High Courts27 Oct 1959Allowed
Public Prosecutor Vs C.D. Naidu and Others
Andhra Pradesh High Court · AIR 1960 AP 367 : (1960) CriLJ 887
Criminal Procedure Code, 1898 (CrPC) — Section 161(3), 162, 173, 173(4)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1959
268 judgments · page 4 of 14
High Courts23 Oct 1959Dismissed
Velaga Narayana Rao and Others Vs The Deputy Commercial Tax Officer
Andhra Pradesh High Court · (1960) 11 STC 145
Constitution of India, 1950 — Article 286
High Courts23 Oct 1959Dismissed
Mareddi Venkata Rami Reddy Vs Mareddi Adinarayana Reddy and Others
Andhra Pradesh High Court · AIR 1960 AP 271
Civil Procedure Code, 1908 (CPC) — Section 148
High Courts23 Oct 1959
Public Prosecutor (Andhra Pradesh) Vs Narkidimilli Srirambhadrayya and Others
Andhra Pradesh High Court · AIR 1960 AP 282 : (1960) CriLJ 569
Criminal Procedure Code, 1898 (CrPC) — Section 39(1)General Clauses Act, 1897 — Section 15Prevention of Food Adulteration Act, 1954 — Section 12, 20, 9
High Courts23 Oct 1959
Pilla Satyanarayana Vs Vadaparthi Ramabrahmam
Andhra Pradesh High Court · AIR 1960 AP 230
Provincial Small Cause Courts Act, 1887 — Section 17
High Courts22 Oct 1959
In Re: K. Rama Rao
Andhra Pradesh High Court · AIR 1960 AP 441 : (1960) CriLJ 1181
Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 415, 416
High Courts22 Oct 1959Allowed
Komirineni Basavayya Vs Official Receiver, West Godavari, Eluru
Andhra Pradesh High Court · AIR 1960 AP 458
Civil Procedure Code, 1908 (CPC) — Section 60(1)Provincial Insolvency Act, 1920 — Section 2(2), 5(1)
High Courts21 Oct 1959Dismissed
Kondisetti Anjaiah Vs T. Lakshmaiah
Andhra Pradesh High Court · AIR 1961 AP 15 : (1960) 2 LLJ 434
Workmens Compensation Act, 1923 — Section 3
High Courts20 Oct 1959Allowed
Duvvuru Balasubramanya Reddy minor by guardian Varalakshamma Vs Duvvuru Munuswami Reddy and Others
Andhra Pradesh High Court · AIR 1960 AP 305
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 16
High Courts19 Oct 1959
Nannapaneni Venkata Subba Rao Vs Thummala Bhujangayya (died) and Others
Andhra Pradesh High Court · AIR 1960 AP 412
Evidence Act, 1872 — Section 13Hindu Succession Act, 1956 — Section 3(1)
High Courts17 Oct 1959Dismissed
Sri Raja Kakarlapudi Venkata Sudarsana Sundara Narasayyamma Garu (died) and Others Vs Andhra Bank Ltd., Vijayawada and Others
Andhra Pradesh High Court · AIR 1960 AP 273
Contract Act, 1872 — Section 172, 176, 177Specific Relief Act, 1877 — Section 42Succession Act, 1925 — Section 211, 213
High Courts17 Oct 1959Dismissed
Appalli Abdul Rahim and Co. Vs Deputy Commercial Tax Officer
Andhra Pradesh High Court · (1960) 11 STC 357
Hyderabad General Sales Tax Act, 1950 — Section 9
High Courts17 Oct 1959Allowed
The Commercial Tax Officer, Hyderabad-2 and Others Vs M.M. Sadi
Andhra Pradesh High Court · AIR 1960 AP 246
Constitution of India, 1950 — Article 19, 226, 265
High Courts17 Oct 1959Allowed
Union of India (UOI) Vs South India Corporation Madras (Private) Ltd.
Andhra Pradesh High Court · AIR 1960 AP 346
Arbitration Act, 1940 — Section 13, 39Civil Procedure Code, 1908 (CPC) — Section 115
High Courts17 Oct 1959Dismissed
Jai Dayal Vs Deputy Commercial Tax Officer
Andhra Pradesh High Court · (1960) 11 STC 782
Constitution of India, 1950 — Article 226, 286
High Courts17 Oct 1959
Sree Saibaba and Co. Vs Commercial Tax Officer
Andhra Pradesh High Court · (1960) 11 STC 804
Constitution of India, 1950 — Article 226
High Courts17 Oct 1959Dismissed
M.A. Rahim Vs Deputy Commercial Tax Officer
Andhra Pradesh High Court · (1960) 11 STC 355
High Courts16 Oct 1959Allowed
Employers of the Osmania University, Hyderabad Vs Industrial Tribunal, Hyderabad now Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1960 AP 388 : (1960) 1 LLJ 593
Industrial Disputes Act, 1947 — Section 10, 2
High Courts15 Oct 1959
Andhra Pradesh Non-Gazetted Officers'' Association Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1960) 1 LLJ 156
Constitution of India, 1950 — Article 10, 11, 13, 14, 15
High Courts12 Oct 1959
K. Veeranna, Partner of P. Krishnaiah and Sons Vs N.S. Mastan Sab
Andhra Pradesh High Court · (1960) CriLJ 787
Criminal Procedure Code, 1898 (CrPC) — Section 417, 422