High Courts12 Jan 1955
United Industrial Corporation Vs S.M. Hussain
Andhra Pradesh High Court · (1955) CriLJ 1178
Criminal Procedure Code, 1898 (CrPC) — Section 247
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,285 judgments · page 1,789 of 1,815
High Courts11 Jan 1955
Nooney Veeraraju Vs Boda Venkataratnam
Andhra Pradesh High Court · AIR 1955 AP 152
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Provincial Insolvency Act, 1920 — Section 35, 37, 47
High Courts11 Jan 1955
Bhadramma and Another Vs Kotam Raj
Andhra Pradesh High Court · (1955) CriLJ 811 : (1955) CriLJ 1488
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts11 Jan 1955Allowed
Ganpatrao Vs Baburao and another
Andhra Pradesh High Court · (1955) 01 AP CK 0006
Civil Procedure Code, 1908 (CPC) — Section 151, 2, 39, 47, 92
High Courts11 Jan 1955
In Re: Karam Bapanna Dora
Andhra Pradesh High Court · AIR 1956 AP 177
Constitution of India, 1950 — Article 229, 329
High Courts10 Jan 1955
V. Lakshmi Reddi Vs Collector and Addl. Dist. Magistrate, Kurnool and Another
Andhra Pradesh High Court · AIR 1955 AP 178
Constitution of India, 1950 — Article 226
High Courts09 Jan 1955
Divakaruni Sambasiva Rao and Brothers and Others Vs Kurnala Venkatarao, Tobacco Seed Oil Firm
Andhra Pradesh High Court · AIR 1955 AP 148
Contract Act, 1872 — Section 73Sales of Goods Act, 1930 — Section 34
High Courts24 Dec 1954Allowed
Kondiram Vs Gundappa and others
Andhra Pradesh High Court · (1954) 12 AP CK 0016
Evidence Act, 1872 — Section 92Registration Act, 1908 — Section 49
High Courts23 Dec 1954
Dirisena Venkata Janakamma and Others Vs Dirisena Venkateswara liao and Another
Andhra Pradesh High Court · (1954) 12 AP CK 0008
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 40Provincial Insolvency Act, 1920 — Section 10, 74
High Courts23 Dec 1954Allowed
Ram Rao (Decd.) Legal Representatives Bhimsen Rao and others Vs Bhim Rao
Andhra Pradesh High Court · (1954) 12 AP CK 0007
Constitution of India, 1950 — Article 3
High Courts23 Dec 1954
K. Lakshmikantayya and Another Vs M. Nagayya (Died) and Others
Andhra Pradesh High Court · AIR 1955 AP 188
Specific Relief Act, 1877 — Section 14, 15, 16, 17
High Courts17 Dec 1954
Karri Venkata Narasayyamma and Another Vs Pentapati Venkata Rattamma and Another
Andhra Pradesh High Court · (1954) 12 AP CK 0020
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 83Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 33
High Courts17 Dec 1954
In Re: Chunduru Venkata Subrahmaniyam
Andhra Pradesh High Court · AIR 1955 AP 74
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 11, Order 7 Rule 11, 14, 2(2)
High Courts17 Dec 1954
Estates Abolition Act
Andhra Pradesh High Court · AIR 1957 AP 169
Civil Procedure Code, 1908 (CPC) — Section 144, 151, 49
High Courts17 Dec 1954
Abbireddigari Rami Reddi and Others Vs Atla Rosamma and Others
Andhra Pradesh High Court · AIR 1955 AP 232
High Courts16 Dec 1954
Viswanadhuni Venkatakondayya Vs Election Commissioner, Kanigir and Others
Andhra Pradesh High Court · AIR 1955 AP 109
Constitution of India, 1950 — Article 326Representation of the People Act, 1950 — Section 19
High Courts16 Dec 1954
Muragani Ramalingam Vs Kondapalli Gurumurthy Reddy
Andhra Pradesh High Court · AIR 1955 AP 85
Constitution of India, 1950 — Article 227, 228
High Courts15 Dec 1954
Doredla China Kotayya Vs Sub-Collector of Bezwada, Referring Officer
Andhra Pradesh High Court · AIR 1955 AP 286
Land Acquisition Act, 1894 — Section 23
High Courts15 Dec 1954
Ankam Madhava Rao and Others Vs The Andhra State Government, Kurnool and Others
Andhra Pradesh High Court · AIR 1955 AP 123
Cinematograph Act, 1918 — Section 5(3), 9(3)
High Courts14 Dec 1954
In Re: Adapa Hanumantha Rao
Andhra Pradesh High Court · AIR 1957 AP 413 : (1957) CriLJ 925
Penal Code, 1860 (IPC) — Section 411