Constitution of India, 1950 — Article 13, 19, 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 13, 16, 17, 2Employees State Insurance Act, 1948 — Section 74, 75

Read judgment

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

Read judgment

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

Read judgment

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)

Read judgment

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

Read judgment

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)

Read judgment

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

Read judgment

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

Read judgment

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

Read judgment

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

Read judgment

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

Read judgment