High Courts12 Jul 1955Dismissed
Deputy Commissioner of Commercial Taxes Vs K. Bhaktha-vatsalarn, Naidu
Andhra Pradesh High Court · (1955) 07 AP CK 0002
General Sales Tax Rules — Rule 19
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1955
299 judgments · page 11 of 15
High Courts11 Jul 1955
Appana Venkatraju Vs State of Andhra
Andhra Pradesh High Court · (1955) 07 AP CK 0028
Constitution of India, 1950 — Article 286(1)
High Courts11 Jul 1955Dismissed
Pesala Venkata Subbayya and Bros. Vs State of Andhra
Andhra Pradesh High Court · AIR 1957 AP 993 : (1956) 7 STC 242
General Sales Tax Act — Section 3, 9
High Courts11 Jul 1955
Vadakattu Suryaprakasam Vs Ake Gangaraju and others
Andhra Pradesh High Court · AIR 1956 AP 33
Contract Act, 1872 — Section 11, 68Transfer of Property Act, 1882 — Section 40, 53A, 54, 55
High Courts08 Jul 1955
Yarlagadda Tirupathirayadu Vs Yarlagadda Venkateswarulu
Andhra Pradesh High Court · AIR 1956 AP 79 : (1956) CriLJ 371
Criminal Procedure Code, 1898 (CrPC) — Section 222, 233, 234, 235, 236Penal Code, 1860 (IPC) — Section 408, 467, 477A
High Courts07 Jul 1955
In Re: Balabhadra Narayudu
Andhra Pradesh High Court · (1957) CriLJ 1211
Criminal Procedure Code, 1898 (CrPC) — Section 476
High Courts04 Jul 1955Dismissed
K. Thammayya and Others Vs Mattapalli Raju and Others
Andhra Pradesh High Court · AIR 1957 AP 862
Transfer of Property Act, 1882 — Section 72
High Courts01 Jul 1955
M.S. Nando Vs Bharat Gowdo and Others
Andhra Pradesh High Court · AIR 1957 AP 864 : (1957) CriLJ 1212
Criminal Procedure Code, 1898 (CrPC) — Section 156, 190, 200, 202Penal Code, 1860 (IPC) — Section 143, 379
High Courts01 Jul 1955Dismissed
Chintalapati Venkata Subbarao and another Vs Gamini Krishnayya and others
Andhra Pradesh High Court · AIR 1956 AP 59
Civil Procedure Code, 1908 (CPC) — Section 64
High Courts30 Jun 1955
In Re: Dangeti Satteyya
Andhra Pradesh High Court · (1957) CriLJ 814
Criminal Procedure Code, 1898 (CrPC) — Section 164
High Courts22 Jun 1955
Mohd. Abdul Khader and others Vs Sedam Asru and others
Andhra Pradesh High Court · (1955) 06 AP CK 0003
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts10 Jun 1955
H.E.H. The Nizam, Rajpramukh of Hyderabad Vs B.G. Keskar and Others
Andhra Pradesh High Court · (1955) CriLJ 1590
Constitution of India, 1950 — Article 361Criminal Procedure Code, 1898 (CrPC) — Section 145, 190, 432
High Courts15 Apr 1955Dismissed
Davurupilli Venkataramana Vs Davurupilli Nookalamma
Andhra Pradesh High Court · AIR 1956 AP 49
High Courts15 Apr 1955
Ganga Bhavanamma and Others Vs Somaraju and Another
Andhra Pradesh High Court · (1955) 04 AP CK 0014
Lunacy Act, 1912 — Section 3(5), 37, 62, 63, 65(2)
High Courts15 Apr 1955
A. Venku Dikshitulu Vs Gundu Subbayya Setti
Andhra Pradesh High Court · (1955) 04 AP CK 0013
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 6Limitation Act, 1963 — Article 116, 19, 20, 20(1)Provincial Insolvency Act, 1920 — Section 28, 28(2), 28(6), 44, 44(2)
High Courts15 Apr 1955
Commissioner of Income Tax, Madras Vs Krishnamma and Co., Gudur
Andhra Pradesh High Court · AIR 1955 AP 262 : (1955) ALT 472
Income Tax Act, 1922 — Section 23, 23(4), 26AIncome Tax Rules, 1962 — Rule 4
High Courts15 Apr 1955
COMMISSIONER OF Income Tax, MADRAS Vs KRISHNAMMA and CO., GUDUR.
Andhra Pradesh High Court · (1955) 28 ITR 273
Income Tax Act, 1961 — Section 23(4), 26A, 26A(1)
High Courts15 Apr 1955
M.M.A.K. Mohiddin Thamby and Co., Eluru Vs Commissioner of Income Tax, Hyderabad
Andhra Pradesh High Court · (1955) 28 ITR 252
Income Tax Act, 1922 — Section 34
High Courts15 Apr 1955
Penumatcha China Hanumantharaju Vs Marisetti Ramanna and Others
Andhra Pradesh High Court · (1957) CriLJ 1221
Criminal Procedure Code, 1898 (CrPC) — Section 253, 437Penal Code, 1860 (IPC) — Section 147, 148, 302, 324, 427
High Courts15 Apr 1955
Commissioner of Income Tax, Hyderabad Vs Adilakshmi Devamma, Maharani of Gadwal and others
Andhra Pradesh High Court · (1955) 04 AP CK 0003
Income Tax Act, 1961 — Section 14, 14(5), 14(5)(a), 14(a)