High Courts13 Dec 1966Dismissed
Ramanujamma Vs Nagamma and Another
Andhra Pradesh High Court · AIR 1968 AP 223
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100, 100(1), 105Evidence Act, 1872 — Section 114
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,661 of 1,815
High Courts09 Dec 1966Dismissed
Gogula Basivi Reddy and Another Vs Lakkaraju Janardana Rao and Others
Andhra Pradesh High Court · AIR 1968 AP 306
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 9 Rule 13, 11, 145Provincial Small Cause Courts Act, 1887 — Section 17, 17(1)
High Courts06 Dec 1966Dismissed
Hazrami Gangaram Vs Kamlabai and Another
Andhra Pradesh High Court · AIR 1968 AP 213
Registration Act, 1908 — Section 49Stamp Act, 1899 — Article 35, 13, 14, 15, 17Transfer of Property Act, 1882 — Section 58, 59
High Courts02 Dec 1966
Income Tax OFFICER, GUDUR, AND ANOTHER Vs MARAMREDDY SULOCHANAMMA.
Andhra Pradesh High Court · (1967) 65 ITR 474
Constitution of India, 1950 — Article 133
High Courts01 Dec 1966
G. Raghavareddi Vs Government of Andhra Pradesh Home (Transport 11) Department and Others
Andhra Pradesh High Court · AIR 1970 AP 217
Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 212(1)Constitution of India, 1950 — Article 226
High Courts01 Dec 1966
Kumarika Subarna Rekha Mani Devi and Others Vs Ramakrishna Deo and Others
Andhra Pradesh High Court · AIR 1968 AP 239
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Article 1, 3, 20, 21, 22Banking Companies Act, 1949 — Section 45BCivil Procedure Code, 1908 (CPC) — Order 21 Rule 63, Order 7 Rule 1, Order 7 Rule 11, Order 7 Rule 13, Order 9 Rule 2
High Courts30 Nov 1966Dismissed
Nadikatla Suryanarayana Vs Forest Range Officer, Kurupam and Others
Andhra Pradesh High Court · AIR 1968 AP 128 : (1968) CriLJ 598
Andhra Pradesh (Andhra Area) Forest Act, 1882 — Section 43Constitution of India, 1950 — Article 13, 14, 31Criminal Procedure Code, 1898 (CrPC) — Section 432, 432(1)
High Courts25 Nov 1966
State of Andhra Pradesh and Another Vs Digyadarsan Rajendra Ram Dasjee Varu
Andhra Pradesh High Court · AIR 1969 AP 9
Constitution of India, 1950 — Article 133(1)
High Courts21 Nov 1966
K.S. Papanna and Another Vs Deputy Commercial Tax Officer and Others
Andhra Pradesh High Court · (1967) 19 STC 506
Constitution of India, 1950 — Article 14, 19, 226
High Courts18 Nov 1966
G.S. George Vs Government of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1968 AP 153
Constitution of India, 1950 — Article 311(2)
High Courts17 Nov 1966
Yedugundla Ramanaiah and Others Vs The State
Andhra Pradesh High Court · (1968) CriLJ 815
Criminal Procedure Code, 1898 (CrPC) — Section 107, 112
High Courts16 Nov 1966
Konduri Buchi Rajalingam and Others Vs State of Andhra Pradesh by its Secretary, Agriculture Civil Supplies, Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1968 AP 156
Constitution of India, 1950 — Article 19(1), 19(5), 226, 299
High Courts16 Nov 1966
Santhannagari Ramayya and Others Vs Narasimhapuram Narayana Chetty
Andhra Pradesh High Court · AIR 1968 AP 151
Easements Act, 1882 — Section 1, 15, 28
High Courts16 Nov 1966Dismissed
J.B. Roy Vs The State
Andhra Pradesh High Court · AIR 1968 AP 236 : (1968) CriLJ 1035
Criminal Procedure Code, 1898 (CrPC) — Section 161, 161(1), 161(3), 162, 162(1)Penal Code, 1860 (IPC) — Section 304A
High Courts14 Nov 1966
T. R. EKAMBARAM AND ANOTHER Vs CONTROLLER OF ESTATE DUTY, ANDHRA PRADESH.
Andhra Pradesh High Court · (1967) 66 ITR 67
High Courts09 Nov 1966
HYDERABAD STOCK EXCHANGE LTD. Vs COMMISSIONER OF INCOME TAX, A. P.
Andhra Pradesh High Court · (1967) 2 AnWR 226 : (1967) 66 ITR 195
Income Tax Act, 1961 — Section 4(3)(i)
High Courts09 Nov 1966
R. B. SHREERAM and CO. (PRIVATE) LTD. Vs COMMISSIONER OF Income Tax, A. P.
Andhra Pradesh High Court · (1968) 67 ITR 428
Income Tax Act, 1922 — Section 10(2)(vi), 10(2)(xv), 66(1)
High Courts09 Nov 1966
Hyderabad Stock Exchange Ltd. Vs Commissioner of Income Tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1969 AP 4
Income Tax Act, 1922 — Section 4(3)(I)
High Courts07 Nov 1966Allowed
Balaji Industries (Bhimavaram) Vs Special Deputy Collector for Land Acquisition, Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1968 AP 141
Andhra Pradesh (Telangana Area) Housing Board Act, 1956 — Section 22A, 22A(1), 40BConstitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 23
High Courts07 Nov 1966Allowed
Jowli Sunkiah and Co. Vs The Commercial Tax Officer and Another
Andhra Pradesh High Court · AIR 1968 AP 303 : (1968) 21 STC 300
Andhra Pradesh General Sales Tax Act, 1957 — Section 6