High Courts11 Sept 1964
Gunturu Kotaiah Vs Radhakrishnamurty, S.I. of Police Lalapet Guntur and Others
Andhra Pradesh High Court · (1965) CriLJ 824
Criminal Procedure Code, 1898 (CrPC) — Section 202, 203Penal Code, 1860 (IPC) — Section 323, 324
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,679 of 1,815
High Courts08 Sept 1964
Public Prosecutor Vs V. Nagabhushanam
Andhra Pradesh High Court · AIR 1965 AP 118 : (1965) CriLJ 420
Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7
High Courts04 Sept 1964
Public Prosecutor, Andhra Pradesh Vs Uttaravalli Nageswararao
Andhra Pradesh High Court · AIR 1965 AP 176 : (1965) CriLJ 543
Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 15
High Courts03 Sept 1964Allowed
Vallabhaneni Vimalamba Vs Ghanta Ratnamma and Another
Andhra Pradesh High Court · AIR 1966 AP 26
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts02 Sept 1964Dismissed
Rajshri Pictures Private Ltd. Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1965) 16 STC 348
Andhra Pradesh General Sales Tax Act, 1957 — Section 2(n)
High Courts01 Sept 1964
Nazeena Traders (P) Ltd. and Others Vs Regional Provident Fund Commissioner, Hyderabad and Others
Andhra Pradesh High Court · AIR 1965 AP 200
Employees Provident Fund Act, 1962 — Section 1(3), 1(5)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 16, 19A, 2, 4
High Courts28 Aug 1964
Chinni Veeraiah Chetty Vs Morisetti Lakshmikantamma and Others
Andhra Pradesh High Court · AIR 1965 AP 322
Contract Act, 1872 — Section 70
High Courts28 Aug 1964
Konathala Sriamulu and Others Vs Board of Revenue (C.T.), Hyderabad
Andhra Pradesh High Court · AIR 1965 AP 395
Civil Procedure Code, 1908 (CPC) — Section 151, 2(2)
High Courts25 Aug 1964
Badarwada Bhima Subbaraju Vs Village Panchayat of Gundugolanu
Andhra Pradesh High Court · AIR 1965 AP 186
Contract Act, 1872 — Section 73Limitation Act, 1908 — Article 115, 56
High Courts21 Aug 1964
The Public Prosecutor Vs Yellagadda Ramakrishna Rao and Another
Andhra Pradesh High Court · AIR 1965 AP 79 : (1965) CriLJ 279
Motor Vehicles Act, 1939 — Section 123, 125, 2(18), 2(33), 2(8)
High Courts20 Aug 1964
E.S. Ramakrishna Setty Vs State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1965 AP 420 : (1965) CriLJ 608
Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 4(1), 5(1)
High Courts19 Aug 1964
Chilukula Sanjeevappa and Others Vs Kummathi Anjanappa and Others
Andhra Pradesh High Court · AIR 1965 AP 174
Easements Act, 1882 — Section 15
High Courts14 Aug 1964Allowed
The State of Andhra Pradesh Vs Gannon Dunkerley and Co. (Private) Ltd.
Andhra Pradesh High Court · (1965) 1 AnWR 151 : (1965) 16 STC 120
Andhra Pradesh General Sales Tax Act, 1957 — Section 22(1)
High Courts14 Aug 1964
Naoshir S. Chenoy, Hyderabad Vs District Collector of Hyderabad and Others
Andhra Pradesh High Court · AIR 1965 AP 159
Companies Act, 1956 — Section 518(2), 518(3), 530
High Courts13 Aug 1964Dismissed
Kakinada Co-operative Urban Bank Ltd., Kakinada by its Secretary Vs Sait Chunnilal Hajarimal firm, Kakinada and Others
Andhra Pradesh High Court · AIR 1966 AP 240
Civil Procedure Code, 1908 (CPC) — Section 100, 101, 9Contract Act, 1872 — Section 172
High Courts13 Aug 1964
Ramulu and Another Vs Govur Venkanna (Died) Govur Narayana and Others
Andhra Pradesh High Court · AIR 1965 AP 466
Hindu Succession Act, 1956 — Section 14(1), 14(2), 4, 6, 7
High Courts12 Aug 1964Dismissed
Revana Chakradhara Lakshmi Vs Revana K. Durvasulu
Andhra Pradesh High Court · AIR 1966 AP 73
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 23 Rule 1, 151Hindu Marriage Act, 1955 — Section 23, 23(2), 9
High Courts12 Aug 1964
Gudur Krishna Reddy Vs Union of India and Another
Andhra Pradesh High Court · AIR 1965 AP 263
Contract Act, 1872 — Section 148, 161Railways Act, 1890 — Section 72, 74
High Courts12 Aug 1964
Edamma Vs Hussainappa
Andhra Pradesh High Court · AIR 1965 AP 455 : (1965) 2 ALT 212 : (1965) CriLJ 712
Criminal Procedure Code, 1898 (CrPC) — Section 438, 439, 488Hindu Marriage Act, 1955 — Section 29(2)
High Courts11 Aug 1964Allowed
N. Pochiah and Co. Vs Mulle Nagabhushanam
Andhra Pradesh High Court · AIR 1966 AP 99 : (1966) 2 LLJ 846
Workmens Compensation (Andhra Pradesh) Rules, 1923 — Rule 40Workmens Compensation Act, 1923 — Section 10(1), 10(2), 11, 2(1), 22(2)