High Courts18 Sept 1957
The State of Andhra Pradesh Vs Annabathula Rama Rao and others
Andhra Pradesh High Court · AIR 1958 AP 338
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1957
254 judgments · page 5 of 13
High Courts17 Sept 1957
Akula Kondiah Vs Alampalli Balkishtiah
Andhra Pradesh High Court · AIR 1958 AP 234
High Courts17 Sept 1957
Razia Begum Vs Sahebzadi Anwar (sic)gum and others
Andhra Pradesh High Court · AIR 1958 AP 195
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)
High Courts17 Sept 1957
Kondapalli Viraraju Vs State of Andhra (Now Andhra Pradesh)
Andhra Pradesh High Court · (1958) 9 STC 42
Sales Tax Act — Section 8
High Courts16 Sept 1957
Andhra Co-operative Spinning Mills Ltd., Guntakal Vs C. Sriniyasan
Andhra Pradesh High Court · AIR 1958 AP 158
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts13 Sept 1957
Mutyala Jaggamma Vs Mutya Satyanarayanamurthi
Andhra Pradesh High Court · AIR 1958 AP 582
Hindu Adoptions and Maintenance Act, 1956 — Section 18, 18(2)
High Courts13 Sept 1957
BH. SATYANARAYANAMURTHI Vs Income Tax APPELLATE TRIBUNAL, MADRAS BENCH B.
Andhra Pradesh High Court · AIR 1958 AP 143 : (1957) 1 AnWR 360 : (1958) 33 ITR 123
Income Tax Act, 1961 — Section 61, 66
High Courts12 Sept 1957
Public Prosecutor Vs Mangaldas V. Thakker
Andhra Pradesh High Court · AIR 1958 AP 79 : (1958) CriLJ 150
Factories Act, 1948 — Section 106, 117, 63, 81, 92
High Courts12 Sept 1957
Mohammad Abdul Sattar Vs The State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1958 AP 555 : (1958) CriLJ 1114
Partnership Act, 1932 — Section 13, 15, 18, 9Penal Code, 1860 (IPC) — Section 40, 405, 406, 409, 424
High Courts11 Sept 1957
Venna Mallaiah and Others Vs Venna Laxmi Reddi
Andhra Pradesh High Court · AIR 1958 AP 624
Criminal Procedure Code, 1898 (CrPC) — Section 145, 435
High Courts11 Sept 1957
Thota Ramalingeswara Rao Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1958) CriLJ 1286
Criminal Procedure Code, 1898 (CrPC) — Section 162, 173Penal Code, 1860 (IPC) — Section 409
High Courts11 Sept 1957
Kannepalli China Venkata Chalamayya Vs State of Madras
Andhra Pradesh High Court · AIR 1958 AP 173
Companies Act, 1956 — Section 12, 3, 4Constitution of India, 1950 — Article 1, 11, 11(f), 13, 13(1)Government of India Act, 1935 — Section 1(2), 2(2), 299, 299(1), 299(1)
High Courts10 Sept 1957
Ramayya and others Vs The Firm of Gulfarosh Mohideen Saib Shaik Saib and another
Andhra Pradesh High Court · AIR 1958 AP 576
Contract Act, 1872 — Section 32, 56
High Courts10 Sept 1957
SEMAKURTI SOMANNA AND OTHERS Vs VANKADARI SUBBARAO AND ANOTHERS.
Andhra Pradesh High Court · AIR 1958 AP 200 : (1958) 33 ITR 116
Evidence Act, 1872 — Section 65, 67, 68, 69, 70Income Tax Act, 1961 — Section 54, 65
High Courts10 Sept 1957
Avva Krishnamurthy Vs Gudipati Satyanarayanamurthy
Andhra Pradesh High Court · AIR 1958 AP 231
Civil Procedure Code, 1908 (CPC) — Section 19, 47, 96Transfer of Property Act, 1882 — Section 67A
High Courts10 Sept 1957
V. Lakshminarayana Sastry Vs V. Sitarama Sastry and Others
Andhra Pradesh High Court · AIR 1959 AP 20
Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 133, 133(1)
High Courts10 Sept 1957
Pandrangi Gopalam Vs Chidamana Chinnayya
Andhra Pradesh High Court · AIR 1958 AP 630
High Courts07 Sept 1957Dismissed
State of Andhra Pradesh Vs Mohammad Azam Abdul Bari and Company and Others
Andhra Pradesh High Court · AIR 1958 AP 366 : (1958) 9 STC 231
Sales Tax Act — Section 12B(1)Sales Tax Rules — Rule 13C
High Courts06 Sept 1957Allowed
Anantam Veeraju and Others Vs Valluri Venkayya alias Venkamma (Died) and Another
Andhra Pradesh High Court · AIR 1960 AP 222
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 20 Rule 4, Order 22 Rule 4, Order 41 Rule 1, Order 41 Rule 27Evidence Act, 1872 — Section 114, 115, 5, 74Limitation Act, 1908 — Article 141, 3
High Courts06 Sept 1957
The Public Prosecutor Vs Samudrala Satyanarayana
Andhra Pradesh High Court · AIR 1958 AP 681 : (1958) CriLJ 1375
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7