High Courts29 Oct 1953
Azizuddin Ansari Vs State of Hyderabad and Another
Andhra Pradesh High Court · (1954) CriLJ 528
Constitution of India, 1950 — Article 19, 21, 226, 7
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1953
102 judgments · page 2 of 6
High Courts28 Oct 1953Allowed
Ekbal-unnissa Begum Vs Mir Ahmed Ali Khan
Andhra Pradesh High Court · (1953) 10 AP CK 0011
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5
High Courts28 Oct 1953
State of Hyderabad Vs Kankadu
Andhra Pradesh High Court · (1954) CriLJ 651
Criminal Procedure Code, 1898 (CrPC) — Section 342, 61Penal Code, 1860 (IPC) — Section 224, 376
High Courts27 Oct 1953
Kalu Vs Bhawanji
Andhra Pradesh High Court · (1953) 10 AP CK 0008
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 41 Rule 25Evidence Act, 1872 — Section 21Hyderabad Civil Procedure Code, 1323 — Section 580
High Courts27 Oct 1953
Venkatrao Vs Rukminibai
Andhra Pradesh High Court · (1954) CriLJ 1291
Criminal Procedure Code, 1898 (CrPC) — Section 234, 353, 360
High Courts22 Oct 1953
Sosa Bai Vs Murari Lal
Andhra Pradesh High Court · (1953) 10 AP CK 0001
Hyderabad Civil Procedure Code, 1323 — Section 559, 605(1)Registration Act, 1908 — Section 17
High Courts14 Oct 1953
Vadla Kistiah and Others Vs State of Hyderabad
Andhra Pradesh High Court · (1954) CriLJ 641
Penal Code, 1860 (IPC) — Section 109, 149, 302, 334, 364
High Courts06 Oct 1953
Ramarao Vs Shivram and Others
Andhra Pradesh High Court · (1954) CriLJ 671
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts01 Oct 1953
Molugu Paniah Vs Molugu Ramanatham and Others
Andhra Pradesh High Court · (1953) 10 AP CK 0009
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 18 Rule 1, Order 18 Rule 3, Order 38 Rule 1, Order 43 Rule 1Government of India Act, 1935 — Section 224
High Courts01 Oct 1953
Satyanarayan and Another Vs Murarilal
Andhra Pradesh High Court · (1953) 10 AP CK 0005
High Courts30 Sept 1953
Firm of Soma Rajaiah and Others Vs Sales Tax Officer and Another
Andhra Pradesh High Court · (1953) 09 AP CK 0005
Constitution of India, 1950 — Article 14, 200, 226, 286, 286(3)Essential Goods (Declaration and Regulation of Tax on Sale and Purchase) Act, 1952 — Section 3Hyderabad General Sales Tax Act, 1950 — Section 2
High Courts28 Sept 1953
Mahajan and Others Vs State of Hyderabad
Andhra Pradesh High Court · (1954) CriLJ 767
Criminal Procedure Code, 1898 (CrPC) — Section 234, 235
High Courts18 Sept 1953
Dara Shahpurji and Another Vs Askarai Begum and Others
Andhra Pradesh High Court · (1953) 09 AP CK 0006
Contract Act, 1872 — Section 23, 64
High Courts14 Sept 1953Dismissed
Vikaruddin Vs Osmania University and Others
Andhra Pradesh High Court · (1953) 09 AP CK 0010
Constitution of India, 1950 — Article 14, 226Osmania University Rules — Rule 1, 11, 2, 3Universities Act, 1904 — Section 25
High Courts11 Sept 1953
Konduri Buchi Rajalingam Vs State of Hyderabad for Secretary Finance Department and Others
Andhra Pradesh High Court · (1953) 09 AP CK 0008
Constitution of India, 1950 — Article 14, 143, 143J, 226, 286Essential Supplies (Temporary Powers) Act, 1946 — Section 1(2)Hyderabad General Sales Tax Act, 1950 — Section 10, 11, 13, 2, 3
High Courts10 Sept 1953
Waheed Hasan Khan Vs State of Hyderabad
Andhra Pradesh High Court · (1954) CriLJ 1397
Constitution of India, 1950 — Article 254Criminal Procedure Code, 1898 (CrPC) — Section 25Penal Code, 1860 (IPC) — Section 25, 271
High Courts10 Sept 1953
Manmanthappa Vs Parvathi Bai and Others
Andhra Pradesh High Court · (1953) 09 AP CK 0004
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 3, 146, 148
High Courts10 Sept 1953Allowed
Mudgal Rao Vs State of Hyderabad and Another
Andhra Pradesh High Court · (1953) 09 AP CK 0003
Constitution of India, 1950 — Article 164, 226, 238Hyderabad Atiyat Inquiries Act, 1952 — Section 13, 13(2)
High Courts10 Sept 1953
Dagduba and Another Vs Abdul Gafoor Khan
Andhra Pradesh High Court · (1953) 09 AP CK 0001
Civil Procedure Code, 1882 — Section 205Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 20 Rule 7, Order 41 Rule 1Hyderabad Limitation Act, 1322 — Article 138
High Courts03 Sept 1953
Ganga Bishan Vs Mohd. Abdul Aziz
Andhra Pradesh High Court · (1953) 09 AP CK 0002
Civil Procedure Code, 1908 (CPC) — Section 115Finance Act, 1927 — Section 5Stamp Act, 1899 — Article 37, 9, 33