High Courts16 Feb 1960
Deccan Tile Works Vs Their workmen (Tile Factories Workers'' Union ) and Others
Andhra Pradesh High Court · (1960) 2 LLJ 298
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12, 19, 2, 25F, 25FF
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1960
239 judgments · page 11 of 12
High Courts16 Feb 1960Allowed
Jampala Pakeeraiah and Another Vs Katuru Venkateswararao and Others
Andhra Pradesh High Court · AIR 1960 AP 566
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 7 Rule 2
High Courts12 Feb 1960Allowed
Edma Satyamma Vs Edma Gopala Reddy
Andhra Pradesh High Court · AIR 1961 AP 122
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Hindu Marriage Act, 1955 — Section 10, 10(1), 11, 12, 13Hindu Marriage Rules, 1979 — Rule 2, 6(2)
High Courts11 Feb 1960Allowed
The State of Andhra Pradesh Vs Bayya Subba Rao and Company
Andhra Pradesh High Court · (1960) 11 STC 545
Partnership Act, 1932 — Section 4
High Courts11 Feb 1960
Sri Damma Pedda Yellappa Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1960) 11 STC 691
Andhra Pradesh General Sales Tax Act, 1957 — Section 23(1)
High Courts11 Feb 1960Dismissed
Kollu Kangayya Naidu Vs Jayamangala Reddeyya
Andhra Pradesh High Court · AIR 1960 AP 634
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57
High Courts09 Feb 1960
SHEIK ABDUL SATTAR Vs DISTRICT COLLECTOR, MASULIPATAM, AND ANOTHER.
Andhra Pradesh High Court · (1960) 40 ITR 27
Constitution of India, 1950 — Article 226
High Courts09 Feb 1960Dismissed
K.R. Chari Vs Secunderabad Cantonment Board
Andhra Pradesh High Court · AIR 1961 AP 37
Cantonments Fund Servants Rules, 1937 — Rule 11, 12Constitution of India, 1950 — Article 226
High Courts07 Feb 1960
The State of Andhra (Now Andhra Pradesh) Vs Sri Krishna Cocoanut Company
Andhra Pradesh High Court · (1961) 12 STC 294
Constitution of India, 1950 — Article 226, 286, 32Limitation Act, 1963 — Section 3
High Courts05 Feb 1960Allowed
Moosa Mohammad Sons Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1960) 11 STC 460
Constitution of India, 1950 — Article 286
High Courts03 Feb 1960Allowed
Shop of Battu Ramiah Lachayya Vs Rechintala Veeriah and Others
Andhra Pradesh High Court · AIR 1961 AP 112
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 7 Rule 11, 104(2), 107(2), 2(2)
High Courts01 Feb 1960
Mrs. Revathamma Vs Hamsa and Others
Andhra Pradesh High Court · AIR 1961 AP 13
Hyderabad High Court Rules — Rule 46Succession Act, 1925 — Section 256, 257, 283(1)
High Courts29 Jan 1960Dismissed
P.R. Bizani Vs Hans Zucker Baeker
Andhra Pradesh High Court · AIR 1960 AP 459
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19, Order 26 Rule 4
High Courts29 Jan 1960Dismissed
Gandham Nagabhushanam and Another Vs Mohd. Asharafunnisa Bahebani and Others
Andhra Pradesh High Court · AIR 1960 AP 602
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 148, 149, 151
High Courts28 Jan 1960Dismissed
Masulipatam Municipality Vs Rallabhandi Venkatappayya and Others
Andhra Pradesh High Court · AIR 1960 AP 572
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 20 Rule 13, Order 22 Rule 10, Order 23 Rule 1(1), Order 23 Rule 1(3)
High Courts28 Jan 1960
P. RAJESWARAMMA Vs Income Tax OFFICER, NELLORE, AND ANOTHER.
Andhra Pradesh High Court · (1960) 39 ITR 654
Income Tax Act, 1961 — Section 46
High Courts27 Jan 1960Dismissed
K. Ch. Jagannadha Rao minor by father and guardian K. Elesha Vs Secretary, Board of Secondary Education Andhra Pradesh, Hyderabad and Another
Andhra Pradesh High Court · AIR 1961 AP 46
Constitution of India, 1950 — Article 226
High Courts25 Jan 1960
In Re: V. Govinda Rao
Andhra Pradesh High Court · AIR 1960 AP 366
Prevention of Food Adulteration Act, 1954 — Section 7, 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 46
High Courts22 Jan 1960
In Re: G.R. Macfarland
Andhra Pradesh High Court · AIR 1961 AP 3 : (1961) CriLJ 33
Criminal Law (Amendment) Act, 1952 — Section 6, 7(3)Criminal Procedure Code, 1898 (CrPC) — Section 154, 162, 173, 233, 234Penal Code, 1860 (IPC) — Section 477A
High Courts22 Jan 1960
Simpson and Co. Ltd. Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1960) 1 LLJ 611
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2, 36