High Courts20 Jul 1951
Kachrulal Vs P.H. Mawle and Another
Andhra Pradesh High Court · AIR 1952 AP 7 : (1952) CriLJ 215
Criminal Procedure Code, 1898 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 394, 400, 463, 471, 476
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,176 judgments · page 1,806 of 1,809
High Courts19 Jul 1951
Afak Haider Vs The State
Andhra Pradesh High Court · AIR 1951 AP 168 : (1951) CriLJ 1522
Arms Act, 1959 — Section 19Criminal Procedure Code, 1898 (CrPC) — Section 403Penal Code, 1860 (IPC) — Section 411, 414
High Courts13 Jul 1951
B. Santhamma Vs State of Hyderabad
Andhra Pradesh High Court · (1951) CriLJ 1402
Constitution of India, 1950 — Article 22, 226
High Courts03 Jul 1951
Hussain Bin Ali and Others Vs Salah Bin Ahmed and Others
Andhra Pradesh High Court · (1951) 07 AP CK 0005
Trusts Act, 1882 — Section 1
High Courts29 Jun 1951
Bikri Narayana and Another Vs State of Hyderabad
Andhra Pradesh High Court · AIR 1953 AP 288 : (1953) CriLJ 1875
High Courts25 Jun 1951
Govinda Vs Vaidyanath
Andhra Pradesh High Court · AIR 1951 AP 39
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts18 Jun 1951
Fazal Nawaz Jung and Another Vs State of Hyderabad
Andhra Pradesh High Court · (1952) CriLJ 873
Penal Code, 1860 (IPC) — Section 307
High Courts16 May 1951Disposed Of
Eknath Vs Jivraj
Andhra Pradesh High Court · (1951) CriLJ 1358
General Clauses Act, 1897 — Section 6, 7Penal Code, 1860 (IPC) — Section 145, 172, 173, 174, 175
High Courts14 Apr 1951
Toomu Chandraiah and Others Vs Civil Administrator
Andhra Pradesh High Court · (1951) 04 AP CK 0003
Constitution of India, 1950 — Article 132, 14, 19, 19(1), 19(5)Defence of Hyderabad Act — Section 15
High Courts13 Apr 1951
Mir Ahmed Ali Khan Vs State of Hyderabad
Andhra Pradesh High Court · AIR 1953 AP 188 : (1953) CriLJ 1166
Criminal Procedure Code, 1898 (CrPC) — Section 494(8)
High Courts13 Apr 1951Dismissed
M.A. Ganapathy Iyer and Another Vs Hyderabad State
Andhra Pradesh High Court · (1951) 04 AP CK 0002
Constitution of India, 1950 — Article 206(3), 283(3), 286(3), 288(3)Essential Supplies (Temporary Powers) Act, 1946 — Section 2
High Courts13 Apr 1951
Syed Mohd. Kasim Razvi and Others Vs The State of Hyderabad
Andhra Pradesh High Court · (1951) CriLJ 1123
Constitution of India, 1950 — Article 21
High Courts04 Apr 1951
Toomu Chandriah and Others Vs The Civil Administrator
Andhra Pradesh High Court · (1951) 04 AP CK 0005
Constitution of India, 1950 — Article 14, 19, 246, 31, 31(2)Defence of Hyderabad Act — Section 15, 18Defence of Hyderabad Rules — Rule 66A, 67, 70, 74
High Courts02 Apr 1951
Pasnuri Ambarao Vs Lakhiram Ramchandriah and Others
Andhra Pradesh High Court · AIR 1951 AP 96 : (1951) CriLJ 922
Constitution of India, 1950 — Article 161, 372
High Courts12 Mar 1951
Gesulal and Another Vs State of Hyderabad
Andhra Pradesh High Court · (1951) CriLJ 901
Constitution of India, 1950 — Article 11, 14, 374
High Courts09 Mar 1951
Gulamjan Khan and others Vs (sic)ainubunnisa Begum
Andhra Pradesh High Court · AIR 1951 AP 39
Civil Procedure Code, 1908 (CPC) — Section 104
High Courts08 Mar 1951
Gunoor Chandramanamma Vs The State of Hyderabad and Another
Andhra Pradesh High Court · (1951) CriLJ 916
Essential Supplies (Temporary Powers) Act, 1946 — Section 3
High Courts02 Mar 1951
Ahlyaji Vs Ambadass
Andhra Pradesh High Court · AIR 1951 AP 39
Land Alienation Act, 1939 — Section 6
High Courts20 Feb 1951
Alapati Ramamurthi Gelli Krishnamurthi Co. and others Vs Maddi Seethatyya
Andhra Pradesh High Court · AIR 1958 AP 427
Contract Act, 1872 — Section 20, 21, 65, 72Sales of Goods Act, 1930 — Section 35