Andhra Pradesh High Court Judgments 1992 — Page 8

Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads and Zilla Pranalika Abhivrudhi Sameeksha Mandals Act, 1986 — Section 26(1), 26(7), 28(1), 28(6), 46(4)Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads and Zilla Pranalika and Abivrudhi Sameeksha Mandals (Amendment) Act, 1991 — Section 3, 3(1), 6, 6(1)Constitution of India, 1950 — Article 12, 14

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High Courts19 Aug 1992Allowed

P. Ram Reddy Vs The Shipping Corpn. of India Ltd.

Andhra Pradesh High Court · (1993) 1 ALT 439

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 113

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High Courts18 Aug 1992Allowed

Sarva Reddy and Others Vs The Special Deputy Collector, L.A. Unit Priya Darshini Jurala Project

Andhra Pradesh High Court · (1993) 2 ALT 185

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 12(2), 18, 18(1), 18(2)

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High Courts18 Aug 1992

M/s. Trinmurthy Constructions Vs Smt. Vijaya Lakshmi Gadgil

Andhra Pradesh High Court · AIR 1993 AP 95

Specific Relief Act, 1963 — Section 12, 16

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High Courts18 Aug 1992Allowed

Kunisetti Gangi Reddy Vs Kukkuteswara Swamy Temple and Others

Andhra Pradesh High Court · (1993) 1 ALT 677 : (1992) 2 APLJ 501

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115

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High Courts14 Aug 1992

Sri Veera Hanuman Vaddera Labour Contract Co-operative Society Vs The Director of Mines and Geology, Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (1992) 3 ALT 446

Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 9G(2), 9G(3)Constitution of India, 1950 — Article 226

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High Courts14 Aug 1992Allowed

The Pan Merchants'' Wholesale Commission Agents'' Association and Others Vs Mandal Revenue Officer and Others

Andhra Pradesh High Court · (1993) 2 ALT 205

Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 12, 2, 4(3), 4(4)Constitution of India, 1950 — Article 226

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High Courts14 Aug 1992Dismissed

Agarwal Traders and Another Vs Magna Hard Temp. Limited

Andhra Pradesh High Court · (1992) 3 ALT 435

Civil Procedure Code, 1908 (CPC) — Section 115, 20

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High Courts14 Aug 1992

Ega Venkaiah Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (1992) 3 ALT 193 : (1993) CriLJ 691 : (1993) 2 RCR(Criminal) 255

Andhra Pradesh (Andhra Area) District Police Act, 1859 — Section 32Constitution of India, 1950 — Article 21, 22Contempt of Courts Act, 1971 — Section 15

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Andhra Pradesh High Court judgments, 1992