COURT ARCHIVE

Andhra Pradesh High Court judgments, 1950

48 judgments · page 2 of 3

High Courts07 Aug 1950Dismissed

Rajjulal and Others Vs Jalaluddin and Another

Andhra Pradesh High Court · AIR 1950 AP 51

Andhra Pradesh (Telangana Area) Public Societies Registration Act, 1350 — Section 10(1)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 58Registration Act, 1908 — Section 17

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High Courts07 Aug 1950Dismissed

Kandkuri Anthya and Others Vs Korakola Gattadu and Another

Andhra Pradesh High Court · AIR 1950 AP 58

Transfer of Property Act, 1882 — Section 54

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High Courts06 Aug 1950Allowed

Mohd. Samshuddin Khan Vs Sultan Ali Khan

Andhra Pradesh High Court · AIR 1950 AP 44

Civil Procedure Code, 1908 (CPC) — Section 144

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High Courts28 Jul 1950

Bhimanna and Others Vs Elhara Basappa

Andhra Pradesh High Court · AIR 1950 AP 46

Limitation Act, 1963 — Article 160, 182, 5, 5(2)

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High Courts25 Jul 1950

Pannalal Vs Harna Bai

Andhra Pradesh High Court · AIR 1950 AP 37

Transfer of Property Act, 1882 — Section 54, 6

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High Courts20 Jul 1950Allowed

K. Laxman Rao Vs Bhavani Singh and Another

Andhra Pradesh High Court · AIR 1950 AP 43

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High Courts19 Jul 1950Allowed

Mahabub Nissa Begum and Others Vs Mahomed Yusuff and Others

Andhra Pradesh High Court · AIR 1950 AP 41

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High Courts05 Jul 1950

Narayanamma Vs The State of Hyderabad

Andhra Pradesh High Court · AIR 1950 AP 68

Constitution of India, 1950 — Article 22, 32Preventive Detention Act, 1950 — Section 3(1), 7

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High Courts29 Jun 1950

Banut Yenkya Vs The State of Hyderabad

Andhra Pradesh High Court · AIR 1950 AP 39

Preventive Detention Act, 1950 — Section 7

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High Courts21 Jun 1950

Bhimalaxminarayan and Others Vs Madamsetti Krishna

Andhra Pradesh High Court · AIR 1950 AP 18

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Hyderabad Civil Procedure Code, 1323 — Section 13, 31, 81

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High Courts24 May 1950

Mohammed Baquar Hussain Qureshi Vs The State of Hyderabad

Andhra Pradesh High Court · (1951) CriLJ 708

Constitution of India, 1950 — Article 227

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High Courts28 Apr 1950

Morampudi Narsayya Vs Hyderabad State

Andhra Pradesh High Court · AIR 1951 AP 79 : (1951) CriLJ 502

Constitution of India, 1950 — Article 22, 226

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High Courts26 Apr 1950

Abdul Karim Vs Govt. of Hyderabad

Andhra Pradesh High Court · (1951) CriLJ 710

Constitution of India, 1950 — Article 19, 21, 226, 246

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High Courts14 Apr 1950

Secunderabad Commercial and Banking Co. Vs Indermull

Andhra Pradesh High Court · AIR 1950 AP 59

Civil Procedure Code, 1908 (CPC) — Section 115Hyderabad Civil Procedure Code, 1323 — Section 615, 616Hyderabad Rent Control Order, 1353 — Section 2, 3, 5, 6, 7

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High Courts11 Apr 1950