COURT ARCHIVE

Andhra Pradesh High Court judgments, 1955

299 judgments · page 6 of 15

High Courts30 Sept 1955

Mohd. Mumtazuddin Khan Vs Fatima Begum

Andhra Pradesh High Court · (1955) 09 AP CK 0017

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 2, Order 47 Rule 4, Order 47 Rule 4(2), Order 47 Rule 8, 5Constitution of India, 1950 — Article 14, 154, 226, 264, 295Hyderabad (Abolition of Jagirs) Regulations, 1358 — Section 21

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High Courts30 Sept 1955

Ramanujacharyulu and Another Vs Panduranghacharyulu and Others

Andhra Pradesh High Court · (1955) 09 AP CK 0014

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High Courts29 Sept 1955

Gangurla Veeranamma Vs L. Srinivas Rao

Andhra Pradesh High Court · (1955) 09 AP CK 0012

Civil Procedure Code, 1908 (CPC) — Section 149, 151

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High Courts27 Sept 1955

Varalakshmi Vs Viramulu

Andhra Pradesh High Court · (1955) 09 AP CK 0025

Criminal Procedure Code, 1898 (CrPC) — Section 411, 483Hindu Married Womens Right to Separate Residence and Maintenance Act, 1946 — Section 2, 2(4)

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High Courts27 Sept 1955

Thota Komarayya Somayya Vs Commissioner, Excess Profits Tax

Andhra Pradesh High Court · (1955) 09 AP CK 0018

Hyderabad Excess Profits Tax Act, 1940 — Section 13(1), 2(5), 20, 43(2), 48Hyderabad Partnership Act, 1932 — Section 4, 6, 69

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High Courts23 Sept 1955Allowed

Veera Ramayya and others Vs Udayagiri Venkata Seshavatharam and another

Andhra Pradesh High Court · AIR 1956 AP 97

Criminal Procedure Code, 1898 (CrPC) — Section 435

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High Courts23 Sept 1955Dismissed

State of Madras (now Andhra) Vs Andhra Paper Mills Co. Ltd.

Andhra Pradesh High Court · AIR 1957 AP 34

Civil Procedure Code, 1908 (CPC) — Section 82Transfer of Property Act, 1882 — Section 55(4)

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High Courts23 Sept 1955Allowed

P. Ramayya and Others Vs C. Krishnaiah and Others

Andhra Pradesh High Court · AIR 1957 AP 26

Limitation Act, 1963 — Article 113

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High Courts22 Sept 1955

Medanki Adeyya and Others Vs Dittakavi Apparao

Andhra Pradesh High Court · AIR 1956 AP 104 : (1956) CriLJ 579

Criminal Procedure Code, 1898 (CrPC) — Section 526(8)

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High Courts21 Sept 1955Dismissed

State of Madras (Andhra) Vs P.V. Ramachandra Rao and Others

Andhra Pradesh High Court · AIR 1957 AP 565 : (1956) ALT 558

Minimum Wages Act, 1948 — Section 22, 3, 4, 4(1)

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High Courts21 Sept 1955

Akki Veeraiah Vs State (Inspector, Special Police Establishment)

Andhra Pradesh High Court · (1957) CriLJ 1078

Criminal Procedure Code, 1898 (CrPC) — Section 195, 198, 465, 476General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 109, 120B, 161, 165, 171F

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High Courts19 Sept 1955

Vadula Buchanna Vs The State of Hyderabad

Andhra Pradesh High Court · (1956) CriLJ 215

Criminal Procedure Code, 1898 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 182, 195, 211

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High Courts16 Sept 1955Allowed

Kesava Rao Vs Subbaraju and Another

Andhra Pradesh High Court · AIR 1957 AP 55 : (1956) ALT 67

Constitution of India, 1950 — Article 19(6), 226, 226(19)(1)Motor Vehicles Act, 1988 — Section 64A

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High Courts16 Sept 1955

State of Hyderabad Vs Somalingadu

Andhra Pradesh High Court · (1956) CriLJ 216

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1898 (CrPC) — Section 215, 30Penal Code, 1860 (IPC) — Section 304

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High Courts15 Sept 1955

Ramchandra Reddy and Others Vs Rani Shankeramma

Andhra Pradesh High Court · (1955) 09 AP CK 0019

Constitution of India, 1950 — Article 132, 133, 226Hyderabad Court of Wards Act, 1350 — Section 27, 53

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High Courts15 Sept 1955Dismissed

M. Venkatasubbaiah Vs M. Subbamma and Others

Andhra Pradesh High Court · (1955) 09 AP CK 0016

Evidence Act, 1872 — Section 120, 17(1), 68

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High Courts15 Sept 1955

Begum Noor Banoo and Others Vs Custodian, Evacuee Property

Andhra Pradesh High Court · (1955) 09 AP CK 0008

Administration of Evacuee Property (Amendment) Act, 1954 — Section 1, 10, 16, 2, 3Administration of Evacuee Property Act, 1950 — Section 12, 16, 2, 27, 4General Clauses Act, 1897 — Section 5(1)

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High Courts14 Sept 1955Allowed