High Courts21 Aug 1956
Katragadda Venkatasubbayya Vs Kartagadda Virayya
Andhra Pradesh High Court · (1956) 08 AP CK 0016
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11, 152
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1956
237 judgments · page 5 of 12
High Courts20 Aug 1956
R.M. Devre Vs Hon''ble Home Minister
Andhra Pradesh High Court · (1956) 08 AP CK 0004
Andhra Pradesh (Telangana Area) District Police Act, 1329 — Section 417, 418Constitution of India, 1950 — Article 226, 311
High Courts17 Aug 1956
M.V. Joga Rao Vs State of Madras
Andhra Pradesh High Court · (1956) 08 AP CK 0019
Constitution of India, 1950 — Article 14, 226, 311, 32Criminal Procedure Code, 1898 (CrPC) — Section 30Income (Investigation Commission) Act, 1947 — Section 5(1), 5(4), 6, 7
High Courts16 Aug 1956
K. Narasareddi Vs State of Andhra
Andhra Pradesh High Court · (1956) 08 AP CK 0023
High Courts16 Aug 1956
Purushotham Haridas and Others Vs Amruth Ghee Co. Ltd., Guntur and Others
Andhra Pradesh High Court · AIR 1961 AP 143
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 16, Order 20 Rule 17, Order 7 Rule 1, 2(2)Contract Act, 1872 — Section 182, 191, 192, 194, 211Interest Act, 1839 — Section 1
High Courts10 Aug 1956
Veeraswami and Others Vs Durga Venkata Subbarao and Others
Andhra Pradesh High Court · (1956) 08 AP CK 0027
Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 43
High Courts10 Aug 1956
Yosuf Begum Vs Waheeda Banu Begum
Andhra Pradesh High Court · (1956) 08 AP CK 0017
Defence General Act — Section 11(3)Defence of the Hyderabad Regulations — Regulation 2AEmergency Powers (Defence) Act, 1939 — Section 3
High Courts10 Aug 1956
Kotha Seshamma (died) and Others Vs Pittala Venkayya and Others
Andhra Pradesh High Court · (1956) 08 AP CK 0014
Limitation Act, 1963 — Article 126, 6, 8, 9
High Courts10 Aug 1956
Konjiti Venkateswarlu Vs District Panchayat Officer, Guntur and others
Andhra Pradesh High Court · AIR 1958 AP 252
Constitution of India, 1950 — Article 14, 226, 327
High Courts08 Aug 1956Allowed
Bapiraju and Others Vs Khun Btha-dur Mohammad Azimtulla Khan Sahob and Others
Andhra Pradesh High Court · AIR 1957 AP 79
Contract Act, 1872 — Section 37, 50Limitation Act, 1963 — Article 115, 120
High Courts07 Aug 1956Dismissed
Pandarinath Vs Yeshoda and Others
Andhra Pradesh High Court · (1956) 08 AP CK 0018
Limitation Act, 1963 — Article 75
High Courts06 Aug 1956
Mohd. Samshuddin Khan Vs Sultan Ali Khan
Andhra Pradesh High Court · (1956) 08 AP CK 0024
Civil Procedure Code, 1908 (CPC) — Section 144Limitation Act, 1963 — Article 181, 182
High Courts06 Aug 1956
Makutam Basavaligain Vs Makautam Swarajyalakshmi and Others
Andhra Pradesh High Court · (1956) 08 AP CK 0010
Constitution of India, 1950 — Article 226, 228Criminal Procedure Code, 1898 (CrPC) — Section 491Guardians and Wards Act, 1890 — Section 25
High Courts06 Aug 1956
Koutarapu Venkata Chenchayya Vs Koutarapu Ramalingam and Others
Andhra Pradesh High Court · (1956) 08 AP CK 0002
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Transfer of Property Act, 1882 — Section 38
High Courts02 Aug 1956
Public Prosecutor Vs Pamarti Venkata Chalamaiah
Andhra Pradesh High Court · AIR 1957 AP 286 : (1956) ALT 827 : (1957) CriLJ 830
Criminal Procedure Code, 1898 (CrPC) — Section 162, 4Penal Code, 1860 (IPC) — Section 103, 162, 211, 4
High Courts31 Jul 1956
Kalluri Vema Reddy Vs Reddi Gangi Reddi and Others
Andhra Pradesh High Court · (1958) CriLJ 1118
Arms Act, 1959 — Section 19Criminal Procedure Code, 1898 (CrPC) — Section 367, 417, 423, 439Penal Code, 1860 (IPC) — Section 145, 148, 149, 157, 273
High Courts31 Jul 1956
Veeramachaneni Butchaiah Chowdary and Others Vs Nooli Venkata Subrahmanyam and Another
Andhra Pradesh High Court · AIR 1957 AP 247 : (1957) 1 AnWR 111 : (1957) CriLJ 819
Constitution of India, 1950 — Article 50Criminal Procedure Code, 1898 (CrPC) — Section 12, 144, 145, 146, 36
High Courts31 Jul 1956Dismissed
Narhari Vs Ambadas and Others
Andhra Pradesh High Court · (1956) 07 AP CK 0001
Laoni Rules, 1347 — Rule 13Limitation Act, 1963 — Article 120, 142
High Courts27 Jul 1956
Panchayat Pandrapadu and Others Vs State of Andhra and Others
Andhra Pradesh High Court · (1956) 07 AP CK 0012
Constitution of India, 1950 — Article 14, 143, 40Government of India Act, 1935 — Section 256, 40(1)Road Traffic Act, 1930 — Section 90
High Courts25 Jul 1956
Golukonda Tirupathayya Vs Gudivada Appalanaidu and Others
Andhra Pradesh High Court · (1956) 07 AP CK 0011
Constitution of India, 1950 — Article 226Hindu Religious Institutions Act — Section 71, 78, 87