COURT ARCHIVE

Andhra Pradesh High Court judgments, 1992

415 judgments · page 7 of 21

High Courts15 Sept 1992

Smt. Saleha Begum alias Shahensha Begum Vs State of A.P. and Others

Andhra Pradesh High Court · (1992) 3 ALT 312

Andhra Pradesh Cinemas (Regulation) (Amendment) Rules, 1983 — Rule 12BAndhra Pradesh Cinemas (Regulation) Rules, 1970 — Rule 11Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151

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High Courts15 Sept 1992

Hussain Khan Vs Yadavalli Choultry (Trust), Kothapeta and others

Andhra Pradesh High Court · AIR 1993 AP 323 : (1993) 1 ALT 31

Civil Procedure Code, 1908 (CPC) — Section 11, 47Limitation Act, 1963 — Article 136, 56, 58, 59

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High Courts15 Sept 1992

B. Mukalingam Vs Vuppala Venkata Satyanarayana and Others

Andhra Pradesh High Court · (1992) 3 ALT 721 : (1992) 2 APLJ 477 : (1993) CriLJ 1017

Prevention of Food Adulteration Act, 1954 — Section 9Prevention of Food Adulteration Rules, 1955 — Rule 6, 8

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High Courts15 Sept 1992Allowed

Balbir Singh Nayyar Vs Canara Bank and Another

Andhra Pradesh High Court · (1992) 3 ALT 501 : (1992) 2 APLJ 351

Canara Bank (Officers) Service Regulations, 1979 — Regulation 17Constitution of India, 1950 — Article 14, 226

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High Courts14 Sept 1992Allowed

Smt. B. Shankaramma and Another Vs Government of A.P. and Another

Andhra Pradesh High Court · (1993) 1 ALT 130

Andhra Pradesh Borstal Schools Act, 1925 — Section 10, 8Constitution of India, 1950 — Article 14, 16, 226Criminal Rules of Practice and Circular Orders, 1990 — Rule 98

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High Courts14 Sept 1992

Miss. D. Sridevi Vs The A.P. Agricultural University and others

Andhra Pradesh High Court · AIR 1993 AP 123

Andhra Pradesh Agricultural University Act, 1963 — Section 22Constitution of India, 1950 — Article 14, 226Gurgaon Gramin Bank (Staff) Service Regulations, 1980 — Regulation 10(2)

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High Courts11 Sept 1992

M. Bhoopal Reddy Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1995) 1 AnWR 358 : (1993) CriLJ 2494

Penal Code, 1860 (IPC) — Section 304

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High Courts09 Sept 1992

S. Sarat Babu Chowdary Vs Inspector of Police, Crime Investigation Agency and Others

Andhra Pradesh High Court · (1992) 3 ALT 454 : (1992) 2 APLJ 237

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420

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High Courts09 Sept 1992

Matha Gavarayya and others Vs The District Collector, E.G. Dist. and others

Andhra Pradesh High Court · AIR 1993 AP 103 : (1993) 1 ALT 798 Supp

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, 151, 38Constitution of India, 1950 — Article 226

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High Courts09 Sept 1992Dismissed

Sunkara Durga Raja Babu Chowdary Vs The Inspector of Police, Crime Investigation Agency and Others

Andhra Pradesh High Court · (1992) 3 ALT 463

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156

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High Courts09 Sept 1992

Commissioner of Income Tax Vs G. Seshagiri Rao

Andhra Pradesh High Court · (1995) 213 ITR 304

Income Tax Act, 1961 — Section 2(47), 263, 28, 45

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High Courts08 Sept 1992Dismissed

Kuna Manikyam Pandu and Others, Chairman and Councillors of Municipalities Vs Government of A.P. and Another

Andhra Pradesh High Court · (1992) 3 ALT 279 : (1992) 2 APLJ 427

Andhra Pradesh Municipalities Act, 1965 — Section 2(2), 20(1), 3(1), 5(1), 7(2)

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High Courts08 Sept 1992

G. Chinna Ramalingaiah and others Vs Pedda Sunkanna Goud and another

Andhra Pradesh High Court · AIR 1993 AP 47 : (1993) 1 ALT 140

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 38

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High Courts07 Sept 1992

Commissioner of Wealth-tax Vs Nawab Fazalyar Jung

Andhra Pradesh High Court · (1995) 213 ITR 223

Wealth Tax Act, 1957 — Section 2, 27(1), 4(1)

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High Courts05 Sept 1992Dismissed

G. Murali Krishna and Another Vs P. Mahalakshmi and Others

Andhra Pradesh High Court · (1992) 3 ALT 316 : (1993) 1 APLJ 85

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 11(4), 22

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High Courts05 Sept 1992Allowed

P. Kanakarajaratnam Vs Deputy Inspector General, RPF, South Central Railway and Others

Andhra Pradesh High Court · (1992) 3 ALT 490

Constitution of India, 1950 — Article 226

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High Courts01 Sept 1992

Dynamatic Forgings India Ltd. and Another Vs Nagarjuna Investment Trusts Ltd. and Another

Andhra Pradesh High Court · (1993) 1 APLJ 198 : (1994) 79 CompCas 583 : (1993) CriLJ 1206

Criminal Procedure Code, 1973 (CrPC) — Section 178, 179

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High Courts01 Sept 1992

Dynamatic Forgengs India Ltd. and Another Vs Nagarjuna Investment Trusts Ltd. and Another

Andhra Pradesh High Court · (1993) 1 APLJ 198 : (1994) 79 CompCas 583 : (1993) CriLJ 1206

Criminal Procedure Code, 1973 (CrPC) — Section 178, 179, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts01 Sept 1992Allowed

Inuganti Venkata Ramana Murthy and Others Vs Tentu Sanyasi Naidu and Another

Andhra Pradesh High Court · (1993) 1 ALT 197

Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 200, 463, 465Penal Code, 1860 (IPC) — Section 193, 196, 209, 463, 468

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High Courts30 Aug 1992Dismissed

Phoolchand Lalith Kumar and Co. Vs Income Tax Officer

Andhra Pradesh High Court · (1992) 65 TAXMAN 62

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 22, 34(1)Income Tax Act, 1961 — Section 139, 14, 143(1), 147, 147(a)

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