Andhra Pradesh High Court Judgments 1958

High Courts19 Dec 1958Dismissed

Seshavataram K.V. Vs State of Hyderabad (Public Works Department)

Andhra Pradesh High Court · AIR 1959 AP 251 : (1959) 2 LLJ 277

Constitution of India, 1950 — Article 14, 293, 311, 311(2)Revised Pension Rules, 1951 — Rule 1(2), 293

High Courts19 Dec 1958Dismissed

K.V. Seshavataram Vs State of Hyderabad (now Andhra Pradesh)

Andhra Pradesh High Court · AIR 1959 AP 251 : (1959) 2 LLJ 277

Constitution of India, 1950 — Article 14, 311(2)Hyderabad Civil Services Rules — Rule 293Hyderabad Revised Pension Rules, 1951 — Rule 1(2)

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High Courts19 Dec 1958Dismissed

Hendricks and Sons Vs Industrial Tribunal and Others

Andhra Pradesh High Court · (1959) 1 LLJ 235

Constitution of India, 1950 — Article 226

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High Courts17 Dec 1958Dismissed

B. Veeraswamy and Others Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1959 AP 413

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 245Motor Vehicles Act, 1939 — Section 133A, 44A, 48, 48A, 51A

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High Courts16 Dec 1958Dismissed

Sri Rekapalli Virabhadrudu and Others Vs R. Suryanarayanamurthy and Others

Andhra Pradesh High Court · AIR 1960 AP 636

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High Courts16 Dec 1958Dismissed

Narasimhan (K.V.) Vs Chicacole Co-operative Central Bank Limited

Andhra Pradesh High Court · (1959) 1 LLJ 554

Constitution of India, 1950 — Article 226

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High Courts15 Dec 1958Allowed

Thathineni Subba Rao Vs State of Andhra Pradesh

Andhra Pradesh High Court · AIR 1960 AP 110

Penal Code, 1860 (IPC) — Section 353, 96, 99

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High Courts15 Dec 1958

In Re: Thathineni Subba Rao

Andhra Pradesh High Court · (1959) 10 STC 187

Criminal Procedure Code, 1898 (CrPC) — Section 435, 439

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High Courts13 Dec 1958Dismissed

Batchu Subba Rao and Company Vs Commercial Tax Officer

Andhra Pradesh High Court · (1958) 12 AP CK 0007

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High Courts13 Dec 1958Allowed

K. Krishna Murthy Vs State of Andhra (now Andhra Pradesh)

Andhra Pradesh High Court · AIR 1960 AP 29

Constitution of India, 1950 — Article 311(1)

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High Courts13 Dec 1958

Krishna Murty (K.) Vs State of Andhra

Andhra Pradesh High Court · (1959) 1 LLJ 558

Constitution of India, 1950 — Article 226, 311(1)

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High Courts12 Dec 1958Dismissed

Chennuru Venkataramanaiah Chetty and Bros. Vs Income Tax Officer

Andhra Pradesh High Court · (1959) 37 ITR 533

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 22(1), 22(2), 22(4), 23(2), 28

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High Courts10 Dec 1958Dismissed

B.S. Prakasa Rao Vs Government of Andhra Pradesh and Another

Andhra Pradesh High Court · AIR 1960 AP 15

Constitution of India, 1950 — Article 226, 311

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High Courts10 Dec 1958Dismissed

Prakasa Rao (B.S.) Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · (1959) 1 LLJ 560

Constitution of India, 1950 — Article 226, 311

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High Courts09 Dec 1958Dismissed

Katari Ramamma Vs Palakodeti Veeraju and Others

Andhra Pradesh High Court · AIR 1959 AP 384

Transfer of Property Act, 1882 — Section 119

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High Courts08 Dec 1958Dismissed

Addanki Narayanappa and Others Vs Bhaskara Krishtappa and Others

Andhra Pradesh High Court · AIR 1959 AP 380

Partnership Act, 1932 — Section 14, 15, 46, 48, 49Registration Act, 1908 — Section 17(1)

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High Courts05 Dec 1958Dismissed

Datla China Appalanarasimha Raju Vs Nadimpalli Seethayamma Garu and Others

Andhra Pradesh High Court · AIR 1959 AP 310

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1

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High Courts04 Dec 1958Dismissed

Maddula Appa Rao and Others Vs Income Tax Officer and Another

Andhra Pradesh High Court · AIR 1959 AP 391 : (1959) 2 AnWR 349 : (1959) 36 ITR 140

Constitution of India, 1950 — Article 14, 226Income Tax Act, 1922 — Section 19A, 20A, 21, 22, 22(4)

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High Courts28 Nov 1958Allowed

In Re: Amba Rao

Andhra Pradesh High Court · AIR 1959 AP 235 : (1959) 1 AnWR 377 : (1959) CriLJ 558

Criminal Procedure Code, 1898 (CrPC) — Section 195(3), 476, 476(1), 476APenal Code, 1860 (IPC) — Section 193, 420Railways Act, 1890 — Section 84

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High Courts28 Nov 1958Allowed

Kumari Akhtar Vs Admission Committee and Another

Andhra Pradesh High Court · AIR 1959 AP 493

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115

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Andhra Pradesh High Court judgments, 1958