High Courts07 Sept 1957Dismissed
State of Andhra Pradesh Vs Mohammad Azam Abdul Bari and Company and Others
Andhra Pradesh High Court · AIR 1958 AP 366 : (1958) 9 STC 231
Sales Tax Act — Section 12B(1)Sales Tax Rules — Rule 13C
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,755 of 1,815
High Courts06 Sept 1957Allowed
Anantam Veeraju and Others Vs Valluri Venkayya alias Venkamma (Died) and Another
Andhra Pradesh High Court · AIR 1960 AP 222
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 20 Rule 4, Order 22 Rule 4, Order 41 Rule 1, Order 41 Rule 27Evidence Act, 1872 — Section 114, 115, 5, 74Limitation Act, 1908 — Article 141, 3
High Courts06 Sept 1957
The Public Prosecutor Vs Samudrala Satyanarayana
Andhra Pradesh High Court · AIR 1958 AP 681 : (1958) CriLJ 1375
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7
High Courts05 Sept 1957
Public Prosecutor Vs Duggurala Amarababu
Andhra Pradesh High Court · (1958) ALT 75 : (1958) CriLJ 122
District Municipalities Act — Section 199, 317
High Courts04 Sept 1957
Mohammad Khan and Others Vs Government of Andhra Prakesh
Andhra Pradesh High Court · (1957) 09 AP CK 0028
Christian Marriage Act, 1872 — Section 61Citizenship Act, 1955 — Section 9Constitution of India, 1950 — Article 10, 11, 19, 226, 3
High Courts04 Sept 1957
Chekuri Suryanarayana Raju Vs Mokkarala Venkata Suryanarayana and others
Andhra Pradesh High Court · AIR 1958 AP 286
Transfer of Property Act, 1882 — Section 6, 6(h)
High Courts03 Sept 1957
Yendapalli Venkataraju (died) and another Vs Yendapalli Yedukondalu alias Venkateswarlu and others
Andhra Pradesh High Court · AIR 1958 AP 147
High Courts02 Sept 1957
Peddi Virayya Vs Doppalapudi Subba Rao and Another
Andhra Pradesh High Court · AIR 1959 AP 647
Central Excises and Salt Act, 1944 — Section 2, 6, 9Contract Act, 1872 — Section 23
High Courts30 Aug 1957Dismissed
Pyda Subbaramayya Chetty Vs The Premier Bank of India Ltd., Branch Nellore and Others
Andhra Pradesh High Court · AIR 1959 AP 96
Contract Act, 1872 — Section 128Limitation Act, 1908 — Section 3
High Courts30 Aug 1957
Mahant Narayana Dossjee Varu Vs The Board of Trustees, the Tirumalai Tirupati Devasthanamas, Tirupathi
Andhra Pradesh High Court · AIR 1959 AP 64
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 26 Rule 10, Order 26 Rule 9, 11, 2(12)Evidence Act, 1872 — Section 101, 102, 103, 104, 106
High Courts30 Aug 1957
M.V. Hayagreeva Rao Vs Commissioner of Hindu Religious and Charitable Endowments Board, Hyderabad
Andhra Pradesh High Court · AIR 1958 AP 156
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 107, 151
High Courts30 Aug 1957
V. Raghuramulu and another Vs State of Andhra Pradesh and another
Andhra Pradesh High Court · AIR 1958 AP 129
Constitution of India, 1950 — Article 15, 15(4), 16, 226, 29
High Courts30 Aug 1957
G.S. Munniapparao and another Vs Administrator-General of Madras and other
Andhra Pradesh High Court · AIR 1958 AP 262
Trusts Act, 1882 — Section 20, 23, 87, 95
High Courts27 Aug 1957
Mohammed Ibrahim Sahib and others Vs Land Acquisition Officer, Bhimavara
Andhra Pradesh High Court · AIR 1958 AP 226
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 12, 12(2), 17, 18, 19
High Courts26 Aug 1957
In Re: Mukhesh Ramachandra Reddy and Others
Andhra Pradesh High Court · AIR 1958 AP 165 : (1958) 1 AnWR 9 : (1958) CriLJ 343
Criminal Procedure Code, 1898 (CrPC) — Section 337, 4, 52Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 337, 338, 395, 411, 52
High Courts23 Aug 1957
Hyderabad State Bank Vs Ranga(sic)h Rathi
Andhra Pradesh High Court · AIR 1958 AP 605
Contract Act, 1872 — Section 19, 2, 2(d), 25, 25(2)Limitation Act, 1963 — Section 4
High Courts22 Aug 1957
B.S. Dewan Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1958) CriLJ 148
Penal Code, 1860 (IPC) — Section 420, 467, 468
High Courts21 Aug 1957
Harnath Rathi Vs State of Hyderabad (Now Andhra Pradesh)
Andhra Pradesh High Court · AIR 1958 AP 222
Constitution of India, 1950 — Article 226
High Courts19 Aug 1957
Boggaram Srirama Murty Vs Kandala Veeraraghava Charulu and Another
Andhra Pradesh High Court · (1958) CriLJ 124
Constitution of India, 1950 — Article 226
High Courts18 Aug 1957
Mazhar Ali Saheb and others Vs Gulam Murtujah Saheb and others
Andhra Pradesh High Court · AIR 1958 AP 8
Civil Procedure Code, 1908 (CPC) — Section 92, 93