High Courts15 Oct 1965
Madarametla Sitaramaiah Vs Government of Andhra Pradesh
Andhra Pradesh High Court · AIR 1967 AP 66 : (1967) CriLJ 314
Defence of India Rules, 1962 — Rule 30(1), 30A(2), 9
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,670 of 1,815
High Courts15 Oct 1965Dismissed
Challa Kistaiah Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1967) 20 STC 73
Constitution of India, 1950 — Article 14, 19, 21, 22, 226
High Courts14 Oct 1965
Nallamotu Sivarambrahman and Others Vs Vanipurapu Satyanaravana and Another
Andhra Pradesh High Court · AIR 1967 AP 181
Civil Procedure Code, 1908 (CPC) — Section 92Evidence Act, 1872 — Section 13
High Courts01 Oct 1965
Syed Alam Vs Abdul Khader Qureshi
Andhra Pradesh High Court · AIR 1967 AP 42
Civil Procedure Code, 1908 (CPC) — Section 137(2), 137(3)
High Courts29 Sept 1965
Palani Swamy Chetty Vs Salla Muthamma
Andhra Pradesh High Court · AIR 1967 AP 1
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 20(3), 30(2)Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 11(3), 22(8), 8(3)
High Courts29 Sept 1965
R. Veerayya and M. Siddalingaiah and Others Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1967 AP 265
Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 189, 190Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 226, 245
High Courts28 Sept 1965Dismissed
Allampati Subba Reddy Vs Neelapareddi Ramanareddi
Andhra Pradesh High Court · AIR 1966 AP 267 : (1966) 2 ALT 114 : (1966) 1 AnWR 141
Evidence Act, 1872 — Section 101, 102, 103, 104, 114Negotiable Instruments Act, 1881 (NI) — Section 87
High Courts28 Sept 1965
The Revenue Divisional Officer, Vizianagaram Vs Vommi Appalaswami and Others
Andhra Pradesh High Court · AIR 1967 AP 56
Land Acquisition Act, 1894 — Section 25, 25(2), 25(3), 54, 9
High Courts24 Sept 1965
Navalkha and Sons Vs Ramanujulu Naidu and Others
Andhra Pradesh High Court · (1967) 37 CompCas 48
COMPANIES ACT, 1956 — Section 457
High Courts23 Sept 1965
Koruprolu Talupulu Vs Dasetti Narasamma and Others
Andhra Pradesh High Court · AIR 1967 AP 10 : (1968) 1 LLJ 304
Provident Funds Act, 1925 — Section 5
High Courts23 Sept 1965
Vinjamuri Venkata Narasimhacharyulu Vs Kadabhusi Lakshmi Narasimhacharyulu and Others
Andhra Pradesh High Court · AIR 1967 AP 64
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 34Limitation Act, 1908 — Article 120
High Courts22 Sept 1965
RANI BHAGYA LAXMAMMA Vs COMMISSIONER OF WEALTH-TAX, ANDHRA PRADESH.
Andhra Pradesh High Court · (1966) 62 ITR 601
High Courts22 Sept 1965
Rani Bhagya Laxmamma Vs Commissioner of Wealth-tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1967 AP 22
Wealth Tax Act, 1957 — Section 2, 3
High Courts20 Sept 1965
Marothu Suryarao Vs Paluri Pediyya and Others
Andhra Pradesh High Court · AIR 1967 AP 152
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13
High Courts17 Sept 1965Allowed
Advocate General, Andhra Pradesh Vs D. Seshagiri Rao
Andhra Pradesh High Court · AIR 1966 AP 167 : (1966) CriLJ 642
Contempt of Courts Act, 1971 — Section 3, 4Judicial Officers Protection Act, 1850 — Section 1
High Courts16 Sept 1965
In Re: Abdul Khader Saheb
Andhra Pradesh High Court · AIR 1967 AP 151
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 6
High Courts15 Sept 1965
Mohammed Ali Khan Vs Hakim Khaja Shafi Hasan
Andhra Pradesh High Court · AIR 1967 AP 185
Civil Procedure Code, 1908 (CPC) — Section 10Registration Act, 1908 — Section 17(1)Transfer of Property Act, 1882 — Section 107
High Courts14 Sept 1965
Hotha Venkataramamurthi Vs Hota Kameswaramma and Others
Andhra Pradesh High Court · AIR 1966 AP 276
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5
High Courts14 Sept 1965
Mylavarapu Chitti Sanyasi Prasad Rao Vs Runku Lakshmayya
Andhra Pradesh High Court · AIR 1967 AP 143
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 13Civil Procedure Code, 1908 (CPC) — Section 11