Banking Companies (Legal Practitioners Clients Account) Act, 1949 — Section 2Companies Act, 1913 — Section 196, 196(7), 2(11), 235, 236Constitution of India, 1950 — Article 20, 20(2), 20(3), 5, 70A(1)

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High Courts27 Mar 1958

G.M. Chenna Basappa Vs Commissioner of Income Tax, Hyderabad

Andhra Pradesh High Court · AIR 1959 AP 368 : (1958) 34 ITR 576

Income Tax Act, 1922 — Section 13, 66, 66(1)

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High Courts27 Mar 1958

G.M. Chenna Basappa Vs Commissioner of Income Tax

Andhra Pradesh High Court · AIR 1959 AP 368 : (1958) 34 ITR 576

Income Tax Act, 1922 — Section 13, 66

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High Courts24 Mar 1958Dismissed

Mallikar Junappa Kalyanshetti Vs Rudrasetti Sangasetti Patil Mahagamkar and Another

Andhra Pradesh High Court · AIR 1959 AP 305

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 47 Rule 2, Order 47 Rule 4, Order 47 Rule 7, 115

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High Courts20 Mar 1958

Shaik Mastan Bi and others Vs Shaik Sahab and others

Andhra Pradesh High Court · AIR 1958 AP 751

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High Courts19 Mar 1958Allowed

Padarthy Ratnam and Company Vs Industrial Tribunal and Others

Andhra Pradesh High Court · (1958) 2 LLJ 290

Industrial Disputes Act, 1947 — Section 10(1), 2

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High Courts19 Mar 1958Allowed

Kotharaju Narayana Rao Vs Tekumalla Ramachandra Rao

Andhra Pradesh High Court · AIR 1959 AP 370

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 8Contract Act, 1872 — Section 10, 219, 23Negotiable Instruments Act, 1881 (NI) — Section 118, 4, 5

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High Courts19 Mar 1958

Pulipati Subbarao and Co. Vs Appellate Asstt. Commissioner of Income Tax, Vijayawada and Another

Andhra Pradesh High Court · AIR 1959 AP 505 : (1959) 35 ITR 673

Income Tax Act, 1922 — Section 31(3)

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High Courts16 Mar 1958Allowed

Chemicals Limited Vs Registrar of Companies and Another

Andhra Pradesh High Court · (1958) 03 AP CK 0016

Companies Act, 1913 — Section 109, 277(D)General Clauses Act, 1897 — Section 3(1), 3(10)Stamp Act, 1899 — Article 33, 34, 4, 13, 14

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High Courts14 Mar 1958

Polisetti Subbaraidu and Co., Chirala Vs Commissioner of Income Tax, Hyderabad

Andhra Pradesh High Court · AIR 1959 AP 166

Income Tax Act, 1922 — Section 13

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High Courts14 Mar 1958

P. Kesava Rao Naidu Vs Director of Posts and Telegraphs, Andhra Circle, Kurnool and another

Andhra Pradesh High Court · AIR 1958 AP 697

Constitution of India, 1950 — Article 14, 226, 311, 311(2)

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High Courts13 Mar 1958

Dippala Suri Dora Vs V.V. Giri and others

Andhra Pradesh High Court · AIR 1958 AP 724

Civil Procedure Code, 1908 (CPC) — Section 107Constitution of India, 1950 — Article 101, 119, 136, 14, 15Representation of the People Act, 1951 — Section 116A, 21, 30, 31, 32

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High Courts13 Mar 1958Allowed

Mohamed Minhajuddin Vs Ahmed Khan

Andhra Pradesh High Court · AIR 1959 AP 168

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Trade Marks Act, 1940 — Section 21

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High Courts12 Mar 1958

Mohammad Ghouse Mohiuddin Vs The State of Andhra Pradesh and another

Andhra Pradesh High Court · AIR 1958 AP 761

Citizenship Act, 1955 — Section 18, 9, 9(1)Constitution of India, 1950 — Article 19, 226, 5(c), 9

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