High Courts12 Mar 1959
Manikonda Venkata Narasimham (Died) and Another Vs The Commissioner of Income Tax, Hyderabad
Andhra Pradesh High Court · AIR 1960 AP 92 : (1960) 39 ITR 575
Income Tax Act, 1922 — Section 22, 34(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,735 of 1,815
High Courts11 Mar 1959Dismissed
Kondapalli Virraju Vs Union of India (UOI) and Others
Andhra Pradesh High Court · AIR 1959 AP 594
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 140, 77, 80
High Courts09 Mar 1959
COMMISSIONER OF Income Tax, HYDERABAD Vs RAYALASEEMA OIL MILLS.
Andhra Pradesh High Court · (1959) 2 AnWR 94 : (1959) 37 ITR 208
Income Tax Act, 1961 — Section 25A, 28, 44
High Courts09 Mar 1959Allowed
Narayanam Narasimhacharyulu and Others Vs Pasupuleti Sambaiah
Andhra Pradesh High Court · AIR 1960 AP 131
Civil Procedure Code, 1908 (CPC) — Section 100, 115, 47Provincial Insolvency Act, 1920 — Section 28, 28(2), 28A
High Courts09 Mar 1959
The Commissioner of Income Tax, Hyderabad Vs Rayalaseema Oil Mills, Tadpatri
Andhra Pradesh High Court · AIR 1960 AP 23
Income Tax Act, 1922 — Section 28, 28(1), 44
High Courts09 Mar 1959Allowed
Mohd. Sultanuddin Vs Mohd. Dastagir and Another
Andhra Pradesh High Court · AIR 1960 AP 210
Contract Act, 1872 — Section 128Limitation Act, 1908 — Article 115, 120, 132
High Courts09 Mar 1959Dismissed
Govula Ramakistiah Vs Yerram Yellappa
Andhra Pradesh High Court · AIR 1959 AP 653
Evidence Act, 1872 — Section 101, 102, 103, 104Hyderabad Stamp Act, 1331 — Section 2(18), 2(4)Negotiable Instruments Act, 1881 (NI) — Section 13, 13(1)
High Courts07 Mar 1959
MALLADI SITARAMA SASTRI Vs Income Tax OFFICER, VIJAYAWADA.
Andhra Pradesh High Court · (1959) 37 ITR 484
Constitution of India, 1950 — Article 226
High Courts06 Mar 1959Allowed
Thenku Veeriah and Another Vs Tamisetti Nagiah
Andhra Pradesh High Court · AIR 1959 AP 547
Hindu Marriage Act, 1955 — Section 13, 29(3), 9, 9(2)Hindu Married Womens Right to Separate Residence and Maintenance Act, 1946 — Section 2(4)
High Courts06 Mar 1959
T. G. SULAKHE Vs COMMISSIONER OF Income Tax, HYDERABAD AND ANDHRA.
Andhra Pradesh High Court · (1960) 39 ITR 394
Income Tax Act, 1961 — Section 23(3), 25A, 26A, 33B
High Courts05 Mar 1959Allowed
Mathaluru Bajjappa Vs Madamanchi Venkanna and Another
Andhra Pradesh High Court · AIR 1960 AP 397
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 90, Order 21 Rule 92, Order 21 Rule 96, 100Evidence Act, 1872 — Section 101, 102, 103, 104, 3Transfer of Property Act, 1882 — Section 54
High Courts05 Mar 1959Dismissed
Sri Lakshmi Srinivasa Oil and Rice Mills (Regd. Firm), Hindupur by Managing Partner K.R. Venkatesaiah Vs Parepalli Veeranjaneyulu and Others
Andhra Pradesh High Court · AIR 1960 AP 383
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10, Order 5 Rule 20A, Order 5 Rule 20A(1), Order 5 Rule 20A(2)
High Courts05 Mar 1959Dismissed
Palakurti Venkata Rao and Others Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1960 AP 214
Andhra Pradesh Motor Vehicles Rules, 1957 — Rule 11Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 68C, 68D, 68E, 68F
High Courts05 Mar 1959Allowed
Godavari Sugar and Refineries Ltd. in liquidation Vs Kambhampati Gopalakrishnamurthy and Others
Andhra Pradesh High Court · AIR 1960 AP 74
Companies Act, 1913 — Section 171, 232
High Courts05 Mar 1959Allowed
Lala Bhagwati Deen Vs Mohamed Ismail
Andhra Pradesh High Court · AIR 1959 AP 601
Civil Procedure Code, 1908 (CPC) — Section 11, 152, 35Hyderabad Stamp Act, 1331 — Section 42(3)Stamp Act, 1899 — Section 44, 44(3)
High Courts03 Mar 1959Dismissed
Uppala Sambasiva Rao Vs Uppala Kanakamma and Others
Andhra Pradesh High Court · AIR 1960 AP 213
Limitation Act, 1908 — Article 127
High Courts02 Mar 1959Dismissed
Seth Harak Chandas Vs Hyderabad State Bank, Hyderabad
Andhra Pradesh High Court · AIR 1960 AP 56
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 34 Rule 1, Order 34 Rule 14, 38
High Courts26 Feb 1959Dismissed
Karnam Ramamma Vs Podapati Penchalu Naidu
Andhra Pradesh High Court · AIR 1959 AP 615
High Courts25 Feb 1959Dismissed
Sri Rajah Mommadevara Naganna Naidu Bahadur Jamindar Garu (died) and Others Vs Sri Rao Janardhana Krishna Rangarao Bahadur Jamindar Garu and Others
Andhra Pradesh High Court · AIR 1959 AP 622
Contract Act, 1872 — Section 70Transfer of Property Act, 1882 — Section 100, 82
High Courts24 Feb 1959
MADDI SUDARSANAM OIL MILLS CO. Vs COMMISSIONER OF Income Tax, HYDERABAD AND ANDHRA.
Andhra Pradesh High Court · (1959) 37 ITR 369
Income Tax Act, 1961 — Section 13, 66(2)