Andhra Pradesh High Court Judgments 1965

High Courts24 Dec 1965

Advocate-General, Andhra Pradesh, Hyderabad Vs V. Ramana Rao

Andhra Pradesh High Court · AIR 1967 AP 299 : (1967) CriLJ 1470

Constitution of India, 1950 — Article 19(1), 21, 215, 225, 227Contempt of Courts Act, 1971 — Section 2, 3(1)Government of India (Amendment) Act, 1935 — Section 220(1), 223

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High Courts24 Dec 1965

Ramakrishna Agencies (Private) Ltd. Vs Life Insurance Corporation, Madras

Andhra Pradesh High Court · AIR 1967 AP 109 : (1967) 37 CompCas 94

Contract Act, 1872 — Section 213Life Insurance Corporation Act, 1956 — Section 36

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High Courts24 Dec 1965

KUMARA RAJAH OF VENKATAGIRI AND OTHERS Vs Income Tax OFFICER, A-WARD, NELLORE, AND ANOTHER.

Andhra Pradesh High Court · (1960) ALT 265 : (1967) 64 ITR 264

Constitution of India, 1950 — Article 31

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High Courts22 Dec 1965

Chanti China Venkatareddi Vs Kurasani Koti Reddy and Another

Andhra Pradesh High Court · AIR 1967 AP 81

Easements Act, 1882 — Section 44, 7Limitation Act, 1908 — Section 26

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High Courts22 Dec 1965

A. SUBRAHMANYAM Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.

Andhra Pradesh High Court · (1966) 2 ALT 367 : (1966) 2 AnWR 24 : (1967) 64 ITR 367

Hindu Succession Act, 1956 — Section 14

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High Courts16 Dec 1965

Bahadurrinisa Begum Vs Vasudev Naick and Others

Andhra Pradesh High Court · AIR 1967 AP 123

Negotiable Instruments Act, 1881 (NI) — Section 4Stamp Act, 1899 — Section 2(22), 2(5)

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High Courts16 Dec 1965

Sri Gopal Manuers and Bonu Mill Vs Manepalli Ranganayakulu and Sons and Another

Andhra Pradesh High Court · AIR 1967 AP 145

Contract Act, 1872 — Section 124, 235

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High Courts15 Dec 1965

Guntupalli Basavaiah Vs Nalamothu Venkamma

Andhra Pradesh High Court · AIR 1967 AP 275

Negotiable Instruments Act, 1881 (NI) — Section 9

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High Courts15 Dec 1965Dismissed

Kuchi Rajeswara Sastry and Sons and Another Vs Commercial Tax Officer

Andhra Pradesh High Court · (1967) 20 STC 548

Constitution of India, 1950 — Article 286

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High Courts13 Dec 1965

Chadalavada Subba Rao Vs Kasu Brahmananda Reddy and Others

Andhra Pradesh High Court · AIR 1967 AP 155 : (1967) CriLJ 691

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Conduct of Elections Rules, 1961 — Rule 93Criminal Procedure Code, 1898 (CrPC) — Section 337

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High Courts10 Dec 1965

K. APPALANARASIMHAM AND OTHERS Vs UNION OF INDIA AND OTHERS

Andhra Pradesh High Court · (1966) 1 AnWR 453 : (1967) 64 ITR 307

Civil Procedure Code, 1908 (CPC) — Section 151Income Tax Act, 1961 — Section 46

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High Courts06 Dec 1965

Munakala Appanna Reddy Vs Board of Trustees, Visakhapatnam and Another

Andhra Pradesh High Court · AIR 1967 AP 73 : (1967) 2 LLJ 700

Constitution of India, 1950 — Article 309Fundamental Rules — Rule 14, 9(13)

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High Courts03 Dec 1965Partly Allowed

Pingle Venkatrama Reddy (died) and Another Vs Income Tax and Expenditure Tax Officer, Income Tax cum Wealth Tax Circle No. 1, Hyderabad

Andhra Pradesh High Court · AIR 1966 AP 318

Constitution of India, 1950 — Article 226Expenditure Tax Act, 1957 — Section 2, 4, 5, 6

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High Courts02 Dec 1965

Vuppalapati Butchiraju and Another Vs Rajah Sri Ranga Satyanarayana Ramachandra Venkata Narasimha Bhupala Bhalavayunim Varu and Others

Andhra Pradesh High Court · AIR 1967 AP 63

Specific Relief Act, 1877 — Section 22Specific Relief Act, 1963 — Section 20

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High Courts02 Dec 1965

Vuppalapati Butchiraju and another Vs Rajah Sri Ranga Satyanarayana Ramachandra Venkata Narasimha Bhupala Bhalavayunim Varu and others

Andhra Pradesh High Court · AIR 1967 AP 63

Specific Relief Act, 1963 — Section 20, 22

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High Courts01 Dec 1965

Managing Member Nirmal Industries, Khairatabad, Hyderabad Vs Naseemudding and Others

Andhra Pradesh High Court · AIR 1967 AP 370

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226Hyderabad Shops and Establishments Act, 1951 — Section 36, 37

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High Courts26 Nov 1965Dismissed

Ramdas and Others Vs State

Andhra Pradesh High Court · AIR 1966 AP 344 : (1966) 2 ALT 80 : (1966) CriLJ 1234

Penal Code, 1860 (IPC) — Section 395, 400

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High Courts19 Nov 1965Partly Allowed

Kommapalle Narayana Reddy and Others Vs Kalavapalle Venkatramanappa and Others

Andhra Pradesh High Court · AIR 1966 AP 329

Civil Procedure Code, 1908 (CPC) — Section 151, 152Easements Act, 1882 — Section 18Evidence Act, 1872 — Section 101, 102, 103, 104

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High Courts19 Nov 1965

Vinay Construction and Development Company, Hyderabad Vs Inspector General of Registration and Stamps, Andhra Pradesh, Hyderabad and Another

Andhra Pradesh High Court · AIR 1967 AP 90

Stamp Act, 1899 — Article 31, 57, 59(1)Transfer of Property Act, 1882 — Section 105

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High Courts15 Nov 1965Allowed

Pamjula Venkatramayya Vs Pamjula Mahalakshmamma

Andhra Pradesh High Court · AIR 1966 AP 289 : (1966) 1 AnWR 346

Evidence Act, 1872 — Section 101, 102, 103, 104Hindu Adoptions and Maintenance Act, 1956 — Section 18(2)

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Andhra Pradesh High Court judgments, 1965