COURT ARCHIVE

Andhra Pradesh High Court judgments

36,291 judgments · page 1,721 of 1,815

High Courts25 Mar 1960Dismissed

Burmah Shell Oil Storage and Distributing Company of India Ltd., Vizagapatnam by its Constituted Attorney A.P. Bhalla Vs State of Andhra Pradesh

Andhra Pradesh High Court · AIR 1960 AP 619 : (1960) 11 STC 533

Constitution of India, 1950 — Article 286(1)

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High Courts24 Mar 1960Dismissed

Nannapaneni Narasingarayudu and Others Vs Nannapaneni Ankineedu (died) and Another

Andhra Pradesh High Court · AIR 1962 AP 192

Transfer of Property Act, 1882 — Section 55(2)

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High Courts23 Mar 1960Dismissed

Sri Akhraj Parakh Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (1960) 11 STC 483

Hyderabad General Sales Tax Act, 1950 — Section 3(2A), 6

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High Courts22 Mar 1960Allowed

H. Abdul Bakshi and Brothers Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (1960) 2 AnWR 108 : (1960) 11 STC 526

Hyderabad General Sales Tax Act, 1950 — Section 2(e)Hyderabad General Sales Tax Rules, 1950 — Rule 5, 5(2)

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High Courts22 Mar 1960Dismissed

Kanumuri Anji Raju and Another Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1961 AP 123

Constitution of India, 1950 — Article 14, 226

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High Courts18 Mar 1960Dismissed

Bhagavathula Kameswara Rao Vs Doddaku Veera Raghavulu and Another

Andhra Pradesh High Court · AIR 1960 AP 616

Registration Act, 1908 — Section 47

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High Courts18 Mar 1960Dismissed

Palla Pattabhiramayya and Others Vs Velaga Narayana Rao

Andhra Pradesh High Court · AIR 1960 AP 625

Limitation Act, 1908 — Section 14

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High Courts16 Mar 1960

Hidayat Mohiuddin Vs Karamullah

Andhra Pradesh High Court · AIR 1961 AP 1

Hyderabad Stamp Act, 1331 — Article 24Stamp Act, 1899 — Article 35Transfer of Property Act, 1882 — Section 106

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High Courts15 Mar 1960Dismissed

P.V. Jaya Rao Vs Cantonment Board, Secunderabad (Dn.)

Andhra Pradesh High Court · AIR 1961 AP 113

Cantonments Act, 1924 — Section 179, 181Constitution of India, 1950 — Article 226

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High Courts10 Mar 1960Allowed

Mohd. Abdul Azeem Vs Syed Miram

Andhra Pradesh High Court · AIR 1961 AP 65

Civil Procedure Code, 1908 (CPC) — Order 44 Rule 1, Order 44 Rule 2

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High Courts09 Mar 1960Dismissed

Mocherla Venkataraya Sarma Vs Y. Sivarama Prasad and Others

Andhra Pradesh High Court · AIR 1961 AP 250

Andhra Pradesh Panchayat Samithis and Zilla Parishads Act, 1959 — Section 36, 36(1), 37Constitution of India, 1950 — Article 226

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High Courts08 Mar 1960Dismissed

Union of India (UOI) (Income Tax Officer, Eluru) Vs Official Liquidator E.M.T. Ltd., Eluru (Official Receiver, West Godavari, Eluru) and Others

Andhra Pradesh High Court · AIR 1960 AP 555

Transfer of Property Act, 1882 — Section 73

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High Courts08 Mar 1960

Public Prosecutor, Andhra Pradesh Vs Kothakapu Etreddy Venkata Reddi and Others

Andhra Pradesh High Court · AIR 1961 AP 105 : (1961) CriLJ 356

Constitution of India, 1950 — Article 19(1), 22(1)Evidence Act, 1872 — Section 126Legal Practitioners Act, 1879 — Section 13

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High Courts04 Mar 1960

COMMISSIONER OF Income Tax, HYDERABAD Vs J. GOVINDA RAO and SONS.

Andhra Pradesh High Court · (1961) ALT 179 : (1961) 41 ITR 186

Income Tax Rules, 1922 — Rule 2(c)

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High Courts04 Mar 1960Allowed

Chikkula Chendraiah Vs Tata Seetarammaiah and Others

Andhra Pradesh High Court · AIR 1961 AP 102

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 151

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High Courts04 Mar 1960

PAMULAPATI ANKINEEDU AND KOTA VENKATASUBBIAH RICE MILL CO. Vs THE ADDITIONAL Income Tax OFFICER, BAPATLA.

Andhra Pradesh High Court · (1961) 43 ITR 522

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 35

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High Courts02 Mar 1960Allowed

Kalyanam Narasayya Vs Kalyanam Seetaramma

Andhra Pradesh High Court · AIR 1961 AP 60

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High Courts01 Mar 1960Dismissed

Y. Vasudevarao and Others Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1961 AP 229

Constitution of India, 1950 — Article 14, 234, 309, 310

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High Courts29 Feb 1960Dismissed

Bethia Venkanna Vs Sait Chunilal Moolchand Registered Firm, Kakinada by Managing Partner, Chunilal

Andhra Pradesh High Court · AIR 1961 AP 63

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 21, Order 21 Rule 30

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High Courts26 Feb 1960Allowed

Smt. Vyricherla Chandramani Pattamahadevi Varu (died) and Others Vs Land Acquisition Officer Vizianagaram and Another

Andhra Pradesh High Court · AIR 1960 AP 590

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 151Land Acquisition Act, 1894 — Section 18

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