High Courts20 Aug 1953
Bankat Lal Badruka and Others Vs State
Andhra Pradesh High Court · (1954) CriLJ 437
COMPANIES ACT, 1956 — Section 131, 134, 32, 76, 77
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,176 judgments · page 1,795 of 1,809
High Courts20 Aug 1953
Venka Vs Jagannath and Others
Andhra Pradesh High Court · (1953) 08 AP CK 0008
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103Limitation Act, 1963 — Article 116, 135
High Courts20 Aug 1953Allowed
Ratan Lalji Gulab Chand Vs Dali Chand and Others
Andhra Pradesh High Court · (1953) 08 AP CK 0004
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 20
High Courts17 Aug 1953
Shaik Mohammad Vs The Custodian General of Evacuee Property and Another
Andhra Pradesh High Court · (1953) 08 AP CK 0006
Administration of Evacuee Property Act, 1950 — Section 27, 40, 7Constitution of India, 1950 — Article 226, 236
High Courts13 Aug 1953
Sunder Singh Vs The State
Andhra Pradesh High Court · (1954) CriLJ 458
Penal Code, 1860 (IPC) — Section 353, 392
High Courts11 Aug 1953
Mir Hussain Ali Khan Vs Gopikishan and Others
Andhra Pradesh High Court · (1953) 08 AP CK 0010
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92, 47Limitation Act, 1963 — Article 166, 168, 181
High Courts07 Aug 1953Dismissed
Vaijnath and Another Vs Dagdudas and Others
Andhra Pradesh High Court · (1953) 08 AP CK 0012
High Courts07 Aug 1953
Ramakrishen and Another Vs Ranga Kishtiah and Others
Andhra Pradesh High Court · (1953) 08 AP CK 0009
High Courts05 Aug 1953
Sailum Eshwarayya Vs Thakur Devi Singh
Andhra Pradesh High Court · (1953) 08 AP CK 0003
Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 49Negotiable Instruments Act, 1881 (NI) — Section 69, 70, 71, 80, 81
High Courts05 Aug 1953
Hulliah and Another Vs State
Andhra Pradesh High Court · (1954) CriLJ 454
Penal Code, 1860 (IPC) — Section 141, 299, 304, 325, 34
High Courts04 Aug 1953
Ajmira Desai Vs Madanlal
Andhra Pradesh High Court · (1953) 08 AP CK 0005
Limitation Act, 1963 — Section 20
High Courts31 Jul 1953
Commr. of Income Tax Vs Pingle Industries Ltd.
Andhra Pradesh High Court · (1953) 07 AP CK 0007
Income Tax Act, 1961 — Section 10(2), 66(1)
High Courts30 Jul 1953
Nannekhan Vs Ganpati and Others
Andhra Pradesh High Court · (1953) 07 AP CK 0010
Limitation Act, 1877 — Section 28, 6, 8
High Courts30 Jul 1953Dismissed
Mohmed Hussain and Others Vs The State of Hyderabad
Andhra Pradesh High Court · AIR 1953 AP 298
Constitution of India, 1950 — Article 14, 16, 226, 309, 310Government of India Act, 1919 — Section 96B
High Courts21 Jul 1953
The State Vs Tadlapalli Kishtiah
Andhra Pradesh High Court · AIR 1953 AP 267
Criminal Procedure Code, 1898 (CrPC) — Section 432Hyderabad Public Security Act, 1348 — Section 13(2)
High Courts17 Jul 1953Dismissed
Butool Begum Vs The State
Andhra Pradesh High Court · (1953) 07 AP CK 0008
Hyderabad City Improvement Board Regulation — Section 3, 5, 6, 7
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
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