High Courts04 Sept 1950
Venkatkishenrao and Others Vs State of Hyderabad
Andhra Pradesh High Court · (1951) CriLJ 495
Penal Code, 1860 (IPC) — Section 379
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,176 judgments · page 1,808 of 1,809
High Courts28 Aug 1950
Hyderabad State Vs Chandar
Andhra Pradesh High Court · (1951) CriLJ 1398
Constitution of India, 1950 — Article 1, 2, 225, 330, 375
High Courts25 Aug 1950
Baldey Jagidishwarayya and Others Vs Kotagiri Tejalingam and Others
Andhra Pradesh High Court · AIR 1950 AP 63
Hyderabad Civil Procedure Code, 1323 — Section 550, 650
High Courts21 Aug 1950Allowed
The Government of Hyderabad Vs Govindu Bai
Andhra Pradesh High Court · AIR 1950 AP 70
High Courts11 Aug 1950
Showkat-un-nissa Begum and Others Vs State of Hyderabad
Andhra Pradesh High Court · AIR 1950 AP 20
Adaptation of Laws Order, 1950 — Rule 2, 28Constitution of India, 1950 — Article 123, 13, 13(1), 13(2), 132General Clauses Act, 1897 — Section 3(12), 5(3), 6
High Courts10 Aug 1950Dismissed
Shaw Ahmed Mohiuddin Kadri Vs Shah Yehiya Alum Kadri
Andhra Pradesh High Court · AIR 1950 AP 52
Limitation Act, 1963 — Article 106, 120, 131, 145, 48
High Courts09 Aug 1950
Mohammed Abdur Rahman and Others Vs Hyderabad State
Andhra Pradesh High Court · AIR 1950 AP 66
Constitution of India, 1950 — Article 22Defence of India Rules, 1962 — Rule 26, 26(1)Defence of Reaim Consolidated Regulations, 1914 — Regulation 14B
High Courts07 Aug 1950
Subbamma Vs Mohd. Abdul Hafiz and Another
Andhra Pradesh High Court · AIR 1950 AP 55
Evidence Act, 1872 — Section 111Hyderabad Evidence Act — Section 90
High Courts07 Aug 1950Dismissed
Rajjulal and Others Vs Jalaluddin and Another
Andhra Pradesh High Court · AIR 1950 AP 51
Andhra Pradesh (Telangana Area) Public Societies Registration Act, 1350 — Section 10(1)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 58Registration Act, 1908 — Section 17
High Courts07 Aug 1950Dismissed
Kandkuri Anthya and Others Vs Korakola Gattadu and Another
Andhra Pradesh High Court · AIR 1950 AP 58
Transfer of Property Act, 1882 — Section 54
High Courts06 Aug 1950Allowed
Mohd. Samshuddin Khan Vs Sultan Ali Khan
Andhra Pradesh High Court · AIR 1950 AP 44
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts28 Jul 1950
Bhimanna and Others Vs Elhara Basappa
Andhra Pradesh High Court · AIR 1950 AP 46
Limitation Act, 1963 — Article 160, 182, 5, 5(2)
High Courts25 Jul 1950
Pannalal Vs Harna Bai
Andhra Pradesh High Court · AIR 1950 AP 37
Transfer of Property Act, 1882 — Section 54, 6
High Courts20 Jul 1950Allowed
K. Laxman Rao Vs Bhavani Singh and Another
Andhra Pradesh High Court · AIR 1950 AP 43
High Courts19 Jul 1950Allowed
Mahabub Nissa Begum and Others Vs Mahomed Yusuff and Others
Andhra Pradesh High Court · AIR 1950 AP 41
High Courts05 Jul 1950
Narayanamma Vs The State of Hyderabad
Andhra Pradesh High Court · AIR 1950 AP 68
Constitution of India, 1950 — Article 22, 32Preventive Detention Act, 1950 — Section 3(1), 7
High Courts29 Jun 1950
Banut Yenkya Vs The State of Hyderabad
Andhra Pradesh High Court · AIR 1950 AP 39
Preventive Detention Act, 1950 — Section 7
High Courts21 Jun 1950
Bhimalaxminarayan and Others Vs Madamsetti Krishna
Andhra Pradesh High Court · AIR 1950 AP 18
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Hyderabad Civil Procedure Code, 1323 — Section 13, 31, 81
High Courts24 May 1950
Mohammed Baquar Hussain Qureshi Vs The State of Hyderabad
Andhra Pradesh High Court · (1951) CriLJ 708
Constitution of India, 1950 — Article 227
High Courts28 Apr 1950
Morampudi Narsayya Vs Hyderabad State
Andhra Pradesh High Court · AIR 1951 AP 79 : (1951) CriLJ 502
Constitution of India, 1950 — Article 22, 226