COURT ARCHIVE

Andhra Pradesh High Court judgments

36,291 judgments · page 1,705 of 1,815

High Courts11 Oct 1961Dismissed

Badrinarayan Vs Excise Commissioner Hyderabad and Others

Andhra Pradesh High Court · AIR 1962 AP 382

Civil Procedure Code, 1908 (CPC) — Section 20, 20(b)Constitution of India, 1950 — Article 298Presidency Small Cause Courts Act, 1882 — Section 18, 18(b), 20

Read judgment

High Courts10 Oct 1961Dismissed

Gopisetti Venkataratnam and Others Vs The Vijayawada Municipality

Andhra Pradesh High Court · AIR 1962 AP 342

Electricity Act, 1910 — Section 22, 23

Read judgment

High Courts10 Oct 1961

Pasupuleti Sriramulu and Others Vs Revuri Nagaiah

Andhra Pradesh High Court · AIR 1962 AP 431

Negotiable Instruments Act, 1881 (NI) — Section 44, 7, 78

Read judgment

High Courts09 Oct 1961Allowed

Penmetcha Ananda Vijaya Venkatrama Timma Jagapathi Raju Vs Gudumogula Tatayya

Andhra Pradesh High Court · AIR 1962 AP 372

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 151

Read judgment

High Courts05 Oct 1961Dismissed

Mrs. E. Williams and Another Vs Vallabhdass

Andhra Pradesh High Court · AIR 1962 AP 447

Civil Procedure Code, 1908 (CPC) — Section 115

Read judgment

High Courts05 Oct 1961

Public Prosecutor Vs Inturi Vishnumurthi

Andhra Pradesh High Court · (1962) 1 LLJ 176

Criminal Procedure Code, 1898 (CrPC) — Section 245Factories Act, 1948 — Section 106, 18, 45, 61, 92Limitation Act, 1963 — Section 12

Read judgment

High Courts04 Oct 1961Dismissed

Karri Ramamurthi Vs Life Insurance Corporation of India and Others

Andhra Pradesh High Court · AIR 1963 AP 63 : (1963) 33 CompCas 1038

Read judgment

High Courts04 Oct 1961Dismissed

Jalappa Vs Narasimha Setty and Others

Andhra Pradesh High Court · AIR 1963 AP 420

Transfer of Property Act, 1882 — Section 60

Read judgment

High Courts29 Sept 1961Dismissed

Ambati Raghavalu Vs Mova Venkamma and Others

Andhra Pradesh High Court · AIR 1962 AP 334

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 85, Order 21 Rule 86, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91Provincial Small Cause Courts Act, 1887 — Section 17

Read judgment

High Courts29 Sept 1961Dismissed

Sri Krishna Coconut Co. Vs The State of Andhra Pradesh

Andhra Pradesh High Court · AIR 1962 AP 375 : (1962) 13 STC 193

Central Sales Tax Act, 1956 — Section 1, 14, 15, 2Constitution of India, 1950 — Article 14, 286

Read judgment

High Courts28 Sept 1961Allowed

R.S. Mahmood Vs Syed Ahmed

Andhra Pradesh High Court · AIR 1963 AP 65

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 10, Order 18 Rule 11, Order 18 Rule 12, Order 18 Rule 13, Order 18 Rule 14Hyderabad Civil Procedure Code, 1323 — Section 218Presidency Small Cause Courts Act, 1882 — Section 21

Read judgment

High Courts27 Sept 1961Dismissed