High Courts15 Apr 1955Dismissed
Davurupilli Venkataramana Vs Davurupilli Nookalamma
Andhra Pradesh High Court · AIR 1956 AP 49
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,285 judgments · page 1,785 of 1,815
High Courts15 Apr 1955
Ganga Bhavanamma and Others Vs Somaraju and Another
Andhra Pradesh High Court · (1955) 04 AP CK 0014
Lunacy Act, 1912 — Section 3(5), 37, 62, 63, 65(2)
High Courts15 Apr 1955
A. Venku Dikshitulu Vs Gundu Subbayya Setti
Andhra Pradesh High Court · (1955) 04 AP CK 0013
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 6Limitation Act, 1963 — Article 116, 19, 20, 20(1)Provincial Insolvency Act, 1920 — Section 28, 28(2), 28(6), 44, 44(2)
High Courts15 Apr 1955
Commissioner of Income Tax, Madras Vs Krishnamma and Co., Gudur
Andhra Pradesh High Court · AIR 1955 AP 262 : (1955) ALT 472
Income Tax Act, 1922 — Section 23, 23(4), 26AIncome Tax Rules, 1962 — Rule 4
High Courts15 Apr 1955
COMMISSIONER OF Income Tax, MADRAS Vs KRISHNAMMA and CO., GUDUR.
Andhra Pradesh High Court · (1955) 28 ITR 273
Income Tax Act, 1961 — Section 23(4), 26A, 26A(1)
High Courts15 Apr 1955
M.M.A.K. Mohiddin Thamby and Co., Eluru Vs Commissioner of Income Tax, Hyderabad
Andhra Pradesh High Court · (1955) 28 ITR 252
Income Tax Act, 1922 — Section 34
High Courts15 Apr 1955
Penumatcha China Hanumantharaju Vs Marisetti Ramanna and Others
Andhra Pradesh High Court · (1957) CriLJ 1221
Criminal Procedure Code, 1898 (CrPC) — Section 253, 437Penal Code, 1860 (IPC) — Section 147, 148, 302, 324, 427
High Courts15 Apr 1955
Commissioner of Income Tax, Hyderabad Vs Adilakshmi Devamma, Maharani of Gadwal and others
Andhra Pradesh High Court · (1955) 04 AP CK 0003
Income Tax Act, 1961 — Section 14, 14(5), 14(5)(a), 14(a)
High Courts14 Apr 1955
Satyanarayana Avadhani Vs Hindu Religious Endowments Board and Others
Andhra Pradesh High Court · (1955) 04 AP CK 0005
Hindu Religious Institutions Act — Section 78
High Courts14 Apr 1955
Vinjamuri Parthasarathi Vs P. Ramachandra Rao and others
Andhra Pradesh High Court · AIR 1956 AP 65
Penal Code, 1860 (IPC) — Section 171D, 171F
High Courts12 Apr 1955
S.V. Naik Vs Commissioner of Income Tax, Hyderabad
Andhra Pradesh High Court · (1955) 04 AP CK 0015
Income Tax Act, 1961 — Section 10(2)(vi), 60, 60A
High Courts12 Apr 1955
Amara Eswaramma and Others Vs Makkam Seethamma
Andhra Pradesh High Court · AIR 1955 AP 221
Court Fees Act, 1870 — Article 1, 1, 7Suits Valuation Act, 1887 — Section 12, 3
High Courts07 Apr 1955
Gorrela Venkata Satteyya and Others Vs Mulibai and Others
Andhra Pradesh High Court · AIR 1955 AP 274
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 11Limitation Act, 1908 — Article 132Transfer of Property Act, 1882 — Section 69A, 72
High Courts06 Apr 1955
A. Ramacharlu Vs Archakam Ananthacharlu and Another
Andhra Pradesh High Court · AIR 1955 AP 261
Lunacy Act, 1912 — Section 67, 67(2)
High Courts06 Apr 1955Allowed
Mohideen Khan Vs Ganikhan and others
Andhra Pradesh High Court · AIR 1956 AP 19
High Courts05 Apr 1955
Sudarsanam Abbanna Vs The Deity of Sri Gopalswami Vara
Andhra Pradesh High Court · (1955) 04 AP CK 0004
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11
High Courts31 Mar 1955
Vedulapalli Satyanarayana Murhty and Brothers and Others Vs State of Madras
Andhra Pradesh High Court · AIR 1955 AP 248
Constitution of India, 1950 — Article 286, 286(1), 286(2)
High Courts31 Mar 1955
Mokshagundam Narasaiah Vs Estates Abolition Tribunal and Others
Andhra Pradesh High Court · AIR 1957 AP 903
Civil Procedure Code, 1908 (CPC) — Section 115Estates Abolition Act — Section 2, 23, 5, 5(2), 9(4)Estates Abolition Amending Act, 1951 — Section 64A, 64A(2)
High Courts30 Mar 1955
In Re: Kafula Srinivasa Rao
Andhra Pradesh High Court · (1957) CriLJ 1223
Civil Procedure Code, 1908 (CPC) — Section 109Constitution of India, 1950 — Article 133, 134, 136Criminal Procedure Code, 1898 (CrPC) — Section 235
High Courts30 Mar 1955
Nunna Veerraju and Others Vs The District Munsif of Ramachandrapuram and Others
Andhra Pradesh High Court · (1955) 03 AP CK 0020
British North America Act, 1867 — Section 101Civil Procedure Code, 1908 (CPC) — Section 115, 24, 3Constitution of India, 1950 — Article 227, 246