Moosa Mohammad Sons Vs The State of Andhra Pradesh
.... 70 and 171 of 1956 dated 12th November, 1959, we held that the monthly returns provided under the rules are only for purpose of convenience and that the assessments were only tentative assessments and that the period of limitation starts only from the date of the final assessment. Following that dec ...
Andhra Pradesh High Court
The State of Andhra Pradesh Vs Sri Krishna Cocoanut Co.
.... r exporting outside those States. Moreover, we are inclined to think that the object of sending the cocoanuts to those States must have been only for the purpose of consumption. The positive evidence in the case establishes beyond doubt that the terms of the Explanation to Article 286(1)(a) are comp ...
Andhra Pradesh High Court
In Re: Chinchoo Lingayya and Others Vs
.... wer to pronounce the judgment on the old material on the record. Relying on Appalaswamy v. The State 1956 Andh WR 179 : AIR 1957 Andh Pra 954, it was contended that the petitioner could not be convicted u/s 395 since Ramachandra Reddy had been acquitted. Finally the judgment of the Sessions Judge wa ...
Andhra Pradesh High Court
Pandrangi Gopalam Vs Chidamana Chinnayya
.... recovered, ought not to be regarded as being, per se, opposed to public policy. Indeed, cases may be easily supposed in which it would be in furtherance of right and justice, and necessary to resist oppression, that a suitor, who had a just title to property, and no means-except the property itself- ...
Andhra Pradesh High Court
Vishram Arjun Vs Irukulla Shankariah and Another
.... t the reseeded on the footing, whether I he relief could ranted in view of the circumstances of Ex. is well by which admittedly the pecuniary lea of the Defendants was reduced. Evidently the and the contents of the document required bof as neither of them was in dispute. Acid copy of the counter-par ...
Andhra Pradesh High Court
Katam Chinna Veeraiah and Another Vs State
.... ....... But, not to stand on mere technicalities, if the entire partners had been brought on record, there is no objection to treating the entire partners as partners of the firm and the firm being represented by its partners ............. If the firm as such is prosecuted under its name and style, ...
Andhra Pradesh High Court
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