High Courts12 Mar 1956
Chandaji Khubaji and Co. Vs State of Andhra
Andhra Pradesh High Court · (1956) 03 AP CK 0005
Civil Procedure Code, 1908 (CPC) — Section 151Court Fees Act, 1870 — Section 13, 14, 15
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1956
237 judgments · page 9 of 12
High Courts09 Mar 1956
In Re: Shaik Kalesha
Andhra Pradesh High Court · AIR 1957 AP 268 : (1957) CriLJ 826
Constitution of India, 1950 — Article 13, 22Criminal Procedure Code, 1898 (CrPC) — Section 106, 107, 108, 109, 110
High Courts09 Mar 1956
Pullayya and Others Vs Appanna and Others
Andhra Pradesh High Court · (1956) 03 AP CK 0003
Evidence Act, 1872 — Section 115Limitation Act, 1963 — Article 141Revenue Recovery Act, 1890 — Section 2
High Courts08 Mar 1956
Radakishen Vs Wali Mohammed
Andhra Pradesh High Court · (1956) 03 AP CK 0009
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 6 Rule 14, Order 7 Rule 11, 54
High Courts07 Mar 1956
Chetlapalli Sitharama Ratna Ranganayakamma Vs Vankamamidi Venkata Subba Rao
Andhra Pradesh High Court · (1956) 03 AP CK 0033
Stamp Act, 1899 — Section 2(5)
High Courts07 Mar 1956Allowed
Alluri Appamma and Others Vs Balaji Lal and Others
Andhra Pradesh High Court · AIR 1957 AP 974
High Courts07 Mar 1956
Muddi Narayanam and Bro., a Firm and Others Vs Kanumuri Subbaraju and Others
Andhra Pradesh High Court · (1956) 03 AP CK 0018
Contract Act, 1872 — Section 23Defence of India Rules, 1962 — Rule 81(2), 81(4)
High Courts07 Mar 1956Allowed
Suryanarayananmrty Vs Satyanarayanaraju
Andhra Pradesh High Court · AIR 1956 AP 252
Stamp Act, 1899 — Section 2(5), 36, 5
High Courts06 Mar 1956
Rajah Sri Rao, Swelachalupati Ramakrishdflj Rangarao Bahadur Varu, Rajah of Bobbili, Vs Damera Ramarao Garu and Others
Andhra Pradesh High Court · (1956) 03 AP CK 0039
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts05 Mar 1956
Papamma and Others Vs The State of Hyderabad
Andhra Pradesh High Court · (1957) CriLJ 282
Immoral Traffic (Prevention) Act, 1956 — Section 2
High Courts03 Mar 1956Dismissed
Mangalapalli Ramakrishniah Vs State of Andhra
Andhra Pradesh High Court · (1956) 7 STC 482
High Courts02 Mar 1956
Veluri Lakshminarasimha Venkatramayya and Another Vs Dommeti Nagaratnam and Another
Andhra Pradesh High Court · (1956) 03 AP CK 0038
Civil Procedure Code, 1908 (CPC) — Section 43
High Courts02 Mar 1956
In Re: Shaik Server
Andhra Pradesh High Court · AIR 1957 AP 1006 : (1957) CriLJ 1393
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 114, 411
High Courts29 Feb 1956
Nunna Seshamma Vs Kalla Ganga-raiu and Others
Andhra Pradesh High Court · (1956) 02 AP CK 0028
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts29 Feb 1956
Mannava Venkayya and Others Vs Kanneganti China Punnaiah
Andhra Pradesh High Court · AIR 1957 AP 90 : (1957) CriLJ 624
Constitution of India, 1950 — Article 13, 21, 217, 22, 246Criminal Procedure Code, 1898 (CrPC) — Section 107, 112, 117, 118, 121
High Courts29 Feb 1956Allowed
Ram Avatar Vs Ramjivan
Andhra Pradesh High Court · (1956) 02 AP CK 0019
Hyderabad Contract Act, 1872 — Section 188, 31Partnership Act, 1932 — Section 4
High Courts27 Feb 1956
Narsing Rao Vs State and Others
Andhra Pradesh High Court · (1957) CriLJ 280
Penal Code, 1860 (IPC) — Section 363
High Courts27 Feb 1956
Venkata Krishnarao Vs G. Appalaswamy and Another
Andhra Pradesh High Court · AIR 1957 AP 845 : (1956) ALT 376
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 171A, 171B
High Courts24 Feb 1956
Nizam Sugar Factory Limited Vs Commissioner of Sales Tax
Andhra Pradesh High Court · (1957) 8 STC 61
Constitution of India, 1950 — Article 226, 227Electricity Act, 1910 — Section 39General Clauses Act, 1897 — Section 3(34)
High Courts24 Feb 1956
LAGADAPATI SUBBA RAMAIAH Vs COMMISSIONER OF Income Tax MADRAS.
Andhra Pradesh High Court · (1956) 30 ITR 593
Income Tax Act, 1961 — Section 16(2), 49B