High Courts02 Feb 1955
Pakalapati Audiseshu Vonkataramayya and Another Vs Pakalapati Prakasa and Others
Andhra Pradesh High Court · (1955) 02 AP CK 0002
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,285 judgments · page 1,788 of 1,815
High Courts31 Jan 1955
V. Tirupathirayudu and Another Vs M. Venkatacharyulu and Another
Andhra Pradesh High Court · AIR 1955 AP 240
Constitution of India, 1950 — Article 227
High Courts28 Jan 1955
P. Narayana Vs P. Seetharamayya
Andhra Pradesh High Court · AIR 1955 AP 174
Partnership Act, 1932 — Section 32, 6
High Courts28 Jan 1955
D. Jones Shield Vs N. Ramesam and Others
Andhra Pradesh High Court · AIR 1955 AP 156 : (1955) CriLJ 1028
Contempt of Courts Act, 1971 — Section 1, 3Criminal Procedure Code, 1898 (CrPC) — Section 203
High Courts27 Jan 1955
Venkatasubbaiah Vs Thirupathiah and Others
Andhra Pradesh High Court · AIR 1955 AP 165
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 5, Order 33 Rule 6
High Courts25 Jan 1955
Virina Soorayya Vs Virina Mallayya and Others
Andhra Pradesh High Court · AIR 1955 AP 229(1) : (1955) 28 ITR 362
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 53Income Tax Act, 1922 — Section 46(2)Limitation Act, 1908 — Article 182, 15
High Courts21 Jan 1955Allowed
Garimalla Suryakantam alias Suramma Vs Garimella Suryanarayanamurthy and Others
Andhra Pradesh High Court · AIR 1957 AP 1012
Transfer of Property Act, 1882 — Section 127
High Courts21 Jan 1955
K. Venkata Subbaiya Vs K. Veeraiyya and Another
Andhra Pradesh High Court · AIR 1955 AP 172
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18
High Courts21 Jan 1955
Katragadda Virayya Vs Katragadda Venkata Subbayya
Andhra Pradesh High Court · AIR 1955 AP 215
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 47 Rule 1, 11, 152Court fees Act, 1870 — Article 4, 5
High Courts20 Jan 1955
Jaldu Manikyala Rao Vs Commissioner of Income Tax, Madras
Andhra Pradesh High Court · AIR 1955 AP 116 : (1955) 28 ITR 220
Income Tax Act, 1922 — Section 2, 2(4), 4, 4(3), 66
High Courts20 Jan 1955
Pari Kameswara Rao and Others Vs State of Madras
Andhra Pradesh High Court · AIR 1955 AP 129
Government of India Act, 1935 — Section 107
High Courts18 Jan 1955
In Re: Gopisetti Chinna Venkata Subbaiah and Others
Andhra Pradesh High Court · AIR 1955 AP 161 : (1955) CriLJ 1152
Criminal Procedure Code, 1898 (CrPC) — Section 162, 164, 367Evidence Act, 1872 — Section 24, 3Penal Code, 1860 (IPC) — Section 302
High Courts17 Jan 1955
State Vs Hyder Ali
Andhra Pradesh High Court · (1955) CriLJ 798
Constitution of India, 1950 — Article 1, 123, 19, 20, 367Criminal Procedure Code, 1898 (CrPC) — Section 234, 417
High Courts13 Jan 1955Dismissed
Meherunnissa Begum and others Vs Venkat Murli Manohar Rao
Andhra Pradesh High Court · (1955) 01 AP CK 0025
Constitution of India, 1950 — Article 261(3)
High Courts12 Jan 1955
Subba Raju and Another Vs Commissioner of Income Tax, Madras, (Now Hyderabad)
Andhra Pradesh High Court · AIR 1955 AP 281
Income Tax Act, 1922 — Section 23, 23(3), 28, 28(1)
High Courts12 Jan 1955
Rupajee Ratanchand and Another Vs The Commissioner of Income Tax, Madras
Andhra Pradesh High Court · AIR 1955 AP 145
Income Tax Act, 1922 — Section 18, 18(3A), 4, 4(1)
High Courts12 Jan 1955
KALIDINDI SUBBARAJU GOPALARAJU and CO. Vs COMMISSIONER OF Income Tax, MADRAS.
Andhra Pradesh High Court · (1955) 28 ITR 162
Income Tax Act, 1961 — Section 22, 23, 28
High Courts12 Jan 1955
Raja of Venkatagiri Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1955) 28 ITR 189
Income Tax Act, 1922 — Section 30, 30(1), 30(2), 31, 33(1)
High Courts12 Jan 1955
Rajah Velugoti Sarvanga Kumara Krishna Yachindra Bahadur Varu, Rajah of Venkatagiri Vs Commr. of Income Tax
Andhra Pradesh High Court · (1955) 28 ITR 189
Income Tax Act, 1961 — Section 30, 30(1), 46, 46(1), 66(I)
High Courts12 Jan 1955
Boddu Seetharamaswamy Vs Commissioner of Income Tax, Madras
Andhra Pradesh High Court · AIR 1955 AP 273 : (1955) 28 ITR 156
Income Tax Act, 1922 — Section 18