High Courts13 Apr 1951
Mir Ahmed Ali Khan Vs State of Hyderabad
Andhra Pradesh High Court · AIR 1953 AP 188 : (1953) CriLJ 1166
Criminal Procedure Code, 1898 (CrPC) — Section 494(8)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1951
78 judgments · page 4 of 4
High Courts13 Apr 1951Dismissed
M.A. Ganapathy Iyer and Another Vs Hyderabad State
Andhra Pradesh High Court · (1951) 04 AP CK 0002
Constitution of India, 1950 — Article 206(3), 283(3), 286(3), 288(3)Essential Supplies (Temporary Powers) Act, 1946 — Section 2
High Courts13 Apr 1951
Syed Mohd. Kasim Razvi and Others Vs The State of Hyderabad
Andhra Pradesh High Court · (1951) CriLJ 1123
Constitution of India, 1950 — Article 21
High Courts04 Apr 1951
Toomu Chandriah and Others Vs The Civil Administrator
Andhra Pradesh High Court · (1951) 04 AP CK 0005
Constitution of India, 1950 — Article 14, 19, 246, 31, 31(2)Defence of Hyderabad Act — Section 15, 18Defence of Hyderabad Rules — Rule 66A, 67, 70, 74
High Courts02 Apr 1951
Pasnuri Ambarao Vs Lakhiram Ramchandriah and Others
Andhra Pradesh High Court · AIR 1951 AP 96 : (1951) CriLJ 922
Constitution of India, 1950 — Article 161, 372
High Courts12 Mar 1951
Gesulal and Another Vs State of Hyderabad
Andhra Pradesh High Court · (1951) CriLJ 901
Constitution of India, 1950 — Article 11, 14, 374
High Courts09 Mar 1951
Gulamjan Khan and others Vs (sic)ainubunnisa Begum
Andhra Pradesh High Court · AIR 1951 AP 39
Civil Procedure Code, 1908 (CPC) — Section 104
High Courts08 Mar 1951
Gunoor Chandramanamma Vs The State of Hyderabad and Another
Andhra Pradesh High Court · (1951) CriLJ 916
Essential Supplies (Temporary Powers) Act, 1946 — Section 3
High Courts02 Mar 1951
Ahlyaji Vs Ambadass
Andhra Pradesh High Court · AIR 1951 AP 39
Land Alienation Act, 1939 — Section 6
High Courts20 Feb 1951
Alapati Ramamurthi Gelli Krishnamurthi Co. and others Vs Maddi Seethatyya
Andhra Pradesh High Court · AIR 1958 AP 427
Contract Act, 1872 — Section 20, 21, 65, 72Sales of Goods Act, 1930 — Section 35
High Courts01 Feb 1951
Sanjaila Khatoon Vs The State of Hyderabad
Andhra Pradesh High Court · (1951) CriLJ 918
Preventive Detention Act, 1950 — Section 12(2)
High Courts01 Feb 1951
Gopinath Vs Sayed Pathru
Andhra Pradesh High Court · (1951) 02 AP CK 0002
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 5, Order 41 Rule 27, Order 41 Rule 28Hyderabad Civil Procedure Code, 1323 — Section 109
High Courts01 Feb 1951
Khaja Mian Vs State of Hyderabad
Andhra Pradesh High Court · AIR 1953 AP 204 : (1953) CriLJ 1136
Arms Act, 1959 — Section 10Hyderabad Arms Regulations, 1358 — Section 11, 14
High Courts04 Jan 1951
Wahab Ali Vs Qamro Bi and Others
Andhra Pradesh High Court · AIR 1951 AP 117 : (1951) CriLJ 1299
High Courts03 Jan 1951
Mohamed Abdul Raoof and Others Vs State of Hyderabad
Andhra Pradesh High Court · AIR 1951 AP 50 : (1951) CriLJ 273
Constitution of India, 1950 — Article 226, 227
High Courts02 Jan 1951
Hyderabad State Vs Beerappa and Others
Andhra Pradesh High Court · AIR 1951 AP 91 : (1951) CriLJ 912
Criminal Procedure Code, 1898 (CrPC) — Section 224Penal Code, 1860 (IPC) — Section 2, 267, 319