High Courts23 Jul 1955
Public Prosecutor Vs Thallam Kambagiriswami
Andhra Pradesh High Court · (1957) CriLJ 921
Criminal Procedure Code, 1898 (CrPC) — Section 417Penal Code, 1860 (IPC) — Section 499, 500, 52
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1955
299 judgments · page 10 of 15
High Courts23 Jul 1955
G. Ramchandra Chetty Vs State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1956 AP 102 : (1956) CriLJ 577
Criminal Procedure Code, 1898 (CrPC) — Section 203, 222, 403, 409, 466Penal Code, 1860 (IPC) — Section 408, 409, 477A
High Courts22 Jul 1955
Parisa Raghavulu and Another Vs Borra Kotayya
Andhra Pradesh High Court · AIR 1956 AP 51 : (1956) CriLJ 196
Child Marriage Restraint Act, 1929 — Section 2, 5, 6Criminal Procedure Code, 1898 (CrPC) — Section 242, 260, 342
High Courts22 Jul 1955
Government Pleader Vs A.R. Vajiravelu Chetty and Another
Andhra Pradesh High Court · AIR 1956 AP 84 : (1956) CriLJ 475
High Courts22 Jul 1955
Sreeraiuulu Chetti Vs Venkalanarayana and Others
Andhra Pradesh High Court · (1955) 07 AP CK 0015
Land (Reduction of Rent) Act, 1947 — Section 20, 3(2)(4), 4
High Courts22 Jul 1955
In Re: Kolavennu Venkayya
Andhra Pradesh High Court · AIR 1956 AP 156 : (1956) CriLJ 970
Criminal Procedure Code, 1898 (CrPC) — Section 302, 59Penal Code, 1860 (IPC) — Section 302
High Courts21 Jul 1955
In re: Inja Vengala Reddy and Others
Andhra Pradesh High Court · AIR 1956 AP 26 : (1956) CriLJ 31
Criminal Procedure Code, 1898 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 34
High Courts21 Jul 1955Dismissed
N. Gundu Rao Vs The State
Andhra Pradesh High Court · (1955) 07 AP CK 0016
Hyderabad Civil Service Rules, 1954 — Rule 168
High Courts21 Jul 1955Dismissed
B. Balreddy Vs Joint Registrar, Co-operative Society and others
Andhra Pradesh High Court · (1955) 07 AP CK 0013
Arbitration Act, 1940 — Section 12, 36, 37, 46, 48(1)Constitution of India, 1950 — Article 14
High Courts20 Jul 1955Dismissed
Sree Raja Kandregula Srinivasa Jagannadha Rao Pantulu Bahaddur Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1960 AP 343
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 6, 6(1), 6(3)
High Courts15 Jul 1955Dismissed
Nallanthighal Bhaktavatsalam Iyengar Vs Secretary, Andhra Public Service Commission, Kurnool and another
Andhra Pradesh High Court · AIR 1956 AP 14
Constitution of India, 1950 — Article 14, 16, 227, 234, 235
High Courts15 Jul 1955Dismissed
Charan Singh Vs Kundan Singh
Andhra Pradesh High Court · (1955) 07 AP CK 0035
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 89
High Courts15 Jul 1955
Ravipati Kotayya and Another Vs Ramasami Subbarayadu and Others
Andhra Pradesh High Court · (1955) 07 AP CK 0011
Civil Procedure Code, 1908 (CPC) — Section 60
High Courts15 Jul 1955
J.P. Ramanna Vs J. Nugabhushanam and Others
Andhra Pradesh High Court · (1955) 07 AP CK 0008
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9, 115, 141Criminal Procedure Code, 1898 (CrPC) — Section 195(1), 247, 439, 470, 476
High Courts14 Jul 1955
In Re: Pullugari Subhanna
Andhra Pradesh High Court · AIR 1957 AP 899 : (1957) CriLJ 1222
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 392
High Courts13 Jul 1955
Vuddagiri Kanakaraju and Sons Vs The Andhra State
Andhra Pradesh High Court · (1956) 7 STC 442
Constitution of India, 1950 — Article 286
High Courts13 Jul 1955
Purushothamahanti Subrahmanyam Vs State of Andhra
Andhra Pradesh High Court · AIR 1956 AP 31 : (1956) CriLJ 37
Criminal Procedure Code, 1898 (CrPC) — Section 238Penal Code, 1860 (IPC) — Section 403, 409, 467, 468
High Courts13 Jul 1955
Vasireddi Venkaiah, Hereditary Trustee of Sri Venugopalaswami Temple of Sekur Vs Narayanam Raghavacharyulu and others
Andhra Pradesh High Court · AIR 1956 AP 74
High Courts12 Jul 1955
K. Varadamma Vs Kanchi Sankara Rcddi and Others
Andhra Pradesh High Court · (1955) 07 AP CK 0034
High Courts12 Jul 1955
T.V.S. Chakapathi Rao and Another Vs J. Dakshinamuthy and Others
Andhra Pradesh High Court · (1955) 07 AP CK 0010
Constitution of India, 1950 — Article 226