High Courts24 Feb 1956
Kollapudi Govindamma Vs Mani Bullema
Andhra Pradesh High Court · (1956) 02 AP CK 0021
Civil Procedure Code, 1908 (CPC) — Section 50, 52, 52(1), 53
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1956
237 judgments · page 10 of 12
High Courts24 Feb 1956
Lagadapati Subba Ramaiah Vs Commissioner of Income Tax
Andhra Pradesh High Court · AIR 1957 AP 844 : (1956) ALT 950
Income Tax Act, 1922 — Section 16(2), 18(5), 48, 49B
High Courts23 Feb 1956Dismissed
Gudapati Somanna Vs Devaraju Atchutarao and others
Andhra Pradesh High Court · AIR 1956 AP 253
Civil Procedure Code, 1908 (CPC) — Section 21, 99Suits Valuation Act, 1887 — Section 11
High Courts23 Feb 1956
Potti Swami and Brothers and Another Vs Union of India by the General Manager, Great Indian Peninsular Rly.
Andhra Pradesh High Court · (1956) 02 AP CK 0011
Civil Procedure Code, 1908 (CPC) — Section 90Evidence Act, 1872 — Section 114Railways Act, 1989 — Section 77
High Courts23 Feb 1956
Venkateswara Rao and Others Vs Venkatasiva Rao
Andhra Pradesh High Court · (1956) 02 AP CK 0003
Limitation Act, 1963 — Article 141, 144, 3
High Courts22 Feb 1956
P.V. Raghava Reddi and Another Vs Commissioner of Income Tax
Andhra Pradesh High Court · AIR 1957 AP 926 : (1956) 29 ITR 942
Evidence Act, 1872 — Section 106Income Tax Act, 1922 — Section 66(2)
High Courts22 Feb 1956
Rajah Manyam Meenakshamma Vs Commissioner of Income Tax
Andhra Pradesh High Court · AIR 1956 AP 229 : (1956) ALT 821 : (1956) 30 ITR 286
Income Tax Act, 1922 — Section 28, 3, 31, 33, 66(4)Transfer of Property Act, 1882 — Section 105
High Courts21 Feb 1956
S.R.V.G. Press Co. Vs Commissioner of Excess Profits Tax
Andhra Pradesh High Court · (1956) 02 AP CK 0032
Excess Profits Tax Act, 1940 — Section 21Income Tax Act, 1961 — Rule 2(xv), 13
High Courts21 Feb 1956
COMMISSIONER OF Income Tax, MADRAS. Vs P. V. RAGHAVA REDDI AND ANOTHER.
Andhra Pradesh High Court · AIR 1957 AP 923 : (1956) 29 ITR 929
Income Tax Act, 1961 — Section 4, 43
High Courts21 Feb 1956
Moka Jambanna Vs Kopparam Honnappa
Andhra Pradesh High Court · (1956) 02 AP CK 0009
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, 73
High Courts20 Feb 1956
Mrs. Chandra Leela Vs P. Victor Matheus
Andhra Pradesh High Court · (1956) 02 AP CK 0027
Divorce Act, 1869 — Section 10, 12, 13, 14, 17Evidence Act, 1872 — Section 67
High Courts20 Feb 1956Dismissed
A. Venkanna Vs State of Hyderabad
Andhra Pradesh High Court · (1956) 02 AP CK 0015
Constitution of India, 1950 — Article 311(2)Hyderabad Civil Services (Classification, Control and Appeal) Rules, 1955 — Rule 23, 30
High Courts17 Feb 1956
The Public Prosecutor Vs Mulugu Jwala Subrahmanyara
Andhra Pradesh High Court · (1957) CriLJ 1389
Criminal Procedure Code, 1898 (CrPC) — Section 242, 342Penal Code, 1860 (IPC) — Section 294A, 420
High Courts17 Feb 1956
Prabha Singh Surjft Singh Firm Vs Sanka Narasinmha Rao
Andhra Pradesh High Court · (1956) 02 AP CK 0005
Civil Procedure Code, 1908 (CPC) — Section 11, 15, 24
High Courts16 Feb 1956
Venkat Narayan Reddy Vs B.V. Ananth Reddy
Andhra Pradesh High Court · (1956) 02 AP CK 0016
Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 2, 3
High Courts15 Feb 1956Allowed
Maqbool Ahmed and Others Vs Peer Mohammad Mali
Andhra Pradesh High Court · (1956) 02 AP CK 0026
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Hyderabad Trade Marks Act, 1940 — Section 19, 19(1), 19(2), 20, 70
High Courts15 Feb 1956
Parupudi Bapoo Rao Vs Commissioner of Excess Profits Tax
Andhra Pradesh High Court · AIR 1957 AP 128
Excess Profits Tax Act, 1940 — Section 10AIncome Tax Act, 1961 — Section 66(2)
High Courts15 Feb 1956
Kodanda Ramaswami Vari Devastanam and Others Vs D. Seshayya and Others
Andhra Pradesh High Court · (1956) 02 AP CK 0001
Andhra State Act, 1953 — Section 13, 32Constitution of India, 1950 — Article 225, 372
High Courts13 Feb 1956
In Re: Bhootapati Asservadam and Another
Andhra Pradesh High Court · AIR 1956 AP 199 : (1956) CriLJ 1183
Criminal Procedure Code, 1898 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302
High Courts13 Feb 1956
Gara Venkateswarulu Vs Lakshmamma
Andhra Pradesh High Court · AIR 1957 AP 506 : (1956) ALT 379
Madhya Bharat Muafi and Inam Tenants and Sub-tenants Protection Act, 1954 — Section 3(2), 4(9)