COURT ARCHIVE

Andhra Pradesh High Court judgments, 1950

48 judgments · page 3 of 3

High Courts10 Mar 1950Allowed

Baji Rao Vs Ganaji and Others

Andhra Pradesh High Court · AIR 1953 AP 137

Limitation Act, 1963 — Article 118, 133Transfer of Property Act, 1882 — Section 67

High Courts10 Mar 1950Allowed

Andhra Pradesh High Court · AIR 1953 AP 121

Specific Relief Act, 1963 — Section 22(B)

High Courts10 Mar 1950Allowed

Andhra Pradesh High Court · AIR 1953 AP 173

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 31, 58

High Courts01 Mar 1950

Andhra Pradesh High Court · AIR 1950 AP 15

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 23(1), 48Hyderabad Civil Procedure Code, 1323 — Section 262, 28(1)

High Courts27 Feb 1950

Andhra Pradesh High Court · AIR 1950 AP 5

Waqf Act, 1995 — Section 14

High Courts23 Feb 1950

Andhra Pradesh High Court · AIR 1951 AP 77 : (1951) CriLJ 224

Hyderabad Abkari Act, 1316 — Section 10, 31

High Courts17 Feb 1950Dismissed

Andhra Pradesh High Court · AIR 1950 AP 62

Hyderabad Civil Procedure Code, 1323 — Section 7

High Courts16 Feb 1950

Andhra Pradesh High Court · AIR 1950 AP 14

Limitation Act, 1963 — Section 21(2)