COURT ARCHIVE

Andhra Pradesh High Court judgments, 1994

448 judgments · page 13 of 23

High Courts01 Jul 1994

Dr. B. Sudhakar Vs Union of India and others

Andhra Pradesh High Court · AIR 1995 AP 86 : (1994) 3 ALT 1

Constitution of India, 1950 — Article 133, 14, 15, 15(4), 16General Clauses Act, 1897 — Section 13, 13(2)Income Tax Act, 1922 — Section 16, 24

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High Courts30 Jun 1994Dismissed

Dr. K. Sasidhar and Others Vs The District Collector and Others

Andhra Pradesh High Court · (1994) 2 ALT 461

Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 18, 19(2)Land Acquisition Act, 1894 — Section 3, 4(1)

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High Courts30 Jun 1994

Chalasani Seetharama Swamy Vs Chintapalli Ramachandra Rao

Andhra Pradesh High Court · (1994) 2 ALT 592

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 10, Order 1 Rule 10(1), Order 1 Rule 10(2), Order 1 Rule 9Limitation Act, 1963 — Section 21(1)

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High Courts29 Jun 1994

M.M. Baig Vs A.P.S.R.T. Corporation and Another

Andhra Pradesh High Court · (1994) 2 ALT 575 : (1995) 1 LLJ 468

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High Courts29 Jun 1994Dismissed

Shamsunnisa Begum Vs G. Subban Basha and Another

Andhra Pradesh High Court · (1994) 2 ALT(Cri) 143 : (1994) 2 APLJ 95 : (1995) 1 DMC 338

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3

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High Courts28 Jun 1994

Karanam Balaramakrishna Murthy and Others Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1994) 2 ALT 466 : (1994) 2 ALT(Cri) 243

Explosive Substances Act, 1908 — Section 3Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts28 Jun 1994

H.N. Singh Vs University of Hyderabad and Another

Andhra Pradesh High Court · (1994) 2 ALT 469

Constitution of India, 1950 — Article 226

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High Courts27 Jun 1994

Income Tax Officer Vs Ashoka Biscuit Works and Others

Andhra Pradesh High Court · (1996) 219 ITR 458

Income Tax Act, 1961 — Section 276, 276C, 277

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High Courts27 Jun 1994Allowed

V. Narasimhaswamy Iyangar and Another Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (1994) 3 ALT 584

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 108, 37, 37(2), 74

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High Courts25 Jun 1994

Bolleddu Sreenu Vs Sub-Inspector of Police, Jaggayyapeta

Andhra Pradesh High Court · (1994) 2 AnWR 55 : (1995) CriLJ 1963

Penal Code, 1860 (IPC) — Section 376, 376(1), 506, 511

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High Courts25 Jun 1994

Chief Regional Manager State Bank of India, Regional Office, Visakhapatnam and Another Vs S. Eswara Rao

Andhra Pradesh High Court · (1994) 3 ALT 230 : (1995) 2 LLJ 874

Penal Code, 1860 (IPC) — Section 409

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High Courts24 Jun 1994

S. Alwardas and others Vs Govt. of A.P. and others

Andhra Pradesh High Court · AIR 1995 AP 71 : (1994) 2 ALT 547

City of Bangalore Improvement Act, 1945 — Section 76JConstitution of India, 1950 — Article 258Land Acquisition Act, 1894 — Section 4, 4(1), 4(2), 5(A), 6

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High Courts24 Jun 1994

K. Chandrasekar Vs Labour Enforcement Officer (Central), Ati Compound Vidyanagar, Hyderabad

Andhra Pradesh High Court · (1994) 2 ALT 151 : (1994) 2 ALT(Cri) 151 : (1995) CriLJ 3402

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1), 2

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High Courts24 Jun 1994

New India Assurance Co. Ltd. Vs Guddi Venkanalla Akkamma and Others

Andhra Pradesh High Court · (1995) 2 ACC 55 : (1996) ACJ 814 : (1995) 1 ALT 86 : (1995) 83 CompCas 449

Motor Vehicles Act, 1939 — Section 92A

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High Courts24 Jun 1994Dismissed

Bollini Bhogeswara Rao and Others Vs Palakurthi Ramakrishna Rao

Andhra Pradesh High Court · (1994) 3 ALT 240

Andhra Pradesh Agricultural Indebtedness (Relief) Act, 1987 — Section 3, 4(1)Evidence Act, 1872 — Section 114

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High Courts23 Jun 1994

B. Satyam Vs Secretary, State Transport Authority, Andhra Pradesh, Hyderabad

Andhra Pradesh High Court · AIR 1994 AP 327 : (1994) 2 ALT 385

Constitution of India, 1950 — Article 141, 226Motor Vehicles Act, 1939 — Section 2(28A), 48(3), 57, 57(8), 68CMotor Vehicles Act, 1988 — Section 104, 72(2), 80

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High Courts23 Jun 1994