COURT ARCHIVE

Andhra Pradesh High Court judgments

36,291 judgments · page 1,680 of 1,815

High Courts11 Aug 1964

Chethandosji Varu (Died) Digyadassan Rajendra Ramadasjee Varu Vs The Board of Trustees Tirumalai, Tirupathi Devasthanams and Another

Andhra Pradesh High Court · AIR 1965 AP 334

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 54(2), Order 21 Rule 66(2), Order 21 Rule 90

High Courts10 Aug 1964

Katragadda China Anjaneyulu and Another Vs Kattragadda China Ramayya and Others

Andhra Pradesh High Court · AIR 1965 AP 177 : (1965) 1 AnWR 159

Civil Procedure Code, 1908 (CPC) — Section 11Transfer of Property Act, 1882 — Section 20, 5

High Courts07 Aug 1964Allowed

Dasari Satyanarayana, being minor represented by guardian A. Venkataramaiah Vs Kanchupatla Appa Rao and Others

Andhra Pradesh High Court · AIR 1966 AP 209

Contract Act, 1872 — Section 23

High Courts06 Aug 1964

State of Andhra Pradesh Vs Govinda Raja Rice Mill Contractors Co., Chebrolu

Andhra Pradesh High Court · AIR 1965 AP 398

Civil Procedure Code, 1908 (CPC) — Section 144

High Courts31 Jul 1964Dismissed

The Official Receiver, Nellore Vs Pavuloori Veeraiah and Others

Andhra Pradesh High Court · AIR 1966 AP 114

Provincial Insolvency Act, 1920 — Section 4

High Courts28 Jul 1964

Kannayya Naidu Vs The Regional Transport Authority, Chittoor and Another

Andhra Pradesh High Court · AIR 1965 AP 229

Motor Vehicles Act, 1939 — Section 42, 46, 48, 48(2), 48(3)

High Courts28 Jul 1964

Village Panchayat of Jangareddigudem Vs Kommireddy Narasayya

Andhra Pradesh High Court · AIR 1965 AP 191

Contract Act, 1872 — Section 2, 65, 70

High Courts28 Jul 1964

Public Prosecutor Vs Manchanamolu Subbarao

Andhra Pradesh High Court · (1965) CriLJ 63

Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302, 392

High Courts28 Jul 1964

J. Kuppanna Chetty, Ambati Ramayya Chetty and Co. Vs Collector of Anantapur and Others

Andhra Pradesh High Court · AIR 1965 AP 457

Constitution of India, 1950 — Article 300Registration Act, 1908 — Section 2(6)Transfer of Property Act, 1882 — Section 3

High Courts27 Jul 1964

Kosaraju Venkata Subbayya, Vivekananda and Others Vs The Government of Andhra Pradesh and Another

Andhra Pradesh High Court · AIR 1965 AP 425

Constitution of India, 1950 — Article 226, 299

High Courts25 Jul 1964

Public Prosecutor, Andhra Pradesh Vs Pachiyappa Mudaliar

Andhra Pradesh High Court · AIR 1965 AP 162 : (1965) CriLJ 542

Criminal Procedure Code, 1898 (CrPC) — Section 251A(11), 251A(7)

High Courts24 Jul 1964

V. Ramachandra Rao and Others Vs The Andhra Pradesh Regional Committee and Others

Andhra Pradesh High Court · AIR 1965 AP 306

Andhra Pradesh Government Business Rules — Rule 51Andhra Pradesh Legislature Assembly Rules — Rule 35Constitution of India, 1950 — Article 168, 194, 200, 208, 212

High Courts24 Jul 1964

T.G. Lakshmi Narayana Chetty and Brothers Merchants Adoni Vs K.V. Nanjaiah Chetty

Andhra Pradesh High Court · AIR 1965 AP 136

Contract Act, 1872 — Section 23, 30

High Courts24 Jul 1964Dismissed

Peddi Sivaiah and Others Vs Tekchand

Andhra Pradesh High Court · AIR 1966 AP 305

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 100Hindu Succession Act, 1956 — Section 14Succession Act, 1925 — Section 59, 61

High Courts23 Jul 1964Dismissed

State of Andhra Pradesh Vs Ravuri Narasimloo

Andhra Pradesh High Court · (1965) 1 AnWR 173 : (1965) 16 STC 54

Andhra Pradesh General Sales Tax Act, 1957 — Section 14, 14(1), 14(3), 14(4)

High Courts23 Jul 1964

Hyder Khan Vs Babu Laxminarayana Gupta

Andhra Pradesh High Court · AIR 1965 AP 185

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 9 Rule 3

High Courts23 Jul 1964

Bhaskara Chalamiah (died) Piler Khasim Saheb and Others Vs The Body of Creditors of Piler Khasim Saheb

Andhra Pradesh High Court · AIR 1965 AP 68

Transfer of Property Act, 1882 — Section 53

High Courts21 Jul 1964

The Guntur Tobacco Market Committee Vs Yarabothu Narasaiah

Andhra Pradesh High Court · AIR 1965 AP 266 : (1967) 1 LLJ 1

Specific Relief Act, 1877 — Section 21, 42

High Courts20 Jul 1964Dismissed

Marrepu Venkata Ramana Murthi Vs The Deity of Sri Rama Mandiram

Andhra Pradesh High Court · AIR 1966 AP 197

Civil Procedure Code, 1908 (CPC) — Section 100, 21, 9Evidence Act, 1872 — Section 115

High Courts17 Jul 1964

Public Prosecutor Vs Shaik Sheriff

Andhra Pradesh High Court · AIR 1965 AP 372 : (1965) CriLJ 585

Constitution of India, 1950 — Article 14Criminal Law (Amendment) Act, 1952 — Section 6(1), 6(2)Criminal Procedure Code, 1898 (CrPC) — Section 12(1), 155(2), 4, 5