High Courts29 Jun 1959
Ramadoss (K.) Vs Commissioner, Vizianagaram Municipality and Another
Andhra Pradesh High Court · (1959) 2 LLJ 562
Constitution of India, 1950 — Article 226, 311
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,732 of 1,815
High Courts29 Jun 1959
In Re: Burre Baluga and Others
Andhra Pradesh High Court · AIR 1960 AP 315 : (1960) CriLJ 788
Criminal Procedure Code, 1898 (CrPC) — Section 288
High Courts25 Jun 1959
Public Prosecutor, Andhra Pradesh Vs Viswanatham Chetty and Another
Andhra Pradesh High Court · AIR 1960 AP 96 : (1960) CriLJ 212
Criminal Procedure Code, 1898 (CrPC) — Section 367Evidence Act, 1872 — Section 114, 5Prevention of Food Adulteration Act, 1954 — Section 10, 10(7)
High Courts25 Jun 1959
Sri Rama Sugars and Industries, Ltd. (by Manager C. Atchuta Rao) Vs Industrial Tribunal and Others
Andhra Pradesh High Court · (1959) 2 LLJ 712
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 22, 33
High Courts15 Jun 1959
Employees'' State Insurance Corporation Vs Augustus (K.)
Andhra Pradesh High Court · (1959) 2 LLJ 264
Criminal Procedure Code, 1898 (CrPC) — Section 234, 245, 85
High Courts05 Jun 1959Allowed
Employees, State Insurance Corporation per its Insurance Inspector, Aziz Qureshi Vs Baday Saheb
Andhra Pradesh High Court · AIR 1960 AP 455 : (1960) CriLJ 1184
Criminal Procedure Code, 1898 (CrPC) — Section 203Employees State Insurance Act, 1948 — Section 86
High Courts06 May 1959
Hemalatha Textiles, Guntur and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1960 AP 628
Constitution of India, 1950 — Article 132, 133, 133(3), 14
High Courts24 Apr 1959Dismissed
D. Sathiah and Co. Vs Sales Tax Appellate Tribunal and Others
Andhra Pradesh High Court · (1960) 11 STC 143
Constitution of India, 1950 — Article 226
High Courts24 Apr 1959
Chavali Venkataswami Vs Chavali Kotayyas and Others
Andhra Pradesh High Court · AIR 1962 AP 14
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Motor Vehicles Act, 1939 — Section 60(1)
High Courts24 Apr 1959Allowed
Abdulla Khan Vs B. Miskin Saheb and Another
Andhra Pradesh High Court · AIR 1960 AP 149
Trade Marks Act, 1940 — Section 21
High Courts23 Apr 1959
Syamala Pictures, Ltd. Vs M.V. Siva Sarma and Others
Andhra Pradesh High Court · AIR 1960 AP 387
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 15, 151
High Courts22 Apr 1959Allowed
Chatti Narasimhamurti and Others Vs Narayanasetti Jagannaikulu
Andhra Pradesh High Court · AIR 1959 AP 619
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 6, Order 34 Rule 8A, 152, 34
High Courts22 Apr 1959Allowed
Garapati Subbamma Vs The Official Receiver, West Godavari at Eluru and Another
Andhra Pradesh High Court · AIR 1960 AP 144
Provincial Insolvency Act, 1920 — Section 54
High Courts22 Apr 1959Allowed
In Re: Kamya
Andhra Pradesh High Court · AIR 1960 AP 490 : (1960) CriLJ 1302
Criminal Procedure Code, 1898 (CrPC) — Section 221(7), 310, 311, 342Evidence Act, 1872 — Section 118, 54Penal Code, 1860 (IPC) — Section 302, 75
High Courts21 Apr 1959
Bhamidipati Saraswathi Vs Bhamidipati Krishna Murthy
Andhra Pradesh High Court · AIR 1960 AP 30
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104Hindu Marriage Act, 1955 — Section 21, 24, 28
High Courts21 Apr 1959
Srinivasan (N.A.) Vs State of Andhra (Secretary, Public Works and Transport)
Andhra Pradesh High Court · (1959) 2 LLJ 569
Constitution of India, 1950 — Article 226, 311, 32
High Courts17 Apr 1959Allowed
In Re: Siram Reddi Simhachalam
Andhra Pradesh High Court · AIR 1960 AP 253 : (1960) CriLJ 561
Criminal Procedure Code, 1898 (CrPC) — Section 173(4)Evidence Act, 1872 — Section 11, 35, 9Penal Code, 1860 (IPC) — Section 21
High Courts17 Apr 1959
G. Venkataswami Vs Pogaku Ramanna and Another
Andhra Pradesh High Court · AIR 1960 AP 168
Civil Procedure Code, 1908 (CPC) — Section 11, 97
High Courts16 Apr 1959
The Ongole Byragi Mutt, Ongole and Others Vs Inala Kannayya and Others
Andhra Pradesh High Court · AIR 1960 AP 98
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Limitation Act, 1908 — Section 22
High Courts14 Apr 1959Allowed
Manepalli Venkatanarayana, Proprietor, Venkateswara Electrical Rice Mill, Eluru Vs The State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1960 AP 171 : (1959) 10 STC 524
Andhra Pradesh General Sales Tax Act, 1957 — Section 19, 20, 20(2)Andhra Pradesh General Sales Tax Rules, 1957 — Rule 31(5)