COURT ARCHIVE

Andhra Pradesh High Court judgments

36,291 judgments · page 1,691 of 1,815

High Courts22 Mar 1963Allowed

Viryala Perraju Vs Pilli Achanna

Andhra Pradesh High Court · AIR 1964 AP 152

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 12, Order 21 Rule 13, Order 21 Rule 14, Order 21 Rule 17Limitation Act, 1908 — Article 182(5)

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High Courts22 Mar 1963Allowed

Arvapalli Ramrao Vs Kanumarlapudi Ranganayakulu and Others

Andhra Pradesh High Court · AIR 1964 AP 1

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 21 Rule 53(1), Order 21 Rule 58

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High Courts22 Mar 1963

Registrar of Companies Vs Syed Jahangir

Andhra Pradesh High Court · (1964) CriLJ 447

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High Courts21 Mar 1963

Chenna Reddi Veera Reddi and Another Vs Chillakuru Rama Chandra Reddi and Another

Andhra Pradesh High Court · (1964) CriLJ 89

Advocates Act, 1961 — Section 30, 32, 7

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High Courts20 Mar 1963Dismissed

Chandika Venkata Reddi and Others Vs Chandika Kondamma

Andhra Pradesh High Court · AIR 1963 AP 484

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High Courts19 Mar 1963

State of Andhra Pradesh Vs G. Sanjeeva Reddy and Others

Andhra Pradesh High Court · (1963) CriLJ 708

Criminal Procedure Code, 1898 (CrPC) — Section 202, 345Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324

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High Courts17 Mar 1963

UPPALA PEDA VENKATARAMANAIAH Vs FIRST ADDITIONAL Income Tax OFFICER, VISAKHAPATNAM.

Andhra Pradesh High Court · (1964) 53 ITR 11

General Clauses Act, 1897 — Section 6Income Tax Act, 1961 — Section 155, 297

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High Courts15 Mar 1963Dismissed

Sri Surya Trading Firm and Others Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (1963) 14 STC 720

Central Sales Tax Act, 1956 — Section 8

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High Courts15 Mar 1963Allowed

Nagala Dinne Erranna Vs Angadi Modappa and Another

Andhra Pradesh High Court · AIR 1963 AP 457

Stamp Act, 1899 — Section 35, 37

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High Courts14 Mar 1963

Public Prosecutor Vs Sundaradara Rao (M.)

Andhra Pradesh High Court · (1963) 2 AnWR 125 : (1963) 2 LLJ 492

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High Courts14 Mar 1963Allowed

D.P. Narasa Reddy Vs Ellisetti China Venkata Subbayya and Another

Andhra Pradesh High Court · AIR 1964 AP 71

Carriers Act, 1865 — Section 2, 8Civil Procedure Code, 1908 (CPC) — Order 8 Rule 2Provincial Small Cause Courts Act, 1887 — Section 25

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High Courts13 Mar 1963

Guduthur Thimmappa and Son Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (1964) 15 STC 299

Central Sales Tax Act, 1956 — Section 15, 3, 4, 5, 6Constitution of India, 1950 — Article 269, 286

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High Courts13 Mar 1963Allowed

Bheema Reddi Jeedikanti Ram Reddi Vs Salla Venkat Reddy

Andhra Pradesh High Court · AIR 1963 AP 489

Transfer of Property Act, 1882 — Section 53A, 58

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High Courts12 Mar 1963

The State of Andhra Pradesh Vs Varre Pothuraju and Ghanta Simhachalam

Andhra Pradesh High Court · (1963) 2 ALT 201 : (1963) 2 AnWR 326 : (1964) 15 STC 222

Andhra Pradesh General Sales Tax Act, 1957 — Section 14, 14(4), 20

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High Courts05 Mar 1963Allowed

Kakumani Rathiah and Others Vs Pathan Asha Bibi and Others

Andhra Pradesh High Court · AIR 1964 AP 393

Limitation Act, 1908 — Article 134B, 10

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High Courts04 Mar 1963Allowed

Maddi Kutumbarao Vs Solasa Ramachandra Rao and Others

Andhra Pradesh High Court · AIR 1964 AP 95

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

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High Courts28 Feb 1963Dismissed

Vemula Seshaiah and Gongadi Ramappa Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (1963) 14 STC 730

Central Sales Tax Act, 1956 — Section 3Constitution of India, 1950 — Article 286

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High Courts20 Feb 1963Allowed

Union of India, Railway Administration, Madras and Others Vs Eastern Match Co., Tirumangalam

Andhra Pradesh High Court · AIR 1964 AP 172

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 2, 60, 79, 80Evidence Act, 1872 — Section 115Railways Act, 1890 — Section 74C, 74D, 74E, 77, 80

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High Courts19 Feb 1963Dismissed

Vanga Seetharamamma Vs Chitta Sambasiva Rao and Another

Andhra Pradesh High Court · AIR 1964 AP 400 : (1964) CriLJ 264

Constitution of India, 1950 — Article 14, 19(1), 19(5), 19(6)Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 20

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High Courts15 Feb 1963Dismissed

Amajala Sathiraju Vs Gunda Subbayya and Another

Andhra Pradesh High Court · AIR 1964 AP 28

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 21 Rule 16, Order 22 Rule 10, 146

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