COURT ARCHIVE

Andhra Pradesh High Court judgments

34,873 judgments · page 1,633 of 1,744

High Courts05 Aug 1963Dismissed

Bhagwan Das and Another Vs Chabili Das

Andhra Pradesh High Court · AIR 1964 AP 170

Hyderabad Shops and Establishments Act, 1951 — Section 37APayment of Wages (Amendment) Rules, 1959 — Rule 19Payment of Wages Act, 1936 — Section 17, 17(1), 26(3)(L)

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High Courts05 Aug 1963

Sattemma Vs Vishnu Murthy

Andhra Pradesh High Court · AIR 1964 AP 162

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 47 Rule 7

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High Courts01 Aug 1963Dismissed

Appeal Committee Anakapalli Municipality Vs Commissioner, Anakapalli Municipality and Another

Andhra Pradesh High Court · AIR 1964 AP 357

Constitution of India, 1950 — Article 226

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High Courts01 Aug 1963

Varigonda Kameswaramma Vs Duvvuri Viswanadham

Andhra Pradesh High Court · AIR 1964 AP 158

Advocates Act, 1961 — Section 3, 50, 9Bar Councils Act, 1926 — Section 10, 11, 12, 13, 15Rules of the Bar Council of the Sate of Andhra Pradesh — Rule 30, 31

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High Courts31 Jul 1963

Public Prosecutor Vs Seetharamapuram Mines (by Mines Manager)

Andhra Pradesh High Court · (1963) 2 LLJ 493

Industrial Disputes Act, 1947 — Section 25APayment of Wages Act, 1936 — Section 3

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High Courts30 Jul 1963Dismissed

Andhra Handloom Weavers Co-operative Society Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1964 AP 363 : (1963) 2 LLJ 488

Industrial Disputes Act, 1947 — Section 10(1), 19, 2

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High Courts29 Jul 1963Dismissed

Ketharaju Rajeshwari Vs Kanthamraju Varalakshmamma and Another

Andhra Pradesh High Court · AIR 1964 AP 284

Evidence Act, 1872 — Section 67, 68, 70, 77, 90Registration Act, 1908 — Section 57, 60, 60(2)

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High Courts25 Jul 1963Dismissed

Karumuri Seetharamayya Vs Patcha Peraiah and Others

Andhra Pradesh High Court · AIR 1964 AP 545

Hindu Succession Act, 1956 — Section 14(2)

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High Courts22 Jul 1963Dismissed

Susheela Vs R. Jagannadham

Andhra Pradesh High Court · AIR 1964 AP 247

Hindu Marriage Act, 1955 — Section 25, 25(2)

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High Courts18 Jul 1963

C.V.K. Rao Vs Dantu Bhaskararao

Andhra Pradesh High Court · AIR 1964 AP 185

Constitution of India, 1950 — Article 132, 133, 134Representation of the People Act, 1951 — Section 116A, 116B

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High Courts18 Jul 1963

D.K. Aswathanarayanaiah Vs Nallapula Sanjeeviah

Andhra Pradesh High Court · AIR 1965 AP 33

Contract Act, 1872 — Section 74Evidence Act, 1872 — Section 32, 34

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High Courts17 Jul 1963Dismissed

Kancherla Achiraju Vs Kusumanchi Rayalu and Others

Andhra Pradesh High Court · AIR 1964 AP 498

Presidency Towns Insolvency Act, 1909 — Section 99Provincial Insolvency Act, 1920 — Section 79(2), 8

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High Courts17 Jul 1963Allowed

Mettupalli China Kondappa (died) by L. Rs. Chinna Venkatareddy and Others Vs Ramsetty Ram Row and Another

Andhra Pradesh High Court · AIR 1964 AP 168 : (1964) CriLJ 391

Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 145(3)

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High Courts09 Jul 1963Allowed

Yellamanchili Veera Raghavayya Vs Madduri Venkata Subbaraya Sastri and Another

Andhra Pradesh High Court · AIR 1964 AP 94

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89(1)

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High Courts05 Jul 1963Dismissed

Thaduvayi Venkatasubbamma Vs Chaluvadi Venkata Subbamma

Andhra Pradesh High Court · AIR 1964 AP 124

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2

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High Courts05 Jul 1963Dismissed

V. Basavayya Vs N. Kottayya

Andhra Pradesh High Court · AIR 1964 AP 145

Contract Act, 1872 — Section 23Partnership Act, 1932 — Section 44

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High Courts05 Jul 1963Allowed

Malakala Surya Rao and Others Vs Gundapuneedi Janakamma

Andhra Pradesh High Court · AIR 1964 AP 198 : (1964) CriLJ 504

Criminal Procedure Code, 1898 (CrPC) — Section 162Evidence Act, 1872 — Section 145

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High Courts04 Jul 1963Allowed

The Hyderabad Municipal Corporation Vs Imamuddin, Proprietor of Tafreeh Deccan Hotel, Hyderabad

Andhra Pradesh High Court · AIR 1964 AP 290 : (1963) 2 AnWR 421 : (1964) CriLJ 12

Hyderabad Municipal Corporation Act, 1956 — Section 119, 521(1), 596, 674

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High Courts02 Jul 1963Allowed

Akhtar Ahmed Vs State of Andhra Pradesh, Hyderabad and Others

Andhra Pradesh High Court · AIR 1964 AP 244

Waqf Act, 1954 — Section 18(1)

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High Courts21 Jun 1963Dismissed

G. Venkata Ramaiah and Another Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1964 AP 416

Constitution of India, 1950 — Article 14, 245, 301, 305

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