Anantha Padmanabha Sarma Vs High Court of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1969 AP 195
Andhra Pradesh State Higher Judicial Service Special Rules, 1958 — Rule 26, 4Constitution of India, 1950 — Article 14, 16
High Courts25 Mar 1968
The State of Andhra Pradesh Vs T.G. Lakshmayya Setty and Sons
Andhra Pradesh High Court · (1969) 24 STC 14
Central Sales Tax Act, 1956 — Section 5, 6, 9
High Courts25 Mar 1968
Pydi Lakshmanna Vs Duppala Krishnamurthy
Andhra Pradesh High Court · AIR 1969 AP 415 : (1969) CriLJ 1476
Criminal Procedure Code, 1898 (CrPC) — Section 164, 476, 479
High Courts25 Mar 1968
SRI VENKATESWARA LODGE Vs COMMISSIONER OF Income Tax HYDERABAD, AND OTHERS.
Andhra Pradesh High Court · (1969) 71 ITR 629
Constitution of India, 1950 — Article 14, 19, 20Criminal Procedure Code, 1898 (CrPC) — Section 165Customs Act, 1962 — Section 105
High Courts23 Mar 1968
Katta Subbarao (died) and Others Vs Pokuri Sri Ramalu and Others
Andhra Pradesh High Court · AIR 1970 AP 258
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 11Limitation Act, 1908 — Article 89
High Courts22 Mar 1968
Sarvaraya Textiles Ltd. Vs Allada Lakshmana Rao and Another
Andhra Pradesh High Court · (1970) 1 LLJ 703
Payment of Wages Act, 1936 — Section 15, 2
High Courts22 Mar 1968
Manuri Rukminamma Vs Manuri Ramakrishna Rao and Others
Andhra Pradesh High Court · AIR 1969 AP 128
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 13, 152
High Courts20 Mar 1968Dismissed
Kalangi Krishna Murty and Co. and Others Vs The Commercial Tax Officer and Others
Andhra Pradesh High Court · (1968) 22 STC 540
Constitution of India, 1950 — Article 14, 143, 19, 31
High Courts18 Mar 1968Allowed
State of Andhra Pradesh Vs G. Muralidhar and Co.
Andhra Pradesh High Court · (1968) 22 STC 285
Central Sales Tax Act, 1956 — Section 3, 6, 8, 9
High Courts13 Mar 1968
Official Receiver, Anantapur Vs Kondeti Surayanarayana and Others
Andhra Pradesh High Court · AIR 1969 AP 437
Provincial Insolvency Act, 1920 — Section 4, 53, 54
High Courts12 Mar 1968
Satyanarayana Khaitan (P) Ltd., Chipurupalli Vs Government of India and Others
Andhra Pradesh High Court · AIR 1969 AP 410
Mineral Concession Rules, 1960 — Rule 54, 55Mines and Minerals (Development and Regulation) Act, 1957 — Section 11, 11(2)
High Courts12 Mar 1968
Sri Ranganadha Rico Hill and Others Vs Regional Provident Fund Commissioner and Another
Andhra Pradesh High Court · (1969) 2 LLJ 612
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 15, 17