High Courts05 Apr 1961
Marakaiah (R.) Vs Tribunal for Disciplinary Proceedings
Andhra Pradesh High Court · (1961) 2 LLJ 536
Constitution of India, 1950 — Article 14, 309, 310
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,710 of 1,815
High Courts05 Apr 1961
S. Srinivasulu Advocate Claimant Vs Land Acquisition Officer (Special Deputy Collector), Anantapur Referring Officer
Andhra Pradesh High Court · AIR 1963 AP 279
Land Acquisition (Amendment) Act, 1953 — Section 28Land Acquisition Act, 1894 — Section 21, 23
High Courts31 Mar 1961
COMMISSIONER OF Income Tax, ANDHRA PRADESH Vs CHAKKA NARAYANA.
Andhra Pradesh High Court · (1961) 43 ITR 249
Income Tax Act, 1961 — Section 10(2), 66(I)
High Courts29 Mar 1961
TRUSTEES OF SAHEBZADA OF SARF-E-KHAS TRUST Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1962) 44 ITR 332
Income Tax Act, 1961 — Section 41(1)
High Courts24 Mar 1961
Thungabhadra Industries Ltd., Kurnool Vs S.M. Balasundaram, E. Mugesa Mudaliar and Son
Andhra Pradesh High Court · AIR 1962 AP 65
High Courts21 Mar 1961
M. Pandurangam Vs The State
Andhra Pradesh High Court · (1961) 2 AnWR 80 : (1962) CriLJ 260
Railways Act, 1989 — Section 101, 47
High Courts16 Mar 1961Allowed
Inamdars of Sulhnagar Colony and Others Vs Government of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1961 AP 523
Constitution of India, 1950 — Article 13, 200, 31, 31(2), 31(3)Hyderabad Tenancy and Agricultural Lands Act, 1950 — Section 38E
High Courts16 Mar 1961
Sharaf Shah Khan and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1963 AP 314 : (1963) CriLJ 121
Criminal Procedure Code, 1898 (CrPC) — Section 162, 237, 410, 428Evidence Act, 1872 — Section 114, 14, 54, 9Penal Code, 1860 (IPC) — Section 395, 400, 411
High Courts14 Mar 1961
Workmen of Hindustan Shipyard (Private), Ltd. [By their President Sankara Rao (M.V.)] Vs Industrial Tribunal and Others
Andhra Pradesh High Court · (1961) 2 LLJ 526
Factories Act, 1948 — Section 108, 14, 15, 16, 25Industrial Disputes Act, 1947 — Section 10, 12, 33, 7, 7A
High Courts14 Mar 1961Allowed
The State of Andhra Pradesh Vs Sevak Automobiles
Andhra Pradesh High Court · (1962) 13 STC 45
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4)
High Courts14 Mar 1961
ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION Vs Income Tax OFFICER, HYDERABAD, AND ANOTHER.
Andhra Pradesh High Court · AIR 1962 AP 323 : (1963) 47 ITR 101
COMPANIES ACT, 1956 — Section 2Constitution of India, 1950 — Article 19, 226, 254, 285, 289General Clauses Act, 1897 — Section 3
High Courts10 Mar 1961
Somayajulu (B.) (Andhra Union of working Journalists) Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1961) 03 AP CK 0014
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2
High Courts10 Mar 1961
Sripati Panditharadhyulu saraba Salvalingam and Another Vs Mudigonda Lingamurthy and Others
Andhra Pradesh High Court · AIR 1962 AP 173
High Courts10 Mar 1961
The Workman, B. Somayajulu Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1961 AP 528 : (1961) 2 LLJ 265
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2Working Journalists (Industrial Disputes) Act, 1955 — Section 2
High Courts04 Mar 1961Dismissed
Sajja Suryanarayana Rao Vs Sajja Veera Rajamma (died) H.S. Hanumantharao and Others
Andhra Pradesh High Court · AIR 1964 AP 223
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57, Order 21 Rule 58Specific Relief Act, 1877 — Section 42
High Courts04 Mar 1961
Legu Venkataramanayya Setty and Another Vs Gunda Subbayya Chetty and Others
Andhra Pradesh High Court · AIR 1962 AP 175
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts03 Mar 1961
KURELLA PULLAYYA Vs COMMISSIONER OF Income Tax, HYDERABAD.
Andhra Pradesh High Court · (1962) 45 ITR 364
Evidence Act, 1872 — Section 106
High Courts01 Mar 1961
D. D. ITALIA Vs COMMISSIONER OF I Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1962) 44 ITR 131
Constitution of India, 1950 — Article 14
High Courts28 Feb 1961
Public Prosecutor Vs Chitrala Venkataswamy
Andhra Pradesh High Court · (1962) CriLJ 641
Prevention of Food Adulteration Act, 1954 — Section 10, 16, 7
High Courts27 Feb 1961Allowed
Kilambi Venkata Rangacharyulu Vs Kilambi Gopalakrishnamacharyulu and Others
Andhra Pradesh High Court · AIR 1962 AP 110
Lunacy Act, 1912 — Section 62