Conduct of Elections Rules, 1961 — Rule 94ARepresentation of the People Act, 1951 — Section 117, 7, 81, 82, 83Sales of Goods Act, 1930 — Section 4, 6, 9

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High Courts09 Apr 1963Allowed

Smt. Misribai Legal representative of Late Rajeswar Pershad, Proprietor in B. Kishanlal Oil Mills, Hyderabad Vs The Income Tax Officer, A-3, A Ward, Hyderabad

Andhra Pradesh High Court · AIR 1964 AP 274 : (1963) 2 AnWR 472

Income Tax Act, 1922 — Section 29, 35Income Tax Act, 1961 — Section 156Income Tax Rules, 1922 — Rule 20

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High Courts09 Apr 1963Dismissed

B. Kamala Devi Vs Ramachandrigee and Others

Andhra Pradesh High Court · AIR 1964 AP 222

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100

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High Courts09 Apr 1963

MISRI BAI Vs Income Tax OFFICER, HYDERABAD.

Andhra Pradesh High Court · (1964) 51 ITR 487

Income Tax Act, 1961 — Section 156, 297

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High Courts08 Apr 1963Allowed

Public Prosecutor Vs J.P. Sanghi and Another

Andhra Pradesh High Court · AIR 1964 AP 276 : (1964) CriLJ 642(1)

Civil Procedure Code Amendment Act, 1951 — Section 25(3)

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High Courts07 Apr 1963

In Re: Dharamartapu Papiah and Others

Andhra Pradesh High Court · (1964) CriLJ 584

Evidence Act, 1872 — Section 24, 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 34

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High Courts05 Apr 1963Dismissed

Kallakuri Ranganayakamma and Others Vs Kallakuri Raja Rajeswaramma

Andhra Pradesh High Court · AIR 1964 AP 380

General Clauses Act, 1897 — Section 6Hindu Succession Act, 1956 — Section 14, 31Hindu Womens Right to Property Act, 1937 — Section 3, 3(1), 3(2)

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High Courts05 Apr 1963Allowed

Gultupalli Hanumayya and Others Vs Ravella Venkata Subbayya

Andhra Pradesh High Court · AIR 1964 AP 68

Civil Procedure Code, 1908 (CPC) — Section 150, 24, 38, 39

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High Courts04 Apr 1963Allowed

Sheik Hussain and Sons Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1964 AP 36

Motor Vehicles Act, 1939 — Section 44, 44(2)

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High Courts01 Apr 1963Allowed

G. Ramachandraiah Chetty Vs State of Andhra

Andhra Pradesh High Court · AIR 1964 AP 13

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, Order 38 Rule 8Limitation Act, 1908 — Section 15, 5

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High Courts30 Mar 1963Dismissed

Indian Chemical and Pharmaceutical Works, Hyderabad and Others Vs State of Andhra Pradesh

Andhra Pradesh High Court · AIR 1964 AP 430

Constitution of India, 1950 — Article 19(1), 19(5), 19(6), 226, 254(2)Drugs and Cosmetics Act, 1940 — Section 1, 2

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High Courts29 Mar 1963Allowed

In Re: Jayaram Shivaji

Andhra Pradesh High Court · AIR 1964 AP 331 : (1963) 2 AnWR 135 : (1964) CriLJ 13

Motor Vehicles Act, 1939 — Section 123, 127A

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High Courts28 Mar 1963Allowed

Allada Eswarappa and Another Vs M. Krishna Reddy and Others

Andhra Pradesh High Court · AIR 1964 AP 99

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 38 Rule 8, 11, 47Limitation Act, 1908 — Article 11, 120

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High Courts28 Mar 1963Allowed

N. Sriramamurthi Vs N. Sooramma and Others

Andhra Pradesh High Court · AIR 1963 AP 492

Civil Procedure Code, 1908 (CPC) — Section 48Limitation Act, 1908 — Section 6, 6(1)

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High Courts27 Mar 1963Allowed

Ajjarapu Subbarao Vs Pulla Venkata Rama Rao and Others

Andhra Pradesh High Court · AIR 1964 AP 53

Evidence Act, 1872 — Section 13, 32(5), 35, 64, 65

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High Courts27 Mar 1963Allowed

K. Laxminarayan Vs V. Gopalaswami and Another

Andhra Pradesh High Court · AIR 1963 AP 438

Limitation Act, 1908 — Section 14Provincial Small Cause Courts Act, 1887 — Section 25Succession Act, 1925 — Section 214

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