High Courts21 Oct 1955Allowed
Jubilee Engineering Co. Ltd. Vs Sales Tax Officer and Others
Andhra Pradesh High Court · (1956) 7 STC 423
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1955
299 judgments · page 4 of 15
High Courts21 Oct 1955
Mohommed Pasha and Others Vs State of Hyderabad
Andhra Pradesh High Court · (1956) CriLJ 1320
Criminal Procedure Code, 1898 (CrPC) — Section 197, 222, 342Penal Code, 1860 (IPC) — Section 197, 21, 342, 409
High Courts21 Oct 1955Dismissed
Bahadur and Others Vs Rajah enkata Swetha Chalapathi Venugcpala Appiy Bahadur and Others
Andhra Pradesh High Court · AIR 1956 AP 159
Constitution of India, 1950 — Article 133(1)Government of India Act, 1935 — Section 205
High Courts21 Oct 1955
In Re: Venkatarama Iyer
Andhra Pradesh High Court · (1955) 10 AP CK 0013
Criminal Procedure Code, 1898 (CrPC) — Section 342, 363Penal Code, 1860 (IPC) — Section 161
High Courts21 Oct 1955
Madhura Krishnamurthy Sastri Vs Yerra Ramamurthi and Others
Andhra Pradesh High Court · (1955) 10 AP CK 0010
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 2, Order 33 Rule 3, Order 33 Rule 5, Order 7 Rule 10, 15Limitation Act, 1963 — Section 14
High Courts21 Oct 1955Allowed
Haradageri Basavana Gowda and Others Vs The Official Assignee Bombay
Andhra Pradesh High Court · AIR 1957 AP 649
Bankruptcy Act, 1883 — Section 118English Bankruptcy Act, 1914 — Section 122Presidency Towns Insolvency Act, 1909 — Section 126, 22
High Courts21 Oct 1955Dismissed
Sri Rajah M. Venkatakumara Narasimha Apparao Bahadur and others Vs Sri Rajah M. Venkata Swetha Chalapathi Venugopala Apparao Bahadur and others
Andhra Pradesh High Court · (1955) 10 AP CK 0004
Constitution of India, 1950 — Article 133, 133(1)Government of India Act, 1935 — Section 205(1)
High Courts21 Oct 1955
Venkata Reddi and Others Vs Lakkireddi Venkata Rama Reddi and Others
Andhra Pradesh High Court · (1955) 10 AP CK 0003
Evidence Act, 1872 — Section 108
High Courts20 Oct 1955Dismissed
Madugula Papayya and Others Vs Province of Madras
Andhra Pradesh High Court · (1956) 7 STC 180
High Courts20 Oct 1955
Thellakula Jalayya Vs Namana Venkateswara Rao and Others
Andhra Pradesh High Court · (1955) 10 AP CK 0018
Constitution of India, 1950 — Article 226
High Courts19 Oct 1955
D. Rangamma Vs D. Chinnabbayi
Andhra Pradesh High Court · (1955) 10 AP CK 0045
Transfer of Property Act, 1882 — Section 39
High Courts19 Oct 1955Allowed
Limbaji Vs Ahmed Bin Sayeed and Another
Andhra Pradesh High Court · (1955) 10 AP CK 0032
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 72Hyderabad Court Fees Act, 1870 — Section 4
High Courts19 Oct 1955
Tavvineni Gangappa Vs State of Madras (now Andhra) and Another
Andhra Pradesh High Court · (1955) 10 AP CK 0030
Constitution of India, 1950 — Article 226
High Courts19 Oct 1955Dismissed
Shev Shetty Vs Jamna Bai
Andhra Pradesh High Court · (1955) 10 AP CK 0027
Succession Act, 1925 — Section 384
High Courts19 Oct 1955
In Re: K. Johnson
Andhra Pradesh High Court · (1957) CriLJ 1210
Criminal Procedure Code, 1898 (CrPC) — Section 103
High Courts19 Oct 1955
P. Venkatalakshmi Narayana Sastri Vs Bairapaneni Venkayya and others
Andhra Pradesh High Court · (1955) 10 AP CK 0006
Court Fees Act, 1870 — Section 7(iv), 7(iv)(c), 7(iv)(d), 7(v)
High Courts18 Oct 1955Allowed
Dasari Venkatesu Vs V. Bandi Rami Reddi
Andhra Pradesh High Court · AIR 1956 AP 114
Transfer of Property Act, 1882 — Section 92
High Courts18 Oct 1955Dismissed
D.K. Krishnan Vs Secretary, Regional Transport Authority, Chittoor
Andhra Pradesh High Court · AIR 2011 AP 129
Constitution Act — Section 133Constitution of India, 1950 — Article 123, 143, 151(1), 166(1), 19Government of India Act, 1915 — Section 40(1), 49, 50, 68
High Courts16 Oct 1955
Veeramma Vs Appayya and Another
Andhra Pradesh High Court · (1955) 10 AP CK 0029
Contract Act, 1872 — Section 2Law of Property Act, 1925 — Section 56(1)
High Courts14 Oct 1955Allowed
N. Janikamma and another Vs Mattareddi and others
Andhra Pradesh High Court · AIR 1956 AP 141
Chancery Procedure Act, 1852 — Section 50Limitation Act, 1963 — Article 118