High Courts26 Jun 1957
V.K. Balarama Chetty and others Vs State of Madras, Now Andhra pradesh
Andhra Pradesh High Court · AIR 1958 AP 93
Constitution of India, 1950 — Article 14, 19, 19(1), 19(1)(f), 19(1)(g)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1957
254 judgments · page 9 of 13
High Courts26 Jun 1957
Jani Shah Vs State
Andhra Pradesh High Court · AIR 1958 AP 273 : (1958) CriLJ 600
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 114, 21, 27, 302, 411
High Courts21 Jun 1957Allowed
Annam Adinarayana and Another Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1958 AP 16
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 2 Rule 3, 141Constitution of India, 1950 — Article 226
High Courts19 Jun 1957Allowed
In Re: Gaddam Jayarami Reddi and Another
Andhra Pradesh High Court · AIR 1959 AP 325 : (1959) CriLJ 808
Criminal Procedure Code, 1898 (CrPC) — Section 162
High Courts19 Jun 1957
V. Chandrammani Patta Maha Devi Varu and Others Vs The Collector of Visakapatnam and Others
Andhra Pradesh High Court · (1957) 06 AP CK 0001
District Municipalities Act — Section 262Estates Abolition Act — Section 18(1), 18(2), 18(3), 18(5), 3
High Courts17 Jun 1957
Penumarti Janikamma Vs Chunduru Appanna
Andhra Pradesh High Court · AIR 1957 AP 771 : (1957) CriLJ 1208
Criminal Procedure Code, 1898 (CrPC) — Section 344Penal Code, 1860 (IPC) — Section 109, 494
High Courts22 May 1957
In Re: Upputholla Sreenivasulu
Andhra Pradesh High Court · AIR 1958 AP 37 : (1958) CriLJ 18
Criminal Procedure Code, 1898 (CrPC) — Section 154, 157, 167, 169, 170Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts22 May 1957
In Re: Kodur Thimma Reddi and Others
Andhra Pradesh High Court · AIR 1957 AP 758 : (1957) CriLJ 1091
Arms Act, 1959 — Section 19Evidence Act, 1872 — Section 11, 27, 3, 30, 8Penal Code, 1860 (IPC) — Section 109, 114, 120B, 302
High Courts19 Apr 1957
In Re: Kasaboyina Muttiga and Another
Andhra Pradesh High Court · AIR 1958 AP 255 : (1958) CriLJ 596
Evidence Act, 1872 — Section 114, 133, 14Penal Code, 1860 (IPC) — Section 302, 380, 392, 457
High Courts19 Apr 1957
G. Balaramireddi and others Vs Patun Vishwanadham and others
Andhra Pradesh High Court · AIR 1958 AP 85
Andhra Inam Tenants Protection Act, 1954 — Section 4(1)
High Courts19 Apr 1957
Chatrathi Jagannadha Rao Vs M/s. Jatmal Madanlal Jakotia Firm and others
Andhra Pradesh High Court · AIR 1958 AP 662
High Courts19 Apr 1957
Dhullpalla Ramayya and another Vs Kota Brahmayya and others
Andhra Pradesh High Court · AIR 1958 AP 100
Specific Relief Act, 1963 — Section 9
High Courts18 Apr 1957
Vishram Arjun Vs Irukulla Shankariah and Another
Andhra Pradesh High Court · AIR 1957 AP 784
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14Contract Act, 1872 — Section 54, 55, 62, 73Evidence Act, 1872 — Section 58
High Courts18 Apr 1957
In Re: Mannem Edukondalu
Andhra Pradesh High Court · AIR 1957 AP 729 : (1957) CriLJ 1086
Criminal Procedure Code, 1898 (CrPC) — Section 163, 164, 32Evidence Act, 1872 — Section 25, 26, 29, 35Penal Code, 1860 (IPC) — Section 145, 302, 304, 309
High Courts17 Apr 1957Allowed
A. Sitaram Reddy Vs Kumari Chilka Mallaiah
Andhra Pradesh High Court · AIR 1957 AP 774 : (1957) 2 AnWR 395
Hyderabad Tenancy and Agricultural Lands Act, 1950 — Section 19, 19(2), 28
High Courts17 Apr 1957
Sait Nainamul and Others Vs Balabhadra Subba Rao and Others
Andhra Pradesh High Court · (1957) 04 AP CK 0006
Contract Act, 1872 — Section 72
High Courts16 Apr 1957
In Re: K. Ranga Reddy
Andhra Pradesh High Court · (1957) 04 AP CK 0022
Court Fees Act, 1870 — Section 7
High Courts12 Apr 1957
Ayyagavi Narasimhu Rao Vs Andhra Bank Ltd., Masulipatam and Others
Andhra Pradesh High Court · (1957) 04 AP CK 0008
High Courts12 Apr 1957
In Re: Rupendra Pershad Saigal
Andhra Pradesh High Court · AIR 1958 AP 63
Bar Councils Act, 1926 — Section 8(2)(b)Constitution of India, 1950 — Article 226, 246Stamp Act, 1899 — Section 8, 9
High Courts11 Apr 1957
KALWA DEVADATHAM AND OTHERS Vs UNION OF INDIA 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, 1961 — Section 14, 22, 23, 25, 25A