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Andhra Pradesh High Court judgments, 1954

178 judgments · page 4 of 9

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High Courts19 Oct 1954

K. Rangaraju and Others Vs Illapavaluri Sitaramayya

Andhra Pradesh High Court · AIR 1955 AP 62

Transfer of Property Act, 1882 — Section 108
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High Courts18 Oct 1954Dismissed

Shahzadi Begum Vs Hakim Manohar Lal

Andhra Pradesh High Court · (1954) 10 AP CK 0012

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 85, Order 21 Rule 86
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High Courts15 Oct 1954Dismissed

The Bank of Bapatla Limited Vs Manyam Biti

Andhra Pradesh High Court · (1954) 10 AP CK 0005

Reserve Bank of India Act, 1934 — Section 2(e), 8, 9
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High Courts14 Oct 1954

Katam Veerayya Vs Godela Subbamm

Andhra Pradesh High Court · AIR 1955 AP 78

Limitation Act, 1908 — Article 139
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High Courts14 Oct 1954Allowed

Ram Reddy Vs Garla Jankavva

Andhra Pradesh High Court · (1954) 10 AP CK 0004

Civil Procedure Code, 1908 (CPC) — Section 2
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High Courts11 Oct 1954Dismissed

V.D. Deshpande and others Vs State of Hyderabad and others

Andhra Pradesh High Court · (1954) 10 AP CK 0008

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High Courts30 Sept 1954Dismissed

Attelliswamy and another Vs Hyderabad State and others

Andhra Pradesh High Court · (1954) 09 AP CK 0021

Constitution of India, 1950 — Article 14
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High Courts30 Sept 1954Allowed

Venkat Munga Bai and others Vs State of Hyderabad

Andhra Pradesh High Court · (1954) 09 AP CK 0018

Constitution of India, 1950 — Article 14, 19(1)(f), 19(1)(f), 226, 31Pensions Act, 1871 — Section 4
Read judgment
High Courts30 Sept 1954

Bapu and another Vs Shankar Lal

Andhra Pradesh High Court · (1954) 09 AP CK 0017

Civil Procedure Code, 1908 (CPC) — Section 151, 152, 48, 48(1)(b)
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High Courts28 Sept 1954Dismissed

Mutsadilal and another Vs Union of India

Andhra Pradesh High Court · (1954) 09 AP CK 0031

Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 123, 124Railways Act, 1989 — Section 55, 55(5)
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High Courts28 Sept 1954Allowed

Hiro Lilaram Chablani Vs State of Hyderabad

Andhra Pradesh High Court · (1954) 09 AP CK 0003

Constitution of India, 1950 — Article 223, 225, 226, 311, 311(2)Government of India Act, 1935 — Section 240, 240(2), 240(3)
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High Courts24 Sept 1954

P. Sowrayya and Brothers Ltd. Vs Sundaragiri Abdul Khader Saheb

Andhra Pradesh High Court · AIR 1955 AP 29

Civil Procedure Code, 1908 (CPC) — Section 9
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High Courts24 Sept 1954

Mohd. Suleman Vs The State

Andhra Pradesh High Court · (1955) CriLJ 956

Criminal Procedure Code, 1898 (CrPC) — Section 256Penal Code, 1860 (IPC) — Section 409
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High Courts24 Sept 1954

Eluri Krishnamurthy and Others Vs Eluri Suryakantamma

Andhra Pradesh High Court · AIR 1955 AP 5

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High Courts23 Sept 1954

State of Hyderabad Vs K.B. Swami Gupta

Andhra Pradesh High Court · (1955) CriLJ 1588

Motor Vehicles Act, 1988 — Section 112, 78
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High Courts22 Sept 1954Dismissed

Pisupati Rama Rao and Others Vs Tadepalli Papayya and Another

Andhra Pradesh High Court · (1954) 09 AP CK 0029

Contract Act, 1872 — Section 23Defence of India Rules, 1962 — Rule 27, 81(2), 81(4)
Read judgment
High Courts22 Sept 1954

Khagum Khan and Another Vs Mohamed Ali Sahib and Another

Andhra Pradesh High Court · AIR 1955 AP 209

Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 32, 32(4)
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High Courts21 Sept 1954

Samudrala Srinivasacharyulu Vs Marripati Hanumantha Rao and Others

Andhra Pradesh High Court · AIR 1955 AP 10

Civil Procedure Code, 1908 (CPC) — Section 122, 125, 66
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High Courts21 Sept 1954

In Re: Valluru Narayana Reddy and Others

Andhra Pradesh High Court · AIR 1955 AP 48 : (1955) CriLJ 383

Penal Code, 1860 (IPC) — Section 307Criminal Procedure Code, 1898 (CrPC) — Section 346, 346(2), 437
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High Courts21 Sept 1954

Addanki Venkata Rukminiamma Vs Chilakamarthi Krishnamurthy

Andhra Pradesh High Court · AIR 1955 AP 205

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 10
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