COURT ARCHIVE

Andhra Pradesh High Court judgments

34,873 judgments · page 1,624 of 1,744

High Courts11 Sept 1964

Sambhu Yellareddy Vs Laxmamma and Others

Andhra Pradesh High Court · AIR 1965 AP 474

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 100Hyderabad Tenancy and Agricultural Lands Act, 1950 — Section 103States Reorganisation Act, 1956 — Section 52, 54

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High Courts11 Sept 1964

Gunturu Kotaiah Vs Radhakrishnamurty, S.I. of Police Lalapet Guntur and Others

Andhra Pradesh High Court · (1965) CriLJ 824

Criminal Procedure Code, 1898 (CrPC) — Section 202, 203Penal Code, 1860 (IPC) — Section 323, 324

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High Courts08 Sept 1964

Public Prosecutor Vs V. Nagabhushanam

Andhra Pradesh High Court · AIR 1965 AP 118 : (1965) CriLJ 420

Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7

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High Courts04 Sept 1964

Public Prosecutor, Andhra Pradesh Vs Uttaravalli Nageswararao

Andhra Pradesh High Court · AIR 1965 AP 176 : (1965) CriLJ 543

Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 15

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High Courts03 Sept 1964Allowed

Vallabhaneni Vimalamba Vs Ghanta Ratnamma and Another

Andhra Pradesh High Court · AIR 1966 AP 26

Civil Procedure Code, 1908 (CPC) — Section 152

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High Courts02 Sept 1964Dismissed

Rajshri Pictures Private Ltd. Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (1965) 16 STC 348

Andhra Pradesh General Sales Tax Act, 1957 — Section 2(n)

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High Courts01 Sept 1964

Nazeena Traders (P) Ltd. and Others Vs Regional Provident Fund Commissioner, Hyderabad and Others

Andhra Pradesh High Court · AIR 1965 AP 200

Employees Provident Fund Act, 1962 — Section 1(3), 1(5)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 16, 19A, 2, 4

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High Courts28 Aug 1964

Chinni Veeraiah Chetty Vs Morisetti Lakshmikantamma and Others

Andhra Pradesh High Court · AIR 1965 AP 322

Contract Act, 1872 — Section 70

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High Courts28 Aug 1964

Konathala Sriamulu and Others Vs Board of Revenue (C.T.), Hyderabad

Andhra Pradesh High Court · AIR 1965 AP 395

Civil Procedure Code, 1908 (CPC) — Section 151, 2(2)

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High Courts25 Aug 1964

Badarwada Bhima Subbaraju Vs Village Panchayat of Gundugolanu

Andhra Pradesh High Court · AIR 1965 AP 186

Contract Act, 1872 — Section 73Limitation Act, 1908 — Article 115, 56

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High Courts21 Aug 1964

The Public Prosecutor Vs Yellagadda Ramakrishna Rao and Another

Andhra Pradesh High Court · AIR 1965 AP 79 : (1965) CriLJ 279

Motor Vehicles Act, 1939 — Section 123, 125, 2(18), 2(33), 2(8)

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High Courts20 Aug 1964

E.S. Ramakrishna Setty Vs State of Andhra Pradesh

Andhra Pradesh High Court · AIR 1965 AP 420 : (1965) CriLJ 608

Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 4(1), 5(1)

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High Courts19 Aug 1964

Chilukula Sanjeevappa and Others Vs Kummathi Anjanappa and Others

Andhra Pradesh High Court · AIR 1965 AP 174

Easements Act, 1882 — Section 15

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High Courts14 Aug 1964Allowed

The State of Andhra Pradesh Vs Gannon Dunkerley and Co. (Private) Ltd.

Andhra Pradesh High Court · (1965) 1 AnWR 151 : (1965) 16 STC 120

Andhra Pradesh General Sales Tax Act, 1957 — Section 22(1)

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High Courts14 Aug 1964

Naoshir S. Chenoy, Hyderabad Vs District Collector of Hyderabad and Others

Andhra Pradesh High Court · AIR 1965 AP 159

Companies Act, 1956 — Section 518(2), 518(3), 530

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High Courts13 Aug 1964Dismissed

Kakinada Co-operative Urban Bank Ltd., Kakinada by its Secretary Vs Sait Chunnilal Hajarimal firm, Kakinada and Others

Andhra Pradesh High Court · AIR 1966 AP 240

Civil Procedure Code, 1908 (CPC) — Section 100, 101, 9Contract Act, 1872 — Section 172

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High Courts13 Aug 1964

Ramulu and Another Vs Govur Venkanna (Died) Govur Narayana and Others

Andhra Pradesh High Court · AIR 1965 AP 466

Hindu Succession Act, 1956 — Section 14(1), 14(2), 4, 6, 7

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High Courts12 Aug 1964Dismissed

Revana Chakradhara Lakshmi Vs Revana K. Durvasulu

Andhra Pradesh High Court · AIR 1966 AP 73

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 23 Rule 1, 151Hindu Marriage Act, 1955 — Section 23, 23(2), 9

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High Courts12 Aug 1964

Gudur Krishna Reddy Vs Union of India and Another

Andhra Pradesh High Court · AIR 1965 AP 263

Contract Act, 1872 — Section 148, 161Railways Act, 1890 — Section 72, 74

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High Courts12 Aug 1964

Edamma Vs Hussainappa

Andhra Pradesh High Court · AIR 1965 AP 455 : (1965) 2 ALT 212 : (1965) CriLJ 712

Criminal Procedure Code, 1898 (CrPC) — Section 438, 439, 488Hindu Marriage Act, 1955 — Section 29(2)

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