High Courts14 Apr 1955
Satyanarayana Avadhani Vs Hindu Religious Endowments Board and Others
Andhra Pradesh High Court · (1955) 04 AP CK 0005
Hindu Religious Institutions Act — Section 78
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1955
299 judgments · page 12 of 15
High Courts14 Apr 1955
Vinjamuri Parthasarathi Vs P. Ramachandra Rao and others
Andhra Pradesh High Court · AIR 1956 AP 65
Penal Code, 1860 (IPC) — Section 171D, 171F
High Courts12 Apr 1955
S.V. Naik Vs Commissioner of Income Tax, Hyderabad
Andhra Pradesh High Court · (1955) 04 AP CK 0015
Income Tax Act, 1961 — Section 10(2)(vi), 60, 60A
High Courts12 Apr 1955
Amara Eswaramma and Others Vs Makkam Seethamma
Andhra Pradesh High Court · AIR 1955 AP 221
Court Fees Act, 1870 — Article 1, 1, 7Suits Valuation Act, 1887 — Section 12, 3
High Courts07 Apr 1955
Gorrela Venkata Satteyya and Others Vs Mulibai and Others
Andhra Pradesh High Court · AIR 1955 AP 274
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 11Limitation Act, 1908 — Article 132Transfer of Property Act, 1882 — Section 69A, 72
High Courts06 Apr 1955
A. Ramacharlu Vs Archakam Ananthacharlu and Another
Andhra Pradesh High Court · AIR 1955 AP 261
Lunacy Act, 1912 — Section 67, 67(2)
High Courts06 Apr 1955Allowed
Mohideen Khan Vs Ganikhan and others
Andhra Pradesh High Court · AIR 1956 AP 19
High Courts05 Apr 1955
Sudarsanam Abbanna Vs The Deity of Sri Gopalswami Vara
Andhra Pradesh High Court · (1955) 04 AP CK 0004
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11
High Courts31 Mar 1955
Vedulapalli Satyanarayana Murhty and Brothers and Others Vs State of Madras
Andhra Pradesh High Court · AIR 1955 AP 248
Constitution of India, 1950 — Article 286, 286(1), 286(2)
High Courts31 Mar 1955
Mokshagundam Narasaiah Vs Estates Abolition Tribunal and Others
Andhra Pradesh High Court · AIR 1957 AP 903
Civil Procedure Code, 1908 (CPC) — Section 115Estates Abolition Act — Section 2, 23, 5, 5(2), 9(4)Estates Abolition Amending Act, 1951 — Section 64A, 64A(2)
High Courts30 Mar 1955
In Re: Kafula Srinivasa Rao
Andhra Pradesh High Court · (1957) CriLJ 1223
Civil Procedure Code, 1908 (CPC) — Section 109Constitution of India, 1950 — Article 133, 134, 136Criminal Procedure Code, 1898 (CrPC) — Section 235
High Courts30 Mar 1955
Nunna Veerraju and Others Vs The District Munsif of Ramachandrapuram and Others
Andhra Pradesh High Court · (1955) 03 AP CK 0020
British North America Act, 1867 — Section 101Civil Procedure Code, 1908 (CPC) — Section 115, 24, 3Constitution of India, 1950 — Article 227, 246
High Courts29 Mar 1955Dismissed
Hasan Bokhari and others Vs Medam Venkayya Chetty and others
Andhra Pradesh High Court · AIR 1956 AP 87
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts24 Mar 1955Dismissed
Vallury Mangaraju Vs Vallury Varahalamma
Andhra Pradesh High Court · AIR 1956 AP 47
Arbitration Act, 1940 — Section 19, 34Constitution of India, 1950 — Article 13, 133, 133(1)
High Courts21 Mar 1955Dismissed
Peddi Malliah Vs Gumpa Shankeriah
Andhra Pradesh High Court · (1955) 03 AP CK 0007
Arbitration Act, 1940 — Section 33Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts18 Mar 1955
State of Andhra (Madras), Kakinada Vs Shree Bajranga Jute Mills Ltd., Guntur
Andhra Pradesh High Court · (1955) 6 STC 376
High Courts18 Mar 1955
State of Madras Vs Tungabhandra Industries Ltd., Kurnool
Andhra Pradesh High Court · AIR 1955 AP 245
High Courts18 Mar 1955Dismissed
Lacha Reddi and others Vs Venkamma and others
Andhra Pradesh High Court · AIR 1956 AP 225
Civil Procedure Code, 1908 (CPC) — Section 66
High Courts18 Mar 1955Dismissed
Reddi and Others Vs Chamma and Others
Andhra Pradesh High Court · AIR 1956 AP 225
Civil Procedure Code, 1908 (CPC) — Section 66
High Courts17 Mar 1955
Thota Pichayya Vs Govt. of Andhra and Others
Andhra Pradesh High Court · (1955) 03 AP CK 0024
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22Income (Investigation Commission) Act, 1947 — Section 5(1)Prevention of Corruption Act, 1988 — Section 5