Criminal Procedure Code, 1973 (CrPC) — Section 125, 125, 125(3), 126, 127Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 2, 3, 3(1), 3(2), 3(3)Muslim Women (Protection of Rights on Divorce) Rules, 1986 — Rule 8

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High Courts19 Mar 1990

Usman Khan Bahamani Vs Fathimunnisa Begum and Others

Andhra Pradesh High Court · AIR 1990 AP 225 : (1990) CriLJ 1364

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1), 4, 5, 6, 7Muslim Women (Protection of Rights on Divorce) Rules, 1986 — Rule 8

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High Courts19 Mar 1990

C. Sivakumar and Others Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1991) CriLJ 2337

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120

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High Courts19 Mar 1990

Janardhana Reddy Vs Depot Manager, APSRTC, Hyderabad and Another

Andhra Pradesh High Court · (1990) 2 APLJ 135 : (1992) 1 LLJ 81

Industrial Disputes Act, 1947 — Section 11A

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High Courts16 Mar 1990

Venugopal Loya and Others Vs Vijayalakshmi Bung and Another

Andhra Pradesh High Court · (1991) 71 CompCas 393

Succession Act, 1925 — Section 370

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High Courts16 Mar 1990

M. Padmanabha Iyengar Vs The Government of Andhra Pradesh and others

Andhra Pradesh High Court · AIR 1990 AP 357 : (1990) 2 APLJ 58

Constitution of India, 1950 — Article 226, 26, 31, 31(2)Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6, 6(1)

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High Courts15 Mar 1990Dismissed

R. Audiseshaiah Vs S.M. Mallikarjuna and Others

Andhra Pradesh High Court · (1992) 1 ALT 164 : (1990) 1 AnWR 591

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22

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High Courts14 Mar 1990

Katari Satyanarayana and others Vs The District Collector, Krishna at Machilipatnam

Andhra Pradesh High Court · AIR 1990 AP 326 : (1990) 2 APLJ 430

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 3, 4(1), 5

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High Courts12 Mar 1990

G. Chandra kumari Vs Union of India

Andhra Pradesh High Court · (1990) 1 AnWR 568 : (1991) CriLJ 879

Constitution of India, 1950 — Article 226

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High Courts12 Mar 1990

Kum. D. Anupama and another Vs Principal, College of Engineering Sri Venkateshwara University, Tirupathi and others

Andhra Pradesh High Court · AIR 1991 AP 66

Andhra Pradesh Educational Institutions (Regulation of Admissions) Order, 1974 — Rule 7, 7(2), 9, 9(4)Constitution of India, 1950 — Article 15, 15(1), 226, 371D(1), 371D(2)

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High Courts08 Mar 1990

Kutcherlakota Vijaylakshmi Vs Radimeti Rajaratnamba and others

Andhra Pradesh High Court · AIR 1991 AP 50

Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 14Transfer of Property Act, 1882 — Section 108, 8

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High Courts07 Mar 1990

Arvind Kumar Mahaveer Vs Arvind Exports (P) Ltd., Bombay

Andhra Pradesh High Court · AIR 1990 AP 280 : (1990) 1 APLJ 411

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19, Order 26 Rule 1, Order 26 Rule 15, Order 26 Rule 2, Order 26 Rule 3

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High Courts05 Mar 1990

Amarthala Hemalatha Vs Dasari Balu Rajendra Varaprasad

Andhra Pradesh High Court · AIR 1990 AP 220 : (1990) 1 APLJ 444 : (1991) 2 DMC 194

Divorce Act, 1869 — Section 10, 14, 17, 22, 24Hindu Marriage Act, 1955 — Section 13(1), 13(1)(A)Matrimonial Causes (Amendment) Act, 1973 — Section 1(2)

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High Courts05 Mar 1990

Sri Konaseema Co-operative Central Bank Ltd. Vs Seetharama Raju M. Purshottama Naidu Vs Chitoor District Co-operative Central Bank Ltd. and Others M. Prabhakara Reddy Vs Nellore Co-operative House Building Society Ltd. and Others

Andhra Pradesh High Court · (1990) 03 AP CK 0022

Andhra Pradesh Shops and Establishments Act, 1966 — Section 47Constitution of India, 1950 — Article 12, 13(3), 14, 226

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High Courts05 Mar 1990

All India Muslim Advocates Forum Vs Osman Khan Brahamaini @ Basha and Others

Andhra Pradesh High Court · (1990) 2 DMC 541

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 4, 5, 6, 7

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High Courts05 Mar 1990

G. Beena Vs A.P. University of Health Sciences, Vijaywada and others

Andhra Pradesh High Court · AIR 1990 AP 247 : (1990) 2 APLJ 1

Constitution of India, 1950 — Article 14, 15(4), 226, 309

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High Courts05 Mar 1990

Sri Konaseema Co-operative Central Bank Ltd., Amalapuram and another Vs N. Seetharama Raju

Andhra Pradesh High Court · (1990) 1 APLJ 368 : (1991) 72 CompCas 588

Air Corporations Act, 1953 — Section 45(3)Andhra Pradesh Municipalities Act, 1965 — Section 326(1), 330, 331, 332, 333Andhra Pradesh Shops and Establishments Act, 1966 — Section 2(5), 40, 47

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