High Courts06 Feb 1964
The State of Andhra Pradesh Vs Shaik Sabhanuddin Allahuddin
Andhra Pradesh High Court · AIR 1965 AP 188 : (1965) 2 LLJ 356
Limitation Act, 1908 — Article 102, 120, 14, 311(2)
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,684 of 1,815
High Courts03 Feb 1964Allowed
Pullareddigari Venkatasubba Reddi and Others Vs Pullareddigari Peddasubbareddi and Another
Andhra Pradesh High Court · AIR 1964 AP 458
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2Limitation Act, 1908 — Article 174Registration Act, 1908 — Section 18
High Courts31 Jan 1964
Bansilal S. Patel Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1965) 1 LLJ 28
Minimum Wages Act, 1948 — Section 9
High Courts24 Jan 1964Allowed
Firm of Nainsukhdas Baldeodas and Another Vs Assistant Collector, Vizianagaram and Others
Andhra Pradesh High Court · AIR 1966 AP 272
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 11, 13, 2Constitution of India, 1950 — Article 226
High Courts24 Jan 1964
Commercial and Industrial Bank Ltd., Gunfoundry Vs J. Kanakachalam and Another
Andhra Pradesh High Court · AIR 1966 AP 246
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 19(1), 96Limitation Act, 1908 — Article 85, 19Limitation Act, 1963 — Article 1
High Courts23 Jan 1964
CHELAMALA SETTI ADEYYA Vs COMMISSIONER OF GIFT-TAX.
Andhra Pradesh High Court · (1964) 54 ITR 339
Income Tax Act, 1961 — Section 30
High Courts23 Jan 1964
Ratan Lal and Another Vs Commercial and Industrial Bank Ltd. and Others
Andhra Pradesh High Court · AIR 1965 AP 349
Limitation Act, 1908 — Section 19, 20, 21(2)Partnership Act, 1932 — Section 19
High Courts23 Jan 1964Allowed
Lloyds Commercial Corporation Vs Veeravilli Satyanarayana and Satti Rami Reddi Registered Firm, Kakinada
Andhra Pradesh High Court · AIR 1966 AP 256
Arbitration Act, 1940 — Section 20Contract Act, 1872 — Section 28
High Courts23 Jan 1964
Janga Reddy Vs Hafezunnisa Begum
Andhra Pradesh High Court · AIR 1965 AP 17 : (1965) CriLJ 8
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 2, 141, 146
High Courts21 Jan 1964Dismissed
Duddu Koteswara Rao Vs Motumarru Sambiah and Others
Andhra Pradesh High Court · AIR 1966 AP 252
Transfer of Property Act, 1882 — Section 58
High Courts20 Jan 1964
K. Venkatasubbamma and Others Vs K. Subba Rao Nuna Venkatarami Setti and Others
Andhra Pradesh High Court · AIR 1964 AP 462
Limitation Act, 1908 — Section 19, 20, 3Partnership Act, 1932 — Section 28(2), 42, 47Provincial Small Cause Courts Act, 1887 — Section 25
High Courts17 Jan 1964Allowed
In Re: Madiga Boosenna and Others
Andhra Pradesh High Court · AIR 1964 AP 429 : (1964) CriLJ 271
Andhra Pradesh (Andhra Area) Prohibition Act, 1937 — Section 4(1)
High Courts17 Jan 1964
Shavax A. Lal and Others Vs Syed Masood Hosain and Others
Andhra Pradesh High Court · AIR 1965 AP 143
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 1(1), Order 40 Rule 1(2), 12, 151Specific Relief Act, 1877 — Section 44
High Courts13 Jan 1964
Union of India (UOI) Vs Chekka Ranganayakulu and Sons
Andhra Pradesh High Court · AIR 1964 AP 477
Contract Act, 1872 — Section 151, 152, 161Railways Act, 1890 — Section 47(1), 72
High Courts10 Jan 1964
Shafeeq Shameem and Co. and Another Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1964) 15 STC 828
Constitution of India, 1950 — Article 286
High Courts06 Jan 1964Allowed
In Re: C.R. Mallikarjana Rao
Andhra Pradesh High Court · AIR 1964 AP 438 : (1964) CriLJ 376
Criminal Procedure Code, 1898 (CrPC) — Section 510A
High Courts18 Dec 1963
BADRI NARAYAN BALAKISHAN Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1964) 2 AnWR 353 : (1965) 57 ITR 752
Income Tax Act, 1961 — Section 66(1)
High Courts12 Dec 1963
In Re: Kalluri Bheemalingam and Others
Andhra Pradesh High Court · (1967) 19 STC 116
Andhra Pradesh General Sales Tax Act, 1957 — Section 23
High Courts11 Dec 1963
M.V. Narasamma Vs M. Venkataratnam
Andhra Pradesh High Court · AIR 1965 AP 12
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 11, 15
High Courts10 Dec 1963Allowed
E.H. Hamberger, Diocesan Treasurer and Power of Attorney Holder of the Church Mission Society Vs Revenue Divisional Officer, Bandar
Andhra Pradesh High Court · AIR 1964 AP 504
Land Acquisition Act, 1894 — Section 23