COURT ARCHIVE

Andhra Pradesh High Court judgments

36,291 judgments · page 1,668 of 1,815

High Courts27 Jan 1966

Srunguri Lakshminarayana Rao and Others Vs Revenue Divisional Officer, Kakinada and Others

Andhra Pradesh High Court · AIR 1968 AP 348

Civil Procedure Code, 1908 (CPC) — Section 2(14)Court Fees Act, 1870 — Article 1, 11, 8Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 11, 7

High Courts25 Jan 1966

Uggamraj Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1967) 2 LLJ 780

Constitution of India, 1950 — Article 226

High Courts21 Jan 1966

Vadamala Sanjeevi Reddy Vs K. Ellappa Reddy and Others

Andhra Pradesh High Court · AIR 1967 AP 243

Provincial Insolvency Act, 1920 — Section 54, 6, 6(B), 6(C)

High Courts20 Jan 1966

Abid Ali Khan and Another Vs Prabhakara Rao H. Mawle and Another

Andhra Pradesh High Court · (1968) CriLJ 398

Penal Code, 1860 (IPC) — Section 425, 44, 440, 499, 500

High Courts19 Jan 1966

Dinshawji (Died) and Others Vs Abdul Rasool Khan

Andhra Pradesh High Court · AIR 1967 AP 119

Contract Act, 1872 — Section 23Hyderabad Abkari Act, 1316 — Section 14Hyderabad Abkari Rules, 1353 — Rule 23

High Courts13 Jan 1966Dismissed

District Social Welfare Officer, Guntur Vs Bhatraju Hanumantha Rao and Others

Andhra Pradesh High Court · AIR 1968 AP 66

Land Acquisition Act, 1894 — Section 23

High Courts13 Jan 1966

Maddali Tiruvengalam Vs Saladi Ammanna and Others

Andhra Pradesh High Court · AIR 1967 AP 206

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 14, 15, 2(2)

High Courts24 Dec 1965

Advocate-General, Andhra Pradesh, Hyderabad Vs V. Ramana Rao

Andhra Pradesh High Court · AIR 1967 AP 299 : (1967) CriLJ 1470

Constitution of India, 1950 — Article 19(1), 21, 215, 225, 227Contempt of Courts Act, 1971 — Section 2, 3(1)Government of India (Amendment) Act, 1935 — Section 220(1), 223

High Courts24 Dec 1965

Ramakrishna Agencies (Private) Ltd. Vs Life Insurance Corporation, Madras

Andhra Pradesh High Court · AIR 1967 AP 109 : (1967) 37 CompCas 94

Contract Act, 1872 — Section 213Life Insurance Corporation Act, 1956 — Section 36

High Courts24 Dec 1965

KUMARA RAJAH OF VENKATAGIRI AND OTHERS Vs Income Tax OFFICER, A-WARD, NELLORE, AND ANOTHER.

Andhra Pradesh High Court · (1960) ALT 265 : (1967) 64 ITR 264

Constitution of India, 1950 — Article 31

High Courts22 Dec 1965

Chanti China Venkatareddi Vs Kurasani Koti Reddy and Another

Andhra Pradesh High Court · AIR 1967 AP 81

Easements Act, 1882 — Section 44, 7Limitation Act, 1908 — Section 26

High Courts22 Dec 1965

A. SUBRAHMANYAM Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.

Andhra Pradesh High Court · (1966) 2 ALT 367 : (1966) 2 AnWR 24 : (1967) 64 ITR 367

Hindu Succession Act, 1956 — Section 14

High Courts16 Dec 1965

Bahadurrinisa Begum Vs Vasudev Naick and Others

Andhra Pradesh High Court · AIR 1967 AP 123

Negotiable Instruments Act, 1881 (NI) — Section 4Stamp Act, 1899 — Section 2(22), 2(5)

High Courts16 Dec 1965

Sri Gopal Manuers and Bonu Mill Vs Manepalli Ranganayakulu and Sons and Another

Andhra Pradesh High Court · AIR 1967 AP 145

Contract Act, 1872 — Section 124, 235

High Courts15 Dec 1965

Guntupalli Basavaiah Vs Nalamothu Venkamma

Andhra Pradesh High Court · AIR 1967 AP 275

Negotiable Instruments Act, 1881 (NI) — Section 9

High Courts15 Dec 1965Dismissed

Kuchi Rajeswara Sastry and Sons and Another Vs Commercial Tax Officer

Andhra Pradesh High Court · (1967) 20 STC 548

Constitution of India, 1950 — Article 286

High Courts13 Dec 1965

Chadalavada Subba Rao Vs Kasu Brahmananda Reddy and Others

Andhra Pradesh High Court · AIR 1967 AP 155 : (1967) CriLJ 691

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Conduct of Elections Rules, 1961 — Rule 93Criminal Procedure Code, 1898 (CrPC) — Section 337

High Courts10 Dec 1965

K. APPALANARASIMHAM AND OTHERS Vs UNION OF INDIA AND OTHERS

Andhra Pradesh High Court · (1966) 1 AnWR 453 : (1967) 64 ITR 307

Civil Procedure Code, 1908 (CPC) — Section 151Income Tax Act, 1961 — Section 46

High Courts06 Dec 1965

Munakala Appanna Reddy Vs Board of Trustees, Visakhapatnam and Another

Andhra Pradesh High Court · AIR 1967 AP 73 : (1967) 2 LLJ 700

Constitution of India, 1950 — Article 309Fundamental Rules — Rule 14, 9(13)

High Courts03 Dec 1965Partly Allowed

Pingle Venkatrama Reddy (died) and Another Vs Income Tax and Expenditure Tax Officer, Income Tax cum Wealth Tax Circle No. 1, Hyderabad

Andhra Pradesh High Court · AIR 1966 AP 318

Constitution of India, 1950 — Article 226Expenditure Tax Act, 1957 — Section 2, 4, 5, 6