High Courts31 Jul 1965Allowed
Akasam Peda Sanyasi and Others Vs Sri Rajah K.V.G. Prabhakara Murthy
Andhra Pradesh High Court · AIR 1966 AP 222
Civil Procedure Code, 1908 (CPC) — Section 132(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,672 of 1,815
High Courts29 Jul 1965
Tungabhadra Industries Ltd., Kurnool Vs The State of Andhra Pradesh, by the Deputy Commr. of Commercial Tax, Anantapur
Andhra Pradesh High Court · AIR 1966 AP 85 : (1966) 17 STC 366
Constitution of India, 1950 — Article 14, 286
High Courts28 Jul 1965
Chityala Venkata Satyanarayanamurthi Vs Chityala Veera Venkata Satyanarayanamurthi and Others
Andhra Pradesh High Court · AIR 1966 AP 349
High Courts23 Jul 1965
Manyam Meenakshamma Rajajmundry Vs Commissioner of Wealth-tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1967 AP 189 : (1967) 63 ITR 534
Wealth Tax Act, 1957 — Section 2
High Courts23 Jul 1965Dismissed
Pokala Ranganayakamma Vs Modireddy Venkatachalapati Rao
Andhra Pradesh High Court · AIR 1966 AP 91
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts20 Jul 1965Dismissed
Vijayalakshmi Talkies (Private) Ltd., Masulipatnam and Others Vs A. Kotlingeswara Rao and Others
Andhra Pradesh High Court · AIR 1966 AP 285 : (1967) 37 CompCas 605
Companies (Court) Rules, 1959 — Rule 21, 95Companies Act, 1956 — Section 439, 443
High Courts20 Jul 1965Dismissed
In Re: H.V. Jagdesh
Andhra Pradesh High Court · AIR 1966 AP 35 : (1966) CriLJ 126
Penal Code, 1860 (IPC) — Section 21Prevention of Corruption Act, 1947 — Section 6(1)
High Courts13 Jul 1965Allowed
G. Thirupaliah Vs State
Andhra Pradesh High Court · AIR 1966 AP 223 : (1966) CriLJ 745
Criminal Procedure Code, 1898 (CrPC) — Section 257(2)
High Courts13 Jul 1965Dismissed
Sultan Saleh Bin Omer Vs Vijayachand Sirimal
Andhra Pradesh High Court · AIR 1966 AP 295
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 3, Order 18 Rule 1, Order 18 Rule 17, Order 18 Rule 2, Order 18 Rule 3
High Courts09 Jul 1965Allowed
R. Srinivasan Vs The Official Liquidator Vegetols Ltd., in Liquidation, High Court of Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1966 AP 224 : (1967) 14 FLR 70 : (1967) 2 LLJ 706
Companies Act, 1956 — Section 530(1)Industrial Disputes Act, 1947 — Section 25F, 25FFF, 25FFF(1)
High Courts08 Jul 1965
Taluri Seshaiah and Another Vs M. Narayan Rao and Another
Andhra Pradesh High Court · AIR 1967 AP 19 : (1967) CriLJ 19
Contempt of Courts Act, 1971 — Section 3
High Courts05 Jul 1965Allowed
Mudunuru Raghunatharaju Vs Kasim Khan and Others
Andhra Pradesh High Court · AIR 1966 AP 152
Andhra Pradesh Civil Rules of Practice and Circular Orders, 1990 — Rule 199(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 66, Order 21 Rule 66(2), 104, 115
High Courts29 Jun 1965
Balde Pentaiah Vs Balaganti Mallaiah
Andhra Pradesh High Court · AIR 1968 AP 228
Arbitration Act, 1940 — Section 39, 39(1), 39(2)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts24 Jun 1965Dismissed
In Re: B. Nagabhushanam
Andhra Pradesh High Court · AIR 1966 AP 72 : (1966) CriLJ 251
Constitution of India, 1950 — Article 311(2)Criminal Procedure Code, 1898 (CrPC) — Section 242, 243Hyderabad City Police Act, 1348 — Section 70
High Courts24 Jun 1965Dismissed
Public Prosecutor Vs Y. Pulla Reddy
Andhra Pradesh High Court · AIR 1966 AP 302 : (1966) CriLJ 1122
Prevention of Food Adulteration Act, 1954 — Section 10, 10(1), 16(1), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 44
High Courts23 Jun 1965Dismissed
District Collector, Hyderabad Vs Ibrahim and Company and Others
Andhra Pradesh High Court · AIR 1966 AP 310
Constitution of India, 1950 — Article 19(1), 358Essential Commodities Act, 1955 — Section 3
High Courts21 Jun 1965Dismissed
C. Umamaheswara Rao and Another Vs Sri Hanumandeswara Devasthanam represented by Executive Officer, Ch. Ramakrishna Rao and Another
Andhra Pradesh High Court · AIR 1966 AP 33 : (1966) CriLJ 123
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Criminal Procedure Code, 1898 (CrPC) — Section 435, 439
High Courts21 Jun 1965Partly Allowed
S. Joseph and Others Vs Panyam Cements and Mineral Industries Ltd., Kurnool and Others
Andhra Pradesh High Court · AIR 1966 AP 147 : (1967) 1 LLJ 10
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 12(3), 18, 18(1), 19(2)
High Courts18 Jun 1965
Pachava Venkata Ramanayya Vs Pachipulusu Singayya and Others
Andhra Pradesh High Court · AIR 1967 AP 78
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Limitation Act, 1908 — Article 109, 120
High Courts18 Jun 1965
G. Ranga Reddi and Others Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1967 AP 14
Constitution of India, 1950 — Article 226Motor Vehicles (Amendment) Act, 1956 — Section 44(2)