High Courts26 Aug 1958Dismissed
Kalbarga Nagaiah and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1959 AP 225 : (1959) 10 STC 378
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1958
246 judgments · page 6 of 13
High Courts26 Aug 1958Dismissed
Firestone Tyre and Rubber Company of India Private Limited Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1959) 1 LLJ 8
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts26 Aug 1958Dismissed
Chintapalli Lakshmaiah Vs Collector of Krishna and Others
Andhra Pradesh High Court · AIR 1960 AP 104
High Courts26 Aug 1958Dismissed
Kalbarga Nagaiah and Others Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1959 AP 225 : (1959) 10 STC 378
Andhra Pradesh General Sales Tax Act, 1957 — Section 2, 41, 5, 8Constitution of India, 1950 — Article 245, 246Essential Commodities Act, 1955 — Section 16(1)
High Courts25 Aug 1958Dismissed
Manyamma Vs Municipal Commissioner, Hyderabad and Another
Andhra Pradesh High Court · AIR 1959 AP 271
Constitution of India, 1950 — Article 14, 229, 229(3)
High Courts25 Aug 1958
Samineni Bhadrayya Vs Sandi Chinna Subbaiah
Andhra Pradesh High Court · AIR 1959 AP 279 : (1958) 2 AnWR 574
Andhra Pradesh High Court Appellate Side Rules, 1958 — Rule 61States Reorganisation Act, 1956 — Section 119, 120
High Courts22 Aug 1958Dismissed
Nori Venkata Rama Dikshitulu and Others Vs Ravi Venkatappayya and Others
Andhra Pradesh High Court · AIR 1960 AP 35
Trusts Act, 1882 — Section 83, 88
High Courts19 Aug 1958Allowed
A. Janikiraman Vs The State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1959 AP 185 : (1959) 1 AnWR 71
Constitution of India, 1950 — Article 16, 16(2)
High Courts18 Aug 1958Dismissed
Sri Ramachandra Spinning Mills Vs Its Workmen (Pandalapaka Labour Union) and Others
Andhra Pradesh High Court · (1959) 1 LLJ 244
Industrial Disputes Act, 1947 — Section 2, 33, 7
High Courts14 Aug 1958Dismissed
Sirisetti Mallayya Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1959 AP 7
Constitution of India, 1950 — Article 226Hyderabad Board of Revenue Regulation, 1358 — Section 6, 9Hyderabad Land Revenue Act, 1317 — Section 166, 166B
High Courts14 Aug 1958Allowed
Kapur Chand Vs Kanji
Andhra Pradesh High Court · AIR 1959 AP 346
Transfer of Property Act, 1882 — Section 106, 111, 113
High Courts14 Aug 1958Dismissed
Sree Rama Varaprasada Rice Mill and Another Vs Takurdas Topandas and Others
Andhra Pradesh High Court · AIR 1960 AP 155
Government of India Act, 1935 — Section 311Negotiable Instruments Act, 1881 (NI) — Section 69, 70Stamp Act, 1899 — Section 2(12A), 27, 36, 61, 9
High Courts14 Aug 1958
Thamanampudi Kanthamma Vs Thamanampudi Peda Veerareddy
Andhra Pradesh High Court · AIR 1959 AP 550
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts13 Aug 1958Dismissed
Bokka Sreeramulu Vs Kalipatnapu Venkateswar Rao and Another
Andhra Pradesh High Court · AIR 1959 AP 92
Civil Procedure Code, 1908 (CPC) — Section 100, 101, 102Evidence Act, 1872 — Section 116
High Courts13 Aug 1958Dismissed
G. Ramappa and Others Vs Secretary to the Revenue Dept. and Others
Andhra Pradesh High Court · AIR 1959 AP 318
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226, 227
High Courts11 Aug 1958Dismissed
Chaganti Raghava Reddy Vs State of Andhra (now Andhra Pradesh) and Others
Andhra Pradesh High Court · AIR 1959 AP 631
Civil Procedure Code, 1908 (CPC) — Section 151Income Tax Act, 1922 — Section 46
High Courts11 Aug 1958
CHAGANTI RAGHAVA REDDY Vs INCOME TAX OFFICER, BAPATLA, AND OTHERS.
Andhra Pradesh High Court · (1959) 36 ITR 47
Civil Procedure Code, 1908 (CPC) — Section 151Income Tax Act, 1961 — Section 23, 28, 46, 66
High Courts08 Aug 1958
Yarlagadda China Rattayya and Another Vs Donepudi Venkataramayya and Others
Andhra Pradesh High Court · AIR 1959 AP 551
Contract Act, 1872 — Section 29, 39, 73Easements Act, 1882 — Section 62Evidence Act, 1872 — Section 101, 102, 103, 104
High Courts08 Aug 1958
Jaldu Anantha Raghurama Arya Vs Jaldu Bapanna Rao and Others
Andhra Pradesh High Court · AIR 1959 AP 448
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 11Partnership Act, 1932 — Section 4Succession Act, 1925 — Section 311, 349, 69, 82, 92
High Courts08 Aug 1958
Bejjanki Rajam Vs State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1959 AP 333 : (1959) CriLJ 813
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1898 (CrPC) — Section 162, 367Evidence Act, 1872 — Section 25, 26, 27