High Courts24 Apr 1959Allowed
Abdulla Khan Vs B. Miskin Saheb and Another
Andhra Pradesh High Court · AIR 1960 AP 149
Trade Marks Act, 1940 — Section 21
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1959
268 judgments · page 9 of 14
High Courts23 Apr 1959
Syamala Pictures, Ltd. Vs M.V. Siva Sarma and Others
Andhra Pradesh High Court · AIR 1960 AP 387
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 15, 151
High Courts22 Apr 1959Allowed
Chatti Narasimhamurti and Others Vs Narayanasetti Jagannaikulu
Andhra Pradesh High Court · AIR 1959 AP 619
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 6, Order 34 Rule 8A, 152, 34
High Courts22 Apr 1959Allowed
Garapati Subbamma Vs The Official Receiver, West Godavari at Eluru and Another
Andhra Pradesh High Court · AIR 1960 AP 144
Provincial Insolvency Act, 1920 — Section 54
High Courts22 Apr 1959Allowed
In Re: Kamya
Andhra Pradesh High Court · AIR 1960 AP 490 : (1960) CriLJ 1302
Criminal Procedure Code, 1898 (CrPC) — Section 221(7), 310, 311, 342Evidence Act, 1872 — Section 118, 54Penal Code, 1860 (IPC) — Section 302, 75
High Courts21 Apr 1959
Bhamidipati Saraswathi Vs Bhamidipati Krishna Murthy
Andhra Pradesh High Court · AIR 1960 AP 30
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104Hindu Marriage Act, 1955 — Section 21, 24, 28
High Courts21 Apr 1959
Srinivasan (N.A.) Vs State of Andhra (Secretary, Public Works and Transport)
Andhra Pradesh High Court · (1959) 2 LLJ 569
Constitution of India, 1950 — Article 226, 311, 32
High Courts17 Apr 1959Allowed
In Re: Siram Reddi Simhachalam
Andhra Pradesh High Court · AIR 1960 AP 253 : (1960) CriLJ 561
Criminal Procedure Code, 1898 (CrPC) — Section 173(4)Evidence Act, 1872 — Section 11, 35, 9Penal Code, 1860 (IPC) — Section 21
High Courts17 Apr 1959
G. Venkataswami Vs Pogaku Ramanna and Another
Andhra Pradesh High Court · AIR 1960 AP 168
Civil Procedure Code, 1908 (CPC) — Section 11, 97
High Courts16 Apr 1959
The Ongole Byragi Mutt, Ongole and Others Vs Inala Kannayya and Others
Andhra Pradesh High Court · AIR 1960 AP 98
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Limitation Act, 1908 — Section 22
High Courts14 Apr 1959Allowed
Manepalli Venkatanarayana, Proprietor, Venkateswara Electrical Rice Mill, Eluru Vs The State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1960 AP 171 : (1959) 10 STC 524
Andhra Pradesh General Sales Tax Act, 1957 — Section 19, 20, 20(2)Andhra Pradesh General Sales Tax Rules, 1957 — Rule 31(5)
High Courts14 Apr 1959Dismissed
Dasari Suryanarayana Vs Dasari Venkata Subbaiah
Andhra Pradesh High Court · AIR 1960 AP 75
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts13 Apr 1959Dismissed
Pamulapati Bhushayya Vs Kommareddy Chinnapareddi and Another
Andhra Pradesh High Court · AIR 1960 AP 39
Central Excise Rules, 1944 — Rule 175(2), 178(4), 210Central Excises and Salt Act, 1944 — Section 6Contract Act, 1872 — Section 23
High Courts11 Apr 1959
Palur Venkata Subba Reddy and Others Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1960 AP 500
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4), 145(6), 423, 435
High Courts11 Apr 1959Allowed
Kumaram Kamesam Bhukta (Died) and Others Vs Kumaram Lakshminarasama and Others
Andhra Pradesh High Court · AIR 1960 AP 114
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 9 Rule 13
High Courts11 Apr 1959
Legisetti Srinivasulu Vs Gondi Peda Kondappa Gondi Peda Kondappa Vs Legisetti Srinivasulu
Andhra Pradesh High Court · AIR 1960 AP 174
Contract Act, 1872 — Section 60Negotiable Instruments Act, 1881 (NI) — Section 51, 56Transfer of Property Act, 1882 — Section 130, 137
High Courts08 Apr 1959Allowed
Charku Sattiah Vs State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1960 AP 153 : (1960) CriLJ 309
Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 299, 300, 302, 34
High Courts08 Apr 1959Allowed
Jetti Varahalamma Vs Jetti Ammathalli Naidu (died) and Others
Andhra Pradesh High Court · AIR 1959 AP 590
Hindu Womens Right to Property Act, 1937 — Section 2, 3
High Courts07 Apr 1959
Johnalagadda Venkataraju Vs Board of Revenue (Secretary, Board Revenue) and Another
Andhra Pradesh High Court · (1960) 2 LLJ 283
Civil Procedure Code, 1908 (CPC) — Section 60Constitution of India, 1950 — Article 226
High Courts07 Apr 1959Allowed
Potti Swami and Brothers and Others Vs Rao Saheb D. Govindarajulu and Others
Andhra Pradesh High Court · AIR 1960 AP 605
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Societies Registration Act, 1860 — Section 13, 6Transfer of Property Act, 1882 — Section 126