High Courts25 Feb 1953
Abugunda and Others Vs Devgunda
Andhra Pradesh High Court · AIR 1953 AP 253 : (1953) CriLJ 1524
Criminal Procedure Code, 1898 (CrPC) — Section 148Penal Code, 1860 (IPC) — Section 145
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,176 judgments · page 1,797 of 1,809
High Courts23 Feb 1953
Vijay Rao Vs State
Andhra Pradesh High Court · AIR 1953 AP 285 : (1953) CriLJ 1856
Criminal Procedure Code, 1898 (CrPC) — Section 476, 480Penal Code, 1860 (IPC) — Section 228, 413, 481, 486
High Courts23 Feb 1953
State Vs Prabhu Dayal
Andhra Pradesh High Court · AIR 1953 AP 273 : (1953) CriLJ 1841
Criminal Procedure Code, 1898 (CrPC) — Section 156, 157, 173, 195Penal Code, 1860 (IPC) — Section 155, 190, 211, 463, 467
High Courts20 Feb 1953
The State Vs Mumtaz Ali and Others
Andhra Pradesh High Court · AIR 1953 AP 257 : (1953) CriLJ 1640
Criminal Procedure Code, 1898 (CrPC) — Section 268, 30, 337Penal Code, 1860 (IPC) — Section 268, 30, 337, 400
High Courts18 Feb 1953
Bua bi and Another Vs Khadija Begum
Andhra Pradesh High Court · AIR 1953 AP 263 : (1953) CriLJ 1630
Penal Code, 1860 (IPC) — Section 145, 148
High Courts11 Feb 1953
Ranba Vs Bansilal and Another
Andhra Pradesh High Court · (1953) 02 AP CK 0006
Limitation Act, 1908 — Article 135, 139Transfer of Property Act, 1882 — Section 68
High Courts04 Feb 1953Dismissed
Noor Mohammad Vs Sedmal
Andhra Pradesh High Court · (1953) 02 AP CK 0010
Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 133(1)
High Courts03 Feb 1953
Goverdhan Bang and Jt. Family of Kaniram Laxminarayan Vs Govt. of the Union of India
Andhra Pradesh High Court · AIR 1953 AP 40
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts03 Feb 1953
T.R. Arvindam Vs Mariam Vauderman
Andhra Pradesh High Court · (1953) 02 AP CK 0002
Special Marriage Act, 1954 — Section 13, 17, 2
High Courts31 Jan 1953
Komrusetti Agayya and Another Vs Sub-judge and Another
Andhra Pradesh High Court · (1953) 01 AP CK 0008
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4, Order 41 Rule 31Constitution of India, 1950 — Article 227
High Courts27 Jan 1953
Dangam Vanket Rajam Vs Peddi Gundla Rajiah
Andhra Pradesh High Court · (1953) 01 AP CK 0009
Evidence Act, 1872 — Section 116
High Courts20 Jan 1953Dismissed
Laxminiwas Ganeriwal Vs The Election Commissioner
Andhra Pradesh High Court · AIR 1953 AP 240
Representation of the People Act, 1951 — Section 100
High Courts15 Jan 1953
Bhagoji Vs Hyderabad Govt.
Andhra Pradesh High Court · (1954) CriLJ 1378
Criminal Procedure Code, 1898 (CrPC) — Section 429Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 201, 302
High Courts15 Jan 1953
Mohamed Habibuddin Vs Government of Hyderabad
Andhra Pradesh High Court · (1953) 01 AP CK 0005
Administration of Evacuee Property Act, 1950 — Section 1, 40Constitution of India, 1950 — Article 14, 226
High Courts15 Jan 1953
Naimullah Khan Vs State of Hyderabad
Andhra Pradesh High Court · AIR 1953 AP 233 : (1953) CriLJ 1388
Criminal Procedure Code, 1898 (CrPC) — Section 227, 236, 237, 387, 423Penal Code, 1860 (IPC) — Section 380, 406, 408
High Courts13 Jan 1953
Lakshmamma Vs Someswar Rao and Another
Andhra Pradesh High Court · (1953) 01 AP CK 0004
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 14 Rule 1
High Courts12 Jan 1953Dismissed
Mukanda Vs Birdychand
Andhra Pradesh High Court · AIR 1953 AP 271
Civil Procedure Code, 1908 (CPC) — Order 46 Rule 1
High Courts08 Jan 1953
Abdullah and Others Vs Hanmanthappa
Andhra Pradesh High Court · AIR 1953 AP 286 : (1953) CriLJ 1862
Criminal Procedure Code, 1898 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 145
High Courts11 Dec 1952
Kalaporla Saidulu Vs Hyderabad Government
Andhra Pradesh High Court · AIR 1953 AP 249 : (1953) CriLJ 1517
Penal Code, 1860 (IPC) — Section 145, 149, 302, 364
High Courts10 Dec 1952
T.S. Ramchandra Rao Vs Government of India
Andhra Pradesh High Court · (1952) 12 AP CK 0006
Government of India Act, 1935 — Section 240