High Courts24 Dec 1959Dismissed
Chakka Purnachandrarao Vs Kunala Mallikharjuna Rao and Others
Andhra Pradesh High Court · AIR 1961 AP 247
Negotiable Instruments Act, 1881 (NI) — Section 50
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1959
235 judgments · page 1 of 12
High Courts24 Dec 1959
Polamreddi Subbarama Reddi and Others Vs Yeratapalli Chandrasekhara Reddi and Others
Andhra Pradesh High Court · AIR 1961 AP 29
Civil Procedure Code, 1908 (CPC) — Section 2(11)Rules of the High Court of Judicature Andhra Pradesh Appellate Side — Rule 95Succession Act, 1925 — Section 167
High Courts24 Dec 1959
Gangadharabhatla Satyanarayana of Yeleswaram Vs Mudi Narayanaswami of Yeleswaram
Andhra Pradesh High Court · (1961) CriLJ 37
Civil Procedure Code, 1908 (CPC) — Section 11, 115Criminal Procedure Code, 1898 (CrPC) — Section 11, 197, 369, 403, 435Penal Code, 1860 (IPC) — Section 167, 468
High Courts24 Dec 1959Allowed
Gangadharabhatla Satyanarayana of Yeleswaram Vs Mudi Narayanswami of Yeleswaram
Andhra Pradesh High Court · AIR 1961 AP 18
Criminal Procedure Code, 1898 (CrPC) — Section 369, 435, 439
High Courts24 Dec 1959Dismissed
Gadagotlu Sitaramaiah Vs Collector of Central Excise, Hyderabad
Andhra Pradesh High Court · AIR 1960 AP 294
Central Excise Rules, 1944 — Rule 215Central Excises and Salt Act, 1944 — Section 12, 35, 37, 37(1), 37(2)Sea Customs Act, 1878 — Section 189
High Courts22 Dec 1959Allowed
Alapati Venkatramayya Vs Commissioner of Income Tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1960 AP 487
Income Tax Act, 1922 — Section 33(4), 35, 66(1)
High Courts22 Dec 1959Allowed
G. Krishnareddy Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1960 AP 310
Road Transport Corporations Act, 1950 — Section 34
High Courts22 Dec 1959Dismissed
E.V. Narasa Reddy Vs Income Tax Officer, Nellore
Andhra Pradesh High Court · AIR 1960 AP 614 : (1960) 39 ITR 629
Constitution of India, 1950 — Article 14, 226Income Tax Act, 1922 — Section 16(3), 40
High Courts22 Dec 1959Allowed
Dewan Hanuman Manmohan Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1960) 1 AnWR 371 : (1960) 11 STC 473
Hyderabad General Sales Tax Act, 1950 — Section 12(3)Hyderabad General Sales Tax Rules, 1950 — Rule 13
High Courts18 Dec 1959
In Re: Sri Ram Shastry
Andhra Pradesh High Court · AIR 1960 AP 375 : (1960) CriLJ 889
Criminal Procedure Code, 1898 (CrPC) — Section 423Hyderabad Penal Code, 1324 — Section 395Penal Code, 1860 (IPC) — Section 466, 467
High Courts18 Dec 1959
Narasimham (V.L.) Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1960) 2 LLJ 470
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114
High Courts17 Dec 1959
In Re: Rayala Rama Rao
Andhra Pradesh High Court · AIR 1961 AP 66 : (1961) CriLJ 216
Motor Vehicles Act, 1939 — Section 2(33), 2(8), 38Motor Vehicles Taxation Act, 1931 — Section 11A
High Courts15 Dec 1959
Public Prosecutor Vs Muttiah and Another
Andhra Pradesh High Court · (1961) CriLJ 219
Criminal Procedure Code, 1898 (CrPC) — Section 154, 156, 161, 173Penal Code, 1860 (IPC) — Section 302, 304, 323
High Courts15 Dec 1959Allowed
Devathi Subbarayudu and Others Vs Puvvadi Chinna Venkatasubbiah
Andhra Pradesh High Court · AIR 1960 AP 592
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1Transfer of Property Act, 1882 — Section 43
High Courts14 Dec 1959Allowed
Sreedharaiah and Another Vs Dist. Supdt. of Police, Anantapur and Others
Andhra Pradesh High Court · AIR 1960 AP 473 : (1960) 2 LLJ 156
Constitution of India, 1950 — Article 311
High Courts10 Dec 1959
K. Veeraswamy deceased by L.R.K.B. Narasappa, Receiver to the Estate of Late K. Veeraswamy, Kurnool Vs Commissioner of Income Tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1960 AP 422
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4Income Tax Act, 1922 — Section 66
High Courts10 Dec 1959
K. VEERASWAMI Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1960) 40 ITR 583
Income Tax Act, 1961 — Section 66(1), 66(3)
High Courts09 Dec 1959
In Re: Ibrahim Ali
Andhra Pradesh High Court · AIR 1960 AP 355
Criminal Procedure Code, 1898 (CrPC) — Section 350, 423, 509, 509(1), 537
High Courts09 Dec 1959Dismissed
Gadepalli Parayya Vs Election Tribunal, Eluru and Others
Andhra Pradesh High Court · AIR 1960 AP 470
Representation of the People Act, 1951 — Section 100(1), 100(2), 36(2)
High Courts08 Dec 1959Dismissed
Tota Lachhaiah Vs District Panchayat Officer, Guntur and Another
Andhra Pradesh High Court · AIR 1960 AP 493
Constitution of India, 1950 — Article 226