High Courts25 Jul 1956
Azam Jung Vs Mohd. Abdul Razzack
Andhra Pradesh High Court · (1956) 07 AP CK 0008
Limitation Act, 1963 — Section 14, 14(1), 5Specific Relief Act, 1963 — Section 9
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1956
237 judgments · page 6 of 12
High Courts20 Jul 1956Allowed
Sri Sitharama Rice and Oil Mills Vs State of Andhra
Andhra Pradesh High Court · AIR 1957 AP 164 : (1956) 7 STC 635
High Courts18 Jul 1956
Rajayya and Others Vs Sangareddy and Others
Andhra Pradesh High Court · (1956) 07 AP CK 0009
Limitation Act, 1963 — Section 7
High Courts13 Jul 1956
C. Shrikishen Vs State of Hyderabad and Others
Andhra Pradesh High Court · (1956) 07 AP CK 0006
Constitution of India, 1950 — Article 105, 122, 194, 212, 226
High Courts09 Jul 1956Dismissed
Lazarus Gabriel Vs The Union of India (UOI)
Andhra Pradesh High Court · (1956) 07 AP CK 0010
Constitution of India, 1950 — Article 226, 311(2)Railway Establishment Code — Rule 17, 21
High Courts09 Jul 1956
Habibullah Sarwar Vs General Manager, Govt. Distilleries
Andhra Pradesh High Court · (1956) 07 AP CK 0005
Contract Act, 1872 — Section 56
High Courts06 Jul 1956
In Re: Somappa
Andhra Pradesh High Court · AIR 1957 AP 828 : (1957) CriLJ 1209
Criminal Procedure Code, 1898 (CrPC) — Section 257
High Courts26 Jun 1956
Bansigir Vs State of Hyderabad
Andhra Pradesh High Court · (1956) 06 AP CK 0002
Constitution of India, 1950 — Article 220, 226
High Courts19 Jun 1956Allowed
Mahenderjee Vs L. Ram Naidu and Others
Andhra Pradesh High Court · (1956) 06 AP CK 0003
Constitution of India, 1950 — Article 226Hyderabad Municipal Corporation Act, 1956 — Section 124, 126, 127, 22, 22(1)Hyderabad Municipal Corporation Rules — Rule 6
High Courts13 Jun 1956Dismissed
Abdul Kader Vs State
Andhra Pradesh High Court · (1956) 06 AP CK 0001
Constitution of India, 1950 — Article 311(2)
High Courts05 Jun 1956
Public Prosecutor Vs Dr. B. Krishnasami and Others
Andhra Pradesh High Court · AIR 1957 AP 567 : (1957) CriLJ 1066
Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 20, 228Criminal Procedure Code, 1898 (CrPC) — Section 113, 432, 433
High Courts20 Apr 1956Allowed
Deputy Commissioner of Commercial Taxes Vs Sri Pentapaty Lakshmana Swamy
Andhra Pradesh High Court · AIR 1956 AP 240 : (1956) 7 STC 560
High Courts20 Apr 1956
In Re: Pudi Ramulu and Others
Andhra Pradesh High Court · AIR 1957 AP 871 : (1957) CriLJ 1213
Constitution of India, 1950 — Article 132, 134, 136, 145
High Courts19 Apr 1956Partly Allowed
The State of Andhra Vs S. Kameswar Rao
Andhra Pradesh High Court · AIR 1959 AP 39
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5
High Courts19 Apr 1956Dismissed
Lokanatham Srirangamma Vs Ganagalla Narayamunma and Others
Andhra Pradesh High Court · (1956) 04 AP CK 0014
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22Insolvency Act, 1848 — Section 34(3), 38(1), 51, 51(3), 74
High Courts19 Apr 1956Allowed
Somu Nagiroddy Vs Gouru-gari Lingareddi and Others
Andhra Pradesh High Court · AIR 1956 AP 235
Civil Procedure Code, 1908 (CPC) — Section 91
High Courts18 Apr 1956
The Public Prosecutor Vs M. Rangareddy and Others
Andhra Pradesh High Court · AIR 1957 AP 81 : (1957) CriLJ 623
Criminal Procedure Code, 1898 (CrPC) — Section 162Evidence Act, 1872 — Section 125, 25, 26, 27, 3
High Courts18 Apr 1956
Damisetti Satyanarayana Murthi and Another Vs Damisetti Bhavanna and Others
Andhra Pradesh High Court · (1956) 04 AP CK 0006
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 20 Rule 12, Order 20 Rule 12(2), Order 20 Rule 18, 2(12)
High Courts17 Apr 1956
The Institute of Chartered Accountants of India Vs V.K. Madhava Rao
Andhra Pradesh High Court · (1956) 04 AP CK 0023
Chartered Accountants Act, 1949 — Section 20(2), 21, 22Chartered Accountants Regulations, 1988 — Regulation 11, 11(5), 11AChartered Accountants Rules — Rule 17(3), 62
High Courts17 Apr 1956
In Re: Chirumamilla Tirupatayya and Another
Andhra Pradesh High Court · (1957) CriLJ 1218
Criminal Procedure Code, 1898 (CrPC) — Section 419, 420, 421, 422, 426