High Courts17 Aug 1951
Gopaldas and others Vs Dagduram and others
Andhra Pradesh High Court · AIR 1951 AP 39
Hyderabad Civil Procedure Code, 1323 — Section 8
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,285 judgments · page 1,811 of 1,815
High Courts09 Aug 1951
State of Hyderabad Vs Siddappa and Others
Andhra Pradesh High Court · AIR 1953 AP 207 : (1953) CriLJ 1141
Hyderabad Penal Code, 1324 — Section 124, 243
High Courts06 Aug 1951
Trimbak Prasad Vs State of Hyderabad and another
Andhra Pradesh High Court · AIR 1951 AP 39
Hyderabad Land Revenue Act, 1317 — Section 74, 87
High Courts01 Aug 1951
Joshi Reddy Vs State of Hyderabad
Andhra Pradesh High Court · (1952) CriLJ 702
Penal Code, 1860 (IPC) — Section 562
High Courts31 Jul 1951
C. Suryanarayan Vs Ratanlal and others
Andhra Pradesh High Court · AIR 1951 AP 39
Civil Procedure Code, 1908 (CPC) — Section 101, 92
High Courts30 Jul 1951
Bhawandas and Others Vs Kishenrao and Others
Andhra Pradesh High Court · (1951) 07 AP CK 0004
Suits Valuation Act, 1887 — Section 6
High Courts25 Jul 1951
Sitaram and others Vs Chamanlal
Andhra Pradesh High Court · AIR 1951 AP 39
Contract Act, 1872 — Section 30
High Courts24 Jul 1951
Mohd. Fazlur Rahman and Others Vs Custodian of Evacuee Property and Another
Andhra Pradesh High Court · (1951) 07 AP CK 0007
Administration of Evacuee Property (Central) Rules, 1950 — Rule 10, 9Administration of Evacuee Property Act, 1950 — Section 10, 10(1), 12, 13, 2Constitution of India, 1950 — Article 19, 31
High Courts23 Jul 1951
Bompalli Sathia Vs Government of Hyderabad
Andhra Pradesh High Court · (1951) CriLJ 1527
Constitution of India, 1950 — Article 22
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
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)