High Courts01 Dec 1960
Shaik Salma and Another Vs Shaik Mahammad Abdul Kadar Umoodi and Another
Andhra Pradesh High Court · AIR 1961 AP 428
Evidence Act, 1872 — Section 106
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1960
239 judgments · page 2 of 12
High Courts29 Nov 1960
Voleti Venkata Rama Rao Vs Kasapragada Bhaskararao and Others
Andhra Pradesh High Court · AIR 1962 AP 29
Evidence Act, 1872 — Section 114, 90Registration Act, 1908 — Section 60(2)
High Courts29 Nov 1960Allowed
Wudali Gangamma Vs Wudali Subbarayudu and Another
Andhra Pradesh High Court · AIR 1961 AP 510 : (1961) CriLJ 760
Criminal Procedure Code, 1898 (CrPC) — Section 439, 488, 489
High Courts25 Nov 1960
Pedda Seetharamappa and Others Vs Pedda Appaiah
Andhra Pradesh High Court · AIR 1962 AP 84
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(1), Order 26 Rule 10(2), Order 26 Rule 18, Order 26 Rule 9Easements Act, 1882 — Section 13, 15
High Courts25 Nov 1960
Poornachenna Basavayya and Sons Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1961) 12 STC 634
High Courts24 Nov 1960Partly Allowed
K. Santhakumari Vs K. Suseela Devi
Andhra Pradesh High Court · AIR 1961 AP 424
Civil Procedure Code, 1908 (CPC) — Section 115Stamp Act, 1899 — Article 23, 5, 2(10), 33, 35
High Courts23 Nov 1960Allowed
Vadla Veerabhadrappa Vs Challa Venkatappa
Andhra Pradesh High Court · AIR 1961 AP 226 : (1961) ALT 164
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 27, Order 41 Rule 28, Order 41 Rule 29, Order 41 Rule 30
High Courts22 Nov 1960
Federation of Labour Co-operative Ltd. Vs S. Baliah
Andhra Pradesh High Court · AIR 1962 AP 69 : (1961) 1 LLJ 565
Workmens Compensation Act, 1923 — Section 17, 19, 23, 3(1), 30
High Courts22 Nov 1960
Sirpur Paper Mills, Ltd. Vs Industrial Tribunal and Others
Andhra Pradesh High Court · (1961) 1 LLJ 561
Industrial Disputes Act, 1947 — Section 10, 2, 7, 7A
High Courts21 Nov 1960
Syed Mash-hood Ali and Others Vs The Secretary, Board of Secondary Education Government of Andhra Pradesh, Hyderabad and Another
Andhra Pradesh High Court · AIR 1962 AP 187 : (1970) 2 ALT 101
High Courts18 Nov 1960Allowed
Maremanda Seshamma Vs Jooluri Narasimha Rao and Others
Andhra Pradesh High Court · AIR 1963 AP 167
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 15
High Courts16 Nov 1960Allowed
The State of Andhra Pradesh Vs The Firm of Illur Subbayya Chetty and Sons The Firm of Illur Subbayya Chetty and Sons Vs The State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1961 AP 512 : (1961) 12 STC 257
Contract Act, 1872 — Section 72
High Courts16 Nov 1960Dismissed
Mudrageda Suryanarayanamurthi Vs Southern Agencies, Rajahmundry and Another
Andhra Pradesh High Court · AIR 1961 AP 480
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 85, Order 21 Rule 86
High Courts15 Nov 1960Dismissed
Lakkisetti Pakkirayya Vs Padala Navaneethamma and Others
Andhra Pradesh High Court · AIR 1961 AP 322
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16
High Courts15 Nov 1960
Motamarii Ramaiah and Others Vs Malliah and Others
Andhra Pradesh High Court · AIR 1962 AP 72
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97
High Courts15 Nov 1960
Mir Mohiuddin Alikhan Vs Sayeedunnissa Begum and Others
Andhra Pradesh High Court · AIR 1961 AP 335
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 13, Order 20 Rule 18, 11, 52
High Courts15 Nov 1960
Singareni Collieries Co. Ltd. Vs The State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1962 AP 75 : (1961) 12 STC 765
Central Sales Tax Act, 1956 — Section 3Constitution of India, 1950 — Article 286, 286(1)
High Courts15 Nov 1960
State of Andhra Pradesh Vs T.G. Lakshmaiah Setty and Sons
Andhra Pradesh High Court · (1961) 12 STC 663
Andhra Pradesh General Sales Tax Act, 1957 — Section 14, 14(4)
High Courts14 Nov 1960Allowed
Pinnepalli Sivanandappa and Bros. Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1961) 12 STC 793
High Courts10 Nov 1960Dismissed
Sri Krishna and Co. and Another Vs Government of Andhra Pradesh
Andhra Pradesh High Court · (1962) 13 STC 61
Hyderabad General Sales Tax Act, 1950 — Section 7