High Courts11 Nov 1955
Sirigiri Venkatarao Vs Vaddi Pullamma and Others
Andhra Pradesh High Court · (1955) 11 AP CK 0032
Hindu Womens Right to Property Act, 1937 — Section 3(2)Limitation Act, 1963 — Section 20(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1955
299 judgments · page 3 of 15
High Courts11 Nov 1955
Sriramachandra Murthi Vs Mahalakshmamma and Others
Andhra Pradesh High Court · (1955) 11 AP CK 0027
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts11 Nov 1955
Rao Saheb Vs Prayag Bai and Another
Andhra Pradesh High Court · (1956) CriLJ 1325
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts11 Nov 1955Allowed
Edupuganti Raghavendra Rao Memorial High School Committee and Others Vs Potluri Atchayya and Others
Andhra Pradesh High Court · AIR 1957 AP 10
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 6 Rule 17, 92, 92(1), 92(2)
High Courts09 Nov 1955
Veeraswamy Chetty Vs Varadialr Chetty and Others
Andhra Pradesh High Court · (1955) 11 AP CK 0013
Arbitration Act, 1940 — Section 14, 16, 16(1), 17Civil Procedure Code, 1908 (CPC) — Section 104(1), 21(2)
High Courts08 Nov 1955
State Vs Chand Khan
Andhra Pradesh High Court · (1956) CriLJ 402
Criminal Procedure Code, 1898 (CrPC) — Section 206, 207, 209, 210, 215Penal Code, 1860 (IPC) — Section 304
High Courts08 Nov 1955Dismissed
Karnati Rangaiah Vs A. Sultan Mohiddin and Brothers and Others
Andhra Pradesh High Court · AIR 1957 AP 513
Cinematograph Act, 1918 — Section 4, 5, 5(3), 8
High Courts08 Nov 1955Dismissed
Vogirala Nageswararao Vs Vemavarapu Sitbarama Krishnayya
Andhra Pradesh High Court · AIR 1957 AP 69
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151Oaths Act, 1969 — Section 8
High Courts07 Nov 1955
Appanna and BrOrs. Vs Subbarayulu
Andhra Pradesh High Court · (1955) 11 AP CK 0019
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts03 Nov 1955
In Re: K. Ramaswamy
Andhra Pradesh High Court · AIR 1956 AP 160 : (1956) CriLJ 971
Arms Act, 1959 — Section 19Evidence Act, 1872 — Section 106
High Courts03 Nov 1955
Puppalla Ramulu Vs Nagidi Appala Swami and Others
Andhra Pradesh High Court · (1955) 11 AP CK 0004
Arbitration Act, 1940 — Section 14, 14(1), 14(2), 14(3), 17Limitation Act, 1963 — Article 178
High Courts02 Nov 1955
Bandi Visweswara Rao Vs The Deputy Panehayat Officer, Bhimavaram (Election Officer) and Others
Andhra Pradesh High Court · (1955) 11 AP CK 0024
Constitution of India, 1950 — Article 226
High Courts02 Nov 1955
Anna and Others Vs State of Hyderabad
Andhra Pradesh High Court · (1956) CriLJ 887
Criminal Procedure Code, 1898 (CrPC) — Section 226, 288, 342, 44Evidence Act, 1872 — Section 145, 25, 26, 27Penal Code, 1860 (IPC) — Section 109, 120B, 302, 326, 34
High Courts02 Nov 1955
Pulavarti Venkatasubba Rao and Others Vs Valluri Jagannadha Rao and Others
Andhra Pradesh High Court · AIR 1957 AP 538
Constitution of India, 1950 — Article 133, 133(1)
High Courts01 Nov 1955
Merla Suramma Vs Kakileti Saita ramaswamy and Another
Andhra Pradesh High Court · (1955) 11 AP CK 0014
Contract Act, 1872 — Section 56Transfer of Property Act, 1882 — Section 108
High Courts31 Oct 1955
P. Suryanarayana Vs P. Sreerama chandramurthi and Others
Andhra Pradesh High Court · (1955) 10 AP CK 0001
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 3, Order 34 Rule 5Limitation Act, 1963 — Article 181
High Courts24 Oct 1955
The State Vs Sadat Jahan Razvi
Andhra Pradesh High Court · (1956) CriLJ 1199
Press (Objectionable Matter) Act, 1951 — Section 3(V), 3(VI)
High Courts21 Oct 1955
B. Venkata Subbayya and Another Vs N. Srirangam and Others
Andhra Pradesh High Court · (1955) 10 AP CK 0043
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92Transfer of Property Act, 1882 — Section 100, 55, 55(2)
High Courts21 Oct 1955
Administrator General Vs V.T. Laxmamma and Another
Andhra Pradesh High Court · (1955) 10 AP CK 0039
General Clauses Act, 1897 — Section 3Hyderabad High Court (Abolition of Original Side Jurisdiction) Act, 1951 — Section 3(1)
High Courts21 Oct 1955
Paturi China Vcerayya Vs Talluri Gopalakrishna Rao and Another
Andhra Pradesh High Court · (1955) 10 AP CK 0038
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Provincial Insolvency Act, 1920 — Section 10, 9