High Courts07 Sept 1956
Kancheti Ramakrishnayya Vs Mandadi Narasayya and Others
Andhra Pradesh High Court · (1954) 67 LW 1036
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,766 of 1,815
High Courts07 Sept 1956
Veerni Soorayya Vs Kateeza Bee gum (died) and Others
Andhra Pradesh High Court · (1956) 09 AP CK 0001
Contract Act, 1872 — Section 43, 45Transfer of Property Act, 1882 — Section 55, 55(1), 55(2), 55(4), 55(5)
High Courts06 Sept 1956
S.A. Irani Vs P.L. Narsimha Sastry
Andhra Pradesh High Court · (1957) CriLJ 178
Criminal Procedure Code, 1898 (CrPC) — Section 537Penal Code, 1860 (IPC) — Section 323, 427, 504
High Courts31 Aug 1956
Sri Madana Gopalaswamy Temple and Others Vs Saride Manikyam and Others
Andhra Pradesh High Court · (1956) 08 AP CK 0028
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 63Contract Act, 1872 — Section 56
High Courts31 Aug 1956Dismissed
Kancherla Mangapathi Rao Vs Income Tax Officer
Andhra Pradesh High Court · (1957) 31 ITR 788
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 45(5A), 46, 46(2)
High Courts31 Aug 1956
Gaddam Venkayamma and Others Vs Gaddam Veerayya (died) and Others
Andhra Pradesh High Court · (1956) 08 AP CK 0008
Hindu Succession Act, 1956 — Section 14, 14(1)Limitation Act, 1963 — Article 120, 125
High Courts31 Aug 1956Allowed
State of Andhra Vs M.C. Sannappa
Andhra Pradesh High Court · AIR 1957 AP 691 : (1956) ALT 920 : (1956) 7 STC 757
High Courts31 Aug 1956
KANCHERLA MANGAPATHI RAO Vs Income Tax OFFICER, TENALI.
Andhra Pradesh High Court · (1957) 31 ITR 788
Income Tax Act, 1961 — Section 46
High Courts30 Aug 1956
Mr. Venkatapathi Raju Vs The State of Andhra and Another
Andhra Pradesh High Court · (1956) 08 AP CK 0011
Constitution of India, 1950 — Article 226, 22GLand Acquisition Act, 1894 — Section 14(2), 4(1), 5A, 6, 9
High Courts29 Aug 1956
K. Ch. Narasimhulu Vs Commissioner of Income Tax
Andhra Pradesh High Court · AIR 1957 AP 600 : (1957) 32 ITR 728
Income Tax Act, 1922 — Section 22(2), 24(1), 24(2), 24(3), 34
High Courts29 Aug 1956
Manepragada Ramchandra Rao Vs The Revenue Divisional Officer and Another
Andhra Pradesh High Court · AIR 1957 AP 249 : (1957) CriLJ 822
Criminal Procedure Code, 1898 (CrPC) — Section 161, 220, 72
High Courts28 Aug 1956
B. Srikantalah Vs The Election Officer Hindupur Municipality and Others
Andhra Pradesh High Court · (1956) 08 AP CK 0012
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226
High Courts24 Aug 1956
Chatrati Sriramamurthi and Another Vs Official Receiver, Krishna and Others
Andhra Pradesh High Court · (1956) 08 AP CK 0029
Provincial Insolvency Act, 1920 — Section 28(2), 28(7), 29, 37, 78(2)Provincial Insolvency Rules, 1920 — Rule 29
High Courts24 Aug 1956
Jagmohandas Vs Kishen and Others
Andhra Pradesh High Court · (1956) 08 AP CK 0015
Transfer of Property Act, 1882 — Section 53A, 54
High Courts24 Aug 1956
Banda Manikyam Vs Banda Ven-kayamjoaaVand
Andhra Pradesh High Court · (1956) 08 AP CK 0007
Transfer of Property Act, 1882 — Section 39
High Courts23 Aug 1956
Phoola Bhanna Vs Rekua Deva
Andhra Pradesh High Court · (1956) 08 AP CK 0025
Registration Act, 1908 — Section 54
High Courts22 Aug 1956
Brij Raj Vs Raja Ram
Andhra Pradesh High Court · (1956) 08 AP CK 0022
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, Order 6 Rule 17Money Lenders Act — Section 5Stamp Act, 1899 — Section 34
High Courts21 Aug 1956
Katragadda Venkatasubbayya Vs Kartagadda Virayya
Andhra Pradesh High Court · (1956) 08 AP CK 0016
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11, 152
High Courts20 Aug 1956
R.M. Devre Vs Hon''ble Home Minister
Andhra Pradesh High Court · (1956) 08 AP CK 0004
Andhra Pradesh (Telangana Area) District Police Act, 1329 — Section 417, 418Constitution of India, 1950 — Article 226, 311
High Courts17 Aug 1956
M.V. Joga Rao Vs State of Madras
Andhra Pradesh High Court · (1956) 08 AP CK 0019
Constitution of India, 1950 — Article 14, 226, 311, 32Criminal Procedure Code, 1898 (CrPC) — Section 30Income (Investigation Commission) Act, 1947 — Section 5(1), 5(4), 6, 7