High Courts23 Jul 1962Allowed
B. Seshacharyulu Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1963 AP 450 : (1963) 1 LLJ 777
Constitution of India, 1950 — Article 311
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,697 of 1,815
High Courts19 Jul 1962Dismissed
Indurthi Srinivasa Rao Vs Indurthi Venkata Narasimha Rao and Another
Andhra Pradesh High Court · AIR 1963 AP 193
Arbitration Act, 1940 — Section 14, 17, 30, 32, 33Civil Procedure Code, 1908 (CPC) — Section 115Registration Act, 1908 — Section 17(1), 17(2), 49
High Courts18 Jul 1962Dismissed
Gottety Venkata Rao Vs The State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1963 AP 288
Constitution of India, 1950 — Article 14
High Courts12 Jul 1962
Malla Reddy (E.) Vs Southern Railway (by the Divisional Operating Superintendent)
Andhra Pradesh High Court · (1962) 2 LLJ 586
Constitution of India, 1950 — Article 226
High Courts11 Jul 1962
Kopparthi Satyanarayana Vs Smt. Kopparti Seetharamamma
Andhra Pradesh High Court · AIR 1963 AP 270
Hindu Adoptions and Maintenance Act, 1956 — Section 18(2)Hindu Married Womens Right to Separate Residence and Maintenance Act, 1946 — Section 2
High Courts10 Jul 1962
Xavier Pascal Vs Union of India (UOI) (Ministry of Railways by its Secretary) and Others
Andhra Pradesh High Court · (1962) 2 LLJ 584
Constitution of India, 1950 — Article 228, 310, 311
High Courts06 Jul 1962
Asis Khatoon Vs Suraya Begum
Andhra Pradesh High Court · AIR 1963 AP 13
Andhra Pradesh Civil Rules of Practice and Circular Orders, 1990 — Rule 200Civil Procedure Code, 1908 (CPC) — Order 21 Rule 83, Order 21 Rule 83(1)
High Courts06 Jul 1962
Silk Ltd. Vs Industrial Tribunal and Others
Andhra Pradesh High Court · (1962) 2 LLJ 591
Industrial Disputes Act, 1947 — Section 10
High Courts06 Jul 1962Allowed
Somaraju Sree Rama Mohana Rao Vs Somaraju Thulasi Prasada Rao and Another
Andhra Pradesh High Court · AIR 1963 AP 390
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(2)
High Courts29 Jun 1962
The Public Prosecutor, Andhra Pradesh Vs Thota Chennaiah
Andhra Pradesh High Court · AIR 1963 AP 289 : (1963) CriLJ 7
Criminal Procedure Code, 1898 (CrPC) — Section 561A
High Courts29 Jun 1962Allowed
Mohammad Dalil Khan Vs State of Hyderabad now Andhra Pradesh
Andhra Pradesh High Court · AIR 1963 AP 216
Contract Act, 1872 — Section 74Limitation Act, 1908 — Article 62, 19
High Courts27 Jun 1962Allowed
Seth Pamandas Sugharam (died) by Hardevi and Others Vs T.S. Manikyam Pillai and Another
Andhra Pradesh High Court · AIR 1963 AP 28
Arbitration Act, 1940 — Section 32
High Courts27 Jun 1962Allowed
Burmah Shell Oil Storage and Distributing Company of India Limited Vs Board of Revenue and Others
Andhra Pradesh High Court · (1963) 14 STC 13
Constitution of India, 1950 — Article 25, 286
High Courts26 Jun 1962Dismissed
Rai Sahib Ramdyal Ghansi Ram and Sons and Others Vs Ramnivas
Andhra Pradesh High Court · AIR 1963 AP 138
Limitation Act, 1908 — Section 19Stamp Act, 1899 — Article 1
High Courts25 Jun 1962Dismissed
K.N. Krishnaiah Setty and Sons Vs Deputy Commercial Tax Officer
Andhra Pradesh High Court · (1963) 14 STC 1
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 2Constitution of India, 1950 — Article 226
High Courts22 Jun 1962Allowed
A. Narayana Reddy Vs Dr. J. Sarojini Devi and Another
Andhra Pradesh High Court · AIR 1963 AP 378
Stamp Act, 1899 — Section 12(3)
High Courts22 Jun 1962
CHINTALAPATI RANGA NAIKULU AND ANOTHER Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1963) 48 ITR 968
Income Tax Act, 1961 — Section 26A, 66(1)
High Courts20 Jun 1962Allowed
Kondapally Vasudev Reddy Vs Baireddy Venkata Reddy and Another
Andhra Pradesh High Court · AIR 1963 AP 232
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 15 Rule 3, 115Hyderabad Tenancy and Agricultural Lands Act, 1950 — Section 47Transfer of Property Act, 1882 — Section 53A
High Courts19 Jun 1962Dismissed
Akula Mabukhan Vs Rajamma and Others
Andhra Pradesh High Court · AIR 1963 AP 69
Succession Act, 1925 — Section 214(1)
High Courts19 Jun 1962Allowed
State of Andhra Pradesh Vs Somasankara Sastry Somasankara Sastry Vs State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1963 AP 140
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 72Motor Vehicles Act, 1939 — Section 43(1)