High Courts11 Apr 1957
Kumaji Sare Mal Firm and partners Vs Kalwa Devadattam and others
Andhra Pradesh High Court · AIR 1958 AP 216
Civil Procedure Code, 1908 (CPC) — Section 53
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1957
254 judgments · page 10 of 13
High Courts11 Apr 1957
Tallapragada Pala Sankara Rao Vs Municipal Council, Masulipatam
Andhra Pradesh High Court · AIR 1958 AP 73
Government of India Act, 1935 — Section 2, 290
High Courts11 Apr 1957Dismissed
Kalwa Devadatham and Others Vs Union of India (UOI) and Others
Andhra Pradesh High Court · AIR 1958 AP 131 : (1958) 33 ITR 56
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 22, 23, 23(4), 25A, 34
High Courts10 Apr 1957Allowed
Mahadara Brahmamma Vs Kandula Venkataramana Rao and Another
Andhra Pradesh High Court · AIR 1957 AP 757 : (1957) ALT 431
Insurance Act, 1938 — Section 38, 39, 39(7)Married Womens Property Act, 1874 — Section 6
High Courts08 Apr 1957
Jaldu Ananta Raghurama Arya Vs Jaldu Manikyala Rao
Andhra Pradesh High Court · (1957) 04 AP CK 0017
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3
High Courts08 Apr 1957
K. Muneyya and Others Vs P. Venkayya and Others
Andhra Pradesh High Court · (1957) 04 AP CK 0016
Contract Act, 1872 — Section 23, 24
High Courts08 Apr 1957
Sarkar-E-Aali Zaria Nazim Vs Athar
Andhra Pradesh High Court · (1957) 04 AP CK 0001
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 8Government of India Act, 1858 — Section 33Government of India Act, 1919 — Section 65
High Courts05 Apr 1957
Peeran Sahib and another Vs Pedda Jamaluddin Sahib and others
Andhra Pradesh High Court · AIR 1958 AP 48
Partnership Act, 1932 — Section 37, 42
High Courts04 Apr 1957Allowed
Narayana Rao K.V. and Another Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1958 AP 636 : (1958) 2 LLJ 294
Constitution of India, 1950 — Article 311(2)
High Courts03 Apr 1957Allowed
Syed Shah Gulam Ghous Mohiuddin Khamesul Qadri and Others Vs Syed Shah Abdul Har Khamisul Qadri and Others
Andhra Pradesh High Court · AIR 1959 AP 212
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, 11, 33, 9Evidence Act, 1872 — Section 44Specific Relief Act, 1877 — Section 39
High Courts29 Mar 1957
Baroness Wilhelmine von Maltazan (German National) Vs Collector of Customs, Visakhapatnam
Andhra Pradesh High Court · AIR 1958 AP 122
Constitution of India, 1950 — Article 2, 226
High Courts27 Mar 1957
The Hyderabad Import Export Co., Secunderabad Vs The United Trading Co., Bhag(sic)thikot, Jodhpur
Andhra Pradesh High Court · AIR 1958 AP 652
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 3 Rule 4, Order 9 Rule 4, Order 9 Rule 8Contract Act, 1872 — Section 196
High Courts26 Mar 1957
In Re: Mahbub Ali Khan
Andhra Pradesh High Court · AIR 1958 AP 116 : (1958) CriLJ 155
Bar Councils Act, 1926 — Section 10, 12Criminal Procedure Code, 1898 (CrPC) — Section 3, 340, 342
High Courts25 Mar 1957
Rachakonda Satyanarayana Vs Lankapotu Venkarappa Reddy and Another
Andhra Pradesh High Court · (1957) 03 AP CK 0013
Charitable and Religious Trusts Act, 1920 — Section 5, 5(5), 5(6), 5(8)Civil Procedure Code, 1908 (CPC) — Section 115, 92
High Courts22 Mar 1957
A. Santhanna Power of Attorney Holder ((sic) for Chunilal Lakshmi Chand Shah, Partner of ((sic) Shah and Co., Kurnool and others Vs State of Madras (Now Andhra Pradesh)
Andhra Pradesh High Court · AIR 1958 AP 670
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226, 286(1)(a), 32Sales of Goods Act, 1930 — Section 19, 23, 23(2), 25
High Courts22 Mar 1957
In Re: Meenapati Daveed and Another
Andhra Pradesh High Court · AIR 1959 AP 137 : (1959) CriLJ 298
Constitution of India, 1950 — Article 20, 20(2)Criminal Procedure Code, 1898 (CrPC) — Section 235(1), 239, 403, 403(1)Evidence Act, 1872 — Section 101
High Courts22 Mar 1957
Indira Bai and Another Vs State of Madras (Now Andhra Pradesh)
Andhra Pradesh High Court · (1958) 9 STC 80
High Courts20 Mar 1957
Saith Chandmal Daddha and another Vs Raja Pratapgirji Chela Narsingh
Andhra Pradesh High Court · AIR 1958 AP 655
High Courts14 Mar 1957
Eluru Venkata Subba Rao Vs District Transportation Superintendent (Traffic) Vijayawada Southern Rly.
Andhra Pradesh High Court · AIR 1958 AP 206
Constitution of India, 1950 — Article 226
High Courts14 Mar 1957Dismissed
R.V. Rama Rao Vs State by Dy. S.P., Vizianagaram
Andhra Pradesh High Court · AIR 1959 AP 124 : (1959) CriLJ 288
Criminal Procedure Code, 1898 (CrPC) — Section 494