High Courts12 Feb 1968Allowed
Vulichi Audiseshiah and Co. Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1968) 22 STC 222
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,653 of 1,815
High Courts06 Feb 1968
The Andhra Pradesh State Electricity Board and Another Vs N. Ramachandra Rao and Another
Andhra Pradesh High Court · AIR 1969 AP 328 : (1969) 1 APLJ 85
Constitution of India, 1950 — Article 14, 16(1), 226, 311Electricity (Supply) Act, 1948 — Section 15, 78
High Courts06 Feb 1968Dismissed
The Hindustan Ideal Ins. Company Ltd. Vs Pokaoti Ankiah and Others
Andhra Pradesh High Court · (1968) 02 AP CK 0002
Motor Vehicles Act, 1939 — Section 104, 110, 110A, 110B, 110C
High Courts05 Feb 1968
Ayyagari Samsamkaram and Others Vs Inspector General of Registration and Stamps Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1969 AP 134
Constitution of India, 1950 — Article 14, 19Registration Act, 1908 — Section 69Registration Rules, 1908 — Rule 199(4), 203, 210
High Courts02 Feb 1968
BODDAPATI RAMACHANDRA RAO Vs SPECIAL DEPUTY TAHSILDAR, Income Tax, VIJAYAWADA, AND OTHERS.
Andhra Pradesh High Court · (1969) 71 ITR 277
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92
High Courts02 Feb 1968
Satyam Vs Krishna Murthy and Others
Andhra Pradesh High Court · AIR 1969 AP 237
Income Tax Act, 1922 — Section 46(2)
High Courts30 Jan 1968
Sakhamani Anantha Padmanabha Prasad and Another Vs Addepalli Venkataramanaiah
Andhra Pradesh High Court · AIR 1969 AP 145
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 9
High Courts30 Jan 1968
Mechanical Superintendent, Visakhapatnam Port Trust and Others Vs The Authority, Visakapatnam and Others
Andhra Pradesh High Court · AIR 1969 AP 200 : (1969) 18 FLR 58
Payment of Wages Act, 1936 — Section 15(2), 15(3), 9, 9(2)
High Courts29 Jan 1968
Ahmadunnisa Begum Vs Union of India
Andhra Pradesh High Court · AIR 1969 AP 423
Civil Procedure Code, 1908 (CPC) — Section 87, 9Constitution of India, 1950 — Article 226, 362, 363, 366(22)
High Courts29 Jan 1968
Vijaya Kumar Machinery and Electrical Stores Vs Alaparthi Lakshmikanthamma
Andhra Pradesh High Court · (1969) 74 ITR 224
Income Tax Act, 1922 — Section 54, 54(1), 54(2)
High Courts27 Jan 1968
State of Andhra Pradesh Vs A. Munuswami Reddy
Andhra Pradesh High Court · AIR 1969 AP 221
Civil Service Regulations — Article 487BLimitation Act, 1908 — Article 120
High Courts24 Jan 1968
Shah Hastimal Heeraji Vs Assistant Collector, Central Excise, Anantapur and Others
Andhra Pradesh High Court · AIR 1969 AP 139
Sea Customs Act, 1878 — Section 167(8), 178
High Courts23 Jan 1968
Hyderabad Co-operative Commercial Corporation Ltd. Vs Syed Mohiuddin Khardri and Others
Andhra Pradesh High Court · AIR 1970 AP 162
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 21 Rule 52, Order 21 Rule 58, Order 21 Rule 59, Order 21 Rule 60Constitution of India, 1950 — Article 112, 202Evidence Act, 1872 — Section 115
High Courts19 Jan 1968
The Public Prosecutor Vs Kota Venkata Subramma and Others
Andhra Pradesh High Court · (1969) CriLJ 1074
Prevention of Food Adulteration Act, 1954 — Section 10
High Courts19 Jan 1968
R.D.K. Sita Devi Vs C. Anna Rao and Others
Andhra Pradesh High Court · AIR 1970 AP 43
Civil Procedure Code, 1908 (CPC) — Section 114, 151, 48Limitation Act, 1908 — Article 181, 182, 192
High Courts18 Jan 1968
M. Mohamad Haneef Vs K.P. Narasi Reddy and Others
Andhra Pradesh High Court · AIR 1969 AP 206 : (1969) CriLJ 802
Criminal Procedure Code, 1898 (CrPC) — Section 173, 207
High Courts30 Dec 1967
Sikander Shah Vs Syed Abdul Rehman
Andhra Pradesh High Court · AIR 1969 AP 146
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 19Specific Relief Act, 1877 — Section 28
High Courts30 Dec 1967
Irrumathirumala Nallanchakravarthi Sampathkumara Jagannatha Tiruvenkatachariar and Others Vs Irumathirumal Nallachakravarthi Sampathkumara Andalamma
Andhra Pradesh High Court · AIR 1969 AP 303
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts27 Dec 1967
Chirala Goverdhanareddy and Another Vs Election Tribunal, Bapatla and Others
Andhra Pradesh High Court · AIR 1970 AP 56
Andhra Pradesh Gram Panchayats Act, 1964 — Section 14, 16, 217(2)Constitution of India, 1950 — Article 326Representation of the People Act, 1950 — Section 19
High Courts27 Dec 1967
The President, Shishu Vihar Bhagini Mandal, Hyderabad and Another Vs Yellaiah
Andhra Pradesh High Court · AIR 1969 AP 148
Evidence Act, 1872 — Section 145