High Courts01 Dec 1959
Dalal (P.K.) Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1960) 2 LLJ 467
Constitution of India, 1950 — Article 14, 311
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,726 of 1,815
High Courts26 Nov 1959Allowed
Abdur Rahmani Bai Vs Fatima Bee and Others
Andhra Pradesh High Court · AIR 1960 AP 492
Andhra Pradesh Civil Rules of Practice and Circular Orders, 1990 — Rule 143Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63, 115
High Courts25 Nov 1959Dismissed
K.M. Khudrathulla and Co. Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1960) 11 STC 595
Constitution of India, 1950 — Article 286
High Courts24 Nov 1959Dismissed
The Employers of Daily News, Secunderabad Vs Workmen of Daily News, Secunderabad and Another
Andhra Pradesh High Court · AIR 1960 AP 556 : (1960) 1 FLR 494 : (1960) 1 LLJ 599
Constitution of India, 1950 — Article 166, 226Industrial Disputes Act, 1947 — Section 10, 2
High Courts23 Nov 1959Dismissed
Union of India (UOI) and Another Vs Munagala Krishnayya and Another
Andhra Pradesh High Court · AIR 1960 AP 495
Railways Act, 1890 — Section 74D
High Courts20 Nov 1959
Munnaluri Venkateswarlu and Another Vs Vaddula Narasi Reddy and Another
Andhra Pradesh High Court · AIR 1961 AP 71
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts16 Nov 1959
B.S. Mahadev Singh and Another Vs Nandgopaldass
Andhra Pradesh High Court · AIR 1960 AP 423
Civil Procedure Code, 1908 (CPC) — Section 115, 92
High Courts16 Nov 1959Dismissed
Smt. Rajah Kishore Devigaru Vs Bhaskara Gouta Chorani and Others
Andhra Pradesh High Court · AIR 1960 AP 286
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, 110Constitution of India, 1950 — Article 133, 133(1)
High Courts16 Nov 1959Dismissed
Chandu Veeraiah and Others Vs State of Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1960 AP 329 : (1960) CriLJ 791
Criminal Procedure Code, 1898 (CrPC) — Section 161(3), 164, 173, 173(4), 251A(1)
High Courts16 Nov 1959Dismissed
Haradevi Bai Vs The Collector of Kurnool and Others
Andhra Pradesh High Court · AIR 1960 AP 525 : (1960) 38 ITR 589
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 46(2)
High Courts13 Nov 1959
Kalakota Varalakshmi and Another Vs Kalakota Veeraddi and Another
Andhra Pradesh High Court · AIR 1961 AP 359
Civil Procedure Code, 1908 (CPC) — Section 2(2), 96Hindu Marriage Act, 1955 — Section 10, 11, 13, 9
High Courts13 Nov 1959Dismissed
T. Ramasesham Raju Vs Union of India (UOI)
Andhra Pradesh High Court · AIR 1960 AP 498
Central Excise Rules, 1944 — Rule 15, 18, 21, 22, 23Constitution of India, 1950 — Article 19(1)
High Courts13 Nov 1959Dismissed
Mukundas Proprietor, Krishna Cycle Stores, Secunderabad Vs State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1960 AP 298 : (1960) 11 STC 420
Constitution of India, 1950 — Article 286
High Courts12 Nov 1959Dismissed
Kondepudi Sriramamurthi Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1960 AP 302
Child Marriage Restraint Act, 1929 — Section 10, 6, 9Criminal Procedure Code, 1898 (CrPC) — Section 439, 439(1)
High Courts12 Nov 1959
Kasiraju Lakshmikanta Rao Vs Dendukuri Venkateswarlu and Another
Andhra Pradesh High Court · AIR 1960 AP 576
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Article 11(m)Arbitration Act, 1940 — Section 30, 33, 44Arbitration Rules, 1940 — Rule 1, 2
High Courts12 Nov 1959Dismissed
The State of Andhra Pradesh Vs Sri Krishna Cocoanut Co.
Andhra Pradesh High Court · (1960) 1 AnWR 279 : (1960) 11 STC 687
Constitution of India, 1950 — Article 286
High Courts10 Nov 1959Partly Allowed
Mandava Kotial and Others Vs Mandava Sitaramayya and Others
Andhra Pradesh High Court · AIR 1960 AP 578
Majority Act, 1875 — Section 2
High Courts10 Nov 1959Dismissed
Chimata Rangayya and Others Vs Guntupalli Ramaiah
Andhra Pradesh High Court · AIR 1960 AP 233 : (1960) CriLJ 560
Criminal Procedure Code, 1898 (CrPC) — Section 439, 476, 476(2), 479
High Courts10 Nov 1959
R.B. Raghunath Singh and Co. Vs Commissioner under Workmen''s Compensation Act and Another
Andhra Pradesh High Court · (1960) 1 LLJ 598
Employees Compensation Act, 1923 — Section 30
High Courts05 Nov 1959Dismissed
Rai Sahib Ramdayal Ghasiram and Sons Vs The Government of Andhra Pradesh
Andhra Pradesh High Court · (1960) 11 STC 705
Constitution of India, 1950 — Article 286, 301Contract Act, 1872 — Section 178, 188, 217, 221