High Courts21 Jan 1955
Katragadda Virayya Vs Katragadda Venkata Subbayya
Andhra Pradesh High Court · AIR 1955 AP 215
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 47 Rule 1, 11, 152Court fees Act, 1870 — Article 4, 5
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1955
299 judgments · page 15 of 15
High Courts20 Jan 1955
Jaldu Manikyala Rao Vs Commissioner of Income Tax, Madras
Andhra Pradesh High Court · AIR 1955 AP 116 : (1955) 28 ITR 220
Income Tax Act, 1922 — Section 2, 2(4), 4, 4(3), 66
High Courts20 Jan 1955
Pari Kameswara Rao and Others Vs State of Madras
Andhra Pradesh High Court · AIR 1955 AP 129
Government of India Act, 1935 — Section 107
High Courts18 Jan 1955
In Re: Gopisetti Chinna Venkata Subbaiah and Others
Andhra Pradesh High Court · AIR 1955 AP 161 : (1955) CriLJ 1152
Criminal Procedure Code, 1898 (CrPC) — Section 162, 164, 367Evidence Act, 1872 — Section 24, 3Penal Code, 1860 (IPC) — Section 302
High Courts17 Jan 1955
State Vs Hyder Ali
Andhra Pradesh High Court · (1955) CriLJ 798
Constitution of India, 1950 — Article 1, 123, 19, 20, 367Criminal Procedure Code, 1898 (CrPC) — Section 234, 417
High Courts13 Jan 1955Dismissed
Meherunnissa Begum and others Vs Venkat Murli Manohar Rao
Andhra Pradesh High Court · (1955) 01 AP CK 0025
Constitution of India, 1950 — Article 261(3)
High Courts12 Jan 1955
Subba Raju and Another Vs Commissioner of Income Tax, Madras, (Now Hyderabad)
Andhra Pradesh High Court · AIR 1955 AP 281
Income Tax Act, 1922 — Section 23, 23(3), 28, 28(1)
High Courts12 Jan 1955
Rupajee Ratanchand and Another Vs The Commissioner of Income Tax, Madras
Andhra Pradesh High Court · AIR 1955 AP 145
Income Tax Act, 1922 — Section 18, 18(3A), 4, 4(1)
High Courts12 Jan 1955
KALIDINDI SUBBARAJU GOPALARAJU and CO. Vs COMMISSIONER OF Income Tax, MADRAS.
Andhra Pradesh High Court · (1955) 28 ITR 162
Income Tax Act, 1961 — Section 22, 23, 28
High Courts12 Jan 1955
Raja of Venkatagiri Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1955) 28 ITR 189
Income Tax Act, 1922 — Section 30, 30(1), 30(2), 31, 33(1)
High Courts12 Jan 1955
Rajah Velugoti Sarvanga Kumara Krishna Yachindra Bahadur Varu, Rajah of Venkatagiri Vs Commr. of Income Tax
Andhra Pradesh High Court · (1955) 28 ITR 189
Income Tax Act, 1961 — Section 30, 30(1), 46, 46(1), 66(I)
High Courts12 Jan 1955
Boddu Seetharamaswamy Vs Commissioner of Income Tax, Madras
Andhra Pradesh High Court · AIR 1955 AP 273 : (1955) 28 ITR 156
Income Tax Act, 1922 — Section 18
High Courts12 Jan 1955
United Industrial Corporation Vs S.M. Hussain
Andhra Pradesh High Court · (1955) CriLJ 1178
Criminal Procedure Code, 1898 (CrPC) — Section 247
High Courts11 Jan 1955
Nooney Veeraraju Vs Boda Venkataratnam
Andhra Pradesh High Court · AIR 1955 AP 152
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Provincial Insolvency Act, 1920 — Section 35, 37, 47
High Courts11 Jan 1955
Bhadramma and Another Vs Kotam Raj
Andhra Pradesh High Court · (1955) CriLJ 811 : (1955) CriLJ 1488
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts11 Jan 1955Allowed
Ganpatrao Vs Baburao and another
Andhra Pradesh High Court · (1955) 01 AP CK 0006
Civil Procedure Code, 1908 (CPC) — Section 151, 2, 39, 47, 92
High Courts11 Jan 1955
In Re: Karam Bapanna Dora
Andhra Pradesh High Court · AIR 1956 AP 177
Constitution of India, 1950 — Article 229, 329
High Courts10 Jan 1955
V. Lakshmi Reddi Vs Collector and Addl. Dist. Magistrate, Kurnool and Another
Andhra Pradesh High Court · AIR 1955 AP 178
Constitution of India, 1950 — Article 226
High Courts09 Jan 1955
Divakaruni Sambasiva Rao and Brothers and Others Vs Kurnala Venkatarao, Tobacco Seed Oil Firm
Andhra Pradesh High Court · AIR 1955 AP 148
Contract Act, 1872 — Section 73Sales of Goods Act, 1930 — Section 34