High Courts07 Aug 1958Dismissed
Tavva Venkata Gurunadha Rao Vs Badam Rosaiah (died) and Others
Andhra Pradesh High Court · AIR 1959 AP 277
Contract Act, 1872 — Section 65, 72
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1958
246 judgments · page 7 of 13
High Courts07 Aug 1958Dismissed
S. Srinivasulu Vs P.V. Subbamma and Another
Andhra Pradesh High Court · AIR 1959 AP 517 : (1959) CriLJ 1137
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1898 (CrPC) — Section 234, 403
High Courts07 Aug 1958Dismissed
Batchu Veeraiah Vs Chepuri Sarraju
Andhra Pradesh High Court · AIR 1959 AP 100
Contract Act, 1872 — Section 65Specific Relief Act, 1877 — Section 41
High Courts06 Aug 1958Dismissed
Mirza Nowsherwan Khan and Another Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1959 AP 444 : (1959) 1 AnWR 206
Constitution of India, 1950 — Article 226Hyderabad Land Acquisition Act, 1309 — Section 12(3), 3, 3(1), 5Land Acquisition Act, 1894 — Section 17(4), 4, 6
High Courts05 Aug 1958Dismissed
Firm of Sivdutt Rai Gulab Rai Vs The Union of India (UOI)
Andhra Pradesh High Court · AIR 1960 AP 406
Government Act, 1320 — Section 3Hyderabad Limitation Act, 1322 — Article 25, 15(2)Hyderabad Railways Act — Section 46
High Courts05 Aug 1958
P. Venkanna Chetti and Another Vs B. Apparao Naidu
Andhra Pradesh High Court · AIR 1959 AP 666 : (1959) ALT 120 : (1959) 2 AnWR 508
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34(3)
High Courts01 Aug 1958Dismissed
Sultan Salehuddin Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1959 AP 73 : (1959) CriLJ 160
Constitution of India, 1950 — Article 22, 22(5)Preventive Detention Act, 1950 — Section 3, 7
High Courts31 Jul 1958Allowed
Mudragada Satyanarayana Vs Jammi Veerraju and Others
Andhra Pradesh High Court · AIR 1959 AP 79
Limitation Act, 1908 — Section 144
High Courts30 Jul 1958Dismissed
Baddi Reddi Bulliraju Vs Kedam Surya Rao
Andhra Pradesh High Court · AIR 1959 AP 670
Criminal Procedure Code, 1898 (CrPC) — Section 488Guardians and Wards Act, 1890 — Section 17(3), 25, 7
High Courts25 Jul 1958Dismissed
Edara Venkaiah and Others Vs The Commissioner, Income Tax Department, Hyderabad
Andhra Pradesh High Court · AIR 1959 AP 508
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 33A(1), 33A(2), 33A(3)
High Courts22 Jul 1958Allowed
Cherukuri Kutumbayya Vs The Municipal Council, Vijayawada
Andhra Pradesh High Court · AIR 1959 AP 1
High Courts22 Jul 1958Allowed
Ramani Raji Moholi Vs Todanpuri Maniah
Andhra Pradesh High Court · AIR 1959 AP 103
Evidence Act, 1872 — Section 114Limitation Act, 1908 — Section 4
High Courts22 Jul 1958Allowed
State of Andhra (Now Andhra Pradesh) Vs Penumecha Somaraju and Another
Andhra Pradesh High Court · AIR 1959 AP 165
Civil Procedure Code, 1908 (CPC) — Section 35, 82
High Courts18 Jul 1958Allowed
Lakshmayya Naidu P. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1958) 2 LLJ 571
Factories Act, 1948 — Section 117, 2, 51, 54, 59
High Courts18 Jul 1958Allowed
In Re: P. Lakshmaiah Naidu
Andhra Pradesh High Court · AIR 1959 AP 536 : (1958) 2 AnWR 568 : (1959) CriLJ 1145
Factories Act, 1948 — Section 117, 51, 54, 59, 63Penal Code, 1860 (IPC) — Section 40
High Courts18 Jul 1958Dismissed
K. Kumaraswami Kumandan and Bros. Vs Premier Electric Co.
Andhra Pradesh High Court · AIR 1959 AP 3
Constitution of India, 1950 — Article 254(2)Provincial Small Cause Courts Act, 1887 — Section 15, 32, 33, 5
High Courts18 Jul 1958Allowed
Haji Mohamad Jamaluddin Brothers Vs Union of India (UOI)
Andhra Pradesh High Court · AIR 1959 AP 84
Contract Act, 1872 — Section 151, 152, 161Railways Act, 1890 — Section 47(1), 72
High Courts17 Jul 1958Dismissed
Grandhi Chakraiah Vs Grandhi Pitchaiah
Andhra Pradesh High Court · AIR 1959 AP 105
Stamp Act, 1899 — Section 44
High Courts16 Jul 1958Allowed
Chemicals Ltd. Nidadavole Vs Registrar of Companies, Andhra State, (now Andhra Pradesh) and Another
Andhra Pradesh High Court · AIR 1959 AP 664 : (1959) 2 AnWR 514
General Clauses Act, 1897 — Section 3(10)Stamp Act, 1899 — Section 2(9), 33, 38, 40, 56(2)
High Courts15 Jul 1958Dismissed
Edara Venkaiah and Others Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1959) 35 ITR 24
Income Tax Act, 1922 — Section 33A