High Courts10 Oct 1962Partly Allowed
In Re: Amalla Koteswara Rao
Andhra Pradesh High Court · AIR 1963 AP 249 : (1963) CriLJ 733
Criminal Procedure Code, 1898 (CrPC) — Section 367(5)Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,695 of 1,815
High Courts28 Sept 1962
Commissioner of Income Tax, Andhra Pradesh, Hyderabad Vs Hyderabad Deccan Liquor Syndicate
Andhra Pradesh High Court · AIR 1963 AP 460
Hyderabad Civil Procedure Code, 1323 — Section 449Hyderabad Income Tax Act, 1357 — Section 56, 78
High Courts28 Sept 1962
COMMISSIONER OF Income Tax, ANDHRA PRADESH Vs HYDERABAD DECCAN LIQUOR SYNDICATE.
Andhra Pradesh High Court · (1963) 50 ITR 6
Income Tax Act, 1961 — Section 13, 44
High Courts28 Sept 1962
CHINTALAPUDI RANGANAYAKULU AND ANOTHER Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1964) 51 ITR 276
Income Tax Act, 1922 — Section 10(2)(xv), 66(1)
High Courts28 Sept 1962
Thota Appanna died after disposal of the appeal and his Lrs. and sons are Thota Pothiraju and Others Vs Nakkava Appanna and Others
Andhra Pradesh High Court · AIR 1963 AP 418
High Courts20 Sept 1962Allowed
Lt. Col. P.H. Choudhary Vs Altaf Ahmed and Another
Andhra Pradesh High Court · AIR 1963 AP 382
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22(4)
High Courts19 Sept 1962Allowed
Arvapalli Balakrishnaiah Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1963 AP 339
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3Iron and Steel (Control) Order, 1956 — Section 2, 2(1)
High Courts19 Sept 1962
PULAVARTHI VISWANADHAM Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1963) 50 ITR 463
Income Tax Act, 1922 — Section 23(4), 34(1), 34(1)(a), 34(1)(b)
High Courts18 Sept 1962Allowed
Kammisetti Perumallu Vs Inaganti Kotireddi and Others
Andhra Pradesh High Court · AIR 1963 AP 268
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Limitation Act, 1908 — Article 11, 14
High Courts14 Sept 1962Dismissed
Sreeram Venkatasubbamma Vs Somisetti Subbayya and Others
Andhra Pradesh High Court · AIR 1964 AP 21
Transfer of Property Act, 1882 — Section 54
High Courts14 Sept 1962
NIZAMS RELIGIOUS ENDOWMENT TRUST Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1963) 48 ITR 992
Income Tax Act, 1922 — Section 4(3)(i), 66(1)
High Courts14 Sept 1962Dismissed
State of Andhra Pradesh Vs Y. Chinna Reddi
Andhra Pradesh High Court · AIR 1963 AP 412
Constitution of India, 1950 — Article 311, 311(2)
High Courts13 Sept 1962Allowed
Pasalapudi Brahmayya and Another Vs Teegala Gangaraju
Andhra Pradesh High Court · AIR 1963 AP 310
Contract Act, 1872 — Section 74
High Courts13 Sept 1962Allowed
Mannem Venkataramayya Vs M. Munnemma and Others
Andhra Pradesh High Court · AIR 1963 AP 406
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Limitation Act, 1908 — Article 177, 181
High Courts11 Sept 1962
MIDATHALA NARAYANAPPA Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1964) 51 ITR 160
Income Tax Act, 1961 — Section 23, 25A, 28
High Courts11 Sept 1962Dismissed
Abdul Aleem Vs The State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1963 AP 441 : (1963) CriLJ 497
Foreigners Act, 1946 — Section 2, 3(2)
High Courts06 Sept 1962
Sri Raghavendraswami Mutt at Nanjangud Vs The State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1963 AP 292
Constitution of India, 1950 — Article 372
High Courts30 Aug 1962Dismissed
Seemakurty Achyutam Vs Seemakurti Kasi Annapurnamma and Others
Andhra Pradesh High Court · AIR 1963 AP 277
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 5, Order 47 Rule 7
High Courts27 Aug 1962Allowed
Sannidhanam Lakshmi Kantayya Vs Ghatam Suryanarayana and Another
Andhra Pradesh High Court · AIR 1963 AP 198
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89Civil Rules of Practice — Rule 203
High Courts24 Aug 1962Dismissed
N.S. Ghouse Miah and Abdullaha Sheriff Vs Regional Transport Authority, Cuddapah
Andhra Pradesh High Court · AIR 1963 AP 263
Constitution of India, 1950 — Article 14, 19(1), 19(6)Motor Vehicles Act, 1939 — Section 47, 47(1), 68, 68(1), 68(2)