High Courts22 Apr 1966
K. Appalanarasimha Bhukta and Others Vs K. Mahadevalla Bhukta and Others
Andhra Pradesh High Court · AIR 1967 AP 247
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,666 of 1,815
High Courts20 Apr 1966
The Union of India Vs Vengunta Suryaprakasa Rao and Another
Andhra Pradesh High Court · AIR 1967 AP 281
Central Excises and Salt Act, 1944 — Section 3, 4, 40(1)
High Courts18 Apr 1966Dismissed
C. Venkatappa Naidu Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1968 AP 100
Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 134(A), 212(3), 3(2)Mineral Concession Rules, 1960 — Rule 55Motor Vehicles Act, 1939 — Section 48, 48(20), 48(3), 48(4), 64
High Courts15 Apr 1966
The Public Prosecutor Vs Islavath Fakeeraya
Andhra Pradesh High Court · (1967) CriLJ 1407
Penal Code, 1860 (IPC) — Section 301, 302, 304
High Courts15 Apr 1966
UNITED INDUSTRIAL CORPORATION AGENCIES PVT. LTD. Vs COMMISSIONER OF Income Tax, A.P.
Andhra Pradesh High Court · (1967) 66 ITR 135
Income Tax Act, 1961 — Section 66(2)
High Courts15 Apr 1966
Jayalakshmi Rice and Oil Mill Contractors Co., Angalur Vs Commissioner of Income tax Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1967 AP 99 : (1967) 64 ITR 125
Income Tax Rules, 1922 — Rule 2Partnership Act, 1932 — Section 58, 59, 68, 68(1), 68(2)
High Courts14 Apr 1966
S. China Khader Valli and Others Vs The Regional Transport Authority, Guntur and Another
Andhra Pradesh High Court · AIR 1967 AP 288 : (1967) 1 AnWR 1
Motor Vehicles Act, 1939 — Section 38(1), 38(3), 68, 69, 70
High Courts13 Apr 1966Dismissed
Abdul Nabi Vs Gulam Murthuza Khan and Another
Andhra Pradesh High Court · AIR 1968 AP 93 : (1968) CriLJ 303
Criminal Procedure Code, 1898 (CrPC) — Section 200, 201, 202, 203, 204Penal Code, 1860 (IPC) — Section 420
High Courts12 Apr 1966
Venkataramana (K.) and Others Vs Labour Court and Another
Andhra Pradesh High Court · (1967) 2 LLJ 80
Industrial Disputes Act, 1947 — Section 10, 33A
High Courts11 Apr 1966
Pedda Edla Ram Kishtiah Vs Manne Pochiah
Andhra Pradesh High Court · AIR 1967 AP 148
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 55, Order 38 Rule 5, Order 38 Rule 6, 51Hyderabad Tenancy and Agricultural Lands Act, 1950 — Section 47
High Courts08 Apr 1966
K.V. Subba Rao Vs The State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1967 AP 202 : (1967) CriLJ 845
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1Defence of India Rules, 1962 — Rule 30, 30(1)
High Courts07 Apr 1966
Shaik Sheriff Vs Mahado Seetha Ram and Others
Andhra Pradesh High Court · AIR 1967 AP 363
Constitution of India, 1950 — Article 301, 304Hyderabad District Municipalities Act, 1956 — Section 2(20), 96
High Courts07 Apr 1966
Ram Bai Vs Suraj Karen and Others
Andhra Pradesh High Court · AIR 1967 AP 383
Andhra Pradesh Civil Rules of Practice and Circular Orders, 1990 — Rule 95Civil Procedure Code, 1908 (CPC) — Order 32 Rule 10, Order 33 Rule 17, Order 33 Rule 18
High Courts06 Apr 1966
Sri Ramadas Motor Transport (Private) Ltd. Vs Labour Court and Others
Andhra Pradesh High Court · (1967) 2 LLJ 704
Industrial Disputes Act, 1947 — Section 33
High Courts01 Apr 1966
Gandikota Subramanyam Vs Pydimarri Santa and Others
Andhra Pradesh High Court · AIR 1967 AP 294 : (1967) CriLJ 1265
Criminal Procedure Code, 1898 (CrPC) — Section 491(1)
High Courts01 Apr 1966
M. Venkataratnam and Another Vs M. Chelamayya and Another
Andhra Pradesh High Court · AIR 1967 AP 257
Arbitration Act, 1940 — Section 14, 17Registration Act, 1908 — Section 17, 17(1), 17(2), 49Stamp Act, 1899 — Section 35
High Courts01 Apr 1966
Kode Kutumab Rao Vs Kode Sesharatnamamba
Andhra Pradesh High Court · AIR 1967 AP 323
Hindu Marriage Act, 1955 — Section 21, 24, 28
High Courts25 Mar 1966
SMT. KANTAMANI VENKATA SATYAVATHI Vs Income Tax OFFICER, B-WARD, RAJAHMUNDRY.
Andhra Pradesh High Court · (1966) 2 AnWR 294 : (1967) 64 ITR 516
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 147, 148
High Courts25 Mar 1966
SMT. KANTAMANI VENKATASATYAVATHI Vs Income Tax OFFICER, B-WARD, RAJAHMUNDRY.
Andhra Pradesh High Court · (1968) 67 ITR 271
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 142
High Courts24 Mar 1966
Income Tax OFFICER, GUDUR, AND ANOTHER Vs MURAMREDDY SULOCHANAMMA.
Andhra Pradesh High Court · (1967) 64 ITR 106
Civil Procedure Code, 1908 (CPC) — Section 2Constitution of India, 1950 — Article 226