COURT ARCHIVE

Andhra Pradesh High Court judgments

36,291 judgments · page 1,772 of 1,815

High Courts23 Feb 1956

Potti Swami and Brothers and Another Vs Union of India by the General Manager, Great Indian Peninsular Rly.

Andhra Pradesh High Court · (1956) 02 AP CK 0011

Civil Procedure Code, 1908 (CPC) — Section 90Evidence Act, 1872 — Section 114Railways Act, 1989 — Section 77

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High Courts23 Feb 1956

Venkateswara Rao and Others Vs Venkatasiva Rao

Andhra Pradesh High Court · (1956) 02 AP CK 0003

Limitation Act, 1963 — Article 141, 144, 3

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High Courts22 Feb 1956

P.V. Raghava Reddi and Another Vs Commissioner of Income Tax

Andhra Pradesh High Court · AIR 1957 AP 926 : (1956) 29 ITR 942

Evidence Act, 1872 — Section 106Income Tax Act, 1922 — Section 66(2)

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High Courts22 Feb 1956

Rajah Manyam Meenakshamma Vs Commissioner of Income Tax

Andhra Pradesh High Court · AIR 1956 AP 229 : (1956) ALT 821 : (1956) 30 ITR 286

Income Tax Act, 1922 — Section 28, 3, 31, 33, 66(4)Transfer of Property Act, 1882 — Section 105

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High Courts21 Feb 1956

S.R.V.G. Press Co. Vs Commissioner of Excess Profits Tax

Andhra Pradesh High Court · (1956) 02 AP CK 0032

Excess Profits Tax Act, 1940 — Section 21Income Tax Act, 1961 — Rule 2(xv), 13

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High Courts21 Feb 1956

COMMISSIONER OF Income Tax, MADRAS. Vs P. V. RAGHAVA REDDI AND ANOTHER.

Andhra Pradesh High Court · AIR 1957 AP 923 : (1956) 29 ITR 929

Income Tax Act, 1961 — Section 4, 43

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High Courts21 Feb 1956

Moka Jambanna Vs Kopparam Honnappa

Andhra Pradesh High Court · (1956) 02 AP CK 0009

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, 73

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High Courts20 Feb 1956

Mrs. Chandra Leela Vs P. Victor Matheus

Andhra Pradesh High Court · (1956) 02 AP CK 0027

Divorce Act, 1869 — Section 10, 12, 13, 14, 17Evidence Act, 1872 — Section 67

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High Courts20 Feb 1956Dismissed

A. Venkanna Vs State of Hyderabad

Andhra Pradesh High Court · (1956) 02 AP CK 0015

Constitution of India, 1950 — Article 311(2)Hyderabad Civil Services (Classification, Control and Appeal) Rules, 1955 — Rule 23, 30

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High Courts17 Feb 1956

The Public Prosecutor Vs Mulugu Jwala Subrahmanyara

Andhra Pradesh High Court · (1957) CriLJ 1389

Criminal Procedure Code, 1898 (CrPC) — Section 242, 342Penal Code, 1860 (IPC) — Section 294A, 420

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High Courts17 Feb 1956

Prabha Singh Surjft Singh Firm Vs Sanka Narasinmha Rao

Andhra Pradesh High Court · (1956) 02 AP CK 0005

Civil Procedure Code, 1908 (CPC) — Section 11, 15, 24

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High Courts16 Feb 1956

Venkat Narayan Reddy Vs B.V. Ananth Reddy

Andhra Pradesh High Court · (1956) 02 AP CK 0016

Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 2, 3

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High Courts15 Feb 1956Allowed

Maqbool Ahmed and Others Vs Peer Mohammad Mali

Andhra Pradesh High Court · (1956) 02 AP CK 0026

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Hyderabad Trade Marks Act, 1940 — Section 19, 19(1), 19(2), 20, 70

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High Courts15 Feb 1956

Parupudi Bapoo Rao Vs Commissioner of Excess Profits Tax

Andhra Pradesh High Court · AIR 1957 AP 128

Excess Profits Tax Act, 1940 — Section 10AIncome Tax Act, 1961 — Section 66(2)

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High Courts15 Feb 1956

Kodanda Ramaswami Vari Devastanam and Others Vs D. Seshayya and Others

Andhra Pradesh High Court · (1956) 02 AP CK 0001

Andhra State Act, 1953 — Section 13, 32Constitution of India, 1950 — Article 225, 372

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High Courts13 Feb 1956

In Re: Bhootapati Asservadam and Another

Andhra Pradesh High Court · AIR 1956 AP 199 : (1956) CriLJ 1183

Criminal Procedure Code, 1898 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302

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High Courts13 Feb 1956

Gara Venkateswarulu Vs Lakshmamma

Andhra Pradesh High Court · AIR 1957 AP 506 : (1956) ALT 379

Madhya Bharat Muafi and Inam Tenants and Sub-tenants Protection Act, 1954 — Section 3(2), 4(9)

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High Courts10 Feb 1956

Y. Geesbpati Gurukul Vs Y. Subruhmanyam and Others

Andhra Pradesh High Court · (1956) 02 AP CK 0037

Court Fees Act, 1870 — Section 7

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High Courts10 Feb 1956

Tenali Sitiah Vs State of Andhra and Others

Andhra Pradesh High Court · (1957) CriLJ 1395

Criminal Procedure Code, 1898 (CrPC) — Section 517, 520

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High Courts10 Feb 1956

Trimbak and Another Vs Vithaldas

Andhra Pradesh High Court · (1956) 02 AP CK 0013

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Hyderabad Limitation Act, 1322 — Article 36, 37Limitation Act, 1908 — Article 145, 36, 37, 48, 49

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