High Courts13 Apr 1954
Kasal Narayan Vs An Manala Laxmi Narsimmam
Andhra Pradesh High Court · (1954) 04 AP CK 0005
Contract Act, 1872 — Section 74Sales of Goods Act, 1930 — Section 27
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1954
178 judgments · page 8 of 9
High Courts12 Apr 1954
In Re Boya Burranna and Others
Andhra Pradesh High Court · (1955) CriLJ 81
Criminal Procedure Code, 1898 (CrPC) — Section 164, 367Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts12 Apr 1954
Gantepatgi Pedda Jangadu and others Vs Kondur Venkatlakshmikant Rao
Andhra Pradesh High Court · (1954) 04 AP CK 0001
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts07 Apr 1954
Jahangir Begum Vs Gulam Ali Ahmed
Andhra Pradesh High Court · (1954) 04 AP CK 0003
Transfer of Property Act, 1882 — Section 51, 53A, 6
High Courts02 Apr 1954
Ahmed S. and Others Vs The State
Andhra Pradesh High Court · (1955) CriLJ 1066
Criminal Procedure Code, 1898 (CrPC) — Section 234, 242, 342
High Courts02 Apr 1954
Syed Ahmed Vs Qadir Unnissa Begum
Andhra Pradesh High Court · (1954) 04 AP CK 0006
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63, 115Hyderabad Limitation Act, 1322 — Section 15Limitation Act, 1963 — Article 160, 182, 14, 14(1)
High Courts31 Mar 1954
B.N. Chobe and Others Vs M.S. Palnitkar and Another
Andhra Pradesh High Court · (1954) 03 AP CK 0017
Commonwealth of Australia Constitution Act, 1900 — Section 92Constitution of India, 1950 — Article 1, 301, 302, 303, 304Constitution of the United States of America Act — Section 8(3)
High Courts31 Mar 1954
Shivappa and Others Vs Hyderabad State
Andhra Pradesh High Court · (1955) CriLJ 953
Penal Code, 1860 (IPC) — Section 121, 121A, 149, 34, 396
High Courts31 Mar 1954
Sarwarlal and Others Vs State of Hyderabad
Andhra Pradesh High Court · (1954) 03 AP CK 0003
Constitution of India, 1950 — Article 13, 13(2), 135, 136, 143Hyderabad Jagir (Commutation) Regulation, 1359 — Section 10, 11, 13, 14, 17
High Courts26 Mar 1954
Sulaiman Hussain Abidi Vs The State of Hyderabad
Andhra Pradesh High Court · (1954) 03 AP CK 0001
Constitution of India, 1950 — Article 226, 7
High Courts24 Mar 1954Allowed
Munyaraj Vs Venkatapati and others
Andhra Pradesh High Court · (1954) 03 AP CK 0012
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 33
High Courts23 Mar 1954Dismissed
Maram Raj Trimalachari and others Vs Aknoor Yelluga and others
Andhra Pradesh High Court · (1954) 03 AP CK 0016
High Courts23 Mar 1954Dismissed
Siddappa and others Vs Mahadevamma
Andhra Pradesh High Court · (1954) 03 AP CK 0014
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 6, Order 33 Rule 7
High Courts23 Mar 1954
C.M. Narayan Swamy Vs Girdharilal and others
Andhra Pradesh High Court · (1954) 03 AP CK 0006
Constitution of India, 1950 — Article 254
High Courts22 Mar 1954
Mangilal Vs Thakurse Bhai and Others
Andhra Pradesh High Court · (1954) 03 AP CK 0018
Civil Procedure Code, 1908 (CPC) — Section 73Hyderabad (Abolition of Jagirs) Regulations, 1358 — Section 6Hyderabad Civil Procedure Code, 1323 — Section 372
High Courts22 Mar 1954
Pannalal Lahoti Vs State of Hyderabad
Andhra Pradesh High Court · (1954) CriLJ 1093
Constitution of India, 1950 — Article 13, 254, 372, 4Criminal Procedure Code, 1898 (CrPC) — Section 435, 439, 455Evidence Act, 1872 — Section 114
High Courts22 Mar 1954Dismissed
Abdul Wahed Vs The State
Andhra Pradesh High Court · (1954) 03 AP CK 0010
Constitution of India, 1950 — Article 310(2), 311, 311(1), 32(1)
High Courts16 Mar 1954
Kodarap Laxmiah Vs The State of Hyderabad
Andhra Pradesh High Court · (1954) 03 AP CK 0007
Constitution of India, 1950 — Article 31
High Courts11 Mar 1954Dismissed
Chela Narayan Vs Joint Registrar of the Hyderabad Co-operative Societies, Hyderabad Govt. and others
Andhra Pradesh High Court · (1954) 03 AP CK 0019
Constitution of India, 1950 — Article 226