COURT ARCHIVE

Andhra Pradesh High Court judgments

34,873 judgments · page 1,626 of 1,744

High Courts17 Jul 1964

Public Prosecutor Vs Shaik Sheriff

Andhra Pradesh High Court · AIR 1965 AP 372 : (1965) CriLJ 585

Constitution of India, 1950 — Article 14Criminal Law (Amendment) Act, 1952 — Section 6(1), 6(2)Criminal Procedure Code, 1898 (CrPC) — Section 12(1), 155(2), 4, 5

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High Courts16 Jul 1964

Kompalli Venkanna and Another Vs Chinna Narayana and Others

Andhra Pradesh High Court · AIR 1965 AP 158

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 62

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High Courts16 Jul 1964

In Re: Gourisetti Narayana and Others

Andhra Pradesh High Court · AIR 1965 AP 77 : (1965) CriLJ 142

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High Courts14 Jul 1964Dismissed

Kantiti Narsanna and Others Vs Kantiti Satyavati

Andhra Pradesh High Court · AIR 1966 AP 107

Evidence Act, 1872 — Section 115Registration Act, 1908 — Section 17, 49

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High Courts14 Jul 1964

Gadam Reddayya Vs Varapula Venkataraju and Another

Andhra Pradesh High Court · AIR 1965 AP 66

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

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High Courts08 Jul 1964Allowed

Gunupudi Subba Rao and Co. Vs Boggarapu Guruswamy

Andhra Pradesh High Court · AIR 1966 AP 25

Limitation Act, 1908 — Article 182(2)Provincial Insolvency Act, 1920 — Section 28(2), 37, 78(2)

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High Courts08 Jul 1964

Seepuri Nagabhushanam and Others Vs Secretary to Government, Panchayat Raj Government of Andhra Pradesh, Hyderabad

Andhra Pradesh High Court · AIR 1965 AP 332

Constitution of India, 1950 — Article 14

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High Courts08 Jul 1964

Mothey Gangaraju, Zamindar and Sons Vs State of Andhra Pradesh

Andhra Pradesh High Court · AIR 1965 AP 60 : (1965) 16 STC 205

Civil Procedure Code, 1908 (CPC) — Section 151Contract Act, 1872 — Section 73Interest Act, 1839 — Section 1

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High Courts07 Jul 1964

V. Ramachandra Reddy and Another Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1965 AP 40

Andhra Pradesh Panchayat Samithis and Zilla Parishads Act, 1959 — Section 2, 3(1), 3(3)Constitution of India, 1950 — Article 226

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High Courts03 Jul 1964

Pilladi Venkata Rao Vs Masakapalli China Venkatapathy and Another

Andhra Pradesh High Court · AIR 1965 AP 410

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Transfer of Property Act, 1882 — Section 130, 3

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High Courts02 Jul 1964

The Assistant Controller of Estate duty, Hyderabad Vs Osman Ali Khan Bahadur and Others

Andhra Pradesh High Court · AIR 1965 AP 132

Estate Duty Act, 1953 — Section 59

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High Courts30 Jun 1964

Narahariappa Vs Mohamed Moulana and Another

Andhra Pradesh High Court · AIR 1967 AP 5

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Registration Act, 1908 — Section 49

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High Courts30 Jun 1964Allowed

The State of Andhra Pradesh Vs T.R. Somaraju and Others

Andhra Pradesh High Court · (1965) 16 STC 177

Andhra Pradesh General Sales Tax Act, 1957 — Section 2(n), 5(3)(a)

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High Courts29 Jun 1964

Shaik Saleem Bin Amer Batate Vs Mohsin Bin Saleh

Andhra Pradesh High Court · AIR 1966 AP 239

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Article 16, 67(1)General (Criminal) Rules, 1980 — Rule 27

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High Courts25 Jun 1964Allowed

Sivaraya Pundarikaksharao Vs Lingareddi Venkatareddi

Andhra Pradesh High Court · AIR 1966 AP 201

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 84, Order 21 Rule 84(1), Order 21 Rule 84(2)

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High Courts24 Jun 1964Allowed

Rayavarapu Mrityanjaya Rao Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (1967) 20 STC 417

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High Courts24 Jun 1964Dismissed

Mamidala Suryakantamma Vs Thummala Venkatachalam and Another

Andhra Pradesh High Court · AIR 1966 AP 110

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 39Specific Relief Act, 1877 — Section 27

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High Courts23 Jun 1964

Mirriyala China Subbaraidu Vs Kallarsu Mahadeva Rao

Andhra Pradesh High Court · AIR 1965 AP 171

Contract Act, 1872 — Section 63

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High Courts22 Jun 1964

Velivelli Sydulu Vs Guntupalli Venkateswarlu

Andhra Pradesh High Court · AIR 1965 AP 318

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High Courts18 Jun 1964

A. Janardhana Rao Vs Deputy Transport Commissioner, Kakinada and Others

Andhra Pradesh High Court · AIR 1965 AP 115

Central Motor Vehicles Rules, 1989 — Rule 203, 208Motor Vehicles Act, 1939 — Section 57(8), 64

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