High Courts23 Nov 1967
Mir Niyamath Ali Khan Vs Commercial and Industrial Bank Ltd. and Others
Andhra Pradesh High Court · AIR 1969 AP 294
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4, Order 6 Rule 2Contract Act, 1872 — Section 126, 127
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,655 of 1,815
High Courts22 Nov 1967
Vaddaboyina Sesha Reddi Vs Vaddaboying Tulasamma and Others
Andhra Pradesh High Court · AIR 1969 AP 300
Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 5Hindu Succession Act, 1956 — Section 14(1), 14(2)
High Courts20 Nov 1967
G. Venkatratnam and Others Vs The Principal, Osmania Medical College, Hyderabad and Others
Andhra Pradesh High Court · AIR 1969 AP 35
Constitution of India, 1950 — Article 14
High Courts15 Nov 1967Allowed
Hari Naidu Vs The Government of Andhra Pradesh Home (Transport-II) Department, Hyderabad and Others
Andhra Pradesh High Court · AIR 1968 AP 319 : (1970) 1 ALT 308 : (1970) 1 AnWR 85
Motor Vehicles Act, 1939 — Section 57(3), 57(4), 64, 64A
High Courts04 Nov 1967
Cirivisetti Sastrulu and Others Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1969 AP 59 : (1969) CriLJ 157
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 7
High Courts04 Nov 1967
D. Rama Subba Reddy Vs P.V.S. Rama Das and Another
Andhra Pradesh High Court · (1970) CriLJ 83
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 499, 500, 52
High Courts31 Oct 1967
Sanjeeva Reddi (G.) Vs Registrar of Trade Unions and Others
Andhra Pradesh High Court · (1969) 1 LLJ 11
Trade Unions Act, 1926 — Section 28
High Courts26 Oct 1967
K. Vishwanatham Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1969 AP 109 : (1971) 4 APLJ 383
Constitution of India, 1950 — Article 309State and Subordinate Services Rules — Rule 22, 8
High Courts26 Oct 1967
Dasa K. Lakshmiah Vs Union Government and Another
Andhra Pradesh High Court · AIR 1969 AP 386(1)
Civil Procedure Code, 1908 (CPC) — Section 100, 101, 80Contract Act, 1872 — Section 151, 152Evidence Act, 1872 — Section 101
High Courts26 Oct 1967Allowed
Dasa K. Lakshmiah Vs Union Government and another
Andhra Pradesh High Court · AIR 1969 AP 386(1)
Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 151, 152
High Courts25 Oct 1967
Danda Chenchaiah Vs Danda Mangamma and Another
Andhra Pradesh High Court · (1968) 2 AnWR 98 : (1969) CriLJ 684
Hindu Marriage Act, 1955 — Section 24
High Courts23 Oct 1967
Mall Suranna Vs Kalla Somulu and Others
Andhra Pradesh High Court · AIR 1969 AP 368
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts22 Oct 1967Allowed
Bathula Krishna Brahmam Vs Gudipudi Shaik Meera Hassain
Andhra Pradesh High Court · AIR 1968 AP 309
Civil Practice Rules — Rule 203Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89
High Courts19 Oct 1967Allowed
T. Tharamma Vs T. Ramchandra Reddy and Others
Andhra Pradesh High Court · AIR 1968 AP 333
High Courts19 Oct 1967
K. Dasaradharami Reddy Vs Union of India and Others
Andhra Pradesh High Court · AIR 1969 AP 39
Constitution of India, 1950 — Article 226Mineral Concession Rules, 1961 — Rule 37, 54
High Courts17 Oct 1967
Jakka Venkureddy and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1967) 10 AP CK 0011
Criminal Procedure Code, 1898 (CrPC) — Section 107, 112
High Courts17 Oct 1967
Purapabutchi Rama Rao Vs Purapa Vimalakumari
Andhra Pradesh High Court · AIR 1969 AP 216
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 64Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 27
High Courts17 Oct 1967
Borige Sambhamurthy and Another Vs Drugs Inspector and Another
Andhra Pradesh High Court · (1969) CriLJ 538
Criminal Procedure Code, 1898 (CrPC) — Section 30Drugs and Cosmetics Act, 1940 — Section 17A, 18A, 27, 30, 32
High Courts16 Oct 1967
Yousuf Begam Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1969 AP 10
Land Acquisition Act, 1894 — Section 18, 9(3)
High Courts06 Oct 1967Dismissed
Malladi Seetharama Sastry Vs Naganath Kawlwar and Sons
Andhra Pradesh High Court · AIR 1968 AP 315
Contract Act, 1872 — Section 23, 65Provincial Small Cause Courts Act, 1887 — Section 25Telegraph Act, 1885 — Section 20A, 4, 5, 7