High Courts24 Feb 1959Allowed
Thadi Narayana Vs The State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1960 AP 1
Criminal Procedure Code, 1898 (CrPC) — Section 369, 403, 417, 423, 423(1)Penal Code, 1860 (IPC) — Section 302, 392, 411
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Andhra Pradesh High Court judgments
36,291 judgments · page 1,736 of 1,815
High Courts23 Feb 1959
Public Prosecutor Vs Kuppam Satyanarayana and Others
Andhra Pradesh High Court · AIR 1960 AP 27 : (1960) CriLJ 46
Prevention of Food Adulteration Act, 1954 — Section 16(1), 20
High Courts20 Feb 1959Allowed
Marrapu Narayanamma Vs Marrapu Satyanarayana and Others
Andhra Pradesh High Court · AIR 1960 AP 425 : (1960) CriLJ 1070
Criminal Procedure Code, 1898 (CrPC) — Section 409, 409(2), 537, 9(3)
High Courts20 Feb 1959Dismissed
Management of Badjampura Salt Factory, Naupada Vs Workers (cart-men) and Others
Andhra Pradesh High Court · AIR 1960 AP 378 : (1959) 1 LLJ 544
Industrial Disputes Act, 1947 — Section 10(2), 2
High Courts20 Feb 1959Dismissed
Public Prosecutor (Andhra Pradesh) Vs Kuraba Sanjeevamma
Andhra Pradesh High Court · AIR 1959 AP 567 : (1959) 2 AnWR 326 : (1959) CriLJ 1279
Criminal Procedure Code, 1898 (CrPC) — Section 164, 476, 479AEvidence Act, 1872 — Section 157, 3Penal Code, 1860 (IPC) — Section 193
High Courts19 Feb 1959
Sheikh Mastan Vs Gubba Atchayya and Others
Andhra Pradesh High Court · AIR 1959 AP 667
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts18 Feb 1959Allowed
Chandu Satyanarayana Vs State (S.H.O. Kollipara)
Andhra Pradesh High Court · AIR 1959 AP 651 : (1959) CriLJ 1401
Criminal Procedure Code, 1898 (CrPC) — Section 207A(4)
High Courts18 Feb 1959
Workmen of Rice and Oil Mills (Rice, Oil and Mica Workers Union) Vs Industrial Tribunal and Others
Andhra Pradesh High Court · (1959) 1 LLJ 563
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2
High Courts18 Feb 1959
T.R.N. Subba Raju Vs State of Andhra (Now Andhra Pradesh)
Andhra Pradesh High Court · (1959) 10 STC 449
Contract Act, 1872 — Section 72
High Courts17 Feb 1959
Public Prosecutor, Andhra Pradesh Vs G. Manikya Rao
Andhra Pradesh High Court · AIR 1959 AP 639 : (1959) CriLJ 1398
Criminal Procedure Code, 1898 (CrPC) — Section 497, 497(1), 498, 498(1), 498(2)
High Courts13 Feb 1959Allowed
In Re: Repana Naganna alias Nagulu
Andhra Pradesh High Court · AIR 1961 AP 70 : (1961) CriLJ 218
Criminal Procedure Code, 1898 (CrPC) — Section 378, 429Evidence Act, 1872 — Section 5
High Courts11 Feb 1959Dismissed
A. Venku Dikshitulu Vs Gundu Subbayya Setti and Another
Andhra Pradesh High Court · AIR 1959 AP 518
Limitation Act, 1908 — Section 20, 20(1)Provincial Insolvency Act, 1920 — Section 28, 59
High Courts10 Feb 1959Dismissed
T. Durgabai Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1959 AP 426
Constitution of India, 1950 — Article 226
High Courts10 Feb 1959
JALDU ANANTHA RAGHURAMA ARYA ALIAS RAMA RAO Vs COMMISSIONER OF Income Tax, HYDERABAD.
Andhra Pradesh High Court · (1959) 37 ITR 371
Income Tax Act, 1961 — Section 66(1), 66(2)
High Courts06 Feb 1959
Sulemani Begum and Others Vs Ghulam Mohammed Shafi Khan
Andhra Pradesh High Court · AIR 1960 AP 381
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 33 Rule 7, 149
High Courts04 Feb 1959
Grand Hotel, Abid Road, Hyderabad Vs Commissioner of Income Tax, Hyderabad
Andhra Pradesh High Court · AIR 1960 AP 67 : (1959) 36 ITR 453
Income Tax Act, 1922 — Section 13, 26A, 26A(2), 33
High Courts03 Feb 1959
In Re: Bhupalli Malliah and Others
Andhra Pradesh High Court · AIR 1959 AP 477 : (1959) CriLJ 1045
Criminal Procedure Code, 1898 (CrPC) — Section 233, 234, 235, 236, 239Penal Code, 1860 (IPC) — Section 148, 149, 302, 324, 325
High Courts02 Feb 1959Dismissed
T. Narayana Reddy Vs Secretary, Regional Transport Authority, Cuddapah and Another
Andhra Pradesh High Court · AIR 1959 AP 476 : (2009) 1 ALT 471
Constitution of India, 1950 — Article 254Motor Vehicles Act, 1939 — Section 48, 48(3), 48A
High Courts30 Jan 1959Dismissed
V.G. Sarma and Co. firm and Others Vs Friends and Co. and Another
Andhra Pradesh High Court · AIR 1960 AP 13
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 2Contract Act, 1872 — Section 213
High Courts30 Jan 1959Dismissed
P. Satyanarayana Vs The State of Andhra Pradesh by the Secretary, Home (Transport Department), Hyderabad and Others
Andhra Pradesh High Court · AIR 1959 AP 429
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 48(3)