High Courts26 Aug 1959Dismissed
D. Rajagopala Rao Vs State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1960 AP 184 : (1960) CriLJ 455
Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 4(1), 435, 561A
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,730 of 1,815
High Courts25 Aug 1959Dismissed
Andhra Scientific Co. Ltd., Masulipatam by the General Manager Vs A. Seshagiri Rao and Another
Andhra Pradesh High Court · AIR 1960 AP 526 : (1959) 2 LLJ 717
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 2
High Courts21 Aug 1959Allowed
Saladi Satyam alias Satyanarayanamma Vs Saladi Somanna and Others
Andhra Pradesh High Court · AIR 1960 AP 313
Court Fees Act, 1870 — Article 17, 17B, 7
High Courts21 Aug 1959
Sri Krishna Rice Mills, Tadepalligudem by Proprietor Sait Bansilal (died) and Another Vs Deputy Director (Food) Govt. of India, (office of the Joint Director of Food), Dept. 17/270, Vijayawada 2
Andhra Pradesh High Court · AIR 1960 AP 431
Constitution of India, 1950 — Article 14, 19(1), 19(6), 226, 31Essential Commodities Act, 1955 — Section 3, 3(3), 3(3A), 3(5)
High Courts20 Aug 1959
Chandaji Sukhraj and Company Vs Lal and Co. (Tobacco Trading Company) and Others
Andhra Pradesh High Court · AIR 1960 AP 444
Central Excise Rules, 1944 — Rule 174, 178Central Excises and Salt Act, 1944 — Section 6, 8, 9
High Courts18 Aug 1959
Kripa Printing Press, Putli Bowli, Hyderabad by Yeshwant Rao Vs Presiding Officer Labour Court, Hyderabad and Another
Andhra Pradesh High Court · AIR 1960 AP 489 : (1960) 1 FLR 450 : (1960) 1 LLJ 53
Industrial Disputes Act, 1947 — Section 2
High Courts18 Aug 1959Dismissed
Commissioner for Hindu Religious and Charitable Endowments, Andhra Vs Kasi Nattukottai Nagara Chatram, Managing Society by its authorised agent R.M.P.A. Annamalai Chettiar and Another
Andhra Pradesh High Court · AIR 1960 AP 535
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1908 — Article 120
High Courts16 Aug 1959Allowed
Mohamed Taqiuddin Vs Gulam Mohamed Abdul Hasan and Another
Andhra Pradesh High Court · AIR 1960 AP 340
Contract Act, 1872 — Section 196
High Courts14 Aug 1959Dismissed
Sait Hemraju Ratanchand Firm Vs Katta Subrahmanyam and Another
Andhra Pradesh High Court · AIR 1960 AP 324
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts14 Aug 1959
Srimanthu Rajah Yarlagadda Sivarama Prasad Bahadur Zamindar Garu and Others Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1960 AP 364
Andhra State Act, 1953 — Section 32, 55Constitution of India, 1950 — Article 260Limitation Act, 1908 — Article 151
High Courts12 Aug 1959Dismissed
N. Balaraju and Others Vs The Hyderabad Municipal Corporation and Others
Andhra Pradesh High Court · AIR 1960 AP 234
Constitution of India, 1950 — Article 166, 226, 238, 255, 304Hyderabad Municipal Corporation Act, 1956 — Section 252, 254, 677
High Courts10 Aug 1959Dismissed
The Associated Cement Companies Ltd. Vs Commercial Tax Officer
Andhra Pradesh High Court · (1959) 10 STC 596
Constitution of India, 1950 — Article 226
High Courts10 Aug 1959
HARIRAM DHOLANDAS Vs COLLECTOR OF KURNOOL AND OTHERS.
Andhra Pradesh High Court · (1959) 37 ITR 375
Civil Procedure Code, 1908 (CPC) — Section 51
High Courts07 Aug 1959Allowed
Vakkalagadda Kondiah Vs Channamsetty Pedda Pulliah and Others
Andhra Pradesh High Court · AIR 1960 AP 121
Limitation Act, 1908 — Section 19, 20Negotiable Instruments Act, 1881 (NI) — Section 87
High Courts04 Aug 1959Allowed
R. Govindaswamy Vs The State (Circle Inspector of Police, Madanapalli)
Andhra Pradesh High Court · AIR 1960 AP 391
Criminal Procedure (Amendment) Act, 1955 — Section 251A, 251A(2), 4(1), 423, 435Criminal Procedure Code, 1898 (CrPC) — Section 435, 436, 438, 439, 556Penal Code, 1860 (IPC) — Section 332, 355
High Courts04 Aug 1959
R. Govindaswamy Vs The State (Circle Inspector of Police)
Andhra Pradesh High Court · (1960) CriLJ 1064
Criminal Procedure Code, 1898 (CrPC) — Section 164, 173, 423, 435, 436Penal Code, 1860 (IPC) — Section 202, 32, 322, 332, 355
High Courts04 Aug 1959Allowed
In Re: In the matter of P.J. Ratnam, Advocate, Guntur
Andhra Pradesh High Court · (1959) 08 AP CK 0001
Bar Councils Act, 1926 — Section 10
High Courts31 Jul 1959Dismissed
Official Receiver, Nellore Vs Chepur China Venkayya
Andhra Pradesh High Court · AIR 1960 AP 353
Civil Procedure Code, 1908 (CPC) — Section 60(1)Provincial Insolvency Act, 1920 — Section 28(5)
High Courts29 Jul 1959
T.V. Krishna Vs Andhra Prabha (Private) Ltd. and Another
Andhra Pradesh High Court · AIR 1960 AP 123 : (1960) 30 CompCas 437
Companies Act, 1956 — Section 12, 234, 235, 237, 243Constitution of India, 1950 — Article 226
High Courts28 Jul 1959Dismissed
V.H. Kotecha, Manager, Lakshmidas Premji, Ghee Merchants, Agraharam, Guntur Vs The Regional Inspector of Factories, Guntur
Andhra Pradesh High Court · AIR 1960 AP 147 : (1960) 1 LLJ 55
Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 2