High Courts19 Mar 1959
Medichetty Ramakistiah and Others Vs The State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1959 AP 659 : (1959) CriLJ 1404
Criminal Procedure Code, 1898 (CrPC) — Section 270, 493
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1959
268 judgments · page 11 of 14
High Courts19 Mar 1959
Sait Pamandass Sugnaram Vs T.S. Manikyam Pillai and Others
Andhra Pradesh High Court · AIR 1960 AP 59
Arbitration Act, 1940 — Section 14, 32Limitation Act, 1963 — Article 178
High Courts17 Mar 1959Allowed
Bommanaboyina Ramaiah and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1960 AP 160
Criminal Procedure Code, 1898 (CrPC) — Section 161, 161(3), 162Evidence Act, 1872 — Section 145
High Courts16 Mar 1959
D. Subbaiah Vs G. Suryanarayana and Others
Andhra Pradesh High Court · AIR 1959 AP 636
Limitation Act, 1908 — Article 132Transfer of Property Act, 1882 — Section 55, 55(4), 55(5)
High Courts16 Mar 1959
Midde Varaprasada Rao Vs Collector of Krishna
Andhra Pradesh High Court · AIR 1959 AP 650 : (1959) 2 AnWR 102
Stamp Act, 1899 — Section 2(17)
High Courts16 Mar 1959
The State of Andhra Pradesh Vs Korukonda Bhattaru Appalacharyulu and Others
Andhra Pradesh High Court · AIR 1959 AP 610
High Courts13 Mar 1959Allowed
G. Balakishtiah Vs B. Ranga Reddy
Andhra Pradesh High Court · AIR 1960 AP 112
Registration Act, 1908 — Section 49
High Courts13 Mar 1959Allowed
Smt. Kotipalli Mahalakshmamma Vs Kotipalli Ganeswara Rao and Others
Andhra Pradesh High Court · AIR 1960 AP 54
Limitation Act, 1908 — Article 182(5), 45Stamp Act, 1899 — Section 2(15)
High Courts13 Mar 1959Dismissed
R. Hanumanthappa Vs The Special Officer, Dist. Board, Anantapur and Others
Andhra Pradesh High Court · AIR 1960 AP 342 : (1959) 2 LLJ 561
Constitution of India, 1950 — Article 19(1), 226, 311
High Courts12 Mar 1959Dismissed
Peyyeti Jagannadha Rao and Another Vs Pamarti Venkateswara Rao and Others
Andhra Pradesh High Court · AIR 1960 AP 49
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 16Civil Procedure Code, 1908 (CPC) — Section 115, 3
High Courts12 Mar 1959Dismissed
N. Veerabrahmam Vs State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1959 AP 572 : (1959) CriLJ 1280
Constitution of India, 1950 — Article 19, 19(1), 19(2), 19(5), 19(6)Criminal Procedure Code, 1898 (CrPC) — Section 99A, 99B, 99DPenal Code, 1860 (IPC) — Section 295A
High Courts12 Mar 1959
Manikonda Venkata Narasimham (Died) and Another Vs The Commissioner of Income Tax, Hyderabad
Andhra Pradesh High Court · AIR 1960 AP 92 : (1960) 39 ITR 575
Income Tax Act, 1922 — Section 22, 34(1)
High Courts11 Mar 1959Dismissed
Kondapalli Virraju Vs Union of India (UOI) and Others
Andhra Pradesh High Court · AIR 1959 AP 594
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 140, 77, 80
High Courts09 Mar 1959
COMMISSIONER OF Income Tax, HYDERABAD Vs RAYALASEEMA OIL MILLS.
Andhra Pradesh High Court · (1959) 2 AnWR 94 : (1959) 37 ITR 208
Income Tax Act, 1961 — Section 25A, 28, 44
High Courts09 Mar 1959Allowed
Narayanam Narasimhacharyulu and Others Vs Pasupuleti Sambaiah
Andhra Pradesh High Court · AIR 1960 AP 131
Civil Procedure Code, 1908 (CPC) — Section 100, 115, 47Provincial Insolvency Act, 1920 — Section 28, 28(2), 28A
High Courts09 Mar 1959
The Commissioner of Income Tax, Hyderabad Vs Rayalaseema Oil Mills, Tadpatri
Andhra Pradesh High Court · AIR 1960 AP 23
Income Tax Act, 1922 — Section 28, 28(1), 44
High Courts09 Mar 1959Allowed
Mohd. Sultanuddin Vs Mohd. Dastagir and Another
Andhra Pradesh High Court · AIR 1960 AP 210
Contract Act, 1872 — Section 128Limitation Act, 1908 — Article 115, 120, 132
High Courts09 Mar 1959Dismissed
Govula Ramakistiah Vs Yerram Yellappa
Andhra Pradesh High Court · AIR 1959 AP 653
Evidence Act, 1872 — Section 101, 102, 103, 104Hyderabad Stamp Act, 1331 — Section 2(18), 2(4)Negotiable Instruments Act, 1881 (NI) — Section 13, 13(1)
High Courts07 Mar 1959
MALLADI SITARAMA SASTRI Vs Income Tax OFFICER, VIJAYAWADA.
Andhra Pradesh High Court · (1959) 37 ITR 484
Constitution of India, 1950 — Article 226
High Courts06 Mar 1959Allowed
Thenku Veeriah and Another Vs Tamisetti Nagiah
Andhra Pradesh High Court · AIR 1959 AP 547
Hindu Marriage Act, 1955 — Section 13, 29(3), 9, 9(2)Hindu Married Womens Right to Separate Residence and Maintenance Act, 1946 — Section 2(4)