COURT ARCHIVE

Andhra Pradesh High Court judgments

36,291 judgments · page 1,743 of 1,815

High Courts26 Aug 1958Dismissed

Kalbarga Nagaiah and Others Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1959 AP 225 : (1959) 10 STC 378

Andhra Pradesh General Sales Tax Act, 1957 — Section 2, 41, 5, 8Constitution of India, 1950 — Article 245, 246Essential Commodities Act, 1955 — Section 16(1)

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High Courts25 Aug 1958Dismissed

Manyamma Vs Municipal Commissioner, Hyderabad and Another

Andhra Pradesh High Court · AIR 1959 AP 271

Constitution of India, 1950 — Article 14, 229, 229(3)

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High Courts25 Aug 1958

Samineni Bhadrayya Vs Sandi Chinna Subbaiah

Andhra Pradesh High Court · AIR 1959 AP 279 : (1958) 2 AnWR 574

Andhra Pradesh High Court Appellate Side Rules, 1958 — Rule 61States Reorganisation Act, 1956 — Section 119, 120

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High Courts22 Aug 1958Dismissed

Nori Venkata Rama Dikshitulu and Others Vs Ravi Venkatappayya and Others

Andhra Pradesh High Court · AIR 1960 AP 35

Trusts Act, 1882 — Section 83, 88

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High Courts19 Aug 1958Allowed

A. Janikiraman Vs The State of Andhra Pradesh and Another

Andhra Pradesh High Court · AIR 1959 AP 185 : (1959) 1 AnWR 71

Constitution of India, 1950 — Article 16, 16(2)

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High Courts18 Aug 1958Dismissed

Sri Ramachandra Spinning Mills Vs Its Workmen (Pandalapaka Labour Union) and Others

Andhra Pradesh High Court · (1959) 1 LLJ 244

Industrial Disputes Act, 1947 — Section 2, 33, 7

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High Courts14 Aug 1958Dismissed

Sirisetti Mallayya Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · AIR 1959 AP 7

Constitution of India, 1950 — Article 226Hyderabad Board of Revenue Regulation, 1358 — Section 6, 9Hyderabad Land Revenue Act, 1317 — Section 166, 166B

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High Courts14 Aug 1958Allowed

Kapur Chand Vs Kanji

Andhra Pradesh High Court · AIR 1959 AP 346

Transfer of Property Act, 1882 — Section 106, 111, 113

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High Courts14 Aug 1958Dismissed

Sree Rama Varaprasada Rice Mill and Another Vs Takurdas Topandas and Others

Andhra Pradesh High Court · AIR 1960 AP 155

Government of India Act, 1935 — Section 311Negotiable Instruments Act, 1881 (NI) — Section 69, 70Stamp Act, 1899 — Section 2(12A), 27, 36, 61, 9

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High Courts14 Aug 1958

Thamanampudi Kanthamma Vs Thamanampudi Peda Veerareddy

Andhra Pradesh High Court · AIR 1959 AP 550

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts13 Aug 1958Dismissed

Bokka Sreeramulu Vs Kalipatnapu Venkateswar Rao and Another

Andhra Pradesh High Court · AIR 1959 AP 92

Civil Procedure Code, 1908 (CPC) — Section 100, 101, 102Evidence Act, 1872 — Section 116

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High Courts13 Aug 1958Dismissed

G. Ramappa and Others Vs Secretary to the Revenue Dept. and Others

Andhra Pradesh High Court · AIR 1959 AP 318

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226, 227

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High Courts11 Aug 1958Dismissed

Chaganti Raghava Reddy Vs State of Andhra (now Andhra Pradesh) and Others

Andhra Pradesh High Court · AIR 1959 AP 631

Civil Procedure Code, 1908 (CPC) — Section 151Income Tax Act, 1922 — Section 46

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High Courts11 Aug 1958

CHAGANTI RAGHAVA REDDY Vs INCOME TAX OFFICER, BAPATLA, AND OTHERS.

Andhra Pradesh High Court · (1959) 36 ITR 47

Civil Procedure Code, 1908 (CPC) — Section 151Income Tax Act, 1961 — Section 23, 28, 46, 66

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High Courts08 Aug 1958

Yarlagadda China Rattayya and Another Vs Donepudi Venkataramayya and Others

Andhra Pradesh High Court · AIR 1959 AP 551

Contract Act, 1872 — Section 29, 39, 73Easements Act, 1882 — Section 62Evidence Act, 1872 — Section 101, 102, 103, 104

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High Courts08 Aug 1958

Jaldu Anantha Raghurama Arya Vs Jaldu Bapanna Rao and Others

Andhra Pradesh High Court · AIR 1959 AP 448

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 11Partnership Act, 1932 — Section 4Succession Act, 1925 — Section 311, 349, 69, 82, 92

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High Courts08 Aug 1958

Bejjanki Rajam Vs State of Andhra Pradesh

Andhra Pradesh High Court · AIR 1959 AP 333 : (1959) CriLJ 813

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1898 (CrPC) — Section 162, 367Evidence Act, 1872 — Section 25, 26, 27

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High Courts07 Aug 1958Dismissed

Tavva Venkata Gurunadha Rao Vs Badam Rosaiah (died) and Others

Andhra Pradesh High Court · AIR 1959 AP 277

Contract Act, 1872 — Section 65, 72

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High Courts07 Aug 1958Dismissed

S. Srinivasulu Vs P.V. Subbamma and Another

Andhra Pradesh High Court · AIR 1959 AP 517 : (1959) CriLJ 1137

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1898 (CrPC) — Section 234, 403

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High Courts07 Aug 1958Dismissed

Batchu Veeraiah Vs Chepuri Sarraju

Andhra Pradesh High Court · AIR 1959 AP 100

Contract Act, 1872 — Section 65Specific Relief Act, 1877 — Section 41

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