High Courts05 Feb 1962Dismissed
Gowli Nagappa Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1963) 14 STC 42
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,701 of 1,815
High Courts02 Feb 1962Dismissed
Damineni Sangayya and Another Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1962 AP 462
Constitution of India, 1950 — Article 226
High Courts02 Feb 1962Allowed
Gunupati Alluraiah Vs State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1963 AP 394
Contract Act, 1872 — Section 222Essential Supplies (Temporary Powers) Act, 1946 — Section 14(1), 16(2), 3
High Courts02 Feb 1962Dismissed
Joint family firm of Girdharilal Prabhu Dayal Vs Jethmal, proprietor of firm Chatarbhoj Jethmal, Hingoli
Andhra Pradesh High Court · AIR 1963 AP 185
Sales of Goods Act, 1930 — Section 45, 45(2), 46
High Courts31 Jan 1962Dismissed
Thummu Koti Nagaiah Vs D. Sambaiah and Others
Andhra Pradesh High Court · AIR 1963 AP 136
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(3), 36
High Courts29 Jan 1962
ARISETTY BUTCHANNA Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1962) 46 ITR 703
Income Tax Act, 1961 — Section 66
High Courts23 Jan 1962Allowed
Banku Ramulu Patrudu Vs Konda Narayana Raju
Andhra Pradesh High Court · AIR 1962 AP 527
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 18, 151
High Courts22 Jan 1962
K. S. ABDUL SATTAR Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1963) 47 ITR 621
Income Tax Act, 1961 — Section 34, 34(1)(b), 66(1)
High Courts22 Jan 1962Dismissed
B.C. Gurivi Reddy and Another Vs The Regional Transport Authority, Cuddappah and Others
Andhra Pradesh High Court · AIR 1962 AP 455
Motor Vehicles Act, 1939 — Section 45, 57(8)
High Courts19 Jan 1962Dismissed
T.V. Subba Rao Vs T. Koteswara Rao
Andhra Pradesh High Court · AIR 1963 AP 37
Civil Procedure Code, 1908 (CPC) — Section 115, 141, 3, 4, 43Constitution of India, 1950 — Article 136, 227, 227(1)General Clauses Act, 1897 — Section 3(24)
High Courts19 Jan 1962
HARI HARI Vs COMMISSIONER OF AGRICULTURAL Income Tax, HYDERABAD.
Andhra Pradesh High Court · (1963) 48 ITR 791
Hyderabad Agricultural Income Tax Act, 1950 — Section 26
High Courts17 Jan 1962
COMMISSIONER OF Income Tax Vs KRISHNA REDDY.
Andhra Pradesh High Court · (1962) 46 ITR 784
Income Tax Act, 1961 — Section 23, 3, 66
High Courts17 Jan 1962
A. Vs PRATAP REDDI v. COMMISSIONER OF AGRICULTURAL Income Tax.
Andhra Pradesh High Court · (1962) 2 AnWR 70 : (1962) 46 ITR 898
Transfer of Property Act, 1882 — Section 53
High Courts17 Jan 1962Dismissed
Ramakrishna Rice Working Company, Bhattiprolu Vs The State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1963 AP 238 : (1962) 13 STC 755
Constitution of India, 1950 — Article 286(1)
High Courts17 Jan 1962Allowed
Raghunandhan Reddy Vs State of Hyderabad
Andhra Pradesh High Court · AIR 1963 AP 110
Contract Act, 1872 — Section 3, 4, 5, 7Hyderabad Abkari Act, 1316 — Section 2, 3(1), 41, 41(2)
High Courts16 Jan 1962Dismissed
Abdul Rahim and Another Vs Chief Executive Officer, Andhra Pradesh
Andhra Pradesh High Court · AIR 1964 AP 407 : (1962) 2 LLJ 639
Constitution of India, 1950 — Article 226, 311Road Transport Corporations Act, 1950 — Section 34
High Courts16 Jan 1962Dismissed
I. Venugopala Reddi Vs Amara Venkata Narasimhulu Chetti and Another
Andhra Pradesh High Court · AIR 1962 AP 363
Constitution of India, 1950 — Article 19(1)(g), 226
High Courts15 Jan 1962
COMMISSIONER OF Income Tax Vs NANDURI SURYANARAYANA and ANOTHER.
Andhra Pradesh High Court · (1962) 46 ITR 894
Income Tax Act, 1961 — Section 2, 3, 4, 66
High Courts12 Jan 1962Allowed
Mohd. Ali Hasan Khan and Others Vs Bhagirathlal and Others
Andhra Pradesh High Court · AIR 1964 AP 126
Administration of Evacuee Property Act, 1950 — Section 17, 2, 4, 48Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12Hyderabad Jagirdars Debt Settlement Act, 1952 — Section 3
High Courts11 Jan 1962Dismissed
Mutyala Satyanarayanamurthi Vs Mutyala Jaggamma
Andhra Pradesh High Court · AIR 1962 AP 439
Hindu Adoptions and Maintenance Act, 1956 — Section 18, 23, 23(2), 29