COURT ARCHIVE

Andhra Pradesh High Court judgments

36,291 judgments · page 1,669 of 1,815

High Courts02 Dec 1965

Vuppalapati Butchiraju and Another Vs Rajah Sri Ranga Satyanarayana Ramachandra Venkata Narasimha Bhupala Bhalavayunim Varu and Others

Andhra Pradesh High Court · AIR 1967 AP 63

Specific Relief Act, 1877 — Section 22Specific Relief Act, 1963 — Section 20

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High Courts02 Dec 1965

Vuppalapati Butchiraju and another Vs Rajah Sri Ranga Satyanarayana Ramachandra Venkata Narasimha Bhupala Bhalavayunim Varu and others

Andhra Pradesh High Court · AIR 1967 AP 63

Specific Relief Act, 1963 — Section 20, 22

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High Courts01 Dec 1965

Managing Member Nirmal Industries, Khairatabad, Hyderabad Vs Naseemudding and Others

Andhra Pradesh High Court · AIR 1967 AP 370

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226Hyderabad Shops and Establishments Act, 1951 — Section 36, 37

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High Courts26 Nov 1965Dismissed

Ramdas and Others Vs State

Andhra Pradesh High Court · AIR 1966 AP 344 : (1966) 2 ALT 80 : (1966) CriLJ 1234

Penal Code, 1860 (IPC) — Section 395, 400

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High Courts19 Nov 1965Partly Allowed

Kommapalle Narayana Reddy and Others Vs Kalavapalle Venkatramanappa and Others

Andhra Pradesh High Court · AIR 1966 AP 329

Civil Procedure Code, 1908 (CPC) — Section 151, 152Easements Act, 1882 — Section 18Evidence Act, 1872 — Section 101, 102, 103, 104

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High Courts19 Nov 1965

Vinay Construction and Development Company, Hyderabad Vs Inspector General of Registration and Stamps, Andhra Pradesh, Hyderabad and Another

Andhra Pradesh High Court · AIR 1967 AP 90

Stamp Act, 1899 — Article 31, 57, 59(1)Transfer of Property Act, 1882 — Section 105

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High Courts15 Nov 1965Allowed

Pamjula Venkatramayya Vs Pamjula Mahalakshmamma

Andhra Pradesh High Court · AIR 1966 AP 289 : (1966) 1 AnWR 346

Evidence Act, 1872 — Section 101, 102, 103, 104Hindu Adoptions and Maintenance Act, 1956 — Section 18(2)

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High Courts12 Nov 1965

Abdul Hameed Khan Vs Commissioner of Income Tax, Andhra Pradesh, Hyderabad

Andhra Pradesh High Court · AIR 1967 AP 211 : (1967) 63 ITR 738

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4Evidence Act, 1872 — Section 115, 18Income Tax Act, 1922 — Section 10(2), 66

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High Courts05 Nov 1965

B. Guruswamy Vs K. Kotayya

Andhra Pradesh High Court · AIR 1967 AP 188

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 23, 38, 47

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High Courts04 Nov 1965Dismissed

Pentala Kotiah Vs State Public Prosecutor

Andhra Pradesh High Court · AIR 1966 AP 375 : (1966) CriLJ 1376 : (1966) 12 FLR 423 : (1966) 2 LLJ 343

Industrial Disputes Act, 1947 — Section 15(5), 25F(B)Payment of Wages Act, 1936 — Section 2

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High Courts04 Nov 1965

Munagala Munemma Vs Munagala Chengiah Chetty and Another

Andhra Pradesh High Court · AIR 1967 AP 40

Civil Procedure Code, 1908 (CPC) — Section 35Hindu Adoptions and Maintenance Act, 1956 — Section 23

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High Courts03 Nov 1965Allowed

Nuli Kanaka Rao and Others Vs Tetali Sriranga Venkata Ramalinga Reddy

Andhra Pradesh High Court · AIR 1966 AP 297

Contract Act, 1872 — Section 70

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High Courts02 Nov 1965

Polamarasetti Atchanna and Others Vs Doddi Appanna and Another

Andhra Pradesh High Court · AIR 1967 AP 147

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High Courts29 Oct 1965Allowed

Chalasani Subbarayudu Vs Kalagara Venkata Subbarao and Others

Andhra Pradesh High Court · AIR 1966 AP 343

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33

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High Courts28 Oct 1965Allowed

G. Venkata Narasimha Rao Vs Kamarapu Rukka Narasimhulu and others

Andhra Pradesh High Court · AIR 1967 AP 141

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High Courts25 Oct 1965

Ahmed Mohiuddin Vs G. Malla Reedy

Andhra Pradesh High Court · AIR 1967 AP 26

Representation of the People Act, 1951 — Section 116, 7

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High Courts22 Oct 1965Dismissed

Nagam Siva Reddy Vs B. Nazamuddin Saheb

Andhra Pradesh High Court · AIR 1966 AP 373

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, Order 41 Rule 31Specific Relief Act, 1877 — Section 54

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High Courts21 Oct 1965

State of Andhra Pradesh Vs Pinisetti Ankanna

Andhra Pradesh High Court · AIR 1967 AP 41

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High Courts18 Oct 1965Allowed

Radhakrishnamurthy Vs Chandrasekhara Rao

Andhra Pradesh High Court · AIR 1966 AP 334

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, 20

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High Courts18 Oct 1965

The Sub-Collector, Ongole Vs Yerra Anumanchamma

Andhra Pradesh High Court · AIR 1967 AP 230

Evidence Act, 1872 — Section 101, 104, 35Land Acquisition Act, 1894 — Section 11, 12, 18, 23

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