High Courts24 Dec 1957
Kondavati Naganna Vs Matukumilli Satyanarayana and another
Andhra Pradesh High Court · AIR 1958 AP 711
Court Fees Act, 1870 — Section 7, 7(5), 7(XI)(cc)Transfer of Property Act, 1882 — Section 106, 109
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1957
254 judgments · page 1 of 13
High Courts24 Dec 1957
Mohammad Roshan Ali Vs Nallamothu Venkateswara Rao
Andhra Pradesh High Court · AIR 1958 AP 441
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 9, Order 38 Rule 9
High Courts24 Dec 1957
The Vijayawada Rate-payers Association, Bezwada and another Vs The State of Andhra Pradesh and others
Andhra Pradesh High Court · AIR 1958 AP 311
Constitution of India, 1950 — Article 226
High Courts24 Dec 1957
Mohan Reddy Vs Neelagiri ralidhar Rao
Andhra Pradesh High Court · AIR 1958 AP 485
Evidence Act, 1872 — Section 11, 7, 76, 90(2)Representation of the People Act, 1951 — Section 100(1)(c), 16, 26(2)(d), 33, 33(1)
High Courts24 Dec 1957Dismissed
Gangadharabhatla Satyanarayana Vs Mudi Narayanaswamy and Another
Andhra Pradesh High Court · AIR 1959 AP 28 : (1959) CriLJ 23
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 167, 468
High Courts24 Dec 1957
Union of India Vs Mitayagiri Pullappa
Andhra Pradesh High Court · AIR 1958 AP 475
Contract Act, 1872 — Section 152
High Courts20 Dec 1957
Vankamamidi Balakrishnamurthi Vs Gogineni Sambayya and Others
Andhra Pradesh High Court · AIR 1959 AP 186
Limitation Act, 1908 — Article 120, 10Trusts Act, 1882 — Section 3
High Courts18 Dec 1957
T. Venkateswara Rao Vs State Andhra Pradesh and others
Andhra Pradesh High Court · AIR 1958 AP 458
Representation of the People Act, 1950 — Section 9
High Courts17 Dec 1957
Gaddipatti Laxminarayana and others Vs Gangineni Venkata Subbaiah and others
Andhra Pradesh High Court · AIR 1958 AP 679
Arbitration Act, 1940 — Section 21, 30, 33, 46, 47Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 23 Rule 3, 141, 89
High Courts16 Dec 1957
In Re: K. Munirattnam
Andhra Pradesh High Court · AIR 1958 AP 327 : (1958) CriLJ 724
High Courts13 Dec 1957Allowed
The Hind Mercantile Corporation Ltd. Vs Miryala Venkateswarlu and Co. and Others
Andhra Pradesh High Court · AIR 1959 AP 545
Contract Act, 1872 — Section 1Forward Contracts (Regulation) Act, 1952 — Section 2Sales of Goods Act, 1930 — Section 35
High Courts13 Dec 1957
Kishendas Vs Indo-Carnatic Bank
Andhra Pradesh High Court · AIR 1958 AP 407
Civil Procedure Code, 1908 (CPC) — Section 13, 20, 20(c), 39, 40Companies Act, 1956 — Section 191Evidence Act, 1872 — Section 18(3)
High Courts12 Dec 1957
Siddineni Srinivasa Rao Vs Allu Veeramma
Andhra Pradesh High Court · AIR 1958 AP 424
General Clauses Act, 1897 — Section 21
High Courts11 Dec 1957
Kakarla Subbayya and Others Vs Makkena Sitaramamma and Another
Andhra Pradesh High Court · AIR 1959 AP 86
High Courts10 Dec 1957
Batchu Sreeramulu Chetty Vs State of Andhra (now Andhra Pradesh)
Andhra Pradesh High Court · AIR 1958 AP 354
High Courts09 Dec 1957
Chunduru Subba Rao Vs Chunduru Subba Rao and Co.
Andhra Pradesh High Court · AIR 1958 AP 403 : (1958) CriLJ 739
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts06 Dec 1957
Kandimaila subbayya Vs Kandimaila Ramakoteswara Kandimaila Ramakoteswara Rao Vs Kandimaila subbayya
Andhra Pradesh High Court · AIR 1958 AP 479
High Courts05 Dec 1957
Korvati Subbamma Vs Pinnapudy Subbaiah
Andhra Pradesh High Court · AIR 1958 AP 483
Provincial Small Cause Courts Act, 1887 — Section 17, 17(1)
High Courts05 Dec 1957
M. Suryanarayana Rao Vs Bommana Chinna Konda Reddy
Andhra Pradesh High Court · AIR 1958 AP 472
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 84, Order 21 Rule 85, 73
High Courts04 Dec 1957Dismissed
Uppala Nookaiah Chetty Vs Additional Income Tax Officer
Andhra Pradesh High Court · (1959) 35 ITR 483
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 22(2), 23(3), 35, 35(1), 35(5)