High Courts28 Apr 1964
Nawab Ghazi Jung Vs The Assistant Controller of Estate Duty, Hyderabad
Andhra Pradesh High Court · AIR 1965 AP 218 : (1965) 1 AnWR 245 : (1965) 56 ITR 8
Estate Duty Act, 1953 — Section 57(1), 70(2), 73(1), 73(2)
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,682 of 1,815
High Courts17 Apr 1964
The Commissioner of Income Tax, Andra Pradesh, Hyderabad Vs A. Dhurma Reddy Morthad
Andhra Pradesh High Court · AIR 1965 AP 6 : (1965) 58 ITR 356
Income Tax Act, 1922 — Section 24(2), 26
High Courts16 Apr 1964
CO-OPERATIVE CENTRAL BANK LTD. Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1965) 1 AnWR 79 : (1965) 57 ITR 579
Income Tax Act, 1961 — Section 10, 10(6), 19
High Courts16 Apr 1964
Nizam Sugar Factory Ltd. Vs City Municipality, Bodhan and Another
Andhra Pradesh High Court · AIR 1965 AP 91
Constitution of India, 1950 — Article 265Hyderabad District Municipalities Act, 1956 — Section 101, 101(2), 230(2), 97(1)
High Courts15 Apr 1964Allowed
Janaveerabhadrayya Vs Commissioner of Gift Tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1966 AP 69
High Courts15 Apr 1964Partly Allowed
Kaza Sriramamurthy Vs Andhra University, Waltair
Andhra Pradesh High Court · AIR 1966 AP 179
Civil Procedure Code, 1908 (CPC) — Section 35A
High Courts15 Apr 1964
JANA VEERA BHADRAYYA Vs COMMISSIONER OF GIFT-TAX, ANDHRA PRADESH.
Andhra Pradesh High Court · (1966) 59 ITR 176
High Courts14 Apr 1964
Kungundi Industrial Works (P.) Ltd. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1965) 57 ITR 540
Income Tax Act, 1922 — Section 10(2)(vi), 10(2)(vii), 10(5), 10(5)(a), 66(1)
High Courts14 Apr 1964
K. Adinarayana Murthy Vs Commissioner of Income Tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1965 AP 37 : (1965) 56 ITR 574
Income Tax Act, 1922 — Section 22(2), 34
High Courts10 Apr 1964
In Re: Padala Suryanarayana
Andhra Pradesh High Court · (1965) CriLJ 138
Penal Code, 1860 (IPC) — Section 300, 84
High Courts03 Apr 1964Dismissed
Bandarupalli Mastanamma being minor represented by the next friend and mother Bandarupalli Nagaratnamma and Others Vs Ganguri Adinarayana and Others
Andhra Pradesh High Court · AIR 1966 AP 104
Contract Act, 1872 — Section 16(1), 16(3), 19Transfer of Property Act, 1882 — Section 126
High Courts31 Mar 1964Allowed
Collector of Central Excise, Hyderabad Vs N. Venkata Rao
Andhra Pradesh High Court · AIR 1966 AP 116 : (1965) 10 FLR 16
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 13Constitution of India, 1950 — Article 311, 311(2)
High Courts27 Mar 1964Dismissed
Ravukumara Raj Appa Row Vs Veera Raghava Raya Choudary (died) Sri Narasimha Varma and Others
Andhra Pradesh High Court · AIR 1966 AP 268
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9, 141, 151
High Courts27 Mar 1964
COMMISSIONER OF GIFT-TAX Vs C. SATYANARAYANAMURTHY.
Andhra Pradesh High Court · (1965) 1 AnWR 69 : (1965) 56 ITR 353
High Courts26 Mar 1964
K.C.P. Ltd., Vuyyuni Vs The Commissioner of Wealth Tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1965 AP 4 : (1967) 63 ITR 153
Wealth Tax Act, 1957 — Section 45, 5(1)
High Courts23 Mar 1964Allowed
Mullapudi Venkanna Vs The State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1964 AP 449 : (1964) CriLJ 377
Criminal Procedure Code, 1898 (CrPC) — Section 369, 397(1), 435, 561A
High Courts19 Mar 1964
In Re: K.V. Ayyaswamy
Andhra Pradesh High Court · AIR 1965 AP 105 : (1965) CriLJ 281
Criminal Procedure Code, 1898 (CrPC) — Section 258(1)Evidence Act, 1872 — Section 133Prevention of Corruption Act, 1947 — Section 4(1), 5, 5(2)
High Courts18 Mar 1964
Varada Bongar Raju Vs Kirthali Avatharam and Others
Andhra Pradesh High Court · AIR 1965 AP 86
Contract Act, 1872 — Section 23Transfer of Property Act, 1882 — Section 111
High Courts17 Mar 1964
Markonda Chinnam Naidu Vs Koommana Swamy (Died) Koommana Bangaramma and Others
Andhra Pradesh High Court · AIR 1965 AP 8
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, 47Transfer of Property Act, 1882 — Section 105
High Courts17 Mar 1964
Radhakrishna and Co. Vs Commercial Tax Officer
Andhra Pradesh High Court · (1966) 17 STC 128
Constitution of India, 1950 — Article 226