High Courts13 Mar 1957
D. Venkatachalapathi Vs Surya Prakashrao and Others
Andhra Pradesh High Court · AIR 1957 AP 939
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1957
254 judgments · page 11 of 13
High Courts12 Mar 1957
J.S. Basappa Vs Provincial Government of Madras (now Andhra Pradesh)
Andhra Pradesh High Court · AIR 1959 AP 192
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 286(1)Evidence Act, 1872 — Section 63
High Courts12 Mar 1957Dismissed
Koppuravari Venkateswarlu Vs Ii Additional Income Tax Officer
Andhra Pradesh High Court · (1957) 32 ITR 644
Constitution of India, 1950 — Article 226
High Courts05 Mar 1957
The State Vs Shaik Dadan
Andhra Pradesh High Court · AIR 1958 AP 29 : (1958) CriLJ 15
Penal Code, 1860 (IPC) — Section 233, 234, 235, 400, 405Prevention of Corruption Act, 1988 — Section 5
High Courts05 Mar 1957
Sugar Syndicate Vs Commissioner Income Tax
Andhra Pradesh High Court · (1957) 03 AP CK 0001
Companies Act, 1956 — Section 4Contract Act, 1872 — Section 239Income Tax Act, 1961 — Section 26, 26A
High Courts01 Mar 1957
Vijay Card-Board Co. Ltd. Vs Collector and Others
Andhra Pradesh High Court · (1957) 03 AP CK 0015
Companies Act, 1913 — Section 204, 216, 230, 230(1), 230(5)Companies Act, 1956 — Section 230, 518(2), 530, 530(1)Industrial Disputes (Amendment) Act, 1953 — Section 25
High Courts01 Mar 1957
Agurchand Bhomraj Sowcar Vs Deochand and Another
Andhra Pradesh High Court · AIR 1960 AP 101
Evidence Act, 1872 — Section 114
High Courts01 Mar 1957
Bh. Satyanarayanamurti Vs Income Tax Appellate Tribunal Madras Bench
Andhra Pradesh High Court · (1957) 03 AP CK 0002
Constitution of India, 1950 — Article 226States Reorganisation Act, 1956 — Section 119, 120, 121, 3Suits Valuation Act, 1887 — Section 12, 2(2), 4
High Courts28 Feb 1957
Alluri Venkata Narasimha Raju and Another Vs Katteboyina Yellamanda and Others
Andhra Pradesh High Court · AIR 1960 AP 32
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 23 Rule 3
High Courts28 Feb 1957Dismissed
Meka Venkatappaiah Vs Additional Income Tax Officer
Andhra Pradesh High Court · AIR 1958 AP 683 : (1957) 32 ITR 274
Constitution of India, 1950 — Article 226Income Tax (Amendment) Act, 1939 — Section 27Income Tax (Amendment) Act, 1944 — Section 18A
High Courts26 Feb 1957
Pamarti Venkataswamy Vs Kodandarama Bus Transport Ltd. and others
Andhra Pradesh High Court · AIR 1958 AP 666
Companies Act, 1956 — Section 213(1)
High Courts21 Feb 1957Allowed
Katam Chinna Veeraiah and Another Vs State
Andhra Pradesh High Court · (1957) 8 STC 686
Criminal Procedure Code, 1898 (CrPC) — Section 435, 439
High Courts20 Feb 1957Allowed
A. Thippanna Rayappa Vs Government of Andhra
Andhra Pradesh High Court · AIR 1957 AP 921 : (1957) 8 STC 660
High Courts19 Feb 1957
Balali Govinda Narain Vs Hiralal and Another
Andhra Pradesh High Court · (1957) 02 AP CK 0012
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 9 Rule 13, Order 9 Rule 4, Order 9 Rule 8, Order 9 Rule 9Transfer of Property Act, 1882 — Section 52
High Courts18 Feb 1957
In Re: Mannava Venkata Rao
Andhra Pradesh High Court · AIR 1957 AP 350 : (1957) 1 AnWR 244
Constitution of India, 1950 — Article 165Legal Practitioners Act, 1884 — Section 63, 8Rules of the Bar Council of the Sate of Andhra Pradesh — Rule 1
High Courts15 Feb 1957Dismissed
Jangam Pompaiah Vs H. Hanumantha Reddi
Andhra Pradesh High Court · AIR 1959 AP 126
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 4, Order 41 Rule 33, Order 6 Rule 17, Order 7 Rule 7, 153Negotiable Instruments Act, 1881 (NI) — Section 78
High Courts15 Feb 1957
C. Venkareddi and others Vs C. Subbarami Reddi and others
Andhra Pradesh High Court · AIR 1958 AP 81
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 10(2)
High Courts15 Feb 1957
Burugupalli Rajagopalam Vs Office Receiver, West Godavari and others
Andhra Pradesh High Court · AIR 1958 AP 426
Provincial Insolvency Act, 1920 — Section 22, 68
High Courts13 Feb 1957Dismissed
Sitaramaswami M. Vs State of Andhra (Now Andhra Pradesh) (Education, Health and Local Administration Department)
Andhra Pradesh High Court · (1959) 2 LLJ 282
District Municipalities Act — Section 12, 77(1)
High Courts12 Feb 1957
Mohd. Hasham and others Vs Hyderabad Municipal Corporation
Andhra Pradesh High Court · AIR 1958 AP 102
Civil Procedure Code, 1908 (CPC) — Section 80, 96