Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 10(2), 11, 13, 19(2)Andhra Tenancy Rules, 1957 — Rule 14Civil Procedure Code, 1908 (CPC) — Order 21 Rule 106, 144

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High Courts30 Sept 1964

Somthim Veerabhadra Rao and Another Vs Duggirala Lakshmi Devi

Andhra Pradesh High Court · AIR 1965 AP 367

Hindu Succession Act, 1956 — Section 14(1), 14(2)Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 10, 11

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High Courts30 Sept 1964Allowed

The Government of Andhra Pradesh Vs Pabbisetty Subbaramaiah Setty and Another

Andhra Pradesh High Court · AIR 1966 AP 225

Civil Procedure Code, 1908 (CPC) — Section 100, 96Essential Supplies (Temporary Powers) Act, 1946 — Section 16

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High Courts30 Sept 1964

Jelejar Hormosji Gotla Vs The State of Andhra Pradesh

Andhra Pradesh High Court · AIR 1965 AP 288

Civil Procedure Code Amendment Act, 1951 — Section 20Civil Procedure Code, 1908 (CPC) — Section 4, 80

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High Courts29 Sept 1964

Sri Jaya Shri Devi Rajkumari of Vizianagaram Vs Shri Lalita Kumari Devi and Another

Andhra Pradesh High Court · AIR 1965 AP 315 : (1965) 2 ALT 5 : (1965) 1 AnWR 377

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High Courts28 Sept 1964

S.P.B.P. Srirangacharyulu Vs The Commissioner of Income Tax, Andhra Pradesh, Hyderabad

Andhra Pradesh High Court · AIR 1965 AP 359 : (1965) 1 AnWR 282 : (1965) 58 ITR 95

Income Tax Act, 1922 — Section 10(2)

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High Courts26 Sept 1964

Income Tax Officer, Nellore Vs M. Sundararamireddy

Andhra Pradesh High Court · AIR 1965 AP 102 : (1965) 58 ITR 821

Income Tax Act, 1922 — Section 23(5), 44, 46(2)

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High Courts24 Sept 1964

Sunkavadli Subbarao Vs Vuppalapati Narasimharao

Andhra Pradesh High Court · AIR 1965 AP 285

Civil Procedure Code, 1908 (CPC) — Section 53Limitation Act, 1963 — Article 120Provincial Insolvency Act, 1920 — Section 39, 40

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High Courts24 Sept 1964Dismissed

President, Tappers Co-operative Society, Kothapalli Vs Dy. Registrar of Co-operative Societies, Karimnagar North and Others

Andhra Pradesh High Court · AIR 1966 AP 160

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High Courts23 Sept 1964

Ardeshir H.J. Hormasji Vs Commissioner of Income Tax, Andhra Pradesh, Hyderabad

Andhra Pradesh High Court · AIR 1965 AP 283 : (1965) 2 AnWR 41 : (1966) 59 ITR 57

Income Tax Act, 1922 — Section 2, 2(11), 4, 9, 9(20)

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High Courts21 Sept 1964

Yarlagadda Bapanna Vs Devata China Yerakayya

Andhra Pradesh High Court · AIR 1966 AP 151

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5(3), 145, 151, 47

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High Courts11 Sept 1964

Habeeb Ahmad Vs Registrar of Trade Marks, Madras and Another

Andhra Pradesh High Court · AIR 1966 AP 102

Trade and Merchandise Marks Act, 1958 — Section 2(1), 3, 5

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High Courts11 Sept 1964Dismissed

Sidramappa Vs Sangappa

Andhra Pradesh High Court · AIR 1966 AP 66

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 29, 50, 50(1), 50(2)Civil Procedure Code, 1908 (CPC) — Section 6

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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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