High Courts28 Dec 1956Dismissed
Inuganti Yogananda Narasimha Ramachandra Jagannadha Rao Vs The State of Andhra (Now Andhra Pradesh) by the Collector, Krishna and Another
Andhra Pradesh High Court · AIR 1957 AP 463
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1956
237 judgments · page 1 of 12
High Courts28 Dec 1956Dismissed
State of Andhra (Now Andhra Pradesh) Vs Bellamkonda Venkata Subbaiah and Another
Andhra Pradesh High Court · AIR 1957 AP 462 : (1957) 1 AnWR 165 : (1957) 8 STC 309
High Courts28 Dec 1956Allowed
T. Narayana Vs The State of Andhra and Others
Andhra Pradesh High Court · AIR 1957 AP 383 : (1957) 1 AnWR 203
Constitution of India, 1950 — Article 220, 228Motor Vehicles Act, 1988 — Section 64A
High Courts27 Dec 1956
Mahomed Ali Vs The State
Andhra Pradesh High Court · AIR 1957 AP 146 : (1957) CriLJ 706
Criminal Procedure Code, 1898 (CrPC) — Section 517Hyderabad Penal Code, 1324 — Section 353, 400
High Courts27 Dec 1956
Mohd. Abdul Ghani Hamid Vs The State
Andhra Pradesh High Court · AIR 1957 AP 143 : (1957) ALT 223 : (1957) CriLJ 703
Constitution of India, 1950 — Article 226, 367
High Courts27 Dec 1956
Nanneka Seshayya and Others Vs The State of Madras (now Andhra Pradesh), by Collector of Krishna and Others
Andhra Pradesh High Court · (1956) 12 AP CK 0006
Constitution of India, 1950 — Article 14, 226
High Courts26 Dec 1956
Chevendra Venkata Kutumba Rao Vs V. Govardhanam Appalacharyulu
Andhra Pradesh High Court · (1956) 12 AP CK 0023
Contract Act, 1872 — Section 23Transfer of Property Act, 1882 — Section 6
High Courts26 Dec 1956
Nawab Zain Yar Jung and Others Vs Dr. Raghotam Rao
Andhra Pradesh High Court · AIR 1957 AP 468 : (1957) CriLJ 935
Criminal Procedure Code, 1898 (CrPC) — Section 205, 353, 438Penal Code, 1860 (IPC) — Section 500
High Courts24 Dec 1956
Raghavendra Swami Mutt Vs Board of Commissioners, Hindu Religious Endowments
Andhra Pradesh High Court · (1956) 12 AP CK 0020
High Courts20 Dec 1956
Koppala Venkataswami Vs Satrasala Lakshminarayana Chetti and Another
Andhra Pradesh High Court · AIR 1959 AP 204 : (1959) CriLJ 428
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 35ACriminal Procedure Code, 1898 (CrPC) — Section 476, 476(3)Evidence Act, 1872 — Section 45
High Courts19 Dec 1956
Kannepalli Visweswara Dakshinamurthl Somayulu and Another Vs Kannepalli Krishnamuithi and Others
Andhra Pradesh High Court · (1956) 12 AP CK 0005
Trusts Act, 1882 — Section 90, 94, 95
High Courts18 Dec 1956
Duggirala Sadasiva Vittal Vs Bolla (sic)attain and others
Andhra Pradesh High Court · AIR 1958 AP 145
High Courts18 Dec 1956
In Re: Bagepalls Chengappa
Andhra Pradesh High Court · (1958) CriLJ 473
Penal Code, 1860 (IPC) — Section 302, 309
High Courts17 Dec 1956Allowed
The Government of Andhra (Now Andhra Pradesh) Vs East India Commercial Co. Ltd.
Andhra Pradesh High Court · AIR 1957 AP 83 : (1957) 8 STC 114
High Courts14 Dec 1956
M. Mathra Das Vs Hari Ram and others
Andhra Pradesh High Court · AIR 1958 AP 76
Constitution of India, 1950 — Article 226, 227Displaced Persons (Debts Adjustment) Act, 1951 — Section 13, 2, 2(10), 2(6), 2(6)(c)
High Courts13 Dec 1956
Vijaya Prakash Chella Balwant Girji Vs Hyderabad Municipal Corporation
Andhra Pradesh High Court · AIR 1957 AP 469 : (1957) 1 AnWR 232 : (1957) CriLJ 936
Criminal Procedure Code, 1898 (CrPC) — Section 242, 342
High Courts12 Dec 1956Dismissed
Akram Men Vs Secunderabad Municipal Corporation
Andhra Pradesh High Court · AIR 1957 AP 859 : (1957) 1 AnWR 135
Cantonments Act, 1924 — Section 107, 108, 109, 110, 114Transfer of Property Act, 1882 — Section 53A
High Courts10 Dec 1956
Ratnammal Vs Thilaiammal
Andhra Pradesh High Court · (1956) 12 AP CK 0002
Succession Act, 1925 — Section 66
High Courts07 Dec 1956
Dadla Balarami Reddi Vs Duvvuru Jaya Singh and Others
Andhra Pradesh High Court · (1956) 12 AP CK 0021
Evidence Act, 1872 — Section 65
High Courts07 Dec 1956
Vepa Satyanarayanaimivlhy Vs Chekka Bhavanarayana and Others
Andhra Pradesh High Court · (1956) 12 AP CK 0009
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 54(2), Order 21 Rule 65, Order 21 Rule 66, Order 21 Rule 66(1)