COURT ARCHIVE

Andhra Pradesh High Court judgments

36,291 judgments · page 1,776 of 1,815

High Courts28 Nov 1955

In Re: Madugula Jermiah

Andhra Pradesh High Court · AIR 1957 AP 611 : (1957) CriLJ 1071

Constitution of India, 1950 — Article 20, 32Criminal Procedure Code, 1898 (CrPC) — Section 162Evidence Act, 1872 — Section 114, 119, 25, 26, 27

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High Courts25 Nov 1955

K. Suryanarayanamurthi Vs Superintending Engineer, Dowleshwaram Circle, and Others

Andhra Pradesh High Court · (1955) 11 AP CK 0023

Constitution of India, 1950 — Article 226, 311, 311(2)Engineering Subordinate Service Rules — Rule 2(a)

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High Courts24 Nov 1955

D. Mahaboob Vs B. Krishna Singh and Others

Andhra Pradesh High Court · (1955) 11 AP CK 0031

Constitution of India, 1950 — Article 226, 392Decision of Election Dispute Rules — Rule 1(2)

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High Courts23 Nov 1955

Peda Nasar Saheb Vs Pereeherla Nabi Saheb

Andhra Pradesh High Court · (1955) 11 AP CK 0026

Civil Procedure Code, 1908 (CPC) — Section 148

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High Courts23 Nov 1955

Vaddi Seshayya Vs G.K. Padalamma

Andhra Pradesh High Court · (1955) 11 AP CK 0010

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High Courts19 Nov 1955

Narsingh Das Kundanlal Vs Rati Ram Gupta

Andhra Pradesh High Court · (1955) 11 AP CK 0020

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 15, Order 33 Rule 2, Order 33 Rule 5, Order 33 Rule 7, Order 33 Rule 7(3)

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High Courts18 Nov 1955

Yedlapalli Basava Punnaiah Vs Commissioner, Hindu Religious and Charitable Endowments and Others

Andhra Pradesh High Court · (1955) 11 AP CK 0003

Constitution of India, 1950 — Article 226

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High Courts17 Nov 1955

In Re: Panumarthi Tatabbayi

Andhra Pradesh High Court · AIR 1956 AP 112

Court Fees Act, 1870 — Section 17

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High Courts16 Nov 1955

In Re: Yendrapragada Ramulu

Andhra Pradesh High Court · AIR 1957 AP 502 : (1957) CriLJ 949

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High Courts16 Nov 1955

Nagalla Satyanarayana Vs Tummala Nagaiah and Another

Andhra Pradesh High Court · (1955) 11 AP CK 0008

Civil Procedure Code, 1908 (CPC) — Section 92Hindu Religious Institutions Act — Section 10, 17, 73, 73(1), 73(4)

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High Courts16 Nov 1955

Pothuru Suryanarayana Vs Pojhuvu Savitramma

Andhra Pradesh High Court · AIR 1957 AP 292

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High Courts16 Nov 1955

Salam Bin Salah Vs Custodian of Evacuee Property

Andhra Pradesh High Court · (1955) 11 AP CK 0006

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High Courts15 Nov 1955

Duvvada Balakrishnamma Choudhury and Others Vs Duvvada Kamesam Choudhury and Others

Andhra Pradesh High Court · (1955) 11 AP CK 0029

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 18, Order 21 Rule 19, Order 21 Rule 20, Order 34 Rule 6, Order 41 Rule 6

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High Courts15 Nov 1955

Chitturi Perraju and Another Vs Chitturi China Perraju and Others

Andhra Pradesh High Court · (1955) 11 AP CK 0001

Provincial Insolvency Act, 1920 — Section 28, 28A, 4

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High Courts11 Nov 1955

Sirigiri Venkatarao Vs Vaddi Pullamma and Others

Andhra Pradesh High Court · (1955) 11 AP CK 0032

Hindu Womens Right to Property Act, 1937 — Section 3(2)Limitation Act, 1963 — Section 20(1)

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High Courts11 Nov 1955

Sriramachandra Murthi Vs Mahalakshmamma and Others

Andhra Pradesh High Court · (1955) 11 AP CK 0027

Civil Procedure Code, 1908 (CPC) — Section 10

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High Courts11 Nov 1955

Rao Saheb Vs Prayag Bai and Another

Andhra Pradesh High Court · (1956) CriLJ 1325

Criminal Procedure Code, 1898 (CrPC) — Section 488

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High Courts11 Nov 1955Allowed

Edupuganti Raghavendra Rao Memorial High School Committee and Others Vs Potluri Atchayya and Others

Andhra Pradesh High Court · AIR 1957 AP 10

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 6 Rule 17, 92, 92(1), 92(2)

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High Courts09 Nov 1955

Veeraswamy Chetty Vs Varadialr Chetty and Others

Andhra Pradesh High Court · (1955) 11 AP CK 0013

Arbitration Act, 1940 — Section 14, 16, 16(1), 17Civil Procedure Code, 1908 (CPC) — Section 104(1), 21(2)

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High Courts08 Nov 1955

State Vs Chand Khan

Andhra Pradesh High Court · (1956) CriLJ 402

Criminal Procedure Code, 1898 (CrPC) — Section 206, 207, 209, 210, 215Penal Code, 1860 (IPC) — Section 304

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