High Courts09 Feb 1956
Mallipudi Narasimhamurthy Vs Mallipudi Nagabhushanam
Andhra Pradesh High Court · AIR 1956 AP 255
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,773 of 1,815
High Courts09 Feb 1956
K. Venkatasubbayya Vs K. Rosayya and Others
Andhra Pradesh High Court · (1956) 02 AP CK 0023
Trusts Act, 1882 — Section 27(2), 91
High Courts08 Feb 1956
In Re: K. Papaiah and Others
Andhra Pradesh High Court · AIR 1956 AP 213 : (1956) CriLJ 1279
Criminal Procedure Code, 1898 (CrPC) — Section 144, 162, 164Penal Code, 1860 (IPC) — Section 148, 201, 302, 326, 436
High Courts08 Feb 1956
Nalluru Basavaiah Naidu Vs Takkellu Venkateswarulu
Andhra Pradesh High Court · (1956) 02 AP CK 0006
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 3, Order 13 Rule 4, Order 13 Rule 6Stamp Act, 1899 — Section 35, 36
High Courts03 Feb 1956Allowed
Gokeda Lateharao Vs Viswanadham Bhimayya
Andhra Pradesh High Court · AIR 1956 AP 182
Contract Act, 1872 — Section 64, 65Evidence Act, 1872 — Section 115
High Courts03 Feb 1956
Firm of Koppula Venkataswamy and Son Thcherla and Others Vs Rayalaseema Bank Ltd. and Another
Andhra Pradesh High Court · (1956) 02 AP CK 0014
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3Transfer of Property Act, 1882 — Section 67A
High Courts02 Feb 1956
S.R.V.G. Press Company Vs Commissioner of Excess Profits Tax
Andhra Pradesh High Court · AIR 1956 AP 222 : (1956) 30 ITR 583
Excess Profits Tax Act, 1940 — Rule 12, 21Income Tax Act, 1922 — Section 10(2), 13
High Courts31 Jan 1956
K. Malla Reddy and Others Vs K. (SIC) bama.
Andhra Pradesh High Court · (1956) 01 AP CK 0023
Hindu Marriage Act, 1955 — Section 12, 2, 2(2), 2(7)
High Courts31 Jan 1956
In Re: Irala Palle Ramiah and Others
Andhra Pradesh High Court · AIR 1957 AP 231 : (1957) CriLJ 815
Penal Code, 1860 (IPC) — Section 109, 111, 112, 113, 302
High Courts31 Jan 1956
S. Ramalingam Pillai Vs G.R. Jagadammal and Another
Andhra Pradesh High Court · (1956) 01 AP CK 0005
Evidence Act, 1872 — Section 116Specific Relief Act, 1963 — Section 19, 5, 6, 7Transfer of Property Act, 1882 — Section 3, 5, 54, 55, 7
High Courts30 Jan 1956
Syed Noor Vs Qutbuddin
Andhra Pradesh High Court · (1956) 01 AP CK 0020
Contract Act, 1872 — Section 16, 16(2)Evidence Act, 1872 — Section 92Prevention of Agricultural Land Alienation Act, 1349 — Section 6
High Courts27 Jan 1956
Commissioner, Municipal Council Vs Basu Venkateswara Rao and Another
Andhra Pradesh High Court · (1956) 01 AP CK 0027
Constitution of India, 1950 — Article 110, 19(1), 19(4), 226
High Courts27 Jan 1956
Chitturi Visweswara Rro Vs Akella Satyanarayana
Andhra Pradesh High Court · (1956) 01 AP CK 0013
Limitation Act, 1963 — Article 52, 19, 20Sales of Goods Act, 1930 — Section 32
High Courts25 Jan 1956
Amaravathi Motor Transport Co., Amaravathi, by its President N. Hanumantharao Vs State of Andhra and Another
Andhra Pradesh High Court · (1956) 01 AP CK 0024
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 3(1), 3(2), 44(5), 60, 60(1)
High Courts25 Jan 1956
Manasani Anasuryamma and Another Vs Maddula Venkata girirao and Others
Andhra Pradesh High Court · (1956) 01 AP CK 0016
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 90, 47, 64Limitation Act, 1963 — Article 166, 181
High Courts25 Jan 1956
Paritala Narasimham Vs Ayinampudi Venkayya and Another
Andhra Pradesh High Court · (1956) 01 AP CK 0012
Registration Act, 1908 — Section 47, 54, 60, 61, 75(3)
High Courts24 Jan 1956
Kakuramji Vs Mantripragada Bapiraju
Andhra Pradesh High Court · (1956) 01 AP CK 0026
High Courts24 Jan 1956
Abdul Kareem Sab Vs Gowlivada S. Silar Saheb and Another
Andhra Pradesh High Court · (1956) 01 AP CK 0025
Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1963 — Article 181Transfer of Property Act, 1882 — Section 44
High Courts24 Jan 1956Dismissed
N. Subbanunaiah Vs N. Venkala Subbamma
Andhra Pradesh High Court · AIR 1957 AP 914
High Courts23 Jan 1956
Mahammad Gaffar Baig Vs Mahammad Abdul Khaleel Khan
Andhra Pradesh High Court · (1956) 01 AP CK 0007
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57