COURT ARCHIVE

Andhra Pradesh High Court judgments

36,285 judgments · page 1,812 of 1,815

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

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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

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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

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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

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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

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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

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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

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High Courts02 Mar 1951

Ahlyaji Vs Ambadass

Andhra Pradesh High Court · AIR 1951 AP 39

Land Alienation Act, 1939 — Section 6

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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

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High Courts01 Feb 1951

Sanjaila Khatoon Vs The State of Hyderabad

Andhra Pradesh High Court · (1951) CriLJ 918

Preventive Detention Act, 1950 — Section 12(2)

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High Courts01 Feb 1951

Gopinath Vs Sayed Pathru

Andhra Pradesh High Court · (1951) 02 AP CK 0002

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 5, Order 41 Rule 27, Order 41 Rule 28Hyderabad Civil Procedure Code, 1323 — Section 109

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High Courts01 Feb 1951

Khaja Mian Vs State of Hyderabad

Andhra Pradesh High Court · AIR 1953 AP 204 : (1953) CriLJ 1136

Arms Act, 1959 — Section 10Hyderabad Arms Regulations, 1358 — Section 11, 14

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High Courts15 Jan 1951

Tukaram Vs Gangubai

Andhra Pradesh High Court · AIR 1951 AP 39

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High Courts05 Jan 1951

Khaza Basheeruddin Vs Yeliya

Andhra Pradesh High Court · AIR 1951 AP 39

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High Courts04 Jan 1951

Wahab Ali Vs Qamro Bi and Others

Andhra Pradesh High Court · AIR 1951 AP 117 : (1951) CriLJ 1299

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High Courts03 Jan 1951

Mohamed Abdul Raoof and Others Vs State of Hyderabad

Andhra Pradesh High Court · AIR 1951 AP 50 : (1951) CriLJ 273

Constitution of India, 1950 — Article 226, 227

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High Courts02 Jan 1951

Hyderabad State Vs Beerappa and Others

Andhra Pradesh High Court · AIR 1951 AP 91 : (1951) CriLJ 912

Criminal Procedure Code, 1898 (CrPC) — Section 224Penal Code, 1860 (IPC) — Section 2, 267, 319

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High Courts27 Dec 1950

Ramalingam and others Vs Sreeselam

Andhra Pradesh High Court · AIR 1950 AP 39

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High Courts21 Dec 1950Dismissed

Janardhan Reddy and Others Vs State and Others

Andhra Pradesh High Court · AIR 1953 AP 219

Constitution of India, 1950 — Article 132, 134(1)Hyderabad High Court Act — Section 4(3)

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High Courts18 Dec 1950

The State of Hyderabad Vs Sidlingappa and Others

Andhra Pradesh High Court · (1952) CriLJ 722

Criminal Procedure Code, 1898 (CrPC) — Section 281, 350

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