High Courts18 Jan 1952
Muzaffaruddin Vs Hajira Begum and others
Andhra Pradesh High Court · AIR 1952 AP 39
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,176 judgments · page 1,803 of 1,809
High Courts11 Jan 1952
Thatha Rao Dada Rao Vs JummarIal Dhanji and Another
Andhra Pradesh High Court · (1952) 01 AP CK 0006
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, Order 8 Rule 5, 100
High Courts11 Jan 1952
Hussain Ali Vs The State of Hyderabad
Andhra Pradesh High Court · (1952) CriLJ 1005
Criminal Procedure Code, 1898 (CrPC) — Section 197Government of India Act, 1935 — Section 270Penal Code, 1860 (IPC) — Section 120B, 161, 165, 201, 279
High Courts09 Jan 1952
K.B. Irani and another Vs The Custodian of Evacuee Property, Hyderabad
Andhra Pradesh High Court · AIR 1952 AP 39
Administration of Evacuee Property Act, 1950 — Section 2, 2(j), 40
High Courts09 Jan 1952Dismissed
Barket Lal Vs Devidas and Others
Andhra Pradesh High Court · AIR 1953 AP 29
Civil Procedure Code, 1908 (CPC) — Section 13, 14
High Courts09 Jan 1952
G. Ramchandrayya Vs Nethi Iswarayya
Andhra Pradesh High Court · AIR 1952 AP 39
Civil Procedure Code, 1908 (CPC) — Section 115, 40
High Courts07 Jan 1952
Ali Mohomed Vs Mahomed abdul Gani and Others
Andhra Pradesh High Court · AIR 1952 AP 146 : (1952) CriLJ 1297
High Courts04 Jan 1952
Hussaini Begum Vs State of Hyderabad
Andhra Pradesh High Court · AIR 1952 AP 39
Administration of Evacuee Property Act, 1950 — Section 7
High Courts04 Jan 1952
Rajeshwar Rao Vs Bansidhar Rao
Andhra Pradesh High Court · (1952) CriLJ 1299
Criminal Procedure Code, 1898 (CrPC) — Section 197, 96
High Courts03 Jan 1952
Roognath Vs Modi Food Production Co. Ltd.
Andhra Pradesh High Court · AIR 1952 AP 39
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 5, Order 13 Rule 7, Order 7 Rule 17Criminal Procedure Code, 1898 (CrPC) — Section 78Hyderabad Civil Procedure Code, 1323 — Section 167, 169
High Courts14 Dec 1951
Amir Ahmmad and others Vs Meer Nizam Ali
Andhra Pradesh High Court · AIR 1951 AP 39
Contract Act, 1872 — Section 68Guardians and Wards Act, 1890 — Section 29Transfer of Property Act, 1882 — Section 53A, 54
High Courts07 Dec 1951
The State of Hyderabad Vs C. Sathiah
Andhra Pradesh High Court · AIR 1952 AP 149 : (1952) CriLJ 1351
Criminal Procedure Code, 1898 (CrPC) — Section 439Evidence Act, 1872 — Section 114
High Courts04 Dec 1951Dismissed
Kharka and Others Vs Yellappa
Andhra Pradesh High Court · AIR 1953 AP 28
High Courts30 Nov 1951
Ramdayal and another Vs Shankarlal and others
Andhra Pradesh High Court · AIR 1951 AP 39
Constitution of India, 1950 — Article 261, 261(3), 372(1)Presidency Towns Insolvency Act, 1909 — Section 126, 2Provincial Insolvency Act, 1920 — Section 50, 77
High Courts26 Nov 1951
Shamshir Ali Vs Ratnaji
Andhra Pradesh High Court · AIR 1951 AP 39
Contract Act, 1872 — Section 23, 57, 65
High Courts19 Nov 1951
Gangar Laxmanna Vs Bhojawa
Andhra Pradesh High Court · (1952) CriLJ 1311
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts16 Nov 1951
Maqdoom Mohiuddin Vs State of Hyderabad
Andhra Pradesh High Court · AIR 1951 AP 39
Constitution of India, 1950 — Article 19(c), 22, 226
High Courts14 Nov 1951
Chandrappa and Others Vs Megharaj
Andhra Pradesh High Court · AIR 1952 AP 38 : (1952) CriLJ 343
Criminal Procedure Code, 1898 (CrPC) — Section 155, 160Penal Code, 1860 (IPC) — Section 441, 448
High Courts06 Nov 1951
Asaram Vs Hyderabad Government
Andhra Pradesh High Court · AIR 1952 AP 78 : (1952) CriLJ 707
Defence of Hyderabad Rules — Rule 3(1), 72
High Courts05 Nov 1951
Jagannath Singh and Another Vs Sangeet Kistayya
Andhra Pradesh High Court · (1952) CriLJ 505
Hyderabad Penal Code, 1324 — Section 292, 339, 376