COURT ARCHIVE

Andhra Pradesh High Court judgments, 1997

1,000 judgments · page 23 of 50

High Courts28 Aug 1997

Utukuri Sarat Kumar and Others Vs Authorised Officer, Land Reforms, Ongole

Andhra Pradesh High Court · (1998) 1 ALD 716 : (1998) 1 ALT 496 : (1998) 1 APLJ 167

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 3, 4, 8Constitution of India, 1950 — Article 31AHindu Succession Act, 1956 — Section 29, 6(6)

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High Courts28 Aug 1997

K. Ramamohan Reddy Vs Chief Secretary to Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (1997) 6 ALD 477 : (1997) 2 ALD(Cri) 762 : (1998) 1 ALT(Cri) 190

Constitution of India, 1950 — Article 22(5)

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High Courts28 Aug 1997

C. Rangappa Vs Registrar, Padmavathi Mahila Viswavidyalayam, Tirupathi and Others

Andhra Pradesh High Court · (1998) 6 ALD 602 : (1998) 1 ALT 129

Constitution of India, 1950 — Article 14, 15, 16, 21, 335

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High Courts27 Aug 1997

Gunnam V.V.S.C. Annapurna and Others Vs Special Tahsildar, Land Acquisition

Andhra Pradesh High Court · (1997) 5 ALT 248

Land Acquisition Act, 1894 — Section 12(2), 18(2)

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High Courts27 Aug 1997

G. Surya Prabhavathi Vs Nekkanti Subrahmanyeswara Rao and Another

Andhra Pradesh High Court · (1997) 6 ALD 193 : (1997) 2 ALD(Cri) 908 : (1998) 2 ALT(Cri) 109 : (1998) 2 CivCC 617 : (1998) 91 CompCas 223 : (1999) 1 RCR(Criminal) 788

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts26 Aug 1997Allowed

Smt. Chunnu Bai Vs K. Ramulu and Others

Andhra Pradesh High Court · (1997) 5 ALT 785

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3), 22Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts26 Aug 1997

Kedarmal Agarwal Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · (1997) 5 ALD 758 : (1997) 2 ALD(Cri) 565

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 156(3), 173, 190

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High Courts26 Aug 1997Allowed

Patti Eswara Reddy Vs Superintendent of Police and Others

Andhra Pradesh High Court · (1998) 4 ALT 284

Andhra Pradesh Police Standing Orders — Order 742Criminal Procedure Code, 1973 (CrPC) — Section 106, 107

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High Courts22 Aug 1997

Kosuri (Chandana) Dhanum Kumari Vs Kosuri Venkata Vara Prasad

Andhra Pradesh High Court · AIR 1998 AP 225 : (1998) 3 ALD 608 : (1997) 5 ALT 805 : (1998) 1 DMC 83 : (1998) 1 RCR(Civil) 179

Hindu Marriage Act, 1955 — Section 13, 13(1)

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High Courts22 Aug 1997

T. Yesuratnam and Others Vs The Director of Mines Safety, Government of India and Another

Andhra Pradesh High Court · (1997) 6 ALD 89 : (1997) 2 ALD(Cri) 928 : (1997) 2 ALT(Cri) 633 : (1998) CriLJ 201

Mines Act, 1952 — Section 72

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High Courts22 Aug 1997

A. Goverdhan Reddy Vs Superintendent of Police, Allahabad and Others

Andhra Pradesh High Court · (1997) 5 ALD 761 : (1997) 2 ALD(Cri) 568 : (1997) 2 ALT(Cri) 677 : (1998) CriLJ 561

Protection of Human Rights Act, 1993 — Section 30

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High Courts22 Aug 1997

P.N. Swamy, Labour Liberation Front, Mahaboobnagar Vs Station House Officer, Hyderabad and others

Andhra Pradesh High Court · (1998) 1 ALD 755 : (1998) 1 ALD(Cri) 283 : (1998) 2 ALT(Cri) 411

Constitution of India, 1950 — Article 14, 17(5), 19(5), 226, 23Goa, Daman and Diu Public Health Act, 1985 — Section 2(15), 53(1)Immoral Traffic (Prevention) Act, 1956 — Section 13(3), 15, 16, 17(4), 18

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High Courts22 Aug 1997

Masimukkula Narayana and others Vs Masimukkula Suryakantham

Andhra Pradesh High Court · (1999) 2 ALD 132 : (1997) 5 ALT 459

Succession Act, 1925 — Section 2, 213, 57, 59

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High Courts22 Aug 1997Allowed

Manchiraju Manikyamba Vs Manchiraju Nageswararao and Others

Andhra Pradesh High Court · (1998) 4 ALT 400 : (1998) 3 CivCC 506

Civil Procedure Code, 1908 (CPC) — Section 152, 34(2)

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High Courts21 Aug 1997

Balagani Venkateswara Rao Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (1997) 5 ALD 723 : (1997) 2 ALD(Cri) 572 : (1998) CriLJ 801

Andhra Pradesh General Clauses Act, 1891 — Section 15Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 3(1), 3(2)Andhra Pradesh Prohibition Act, 1995 — Section 8

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High Courts20 Aug 1997

Seelam Sri Hari Rao Vs LIC of India, Saifabad, Hyderabad and another

Andhra Pradesh High Court · (1998) 4 ALD 481 : (1997) 5 ALT 635

Constitution of India, 1950 — Article 12, 14, 16(1), 226

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High Courts20 Aug 1997

Project Officer, I.T.D.A. Vs Ch. Srinivas and Another

Andhra Pradesh High Court · (1997) 6 ALT 374

Constitution of India, 1950 — Article 14, 16(1)

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High Courts20 Aug 1997

Bhimavarapu Prasada Reddy Vs Bhimavarapu Butchi Reddy

Andhra Pradesh High Court · (1998) 3 ALD 617 : (1997) 6 ALT 43

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(2), Order 6 Rule 17, Order 6 Rule 7

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High Courts19 Aug 1997Dismissed

R. Kamala Vs United India Insurance Co. Ltd.

Andhra Pradesh High Court · (1997) 4 ALT 783

Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 531Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 473Motor Vehicles Act, 1939 — Section 102

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High Courts19 Aug 1997Allowed

S. Rajalu and Others Vs Government of A.P. and Others

Andhra Pradesh High Court · (1997) 5 ALT 358

Andhra Pradesh Panchayat Raj Act, 1994 — Section 153(1), 17, 18, 181(1), 19Andhra Pradesh Panchayat Raj Rules — Rule 8Constitution of India, 1950 — Article 14, 16, 243F, 243F(1), 243F(2)

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