Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980 — Rule 200Civil Procedure Code, 1908 (CPC) — Order 21 Rule 83, Order 40 Rule 1, Order 46 Rule 1

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High Courts03 Aug 1966Allowed

Boddu Veeraiah and Others Vs Aripirala Venkata Laxmamma and Others

Andhra Pradesh High Court · AIR 1968 AP 276

Evidence Act, 1872 — Section 114, 90

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High Courts02 Aug 1966Allowed

K.M.S. Lakshmanier and Sons (P.) Ltd. Vs The Sales Tax Appellate Tribunal and Others

Andhra Pradesh High Court · (1967) 2 ALT 32 : (1967) 1 AnWR 212 : (1967) 20 STC 103

Constitution of India, 1950 — Article 226

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High Courts29 Jul 1966Allowed

A. Yadgir Reddy Vs Director of Public Libraries, Govt. of Andhra Pradesh and Another

Andhra Pradesh High Court · AIR 1968 AP 69

Andhra Pradesh Panchayat Samithis and Zilla Parishads Rules — Rule 14Andhra Pradesh Public Libraries Rules, 1961 — Rule 3, 8A, 8A(2)Constitution of India, 1950 — Article 226

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High Courts28 Jul 1966

S. Sivanandareddi Vs M. Gurumurthi Reddi and Another

Andhra Pradesh High Court · AIR 1967 AP 277

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 99, 47

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High Courts26 Jul 1966

Jafar Ali Vs Ramloo and Another

Andhra Pradesh High Court · AIR 1967 AP 234

Civil Procedure Code, 1908 (CPC) — Section 145

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High Courts21 Jul 1966Dismissed

Akkipeddi Gopalasastry Vs Vijayawada Engineering Metal Co. Ltd.

Andhra Pradesh High Court · AIR 1968 AP 41

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 12Limitation Act, 1908 — Article 115, 120, 49

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High Courts18 Jul 1966

Gianoba and Another Vs The Collector (Additional District Magistrate)

Andhra Pradesh High Court · (1967) CriLJ 1713

Arms Act, 1959 — Section 17, 18Constitution of India, 1950 — Article 19, 226Criminal Procedure Code, 1898 (CrPC) — Section 107

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High Courts15 Jul 1966

Ramakrishna Transports, Kalahasti Vs Commissioner of Income Tax, Andhra Pradesh, Hyderabad

Andhra Pradesh High Court · AIR 1968 AP 34 : (1968) 68 ITR 107

Income Tax Act, 1922 — Section 26, 26A, 33B, 59, 66(1)Income Tax Rules, 1962 — Rule 2, 3, 4, 5, 6Partnership Act, 1932 — Section 5

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High Courts13 Jul 1966Allowed

K. Koteswararao and Others Vs State of Andhra Pradesh by Secretary Board of Revenue (Excise), Hyderabad and Another

Andhra Pradesh High Court · AIR 1968 AP 129

Constitution of India, 1950 — Article 14, 16, 226, 245, 311(2)Financial Code — Rule 62

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High Courts08 Jul 1966Allowed

Public Prosecutor Vs S. Thatha Rao and Others

Andhra Pradesh High Court · AIR 1968 AP 17 : (1968) CriLJ 20

Criminal Procedure Code, 1898 (CrPC) — Section 221(7), 342Prevention of Food Adulteration Act, 1954 — Section 10(7), 13, 16(1), 20(1)Prevention of Food Adulteration Rules, 1955 — Rule 9

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High Courts06 Jul 1966Allowed

L. Nagabhushanam Vs A. Ankaiah and Others

Andhra Pradesh High Court · AIR 1968 AP 274

Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 42, 47(3), 48

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High Courts01 Jul 1966Dismissed

P. Radhakrishna and Others Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1968 AP 350 : (1969) 2 LLJ 615

Constitution of India, 1950 — Article 226, 309

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High Courts30 Jun 1966Dismissed

The Collector of Central Excise, Hyderabad and Others Vs Phool Chand Mohanlal and Another

Andhra Pradesh High Court · AIR 1968 AP 103

Defence of India Act, 1971 — Section 3, 44Defence of India Rules, 1962 — Rule 126(4), 126A, 126B, 126C, 126DGold (Control) Act, 1965 — Section 5(3)

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High Courts27 Jun 1966

Bommidala Poornaish Vs The Union of India

Andhra Pradesh High Court · AIR 1967 AP 338

Central Excises and Salt Act, 1944 — Section 33, 35, 36, 40Civil Procedure Code, 1908 (CPC) — Section 20, 80, 9Constitution of India, 1950 — Article 226

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