High Courts10 Mar 1966
V. CHANDRAMANI PATTAMAHA DEVI Vs COMMISSIONER OF WEALTH-TAX, ANDHRA PRADESH.
Andhra Pradesh High Court · (1967) 64 ITR 147
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,667 of 1,815
High Courts07 Mar 1966
PULAVARTHI VENKATA SUBBA RAO Vs COMMISSIONER OF Income Tax, A. P.
Andhra Pradesh High Court · (1967) 1 AnWR 381 : (1967) 66 ITR 119
Income Tax Act, 1922 — Section 66(2)
High Courts04 Mar 1966
OMKARMAL AGARWAL Vs COMMISSIONER OF Income Tax, A. P.
Andhra Pradesh High Court · (1968) 67 ITR 329
Income Tax Act, 1961 — Section 24(1), 66(1)
High Courts04 Mar 1966
Jetti Venkatrayudu and Others Vs Edara Venkata Subbiah
Andhra Pradesh High Court · AIR 1967 AP 193 : (1967) CriLJ 843
Criminal Procedure Code, 1898 (CrPC) — Section 344
High Courts28 Feb 1966
Syndicate Bank Staff Association (by its general Secretary) Vs Regional labour Commissioner (Central) and Others
Andhra Pradesh High Court · (1968) 2 LLJ 712
Constitution of India, 1950 — Article 226, 276Industrial Disputes Act, 1947 — Section 10A, 12, 18, 2
High Courts24 Feb 1966
Canara Bank Ltd. Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1967) 2 LLJ 776
Constitution of India, 1950 — Article 226Payment of Wages Act, 1936 — Section 1, 2
High Courts23 Feb 1966
FIRST ADDITIONAL Income Tax OFFICER, VISAKHAPATANAM Vs UPPALA PEDA VENKATARAMANAYYA.
Andhra Pradesh High Court · (1967) 64 ITR 93
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 6Income Tax Act, 1961 — Section 154, 155, 250, 254, 260
High Courts16 Feb 1966
KAPOORCHAND SRIMAL Vs TAX RECOVERY OFFICER, HYDERABAD, AND ANOTHER.
Andhra Pradesh High Court · (1966) 2 ALT 423 : (1967) 1 AnWR 232 : (1967) 64 ITR 279
Constitution of India, 1950 — Article 226
High Courts11 Feb 1966
Tirupathi Cotton Mills, Ltd. Vs Labour Court and Another
Andhra Pradesh High Court · (1968) 2 LLJ 723
Industrial Disputes Act, 1947 — Section 10, 2
High Courts11 Feb 1966
Kosana Ranganayakamma Vs Pasupulati Subbamma and Others
Andhra Pradesh High Court · AIR 1967 AP 208 : (1967) CriLJ 849
Criminal Procedure Code, 1898 (CrPC) — Section 417(3), 417(4)Limitation Act, 1963 — Section 10, 11, 12, 13, 14Penal Code, 1860 (IPC) — Section 319, 53, 95
High Courts10 Feb 1966Dismissed
Bysani Lakshminarayana Chetty Vs Gunda Pedda Narayana Chetty and Others
Andhra Pradesh High Court · AIR 1968 AP 62
Provincial Insolvency Act, 1920 — Section 2, 28(2), 38, 38(1), 38(2)Provincial Insolvency Rules, 1920 — Rule 10
High Courts10 Feb 1966
Shivanarayan Laduram Vs Assistant Commissioner of Commercial Taxes, Hyderabad and Another
Andhra Pradesh High Court · AIR 1967 AP 253 : (1967) 19 STC 50
Andhra Pradesh General Sales Tax Act, 1957 — Section 19(1), 21Constitution of India, 1950 — Article 226
High Courts10 Feb 1966
Public Prosecutor (Andhra Pradesh) Vs Mulupuri Satyanarayana and Others
Andhra Pradesh High Court · AIR 1967 AP 133
Andhra Pradesh (Andhra Area) Gaming Act, 1930 — Section 5, 6
High Courts09 Feb 1966
Janardhana Rao Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1967 AP 196
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 43A
High Courts08 Feb 1966Allowed
C. Kanakaiah Textiles and Co. Vs Vallabhaneni Venkata Subbamma and Another
Andhra Pradesh High Court · AIR 1968 AP 272 : (1964) CriLJ 642
Civil Procedure Code, 1908 (CPC) — Section 145
High Courts07 Feb 1966
B. Raja Rao Vs Yesu Manu and Another
Andhra Pradesh High Court · AIR 1967 AP 276
Divorce Act, 1869 — Section 10, 17
High Courts07 Feb 1966Dismissed
Rajab Ali Pirani Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1967) 19 STC 312
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 14
High Courts02 Feb 1966
K. Venkata Subrahmanyam and Another Vs Premier Bank of India, Nellore and Others
Andhra Pradesh High Court · AIR 1968 AP 94
Banking Companies Act, 1949 — Section 6(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 16, 11Companies Act, 1913 — Section 153A
High Courts01 Feb 1966
KAPURCHAND SHRIMAL Vs TAX RECOVERY OFFICER, HYDERABAD, AND OTHERS.
Andhra Pradesh High Court · (1967) 64 ITR 1
Civil Procedure Code, 1908 (CPC) — Section 51, 64Constitution of India, 1950 — Article 19, 226, 358, 359Income Tax Act, 1961 — Section 2, 222, 46
High Courts29 Jan 1966
M. Seshanna Vs Union Government of India Ministry of Steel and Mines and Others
Andhra Pradesh High Court · AIR 1967 AP 94
Mineral Concession Rules, 1949 — Rule 24(1), 40, 40(2), 54, 54(2)Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 13, 19, 30