COURT ARCHIVE

Andhra Pradesh High Court judgments, 1991

416 judgments · page 14 of 21

High Courts21 Jun 1991Dismissed

M. Raj Kumar, contractor, Arrack Unit Vs The Excise Superintendent and Another

Andhra Pradesh High Court · (1991) 2 ALT 611

Andhra Pradesh Excise (Lease of Right to Sell Liquor in Retail) Rules, 1969 — Rule 22Andhra Pradesh Excise Act, 1968 — Section 17(1)Constitution of India, 1950 — Article 226

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High Courts20 Jun 1991

Manne Pitcha Rao Vs Nelluri Madhava Rao and Others

Andhra Pradesh High Court · (1991) 3 ALT 114

Andhra Pradesh Gram Panchayats (Conduct of Elections) Rules, 1978 — Rule 51(2), 55(1), 60Andhra Pradesh Gram Panchayats Act, 1964 — Section 14B, 14C(6), 14C(6)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16

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High Courts19 Jun 1991

Rev. T. Ananthan and others Vs P.C. Benjamin and others

Andhra Pradesh High Court · AIR 1992 AP 93 : (1991) 2 ALT 572

Andhra Pradesh Civil Courts Act, 1972 — Section 17, 32, 32(1), 32(5), 32(6)Limitation Act, 1963 — Section 4

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High Courts19 Jun 1991Allowed

G. James and Others Vs G. Murali Krishna and Others

Andhra Pradesh High Court · (1991) 3 ALT 123

Land Acquisition (Andhra Pradesh Amendment and Validation) Act, 1983 — Section 17(5), 4(1), 5ALand Acquisition Act, 1894 — Section 4(1), 5A

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High Courts19 Jun 1991Dismissed

The Commissioner, Kakinada Municipality Vs Kambampati Venkateswara Rao, Kambampati Ramavati and Another

Andhra Pradesh High Court · (1991) 3 ALT 245 : (1991) 2 APLJ 396

Andhra Pradesh Gram Panchayats Act, 1964 — Section 4Andhra Pradesh Municipalities Act, 1965 — Section 87(2)

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High Courts18 Jun 1991Dismissed

Sri G. Mallikharjuna Rao, Formerly District and Sessions Judge, Grade II Vs High Court of Andhra Pradesh and Another

Andhra Pradesh High Court · (1991) 3 ALT 132

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 19(2)

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High Courts18 Jun 1991

Smt. P. Jayalakshmi and another Vs V. Revichandran and another

Andhra Pradesh High Court · AIR 1992 AP 190 : (1991) 2 ALT 596 : (1992) CriLJ 1315 : (1992) 1 DMC 273 : (1992) 2 RCR(Criminal) 187

Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 18, 20, 3, 7, 7(2)

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High Courts18 Jun 1991

Nalajala Narasayya Vs Nalajala Sitayya and others

Andhra Pradesh High Court · AIR 1992 AP 97 : (1991) 3 ALT 285

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 18 Rule 2, Order 18 Rule 3, 151

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High Courts14 Jun 1991Dismissed

Srinivasa Weavers'' Co-op. Production and Sales Society Ltd. Vs Arikati Nageswara Rao and Others

Andhra Pradesh High Court · (1995) 3 LLJ 71

Andhra Pradesh Shops and Establishments Act, 1988 — Section 41

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High Courts14 Jun 1991

Muggula Suryanarayana and others Vs The Gram Panchayat Committee, Bhadrachalam

Andhra Pradesh High Court · AIR 1992 AP 266 : (1991) 2 ALT 425

Constitution of India, 1950 — Article 12, 226, 32Specific Relief Act, 1963 — Section 9

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High Courts14 Jun 1991Dismissed

Sree Srinivasa Weavers Co-op. Production and Sales Society Vs Arikati Nageswara Rao and Another

Andhra Pradesh High Court · (1991) 2 ALT 446 : (1991) 2 APLJ 143

Andhra Pradesh Shops and Establishments Act, 1966 — Section 41(4)Constitution of India, 1950 — Article 226

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High Courts14 Jun 1991Dismissed

Zulaiqa Be and Another Vs Mohd. Mahamood Khan

Andhra Pradesh High Court · (1991) 2 ALT 432 : (1991) 2 APLJ 127

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High Courts12 Jun 1991

M. Ramgopal Vs Chairman, Central Recruitment Board, State Bank Group, Bombay and Another

Andhra Pradesh High Court · (1991) 2 ALT 690 : (1992) 2 LLJ 599

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High Courts12 Jun 1991

Ganta Nagamani Vs Ganta Lakshmana Rao and another

Andhra Pradesh High Court · AIR 1992 AP 76 : (1991) 3 ALT 506 : (1992) 1 DMC 234

Hindu Marriage Act, 1955 — Section 13, 13(1), 23, 23(1), 28

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High Courts12 Jun 1991Dismissed

J. Sadanandam and Others Vs The Election Tribunal (Subordinate Judge, Sangareddy) and Others

Andhra Pradesh High Court · (1991) 3 ALT 16

Andhra Pradesh Gram Panchayats (Amendment) Act, 1986 — Section 12(1), 12(6)Andhra Pradesh Gram Panchayats Act, 1964 — Section 17Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads and Zilla Pranalika Abhivrudhi Sameeksha Mandals Act, 1986 — Section 10, 5(6)

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High Courts12 Jun 1991Dismissed

Smt. Kothacheruvu Lakshmidevamma Vs The District Collector (Returning Officer) and Others

Andhra Pradesh High Court · (1991) 2 ALT 467 : (1991) 2 APLJ 134

Constitution of India, 1950 — Article 226, 324, 329Registration of Electors Rules, 1960 — Rule 21A, 23, 26, 27

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High Courts11 Jun 1991Allowed

P. Siva Kumar Vs Katta Subbaiah and Others

Andhra Pradesh High Court · (1991) 2 ALT 471

Constitution of India, 1950 — Article 226

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High Courts11 Jun 1991

Achcha Bhoomanna Vs The Court of District Munsiff (Election Court) Adilabad and another

Andhra Pradesh High Court · AIR 1992 AP 157 : (1991) 2 ALT 496

Andhra Pradesh Gram Panchayats (Conduct of Elections) Rules, 1964 — Rule 38, 51, 51(2), 56(2), 60Penal Code, 1860 (IPC) — Section 171DRepresentation of the People Act, 1951 — Section 100(1), 83

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High Courts11 Jun 1991

Jagarlamudi Surya Prasad and Others Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1991) 2 ALT 457 : (1991) 2 APLJ 155 : (1991) CivCC 680 : (1993) 76 CompCas 339 : (1992) CriLJ 597 : (1992) 3 RCR(Criminal) 146

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142Penal Code, 1860 (IPC) — Section 420

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High Courts26 Apr 1991Dismissed

K. Kumaraswamy and Others Vs State of A.P. and Others

Andhra Pradesh High Court · (1991) 2 ALT 223 : (1991) 2 APLJ 351

Constitution of India, 1950 — Article 19(1), 19(6), 21, 226Motor Vehicles Act, 1988 — Section 100(4), 99

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