COURT ARCHIVE

Andhra Pradesh High Court judgments, 1995

737 judgments · page 20 of 37

High Courts16 Aug 1995

N. Ramu and Others Vs Transport Commissioner, Government of A.P. and Others

Andhra Pradesh High Court · (1995) 3 ALD 88 : (1995) 2 ALT 860 : (1995) 2 APLJ 425

Motor Vehicles Act, 1988 — Section 192A, 192A(1), 200(1), 200(2), 66(1)

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High Courts16 Aug 1995Allowed

Mrs. Padmakiran Rao Vs Mr. B. Venkateramana Rao

Andhra Pradesh High Court · (1995) 3 ALD 341 : (1995) 3 ALT 154 : (1995) 2 CivCC 629

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1Hindu Marriage Act, 1955 — Section 13B, 13B(2), 28

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High Courts14 Aug 1995Allowed

Kandru Venkateswarlu and Others Vs Government of A.P. and Others

Andhra Pradesh High Court · (1995) 3 ALD 201 : (1995) 3 ALT 217 : (1995) 2 APLJ 334

Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 1994 — Rule 10, 11, 9Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 12Constitution of India, 1950 — Article 226, 242O, 243O

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High Courts14 Aug 1995

M. Ramakrishna Sastry Vs M. Seetaramaswamy and Another

Andhra Pradesh High Court · (1995) 3 ALD 6 : (1996) 1 ALT 318

Civil Procedure Code, 1908 (CPC) — Section 24

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High Courts14 Aug 1995

K.G. Kannabiran Vs Chief Secretary, Govt. of A.P. and Others

Andhra Pradesh High Court · (1997) 2 ALD 523 : (1997) 2 ALD(Cri) 31 : (1997) 4 ALT 541 : (1995) 2 ALT(Cri) 490

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 156, 157, 36, 41, 46Penal Code, 1860 (IPC) — Section 100, 299

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High Courts14 Aug 1995

Baparowthu Nookamba Vs Baparowthu Durgamba and Others

Andhra Pradesh High Court · (1995) 3 ALD 1037 : (1995) 3 ALT 908

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18

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High Courts14 Aug 1995Allowed

M. Subrahmanyeswara Rao Vs Divisional Manager, APSRTC and Another

Andhra Pradesh High Court · (1995) 3 ALD 55 : (1995) 3 ALT 75 : (1996) 1 LLJ 745

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High Courts14 Aug 1995

K. Sitarama Raju Vs Board For Industrial and Financial Reconstruction and Others

Andhra Pradesh High Court · (1996) 87 CompCas 22

Companies Act, 1956 — Section 169, 193, 228Sick Industrial Companies (Special Provisions) Act, 1985 — Section 13, 13(3), 14, 15, 15(2)

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High Courts14 Aug 1995

B. Maheswaramma Vs Smt. M. Ramasubbamma and Others

Andhra Pradesh High Court · (1996) 1 ALT 274 : (1995) 2 APLJ 482

Constitution of India, 1950 — Article 226

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High Courts14 Aug 1995Allowed

The Commissioner of Prohibition and Excise and Others Vs Century Wines and Others

Andhra Pradesh High Court · (1995) 3 ALT 86

Constitution of India, 1950 — Article 19, 19(1), 19(6), 301, 302

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High Courts14 Aug 1995Allowed

Andari Govindaiah Vs Vemula Venkatamma (Died) and Others

Andhra Pradesh High Court · (1995) 3 ALT 685 : (1996) 1 CivCC 143

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Limitation Act, 1963 — Section 5

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High Courts11 Aug 1995

Annamdevula Srinivasa Rao and Another, Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1995) 2 ALT(Cri) 447 : (1995) 2 APLJ 396 : (1995) CriLJ 3964 : (1996) 1 DMC 239

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(8), 320(9), 321, 345Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts11 Aug 1995

Vijayawada Urban Zilla Weaker Section and Economically Backward Classes Society Vs Dhulipalla Kishore Kumar and others

Andhra Pradesh High Court · AIR 1996 AP 80

Andhra Pradesh Municipalities Act, 1965 — Section 2(3), 230, 3(2)Transfer of Property Act, 1882 — Section 54Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 2, 20, 20(1), 21

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High Courts11 Aug 1995

Swaroopa Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1996) CriLJ 1

Arms Act, 1959 — Section 25(1), 27Constitution of India, 1950 — Article 226Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 18, 19, 20A, 3(1), 3(2)

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High Courts09 Aug 1995