COURT ARCHIVE

Andhra Pradesh High Court judgments, 1959

268 judgments · page 5 of 14

High Courts12 Oct 1959Dismissed

K. Veeranna, Partner of P. Krishnaiah and Sons, Adoni Vs N.S. Mastan Sab

Andhra Pradesh High Court · AIR 1960 AP 311

Criminal Procedure Code, 1898 (CrPC) — Section 422Evidence Act, 1872 — Section 101, 102, 103, 104Penal Code, 1860 (IPC) — Section 420

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High Courts06 Oct 1959Allowed

Kakku Venkataramaiah Vs The State of Andhra Pradesh and Another

Andhra Pradesh High Court · AIR 1960 AP 420

Arms Act, 1959 — Section 18Arms Rules, 1962 — Rule 41AConstitution of India, 1950 — Article 19(1), 226

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High Courts01 Oct 1959Dismissed

In the matter of Taj Clay Works Ltd. Vs Official Liquidator, High Court of Andhra Pradesh, Hyderabad

Andhra Pradesh High Court · AIR 1960 AP 429

Companies Act, 1956 — Section 457

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High Courts29 Sept 1959Dismissed

Thota Sambayya Vs Devabhaktuni Ramanada Dutt

Andhra Pradesh High Court · AIR 1960 AP 515

Contract Act, 1872 — Section 74

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High Courts28 Sept 1959Allowed

Sait Genamal Vs Pachigolla China Ramaswamy and Others

Andhra Pradesh High Court · AIR 1960 AP 465

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34Transfer of Property Act, 1882 — Section 59

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High Courts25 Sept 1959

Peri Venkateswara Sarma and Another Vs Secretary, Govt. of Andhra, Public Works and Transport, Kurnool and Others

Andhra Pradesh High Court · AIR 1960 AP 371(1)

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 57(7), 64, 64A

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High Courts22 Sept 1959Dismissed

Yerramilli Radraraju Vs Yavanamanda Suryanarayana Raju and Others

Andhra Pradesh High Court · AIR 1960 AP 257

Provincial Insolvency Act, 1920 — Section 28(2), 33, 34, 49, 62

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High Courts19 Sept 1959Allowed

Budhavarapu Venkata Surya Gopalam and Others Vs Adivi Bapiraju and Others

Andhra Pradesh High Court · AIR 1960 AP 587

Limitation Act, 1908 — Article 182(5)

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High Courts19 Sept 1959Dismissed

In Re: V.S. Hariharan

Andhra Pradesh High Court · AIR 1960 AP 518 : (1960) 1 LLJ 164

Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 3(39)

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High Courts18 Sept 1959Dismissed

Kothamasu Venkata Subbayya Vs Udatha Pitchayya

Andhra Pradesh High Court · AIR 1960 AP 349

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5(3)

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High Courts18 Sept 1959Dismissed

Sri Jagannatha Swamivari Temple, Vadali and Another Vs Kandarapu Sundaramma

Andhra Pradesh High Court · AIR 1960 AP 326

Limitation Act, 1908 — Article 109, 120

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High Courts17 Sept 1959

Commercial and Industrial Bank Ltd. Vs Afzal Ali Khan and Others

Andhra Pradesh High Court · AIR 1960 AP 319

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 49Court Fees Act, 1870 — Article 1

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High Courts15 Sept 1959Dismissed

Jupudi Sesharatnam and Others Vs The Gift Tax Officer, Palacole, West Godavari Dt.

Andhra Pradesh High Court · AIR 1960 AP 115 : (1960) 38 ITR 93

Constitution of India, 1950 — Article 245, 246, 254Gift Tax Act, 1958 — Section 46

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High Courts15 Sept 1959Allowed

Rambala Mulaswami and Others Vs G. Sreeramamurti and Others

Andhra Pradesh High Court · AIR 1960 AP 520

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6

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High Courts14 Sept 1959Dismissed

Chandravati Bai (died) by Legal representative Kishen Das Vs Chaganlal deceased by legal representative Mangilal and Others

Andhra Pradesh High Court · AIR 1962 AP 308

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1

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High Courts11 Sept 1959Dismissed

Gogineni Satyanarayana Rao Vs T.S. Rao, District Panchayat Officer, Kammam and Another

Andhra Pradesh High Court · AIR 1960 AP 337

Osmania University Act, 1959 — Section 17

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High Courts11 Sept 1959Partly Allowed

Vadrevu Annapurnamma Vs Vadrevu Bhima Sankararao and Others

Andhra Pradesh High Court · AIR 1960 AP 359

Evidence Act, 1872 — Section 5, 75Hindu Succession Act, 1956 — Section 14(1), 14(2)

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High Courts11 Sept 1959Dismissed

J.N. Eranna Rao Vs Vitta Dodda Hanumanthappa Subbayya Setty and Co. Bellary and Adoni by Partner Vitta Anjaneya

Andhra Pradesh High Court · AIR 1960 AP 331

Evidence Act, 1872 — Section 114, 32(2), 34

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High Courts10 Sept 1959Allowed

Wangapally Latchiah Vs Peddi Laxmiah and Another

Andhra Pradesh High Court · AIR 1960 AP 272

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High Courts10 Sept 1959Allowed

Bandi Lakshmamma Vs Janne Achamma

Andhra Pradesh High Court · AIR 1960 AP 516

Guardians and Wards Act, 1890 — Section 17(3)

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