Andhra Pradesh High Court Judgments 1995

Andhra Pradesh Education Act, 1982 — Section 79(1)Andhra Pradesh Minorities Educational Institutions (Establishment, Recognition and Regulation) Rules, 1988 — Rule 8, 8(4), 8(5)Constitution of India, 1950 — Article 226, 30(1)

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High Courts29 Dec 1995

Azamjahi Mills Vs The Industrial Tribunal-cum-labour Court and Others

Andhra Pradesh High Court · (1996) 1 ALT 340 : (1996) 2 LLJ 33

Industrial Disputes Act, 1947 — Section 18, 18(1), 4Payment of Gratuity Act, 1972 — Section 4

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High Courts28 Dec 1995Allowed

Syed Rahiq Raheem Vs The Convenor, Common Entrance MBA Examination, 1995, Osmania University and Others

Andhra Pradesh High Court · (1996) 1 ALT 844

Constitution of India, 1950 — Article 14, 226

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High Courts28 Dec 1995Dismissed

The Oriental Fire and General Insurance Company Limited Vs K. Hanumantha Rao and Others

Andhra Pradesh High Court · (1996) 4 ALT 84

Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 213, 277, 277AMotor Vehicles Act, 1939 — Section 94, 95, 95(1)

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High Courts28 Dec 1995Allowed

K. Ramanjaneyulu Vs The Stage-2 Officer, Kotanka Gram Panchayat and Others

Andhra Pradesh High Court · (1996) 1 ALT 451

Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 1994 — Rule 21(3)Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 12, 2Andhra Pradesh Panchayat Raj Act, 1994 — Section 224, 231, 233

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High Courts28 Dec 1995Dismissed

Adapa Goverdhana Rao Vs Deputy Registrar of Co-operative Societies and Others

Andhra Pradesh High Court · (1996) 1 ALT 319 : (1996) 2 LLJ 314

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High Courts28 Dec 1995Allowed

Sarath Prabhakar Vs State Board of Technical Education and Others

Andhra Pradesh High Court · (1996) 1 ALT 636

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High Courts28 Dec 1995Allowed

Toddy Co-operative Society, Lalapet Toddy Group Vs The Assistant Commissioner of Prohibition and Excise and Others

Andhra Pradesh High Court · (1996) 2 ALD 418 : (1996) 2 ALT 314 : (1998) 2 AnWR 662

Andhra Pradesh Excise (Tapping of Trees and Toddy Shops Special Conditions of License) Rules, 1969 — Rule 14(1), 15Constitution of India, 1950 — Article 226

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High Courts28 Dec 1995Dismissed

Coastal Papers Limited Vs Government of India and Others

Andhra Pradesh High Court · (1996) 1 ALT 54

Constitution of India, 1950 — Article 226Industries (Development and Regulation) Act, 1951 — Section 11

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High Courts27 Dec 1995

B. Noorulla Khan and Others Vs Government of India, Ministry of Transport, Surface Transport Department and Others

Andhra Pradesh High Court · (1996) 3 ALT 231

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 185, 297A(1), 297A(2), 297A(6)Constitution of India, 1950 — Article 19(1), 245(1), 246, 248, 254Motor Vehicles Act, 1988 — Section 2(7), 73, 74, 74(2), 88(11)

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High Courts27 Dec 1995Dismissed