COURT ARCHIVE

Andhra Pradesh High Court judgments, 1991

416 judgments · page 21 of 21

High Courts31 Jan 1991Allowed

T. Vasanthamma Vs Pattan Usman Saheb

Andhra Pradesh High Court · (1991) 1 ALT 294 : (1991) 1 APLJ 253

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 20 Rule 11(2), Order 21 Rule 37, 115Limitation Act, 1963 — Article 126

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High Courts31 Jan 1991

Special Deputy Collector (Industries) Vs Bee Man Bi and Others

Andhra Pradesh High Court · (1991) 2 ALT 526

Civil Procedure Code, 1908 (CPC) — Section 11, 34Land Acquisition (Amendment) Act, 1984 — Section 30(2)Land Acquisition Act, 1894 — Section 18, 23(1A), 53

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High Courts29 Jan 1991

Media Anasuyamma and another Vs Choppela Lakshmamma

Andhra Pradesh High Court · AIR 1992 AP 183 : (1991) 1 ALT 430

Civil Procedure Code, 1908 (CPC) — Section 10, 11, 115Stamp Act, 1899 — Section 2(11), 2(12), 2(24)(c), 2(6), 3

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High Courts28 Jan 1991Dismissed

Polagani Venkaiah Vs Katta Chinnamma and Others

Andhra Pradesh High Court · (1991) 1 ALT 549 : (1991) 1 APLJ 328 : (1991) 2 DMC 340

Criminal Procedure Code, 1973 (CrPC) — Section 301(2), 482Dowry Prohibition Act, 1961 — Section 3(1)Penal Code, 1860 (IPC) — Section 109, 3(1), 302, 306, 323

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High Courts25 Jan 1991

The Depot Manager, A.P.S.R.T.C. and Another Vs Rami Reddi Rama Devi and Another

Andhra Pradesh High Court · (1991) 1 ALT 686

Civil Procedure Code, 1908 (CPC) — Section 151Motor Vehicles Act, 1939 — Section 110B

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High Courts25 Jan 1991

G. Srinivasa Reddy, Secunderabad and others Vs The Municipal Corporation of Hyderabad

Andhra Pradesh High Court · AIR 1992 AP 45

Andhra Pradesh Slum Improvement (Acquisition of Land) act, 1956 — Section 1, 1(1), 1(3), 3, 3(1)Constitution of India, 1950 — Article 14, 213, 226, 38(1), 39

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High Courts25 Jan 1991

The Oriental Fire and General Insurance Co. Ltd. Vs Makireddi Appalanaidu and Others

Andhra Pradesh High Court · (1991) 1 ALT 677

Civil Procedure Code, 1908 (CPC) — Section 151Motor Vehicles Act, 1939 — Section 94, 95(1), 96(2)

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High Courts24 Jan 1991

Reena Ranka Vs Union of India

Andhra Pradesh High Court · (1991) 1 ALT 678 : (1991) CriLJ 3195

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(3)Constitution of India, 1950 — Article 21, 22, 22(5)Urban Land (Ceiling and Regulation) Act, 1976 — Section 20

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High Courts23 Jan 1991Allowed

Durgam Mangamma Vs P. Mohan and Another

Andhra Pradesh High Court · (1991) 1 ALT 269

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 115

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High Courts22 Jan 1991

Konda Sethramulu and others Vs The Mahendra Bamboo Workers Industrial Co-operative Society Limited, Edalapadu, and another

Andhra Pradesh High Court · AIR 1991 AP 163 : (1991) 1 ALT 486

Constitution of India, 1950 — Article 226

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High Courts21 Jan 1991

Yenamala Chandra Reddy Vs Nuvvula Chandramouli Naidu and Others

Andhra Pradesh High Court · (1991) 2 ALT 343

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5(1), Order 38 Rule 5(3), Order 38 Rule 5(4), Order 38 Rule 6(2)

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High Courts21 Jan 1991

Smt. Gopaneni Lakshmamma and Others Vs Gayaranga Dey and Others

Andhra Pradesh High Court · (1991) 1 ALT 231 : (1991) 1 APLJ 153

Civil Procedure Code, 1908 (CPC) — Section 151Motor Vehicles Act, 1988 — Section 168(3), 68(3)

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High Courts21 Jan 1991

Gopaneni Lakhmamma and Others Vs Gayaranga Dey and Others

Andhra Pradesh High Court · (1992) 1 ACC 413 : (1991) ACJ 1009

Civil Procedure Code, 1908 (CPC) — Section 115Motor Vehicles Act, 1988 — Section 140, 168, 169, 173, 175

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High Courts18 Jan 1991Allowed

The Commissioner of Land Revenue and Urban Land Ceilings, Government of A.P. and Another Vs Mrs. Shaheen Begum and Others

Andhra Pradesh High Court · (1991) 3 ALT 648

Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 4(11), 6

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High Courts16 Jan 1991Allowed

Duvvuru Madhusudhan Reddy Vs The Election Court and Another

Andhra Pradesh High Court · (1991) 1 ALT 349

Andhra Pradesh Gram Panchayats (Registration of Electors) Rules, 1978 — Rule 27(7)Andhra Pradesh Gram Panchayats Act, 1964 — Section 12, 12(1), 14C(6), 16Constitution of India, 1950 — Article 226

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High Courts16 Jan 1991Allowed

Divisional Forest Officer (Authorized Officer) and Others Vs Laxman Pratap Ray alias Lakshman

Andhra Pradesh High Court · (1991) 1 ALT 304

Andhra Pradesh Forest Act, 1967 — Section 44(2), 44(2A), 44(2B), 44(2E), 59Andhra Pradesh Forest Offences (Compounding and Prosecution) Rules, 1969 — Rule 10, 12, 4, 5, 6

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