COURT ARCHIVE

Andhra Pradesh High Court judgments

36,291 judgments · page 1,665 of 1,815

High Courts08 Jul 1966Allowed

Public Prosecutor Vs S. Thatha Rao and Others

Andhra Pradesh High Court · AIR 1968 AP 17 : (1968) CriLJ 20

Criminal Procedure Code, 1898 (CrPC) — Section 221(7), 342Prevention of Food Adulteration Act, 1954 — Section 10(7), 13, 16(1), 20(1)Prevention of Food Adulteration Rules, 1955 — Rule 9

Read judgment

High Courts06 Jul 1966Allowed

L. Nagabhushanam Vs A. Ankaiah and Others

Andhra Pradesh High Court · AIR 1968 AP 274

Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 42, 47(3), 48

Read judgment

High Courts01 Jul 1966Dismissed

P. Radhakrishna and Others Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1968 AP 350 : (1969) 2 LLJ 615

Constitution of India, 1950 — Article 226, 309

Read judgment

High Courts30 Jun 1966Dismissed

The Collector of Central Excise, Hyderabad and Others Vs Phool Chand Mohanlal and Another

Andhra Pradesh High Court · AIR 1968 AP 103

Defence of India Act, 1971 — Section 3, 44Defence of India Rules, 1962 — Rule 126(4), 126A, 126B, 126C, 126DGold (Control) Act, 1965 — Section 5(3)

Read judgment

High Courts27 Jun 1966

Bommidala Poornaish Vs The Union of India

Andhra Pradesh High Court · AIR 1967 AP 338

Central Excises and Salt Act, 1944 — Section 33, 35, 36, 40Civil Procedure Code, 1908 (CPC) — Section 20, 80, 9Constitution of India, 1950 — Article 226

Read judgment

High Courts24 Jun 1966Dismissed

Balusu Anandu and Others Vs Special Commercial Tax Officer (Evasions)

Andhra Pradesh High Court · (1968) 21 STC 424

Constitution of India, 1950 — Article 14

Read judgment

High Courts22 Jun 1966Dismissed

N. Desaiah and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1968 AP 5 : (1967) 1 AnWR 102 : (1969) 2 LLJ 88

Constitution of India, 1950 — Article 14, 15(1), 16, 16(1), 16(2)States Reorganisation Act, 1956 — Section 114, 115, 115(1), 115(2), 115(3)

Read judgment

High Courts21 Jun 1966Allowed

N.V. Subba Rao and Others Vs The Government of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1968 AP 98

Constitution of India, 1950 — Article 226Hyderabad Municipal Corporation Act, 1956 — Section 679(1), 679(2)

Read judgment

High Courts17 Jun 1966

Guntur Ramalakshamamma and Others Vs Government of Andhra Pradesh and Another

Andhra Pradesh High Court · AIR 1967 AP 280

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17(1), 17(4), 5

Read judgment

High Courts17 Jun 1966Allowed

Benaras Hall Vs The Labour Court, Guntur and Another

Andhra Pradesh High Court · AIR 1968 AP 136 : (1967) 15 FLR 314

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 15

Read judgment

High Courts16 Jun 1966Dismissed

Sri Ramadas Motor Transport (Private) Limited Vs The Authority under Payment of Wages Act and Another

Andhra Pradesh High Court · AIR 1968 AP 44 : (1968) 2 LLJ 500

Constitution of India, 1950 — Article 226Minimum Wages Act, 1948 — Section 2Payment of Wages Act, 1936 — Section 15, 16, 2, 3, 7

Read judgment

High Courts16 Jun 1966Dismissed

The Guntur District Co-operative Marketing Society Ltd. Vs The State of Andhra Pradesh and Another

Andhra Pradesh High Court · (1967) 20 STC 476

Constitution of India, 1950 — Article 14, 226

Read judgment

High Courts14 Jun 1966Dismissed

Pendekanti Subbarayudu Vs Bysani Venkatanarasayya and Others

Andhra Pradesh High Court · AIR 1968 AP 61

Civil Procedure Code, 1908 (CPC) — Section 100, 101

Read judgment

High Courts14 Jun 1966

Samudrala Nagabhushanam Vs Venkana Raghavayya

Andhra Pradesh High Court · AIR 1968 AP 70

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22Andhra Pradesh High Court Appellate Side Rules, 1958 — Rule 23(1), 41, 41A, 41A(2)Civil Procedure Code, 1908 (CPC) — Section 115, 122, 25

Read judgment

High Courts14 Jun 1966

P. Vs G. RAJU, RAJAH OF VIZIANAGARAM v. COMMISSIONER OF Income Tax, A. P.

Andhra Pradesh High Court · (1967) 66 ITR 122

Income Tax Act, 1961 — Section 10, 2(1)(c)

Read judgment

High Courts10 May 1966

BABU LAL KEDIA Vs Income Tax OFFICER, DIST. III (III), KANPUR, AND ANOTHER.

Andhra Pradesh High Court · (1968) 70 ITR 345

Income Tax Act, 1961 — Section 33A(2)

Read judgment

High Courts22 Apr 1966

K. Sambasivaraju Vs M.V.S.R. Chandrayya Chetty and Others

Andhra Pradesh High Court · AIR 1967 AP 87

Stamp Act, 1899 — Article 4

Read judgment

High Courts22 Apr 1966Allowed

Shiv Pershad Vs Ganesh Singh and Another

Andhra Pradesh High Court · AIR 1968 AP 20

Hyderabad Municipal Corporation Act, 1956 — Section 71, 79(2)Hyderabad Municipal Corporation Elections and Election Petitions Rules, 1956 — Rule 24, 51

Read judgment

High Courts22 Apr 1966

Raja Sagi Padmanbharaju Vs Sagi Lakshmi Kumara Raju and Others

Andhra Pradesh High Court · AIR 1967 AP 237

Transfer of Property Act, 1882 — Section 53

Read judgment

High Courts22 Apr 1966

Chinta Venkata Jagannatha Rao Vs Dola Narannaidu and Others

Andhra Pradesh High Court · AIR 1967 AP 331

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Registration Act, 1908 — Section 17, 49Stamp Act, 1899 — Section 35

Read judgment