High Courts12 Mar 1958Allowed
Nukala Venkatesu Vs Nanduri Suryanarayana and Another
Andhra Pradesh High Court · AIR 1959 AP 16
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 2
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1958
246 judgments · page 11 of 13
High Courts12 Mar 1958Allowed
Bondeladinne Venkata Subba Reddi and Others Vs Janaki Gangamma and Others
Andhra Pradesh High Court · AIR 1959 AP 171
High Courts12 Mar 1958Allowed
Somireddi Burrayya and Others Vs Somireddi Atchayyamma
Andhra Pradesh High Court · AIR 1959 AP 26
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 6 Rule 17, 153
High Courts12 Mar 1958Dismissed
Amritlal N. Shah Vs Alla Annapurnamma
Andhra Pradesh High Court · AIR 1959 AP 9
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 7Evidence Act, 1872 — Section 115
High Courts12 Mar 1958Dismissed
Chalapati Veeranna and Others Vs Chalapati Venkatachalam
Andhra Pradesh High Court · AIR 1959 AP 170
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 18, Order 26 Rule 9
High Courts11 Mar 1958Dismissed
Akella Suryanarayanamurty Vs Akella Ayappa Sastry
Andhra Pradesh High Court · AIR 1960 AP 146
Contract Act, 1872 — Section 70
High Courts11 Mar 1958
Sajjanam Wadla China Rajayya Vs Chappal Venkateshwar Rao
Andhra Pradesh High Court · AIR 1959 AP 349
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 10(2), Order 23 Rule 1(2), Order 23 Rule 2Limitation Act, 1908 — Section 14
High Courts08 Mar 1958
State of Madras (now Andhra Pradesh) and Others Vs Jayalakshmi Rice Mill Contractors Co. and Others
Andhra Pradesh High Court · AIR 1959 AP 352
Constitution of India, 1950 — Article 265Contract Act, 1872 — Section 182, 69, 70Essential Supplies (Temporary Powers) Act, 1946 — Section 14, 3, 3(2)
High Courts07 Mar 1958
Hotha Sitarama Sastry being minor by mother and Guardian Hotha Kameshwaramma Vs The State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1959 AP 359
Constitution of India, 1950 — Article 132, 133, 133(1), 134, 225Government of India Act, 1915 — Section 5, 92
High Courts04 Mar 1958
Lummus Company (India) Limited Vs Inspector of Factories and Another
Andhra Pradesh High Court · (1958) 2 LLJ 298
Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 107, 6(1)Factories Rules — Rule 98(2)
High Courts03 Mar 1958
Pamulapati Buchi Naidu College Committee, Nidubrolu and others Vs Government of Andhra Pradesh and others
Andhra Pradesh High Court · AIR 1958 AP 773
Charitable Endowments Act, 1890 — Section 10, 2, 3, 4, 4(1)Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 19, 19(1)(g), 226, 31
High Courts28 Feb 1958
Palacherla Anandu and another Vs Mallipudi Acharyulu and another
Andhra Pradesh High Court · AIR 1958 AP 743
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 20, Order 41 Rule 22, Order 41 Rule 33, 151Transfer of Property Act, 1882 — Section 118
High Courts26 Feb 1958
Narkulla Venkayya and Another Vs Noona Satyanarayana and Another
Andhra Pradesh High Court · AIR 1959 AP 360
Civil Procedure Code, 1908 (CPC) — Section 152Evidence Act, 1872 — Section 101, 102, 103, 104Succession Act, 1925 — Section 61, 63
High Courts25 Feb 1958
Manchalal Magraj Firm and others Vs Akkala Surya Rao
Andhra Pradesh High Court · AIR 1958 AP 638
Evidence Act, 1872 — Section 92
High Courts20 Feb 1958
K. RUDRA RAO Vs Income Tax OFFICER, SPECIAL SURVEY CIRCLE, VIJAYAWADA, AND ANOTHER.
Andhra Pradesh High Court · (1958) 2 AnWR 358 : (1958) 34 ITR 216
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 22, 23
High Courts20 Feb 1958Dismissed
Gudibandla Hanumaiah Vs Gopathy Mallayya who styles himself as Gunna Mallayya being minor by adoptive mother and guardian Ganna Atchamma
Andhra Pradesh High Court · AIR 1959 AP 177
High Courts20 Feb 1958Dismissed
K. Rudra Rao Vs Income Tax Officer and Another
Andhra Pradesh High Court · (1958) ALT 528
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 22(2), 22(4)
High Courts14 Feb 1958Dismissed
Reliance Automobiles Vs State of Andhra
Andhra Pradesh High Court · (1958) 9 STC 295
Constitution of India, 1950 — Article 226
High Courts14 Feb 1958
Firm Jonnavitula Seetharamanjaneyulu and another Vs Firm Vadlapata Sobhanachalam and Co. and others
Andhra Pradesh High Court · AIR 1958 AP 438
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 8Contract Act, 1872 — Section 30Provincial Insolvency Act, 1920 — Section 29
High Courts14 Feb 1958
Chunduri Venkata Reddy Vs Commissioner of Income Tax
Andhra Pradesh High Court · AIR 1958 AP 736 : (1959) 35 ITR 87
Income Tax Act, 1922 — Section 10