High Courts13 Jan 1960Allowed
Marella Veerabrahmacharyulu Vs Konduru Venkata Subbamma and Others
Andhra Pradesh High Court · AIR 1961 AP 31
Limitation Act, 1908 — Article 10Transfer of Property Act, 1882 — Section 53A
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,724 of 1,815
High Courts13 Jan 1960
M.J. Velu Mudaliar Bus Service Vs Labour Court and Others
Andhra Pradesh High Court · (1960) 1 LLJ 761
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts12 Jan 1960Dismissed
Mohamed Hyder Vs State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1960 AP 479
Constitution of India, 1950 — Article 309, 310, 311, 372Hyderabad Civil Services (Classification, Control and Appeal) Rules, 1955 — Rule 17(3)
High Courts12 Jan 1960Dismissed
The Sirsilk Limited Vs The Secretary to Govt., Labour Dept., Govt. of Andhra Pradesh, Hyderabad and Another
Andhra Pradesh High Court · AIR 1960 AP 373 : (1960) 1 LLJ 614
Industrial Disputes Act, 1947 — Section 15, 17, 17(1), 19(4), 36A
High Courts11 Jan 1960
Subba Rao (N.) Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1961) 1 LLJ 150
Constitution of India, 1950 — Article 226, 309, 311, 331Government of India Act, 1935 — Section 240Public Servants (Inquiries) Act, 1850 — Section 17
High Courts11 Jan 1960
REPAKA SEETHARAMASWAMY AND ANOTHER Vs COMMISSIONER OF Income Tax, HYDERABAD.
Andhra Pradesh High Court · (1961) 42 ITR 829
Excess Profits Tax Act, 1940 — Section 16Income Tax Act, 1922 — Section 22(4), 23(2), 28(1)(b)
High Courts11 Jan 1960
RAMDAYAL GASHIRAM Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1961) 43 ITR 177
Hyderabad Income Tax Act, 1357 — Section 12(2)(xi), 82(2)
High Courts11 Jan 1960Allowed
Thumu Govardhana Rao and Others Vs Bolineni Ramachandraiah
Andhra Pradesh High Court · AIR 1961 AP 116
Limitation Act, 1908 — Section 5
High Courts08 Jan 1960Allowed
Asgher Hussain Vs Vicarunnisa Begum and Another
Andhra Pradesh High Court · AIR 1961 AP 128
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts24 Dec 1959Dismissed
Chakka Purnachandrarao Vs Kunala Mallikharjuna Rao and Others
Andhra Pradesh High Court · AIR 1961 AP 247
Negotiable Instruments Act, 1881 (NI) — Section 50
High Courts24 Dec 1959
Polamreddi Subbarama Reddi and Others Vs Yeratapalli Chandrasekhara Reddi and Others
Andhra Pradesh High Court · AIR 1961 AP 29
Civil Procedure Code, 1908 (CPC) — Section 2(11)Rules of the High Court of Judicature Andhra Pradesh Appellate Side — Rule 95Succession Act, 1925 — Section 167
High Courts24 Dec 1959
Gangadharabhatla Satyanarayana of Yeleswaram Vs Mudi Narayanaswami of Yeleswaram
Andhra Pradesh High Court · (1961) CriLJ 37
Civil Procedure Code, 1908 (CPC) — Section 11, 115Criminal Procedure Code, 1898 (CrPC) — Section 11, 197, 369, 403, 435Penal Code, 1860 (IPC) — Section 167, 468
High Courts24 Dec 1959Allowed
Gangadharabhatla Satyanarayana of Yeleswaram Vs Mudi Narayanswami of Yeleswaram
Andhra Pradesh High Court · AIR 1961 AP 18
Criminal Procedure Code, 1898 (CrPC) — Section 369, 435, 439
High Courts24 Dec 1959Dismissed
Gadagotlu Sitaramaiah Vs Collector of Central Excise, Hyderabad
Andhra Pradesh High Court · AIR 1960 AP 294
Central Excise Rules, 1944 — Rule 215Central Excises and Salt Act, 1944 — Section 12, 35, 37, 37(1), 37(2)Sea Customs Act, 1878 — Section 189
High Courts22 Dec 1959Allowed
Alapati Venkatramayya Vs Commissioner of Income Tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1960 AP 487
Income Tax Act, 1922 — Section 33(4), 35, 66(1)
High Courts22 Dec 1959Allowed
G. Krishnareddy Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1960 AP 310
Road Transport Corporations Act, 1950 — Section 34
High Courts22 Dec 1959Dismissed
E.V. Narasa Reddy Vs Income Tax Officer, Nellore
Andhra Pradesh High Court · AIR 1960 AP 614 : (1960) 39 ITR 629
Constitution of India, 1950 — Article 14, 226Income Tax Act, 1922 — Section 16(3), 40
High Courts22 Dec 1959Allowed
Dewan Hanuman Manmohan Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1960) 1 AnWR 371 : (1960) 11 STC 473
Hyderabad General Sales Tax Act, 1950 — Section 12(3)Hyderabad General Sales Tax Rules, 1950 — Rule 13
High Courts22 Dec 1959
Workmen of Bhajrang Jute Mills, Ltd. Vs Bhajrang Jute Mills, Ltd. and Others
Andhra Pradesh High Court · (1960) 1 LLJ 604
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 7
High Courts18 Dec 1959
In Re: Sri Ram Shastry
Andhra Pradesh High Court · AIR 1960 AP 375 : (1960) CriLJ 889
Criminal Procedure Code, 1898 (CrPC) — Section 423Hyderabad Penal Code, 1324 — Section 395Penal Code, 1860 (IPC) — Section 466, 467