COURT ARCHIVE

Andhra Pradesh High Court judgments

36,291 judgments · page 1,689 of 1,815

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 Courts03 Jul 1963

In re : Sugali Nage Naik

Andhra Pradesh High Court · (1965) CriLJ 508

Criminal Procedure Code, 1898 (CrPC) — Section 221, 310, 342, 438Evidence Act, 1872 — Section 54Penal Code, 1860 (IPC) — Section 379, 70, 73, 75

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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 Courts25 Jun 1963

KARUMURU VENKATA RAMANADHAM Vs COMMISSIONER OF Income Tax, HYDERABAD.

Andhra Pradesh High Court · (1964) 52 ITR 742

Income Tax Act, 1961 — Section 66(1), 66(2)

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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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High Courts20 Jun 1963

Satyanarayana Charyulu Vs State of Andhra Pradesh (Secretary, Education Department) and Others

Andhra Pradesh High Court · (1963) 2 LLJ 481

Constitution of India, 1950 — Article 226

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High Courts18 Jun 1963Allowed

State Bank of India Vs Inuganti Venkata Satyanarayana Ramachandra Rao and Others

Andhra Pradesh High Court · AIR 1964 AP 378 : (1963) 2 AnWR 424

Succession Act, 1925 — Section 214

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High Courts14 Jun 1963Allowed

Bavisetti Venkata Surya Rao Vs Nandipati Muthayya

Andhra Pradesh High Court · AIR 1964 AP 382

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High Courts14 Jun 1963

NIZAM SUGAR FACTORY Vs COMMISSIONER OF AGRICULTURAL Income Tax, HYDERABAD.

Andhra Pradesh High Court · (1963) 2 AnWR 223 : (1964) 52 ITR 939

Hyderabad Agricultural Income Tax Act, 1950 — Section 26(3), 7(2)(e)

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High Courts13 Jun 1963

Methodist Boys'' Multipurpose Higher Secondary School (by Principal and Correspondent, Ch. Luke) Vs Director of Public Instruction and Others

Andhra Pradesh High Court · (1963) 2 LLJ 496

Constitution of India, 1950 — Article 100, 101, 102, 105, 134

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High Courts11 Jun 1963Allowed

Vuyyuru Sambrajyamma alias Bhimavarapu Sambrajyamma Vs Bhimavarapu Venkata Reddi and Another

Andhra Pradesh High Court · AIR 1964 AP 93

Hindu Marriage Act, 1955 — Section 29(3)

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High Courts11 Jun 1963

Chebolu Satyanarayanamurthy Vs Chebolu Ram Subbamma and Another

Andhra Pradesh High Court · AIR 1964 AP 105

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High Courts18 Apr 1963

Satyanarayan Vs Sindhu Bai Sharma

Andhra Pradesh High Court · AIR 1965 AP 81

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 146

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High Courts18 Apr 1963Dismissed

Prabhakara Rao H. Mawle Vs Hyderabad State Bank

Andhra Pradesh High Court · AIR 1964 AP 101

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 6 Rule 17, 24, 38Hyderabad Civil Courts Act, 1954 — Section 12(1)

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High Courts18 Apr 1963Allowed

Mohammad Jamal Saheb Vs Munwar Begum

Andhra Pradesh High Court · AIR 1964 AP 188

Contract Act, 1872 — Section 65, 70Evidence Act, 1872 — Section 91Negotiable Instruments Act, 1881 (NI) — Section 4

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