High Courts23 Mar 1956
Poosala Venkateswarlu Vs Batchu Narasamma
Andhra Pradesh High Court · (1957) CriLJ 1229
Criminal Procedure Code, 1898 (CrPC) — Section 203, 208, 209, 210, 436Penal Code, 1860 (IPC) — Section 109, 477
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,770 of 1,815
High Courts22 Mar 1956Dismissed
Chittoori Rangavalli Tayaramma and Another Vs The Revenue divisional Officer Guntur and Another
Andhra Pradesh High Court · AIR 1957 AP 891
Constitution of India, 1950 — Article 226Revenue Divisional Officer Act — Section 36, 40A, 40A(10), 40A(13), 40A(3)
High Courts22 Mar 1956Dismissed
Ramakrishan Rao alias Baburao Vs Srinivasarao and Others
Andhra Pradesh High Court · AIR 1960 AP 449
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts22 Mar 1956
Venugopalan and Others Vs Commissioner, Vijayawada Municipality and Another
Andhra Pradesh High Court · (1956) 03 AP CK 0013
Constitution of India, 1950 — Article 171(3), 226District Municipalities Act — Section 351BTaxation and Finance Rules — Rule 42
High Courts22 Mar 1956
Tatikonda Subba Rao Vs Tatikonda Anasuyamma
Andhra Pradesh High Court · AIR 1957 AP 170 : (1956) ALT 937
High Courts21 Mar 1956Dismissed
B.V. Hanumantha Rao Vs State of Andhra
Andhra Pradesh High Court · (1956) 7 STC 486
High Courts21 Mar 1956Dismissed
Kosuri Subba Raju Vs State of Andhra
Andhra Pradesh High Court · AIR 1957 AP 890 : (1956) ALT 574 : (1956) 7 STC 479
High Courts21 Mar 1956Dismissed
S.V. Jagannath Rao Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1956) 30 ITR 726
Civil Procedure Code, 1908 (CPC) — Section 109, 110Constitution of India, 1950 — Article 132, 133, 133(1), 134, 135Criminal Procedure Code, 1898 (CrPC) — Section 401, 402, 402A
High Courts20 Mar 1956
Government of Andhra Vs N. Nagendrappa and Others
Andhra Pradesh High Court · AIR 1957 AP 297 : (1956) 7 STC 568
High Courts20 Mar 1956Dismissed
Venku Reddi Vs Reddi and Others
Andhra Pradesh High Court · (1956) 03 AP CK 0022
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100, 103
High Courts16 Mar 1956
Ram Reddy and Another Vs Yenka Reddy
Andhra Pradesh High Court · (1956) 03 AP CK 0029
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 12, Order 9 Rule 3, Order 9 Rule 4, Order 9 Rule 8, Order 9 Rule 9Limitation Act, 1908 — Article 163, 181, 5
High Courts16 Mar 1956
Motilal Vs Vasant and Another
Andhra Pradesh High Court · (1956) 03 AP CK 0025
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 34 Rule 1Hyderabad Limitation Act, 1322 — Article 134Limitation Act, 1908 — Article 148
High Courts15 Mar 1956
Govardhanam Appalacharyulu and Another Vs Govardhanam Rangacharulu
Andhra Pradesh High Court · (1956) 03 AP CK 0002
Contract Act, 1872 — Section 70
High Courts14 Mar 1956
The Public Prosecutor Vs Shaik Dawood
Andhra Pradesh High Court · (1957) CriLJ 1388
Criminal Procedure Code, 1898 (CrPC) — Section 162, 204, 242, 247, 4Evidence Act, 1872 — Section 125, 25
High Courts13 Mar 1956
Emineni Galb and Another Vs Bola-gani Veeranarayana and Another
Andhra Pradesh High Court · (1956) 03 AP CK 0037
High Courts13 Mar 1956
Alapati Sivaramakrishnayya Vs Alapatti Kashivishwanandham and Others
Andhra Pradesh High Court · AIR 1957 AP 584
Criminal Procedure Code, 1898 (CrPC) — Section 144Evidence Act, 1872 — Section 114
High Courts12 Mar 1956
Sidbasappa (deceased) and L.R. Gurbasappa Vs Vankat and Others
Andhra Pradesh High Court · (1956) 03 AP CK 0011
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 34 Rule 1, 11Transfer of Property Act, 1882 — Section 85
High Courts12 Mar 1956
Chandaji Khubaji and Co. Vs State of Andhra
Andhra Pradesh High Court · (1956) 03 AP CK 0005
Civil Procedure Code, 1908 (CPC) — Section 151Court Fees Act, 1870 — Section 13, 14, 15
High Courts09 Mar 1956
In Re: Shaik Kalesha
Andhra Pradesh High Court · AIR 1957 AP 268 : (1957) CriLJ 826
Constitution of India, 1950 — Article 13, 22Criminal Procedure Code, 1898 (CrPC) — Section 106, 107, 108, 109, 110
High Courts09 Mar 1956
Pullayya and Others Vs Appanna and Others
Andhra Pradesh High Court · (1956) 03 AP CK 0003
Evidence Act, 1872 — Section 115Limitation Act, 1963 — Article 141Revenue Recovery Act, 1890 — Section 2