High Courts12 Nov 1990

Dharma Reddy Vs State and Another

Andhra Pradesh High Court · (1991) 1 ALT 101 : (1991) CriLJ 1476

Cattle Trespass Act, 1871 — Section 20Criminal Procedure Code, 1973 (CrPC) — Section 156, 157, 190, 2, 40
High Courts06 Nov 1990

Attili Narayana Rao Vs State of A.P.

Andhra Pradesh High Court · (1991) 1 ALT 400

Constitution of India, 1950 — Article 226Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 22, 9Requisitioning and Acquisition of Immovable Property Rules, 1953 — Rule 10(5), 10(6)
High Courts06 Nov 1990

Dileep Damodaran Vs Govt. of A.P. and others

Andhra Pradesh High Court · AIR 1991 AP 194 : (1991) 1 ALT 207

Andhra Pradesh Agricultural University Act, 1963 — Section 3Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 12, 15, 2, 3, 3(1)Constitution of India, 1950 — Article 14, 15, 15(4), 226, 29
High Courts26 Oct 1990Allowed

Vallabhaneni Sarala Devi Vs Rachapudi Subba Rao

Andhra Pradesh High Court · (1991) 1 ALT 297 : (1991) 1 APLJ 288

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 32Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 14