COURT ARCHIVE

Andhra Pradesh High Court judgments, 1995

737 judgments · page 3 of 37

High Courts18 Dec 1995

Nidhi Clearing and Forwarding Company, per Managing Partner, Sri K. Ravi Kumar and Another Vs Associated Cement Companies Ltd., per Manager (Marketing), R. Venkatramani

Andhra Pradesh High Court · (1996) 1 ALT 497 : (1996) 1 CivCC 380

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5(1), Order 38 Rule 5(2), Order 38 Rule 5(4)

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High Courts18 Dec 1995

Andhra Pradesh State Financial Corporation Vs Electrothermic (P.) Ltd. and Another

Andhra Pradesh High Court · (1996) 86 CompCas 402

Companies Act, 1956 — Section 171, 529(1), 629(A)State Financial Corporations Act, 1951 — Section 29

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High Courts15 Dec 1995

The Estate Officer, HUDA and Another Vs Smt. Talari Gangamma and Others

Andhra Pradesh High Court · (1996) 3 ALT 306

Constitution of India, 1950 — Article 226, 300A, 32Land Acquisition Act, 1894 — Section 4(1)

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High Courts15 Dec 1995Dismissed

Zeenathunnisa and Another Vs Md. Abbas and Others

Andhra Pradesh High Court · (1996) 1 ALT 270

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 11, 115

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High Courts15 Dec 1995Allowed

Bandameedi Narayana Vs Bandameedi Rajaiah

Andhra Pradesh High Court · (1996) 2 ALT 861 : (1996) 2 CivCC 113

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, Order 13 Rule 3Registration Act, 1908 — Section 17

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High Courts15 Dec 1995Allowed

Nizam Sugars Ltd., Distillery Unit Vs G. Veeraswamy

Andhra Pradesh High Court · (1996) 2 ALT 665 : (1996) 2 LLJ 1224

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Industrial Disputes Act, 1947 — Section 2A

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High Courts15 Dec 1995Allowed

A.P. Treasuries Subordinate Services Association and Others Vs The Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (1995) 3 ALT 867

Constitution of India, 1950 — Article 150

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High Courts14 Dec 1995Allowed

B. Deshmukh Vs The Chairman and Managing Director, Electronic Corporation of India Ltd. and Another

Andhra Pradesh High Court · (1996) 1 ALT 814

Constitution of India, 1950 — Article 16, 226

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High Courts14 Dec 1995

Mathangi Satyanarayana and Others Vs State

Andhra Pradesh High Court · (1996) 1 ALD(Cri) 456 : (1996) CriLJ 1809

Criminal Procedure Code, 1973 (CrPC) — Section 106, 107, 108, 109, 110

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High Courts14 Dec 1995

Pandian Graphites (India) Ltd. Vs Lovvuri Lakshmi and Another

Andhra Pradesh High Court · (1996) 1 ALT 423 : (1996) 87 CompCas 323

Civil Procedure Code, 1908 (CPC) — Section 20, 9Companies Act, 1956 — Section 10, 10(1), 10(2), 237, 391Constitution of India, 1950 — Article 227

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High Courts14 Dec 1995Allowed

I.T.C. Ltd. Vs Non-Pensioners Association and Others

Andhra Pradesh High Court · (1996) 73 FLR 1736 : (1996) 1 LLJ 1106

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10

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High Courts14 Dec 1995

ITC Agro-tech Ltd. and Others Vs Registrar of Companies and Another

Andhra Pradesh High Court · (1996) 1 ALD(Cri) 889 : (1996) 86 CompCas 170

Companies Act, 1956 — Section 370(1), 371(1)Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2), 469(1)

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High Courts14 Dec 1995

Bhoruka Steels Limited Vs Suresh and Suresh Wires (P.) Ltd.

Andhra Pradesh High Court · (1996) 86 CompCas 734

Companies Act, 1956 — Section 433, 434, 434(1), 439

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High Courts14 Dec 1995

Vasthrala Subba Rao @ Budabukkala Subba Rao Vs State and another

Andhra Pradesh High Court · (1999) 4 ALD 151 : (1999) 2 ALD(Cri) 310

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2), 383Penal Code, 1860 (IPC) — Section 302, 304

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High Courts13 Dec 1995Dismissed

State of Andhra Pradesh Vs Pallavi Potteries

Andhra Pradesh High Court · (2003) 133 STC 76

Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4), 14(4C)

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High Courts13 Dec 1995Dismissed

Nookala Ramesh Reddy Vs Gudipudi Rangarao

Andhra Pradesh High Court · (1996) 3 ALT 501 : (1997) 3 CivCC 167

Negotiable Instruments Act, 1881 (NI) — Section 4Stamp Act, 1899 — Section 2(22), 2(5)

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High Courts12 Dec 1995

Eswaramma and Others Vs G. Peddathippeswamy and Another

Andhra Pradesh High Court · (1996) 2 DMC 417

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126

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High Courts12 Dec 1995Dismissed

Smt. Saraswati Bai Vs Acharya Ved Bhushan

Andhra Pradesh High Court · (1995) 3 ALT 887

Civil Procedure Code, 1908 (CPC) — Section 24

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High Courts11 Dec 1995Dismissed

Andhra Pradesh State Road Trans. Corpn. Vs K. Chandra Reddy and Another

Andhra Pradesh High Court · (1996) 2 ACC 546

Land Acquisition Act, 1894 — Section 18

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High Courts11 Dec 1995Dismissed

Andhra Pradesh State Road Transport Corporation Vs K. Chandra Reddy alias K. Chandrasekhara Reddy and Another

Andhra Pradesh High Court · (1996) 3 ALT 1029

Limitation Act, 1963 — Article 91Motor Vehicles Act, 1939 — Section 110, 110(1), 110A(1), 110FAndhra Pradesh Motor Vehicles Rules, 1964 — Rule 533

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