COURT ARCHIVE

Andhra Pradesh High Court judgments, 1952

112 judgments · page 5 of 6

High Courts12 Apr 1952Allowed

Shivamma Vs Abdur Rahman

Andhra Pradesh High Court · AIR 1953 AP 25

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High Courts10 Apr 1952

Digambar Rao and Another Vs Dhondu

Andhra Pradesh High Court · (1952) 04 AP CK 0008

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, 151Hyderabad Civil Procedure Code, 1323 — Order 21 Rule 100, Order 21 Rule 32(1), Order 21 Rule 97, Order 21 Rule 99, 289

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High Courts10 Apr 1952

Ahmad-Un-Nissa Begum and another Vs The State and others

Andhra Pradesh High Court · AIR 1952 AP 39

Constitution of India, 1950 — Article 133, 136, 154, 154(2)(a), 162Government of India Act, 1935 — Section 40, 40(1)

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High Courts10 Apr 1952Allowed

Balawa Vs Kadappa and Others

Andhra Pradesh High Court · AIR 1953 AP 24

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 7 Rule 10

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High Courts09 Apr 1952

Danlam Rangiah Vs Baftday Narsimlu

Andhra Pradesh High Court · (1952) 04 AP CK 0007

Registration Act, 1908 — Section 17

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High Courts09 Apr 1952

Pannalal Lahoti Vs State of Hyderabad

Andhra Pradesh High Court · (1952) CriLJ 1740

Constitution of India, 1950 — Article 1, 227, 228, 254, 372

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High Courts09 Apr 1952

Sonaji and another Vs Narhar

Andhra Pradesh High Court · AIR 1952 AP 39

Evidence Act, 1872 — Section 134

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High Courts31 Mar 1952

Narsappa Vs State of Hyderabad

Andhra Pradesh High Court · AIR 1953 AP 60 : (1953) CriLJ 498

Hyderabad Gambling Act, 1305 — Section 5, 6, 7

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High Courts25 Mar 1952

Holloor Gopal Rao and Others Vs War Nasi Shiv Ramiah

Andhra Pradesh High Court · (1952) 03 AP CK 0003

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 19

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High Courts24 Mar 1952

State of Hyderabad Vs Annantha Reddy and Others

Andhra Pradesh High Court · AIR 1953 AP 133 : (1953) CriLJ 746

Criminal Procedure Code, 1898 (CrPC) — Section 162, 288Evidence Act, 1872 — Section 145, 27Penal Code, 1860 (IPC) — Section 148, 302

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High Courts18 Mar 1952

Sripathi Rangaiah Vs Batkari samma and another

Andhra Pradesh High Court · AIR 1958 AP 722

Evidence Act, 1872 — Section 11, 13

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High Courts18 Mar 1952

Mohanlal and Others Vs Hyderabad State

Andhra Pradesh High Court · AIR 1952 AP 147 : (1952) CriLJ 1307

Contract Act, 1872 — Section 30Public Gambling Act, 1867 — Section 13

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High Courts18 Mar 1952

Muzaffaruddin Vs Hajira Begum and Others

Andhra Pradesh High Court · (1952) CriLJ 996

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High Courts03 Mar 1952

Addu Achiar Vs The Custodian, Evacuee Property

Andhra Pradesh High Court · (1952) 03 AP CK 0006

General Clauses Act, 1897 — Section 3(25)Registration Act, 1908 — Section 17, 2(6)Stamp Act, 1899 — Section 32, 61

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High Courts27 Feb 1952

Aurangabad Mills Ltd. Vs Industrial Court

Andhra Pradesh High Court · AIR 1952 AP 39

Industrial Disputes Act, 1947 — Section 2, 7, 7(1)

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High Courts12 Feb 1952

Sarojini Bai Vs The Custodian Evacuee Property

Andhra Pradesh High Court · AIR 1952 AP 39

Registration Act, 1908 — Section 17

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High Courts08 Feb 1952

(SIC)shmibai and Others Vs Bhoja and Others

Andhra Pradesh High Court · (1952) 02 AP CK 0007

Evidence Act, 1872 — Section 92Law of Property Act, 1925 — Section 205Registration Act, 1908 — Section 17

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High Courts04 Feb 1952Dismissed

State of Hyderabad Vs Kaneez Fatema

Andhra Pradesh High Court · AIR 1953 AP 155

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High Courts04 Feb 1952Dismissed

Amir Khan and Others Vs Abdullah Khan and Others

Andhra Pradesh High Court · AIR 1953 AP 20

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7

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High Courts03 Feb 1952Allowed

Mohammadi Begum Vs Mir Mahdi Ali Khan Shamsheer Nawaz Jung and Others

Andhra Pradesh High Court · (1952) 02 AP CK 0003

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(3), Order 26 Rule 11, 106, 109, 151Limitation Act, 1963 — Article 110, 56

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