COURT ARCHIVE

Andhra Pradesh High Court judgments

36,291 judgments · page 1,774 of 1,815

High Courts20 Jan 1956

T.V. R. Lingaiah Vs President of Chittoor Yendhia Charcoal Producers'' Co-operative Society, No. 511 and Another

Andhra Pradesh High Court · (1956) 01 AP CK 0014

Constitution of India, 1950 — Article 226Limitation Act, 1908 — Section 51(1)Limitation Act, 1963 — Article 95, 29, 3

High Courts20 Jan 1956

Uddandi Ramakrishna Mudali Vs Y. Sivarama Prasad Bahadur Varu and Others

Andhra Pradesh High Court · (1956) 01 AP CK 0002

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, Order 21 Rule 97Limitation Act, 1963 — Article 180, 182

High Courts18 Jan 1956

Ramabrahma Sastri and Others Vs Lakshmi Narasimham

Andhra Pradesh High Court · (1956) 01 AP CK 0004

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 21 Rule 32(5), 91

High Courts18 Jan 1956Dismissed

ambati Ramayya and Another Vs Subbayya and Others

Andhra Pradesh High Court · (1956) 01 AP CK 0003

High Courts16 Jan 1956

In Re: B. Matameswara Rao

Andhra Pradesh High Court · AIR 1957 AP 4 : (1957) CriLJ 44

Criminal Procedure Code, 1898 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 137, 200, 21, 419Railways Act, 1989 — Section 112, 114, 137, 70

High Courts16 Jan 1956Dismissed

Bandaru Venkayya and Another Vs Lakshmi Narasayya and Another

Andhra Pradesh High Court · AIR 1957 AP 975

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 8Easements Act, 1882 — Section 22

High Courts16 Jan 1956

Linsam Ramaseshayya Vs Myneni Ramayya and Others

Andhra Pradesh High Court · (1956) 01 AP CK 0001

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 1 Rule 8, 97

High Courts12 Jan 1956

Nori srirama Sastri Vs Nori Lakshmidevamma and Others

Andhra Pradesh High Court · (1956) 01 AP CK 0022

Civil Procedure Code, 1908 (CPC) — Section 115(C)

High Courts12 Jan 1956Allowed

Chintakayala Lakshminarayana Vs Rani Inuganti Lakshmi Venkayamma

Andhra Pradesh High Court · AIR 1957 AP 207 : (1956) ALT 464

High Courts11 Jan 1956

Kuchibotha Kanakamma and Another Vs Tadepalli Ptanga Rao and Others

Andhra Pradesh High Court · (1956) 01 AP CK 0010

Easements Act, 1882 — Section 37, 47Limitation (Amendment) Act, 1871 — Article 142, 144, 31, 37Limitation Act, 1963 — Section 23, 24, 28, 3

High Courts11 Jan 1956

Alluri Bangar Raju and Others Vs Alluri Raja Kalidindi Suraiahmma Bahadur and Another

Andhra Pradesh High Court · (1956) 01 AP CK 0008

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, Order 21 Rule 15(1), Order 21 Rule 15(2), Order 21 Rule 18, Order 21 Rule 19

High Courts10 Jan 1956

N.V.L. Narasimha Rao Vs Rao Bahadur Tellakula Jaiayya and Others

Andhra Pradesh High Court · (1956) 01 AP CK 0011

Andhra State Act, 1953 — Section 3(1), 4(1)Constitution of India, 1950 — Article 226, 32General Clauses Act, 1897 — Section 13

High Courts09 Jan 1956

In Re: Bokkasam Krishnayya

Andhra Pradesh High Court · AIR 1957 AP 163 : (1957) CriLJ 813

Constitution of India, 1950 — Article 14

High Courts09 Jan 1956

In Re: Boddu Sanyasi Patrudu and Others

Andhra Pradesh High Court · AIR 1957 AP 482 : (1957) CriLJ 939

Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 305, 395, 398, 412, 414

High Courts23 Dec 1955Allowed

Illinka Venkatayya Vs Adi Kishyya

Andhra Pradesh High Court · (1955) 12 AP CK 0022

Civil Procedure Code, 1908 (CPC) — Section 72Hyderabad Tenancy and Agricultural Lands Act, 1950 — Section 99Specific Relief Act, 1877 — Section 32, 34, 35, 37, 9

High Courts23 Dec 1955Allowed

Cement Marketing Co. Vs A.V.R. Krishnamurthy

Andhra Pradesh High Court · (1956) 7 STC 762

Travancore-Cochin General Sales Tax Act, 1125 — Section 11

High Courts23 Dec 1955

Kifayatullah Khan Vs Registrar of Co-operative Societies and Others

Andhra Pradesh High Court · (1955) 12 AP CK 0011

Constitution of India, 1950 — Article 226

High Courts23 Dec 1955

Commercial and Industrial Bank Ltd. Vs Mir Sarfaraz Ali Khan

Andhra Pradesh High Court · (1955) 12 AP CK 0004

Allahabad High Court Rules, 1952 — Rule 14Civil Procedure Code, 1908 (CPC) — Section 109, 110, 115, 3, 73Contract Act, 1872 — Section 171

High Courts22 Dec 1955

Dattu Pant Vs Advya Chari and Another

Andhra Pradesh High Court · (1956) CriLJ 998

Constitution of India, 1950 — Article 20, 226Criminal Procedure Code, 1898 (CrPC) — Section 403Penal Code, 1860 (IPC) — Section 409, 420

High Courts21 Dec 1955

Govinda Vs Narain

Andhra Pradesh High Court · (1955) 12 AP CK 0002

Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1908 — Article 134, 148, 28, 6, 8Transfer of Property Act, 1882 — Section 30, 58, 60, 67