High Courts08 Nov 1956
The Public Prosecutor Vs Damera Venkata Narasayya
Andhra Pradesh High Court · AIR 1957 AP 486 : (1957) CriLJ 943
Evidence Act, 1872 — Section 123, 124, 162
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1956
237 judgments · page 3 of 12
High Courts08 Nov 1956Dismissed
Gopala Mines and Mineral Works Vs State of Andhra
Andhra Pradesh High Court · AIR 1957 AP 196 : (1957) ALT 88 : (1957) 8 STC 4
High Courts08 Nov 1956Dismissed
Government of Andhra (Now Andhra Pradesh) Vs K. Rajaiah and Company
Andhra Pradesh High Court · AIR 1957 AP 515 : (1957) 1 AnWR 5 : (1957) 8 STC 164
High Courts08 Nov 1956
R. Govindoo Vs N. Ramaehande
Andhra Pradesh High Court · (1956) 11 AP CK 0005
Limitation Act, 1963 — Article 116, 132Transfer of Property Act, 1882 — Section 58(3), 60, 87
High Courts09 Oct 1956
Kottapalli Vcnkateswarlu Vs Kotta-palli Bapayya and Others
Andhra Pradesh High Court · (1956) 10 AP CK 0003
Evidence Act, 1872 — Section 107, 108
High Courts09 Oct 1956
P. Balaramakrishna Rao Vs P. Suryaprakasa Rao and Others
Andhra Pradesh High Court · AIR 1957 AP 978
Motor Vehicles Act, 1988 — Section 47, 47(1), 48A, 59(1), 64A
High Courts04 Oct 1956
Bhikajee Dadabhai and Company Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1958) 33 ITR 760
Administration of Evacuee Property Act, 1950 — Section 16, 19, 38, 7Constitution of India, 1950 — Article 227Finance Act, 1950 — Section 13(1)
High Courts28 Sept 1956
In Re: Vadlamudi Kutumba Rao
Andhra Pradesh High Court · AIR 1957 AP 595
Penal Code, 1860 (IPC) — Section 60, 64, 91
High Courts28 Sept 1956
Seriveti Kotiswamy and Others Vs State of Andhra
Andhra Pradesh High Court · (1958) CriLJ 152
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1898 (CrPC) — Section 10, 173, 200, 201, 202Income Tax Act, 1961 — Section 34
High Courts25 Sept 1956
Shankarappa Vs Union of India (UOI)
Andhra Pradesh High Court · (1956) 09 AP CK 0017
Civil Procedure Code, 1908 (CPC) — Section 80Hyderabad Limitation Act, 1322 — Section 15(2), 46Hyderabad Railways Act — Section 46
High Courts24 Sept 1956
Eramma and Another Vs Veerpanna and Others
Andhra Pradesh High Court · (1956) 09 AP CK 0018
Civil Procedure Code, 1908 (CPC) — Section 109, 110Constitution of India, 1950 — Article 133, 133(1), 135(1)
High Courts21 Sept 1956
D.V. Narasimha Raju Vs Regional-Transport Authority and Another
Andhra Pradesh High Court · (1956) 09 AP CK 0008
Central Motor Vehicles Rules, 1989 — Rule 140, 147Motor Vehicles Act, 1988 — Section 3, 44(3), 44(5), 47, 47
High Courts21 Sept 1956
Chanam Reddy Vs Narayan Reddy
Andhra Pradesh High Court · (1956) 09 AP CK 0004
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Hyderabad Civil Procedure Code, 1323 — Section 68Limitation Act, 1963 — Article 100, 106, 120
High Courts19 Sept 1956
Mukta Narahari Vs Mukta Rajiah and Another
Andhra Pradesh High Court · (1956) 09 AP CK 0015
High Courts18 Sept 1956
Venkateswarlu Vs Venkata Narasimham and Others
Andhra Pradesh High Court · (1956) 09 AP CK 0019
Negotiable Instruments Act, 1881 (NI) — Section 112, 118
High Courts18 Sept 1956
In Re: Sheikh Umar Saheb alias Umra
Andhra Pradesh High Court · AIR 1957 AP 343 : (1957) CriLJ 919
Penal Code, 1860 (IPC) — Section 302, 304
High Courts17 Sept 1956
Board of Revenue Referring Officer Vs Poosarla China Appalanarasimhulu
Andhra Pradesh High Court · (1956) 09 AP CK 0006
Constitution of India, 1950 — Article 226, 38Stamp Act, 1899 — Section 17, 2, 2(15), 20, 28
High Courts14 Sept 1956
M. Chimpiramma and Another Vs Pabbisetti Subramanyam and Others
Andhra Pradesh High Court · (1956) 09 AP CK 0016
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63Limitation Act, 1963 — Article 11
High Courts14 Sept 1956
P. Satyanarayana Vs District Panchayat Officer, West Godavari, Eluru and others
Andhra Pradesh High Court · (1956) 09 AP CK 0003
Constitution of India, 1950 — Article 14, 226
High Courts11 Sept 1956
Shrimathi Mokhamatla Kondamma and Another Vs Shrimathi Mokhamatla Yenkatalakshmidevi
Andhra Pradesh High Court · (1956) 09 AP CK 0005
Court Fees Act, 1870 — Section 7Limitation Act, 1963 — Article 118, 141