High Courts12 Nov 1958Dismissed
Pisupati Purnaiah Sidhanthi Vs Pisupati Satyanarayana Sidhanthi
Andhra Pradesh High Court · AIR 1959 AP 657 : (1959) CriLJ 1403
Criminal Procedure Code, 1898 (CrPC) — Section 177, 179, 182
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1958
246 judgments · page 3 of 13
High Courts11 Nov 1958Allowed
Public Prosecutor (Andhra) Vs Bhavigadda Thimmaiah and Others
Andhra Pradesh High Court · (1958) 11 AP CK 0016
High Courts08 Nov 1958
Mrs. Ratnamma Breganza Vs Abdul Khader Khureshi
Andhra Pradesh High Court · AIR 1959 AP 135 : (1959) 1 AnWR 157 : (1959) CriLJ 296
Bar Councils Act, 1926 — Section 10Legal Practitioners Act, 1879 — Section 13
High Courts07 Nov 1958Dismissed
Suryadevarajya Rama Rao Vs Superintendent of Post Offices, Krishna Division
Andhra Pradesh High Court · (1959) 1 LLJ 245
Constitution of India, 1950 — Article 226, 311
High Courts07 Nov 1958Dismissed
Gummadi Tatayya Chowdary Vs State of Andhra and Another
Andhra Pradesh High Court · (1959) 1 LLJ 550
Constitution of India, 1950 — Article 226
High Courts05 Nov 1958Dismissed
Mohammad Bhudan Khan and Others Vs The State of Andhra Pradesh, Hyderabad and Others
Andhra Pradesh High Court · AIR 1959 AP 237 : (1959) 10 STC 263
Constitution of India, 1950 — Article 245, 246, 246(3)
High Courts04 Nov 1958Dismissed
A. Kotaiah Naidu Vs State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1959 AP 485
Constitution of India, 1950 — Article 162, 297, 298, 73Mineral Concession Rules, 1949 — Rule 13, 17Mines and Minerals (Regulation and Development) Act, 1948 — Section 5
High Courts04 Nov 1958Allowed
Ravipudi Abbayya Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1960 AP 134
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Limitation Act, 1908 — Article 149
High Courts04 Nov 1958Dismissed
Appa Rao Patnaik K. Vs State of Andhra and Others
Andhra Pradesh High Court · (1959) 2 LLJ 558
Constitution of India, 1950 — Article 226
High Courts04 Nov 1958Dismissed
Ede China Gurunadham and Others Vs Palakurti Venkata Rao and Others
Andhra Pradesh High Court · AIR 1959 AP 523
Evidence Act, 1872 — Section 115
High Courts31 Oct 1958
In Re: Vajrala Koti Reddi and Others
Andhra Pradesh High Court · (1960) CriLJ 208
Criminal Procedure Code, 1898 (CrPC) — Section 162, 374, 375Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 148, 149, 302, 307
High Courts31 Oct 1958Allowed
In Re: Govind Rao
Andhra Pradesh High Court · AIR 1959 AP 428 : (1959) CriLJ 958
Criminal Procedure Code, 1898 (CrPC) — Section 485A
High Courts30 Oct 1958Dismissed
Konakalla Pentayya Vs Commissioner, Masulipatnam Municipality
Andhra Pradesh High Court · (1959) 1 LLJ 364
High Courts30 Oct 1958Dismissed
Narasaraopet Electric Corporation Ltd. Vs State of Andhra (now Andhra Pradesh)
Andhra Pradesh High Court · AIR 1959 AP 328 : (1959) 1 AnWR 408
Andhra Pradesh (Andhra Area) Electricity Supply Undertaking (Acquisition) Act, 1954 — Section 1, 5, 8Constitution of India, 1950 — Article 14, 31, 31(2), 31(5), 366(10)
High Courts28 Oct 1958Dismissed
Prakasam K. Vs State of Andhra (Department of Home Affairs)
Andhra Pradesh High Court · (1959) 2 LLJ 271
Constitution of India, 1950 — Article 226, 311
High Courts27 Oct 1958Allowed
In Re: Abdul Khader
Andhra Pradesh High Court · AIR 1959 AP 241 : (1959) CriLJ 561
Citizenship Act, 1955 — Section 10, 9Citizenship Rules, 2009 — Rule 30Constitution of India, 1950 — Article 5, 6, 7
High Courts16 Oct 1958Dismissed
A. Muralidhar and Others Vs The State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1959 AP 437
Constitution of India, 1950 — Article 14, 162, 166, 226States Reorganisation Act, 1956 — Section 113
High Courts16 Oct 1958Dismissed
Dr. K.A. Ramiah Vs Government of Andhra Pradesh (Health Department)
Andhra Pradesh High Court · (1959) 2 LLJ 261
Constitution of India, 1950 — Article 14, 226, 320, 320(3)
High Courts15 Oct 1958Dismissed
Lakshminarasimham (G.) Vs State of Andhra
Andhra Pradesh High Court · (1959) 1 LLJ 9
Constitution of India, 1950 — Article 226
High Courts15 Oct 1958Allowed
State of Madras (Now Andhra Pradesh) Vs Batchu Subba Rao and Co. of Kakinada
Andhra Pradesh High Court · AIR 1960 AP 203 : (1959) 10 STC 210
Constitution of India, 1950 — Article 254Government of India Act, 1935 — Section 107