High Courts05 Dec 1957
Korvati Subbamma Vs Pinnapudy Subbaiah
Andhra Pradesh High Court · AIR 1958 AP 483
Provincial Small Cause Courts Act, 1887 — Section 17, 17(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,751 of 1,815
High Courts05 Dec 1957
M. Suryanarayana Rao Vs Bommana Chinna Konda Reddy
Andhra Pradesh High Court · AIR 1958 AP 472
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 84, Order 21 Rule 85, 73
High Courts04 Dec 1957Dismissed
Uppala Nookaiah Chetty Vs Additional Income Tax Officer
Andhra Pradesh High Court · (1959) 35 ITR 483
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 22(2), 23(3), 35, 35(1), 35(5)
High Courts03 Dec 1957
Public Prosecutor Vs Mohammad Murthuza Hussain
Andhra Pradesh High Court · AIR 1958 AP 455 : (1958) CriLJ 854
Criminal Procedure Code, 1898 (CrPC) — Section 342Factories Act, 1948 — Section 2, 6, 92
High Courts03 Dec 1957Partly Allowed
Majety Balakrishna Rao Vs Mooke Devassy Ouseph and Sons
Andhra Pradesh High Court · AIR 1959 AP 30
Contract Act, 1872 — Section 73Sales of Goods Act, 1930 — Section 2, 2(14), 25, 25(1), 54
High Courts29 Nov 1957
Badarla Ramakrishnamma and others Vs Vattikonda Lakshmibayamma and others
Andhra Pradesh High Court · AIR 1958 AP 497
Arbitration Act, 1940 — Section 13, 14, 14(1), 19, 2
High Courts28 Nov 1957
In Re: M. Sambayya
Andhra Pradesh High Court · AIR 1958 AP 348 : (1958) ALT 176 : (1958) 1 AnWR 158 : (1958) CriLJ 729
Penal Code, 1860 (IPC) — Section 353Probation of Offenders Act, 1958 — Section 10, 4
High Courts27 Nov 1957
Rameswara Das Bavaji and others Vs Vuppuluri Purnachandra Rao and another
Andhra Pradesh High Court · AIR 1958 AP 494
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 105
High Courts27 Nov 1957
Hatti Sitharamamma and Another Vs Deputy Commissioner for Hindu Religious Charitable Endowments, Masulipajam
Andhra Pradesh High Court · AIR 1958 AP 319
Constitution of India, 1950 — Article 14, 19(1)(f), 19(5), 226
High Courts26 Nov 1957
Trimbak Lal Vs Chatrik Veeranna (sic)d Others
Andhra Pradesh High Court · AIR 1958 AP 361
Jagirdars Debt Settlement Act, 1952 — Section 11
High Courts26 Nov 1957
Karka Somulu and others Vs Reddy Appalanaidu and others
Andhra Pradesh High Court · AIR 1958 AP 507
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10
High Courts26 Nov 1957
Makineni Nagayya and others Vs Makineni Bapamma
Andhra Pradesh High Court · AIR 1958 AP 504
Sales of Goods Act, 1930 — Section 2(i), 38, 53, 55(1), 55(1)
High Courts26 Nov 1957
In Re: S. Abdul Jabbar and Others
Andhra Pradesh High Court · AIR 1958 AP 469 : (1958) ALT 178 : (1958) 1 AnWR 221 : (1958) CriLJ 856
Criminal Procedure Code, 1898 (CrPC) — Section 164, 476, 477, 478, 479Penal Code, 1860 (IPC) — Section 193, 302, 34, 364
High Courts25 Nov 1957
In the matter of Sri M. Abdul Kasim a Pleader
Andhra Pradesh High Court · AIR 1958 AP 209
Legal Practitioners Act, 1879 — Section 36
High Courts22 Nov 1957Dismissed
Sri Karutha Kritya Rameswaraswami Varu Vs R. Ramalinga Raju and Others
Andhra Pradesh High Court · AIR 1960 AP 17
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1(1)Constitution of India, 1950 — Article 226
High Courts22 Nov 1957
Simma Krishnamma Vs Nakka Latchumanaidu and others
Andhra Pradesh High Court · AIR 1958 AP 520
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18
High Courts22 Nov 1957Dismissed
M.V. Bhadraiah Setti Vs State of Andhra (Now Andhra Pradesh)
Andhra Pradesh High Court · (1958) 1 AnWR 339 : (1959) 10 STC 222
High Courts20 Nov 1957
Rajamma and another Vs C. V. Kotiah Chetty and Co. and others
Andhra Pradesh High Court · AIR 1958 AP 513
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 4
High Courts20 Nov 1957
Public Prosecutor Vs A.V. Ramiah
Andhra Pradesh High Court · AIR 1958 AP 392 : (1958) ALT 61 : (1958) 1 AnWR 145 : (1958) CriLJ 737
Criminal Procedure Code, 1898 (CrPC) — Section 12, 155, 173, 182, 247
High Courts20 Nov 1957
Rajah Velugoti Venkata Sesha V Rajagopala Krishna Yachendra Bal Kumara Rajah of Venkatagiri Vs The State of Andhra (Now Andhra Pradesh and others)
Andhra Pradesh High Court · AIR 1958 AP 522
Constitution of India, 1950 — Article 3(6), 31, 31(1), 31(2), 31(6)Contract Act, 1872 — Section 2(i)Government of India Act, 1935 — Section 299, 299(1), 299(2), 3