COURT ARCHIVE

Andhra Pradesh High Court judgments

36,291 judgments · page 1,664 of 1,815

High Courts23 Aug 1966

P. Venkata Somaraju and Others Vs Principal Munsif-Magistrate, Bhimavaram, West Godavari Dist. and Others

Andhra Pradesh High Court · AIR 1968 AP 22

Andhra Pradesh Gram Panchayats Act, 1964 — Section 16, 17, 18, 19, 20Andhra Pradesh Gram Panchayats Rules, 1964 — Rule 49, 49(2), 49(4)Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts20 Aug 1966Dismissed

E.S. Velayudhan Vs Commissioner of Income Tax and Others

Andhra Pradesh High Court · AIR 1968 AP 50

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(10)Central Civil Services (Part B States Transferred Employees) Rules, 1953 — Rule 6Central Civil Services Regulations — Article 407, 408

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High Courts16 Aug 1966

Mohd. Dilawar Ali Vs Andhra Pradesh Muslim Wakf Board and Others

Andhra Pradesh High Court · AIR 1967 AP 291 : (1968) 1 LLJ 305

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115Waqf Act, 1954 — Section 16, 21(2), 21(3), 22, 68(2)

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High Courts11 Aug 1966

NAGASURI RAGHAVESWAR RAO Vs COMMISSIONER OF Income Tax, A. P.

Andhra Pradesh High Court · (1967) 66 ITR 496

Transfer of Property Act, 1882 — Section 105, 106, 107, 108

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High Courts07 Aug 1966Dismissed

Manora Bai Vs Sultan Bakath Begum and Others

Andhra Pradesh High Court · AIR 1968 AP 113 : (1968) 1 ALT 89

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 11, Order 21 Rule 11(2), Order 21 Rule 12, Order 21 Rule 13

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High Courts05 Aug 1966Allowed

Puranam Venkata Lakshmamma Vs T.J. Ratnam and Others

Andhra Pradesh High Court · AIR 1968 AP 33

Arbitration Act, 1940 — Section 14, 14(2), 17, 39, 39(1)Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 7 Rule 10, Order 7 Rule 11, 115

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High Courts04 Aug 1966

B. R. PATEL Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.

Andhra Pradesh High Court · (1968) 67 ITR 53

Income Tax Act, 1922 — Section 23(3), 34(1)(a)

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High Courts03 Aug 1966Dismissed

Y. Muidanna Vs Regional Transport Authority, Anantapur and another

Andhra Pradesh High Court · AIR 1967 AP 137

Motor Vehicles Act, 1988 — Section 45, 47, 47(1), 47(3), 48

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High Courts03 Aug 1966

T.S. Rama Rao Vs Registrar, Andhra Pradesh Agricultural University and Another

Andhra Pradesh High Court · AIR 1967 AP 376

Andhra Pradesh Agricultural University Act, 1963 — Section 19(2), 38, 39(1)

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High Courts03 Aug 1966

Anantha Sambaiah Vs V. Venkoba Rao

Andhra Pradesh High Court · AIR 1968 AP 91

Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980 — Rule 200Civil Procedure Code, 1908 (CPC) — Order 21 Rule 83, Order 40 Rule 1, Order 46 Rule 1

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High Courts03 Aug 1966Allowed

Boddu Veeraiah and Others Vs Aripirala Venkata Laxmamma and Others

Andhra Pradesh High Court · AIR 1968 AP 276

Evidence Act, 1872 — Section 114, 90

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High Courts02 Aug 1966Allowed

K.M.S. Lakshmanier and Sons (P.) Ltd. Vs The Sales Tax Appellate Tribunal and Others

Andhra Pradesh High Court · (1967) 2 ALT 32 : (1967) 1 AnWR 212 : (1967) 20 STC 103

Constitution of India, 1950 — Article 226

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High Courts29 Jul 1966Allowed

A. Yadgir Reddy Vs Director of Public Libraries, Govt. of Andhra Pradesh and Another

Andhra Pradesh High Court · AIR 1968 AP 69

Andhra Pradesh Panchayat Samithis and Zilla Parishads Rules — Rule 14Andhra Pradesh Public Libraries Rules, 1961 — Rule 3, 8A, 8A(2)Constitution of India, 1950 — Article 226

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High Courts28 Jul 1966