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Andhra Pradesh High Court judgments, 1966

154 judgments · page 6 of 8

High Courts14 Jun 1966

Samudrala Nagabhushanam Vs Venkana Raghavayya

Andhra Pradesh High Court · AIR 1968 AP 70

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22Andhra Pradesh High Court Appellate Side Rules, 1958 — Rule 23(1), 41, 41A, 41A(2)Civil Procedure Code, 1908 (CPC) — Section 115, 122, 25
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High Courts22 Apr 1966Allowed

Shiv Pershad Vs Ganesh Singh and Another

Andhra Pradesh High Court · AIR 1968 AP 20

Hyderabad Municipal Corporation Act, 1956 — Section 71, 79(2)Hyderabad Municipal Corporation Elections and Election Petitions Rules, 1956 — Rule 24, 51
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High Courts11 Apr 1966

Pedda Edla Ram Kishtiah Vs Manne Pochiah

Andhra Pradesh High Court · AIR 1967 AP 148

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 55, Order 38 Rule 5, Order 38 Rule 6, 51Hyderabad Tenancy and Agricultural Lands Act, 1950 — Section 47
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High Courts07 Apr 1966

Ram Bai Vs Suraj Karen and Others

Andhra Pradesh High Court · AIR 1967 AP 383

Andhra Pradesh Civil Rules of Practice and Circular Orders, 1990 — Rule 95Civil Procedure Code, 1908 (CPC) — Order 32 Rule 10, Order 33 Rule 17, Order 33 Rule 18
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