COURT ARCHIVE

Andhra Pradesh High Court judgments, 1964

173 judgments · page 9 of 9

High Courts24 Jan 1964Allowed

Firm of Nainsukhdas Baldeodas and Another Vs Assistant Collector, Vizianagaram and Others

Andhra Pradesh High Court · AIR 1966 AP 272

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 11, 13, 2Constitution of India, 1950 — Article 226

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High Courts24 Jan 1964

Commercial and Industrial Bank Ltd., Gunfoundry Vs J. Kanakachalam and Another

Andhra Pradesh High Court · AIR 1966 AP 246

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 19(1), 96Limitation Act, 1908 — Article 85, 19Limitation Act, 1963 — Article 1

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High Courts23 Jan 1964

CHELAMALA SETTI ADEYYA Vs COMMISSIONER OF GIFT-TAX.

Andhra Pradesh High Court · (1964) 54 ITR 339

Income Tax Act, 1961 — Section 30

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High Courts23 Jan 1964

Ratan Lal and Another Vs Commercial and Industrial Bank Ltd. and Others

Andhra Pradesh High Court · AIR 1965 AP 349

Limitation Act, 1908 — Section 19, 20, 21(2)Partnership Act, 1932 — Section 19

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High Courts23 Jan 1964Allowed

Lloyds Commercial Corporation Vs Veeravilli Satyanarayana and Satti Rami Reddi Registered Firm, Kakinada

Andhra Pradesh High Court · AIR 1966 AP 256

Arbitration Act, 1940 — Section 20Contract Act, 1872 — Section 28

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High Courts23 Jan 1964

Janga Reddy Vs Hafezunnisa Begum

Andhra Pradesh High Court · AIR 1965 AP 17 : (1965) CriLJ 8

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 2, 141, 146

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High Courts21 Jan 1964Dismissed

Duddu Koteswara Rao Vs Motumarru Sambiah and Others

Andhra Pradesh High Court · AIR 1966 AP 252

Transfer of Property Act, 1882 — Section 58

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High Courts20 Jan 1964

K. Venkatasubbamma and Others Vs K. Subba Rao Nuna Venkatarami Setti and Others

Andhra Pradesh High Court · AIR 1964 AP 462

Limitation Act, 1908 — Section 19, 20, 3Partnership Act, 1932 — Section 28(2), 42, 47Provincial Small Cause Courts Act, 1887 — Section 25

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High Courts17 Jan 1964Allowed

In Re: Madiga Boosenna and Others

Andhra Pradesh High Court · AIR 1964 AP 429 : (1964) CriLJ 271

Andhra Pradesh (Andhra Area) Prohibition Act, 1937 — Section 4(1)

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High Courts17 Jan 1964

Shavax A. Lal and Others Vs Syed Masood Hosain and Others

Andhra Pradesh High Court · AIR 1965 AP 143

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 1(1), Order 40 Rule 1(2), 12, 151Specific Relief Act, 1877 — Section 44

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High Courts13 Jan 1964

Union of India (UOI) Vs Chekka Ranganayakulu and Sons

Andhra Pradesh High Court · AIR 1964 AP 477

Contract Act, 1872 — Section 151, 152, 161Railways Act, 1890 — Section 47(1), 72

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High Courts10 Jan 1964

Shafeeq Shameem and Co. and Another Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1964) 15 STC 828

Constitution of India, 1950 — Article 286

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High Courts06 Jan 1964Allowed

In Re: C.R. Mallikarjana Rao

Andhra Pradesh High Court · AIR 1964 AP 438 : (1964) CriLJ 376

Criminal Procedure Code, 1898 (CrPC) — Section 510A

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