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Andhra Pradesh High Court judgments, 1968

132 judgments · page 5 of 7

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High Courts28 Mar 1968

Chittoor District Co-operative Marketing Society Ltd. Vs Vegetols Ltd. (In Liquidation) and Others

Andhra Pradesh High Court · (1968) 38 CompCas 687

Companies Act, 1956 — Section 536(2)
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High Courts28 Mar 1968

M. Chinnappa Reddy Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1969 AP 234

Constitution of India, 1950 — Article 311, 311(2)
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High Courts27 Mar 1968Dismissed

The Hyderabad Chemicals and Fertilizers Ltd. Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1968) 22 STC 298

Andhra Pradesh General Sales Tax Act, 1957 — Section 2(s)(ii)Andhra Pradesh General Sales Tax Rules, 1957 — Rule 6(1)(a)
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High Courts25 Mar 1968

Sukhadev Rathi and another Vs Jupudi Rukminamma

Andhra Pradesh High Court · (1968) 03 AP CK 0022

Easements Act, 1882 — Section 33, 35
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High Courts25 Mar 1968

P. Anantha Padmanabha Sarma Vs High Court of Andhra Pradesh and Another

Andhra Pradesh High Court · AIR 1969 AP 195

Andhra Pradesh State Higher Judicial Service Special Rules, 1958 — Rule 26, 4Constitution of India, 1950 — Article 14, 16
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High Courts25 Mar 1968

The State of Andhra Pradesh Vs T.G. Lakshmayya Setty and Sons

Andhra Pradesh High Court · (1969) 24 STC 14

Central Sales Tax Act, 1956 — Section 5, 6, 9
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High Courts25 Mar 1968

Pydi Lakshmanna Vs Duppala Krishnamurthy

Andhra Pradesh High Court · AIR 1969 AP 415 : (1969) CriLJ 1476

Criminal Procedure Code, 1898 (CrPC) — Section 164, 476, 479
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High Courts25 Mar 1968

SRI VENKATESWARA LODGE Vs COMMISSIONER OF Income Tax HYDERABAD, AND OTHERS.

Andhra Pradesh High Court · (1969) 71 ITR 629

Constitution of India, 1950 — Article 14, 19, 20Criminal Procedure Code, 1898 (CrPC) — Section 165Customs Act, 1962 — Section 105
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High Courts23 Mar 1968

Katta Subbarao (died) and Others Vs Pokuri Sri Ramalu and Others

Andhra Pradesh High Court · AIR 1970 AP 258

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 11Limitation Act, 1908 — Article 89
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High Courts22 Mar 1968

Sarvaraya Textiles Ltd. Vs Allada Lakshmana Rao and Another

Andhra Pradesh High Court · (1970) 1 LLJ 703

Payment of Wages Act, 1936 — Section 15, 2
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High Courts22 Mar 1968

Manuri Rukminamma Vs Manuri Ramakrishna Rao and Others

Andhra Pradesh High Court · AIR 1969 AP 128

Civil Procedure Code, 1908 (CPC) — Order 45 Rule 13, 152
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High Courts20 Mar 1968Dismissed

Kalangi Krishna Murty and Co. and Others Vs The Commercial Tax Officer and Others

Andhra Pradesh High Court · (1968) 22 STC 540

Constitution of India, 1950 — Article 14, 143, 19, 31
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High Courts18 Mar 1968Allowed

State of Andhra Pradesh Vs G. Muralidhar and Co.

Andhra Pradesh High Court · (1968) 22 STC 285

Central Sales Tax Act, 1956 — Section 3, 6, 8, 9
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High Courts13 Mar 1968

Official Receiver, Anantapur Vs Kondeti Surayanarayana and Others

Andhra Pradesh High Court · AIR 1969 AP 437

Provincial Insolvency Act, 1920 — Section 4, 53, 54
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High Courts12 Mar 1968

Satyanarayana Khaitan (P) Ltd., Chipurupalli Vs Government of India and Others

Andhra Pradesh High Court · AIR 1969 AP 410

Mineral Concession Rules, 1960 — Rule 54, 55Mines and Minerals (Development and Regulation) Act, 1957 — Section 11, 11(2)
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High Courts12 Mar 1968

Sri Ranganadha Rico Hill and Others Vs Regional Provident Fund Commissioner and Another

Andhra Pradesh High Court · (1969) 2 LLJ 612

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 15, 17
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High Courts08 Mar 1968

R. Satyanarayana and Others Vs Saidayya and Others

Andhra Pradesh High Court · AIR 1969 AP 151

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Limitation Act, 1963 — Section 5Representation of the People Act, 1951 — Section 123, 123(1)(B), 79, 82, 86
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High Courts06 Mar 1968

Associated Transport Co. Vs V. Hanumantha Rao and Another

Andhra Pradesh High Court · (1970) 2 LLJ 167

Employees Compensation Act, 1923 — Section 12, 13, 19, 2, 3
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High Courts05 Mar 1968

Pulim Chenchi Reddy and Others Vs Mungamuri Sivarami Reddy and Others

Andhra Pradesh High Court · AIR 1968 AP 388 : (1968) CriLJ 1645

Criminal Procedure Code, 1898 (CrPC) — Section 145, 146, 147, 148(1), 148(3)
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High Courts04 Mar 1968

Andhavarapu Sreeramamurthy and Others Vs Government of Andhra Pradesh, Home Department, Hyderabad and Others

Andhra Pradesh High Court · AIR 1969 AP 225

Motor Vehicles Act, 1939 — Section 47(1)
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