High Courts11 Oct 1955Dismissed
Uppala Subbaiah Vs Chitrala Narsimloo
Andhra Pradesh High Court · (1955) 10 AP CK 0020
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 97Limitation Act, 1908 — Section 14, 14(2), 15, 5
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,291 judgments · page 1,779 of 1,815
High Courts10 Oct 1955
Pedapudi Vissanna Vs Pedapudi Viswabrahmam and Others
Andhra Pradesh High Court · (1955) 10 AP CK 0035
Civil Procedure Code, 1908 (CPC) — Section 2Partition Act, 1893 — Section 8
High Courts07 Oct 1955Allowed
Andhra Bank Ltd. Vs N.V. Narendranath Baladur and Others
Andhra Pradesh High Court · (1955) 10 AP CK 0042
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 18(1), Order 11 Rule 18(2)
High Courts06 Oct 1955Allowed
Dr. Ramsetty Durgiah Vs Government through the City Improvement Board
Andhra Pradesh High Court · (1955) 10 AP CK 0028
High Courts06 Oct 1955
In Re: P. Ramulu and Others
Andhra Pradesh High Court · AIR 1956 AP 247 : (1956) CriLJ 1389
Criminal Procedure Code, 1898 (CrPC) — Section 225, 232, 235Penal Code, 1860 (IPC) — Section 148, 149, 302, 325, 34
High Courts06 Oct 1955
Alhabeeb Mohd Hussain Vs Kareem Khan
Andhra Pradesh High Court · (1955) 10 AP CK 0025
Stamp Act, 1899 — Section 17, 19, 34, 35
High Courts06 Oct 1955Dismissed
Munuswami Chetty Vs Sarakayya and Others
Andhra Pradesh High Court · AIR 1957 AP 16
Limitation Act, 1963 — Article 144
High Courts06 Oct 1955Allowed
Dodda Subba Reddi Vs Gunturu Govinda Reddi
Andhra Pradesh High Court · AIR 1961 AP 430
High Courts05 Oct 1955
Balkishan Vs The Union of India (UOI)
Andhra Pradesh High Court · (1955) 10 AP CK 0037
Evidence Act, 1872 — Section 106, 72(2)
High Courts05 Oct 1955
Rayavarapu Jagannadha Rao Vs Yeleti Padmaraju and Others
Andhra Pradesh High Court · AIR 1957 AP 607 : (1956) ALT 23
Court Fees Act, 1870 — Section 11, 23, 3, 7
High Courts04 Oct 1955Dismissed
Parasuram Vs Pandu and Others
Andhra Pradesh High Court · (1955) 10 AP CK 0033
Civil Procedure Code, 1908 (CPC) — Section 11Dekkhan Agriculturists Relief Act, 1879 — Section 10A, 21Evidence Act, 1872 — Section 76, 92
High Courts04 Oct 1955
Vithal Rao and Others Vs Mahadu
Andhra Pradesh High Court · (1955) 10 AP CK 0008
Constitution of India, 1950 — Article 13(1), 19(1), 228
High Courts03 Oct 1955Allowed
Yarlagadda Thirupathi Rayudu Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1957 AP 608 : (1956) ALT 309
Motor Vehicles Act, 1988 — Section 64A
High Courts03 Oct 1955Dismissed
P. Raminaidu and others Vs P. Venkata Naidu and another
Andhra Pradesh High Court · AIR 1956 AP 157
High Courts30 Sept 1955
Mohd. Mumtazuddin Khan Vs Fatima Begum
Andhra Pradesh High Court · (1955) 09 AP CK 0017
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 2, Order 47 Rule 4, Order 47 Rule 4(2), Order 47 Rule 8, 5Constitution of India, 1950 — Article 14, 154, 226, 264, 295Hyderabad (Abolition of Jagirs) Regulations, 1358 — Section 21
High Courts30 Sept 1955
Ramanujacharyulu and Another Vs Panduranghacharyulu and Others
Andhra Pradesh High Court · (1955) 09 AP CK 0014
High Courts29 Sept 1955
Gangurla Veeranamma Vs L. Srinivas Rao
Andhra Pradesh High Court · (1955) 09 AP CK 0012
Civil Procedure Code, 1908 (CPC) — Section 149, 151
High Courts27 Sept 1955
Varalakshmi Vs Viramulu
Andhra Pradesh High Court · (1955) 09 AP CK 0025
Criminal Procedure Code, 1898 (CrPC) — Section 411, 483Hindu Married Womens Right to Separate Residence and Maintenance Act, 1946 — Section 2, 2(4)
High Courts27 Sept 1955
Thota Komarayya Somayya Vs Commissioner, Excess Profits Tax
Andhra Pradesh High Court · (1955) 09 AP CK 0018
Hyderabad Excess Profits Tax Act, 1940 — Section 13(1), 2(5), 20, 43(2), 48Hyderabad Partnership Act, 1932 — Section 4, 6, 69
High Courts23 Sept 1955Allowed
Veera Ramayya and others Vs Udayagiri Venkata Seshavatharam and another
Andhra Pradesh High Court · AIR 1956 AP 97
Criminal Procedure Code, 1898 (CrPC) — Section 435