COURT ARCHIVE

Andhra Pradesh High Court judgments, 1985

169 judgments · page 5 of 9

High Courts10 Jun 1985

Divisional Manager, New India Assurance Co. Ltd. Vs D. Latcha Naidu

Andhra Pradesh High Court · (1987) 62 CompCas 736

Criminal Procedure Code, 1973 (CrPC) — Section 202, 294, 319, 319(1), 482Penal Code, 1860 (IPC) — Section 109, 351, 418, 420, 465

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High Courts05 May 1985

Coromandal Fertilizers Ltd. Vs P. Venugopal and Others

Andhra Pradesh High Court · (1986) 1 LLJ 417

Industrial Disputes Act, 1947 — Section 11, 17(2), 2, 2A, 33

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High Courts26 Apr 1985

M.V. Elisabeth and Others Vs Harwan Investment and Trading Pvt. Ltd.

Andhra Pradesh High Court · AIR 1986 AP 184

Admiralty Courts Act, 1861 — Section 35, 6Constitution of India, 1950 — Article 225, 372

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High Courts25 Apr 1985

A. Jogi Naidu Vs Koyalada Venkataramana and Others

Andhra Pradesh High Court · (1985) 04 AP CK 0026

Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(1), 397(3), 399(3), 402Penal Code, 1860 (IPC) — Section 148, 307, 324, 326

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High Courts25 Apr 1985

K. Sivarama Krishna Prasad Vs K. Bharathi and Another

Andhra Pradesh High Court · (1985) 2 ALT 123 : (1985) 2 APLJ 305

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)

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High Courts25 Apr 1985

Mariabhilli Ramanna and Others Vs Andhavarapu Dharmayya and Another

Andhra Pradesh High Court · (1985) 04 AP CK 0004

Criminal Procedure Code, 1973 (CrPC) — Section 249, 482

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High Courts24 Apr 1985

Fatimunnisa Begum Vs Mohammed Zainulabuddin Saheb (deceased by Lrs) and Others

Andhra Pradesh High Court · AIR 1986 AP 355

Limitation Act, 1963 — Article 136

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High Courts22 Apr 1985

Hyderabad Race Club Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1985) 153 ITR 521

Companies Act, 1956 — Section 25Income Tax Act, 1961 — Section 11, 11(2), 2(15), 256, 80G

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High Courts22 Apr 1985

Ghiasuddin Babu Khan Vs Commissioner of Income Tax Mirza Asaf Alikhan Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1985) 153 ITR 707

Income Tax Act, 1961 — Section 256(2), 296, 64, 64(1)Wealth Tax Act, 1957 — Section 4(1)

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High Courts22 Apr 1985

Pannabai Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1985) 153 ITR 608

Gift Tax Act, 1958 — Section 2Income Tax Act, 1961 — Section 139(2), 143(2), 143(3), 148, 160Wealth Tax Act, 1957 — Section 14(2), 17, 3

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High Courts19 Apr 1985

United India Fire and General Insurance Co. Ltd. (Now United India Insurance Co. Ltd.) Vs Pithani Venkanna and Others

Andhra Pradesh High Court · (1987) ACJ 48 : (1987) 62 CompCas 330

Motor Vehicles Act, 1939 — Section 110A, 110AA, 95(1)

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High Courts19 Apr 1985

Government of Andhra Pradesh and Others Vs Dasari Subbayamma and Another

Andhra Pradesh High Court · AIR 1986 AP 154

Constitution of India, 1950 — Article 342

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High Courts19 Apr 1985

Parre Prasad Rao Vs State of A.P.

Andhra Pradesh High Court · (1985) CriLJ 1930

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 190, 2, 202Telegraph Wires (Unlawful Possession) Act, 1950 — Section 3, 5, 7

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High Courts19 Apr 1985

Parre Prasad Rao Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1985) CriLJ 1930

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 190, 2, 4

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High Courts18 Apr 1985

Pedda Yerrappagari Venkataramana Reddy and Another Vs District Collector, Chittoor and Another

Andhra Pradesh High Court · AIR 1986 AP 162

Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 17(4), 4, 4(1), 5, 5A

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High Courts18 Apr 1985

C.H. Jagdeshwar and Another Vs S. Rajaiah and Another

Andhra Pradesh High Court · (1987) 2 ACC 479

Motor Vehicles Act, 1938 — Section 110, 95(2)

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High Courts18 Apr 1985

Vittal Reddy Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1987) 30 TAXMAN 252

Income Tax Act, 1961 — Section 139, 143, 144, 217, 246Land Acquisition Act, 1894 — Section 11, 28

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High Courts18 Apr 1985

C.H. Jagdeshwar Vs S. Rajaiah and Another

Andhra Pradesh High Court · (1986) ACJ 740 : (1987) 62 CompCas 32

Motor Vehicles Act, 1939 — Section 110, 95(2)

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High Courts17 Apr 1985

E. Madan Mohan Rao Vs Registrar, Kakatiya University, Warangal

Andhra Pradesh High Court · (1988) 1 LLJ 65

Kakatiya University Act, 1976 — Section 29

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High Courts17 Apr 1985

The Public Prosecutor, High Court of Andhra Pradesh, Hyderabad Vs Vijjapu Manikumar

Andhra Pradesh High Court · (1985) 3 APLJ 327

Criminal Procedure Code, 1973 (CrPC) — Section 245(1)Prevention of Food Adulteration Act, 1954 — Section 13(1)

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