High Courts09 Aug 1955
Ranglal Vs Munjaji and Others
Andhra Pradesh High Court · (1955) 08 AP CK 0020
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1908 — Article 164, 5
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1955
299 judgments · page 9 of 15
High Courts09 Aug 1955Dismissed
A.S. Krishna and Co. Ltd. Vs The State of Andhra
Andhra Pradesh High Court · (1956) 7 STC 26
High Courts09 Aug 1955Allowed
Madiraj Chiranjivrao Vs Venkateshwarrao
Andhra Pradesh High Court · (1955) 08 AP CK 0012
Contract Act, 1872 — Section 124, 126, 135, 145, 55
High Courts08 Aug 1955Dismissed
Chandaji Kubaji and Company Vs State of Andhra
Andhra Pradesh High Court · (1956) ALT 598 : (1956) 7 STC 332
High Courts08 Aug 1955
A. Murlidhar Vs Soshalamma and Another
Andhra Pradesh High Court · (1955) 08 AP CK 0016
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, 115
High Courts08 Aug 1955
A. Narayana Vs State of Madras (Now Andhra) and Others
Andhra Pradesh High Court · (1955) 08 AP CK 0005
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 47, 48Regional Transport Authority Rules — Rule 269
High Courts05 Aug 1955
Gummala Abraham Vs Lankapalli Venkadu and Another
Andhra Pradesh High Court · (1955) 08 AP CK 0023
High Courts05 Aug 1955Dismissed
Duvvuru Balaramireddy and others Vs Andhra State and others
Andhra Pradesh High Court · AIR 1956 AP 81
Constitution of India, 1950 — Article 19(1)(f), 226
High Courts02 Aug 1955
In Re: Viggirala Danaiah and Others
Andhra Pradesh High Court · AIR 1956 AP 123 : (1956) CriLJ 696
Criminal Procedure Code, 1898 (CrPC) — Section 123, 164, 17, 194, 195Evidence Act, 1872 — Section 33Penal Code, 1860 (IPC) — Section 211, 302
High Courts02 Aug 1955
Kundanmal and Another Vs Madan Gopal
Andhra Pradesh High Court · (1955) 08 AP CK 0025
Partnership Act, 1932 — Section 4, 69
High Courts01 Aug 1955Allowed
Thavva Subrahmanyam Vs Chenna Venkataratnam
Andhra Pradesh High Court · AIR 1956 AP 105
Civil Procedure Code, 1908 (CPC) — Section 100, 101Limitation Act, 1908 — Section 20
High Courts01 Aug 1955
Kancherla Sarveswara Rao and Others Vs Kancherla Veerraju and Others
Andhra Pradesh High Court · (1955) 08 AP CK 0004
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1, Order 23 Rule 1(2), 43 , 97
High Courts29 Jul 1955
Komara Sriramulu Pantulu Vs The Madras State (now the Andhra State)
Andhra Pradesh High Court · (1955) 07 AP CK 0020
High Courts29 Jul 1955
Meduri Rama Rao Vs Medurl Gopalakrishnamurthy and Another
Andhra Pradesh High Court · (1955) 07 AP CK 0009
Specific Relief Act, 1963 — Section 42
High Courts28 Jul 1955
Salimunnisa Begum Vs Abdul Qayyam Ansari
Andhra Pradesh High Court · (1955) 07 AP CK 0021
Evidence Act, 1872 — Section 91Presidency Small Cause Courts Act, 1882 — Section 12
High Courts27 Jul 1955
Phoolchand and Others Vs Shesh Gir
Andhra Pradesh High Court · (1955) 07 AP CK 0031
Contract Act, 1872 — Section 73Limitation Act, 1908 — Article 115, 116, 145, 49
High Courts27 Jul 1955Dismissed
Dasari Venkatadri and others Vs Tenali Municipality and another
Andhra Pradesh High Court · AIR 1956 AP 61
Constitution of India, 1950 — Article 13, 14, 19
High Courts26 Jul 1955
In Re: Lingareddi Venkatareddy and others
Andhra Pradesh High Court · AIR 1956 AP 24
Constitution of India, 1950 — Article 15(1), 20, 20(1)General Clauses Act, 1897 — Section 24Mines Act, 1952 — Section 30, 66, 73, 88
High Courts26 Jul 1955Dismissed
M.A. Haleem Vs State of Hyderabad
Andhra Pradesh High Court · (1955) 07 AP CK 0004
Constitution of India, 1950 — Article 226, 311(2)
High Courts25 Jul 1955Allowed
In re: Vankayalapati Gopalarao and another
Andhra Pradesh High Court · AIR 1956 AP 21
Penal Code, 1860 (IPC) — Section 279, 304A, 338