COURT ARCHIVE

Andhra Pradesh High Court judgments

36,291 judgments · page 1,731 of 1,815

High Courts28 Jul 1959Allowed

The Deputy Inspector General of Police, North Range, Waltair and Another Vs D. Rajaram and Others

Andhra Pradesh High Court · AIR 1960 AP 259

Constitution of India, 1950 — Article 161, 226, 311(2), 72Criminal Procedure Code, 1898 (CrPC) — Section 401, 402

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High Courts28 Jul 1959

The Deputy Inspector General of Police, North Range and Others Vs D. Rajaram and Others

Andhra Pradesh High Court · (1959) 2 AnWR 526 : (1960) CriLJ 565

Constitution of India, 1950 — Article 161, 226, 311, 72Criminal Procedure Code, 1898 (CrPC) — Section 401, 402Penal Code, 1860 (IPC) — Section 331, 348, 55

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High Courts24 Jul 1959Allowed

Arikatla Venkata Swami (died) and Others Vs Mavillapalli Veeraiah and Others

Andhra Pradesh High Court · AIR 1961 AP 157

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2(1), Order 2 Rule 2(3)

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High Courts22 Jul 1959

General Manager, Southern Railway Vs Somasundaram (P.) and Another

Andhra Pradesh High Court · (1959) 2 LLJ 706

Payment of Wages Act, 1936 — Section 15, 17, 2, 22, 23

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High Courts21 Jul 1959Dismissed

Kammela Somasekhara Rao Vs Kammela Seshagiri Rao

Andhra Pradesh High Court · AIR 1960 AP 321

Civil Procedure Code, 1908 (CPC) — Section 39, 42

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High Courts17 Jul 1959Dismissed

Appana Radha Sri Krishna Rao Vs V.K.M. Kodandarama Chetti

Andhra Pradesh High Court · AIR 1960 AP 190

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 8Contract Act, 1872 — Section 23, 65Trusts Act, 1882 — Section 84

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High Courts17 Jul 1959

In Re: Talaprolu Eswaramma

Andhra Pradesh High Court · AIR 1960 AP 66

Civil Procedure Code, 1908 (CPC) — Section 26, 96Hindu Marriage Act, 1955 — Section 28, 9(1)

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High Courts16 Jul 1959Dismissed

R. Abdul Khader and Co. by partner R. Abdul Khader Vs Sales Tax Officer II Circle, Hyderabad

Andhra Pradesh High Court · AIR 1960 AP 395

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High Courts15 Jul 1959Dismissed

Movva Veerayya Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1960 AP 268

Central Motor Vehicles Rules, 1989 — Rule 144, 147Motor Vehicles Act, 1939 — Section 44, 64, 68

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High Courts15 Jul 1959

The State of Andhra Pradesh Vs The Dunlop Rubber Co. (India) Limited and Others

Andhra Pradesh High Court · (1960) 11 STC 632

Constitution of India, 1950 — Article 286

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High Courts14 Jul 1959

In Re: The Public Prosecutor

Andhra Pradesh High Court · (1960) CriLJ 206

Criminal Procedure Code, 1898 (CrPC) — Section 367, 406, 407, 408, 410

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High Courts13 Jul 1959Dismissed

Public Prosecutor Vs Nelluru Subrahmanyam

Andhra Pradesh High Court · AIR 1960 AP 584 : (1960) CriLJ 1417

Prevention of Food Adulteration Act, 1954 — Section 16, 17, 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 26, 28, 29, 30

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High Courts13 Jul 1959Allowed

Ch. Moses Vs K.D. Larael and Others

Andhra Pradesh High Court · AIR 1960 AP 312

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, 92

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High Courts10 Jul 1959Dismissed

T. Satyanarayana, Municipal Commissioner, Eluru Vs Government of Andhra Pradesh

Andhra Pradesh High Court · AIR 1960 AP 363 : (1959) 2 LLJ 567

Constitution of India, 1950 — Article 14, 226Government of India Act, 1919 — Section 96B

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High Courts09 Jul 1959Allowed

Workers of Srirama Sugars and Industries Ltd., Bobbili Vs Industrial Tribunal Andhra Pradesh and Another

Andhra Pradesh High Court · AIR 1960 AP 485 : (1959) 2 LLJ 704

Constitution of India, 1950 — Article 226

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High Courts07 Jul 1959

Public Prosecutor (Andhra Pradesh) Vs T.S. Prasad

Andhra Pradesh High Court · AIR 1960 AP 193 : (1960) CriLJ 457

Criminal Procedure Code, 1898 (CrPC) — Section 247

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High Courts02 Jul 1959Dismissed

Mohammed Naseeruddin Vs State of Andhra Pradesh, Hyderabad

Andhra Pradesh High Court · AIR 1960 AP 106

Citizenship Act, 1955 — Section 9Citizenship Rules, 2009 — Rule 30, 32(2)Constitution of India, 1950 — Article 5, 7

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High Courts01 Jul 1959Dismissed

Velegalapudi Savitramma Vs Kambhampati Satyanarayanamurthy

Andhra Pradesh High Court · AIR 1960 AP 81

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1(2)

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High Courts30 Jun 1959

VENIGALLA RAMAKRISHNAIAH Vs PILLUTLA SITARAMASASTRY.

Andhra Pradesh High Court · (1960) 40 ITR 708

Contract Act, 1872 — Section 69, 70

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High Courts30 Jun 1959Allowed

G. Rangamannar Chetty, Proprietor Sri Satyanarayana Rice Mill, Nellore Vs The Industrial Tribunal by its Chairman, Hyderabad and Another

Andhra Pradesh High Court · AIR 1960 AP 371 : (1959) 2 LLJ 656

Civil Procedure Code, 1908 (CPC) — Section 21, 9Industrial Disputes Act, 1947 — Section 2

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