High Courts18 Dec 1959
Narasimham (V.L.) Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1960) 2 LLJ 470
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,725 of 1,815
High Courts17 Dec 1959
Subbiah Choudary (B.) Vs State of Andhra Pradesh, [Secretary, Home (Police) Department]
Andhra Pradesh High Court · (1960) 2 LLJ 464
Constitution of India, 1950 — Article 226, 311Criminal Procedure Code, 1898 (CrPC) — Section 162, 164Penal Code, 1860 (IPC) — Section 436
High Courts17 Dec 1959
In Re: Rayala Rama Rao
Andhra Pradesh High Court · AIR 1961 AP 66 : (1961) CriLJ 216
Motor Vehicles Act, 1939 — Section 2(33), 2(8), 38Motor Vehicles Taxation Act, 1931 — Section 11A
High Courts15 Dec 1959
Public Prosecutor Vs Muttiah and Another
Andhra Pradesh High Court · (1961) CriLJ 219
Criminal Procedure Code, 1898 (CrPC) — Section 154, 156, 161, 173Penal Code, 1860 (IPC) — Section 302, 304, 323
High Courts15 Dec 1959
Public Prosecutor, Andhra Pradesh Vs Muttiah and Another
Andhra Pradesh High Court · AIR 1961 AP 79
Criminal Procedure Code, 1898 (CrPC) — Section 207A, 207A(4)Penal Code, 1860 (IPC) — Section 302, 304, 323
High Courts15 Dec 1959Allowed
Devathi Subbarayudu and Others Vs Puvvadi Chinna Venkatasubbiah
Andhra Pradesh High Court · AIR 1960 AP 592
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1Transfer of Property Act, 1882 — Section 43
High Courts14 Dec 1959Allowed
Sreedharaiah and Another Vs Dist. Supdt. of Police, Anantapur and Others
Andhra Pradesh High Court · AIR 1960 AP 473 : (1960) 2 LLJ 156
Constitution of India, 1950 — Article 311
High Courts11 Dec 1959
Mohan Rao (M.) Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1960) 2 LLJ 165
Constitution of India, 1950 — Article 226, 311, 320Government of India Act, 1935 — Section 240
High Courts10 Dec 1959
K. Veeraswamy deceased by L.R.K.B. Narasappa, Receiver to the Estate of Late K. Veeraswamy, Kurnool Vs Commissioner of Income Tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1960 AP 422
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4Income Tax Act, 1922 — Section 66
High Courts10 Dec 1959
K. VEERASWAMI Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1960) 40 ITR 583
Income Tax Act, 1961 — Section 66(1), 66(3)
High Courts09 Dec 1959
In Re: Ibrahim Ali
Andhra Pradesh High Court · AIR 1960 AP 355
Criminal Procedure Code, 1898 (CrPC) — Section 350, 423, 509, 509(1), 537
High Courts09 Dec 1959Dismissed
Gadepalli Parayya Vs Election Tribunal, Eluru and Others
Andhra Pradesh High Court · AIR 1960 AP 470
Representation of the People Act, 1951 — Section 100(1), 100(2), 36(2)
High Courts08 Dec 1959Dismissed
Tota Lachhaiah Vs District Panchayat Officer, Guntur and Another
Andhra Pradesh High Court · AIR 1960 AP 493
Constitution of India, 1950 — Article 226
High Courts08 Dec 1959Dismissed
M. Seetharamaswami and Co. Vs Commercial Tax Officer, Elluru
Andhra Pradesh High Court · AIR 1960 AP 451 : (1960) 11 STC 581
Andhra Pradesh General Sales Tax Act, 1957 — Section 16, 30, 30(1), 30(3)Constitution of India, 1950 — Article 20(2), 226
High Courts08 Dec 1959Dismissed
A. Sanjeevi Reddi Vs G.C. Kondayya and Another
Andhra Pradesh High Court · AIR 1960 AP 421
Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 116A
High Courts07 Dec 1959Dismissed
Kairrunisa Begum Vs Pingal Venkatarama Reddy
Andhra Pradesh High Court · AIR 1960 AP 456
Limitation Act, 1908 — Article 182(2)
High Courts05 Dec 1959
In Re: Poreddi Venkata Reddy and Others
Andhra Pradesh High Court · AIR 1961 AP 23 : (1961) CriLJ 42
Criminal Procedure Code, 1898 (CrPC) — Section 417, 423Penal Code, 1860 (IPC) — Section 149, 302, 326, 34
High Courts04 Dec 1959Dismissed
G. Raja Reddy Vs Collector, Nizamabad and Another
Andhra Pradesh High Court · AIR 1960 AP 384 : (1960) CriLJ 1061
Arms Act, 1959 — Section 17Arms Rules, 1951 — Rule 26, 41, 41(1), 41BConstitution of India, 1950 — Article 19(1), 19(5), 226
High Courts02 Dec 1959
Berar Oil Industries Vs The State of Andhra (Now Andhra Pradesh)
Andhra Pradesh High Court · (1961) 12 STC 797
High Courts02 Dec 1959Dismissed
Sri Peera Mohammad Mahamood Saheb Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1960) 11 STC 456
Constitution of India, 1950 — Article 3