COURT ARCHIVE

Andhra Pradesh High Court judgments, 1961

205 judgments · page 7 of 11

High Courts24 Jul 1961

P.M. Deshpande and Another Vs Ferro Alloys Corporation and R.B. Sree Ram and Co. Private Ltd., Srikakulam and Another

Andhra Pradesh High Court · AIR 1964 AP 471 : (1964) CriLJ 378 : (1964) 1 LLJ 613

Criminal Procedure Code, 1898 (CrPC) — Section 14, 39(1)Industrial Disputes Act, 1947 — Section 18, 18(3), 2, 22, 23

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High Courts23 Jul 1961Dismissed

The State of Andhra Pradesh Vs Sri Sitharamanjaneya Rice, Groundnut and Flour Mill

Andhra Pradesh High Court · (1962) 13 STC 31

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High Courts21 Jul 1961

Gutta Sriramulu Naidu and Another Vs The State

Andhra Pradesh High Court · (1963) CriLJ 546

Central Excises and Salt Act, 1944 — Section 40Criminal Procedure Code, 1898 (CrPC) — Section 161, 342Evidence Act, 1872 — Section 162, 47, 62, 63, 65

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High Courts19 Jul 1961Dismissed

Munaga Peraiah Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (1962) 13 STC 26

Income Tax Act, 1961 — Section 35

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High Courts18 Jul 1961

Kollapudi Govindamma Vs Mandru Bullemma

Andhra Pradesh High Court · AIR 1962 AP 243

Civil Procedure Code, 1908 (CPC) — Section 2(11), 53

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High Courts14 Jul 1961Allowed

Thummala Rama Rao and Others Vs Chodagam Venkateswara Rao and Others

Andhra Pradesh High Court · AIR 1963 AP 154

Negotiable Instruments Act, 1881 (NI) — Section 28Partnership Act, 1932 — Section 32(3), 72

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High Courts14 Jul 1961

Mahadevuni Vasudeva Raju Vs Badravada Subbaraju and Others

Andhra Pradesh High Court · (1962) CriLJ 130

Criminal Procedure Code, 1898 (CrPC) — Section 203, 423, 436, 437

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High Courts13 Jul 1961Dismissed

Pullagura Subbaiah Chetty and Brothers Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (1962) 1 AnWR 308 : (1962) 13 STC 735

Andhra Pradesh General Sales Tax Act, 1957 — Section 5(3)

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High Courts07 Jul 1961

Salla Venkata Reddy Vs Bheemreddy Jadikonti Ramreddy and Others

Andhra Pradesh High Court · AIR 1963 AP 239

Transfer of Property Act, 1882 — Section 105, 53A, 54, 58

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High Courts07 Jul 1961

In Re: Gonugunta Narasimha Chetty

Andhra Pradesh High Court · (1963) CriLJ 109

Criminal Procedure Code, 1898 (CrPC) — Section 242Prevention of Food Adulteration Act, 1954 — Section 13, 16, 2, 23, 4

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High Courts06 Jul 1961

Koduri Krishnarao Vs State of Andhra Pradesh, Hyderabad

Andhra Pradesh High Court · AIR 1962 AP 249

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 11, Order 11 Rule 12, Order 11 Rule 17, Order 11 Rule 21, Order 12 Rule 8Evidence Act, 1872 — Section 65Limitation Act, 1908 — Article 115

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High Courts06 Jul 1961Allowed