COURT ARCHIVE

Andhra Pradesh High Court judgments, 1997

1,000 judgments · page 2 of 50

High Courts29 Dec 1997

Annie Koshy Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · (1998) 1 ALD(Cri) 415 : (1998) 1 APLJ 197 : (1998) CriLJ 2565 : (1998) 1 DMC 608

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(3), 200, 482

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High Courts29 Dec 1997

Chementecno SRL and Another Vs Indi Finorcil Pvt. Ltd., Hyd.

Andhra Pradesh High Court · (1998) 2 ALD 311 : (1998) 2 ALT 373

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 44, Order 21 Rule 46A, Order 3 Rule 4, 115

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High Courts28 Dec 1997

R. Bhaskar Reddy and another Vs Chinni @ Chengal Reddy and others

Andhra Pradesh High Court · (1998) 3 ALD 113 : (1998) 2 ALT 384 : (1998) 2 CivCC 680

Evidence Act, 1872 — Section 45

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High Courts27 Dec 1997Dismissed

R. Bhaskar Reddy and Another Vs Chinni @ Chengal Reddy and Others

Andhra Pradesh High Court · (1997) 12 AP CK 0099

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High Courts27 Dec 1997

Kadimsetti Somaraju Vs Chekka Lakshmi Satyanarayana

Andhra Pradesh High Court · (1998) 2 ALD 96 : (1998) 1 ALT 740 : (1998) 1 APLJ 214

Civil Procedure Code, 1908 (CPC) — Section 151Provincial Insolvency Act, 1920 — Section 28(2), 28(6), 28(7)

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High Courts26 Dec 1997

Kadiyala Bala Gangadhar Joshi Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1998) 1 ALD 702 : (1998) 2 ALT 22

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High Courts26 Dec 1997

K. Manjula Vs Chief Secretary to the Government of A.P.

Andhra Pradesh High Court · (1998) 2 ALD 174 : (1998) 1 ALD(Cri) 267 : (1998) 1 ALT 170 : (1998) CriLJ 2741

Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 164Essential Commodities Act, 1955 — Section 7, 8, 9

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High Courts26 Dec 1997

J. Jagannath Reddy Vs L. Laxmi Devi (Smt.) and Others

Andhra Pradesh High Court · (1998) 1 ALD 453 : (1998) 1 ALT 461 : (1998) 1 APLJ 48 : (1998) 3 CivCC 570

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, 151

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High Courts24 Dec 1997

P.S. Anjani Vs Convernor MBA Admissions, Dept. of Business Management Osmania University and Another

Andhra Pradesh High Court · (1998) 2 ALD 136

Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 12, 2, 3(1)Andhra Pradesh University Act, 1991 — Section 25, 5(17)Constitution of India, 1950 — Article 14, 15(4), 16, 29(2)

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High Courts24 Dec 1997

Hind Metal Industries, Hyd. Vs Employees State Insurance Corporation, Hyderabad

Andhra Pradesh High Court · (1998) 2 ALD 253 : (1998) 2 ALT 72

Employees State Insurance Act, 1948 — Section 45

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High Courts23 Dec 1997

Surisetty Pitchaiah Vs State of A.P.

Andhra Pradesh High Court · (1999) 1 ALD 689 : (1999) 1 ALD(Cri) 202 : (1998) 2 ALT(Cri) 504

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307, 326

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High Courts22 Dec 1997

Jaggavarapu Krishna Reddy and Another Vs Jaggarvarapu Chittemma and Others

Andhra Pradesh High Court · (1998) 2 ALD 286 : (1998) 2 ALT 95

Contract Act, 1872 — Section 20

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High Courts22 Dec 1997

Chaganti Lakshmi Rajyan and Others Vs Kolla Rama Rao

Andhra Pradesh High Court · (1998) 1 ALD 497 : (1998) 1 ALT 621

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(1), Order 1 Rule 10(2), Order 1 Rule 3, Order 21 Rule 103

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High Courts22 Dec 1997

Burra Ramesh Vs Koppisetti Venkateswara Rao and Another

Andhra Pradesh High Court · (1998) 2 ALD 114 : (1998) 2 ALT 222 : (1998) 1 APLJ 233 : (1998) 2 CivCC 644

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58

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High Courts22 Dec 1997

K. Jhothi Prasad Vs United India Insurance Co. Ltd. and Others

Andhra Pradesh High Court · (1998) 2 ALD 274 : (1998) 2 AnWR 702

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High Courts22 Dec 1997

G.L. Modi and another Vs Xedd Finance and Investments Pvt., Ltd. and others

Andhra Pradesh High Court · (1998) 4 ALD 365 : (1998) 2 ALD(Cri) 99 : (1999) 2 ALT(Cri) 170 : (1999) 3 CivCC 372 : (1998) 4 RCR(Criminal) 316

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142

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High Courts19 Dec 1997

Commissioner of Wealth Tax Vs A. Nageswara Rao

Andhra Pradesh High Court · (1998) 148 CTR 45 : (1998) 231 ITR 215 : (1998) 100 TAXMAN 34

Income Tax Act, 1961 — Section 263, 28, 33(1), 37(2A)Wealth Tax Act, 1957 — Section 25(2), 27(3)

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High Courts19 Dec 1997

Annam Venkateswarlu Vs State of A.P.

Andhra Pradesh High Court · (1998) 2 ALD 412 : (1998) 1 ALD(Cri) 174

Criminal Procedure Code, 1973 (CrPC) — Section 362, 369, 385, 386, 424Penal Code, 1860 (IPC) — Section 408, 465

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High Courts19 Dec 1997

Dr. Subhendu Sen (VSM) Vs Government of India and Others

Andhra Pradesh High Court · (1998) 1 ALD 773

Army Act, 1950 — Section 153, 154, 155(2), 157, 158Army Rules, 1954 — Rule 105, 68(3)Constitution of India, 1950 — Article 226, 33

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High Courts19 Dec 1997

P.V. Subbaiah Vs Chairman and Managing Director, Electronics Corporation of India, Hyderabad and Another

Andhra Pradesh High Court · (1998) 2 ALD 44

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