Constitution Act — Section 133Constitution of India, 1950 — Article 123, 143, 151(1), 166(1), 19Government of India Act, 1915 — Section 40(1), 49, 50, 68

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High Courts16 Oct 1955

Veeramma Vs Appayya and Another

Andhra Pradesh High Court · (1955) 10 AP CK 0029

Contract Act, 1872 — Section 2Law of Property Act, 1925 — Section 56(1)

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High Courts14 Oct 1955Allowed

N. Janikamma and another Vs Mattareddi and others

Andhra Pradesh High Court · AIR 1956 AP 141

Chancery Procedure Act, 1852 — Section 50Limitation Act, 1963 — Article 118

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High Courts13 Oct 1955

Lingappa Vs State of Hyderabad

Andhra Pradesh High Court · (1956) CriLJ 997

Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 376

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High Courts13 Oct 1955

Rajgopalachari Vs Venkat Chudamma and Others

Andhra Pradesh High Court · (1955) 10 AP CK 0034

Succession Act, 1925 — Section 117(9)

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High Courts13 Oct 1955Dismissed

V.M. Syed Mohamed and Company Vs The State of Andhra

Andhra Pradesh High Court · (1956) 7 STC 465

Constitution of India, 1950 — Article 14, 226, 286

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High Courts12 Oct 1955

M.L. Bagga Vs C. Murhar Rao

Andhra Pradesh High Court · (1955) 10 AP CK 0040

Constitution of India, 1950 — Article 20, 246Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 2, 29, 29(2), 36Evacuee Interest (Separation) Act, 1951 — Section 10, 2, 23, 3, 4

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High Courts12 Oct 1955

A. Thulasi Bai Ammal Vs Punapakk in Ramakrishnappa Nattan and Others

Andhra Pradesh High Court · (1955) 10 AP CK 0019

Transfer of Property Act, 1882 — Section 60, 76, 82, 91Trusts Act, 1882 — Section 65, 90

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High Courts12 Oct 1955Dismissed

Salah Bin Ahmed Vs Abdullah Bin Ewaz Hamidan

Andhra Pradesh High Court · (1955) 10 AP CK 0012

Civil Procedure Code, 1908 (CPC) — Section 100, 11Evidence Act, 1872 — Section 31Hyderabad Evidence Act — Section 25

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