High Courts16 Jul 1953
Mahadoo Vs State of Hyderabad
Andhra Pradesh High Court · AIR 1953 AP 303 : (1954) CriLJ 75
Criminal Procedure Code, 1898 (CrPC) — Section 423Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 330, 380
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1953
102 judgments · page 4 of 6
High Courts14 Jul 1953
Commr. of Income Tax Vs Baliram Santhoba
Andhra Pradesh High Court · (1953) 07 AP CK 0005
Finance Act, 1944 — Section 6Hyderabad Income Tax Act, 1357 — Section 10, 12, 14(2), 15, 15AIncome Tax (Amendment) Act, 1941 — Section 17(4)
High Courts13 Jul 1953
Pappuswamy Vs Chellampalli Eashwariah
Andhra Pradesh High Court · (1953) 07 AP CK 0009
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 2, Order 38 Rule 5, 145IHyderabad Small Causes Courts Act, 1330 — Section 9Provincial Small Cause Courts Act, 1887 — Section 17
High Courts09 Jul 1953
Basvarala Satteyya Vs Malsoor and Others
Andhra Pradesh High Court · (1954) CriLJ 444
Penal Code, 1860 (IPC) — Section 488
High Courts08 Jul 1953
Commr. of Income Tax Vs Nagaria Oil Mills
Andhra Pradesh High Court · (1953) 07 AP CK 0006
English Income Tax Act — Section 36(1)Hyderabad Income Tax Act, 1357 — Section 12, 12(2), 12(5), 24, 24(12)Income Tax Act, 1918 — Section 10(2), 30(1), 4(1)
High Courts01 Jul 1953
Mohammad Khaja Vs Monappa
Andhra Pradesh High Court · (1953) 07 AP CK 0003
Registration Act, 1908 — Section 10, 17, 22, 28, 49Transfer of Property Act, 1882 — Section 54, 69
High Courts30 Jun 1953Dismissed
Mohomad Hussain Vs Korwar Earappa
Andhra Pradesh High Court · (1953) 06 AP CK 0004
Andhra Pradesh (Telangana Area) Public Societies Registration Act, 1350 — Section 10(1), 10(2)Registration Act, 1908 — Section 17(1K)
High Courts19 Jun 1953
Chandrappa Vs Gyanamma and Others
Andhra Pradesh High Court · (1953) 06 AP CK 0003
High Courts18 Jun 1953
Hyderabad State Vs Mukund Reddy
Andhra Pradesh High Court · AIR 1953 AP 272 : (1953) CriLJ 1647
Criminal Procedure Code, 1898 (CrPC) — Section 110, 117, 200, 247
High Courts16 Jun 1953Allowed
Santoba and Others Vs Madhavarao and Others
Andhra Pradesh High Court · AIR 1953 AP 276
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 97
High Courts10 Apr 1953Dismissed
Polsetty Papayya Vs Hon''ble Revenue Minister Yogi Raj
Andhra Pradesh High Court · AIR 1953 AP 242
Hyderabad Asami Shikmi Act — Section 24, 7Hyderabad Tenancy and Agricultural Lands Act, 1950 — Section 103, 44
High Courts08 Apr 1953
Kishen Rao Vs Mahboob Ali and Another
Andhra Pradesh High Court · (1953) 04 AP CK 0004
Constitution of India, 1950 — Article 226
High Courts08 Apr 1953
Thadlapalli Sarsothamma and Another Vs Yadlapalli Amrithamma
Andhra Pradesh High Court · (1953) 04 AP CK 0002
Civil Procedure Code, 1908 (CPC) — Section 154, 96
High Courts08 Apr 1953
Sahibzadi Yavarunnisa Begum Vs Syed Ahmed Ali Khan and Others
Andhra Pradesh High Court · (1953) 04 AP CK 0001
Hyderabad Jagirdars Debt Settlement Act, 1952 — Section 2, 25, 6(2)
High Courts06 Apr 1953Dismissed
Chanda Kantiah Vs Commr. E.P.T.
Andhra Pradesh High Court · AIR 1953 AP 238
Excess Profits Tax Act, 1940 — Section 48(3)Hyderabad Excess Profits Tax Act, 1940 — Section 5(2)
High Courts30 Mar 1953
Ramchendera Srinavas Vs The Shahdara Sharanpur Light Railway
Andhra Pradesh High Court · AIR 1953 AP 40
Contract Act, 1872 — Section 72Limitation Act, 1908 — Article 62, 96Railways Act, 1890 — Section 47
High Courts30 Mar 1953
Joint family business of Ramchandera Srinavas Vs The Shahdara Sharanpur Light Railway
Andhra Pradesh High Court · AIR 1953 AP 40
Contract Act, 1872 — Section 72
High Courts25 Mar 1953
Hyderabad Deccan Cigarette Factory Vs Commr. of Income Tax
Andhra Pradesh High Court · (1953) 03 AP CK 0006
Income Tax Act, 1922 — Section 10(2)
High Courts19 Mar 1953Dismissed
Dost Mohammad Khan Vs Hyderabad Government and Others
Andhra Pradesh High Court · AIR 1953 AP 222
Hyderabad Atiyat Inquiries Act, 1952 — Section 15
High Courts19 Mar 1953
Dayaram Surajmal Vs Commr. E.P.T.
Andhra Pradesh High Court · (1953) 03 AP CK 0003
Excess Profits Tax Act, 1940 — Section 2(5), 4