High Courts16 Apr 1958Dismissed
Sarwar Lal Vs Ram Narayan and Others
Andhra Pradesh High Court · AIR 1959 AP 307
Civil Procedure Code, 1908 (CPC) — Section 9Specific Relief Act, 1877 — Section 42
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,746 of 1,815
High Courts16 Apr 1958Dismissed
Vutukuri Kanakiah Vs Additional Income Tax Officer
Andhra Pradesh High Court · (1958) 04 AP CK 0010
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115Income Tax Act, 1922 — Section 23(1), 23B, 31, 33, 33A
High Courts15 Apr 1958
In Re: T.S. Nageswara Rao
Andhra Pradesh High Court · AIR 1958 AP 717
Constitution of India, 1950 — Article 226, 32
High Courts15 Apr 1958
Koduru Lalithamba and others Vs Borra Mangamma and others
Andhra Pradesh High Court · AIR 1958 AP 763
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 6, 38, 39
High Courts15 Apr 1958
In Re: Rajjah and Others
Andhra Pradesh High Court · AIR 1958 AP 660 : (1958) CriLJ 1294
Hyderabad Abkari Act, 1316 — Section 13, 9
High Courts15 Apr 1958Allowed
Chandragiri Loan and Sale Co-operative Society, Pakala Vs Nalli Chenga Reddi and Others
Andhra Pradesh High Court · AIR 1959 AP 288
High Courts14 Apr 1958Dismissed
Vuppala China Sambamurthy and Others Vs The Addl. Income Tax Officer, Visakhapatnam
Andhra Pradesh High Court · AIR 1959 AP 174 : (1960) 38 ITR 685
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115Income Tax Act, 1922 — Section 23(1), 23B, 23B(1), 23B(2), 35
High Courts14 Apr 1958Allowed
In Re: Muniamma and Others
Andhra Pradesh High Court · AIR 1959 AP 330 : (1958) 2 AnWR 509 : (1959) CriLJ 812
Criminal Procedure Code, 1898 (CrPC) — Section 476, 479A, 479A(1), 479A(6)
High Courts12 Apr 1958
V.V. Giri Vs Dippala Suri Dora and others
Andhra Pradesh High Court · AIR 1958 AP 642
Constitution of India, 1950 — Article 132, 132(1), 133, 133(1), 14Representation of the People Act, 1951 — Section 54
High Courts12 Apr 1958
Putti Lakshmayya and others Vs Garlapati Tirupathamma and others
Andhra Pradesh High Court · AIR 1958 AP 720
Evidence Act, 1872 — Section 65, 67, 68, 90Registration Act, 1908 — Section 60
High Courts11 Apr 1958
In Re: Ponneri Dasi Reddi
Andhra Pradesh High Court · AIR 1958 AP 657 : (1958) CriLJ 1289
Criminal Procedure Code, 1898 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 193
High Courts10 Apr 1958
Adapa Katamaswamy Vs Pulapaka Rayya Pantulu and others
Andhra Pradesh High Court · AIR 1958 AP 755
Court Fees Act, 1870 — Section 7, 7(xi)(cc)
High Courts10 Apr 1958
Repaka Appalanarasimham and Others Vs Repaka Udalama and Others
Andhra Pradesh High Court · AIR 1959 AP 407
Evidence Act, 1872 — Section 101, 102, 103, 104, 32(3)
High Courts08 Apr 1958Dismissed
K. Gopala Krishnayya and Others Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1959 AP 292
Constitution of India, 1950 — Article 131, 14, 166(3), 19, 19(2)General Clauses Act, 1897 — Section 17, 18, 19Motor Vehicles Act, 1939 — Section 68A, 68B, 68G
High Courts08 Apr 1958
Natha Subrahmanyam Chetty Vs Menta Subramaiah and Sons and Others
Andhra Pradesh High Court · AIR 1959 AP 199
Arbitration Act, 1940 — Section 14, 14(2), 16, 30
High Courts08 Apr 1958
Kuruba Urukundappa Vs Yale Mallesappa
Andhra Pradesh High Court · AIR 1960 AP 79
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 1(2)
High Courts08 Apr 1958Dismissed
P. Anwar Badsha Sahib and Company and Another Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1958) 9 STC 546
High Courts07 Apr 1958
Saladi Chandra Rao Vs Gollakoti Sambayya
Andhra Pradesh High Court · AIR 1958 AP 718 : (1958) CriLJ 1378
Criminal Procedure Code, 1898 (CrPC) — Section 145, 172, 173, 174, 175Penal Code, 1860 (IPC) — Section 188, 323, 379, 447, 506
High Courts07 Apr 1958
Employees of Dewan Bahadur Ramgopal Mills Limited Vs Dewan Bahadur Ramgopal Mills Limited
Andhra Pradesh High Court · (1958) 2 LLJ 115
Industrial Disputes (Central) Rules, 1957 — Rule 71Payment of Wages Act, 1936 — Section 9
High Courts04 Apr 1958Allowed
Public Prosecutor Vs Nagalinga Reddy
Andhra Pradesh High Court · AIR 1959 AP 250 : (1959) CriLJ 564
Criminal Procedure Code, 1898 (CrPC) — Section 164, 476Penal Code, 1860 (IPC) — Section 193