COURT ARCHIVE

Andhra Pradesh High Court judgments, 1965

156 judgments · page 4 of 8

High Courts27 Aug 1965Allowed

Khan Bahadur C.B. Taraporwala and Another Vs Kazim Ali Pasha and Others

Andhra Pradesh High Court · AIR 1966 AP 361

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 47Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 10, 86(1), 87BContract Act, 1872 — Section 23, 230

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High Courts26 Aug 1965Dismissed

Moturu Hanumantha Rao Vs Government of Andhra Pradesh

Andhra Pradesh High Court · AIR 1966 AP 229 : (1966) CriLJ 871

Constitution of India, 1950 — Article 22, 359Defence of India Act, 1962 — Section 44Defence of India Rules, 1962 — Rule 30(4)

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High Courts20 Aug 1965

Achanta Subbaraju Vs Cherukuri Suryanarayana Murthy and Others

Andhra Pradesh High Court · AIR 1967 AP 11

Negotiable Instruments Act, 1881 (NI) — Section 51Transfer of Property Act, 1882 — Section 130

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High Courts18 Aug 1965

Chegondi Venkataramadas Vs Bonam Latchanna and Others

Andhra Pradesh High Court · AIR 1966 AP 277

Limitation Act, 1963 — Section 29(2)

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High Courts13 Aug 1965

P. Veeresham Vs Uttamchand Bhandari

Andhra Pradesh High Court · AIR 1967 AP 129(1)

Hyderabad Houses (Rent, Eviction and Lease) Control Act, 1954 — Section 10(7)

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High Courts12 Aug 1965Dismissed

State of Hyderabad and Another Vs Mohammed Afzal and Others

Andhra Pradesh High Court · AIR 1968 AP 47

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Hyderabad Land Acquisition Act, 1309 — Section 18, 22, 5, 9

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High Courts12 Aug 1965

Aluru Srinivasulu Vs T.P. Somiah Chetty and Another

Andhra Pradesh High Court · (1965) 2 ALT 345 : (1967) CriLJ 1227

Penal Code, 1860 (IPC) — Section 425, 426

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High Courts10 Aug 1965

Duddhela Subbamma (Died) and Others Vs D.S. Krishna Murty and Another

Andhra Pradesh High Court · AIR 1967 AP 8

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High Courts10 Aug 1965Dismissed

Bandi Kotayya Vs State (S.H.O. Nandigama) and Others

Andhra Pradesh High Court · AIR 1966 AP 377 : (1966) CriLJ 1377

Criminal Procedure Code, 1898 (CrPC) — Section 156, 173, 173(1), 190(1), 207A

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High Courts04 Aug 1965

DWIJENDRA CHANDRA CHOWDHURY Vs COMMISSIONER OF Income Tax, ASSAM. SUBODH CHANDRA DUTTA v. COMMISSIONER OF Income Tax, ASSAM.

Andhra Pradesh High Court · (1966) 61 ITR 97

Income Tax Act, 1922 — Section 10, 22, 32(1), 34(1)(a), 7

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High Courts03 Aug 1965Allowed

Syed Jalaluddin Hasan Quadri Vs Tarapharmacy

Andhra Pradesh High Court · AIR 1966 AP 136

Hyderabad Small Causes Courts Act, 1330 — Section 12Limitation (Amendment) Act, 1963 — Article 90, 18, 19Limitation Act, 1908 — Article 85, 19, 20, 3, 3(1)

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High Courts02 Aug 1965Allowed