High Courts17 Oct 1959Dismissed
Appalli Abdul Rahim and Co. Vs Deputy Commercial Tax Officer
Andhra Pradesh High Court · (1960) 11 STC 357
Hyderabad General Sales Tax Act, 1950 — Section 9
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,728 of 1,815
High Courts17 Oct 1959Allowed
The Commercial Tax Officer, Hyderabad-2 and Others Vs M.M. Sadi
Andhra Pradesh High Court · AIR 1960 AP 246
Constitution of India, 1950 — Article 19, 226, 265
High Courts17 Oct 1959Allowed
Union of India (UOI) Vs South India Corporation Madras (Private) Ltd.
Andhra Pradesh High Court · AIR 1960 AP 346
Arbitration Act, 1940 — Section 13, 39Civil Procedure Code, 1908 (CPC) — Section 115
High Courts17 Oct 1959Dismissed
Jai Dayal Vs Deputy Commercial Tax Officer
Andhra Pradesh High Court · (1960) 11 STC 782
Constitution of India, 1950 — Article 226, 286
High Courts17 Oct 1959
Sree Saibaba and Co. Vs Commercial Tax Officer
Andhra Pradesh High Court · (1960) 11 STC 804
Constitution of India, 1950 — Article 226
High Courts17 Oct 1959Dismissed
M.A. Rahim Vs Deputy Commercial Tax Officer
Andhra Pradesh High Court · (1960) 11 STC 355
High Courts16 Oct 1959Allowed
Employers of the Osmania University, Hyderabad Vs Industrial Tribunal, Hyderabad now Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1960 AP 388 : (1960) 1 LLJ 593
Industrial Disputes Act, 1947 — Section 10, 2
High Courts15 Oct 1959
Andhra Pradesh Non-Gazetted Officers'' Association Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1960) 1 LLJ 156
Constitution of India, 1950 — Article 10, 11, 13, 14, 15
High Courts12 Oct 1959
K. Veeranna, Partner of P. Krishnaiah and Sons Vs N.S. Mastan Sab
Andhra Pradesh High Court · (1960) CriLJ 787
Criminal Procedure Code, 1898 (CrPC) — Section 417, 422
High Courts12 Oct 1959Dismissed
K. Veeranna, Partner of P. Krishnaiah and Sons, Adoni Vs N.S. Mastan Sab
Andhra Pradesh High Court · AIR 1960 AP 311
Criminal Procedure Code, 1898 (CrPC) — Section 422Evidence Act, 1872 — Section 101, 102, 103, 104Penal Code, 1860 (IPC) — Section 420
High Courts06 Oct 1959Allowed
Kakku Venkataramaiah Vs The State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1960 AP 420
Arms Act, 1959 — Section 18Arms Rules, 1962 — Rule 41AConstitution of India, 1950 — Article 19(1), 226
High Courts01 Oct 1959Dismissed
In the matter of Taj Clay Works Ltd. Vs Official Liquidator, High Court of Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1960 AP 429
Companies Act, 1956 — Section 457
High Courts29 Sept 1959Dismissed
Thota Sambayya Vs Devabhaktuni Ramanada Dutt
Andhra Pradesh High Court · AIR 1960 AP 515
Contract Act, 1872 — Section 74
High Courts28 Sept 1959Allowed
Sait Genamal Vs Pachigolla China Ramaswamy and Others
Andhra Pradesh High Court · AIR 1960 AP 465
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34Transfer of Property Act, 1882 — Section 59
High Courts25 Sept 1959
Peri Venkateswara Sarma and Another Vs Secretary, Govt. of Andhra, Public Works and Transport, Kurnool and Others
Andhra Pradesh High Court · AIR 1960 AP 371(1)
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 57(7), 64, 64A
High Courts22 Sept 1959Dismissed
Yerramilli Radraraju Vs Yavanamanda Suryanarayana Raju and Others
Andhra Pradesh High Court · AIR 1960 AP 257
Provincial Insolvency Act, 1920 — Section 28(2), 33, 34, 49, 62
High Courts19 Sept 1959Allowed
Budhavarapu Venkata Surya Gopalam and Others Vs Adivi Bapiraju and Others
Andhra Pradesh High Court · AIR 1960 AP 587
Limitation Act, 1908 — Article 182(5)
High Courts19 Sept 1959Dismissed
In Re: V.S. Hariharan
Andhra Pradesh High Court · AIR 1960 AP 518 : (1960) 1 LLJ 164
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 3(39)
High Courts18 Sept 1959Dismissed
Kothamasu Venkata Subbayya Vs Udatha Pitchayya
Andhra Pradesh High Court · AIR 1960 AP 349
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5(3)
High Courts18 Sept 1959Dismissed
Sri Jagannatha Swamivari Temple, Vadali and Another Vs Kandarapu Sundaramma
Andhra Pradesh High Court · AIR 1960 AP 326
Limitation Act, 1908 — Article 109, 120