High Courts06 Mar 1959
T. G. SULAKHE Vs COMMISSIONER OF Income Tax, HYDERABAD AND ANDHRA.
Andhra Pradesh High Court · (1960) 39 ITR 394
Income Tax Act, 1961 — Section 23(3), 25A, 26A, 33B
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1959
268 judgments · page 12 of 14
High Courts05 Mar 1959Allowed
Mathaluru Bajjappa Vs Madamanchi Venkanna and Another
Andhra Pradesh High Court · AIR 1960 AP 397
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 90, Order 21 Rule 92, Order 21 Rule 96, 100Evidence Act, 1872 — Section 101, 102, 103, 104, 3Transfer of Property Act, 1882 — Section 54
High Courts05 Mar 1959Dismissed
Sri Lakshmi Srinivasa Oil and Rice Mills (Regd. Firm), Hindupur by Managing Partner K.R. Venkatesaiah Vs Parepalli Veeranjaneyulu and Others
Andhra Pradesh High Court · AIR 1960 AP 383
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10, Order 5 Rule 20A, Order 5 Rule 20A(1), Order 5 Rule 20A(2)
High Courts05 Mar 1959Dismissed
Palakurti Venkata Rao and Others Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1960 AP 214
Andhra Pradesh Motor Vehicles Rules, 1957 — Rule 11Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 68C, 68D, 68E, 68F
High Courts05 Mar 1959Allowed
Godavari Sugar and Refineries Ltd. in liquidation Vs Kambhampati Gopalakrishnamurthy and Others
Andhra Pradesh High Court · AIR 1960 AP 74
Companies Act, 1913 — Section 171, 232
High Courts05 Mar 1959Allowed
Lala Bhagwati Deen Vs Mohamed Ismail
Andhra Pradesh High Court · AIR 1959 AP 601
Civil Procedure Code, 1908 (CPC) — Section 11, 152, 35Hyderabad Stamp Act, 1331 — Section 42(3)Stamp Act, 1899 — Section 44, 44(3)
High Courts03 Mar 1959Dismissed
Uppala Sambasiva Rao Vs Uppala Kanakamma and Others
Andhra Pradesh High Court · AIR 1960 AP 213
Limitation Act, 1908 — Article 127
High Courts02 Mar 1959Dismissed
Seth Harak Chandas Vs Hyderabad State Bank, Hyderabad
Andhra Pradesh High Court · AIR 1960 AP 56
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 34 Rule 1, Order 34 Rule 14, 38
High Courts26 Feb 1959Dismissed
Karnam Ramamma Vs Podapati Penchalu Naidu
Andhra Pradesh High Court · AIR 1959 AP 615
High Courts25 Feb 1959Dismissed
Sri Rajah Mommadevara Naganna Naidu Bahadur Jamindar Garu (died) and Others Vs Sri Rao Janardhana Krishna Rangarao Bahadur Jamindar Garu and Others
Andhra Pradesh High Court · AIR 1959 AP 622
Contract Act, 1872 — Section 70Transfer of Property Act, 1882 — Section 100, 82
High Courts24 Feb 1959
MADDI SUDARSANAM OIL MILLS CO. Vs COMMISSIONER OF Income Tax, HYDERABAD AND ANDHRA.
Andhra Pradesh High Court · (1959) 37 ITR 369
Income Tax Act, 1961 — Section 13, 66(2)
High Courts24 Feb 1959Allowed
Thadi Narayana Vs The State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1960 AP 1
Criminal Procedure Code, 1898 (CrPC) — Section 369, 403, 417, 423, 423(1)Penal Code, 1860 (IPC) — Section 302, 392, 411
High Courts23 Feb 1959
Public Prosecutor Vs Kuppam Satyanarayana and Others
Andhra Pradesh High Court · AIR 1960 AP 27 : (1960) CriLJ 46
Prevention of Food Adulteration Act, 1954 — Section 16(1), 20
High Courts20 Feb 1959Allowed
Marrapu Narayanamma Vs Marrapu Satyanarayana and Others
Andhra Pradesh High Court · AIR 1960 AP 425 : (1960) CriLJ 1070
Criminal Procedure Code, 1898 (CrPC) — Section 409, 409(2), 537, 9(3)
High Courts20 Feb 1959Dismissed
Management of Badjampura Salt Factory, Naupada Vs Workers (cart-men) and Others
Andhra Pradesh High Court · AIR 1960 AP 378 : (1959) 1 LLJ 544
Industrial Disputes Act, 1947 — Section 10(2), 2
High Courts20 Feb 1959Dismissed
Public Prosecutor (Andhra Pradesh) Vs Kuraba Sanjeevamma
Andhra Pradesh High Court · AIR 1959 AP 567 : (1959) 2 AnWR 326 : (1959) CriLJ 1279
Criminal Procedure Code, 1898 (CrPC) — Section 164, 476, 479AEvidence Act, 1872 — Section 157, 3Penal Code, 1860 (IPC) — Section 193
High Courts19 Feb 1959
Sheikh Mastan Vs Gubba Atchayya and Others
Andhra Pradesh High Court · AIR 1959 AP 667
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts18 Feb 1959Allowed
Chandu Satyanarayana Vs State (S.H.O. Kollipara)
Andhra Pradesh High Court · AIR 1959 AP 651 : (1959) CriLJ 1401
Criminal Procedure Code, 1898 (CrPC) — Section 207A(4)
High Courts18 Feb 1959
Workmen of Rice and Oil Mills (Rice, Oil and Mica Workers Union) Vs Industrial Tribunal and Others
Andhra Pradesh High Court · (1959) 1 LLJ 563
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2
High Courts18 Feb 1959
T.R.N. Subba Raju Vs State of Andhra (Now Andhra Pradesh)
Andhra Pradesh High Court · (1959) 10 STC 449
Contract Act, 1872 — Section 72