High Courts10 Apr 1952
Ahmad-Un-Nissa Begum and another Vs The State and others
Andhra Pradesh High Court · AIR 1952 AP 39
Constitution of India, 1950 — Article 133, 136, 154, 154(2)(a), 162Government of India Act, 1935 — Section 40, 40(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,176 judgments · page 1,802 of 1,809
High Courts10 Apr 1952Allowed
Balawa Vs Kadappa and Others
Andhra Pradesh High Court · AIR 1953 AP 24
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 7 Rule 10
High Courts09 Apr 1952
Danlam Rangiah Vs Baftday Narsimlu
Andhra Pradesh High Court · (1952) 04 AP CK 0007
Registration Act, 1908 — Section 17
High Courts09 Apr 1952
Pannalal Lahoti Vs State of Hyderabad
Andhra Pradesh High Court · (1952) CriLJ 1740
Constitution of India, 1950 — Article 1, 227, 228, 254, 372
High Courts09 Apr 1952
Sonaji and another Vs Narhar
Andhra Pradesh High Court · AIR 1952 AP 39
Evidence Act, 1872 — Section 134
High Courts31 Mar 1952
Narsappa Vs State of Hyderabad
Andhra Pradesh High Court · AIR 1953 AP 60 : (1953) CriLJ 498
Hyderabad Gambling Act, 1305 — Section 5, 6, 7
High Courts25 Mar 1952
Holloor Gopal Rao and Others Vs War Nasi Shiv Ramiah
Andhra Pradesh High Court · (1952) 03 AP CK 0003
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 19
High Courts24 Mar 1952
State of Hyderabad Vs Annantha Reddy and Others
Andhra Pradesh High Court · AIR 1953 AP 133 : (1953) CriLJ 746
Criminal Procedure Code, 1898 (CrPC) — Section 162, 288Evidence Act, 1872 — Section 145, 27Penal Code, 1860 (IPC) — Section 148, 302
High Courts18 Mar 1952
Sripathi Rangaiah Vs Batkari samma and another
Andhra Pradesh High Court · AIR 1958 AP 722
Evidence Act, 1872 — Section 11, 13
High Courts18 Mar 1952
Mohanlal and Others Vs Hyderabad State
Andhra Pradesh High Court · AIR 1952 AP 147 : (1952) CriLJ 1307
Contract Act, 1872 — Section 30Public Gambling Act, 1867 — Section 13
High Courts18 Mar 1952
Muzaffaruddin Vs Hajira Begum and Others
Andhra Pradesh High Court · (1952) CriLJ 996
High Courts03 Mar 1952
Addu Achiar Vs The Custodian, Evacuee Property
Andhra Pradesh High Court · (1952) 03 AP CK 0006
General Clauses Act, 1897 — Section 3(25)Registration Act, 1908 — Section 17, 2(6)Stamp Act, 1899 — Section 32, 61
High Courts27 Feb 1952
Aurangabad Mills Ltd. Vs Industrial Court
Andhra Pradesh High Court · AIR 1952 AP 39
Industrial Disputes Act, 1947 — Section 2, 7, 7(1)
High Courts12 Feb 1952
Sarojini Bai Vs The Custodian Evacuee Property
Andhra Pradesh High Court · AIR 1952 AP 39
Registration Act, 1908 — Section 17
High Courts08 Feb 1952
(SIC)shmibai and Others Vs Bhoja and Others
Andhra Pradesh High Court · (1952) 02 AP CK 0007
Evidence Act, 1872 — Section 92Law of Property Act, 1925 — Section 205Registration Act, 1908 — Section 17
High Courts04 Feb 1952Dismissed
State of Hyderabad Vs Kaneez Fatema
Andhra Pradesh High Court · AIR 1953 AP 155
High Courts04 Feb 1952Dismissed
Amir Khan and Others Vs Abdullah Khan and Others
Andhra Pradesh High Court · AIR 1953 AP 20
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7
High Courts03 Feb 1952Allowed
Mohammadi Begum Vs Mir Mahdi Ali Khan Shamsheer Nawaz Jung and Others
Andhra Pradesh High Court · (1952) 02 AP CK 0003
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(3), Order 26 Rule 11, 106, 109, 151Limitation Act, 1963 — Article 110, 56
High Courts31 Jan 1952
Mohommed Binsalim Vs Fakira Mohommed
Andhra Pradesh High Court · (1952) 01 AP CK 0007
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Hyderabad Money Lenders Act, 1349 — Section 9
High Courts25 Jan 1952
Basappa and others Vs Parwatamma
Andhra Pradesh High Court · AIR 1952 AP 39
Hyderabad High Court Act — Section 10(2)