High Courts10 Sept 1965Dismissed
Vintha Venkateswara Reddi Vs Anjamma and Another
Andhra Pradesh High Court · AIR 1966 AP 354
Evidence Act, 1872 — Section 73Succession Act, 1925 — Section 63
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,671 of 1,815
High Courts08 Sept 1965
Public Prosecutor Vs Pasala Rama Rao
Andhra Pradesh High Court · (1967) CriLJ 154
Criminal Procedure Code, 1898 (CrPC) — Section 342Prevention of Food Adulteration Act, 1954 — Section 10, 16, 2, 7
High Courts08 Sept 1965
Public Prosecutor, Andhra Pradesh Vs Pasala Rama Rao
Andhra Pradesh High Court · AIR 1967 AP 49
Evidence Act, 1872 — Section 3Prevention of Food Adulteration Rules, 1955 — Rule 20, 22
High Courts07 Sept 1965
S. SARABHAIAH SETTY and SONS Vs COMMISSIONER OF Income Tax, A. P.
Andhra Pradesh High Court · (1967) 64 ITR 175
High Courts07 Sept 1965Allowed
S. Pulleswara Rao Vs Munagala, Basavayya Kutumba Rao Firm and Others
Andhra Pradesh High Court · AIR 1966 AP 371 : (1966) 1 AnWR 483
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52
High Courts01 Sept 1965
COMMISSIONER OF WEALTH-TAX Vs ANDHRA SUGARS LTD.
Andhra Pradesh High Court · (1966) 62 ITR 841
COMPANIES ACT, 1956 — Section 211Income Tax Act, 1961 — Section 10
High Courts01 Sept 1965
Abdul Qadir Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1967 AP 105 : (1967) CriLJ 423
Citizenship Act, 1955 — Section 9(2)Citizenship Rules, 1956 — Rule 30, 30(3)Criminal Procedure Code, 1898 (CrPC) — Section 491
High Courts27 Aug 1965Allowed
Khan Bahadur C.B. Taraporwala and Another Vs Kazim Ali Pasha and Others
Andhra Pradesh High Court · AIR 1966 AP 361
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 47Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 10, 86(1), 87BContract Act, 1872 — Section 23, 230
High Courts26 Aug 1965Dismissed
Moturu Hanumantha Rao Vs Government of Andhra Pradesh
Andhra Pradesh High Court · AIR 1966 AP 229 : (1966) CriLJ 871
Constitution of India, 1950 — Article 22, 359Defence of India Act, 1962 — Section 44Defence of India Rules, 1962 — Rule 30(4)
High Courts20 Aug 1965
Achanta Subbaraju Vs Cherukuri Suryanarayana Murthy and Others
Andhra Pradesh High Court · AIR 1967 AP 11
Negotiable Instruments Act, 1881 (NI) — Section 51Transfer of Property Act, 1882 — Section 130
High Courts18 Aug 1965
Chegondi Venkataramadas Vs Bonam Latchanna and Others
Andhra Pradesh High Court · AIR 1966 AP 277
Limitation Act, 1963 — Section 29(2)
High Courts13 Aug 1965
P. Veeresham Vs Uttamchand Bhandari
Andhra Pradesh High Court · AIR 1967 AP 129(1)
Hyderabad Houses (Rent, Eviction and Lease) Control Act, 1954 — Section 10(7)
High Courts12 Aug 1965Dismissed
State of Hyderabad and Another Vs Mohammed Afzal and Others
Andhra Pradesh High Court · AIR 1968 AP 47
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Hyderabad Land Acquisition Act, 1309 — Section 18, 22, 5, 9
High Courts12 Aug 1965
Aluru Srinivasulu Vs T.P. Somiah Chetty and Another
Andhra Pradesh High Court · (1965) 2 ALT 345 : (1967) CriLJ 1227
Penal Code, 1860 (IPC) — Section 425, 426
High Courts10 Aug 1965
Duddhela Subbamma (Died) and Others Vs D.S. Krishna Murty and Another
Andhra Pradesh High Court · AIR 1967 AP 8
High Courts10 Aug 1965Dismissed
Bandi Kotayya Vs State (S.H.O. Nandigama) and Others
Andhra Pradesh High Court · AIR 1966 AP 377 : (1966) CriLJ 1377
Criminal Procedure Code, 1898 (CrPC) — Section 156, 173, 173(1), 190(1), 207A
High Courts04 Aug 1965
DWIJENDRA CHANDRA CHOWDHURY Vs COMMISSIONER OF Income Tax, ASSAM. SUBODH CHANDRA DUTTA v. COMMISSIONER OF Income Tax, ASSAM.
Andhra Pradesh High Court · (1966) 61 ITR 97
Income Tax Act, 1922 — Section 10, 22, 32(1), 34(1)(a), 7
High Courts03 Aug 1965Allowed
Syed Jalaluddin Hasan Quadri Vs Tarapharmacy
Andhra Pradesh High Court · AIR 1966 AP 136
Hyderabad Small Causes Courts Act, 1330 — Section 12Limitation (Amendment) Act, 1963 — Article 90, 18, 19Limitation Act, 1908 — Article 85, 19, 20, 3, 3(1)
High Courts02 Aug 1965Allowed
Bhanwarilal and Others Vs Mir Mohammed Ali
Andhra Pradesh High Court · AIR 1966 AP 323 : (1966) 1 AnWR 153
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43
High Courts02 Aug 1965
B. Anjanaiah Vs Nagappa
Andhra Pradesh High Court · AIR 1967 AP 61
Negotiable Instruments Act, 1881 (NI) — Section 78, 8Succession Act, 1925 — Section 381, 383, 384, 387