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Andhra Pradesh High Court judgments, 1981

143 judgments · page 4 of 8

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High Courts05 Sept 1981

K. Nagabhushanam and Others Vs Collector, Krishna Distirct and Others

Andhra Pradesh High Court · AIR 1982 AP 123

Andhra Pradesh Gram Panchayats (Declaration of Village) Rules, 1969 — Rule 12Andhra Pradesh Gram Panchayats Act, 1964 — Section 232, 3, 3(1), 3(2)Andhra Pradesh Municipalities Act, 1965 — Section 3
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High Courts05 Sept 1981

K. Krishna Murthy Vs V. Ashwathanarayana Rao and Another

Andhra Pradesh High Court · AIR 1982 AP 83

Andhra Pradesh (Andhra Area) Village Officers Service Rules, 1969 — Rule 75, 75Constitution of India, 1950 — Article 309
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High Courts03 Sept 1981

Mangalapuru Subrahmanyam and Others Vs The District Collector (Panchayats Wing), Nellore and Others

Andhra Pradesh High Court · AIR 1982 AP 50

Andhra Pradesh Gram Panchayats (Registration of Electors) Rules, 1978 — Rule 27, 27(2)Andhra Pradesh Gram Panchayats Act, 1964 — Section 217Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1
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High Courts31 Aug 1981

The Fisherman Co-op. Society Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1982 AP 53

Andhra Pradesh Co-operative Societies Act, 1964 — Section 16(5), 76(2), 77Constitution of India, 1950 — Article 226
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High Courts28 Aug 1981

S. Vs Hindustan Aeronautics Ltd. and Another

Andhra Pradesh High Court · (1982) 2 LLJ 7

Constitution of India, 1950 — Article 14, 16
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High Courts28 Aug 1981

The Andhra Pradesh Football Association and Others Vs Kurnool District Football Association

Andhra Pradesh High Court · AIR 1982 AP 97 : (1982) 1 AnWR 256

Andhra Pradesh (Telangana Area) Public Societies Registration Act, 1350 — Section 11
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High Courts27 Aug 1981

T. Ramadevi Vs T.V. Subrahmanyam

Andhra Pradesh High Court · AIR 1982 AP 10

Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 21A
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High Courts26 Aug 1981

Kanuri Venkata Rangadass and Others Vs Kanuri Venkata Krishna Rao and Others

Andhra Pradesh High Court · AIR 1982 AP 60

Constitution of India, 1950 — Article 226
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High Courts25 Aug 1981

Hindustan Machine Tools Workers Staff Union Vs Hindustan Machine Tools Limited and Another

Andhra Pradesh High Court · (1982) 1 APLJ 24 : (1982) 1 LLJ 178

Andhra Pradesh Factories and Establishments (National, Festival and other Holidays) Act, 1974 — Section 11, 11(1)Constitution of India, 1950 — Article 12, 209, 310, 311, 366
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High Courts24 Aug 1981Allowed

A.N. Dyes Corporation Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1981 AP 386 : (1981) 2 APLJ 293

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 13, 14, 19(1), 26Constitution of India, 1950 — Article 226
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High Courts24 Aug 1981

Gram Panchayat, Mandapaka and Others Vs District Collector, W.G. District, Eluru and Others

Andhra Pradesh High Court · AIR 1982 AP 15 : (1984) 2 APLJ 272

Andhra Pradesh Gram Panchayats Act, 1964 — Section 83(3), 85(1), 85(3)Constitution of India, 1950 — Article 133(1)
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High Courts21 Aug 1981

United India Fire and General Insurance Co. Ltd. Vs Pallamparthy Indiramma and Others

Andhra Pradesh High Court · (1983) 54 CompCas 802

Motor Vehicles Act, 1939 — Section 110A, 95(2)
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High Courts21 Aug 1981

Gaddam Narsa Reddy and Others Vs Collector, Adilabad District and Others

Andhra Pradesh High Court · AIR 1982 AP 1

Andhra Pradesh Scheduled Areas Land Transfer Regulations, 1959 — Section 3, 3(1), 3(2)Constitution of India, 1950 — Article 244(1)Hyderabad Tenancy and Agricultural Lands Act, 1950 — Section 47, 50B
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High Courts21 Aug 1981

United India Fire and General Insurance Co. Ltd. Vs Pallamparty Indiramma and Others

Andhra Pradesh High Court · AIR 1982 AP 267

Motor Vehicles Act, 1939 — Section 110, 95, 95(2)
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High Courts19 Aug 1981

Banka Kandaswamy Reddy Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1982) CriLJ 393

Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 482, 91Evidence Act, 1872 — Section 122, 123, 124, 126, 129
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High Courts14 Aug 1981

A.B. Nageswara Rao Vs The Deputy Commissioner, Endowments Department, Kakinda and Others

Andhra Pradesh High Court · AIR 1982 AP 110

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 10, 5, 6, 77, 8(3)
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High Courts11 Aug 1981Dismissed

Bejgam Veeranna, Venkata Narasimhulu and Others Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1981 AP 350 : (1981) 2 APLJ 170

Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 3(3)Evidence Act, 1872 — Section 115
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High Courts11 Aug 1981

V. Ram Reddy Vs The Chariman, The Sircilla Co-operative Agricultural Development Bank Ltd. and Others

Andhra Pradesh High Court · AIR 1982 AP 20

Constitution of India, 1950 — Article 226
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High Courts10 Aug 1981

Bharat Heavy Electricals Ltd. Vs State and Another

Andhra Pradesh High Court · (1981) CriLJ 1529

Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 451, 457, 457(1), 482
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High Courts08 Aug 1981

Kale Balaswamy and Others Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1981) CriLJ 1710

Penal Code, 1860 (IPC) — Section 147, 148, 323, 324, 34
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