COURT ARCHIVE

Andhra Pradesh High Court judgments, 1985

169 judgments · page 4 of 9

High Courts19 Jul 1985

A.T.K. Venkata Thathacharulu Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1986 AP 23

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 18, 20, 20(1), 67, 67(1)

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High Courts16 Jul 1985

Manda Suryakanthamma Vs District Registrar of Assurance, Srikakulam

Andhra Pradesh High Court · AIR 1986 AP 3 : (1986) 1 APLJ 1

Contract Act, 1872 — Section 126, 2(17)Court Fees Act, 1870 — Article 6Stamp Act, 1899 — Article 15, 16, 35, 48

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High Courts15 Jul 1985

K. Omprakash Vs K. Nalini

Andhra Pradesh High Court · AIR 1986 AP 167

Hindu Marriage Act, 1955 — Section 13

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High Courts15 Jul 1985

G. Veerabrahmam Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1986) 1 APLJ 82

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Evidence Act, 1872 — Section 3

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High Courts12 Jul 1985Allowed

R. Sugandamma Vs District Educational Officer and Others

Andhra Pradesh High Court · (1999) 6 ALT 692

Constitution of India, 1950 — Article 30(1)

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High Courts12 Jul 1985

Syed Noorishah Vs Director of Enforcement, New Delhi and Another

Andhra Pradesh High Court · (1985) 07 AP CK 0007

Foreign Exchange Regulation Act, 1973 — Section 51, 9(1)

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High Courts12 Jul 1985

Sri Dhanalakshmi Kanyaka Parameswari Rice Mill Vs Commercial Tax Officer, Chilakaluripet

Andhra Pradesh High Court · (1986) 63 STC 168

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High Courts12 Jul 1985

M. Kiran Babu Vs Government of Andh. Pra. and another

Andhra Pradesh High Court · AIR 1986 AP 275

Constitution of India, 1950 — Article 133, 134A, 154(1), 163, 163(1)

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High Courts09 Jul 1985

C.R.K. Prasad Vs The Sub-Collector, Vijayawada

Andhra Pradesh High Court · AIR 1985 AP 390 : (1985) 3 APLJ 130

Stamp Act, 1899 — Article 31

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High Courts05 Jul 1985

T.G. Thimmaiah Chetty and Others Vs The District Registrar, Kurnool

Andhra Pradesh High Court · AIR 1986 AP 14

Stamp Act, 1899 — Article 40, 2(15)

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High Courts26 Jun 1985

N. Ranga Rao Vs Government of India

Andhra Pradesh High Court · (1987) 1 APLJ 131 : (1986) 2 LLJ 1

Army Act, 1950 — Section 10, 18, 19, 191, 192Army Rules, 1954 — Rule 16Constitution of India, 1950 — Article 161(1), 161(2), 162, 166(3), 226

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High Courts26 Jun 1985

P. Eswara Reddy Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1985) 3 APLJ 43

Criminal Procedure Code, 1973 (CrPC) — Section 167, 482Penal Code, 1860 (IPC) — Section 415, 420

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High Courts25 Jun 1985

J.H. Krishna Murthy (Deceased by LR''s) Vs Feroz Khan (Deceased by LR''s) and Another

Andhra Pradesh High Court · AIR 1986 AP 83

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3

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High Courts22 Jun 1985

Madineni Kondaiah and Others Vs Yaseen Fatima and Others

Andhra Pradesh High Court · (1986) 1 ACC 501 : (1986) ACJ 1 : AIR 1986 AP 62 : (1985) 3 APLJ 150

Motor Vehicles Act, 1939 — Section 31

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High Courts19 Jun 1985

Gattu Prabhakar and Another Vs Thummanapalli Brahmaiah and Others

Andhra Pradesh High Court · AIR 1986 AP 173 : (1987) 62 CompCas 710

Motor Vehicles Act, 1939 — Section 110A, 92A

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High Courts19 Jun 1985

G. Prabhakar and Another Vs Thummanapalli Brahmaiah and Another

Andhra Pradesh High Court · (1986) 2 ACC 346 : (1986) ACJ 196

Motor Vehicles Act, 1988 — Section 110A, 110D, 92A

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High Courts14 Jun 1985

United India Insurance Co. Ltd. Vs P. Seethamma and Others

Andhra Pradesh High Court · (1986) 1 ACC 423 : (1988) 63 CompCas 47

Motor Vehicles Act, 1939 — Section 95(2)

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High Courts14 Jun 1985

Ambica Chemical Products Vs Income Tax Officer

Andhra Pradesh High Court · (1991) 191 ITR 382

Income Tax Act, 1961 — Section 139, 139(8), 215, 217, 258Income Tax Rules, 1962 — Rule 117A, 40

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High Courts10 Jun 1985

Pakkireddi Mastan Reddy Vs Talamati Srinivasulu Reddy and Another

Andhra Pradesh High Court · (1985) 3 APLJ 330

Criminal Procedure Code, 1973 (CrPC) — Section 221(2), 255(2), 300

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High Courts10 Jun 1985

Muppala Ranganayakamma Vs K. Ramalakshmi and Others

Andhra Pradesh High Court · (1985) 06 AP CK 0003

Criminal Procedure Code, 1973 (CrPC) — Section 177, 179, 190, 200

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