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)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1959
268 judgments · page 2 of 14
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
High Courts08 Dec 1959Dismissed
M. Seetharamaswami and Co. Vs Commercial Tax Officer, Elluru
Andhra Pradesh High Court · AIR 1960 AP 451 : (1960) 11 STC 581
Andhra Pradesh General Sales Tax Act, 1957 — Section 16, 30, 30(1), 30(3)Constitution of India, 1950 — Article 20(2), 226
High Courts08 Dec 1959Dismissed
A. Sanjeevi Reddi Vs G.C. Kondayya and Another
Andhra Pradesh High Court · AIR 1960 AP 421
Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 116A
High Courts07 Dec 1959Dismissed
Kairrunisa Begum Vs Pingal Venkatarama Reddy
Andhra Pradesh High Court · AIR 1960 AP 456
Limitation Act, 1908 — Article 182(2)
High Courts05 Dec 1959
In Re: Poreddi Venkata Reddy and Others
Andhra Pradesh High Court · AIR 1961 AP 23 : (1961) CriLJ 42
Criminal Procedure Code, 1898 (CrPC) — Section 417, 423Penal Code, 1860 (IPC) — Section 149, 302, 326, 34
High Courts04 Dec 1959Dismissed
G. Raja Reddy Vs Collector, Nizamabad and Another
Andhra Pradesh High Court · AIR 1960 AP 384 : (1960) CriLJ 1061
Arms Act, 1959 — Section 17Arms Rules, 1951 — Rule 26, 41, 41(1), 41BConstitution of India, 1950 — Article 19(1), 19(5), 226
High Courts02 Dec 1959
Berar Oil Industries Vs The State of Andhra (Now Andhra Pradesh)
Andhra Pradesh High Court · (1961) 12 STC 797
High Courts02 Dec 1959Dismissed
Sri Peera Mohammad Mahamood Saheb Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1960) 11 STC 456
Constitution of India, 1950 — Article 3
High Courts01 Dec 1959
Dalal (P.K.) Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1960) 2 LLJ 467
Constitution of India, 1950 — Article 14, 311
High Courts26 Nov 1959Allowed
Abdur Rahmani Bai Vs Fatima Bee and Others
Andhra Pradesh High Court · AIR 1960 AP 492
Andhra Pradesh Civil Rules of Practice and Circular Orders, 1990 — Rule 143Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63, 115
High Courts25 Nov 1959Dismissed
K.M. Khudrathulla and Co. Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1960) 11 STC 595
Constitution of India, 1950 — Article 286
High Courts24 Nov 1959Dismissed
The Employers of Daily News, Secunderabad Vs Workmen of Daily News, Secunderabad and Another
Andhra Pradesh High Court · AIR 1960 AP 556 : (1960) 1 FLR 494 : (1960) 1 LLJ 599
Constitution of India, 1950 — Article 166, 226Industrial Disputes Act, 1947 — Section 10, 2
High Courts23 Nov 1959Dismissed
Union of India (UOI) and Another Vs Munagala Krishnayya and Another
Andhra Pradesh High Court · AIR 1960 AP 495
Railways Act, 1890 — Section 74D
High Courts20 Nov 1959
Munnaluri Venkateswarlu and Another Vs Vaddula Narasi Reddy and Another
Andhra Pradesh High Court · AIR 1961 AP 71
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts16 Nov 1959
B.S. Mahadev Singh and Another Vs Nandgopaldass
Andhra Pradesh High Court · AIR 1960 AP 423
Civil Procedure Code, 1908 (CPC) — Section 115, 92
High Courts16 Nov 1959Dismissed
Smt. Rajah Kishore Devigaru Vs Bhaskara Gouta Chorani and Others
Andhra Pradesh High Court · AIR 1960 AP 286
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, 110Constitution of India, 1950 — Article 133, 133(1)
High Courts16 Nov 1959Dismissed
Chandu Veeraiah and Others Vs State of Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1960 AP 329 : (1960) CriLJ 791
Criminal Procedure Code, 1898 (CrPC) — Section 161(3), 164, 173, 173(4), 251A(1)