High Courts11 Jan 1962Dismissed
A. Ramaswami Vs K. Venkamma
Andhra Pradesh High Court · AIR 1963 AP 135
Succession Act, 1925 — Section 214
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,702 of 1,815
High Courts09 Jan 1962Allowed
Bajjuri Ramakistam Vs Bhoopati Somalingam and Others
Andhra Pradesh High Court · AIR 1962 AP 492
Arbitration Act, 1940 — Section 14, 17, 39Civil Procedure Code, 1908 (CPC) — Section 152, 96
High Courts08 Jan 1962Dismissed
Medaboyina Seethanna and Others Vs Arubandi Sankara Lakshmi Devi and Others
Andhra Pradesh High Court · AIR 1962 AP 520
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 96, Order 22 Rule 12, 50
High Courts02 Jan 1962Dismissed
N. Bhaktavatsalam and Others Vs The State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1964 AP 469
High Courts02 Jan 1962Dismissed
Mandul Naganna Vs Lachmi Bai
Andhra Pradesh High Court · AIR 1963 AP 82
Hindu Marriage Act, 1955 — Section 13(2)
High Courts22 Dec 1961Allowed
Sri Krishna Rajendra Mills Ltd., Mysore Vs Majety Seshagiri Rao and Others
Andhra Pradesh High Court · AIR 1962 AP 508
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 47 Rule 1, Order 9 Rule 13, 108, 151
High Courts22 Dec 1961Dismissed
Shahnavaz Begum and two others being minors by Guardian Ekbalunnisa Begum Vs Potina Srinivasa Rao
Andhra Pradesh High Court · AIR 1964 AP 233
High Courts22 Dec 1961Allowed
Sri Tankala Appalaswamy Gari Samba Murthy Vs Gopasundara Sabatho
Andhra Pradesh High Court · AIR 1963 AP 127
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 104, Order 21 Rule 105, Order 21 Rule 105(1), 151
High Courts21 Dec 1961
HIRANAND RAMSUKH Vs COMMISSIONER OF Income Tax, HYDERABAD.
Andhra Pradesh High Court · (1963) 47 ITR 598
Income Tax Act, 1961 — Section 26A, 66(2)
High Courts21 Dec 1961
ROYAL MEDICAL HALL Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1962) 46 ITR 748
Income Tax Act, 1961 — Section 10, 12, 13, 66(2)
High Courts21 Dec 1961
RANI J. SARALA DEVI Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1962) 46 ITR 837
Income Tax Act, 1961 — Section 10(2)(xv), 12(2)
High Courts19 Dec 1961Dismissed
Kondapalli Ayyanna and Others Vs Venka Bhadraiah minor by Guardian Venka Subba Rao
Andhra Pradesh High Court · AIR 1963 AP 15
Arbitration Act, 1940 — Section 19Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5, Order 41 Rule 23, 109Constitution of India, 1950 — Article 133, 133(1)
High Courts18 Dec 1961Dismissed
Magunta Kota Reddy (died) and Others Vs Pothula Chendrasekhara Reddy
Andhra Pradesh High Court · AIR 1963 AP 42
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Evidence Act, 1872 — Section 115
High Courts14 Dec 1961Allowed
State of Andhra Pradesh Vs Kattubadi Fakrubi (died) and Others
Andhra Pradesh High Court · AIR 1962 AP 518
Evidence Act, 1872 — Section 114
High Courts13 Dec 1961
Vadapalli Krishnamacharyulu and Another Vs Sidda Veeraraju and Others
Andhra Pradesh High Court · AIR 1964 AP 527 : (1965) 1 ALT 81 : (1964) 2 AnWR 266
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1
High Courts12 Dec 1961Allowed
Bhuma Venkata Seshayya Vs Bhuma Venkata Satyanarayana and Others
Andhra Pradesh High Court · AIR 1963 AP 44
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts06 Dec 1961Dismissed
Allareddi Venkata Subbareddi and Another Vs Allareddi Penchalamma and Others
Andhra Pradesh High Court · AIR 1962 AP 368
Hindu Succession Act, 1956 — Section 14, 14(1)
High Courts04 Dec 1961Dismissed
In Re: Sri Rajah Lakshmi Narasimha Sanyasi Raju Peda Baliarsimhulu Bahadur and Kottu Jagannadha Rao
Andhra Pradesh High Court · AIR 1963 AP 46
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 22 Rule 10(1), Order 22 Rule 11, Order 23 Rule 3
High Courts04 Dec 1961
HAZARILAL Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1963) 47 ITR 516
Income Tax Act, 1961 — Section 6(5), 66(2)
High Courts01 Dec 1961
COMMISSIONER OF Income Tax, HYDERABAD Vs ALAPATI VENKATARAMIAH.
Andhra Pradesh High Court · (1962) 46 ITR 623
Income Tax and Excess Profits Tax (Amendment) Act, 1947 — Section 12B