COURT ARCHIVE

Andhra Pradesh High Court judgments

36,291 judgments · page 1,656 of 1,815

High Courts05 Oct 1967Dismissed

Radha Bai Vs Banka Chinnayya and Others

Andhra Pradesh High Court · AIR 1968 AP 353

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 10, 11, 12, 13, 14Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 20, 20(3)Central Excises and Salt Act, 1944 — Section 35

Read judgment

High Courts03 Oct 1967

Dhulipalli Subbarao Vs The Siddappa Dharmakunta, Muppuram and Others

Andhra Pradesh High Court · AIR 1971 AP 262

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 10, 11, 13, 17Transfer of Property Act, 1882 — Section 110, 111

Read judgment

High Courts27 Sept 1967

Kuppu Damayanthi Vs C. Rama Rao

Andhra Pradesh High Court · AIR 1969 AP 62

Divorce Act, 1869 — Section 10Special Marriage Act, 1954 — Section 17, 2, 24, 34(1)

Read judgment

High Courts26 Sept 1967

Behbood Ali Khan and Another Vs Secretary to Government Ministry of Home Affairs, Government of India and Another

Andhra Pradesh High Court · AIR 1969 AP 106

Civil Procedure Code, 1908 (CPC) — Section 86, 87BConstitution of India, 1950 — Article 14, 19(1), 366(22)

Read judgment

High Courts25 Sept 1967

Katragadda Ramayya and Another Vs Kolli Nageswararao and Others

Andhra Pradesh High Court · AIR 1969 AP 250 : (1969) 1 APLJ 34

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 53, Order 7 Rule 7, 46, 48, 5Limitation Act, 1908 — Article 181, 182, 15, 18, 19

Read judgment

High Courts25 Sept 1967

Julakanti Krishnamurthi and others Vs Appalarajugari Venkata Ramanaiah

Andhra Pradesh High Court · AIR 1958 AP 213

Contract Act, 1872 — Section 25, 25(1)Registration Act, 1908 — Section 47Transfer of Property Act, 1882 — Section 122, 123, 126

Read judgment

High Courts20 Sept 1967

Lakkaraju Somunaidu Vs Majji Gangamma and Others

Andhra Pradesh High Court · AIR 1969 AP 192

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 63, Order 21 Rule 98, Order 21 Rule 99

Read judgment

High Courts20 Sept 1967

N. Shabir Hussain and Others Vs Forest Range Officer

Andhra Pradesh High Court · (1969) CriLJ 539

Andhra Pradesh Forest Act, 1967 — Section 35, 36, 56

Read judgment

High Courts12 Sept 1967

Madhavarapu Sriramamurthy Vs Mamidala Subbamma

Andhra Pradesh High Court · AIR 1969 AP 215

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1

Read judgment

High Courts08 Sept 1967

Ravi Nagabhushanam Vs Neti Gopala Krishna Murthy

Andhra Pradesh High Court · AIR 1969 AP 184

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17, Order 21 Rule 55, Order 21 Rule 64, Order 21 Rule 83, Order 38 Rule 5(3)

Read judgment

High Courts08 Sept 1967

Konda Anthiah Vs Madan Rao and Another

Andhra Pradesh High Court · AIR 1969 AP 211

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 3 Rule 4Contract Act, 1872 — Section 186, 188Powers of Attorney Act, 1882 — Section 2

Read judgment

High Courts06 Sept 1967

R.D. Suryanarayana Rao Vs The Revenue Divisional Officer, Land Acquisition Officer, Guntur

Andhra Pradesh High Court · AIR 1969 AP 55

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 48, 49Civil Procedure Code, 1908 (CPC) — Section 2, 2(2), 2(9)Land Acquisition Act, 1894 — Section 23, 26, 26(1), 26(2), 34, 34

Read judgment

High Courts06 Sept 1967

Pydimarri Venkateswarlu Vs Pydimarri Jalamma

Andhra Pradesh High Court · AIR 1969 AP 318

Provincial Insolvency Act, 1920 — Section 54, 6

Read judgment

High Courts01 Sept 1967

Andhra Scientific Company Vs Labour Court and Another

Andhra Pradesh High Court · (1969) 1 LLJ 16

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33C

Read judgment

High Courts31 Aug 1967

Public Prosecutor Vs Hatam Bhai and Others

Andhra Pradesh High Court · AIR 1969 AP 99 : (1969) CriLJ 368

Criminal Procedure Code, 1898 (CrPC) — Section 156(2), 190, 190(1), 537Drugs and Cosmetics Act, 1940 — Section 21, 22, 23, 25, 32(1)

Read judgment

High Courts29 Aug 1967Dismissed

Official Receiver, Kurnool Vs Vale Pedda Mounamma and Others

Andhra Pradesh High Court · AIR 1968 AP 336

Civil Procedure Code, 1882 — Section 13Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, Order 23 Rule 1, Order 34 Rule 1, Order 34 Rule 10, Order 34 Rule 11Evidence Act, 1872 — Section 115

Read judgment

High Courts29 Aug 1967