High Courts17 Feb 1959
Public Prosecutor, Andhra Pradesh Vs G. Manikya Rao
Andhra Pradesh High Court · AIR 1959 AP 639 : (1959) CriLJ 1398
Criminal Procedure Code, 1898 (CrPC) — Section 497, 497(1), 498, 498(1), 498(2)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1959
268 judgments · page 13 of 14
High Courts13 Feb 1959Allowed
In Re: Repana Naganna alias Nagulu
Andhra Pradesh High Court · AIR 1961 AP 70 : (1961) CriLJ 218
Criminal Procedure Code, 1898 (CrPC) — Section 378, 429Evidence Act, 1872 — Section 5
High Courts11 Feb 1959Dismissed
A. Venku Dikshitulu Vs Gundu Subbayya Setti and Another
Andhra Pradesh High Court · AIR 1959 AP 518
Limitation Act, 1908 — Section 20, 20(1)Provincial Insolvency Act, 1920 — Section 28, 59
High Courts10 Feb 1959Dismissed
T. Durgabai Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1959 AP 426
Constitution of India, 1950 — Article 226
High Courts10 Feb 1959
JALDU ANANTHA RAGHURAMA ARYA ALIAS RAMA RAO Vs COMMISSIONER OF Income Tax, HYDERABAD.
Andhra Pradesh High Court · (1959) 37 ITR 371
Income Tax Act, 1961 — Section 66(1), 66(2)
High Courts06 Feb 1959
Sulemani Begum and Others Vs Ghulam Mohammed Shafi Khan
Andhra Pradesh High Court · AIR 1960 AP 381
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 33 Rule 7, 149
High Courts04 Feb 1959
Grand Hotel, Abid Road, Hyderabad Vs Commissioner of Income Tax, Hyderabad
Andhra Pradesh High Court · AIR 1960 AP 67 : (1959) 36 ITR 453
Income Tax Act, 1922 — Section 13, 26A, 26A(2), 33
High Courts03 Feb 1959
In Re: Bhupalli Malliah and Others
Andhra Pradesh High Court · AIR 1959 AP 477 : (1959) CriLJ 1045
Criminal Procedure Code, 1898 (CrPC) — Section 233, 234, 235, 236, 239Penal Code, 1860 (IPC) — Section 148, 149, 302, 324, 325
High Courts02 Feb 1959Dismissed
T. Narayana Reddy Vs Secretary, Regional Transport Authority, Cuddapah and Another
Andhra Pradesh High Court · AIR 1959 AP 476 : (2009) 1 ALT 471
Constitution of India, 1950 — Article 254Motor Vehicles Act, 1939 — Section 48, 48(3), 48A
High Courts30 Jan 1959Dismissed
V.G. Sarma and Co. firm and Others Vs Friends and Co. and Another
Andhra Pradesh High Court · AIR 1960 AP 13
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 2Contract Act, 1872 — Section 213
High Courts30 Jan 1959Dismissed
P. Satyanarayana Vs The State of Andhra Pradesh by the Secretary, Home (Transport Department), Hyderabad and Others
Andhra Pradesh High Court · AIR 1959 AP 429
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 48(3)
High Courts30 Jan 1959Dismissed
Mohammad Ghouse Vs State of Andhra Pradesh by its Chief Secretary, Secretariat, Hyderabad
Andhra Pradesh High Court · AIR 1959 AP 497
Andhra Pradesh Civil Services (Disciplinary Proceedings Tribunal) Rules, 1953 — Rule 4, 4(1), 4(2), 5Constitution of India, 1950 — Article 227, 227(1), 235, 309, 310Public Servants (Inquiries) Act, 1850 — Section 3
High Courts29 Jan 1959Dismissed
In Re: Gundla Narayana and Others
Andhra Pradesh High Court · AIR 1959 AP 387 : (1959) CriLJ 947
Criminal Procedure Code, 1898 (CrPC) — Section 337Evidence Act, 1872 — Section 133, 27, 9Penal Code, 1860 (IPC) — Section 395, 400
High Courts28 Jan 1959Allowed
Sait Bolumal Dharmdas Firm, Bankers Vs Gollapudi Venkatachelapathi Rao and Another
Andhra Pradesh High Court · AIR 1959 AP 612
Evidence Act, 1872 — Section 92, 94, 95Transfer of Property Act, 1882 — Section 8
High Courts28 Jan 1959
JONNALAGADDA YEDUKONDALA RAO Vs COMMISSIONER OF Income Tax, HYDERABAD.
Andhra Pradesh High Court · (1959) 36 ITR 485
High Courts27 Jan 1959Dismissed
R. Deshpande Vs Muttam Reddy and Others
Andhra Pradesh High Court · AIR 1961 AP 180
Andhra Pradesh (Telangana Area) Forest Act, 1355 — Section 32Hyderabad Forest Rules, 1355 — Rule 24(1)Representation of the People Act, 1951 — Section 7
High Courts23 Jan 1959
Gulam Mustafa Vs District Judge, Nalgonda
Andhra Pradesh High Court · AIR 1959 AP 432
Civil Procedure Code, 1908 (CPC) — Section 115Legal Practitioners Act, 1879 — Section 13, 14, 32
High Courts22 Jan 1959
In Re: Polisetti Lakshmayya
Andhra Pradesh High Court · (1959) 1 LLJ 556
Minimum Wages Act, 1948 — Section 18, 2, 22, 26
High Courts20 Jan 1959Allowed
Tadepalli Kutumba Rama Sastry Vs Seetepalli Dakshina Murthy and Others
Andhra Pradesh High Court · AIR 1960 AP 178
Contract Act, 1872 — Section 38, 39, 55
High Courts20 Jan 1959Dismissed
V. Kameswararao and Others Vs M. Hemalathammarao and Others
Andhra Pradesh High Court · AIR 1959 AP 596
Contract Act, 1872 — Section 62, 65Specific Relief Act, 1877 — Section 19