COURT ARCHIVE

Andhra Pradesh High Court judgments, 1994

448 judgments · page 3 of 23

High Courts02 Dec 1994

Gaddipati Sambrajyam and Another Vs Panguluri Mahalakshmamma and Others

Andhra Pradesh High Court · (1995) 1 ALT 305

Civil Practice Rules — Rule 60Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2, Order 39 Rule 1, Order 39 Rule 2Evidence Act, 1872 — Section 1, 3

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High Courts30 Nov 1994Allowed

Dr. Abu Taher rep. by his G.P.A. Mr. M.A. Baig Vs Abdul Majeed

Andhra Pradesh High Court · (1995) 1 ALT 57

Civil Practice Rules — Rule 23Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9

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High Courts29 Nov 1994Dismissed

Nalluri Brahmam rep. by his Brother-in-law Manam Veera Narayana Vs The Govt. of A.P. and Another

Andhra Pradesh High Court · (1995) 1 ALT 44

General Clauses Act, 1897 — Section 10(1), 10(2), 9

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High Courts29 Nov 1994Dismissed

P. Ravindra Reddy and Others Vs The Election Commission and Others

Andhra Pradesh High Court · (1995) 1 ALT 204

Constitution of India, 1950 — Article 324, 327, 328General Clauses Act, 1897 — Section 21Representation of the People Act, 1951 — Section 15(2), 153, 79

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High Courts29 Nov 1994

Kesari Prabhakara Rao Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1995) 1 APLJ 81 : (1995) CriLJ 1736

Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 204, 438, 439Penal Code, 1860 (IPC) — Section 323, 34, 342, 352, 500

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High Courts29 Nov 1994Dismissed

Mohd. Osman Ali and Others Vs Mohd. Khasim and Others

Andhra Pradesh High Court · (1994) 3 ALT 616

Civil Procedure Code, 1908 (CPC) — Section 47, 47(1), 47(3)

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High Courts29 Nov 1994Dismissed

Filmore Service Station Vs Joint Collector and Others

Andhra Pradesh High Court · (1995) 1 ALT 191

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High Courts25 Nov 1994Dismissed

Jamaluddin Vs Mirza Quader Baig (Tenant) and Another

Andhra Pradesh High Court · (1995) 1 ALT 115 : (1995) 1 APLJ 165

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 144, 151

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High Courts24 Nov 1994Dismissed

N. Chandra Babu Naidu Vs The Chief Election Commissioner and Others

Andhra Pradesh High Court · (1995) 1 ALT 143 : (1995) 1 ALT 14

Constitution of India, 1950 — Article 226, 324Representation of the People Act, 1951 — Section 28A

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High Courts23 Nov 1994

Amrutha Hotels (P) Ltd. Vs Superintendent of Central Excise, Hyderabad

Andhra Pradesh High Court · (1995) 79 ELT 206

Customs Act, 1962 — Section 110, 111, 112, 124, 129DA

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High Courts23 Nov 1994

Kalyan Chakravarthi Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (1995) 1 ALT(Cri) 5

Constitution of India, 1950 — Article 14, 226Criminal Procedure Code, 1973 (CrPC) — Section 164Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 15, 18, 20A, 3, 3(1)

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High Courts23 Nov 1994Dismissed

Venkatarama Medical and General Stores Vs Dr. R.V. Lakshmana Swamy and Another

Andhra Pradesh High Court · (1995) 1 ALT 725 : (1995) 1 ALT 7

Contract Act, 1872 — Section 27

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High Courts23 Nov 1994Dismissed

P. Kalavathi Vs The Director, Nizam''s Institute of Medical Sciences and Another

Andhra Pradesh High Court · (1995) 1 ALT 181

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High Courts22 Nov 1994

Hotel Manasasarovar Vs Union of India and Others

Andhra Pradesh High Court · (1995) 123 CTR 576 : (1995) 213 ITR 668

Constitution of India, 1950 — Article 14, 19(1)Expenditure Tax Act, 1987 — Section 15, 2, 3, 4, 5

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High Courts22 Nov 1994Dismissed

M. Srinivas Vs Union of India

Andhra Pradesh High Court · (1995) 83 TAXMAN 473

Constitution of India, 1950 — Article 14, 19(1), 19(1)(g), 21Expenditure Tax Act, 1987 — Section 15, 2, 3, 31, 4

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High Courts22 Nov 1994Dismissed

B. Anjaneyulu Vs V.G. Raghunathan

Andhra Pradesh High Court · (1995) 1 ALT 131

Constitution of India, 1950 — Article 13, 14, 19, 300ASpecific Relief Act, 1963 — Section 10, 15Transfer of Property Act, 1882 — Section 10

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High Courts22 Nov 1994Allowed

George Jacob Kuruvilla and Others Vs Special Officer and Competent Authority, Urban Land Ceiling and Others

Andhra Pradesh High Court · (1996) 1 ALT 783

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 26

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High Courts21 Nov 1994Allowed

Macherla Narayanamma Vs Jt. Collector and Others

Andhra Pradesh High Court · (1995) 3 ALT 458

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974 — Rule 10, 10(5)Evidence Act, 1872 — Section 114

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High Courts21 Nov 1994

Jayadurga Industries Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1995) 99 STC 74

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High Courts17 Nov 1994

N. Kristappa Vs Chief Election Commissioner and others

Andhra Pradesh High Court · AIR 1995 AP 212 : (1995) 1 ALT 121

Constitution of India, 1950 — Article 226, 32, 324, 324(1), 324(6)General Clauses Act, 1897 — Section 21Representation of the People Act, 1951 — Section 14, 15, 15(2), 153, 30

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