High Courts07 Sept 1959Dismissed
In Re: Kudumula Mahanandi Reddi and Others
Andhra Pradesh High Court · AIR 1960 AP 141
Criminal Procedure Code, 1898 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 299, 300, 304
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1959
268 judgments · page 6 of 14
High Courts04 Sept 1959Allowed
Public Prosecutor, Andhra Pradesh Vs T. Amrath Rao and Others
Andhra Pradesh High Court · AIR 1960 AP 176 : (1960) CriLJ 452
General Clauses Act, 1897 — Section 3(18)Press and Registration of Books Act, 1867 — Section 1, 21, 3
High Courts02 Sept 1959
Dr. K. Ramachandran represented by his natural father, power-of-attorney-holder K. Sampath Chetty Vs Commissioner, Hyderabad Municipal Corporation, Hyderabad
Andhra Pradesh High Court · AIR 1960 AP 603 : (1960) 1 AnWR 113
Constitution of India, 1950 — Article 19(1), 226Hyderabad Municipal Corporation Act, 1956 — Section 450, 636
High Courts02 Sept 1959
Vijaya Commercial Bank Ltd. Vs Nadella Sivaramakrishnayya and Others
Andhra Pradesh High Court · (1961) 1 AnWR 291 : (1961) 31 CompCas 468
Banking Companies Act, 1949 — Section 45
High Courts01 Sept 1959Dismissed
Vakati Venkatasubba Reddi Vs Pelleti Pitchamma and Others
Andhra Pradesh High Court · AIR 1960 AP 263 : (1960) ALT 383 : (1960) 1 AnWR 203
High Courts01 Sept 1959Allowed
The Public Prosecutor Vs Natakala Janakirama Chetty and Another
Andhra Pradesh High Court · (1959) 10 STC 568
Penal Code, 1860 (IPC) — Section 40
High Courts01 Sept 1959Allowed
Katam Virupakshiah and Others Vs Matam Sivalingaiah and Others
Andhra Pradesh High Court · AIR 1960 AP 540
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 5, Order 43 Rule 1, 107, 115Hindu Minority and Guardianship Act, 1956 — Section 11
High Courts28 Aug 1959
Chittoor Public Transport Service Company Vs Industrial Tribunal and Others
Andhra Pradesh High Court · (1959) 2 LLJ 709
High Courts28 Aug 1959Allowed
Akella Venkata Suryanarayanamurthy Vs Nandigam Lakshmi Narayana
Andhra Pradesh High Court · AIR 1960 AP 544 : (1960) 1 AnWR 29
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 53(1), 144, 2(2)Transfer of Property Act, 1882 — Section 53
High Courts27 Aug 1959
Venkataswami (R.) Vs Director of Commerce and Industries and Another
Andhra Pradesh High Court · (1959) 2 LLJ 702
Constitution of India, 1950 — Article 311
High Courts26 Aug 1959
Sri Rajah Malludora Vs Rajah Yanumula Suryanarayana and Others
Andhra Pradesh High Court · (1960) 2 LLJ 281
Civil Procedure Code, 1908 (CPC) — Section 141, 144Constitution of India, 1950 — Article 226
High Courts26 Aug 1959Dismissed
D. Rajagopala Rao Vs State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1960 AP 184 : (1960) CriLJ 455
Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 4(1), 435, 561A
High Courts25 Aug 1959Dismissed
Andhra Scientific Co. Ltd., Masulipatam by the General Manager Vs A. Seshagiri Rao and Another
Andhra Pradesh High Court · AIR 1960 AP 526 : (1959) 2 LLJ 717
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 2
High Courts21 Aug 1959Allowed
Saladi Satyam alias Satyanarayanamma Vs Saladi Somanna and Others
Andhra Pradesh High Court · AIR 1960 AP 313
Court Fees Act, 1870 — Article 17, 17B, 7
High Courts21 Aug 1959
Sri Krishna Rice Mills, Tadepalligudem by Proprietor Sait Bansilal (died) and Another Vs Deputy Director (Food) Govt. of India, (office of the Joint Director of Food), Dept. 17/270, Vijayawada 2
Andhra Pradesh High Court · AIR 1960 AP 431
Constitution of India, 1950 — Article 14, 19(1), 19(6), 226, 31Essential Commodities Act, 1955 — Section 3, 3(3), 3(3A), 3(5)
High Courts20 Aug 1959
Chandaji Sukhraj and Company Vs Lal and Co. (Tobacco Trading Company) and Others
Andhra Pradesh High Court · AIR 1960 AP 444
Central Excise Rules, 1944 — Rule 174, 178Central Excises and Salt Act, 1944 — Section 6, 8, 9
High Courts18 Aug 1959
Kripa Printing Press, Putli Bowli, Hyderabad by Yeshwant Rao Vs Presiding Officer Labour Court, Hyderabad and Another
Andhra Pradesh High Court · AIR 1960 AP 489 : (1960) 1 FLR 450 : (1960) 1 LLJ 53
Industrial Disputes Act, 1947 — Section 2
High Courts18 Aug 1959Dismissed
Commissioner for Hindu Religious and Charitable Endowments, Andhra Vs Kasi Nattukottai Nagara Chatram, Managing Society by its authorised agent R.M.P.A. Annamalai Chettiar and Another
Andhra Pradesh High Court · AIR 1960 AP 535
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1908 — Article 120
High Courts16 Aug 1959Allowed
Mohamed Taqiuddin Vs Gulam Mohamed Abdul Hasan and Another
Andhra Pradesh High Court · AIR 1960 AP 340
Contract Act, 1872 — Section 196
High Courts14 Aug 1959Dismissed
Sait Hemraju Ratanchand Firm Vs Katta Subrahmanyam and Another
Andhra Pradesh High Court · AIR 1960 AP 324
Civil Procedure Code, 1908 (CPC) — Section 47