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Andhra Pradesh High Court judgments, 1952

112 judgments · page 3 of 6

High Courts09 Sept 1952

Narayan and Others Vs State

Andhra Pradesh High Court · AIR 1953 AP 161 : (1953) CriLJ 935

Criminal Procedure Code, 1898 (CrPC) — Section 154Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 109, 243, 302, 34, 342
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High Courts08 Sept 1952

Ameenuddin Vs Mohammad Khader Ali

Andhra Pradesh High Court · (1952) 09 AP CK 0007

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35(1), Order 21 Rule 36, Order 34 Rule 8Hyderabad Houses (Rent, Eviction and Lease) Control Act, 1954 — Section 8Transfer of Property Act, 1882 — Section 111
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High Courts14 Aug 1952

Muzafaruddin Mohammad Vs State

Andhra Pradesh High Court · AIR 1953 AP 219 : (1953) CriLJ 1320

Criminal Procedure Code, 1898 (CrPC) — Section 340, 61Penal Code, 1860 (IPC) — Section 340, 409, 498
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High Courts12 Aug 1952

Rani Shankeramma Vs Government

Andhra Pradesh High Court · (1952) 08 AP CK 0003

Constitution of India, 1950 — Article 13, 14, 19(1), 225, 226Court of Wards Act — Section 53, 8Hyderabad Atiyat Inquiries Act, 1952 — Section 13
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High Courts11 Aug 1952Dismissed

Mohammad Ismail Vs Sakina Begum

Andhra Pradesh High Court · AIR 1953 AP 55

Civil Procedure Code Amendment Act, 1877 — Section 10, 12, 151Hyderabad Houses (Rent, Eviction and Lease) Control Act, 1954 — Section 6
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High Courts31 Jul 1952

Maruthi Vs Saheb Rao and Others

Andhra Pradesh High Court · (1952) 07 AP CK 0007

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, Order 21 Rule 2Hyderabad Civil Procedure Code, 1323 — Order 21 Rule 15(2), Order 21 Rule 2, 249, 272
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