High Courts08 Oct 1958
VELLORE GOVINDARAJULU MUDALIAR Vs Income Tax OFFICER, ADONI, AND ANOTHER.
Andhra Pradesh High Court · (1959) 36 ITR 133
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,741 of 1,815
High Courts08 Oct 1958Allowed
Ineepakolla Ganiraju Vs State of Andhra (Now Andhra Pradesh)
Andhra Pradesh High Court · (1959) 10 STC 108
High Courts08 Oct 1958Dismissed
Vellore Radha Jayalakshmi Funds Private Limited Vs Income Tax Officer and Another
Andhra Pradesh High Court · (1959) 36 ITR 133
Income Tax Act, 1922 — Section 45
High Courts07 Oct 1958Dismissed
Berar Oil Industries and Another Vs Deputy Commissioner of Commercial Taxes
Andhra Pradesh High Court · (1959) 10 STC 199
Sales Tax Act — Section 12B(1)
High Courts07 Oct 1958Dismissed
Chander Rao (P.M.) Vs Road Transport Corporation
Andhra Pradesh High Court · (1959) 1 LLJ 360
Constitution of India, 1950 — Article 226
High Courts07 Oct 1958Allowed
Boddepalli Lakshminarayana Vs Suvvari Sanyasi Appa Rao and Others
Andhra Pradesh High Court · AIR 1959 AP 530 : (1959) CriLJ 1141
Criminal Procedure Code, 1898 (CrPC) — Section 251A, 258, 258(1), 32, 367Penal Code, 1860 (IPC) — Section 24, 378, 380, 53Press and Registration of Books Act, 1867 — Section 3, 4, 5
High Courts06 Oct 1958Dismissed
P. Laxmanrao and Sons Vs The Addl. Inspector of Factories and Another
Andhra Pradesh High Court · AIR 1959 AP 142
Factories Act, 1948 — Section 2Government of India Act, 1935 — Section 100
High Courts03 Oct 1958
Padma Chandriah Vs Pamjwomi
Andhra Pradesh High Court · AIR 1960 AP 122 : (1960) CriLJ 302
Criminal Procedure Code, 1898 (CrPC) — Section 517
High Courts01 Oct 1958Dismissed
Balde Mukundayya and Another Vs State of Andhra Pradesh, Hyderabad and Another
Andhra Pradesh High Court · AIR 1959 AP 394
Constitution of India, 1950 — Article 14, 226Hyderabad Abkari Act, 1316 — Section 4, 43, 7
High Courts01 Oct 1958
Sagarla Pitchamma and Others Vs Lakshmi Narasamma and Another
Andhra Pradesh High Court · AIR 1959 AP 425 : (1959) CriLJ 1957
Criminal Procedure Code, 1898 (CrPC) — Section 145, 146
High Courts29 Sept 1958Allowed
P. Satyanarayana and Another Vs A. Ramalakshmamma and Another
Andhra Pradesh High Court · AIR 1959 AP 662 : (1959) 1 AnWR 92
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, 35
High Courts26 Sept 1958Dismissed
Kalyani Press (By Veeraraghavaswami) Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1959) 1 LLJ 4
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25E, 25G, 25H
High Courts25 Sept 1958Allowed
Jayalakshmidevamma Vs Janardhan Reddy
Andhra Pradesh High Court · AIR 1959 AP 272
Evidence Act, 1872 — Section 136Representation of the People Act, 1951 — Section 100, 116A, 123(5), 123(7)
High Courts24 Sept 1958Dismissed
Hindusthan Ideal Insurance Co. Ltd. Vs B. Jayalakshmamma
Andhra Pradesh High Court · AIR 1959 AP 562
Contract Act, 1872 — Section 182, 188
High Courts22 Sept 1958Dismissed
Rajulapati Somiah and Others Vs Rajulapati Rattamma and Another
Andhra Pradesh High Court · AIR 1959 AP 244
Hindu Succession Act, 1956 — Section 14, 14(1), 15
High Courts19 Sept 1958Dismissed
Bathula Krishna Brahmam and Others Vs Daram Chenchi Reddy and Others
Andhra Pradesh High Court · AIR 1959 AP 129 : (1959) CriLJ 290
Criminal Procedure Code, 1898 (CrPC) — Section 435, 439, 6
High Courts19 Sept 1958Dismissed
G. Gilda Textile Agency Vs Government of Andhra Pradesh
Andhra Pradesh High Court · (1959) 10 STC 368
High Courts19 Sept 1958Dismissed
Maidi Bhikashmiah and Another Vs Venugopalrao and Others
Andhra Pradesh High Court · AIR 1959 AP 146
Limitation Act, 1908 — Section 14, 142, 144
High Courts18 Sept 1958Dismissed
Kanteti Sastrulu Vs Madupalli Venkateswara Rao
Andhra Pradesh High Court · AIR 1959 AP 232
Guardians and Wards Act, 1890 — Section 7
High Courts15 Sept 1958
Sripathy Janakiramayya and Another Vs Life insurance Corporation of India, Madras
Andhra Pradesh High Court · AIR 1962 AP 63
Life Insurance (Emergency Provisions) Act, 1956 — Section 11, 9(2)