High Courts14 Apr 1959Dismissed
Dasari Suryanarayana Vs Dasari Venkata Subbaiah
Andhra Pradesh High Court · AIR 1960 AP 75
Civil Procedure Code, 1908 (CPC) — Section 151
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,733 of 1,815
High Courts13 Apr 1959Dismissed
Pamulapati Bhushayya Vs Kommareddy Chinnapareddi and Another
Andhra Pradesh High Court · AIR 1960 AP 39
Central Excise Rules, 1944 — Rule 175(2), 178(4), 210Central Excises and Salt Act, 1944 — Section 6Contract Act, 1872 — Section 23
High Courts11 Apr 1959
Palur Venkata Subba Reddy and Others Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1960 AP 500
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4), 145(6), 423, 435
High Courts11 Apr 1959Allowed
Kumaram Kamesam Bhukta (Died) and Others Vs Kumaram Lakshminarasama and Others
Andhra Pradesh High Court · AIR 1960 AP 114
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 9 Rule 13
High Courts11 Apr 1959
Legisetti Srinivasulu Vs Gondi Peda Kondappa Gondi Peda Kondappa Vs Legisetti Srinivasulu
Andhra Pradesh High Court · AIR 1960 AP 174
Contract Act, 1872 — Section 60Negotiable Instruments Act, 1881 (NI) — Section 51, 56Transfer of Property Act, 1882 — Section 130, 137
High Courts08 Apr 1959Allowed
Charku Sattiah Vs State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1960 AP 153 : (1960) CriLJ 309
Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 299, 300, 302, 34
High Courts08 Apr 1959Allowed
Jetti Varahalamma Vs Jetti Ammathalli Naidu (died) and Others
Andhra Pradesh High Court · AIR 1959 AP 590
Hindu Womens Right to Property Act, 1937 — Section 2, 3
High Courts07 Apr 1959
Johnalagadda Venkataraju Vs Board of Revenue (Secretary, Board Revenue) and Another
Andhra Pradesh High Court · (1960) 2 LLJ 283
Civil Procedure Code, 1908 (CPC) — Section 60Constitution of India, 1950 — Article 226
High Courts07 Apr 1959Allowed
Potti Swami and Brothers and Others Vs Rao Saheb D. Govindarajulu and Others
Andhra Pradesh High Court · AIR 1960 AP 605
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Societies Registration Act, 1860 — Section 13, 6Transfer of Property Act, 1882 — Section 126
High Courts07 Apr 1959Allowed
Padala Satyanarayana Murthy Vs Padala Gangamma and Others
Andhra Pradesh High Court · AIR 1959 AP 626
Registration Act, 1908 — Section 17, 18, 77
High Courts07 Apr 1959Dismissed
Karumanchi Varalakshmamma Vs Karumanchi Veeraraghavamma
Andhra Pradesh High Court · AIR 1960 AP 166
Limitation Act, 1908 — Article 143Transfer of Property Act, 1882 — Section 111
High Courts06 Apr 1959Dismissed
Kanayalal (Died) and Others Vs Official Receiver appointed by the Dist. and Sessions Court, Secunderabad (G.S. Purshotam)
Andhra Pradesh High Court · AIR 1960 AP 53
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Provincial Insolvency Act, 1920 — Section 20, 28(7), 56, 61(3)
High Courts03 Apr 1959
Raja Rameswar Rao Vs Commissioner of Income Tax Hyderabad
Andhra Pradesh High Court · AIR 1960 AP 42 : (1960) 40 ITR 576
Hyderabad (Abolition of Jagirs) Regulations, 1358 — Section 10, 11, 12, 13, 14Hyderabad Jagirs (Commutation) Regulation, 1359 — Section 3, 6Income Tax Act, 1922 — Section 4(3)
High Courts02 Apr 1959
Mamidi Lakshminarayana Vs Akula Satyanarayana and Others
Andhra Pradesh High Court · AIR 1960 AP 339
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts01 Apr 1959Dismissed
Addepally Sobhanadri, Thammana Gangadharam and Sons Vs Board of Revenue (C.T.) Commissioner of Commercial Taxes and Prohibition
Andhra Pradesh High Court · (1959) 10 STC 560
Contract Act, 1872 — Section 2, 62
High Courts01 Apr 1959Allowed
Mohammed Ghouse Vs State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1960 AP 194
Constitution of India, 1950 — Article 132(2), 133(1), 226, 309
High Courts01 Apr 1959
In Re: Mettu Pentayya and Others
Andhra Pradesh High Court · AIR 1960 AP 545 : (1960) CriLJ 1402
Criminal Procedure Code, 1898 (CrPC) — Section 161(3), 174, 175Evidence Act, 1872 — Section 114, 9
High Courts31 Mar 1959
Pagadala Chengayya and Another Vs Noothanakalva Chenga Reddy
Andhra Pradesh High Court · AIR 1959 AP 632
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2(2)
High Courts30 Mar 1959
In Re: K.V. Narasinga Rao and Yusufuddin, Pleaders, Karimnagar
Andhra Pradesh High Court · AIR 1959 AP 593 : (1959) CriLJ 1298
Legal Practitioners Act, 1879 — Section 13
High Courts30 Mar 1959Dismissed
Grandhi Mangaraju, Manager, Brothers Shop and Branches, Rajam, Srikakulam District Vs Assistant Labour Inspector, Srikakulam and Another
Andhra Pradesh High Court · AIR 1959 AP 604 : (1959) 2 LLJ 257
Constitution of India, 1950 — Article 19, 19(1), 19(6)