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)
COURT ARCHIVE
Andhra Pradesh High Court judgments
36,285 judgments · page 1,814 of 1,815
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
High Courts26 Apr 1950
Abdul Karim Vs Govt. of Hyderabad
Andhra Pradesh High Court · (1951) CriLJ 710
Constitution of India, 1950 — Article 19, 21, 226, 246
High Courts14 Apr 1950
Secunderabad Commercial and Banking Co. Vs Indermull
Andhra Pradesh High Court · AIR 1950 AP 59
Civil Procedure Code, 1908 (CPC) — Section 115Hyderabad Civil Procedure Code, 1323 — Section 615, 616Hyderabad Rent Control Order, 1353 — Section 2, 3, 5, 6, 7
High Courts11 Apr 1950
Excise Department Vs Magiah
Andhra Pradesh High Court · AIR 1951 AP 54 : (1951) CriLJ 281
Criminal Procedure Code, 1898 (CrPC) — Section 219, 319
High Courts11 Apr 1950
Excise Department Vs Chota Hanmanthu
Andhra Pradesh High Court · AIR 1951 AP 88 : (1951) CriLJ 718
Criminal Procedure Code, 1898 (CrPC) — Section 219
High Courts31 Mar 1950
Sadashiv Pandurang Vs Namdev Devayya
Andhra Pradesh High Court · AIR 1950 AP 47
Hyderabad Land Acquisition Act, 1309 — Section 21, 21(2)
High Courts22 Mar 1950Allowed
Kammi Minni Nagiah and Another Vs Popur Venkiah
Andhra Pradesh High Court · AIR 1950 AP 50
High Courts21 Mar 1950Dismissed
Bapurao Vs Hanumanthrao and Others
Andhra Pradesh High Court · AIR 1950 AP 48
Limitation Act, 1963 — Article 160
High Courts16 Mar 1950
Syed Abdul Karim Vs Fatima-Unnisa Begum
Andhra Pradesh High Court · AIR 1951 AP 49 : (1951) CriLJ 208
Penal Code, 1860 (IPC) — Section 488
High Courts10 Mar 1950Allowed
Baji Rao Vs Ganaji and Others
Andhra Pradesh High Court · AIR 1953 AP 137
Limitation Act, 1963 — Article 118, 133Transfer of Property Act, 1882 — Section 67
High Courts10 Mar 1950Allowed
Bagiriti Vs Laxmibai
Andhra Pradesh High Court · AIR 1953 AP 121
Specific Relief Act, 1963 — Section 22(B)
High Courts10 Mar 1950Allowed
Radhabai and Another Vs Gango Bai
Andhra Pradesh High Court · AIR 1953 AP 173
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 31, 58