High Courts28 Oct 1954
Janni Bibi Vs Mohammed Abdul Rahaman
Andhra Pradesh High Court · AIR 1955 AP 1 : (1955) CriLJ 149
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(6), 489, 489(1), 490
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,285 judgments · page 1,792 of 1,815
High Courts22 Oct 1954
In Re: Dadi Abdul Gaffoor
Andhra Pradesh High Court · AIR 1955 AP 24 : (1955) CriLJ 329
Criminal Procedure Code, 1898 (CrPC) — Section 367(5)Penal Code, 1860 (IPC) — Section 299, 300, 302
High Courts21 Oct 1954
Chinta Lakshminarasayya and Others Vs Laghuvarapu Papayya
Andhra Pradesh High Court · AIR 1955 AP 97
High Courts20 Oct 1954
Venkata Reddy and Others Vs Kolandarareddigari Sankara Reddi
Andhra Pradesh High Court · AIR 1955 AP 31
High Courts20 Oct 1954
Pathuri Venkateswarlu Vs Damacharla Chinna Ragliavulu and Others
Andhra Pradesh High Court · (1954) 10 AP CK 0009
Evidence Act, 1872 — Section 35, 90
High Courts19 Oct 1954
Municipal Council, Rajamundry Vs Simhadri Ranganayakalu and Others
Andhra Pradesh High Court · AIR 1955 AP 107
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Evidence Act, 1872 — Section 114
High Courts19 Oct 1954
Pyda Venkatanarayana and Another Vs Thota Ramaswamy and Others
Andhra Pradesh High Court · AIR 1955 AP 40
Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 526, 556
High Courts19 Oct 1954
K. Rangaraju and Others Vs Illapavaluri Sitaramayya
Andhra Pradesh High Court · AIR 1955 AP 62
Transfer of Property Act, 1882 — Section 108
High Courts18 Oct 1954Dismissed
Shahzadi Begum Vs Hakim Manohar Lal
Andhra Pradesh High Court · (1954) 10 AP CK 0012
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 85, Order 21 Rule 86
High Courts15 Oct 1954Dismissed
The Bank of Bapatla Limited Vs Manyam Biti
Andhra Pradesh High Court · (1954) 10 AP CK 0005
Reserve Bank of India Act, 1934 — Section 2(e), 8, 9
High Courts14 Oct 1954
Katam Veerayya Vs Godela Subbamm
Andhra Pradesh High Court · AIR 1955 AP 78
Limitation Act, 1908 — Article 139
High Courts14 Oct 1954Allowed
Ram Reddy Vs Garla Jankavva
Andhra Pradesh High Court · (1954) 10 AP CK 0004
Civil Procedure Code, 1908 (CPC) — Section 2
High Courts11 Oct 1954Dismissed
V.D. Deshpande and others Vs State of Hyderabad and others
Andhra Pradesh High Court · (1954) 10 AP CK 0008
High Courts30 Sept 1954Dismissed
Attelliswamy and another Vs Hyderabad State and others
Andhra Pradesh High Court · (1954) 09 AP CK 0021
Constitution of India, 1950 — Article 14
High Courts30 Sept 1954Allowed
Venkat Munga Bai and others Vs State of Hyderabad
Andhra Pradesh High Court · (1954) 09 AP CK 0018
Constitution of India, 1950 — Article 14, 19(1)(f), 19(1)(f), 226, 31Pensions Act, 1871 — Section 4
High Courts30 Sept 1954
Bapu and another Vs Shankar Lal
Andhra Pradesh High Court · (1954) 09 AP CK 0017
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 48, 48(1)(b)
High Courts28 Sept 1954Dismissed
Mutsadilal and another Vs Union of India
Andhra Pradesh High Court · (1954) 09 AP CK 0031
Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 123, 124Railways Act, 1989 — Section 55, 55(5)
High Courts28 Sept 1954Allowed
Hiro Lilaram Chablani Vs State of Hyderabad
Andhra Pradesh High Court · (1954) 09 AP CK 0003
Constitution of India, 1950 — Article 223, 225, 226, 311, 311(2)Government of India Act, 1935 — Section 240, 240(2), 240(3)
High Courts24 Sept 1954
P. Sowrayya and Brothers Ltd. Vs Sundaragiri Abdul Khader Saheb
Andhra Pradesh High Court · AIR 1955 AP 29
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts24 Sept 1954
Mohd. Suleman Vs The State
Andhra Pradesh High Court · (1955) CriLJ 956
Criminal Procedure Code, 1898 (CrPC) — Section 256Penal Code, 1860 (IPC) — Section 409