COURT ARCHIVE

Andhra Pradesh High Court judgments

36,291 judgments · page 1,744 of 1,815

High Courts06 Aug 1958Dismissed

Mirza Nowsherwan Khan and Another Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1959 AP 444 : (1959) 1 AnWR 206

Constitution of India, 1950 — Article 226Hyderabad Land Acquisition Act, 1309 — Section 12(3), 3, 3(1), 5Land Acquisition Act, 1894 — Section 17(4), 4, 6

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High Courts05 Aug 1958Dismissed

Firm of Sivdutt Rai Gulab Rai Vs The Union of India (UOI)

Andhra Pradesh High Court · AIR 1960 AP 406

Government Act, 1320 — Section 3Hyderabad Limitation Act, 1322 — Article 25, 15(2)Hyderabad Railways Act — Section 46

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High Courts05 Aug 1958

P. Venkanna Chetti and Another Vs B. Apparao Naidu

Andhra Pradesh High Court · AIR 1959 AP 666 : (1959) ALT 120 : (1959) 2 AnWR 508

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34(3)

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High Courts01 Aug 1958Dismissed

Sultan Salehuddin Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1959 AP 73 : (1959) CriLJ 160

Constitution of India, 1950 — Article 22, 22(5)Preventive Detention Act, 1950 — Section 3, 7

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High Courts31 Jul 1958Allowed

Mudragada Satyanarayana Vs Jammi Veerraju and Others

Andhra Pradesh High Court · AIR 1959 AP 79

Limitation Act, 1908 — Section 144

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High Courts30 Jul 1958Dismissed

Baddi Reddi Bulliraju Vs Kedam Surya Rao

Andhra Pradesh High Court · AIR 1959 AP 670

Criminal Procedure Code, 1898 (CrPC) — Section 488Guardians and Wards Act, 1890 — Section 17(3), 25, 7

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High Courts25 Jul 1958Dismissed

Edara Venkaiah and Others Vs The Commissioner, Income Tax Department, Hyderabad

Andhra Pradesh High Court · AIR 1959 AP 508

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 33A(1), 33A(2), 33A(3)

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High Courts22 Jul 1958Allowed

Cherukuri Kutumbayya Vs The Municipal Council, Vijayawada

Andhra Pradesh High Court · AIR 1959 AP 1

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High Courts22 Jul 1958Allowed

Ramani Raji Moholi Vs Todanpuri Maniah

Andhra Pradesh High Court · AIR 1959 AP 103

Evidence Act, 1872 — Section 114Limitation Act, 1908 — Section 4

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High Courts22 Jul 1958Allowed

State of Andhra (Now Andhra Pradesh) Vs Penumecha Somaraju and Another

Andhra Pradesh High Court · AIR 1959 AP 165

Civil Procedure Code, 1908 (CPC) — Section 35, 82

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High Courts18 Jul 1958Allowed

Lakshmayya Naidu P. Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1958) 2 LLJ 571

Factories Act, 1948 — Section 117, 2, 51, 54, 59

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High Courts18 Jul 1958Allowed

In Re: P. Lakshmaiah Naidu

Andhra Pradesh High Court · AIR 1959 AP 536 : (1958) 2 AnWR 568 : (1959) CriLJ 1145

Factories Act, 1948 — Section 117, 51, 54, 59, 63Penal Code, 1860 (IPC) — Section 40

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High Courts18 Jul 1958Dismissed

K. Kumaraswami Kumandan and Bros. Vs Premier Electric Co.

Andhra Pradesh High Court · AIR 1959 AP 3

Constitution of India, 1950 — Article 254(2)Provincial Small Cause Courts Act, 1887 — Section 15, 32, 33, 5

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High Courts18 Jul 1958Allowed

Haji Mohamad Jamaluddin Brothers Vs Union of India (UOI)

Andhra Pradesh High Court · AIR 1959 AP 84

Contract Act, 1872 — Section 151, 152, 161Railways Act, 1890 — Section 47(1), 72

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High Courts17 Jul 1958Dismissed

Grandhi Chakraiah Vs Grandhi Pitchaiah

Andhra Pradesh High Court · AIR 1959 AP 105

Stamp Act, 1899 — Section 44

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High Courts16 Jul 1958Allowed

Chemicals Ltd. Nidadavole Vs Registrar of Companies, Andhra State, (now Andhra Pradesh) and Another

Andhra Pradesh High Court · AIR 1959 AP 664 : (1959) 2 AnWR 514

General Clauses Act, 1897 — Section 3(10)Stamp Act, 1899 — Section 2(9), 33, 38, 40, 56(2)

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High Courts15 Jul 1958Dismissed

Edara Venkaiah and Others Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1959) 35 ITR 24

Income Tax Act, 1922 — Section 33A

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High Courts14 Jul 1958Dismissed

Konkati Narayana and Others Vs Balakanti Veerayya

Andhra Pradesh High Court · AIR 1959 AP 27 : (1959) CriLJ 21

Criminal Procedure Code, 1898 (CrPC) — Section 197Hyderabad Gram Panchayats Act, 1956 — Section 115, 128, 145Penal Code, 1860 (IPC) — Section 21, 52

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High Courts11 Jul 1958Allowed

The Union of India (UOI) Vs Radhikaran Satyanarayana

Andhra Pradesh High Court · AIR 1959 AP 17

Railways Act, 1890 — Section 47(1), 72(2), 72(3)

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High Courts11 Jul 1958Allowed

Taj Glass Works Limited Vs Government of Hyderabad (Now Government of Andhra Pradesh) and Others

Andhra Pradesh High Court · AIR 1959 AP 435 : (1958) 2 LLJ 568

Industrial Disputes (Amendment) Act, 1953 — Section 25, 25(1)

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