COURT ARCHIVE

Andhra Pradesh High Court judgments, 1997

1,000 judgments · page 24 of 50

High Courts19 Aug 1997

Syed Askari Hussain Jafferi and Another Vs District Collector, Ranga Reddy District and Others

Andhra Pradesh High Court · (1998) 4 ALD 581 : (1998) 1 AnWR 135

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 32, 37, 90

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High Courts19 Aug 1997Dismissed

Dokka Joganna Vs Upadrasta Chayadevi

Andhra Pradesh High Court · (1997) 3 APLJ 191

Negotiable Instruments Act, 1881 (NI) — Section 4Stamp Act, 1899 — Section 2(22), 35, 36, 61

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High Courts18 Aug 1997Dismissed

C. Azaraiah Vs Judge, Family Courts and Others

Andhra Pradesh High Court · (1997) 5 ALT 736 : (1998) 2 DMC 114 : (1998) 1 RCR(Civil) 256

Constitution of India, 1950 — Article 226Family Courts Act, 1984 — Section 7, 7(1)

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High Courts18 Aug 1997

J. Prakash Vs State

Andhra Pradesh High Court · (1998) 1 ALD 602 : (1998) 1 ALT(Cri) 116 : (1998) CriLJ 3108

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 20(1), 41, 42

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High Courts18 Aug 1997Allowed

Hassan Ali Khan Vs The Regional Passport Officer, Passport Office

Andhra Pradesh High Court · AIR 1998 AP 232 : (1997) 6 ALD 820 : (1997) 3 AnWR 726

Constitution of India, 1950 — Article 14Passports Act, 1967 — Section 10

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High Courts18 Aug 1997

State Vs B.M.N. Rao and Others

Andhra Pradesh High Court · (1998) 4 ALD 13 : (1998) 2 ALD(Cri) 154

Criminal Procedure Code, 1973 (CrPC) — Section 197, 251, 255, 482General Clauses Act, 1897 — Section 3(11)Mines Act, 1952 — Section 17, 18, 28, 5(1), 58

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High Courts18 Aug 1997Dismissed

C. Azaraiah Vs The Judge, Family Courts and Others

Andhra Pradesh High Court · (1997) 5 ALD 450 : (1997) 3 APLJ 395 : (1998) 1 DMC 313

Constitution of India, 1950 — Article 226Family Courts Act, 1984 — Section 7, 7(1)

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High Courts18 Aug 1997

Nagam Gangadhar Vs The State

Andhra Pradesh High Court · (1997) 6 ALD 841 : (1997) 2 ALD(Cri) 772 : (1997) 2 ALT(Cri) 829 : (1998) CriLJ 2200

Criminal Procedure Code, 1973 (CrPC) — Section 313, 386, 397Penal Code, 1860 (IPC) — Section 376, 376(2)

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High Courts18 Aug 1997Dismissed

Md. Chand Pasha and Others Vs A.P. Foods, I.D.A.

Andhra Pradesh High Court · (1997) 6 ALD 126 : (1998) 1 ALT 196

Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994 — Section 7Constitution of India, 1950 — Article 226

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High Courts14 Aug 1997

Shaik Mahaboob Basha Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1997) 5 ALD 711 : (1997) 2 ALD(Cri) 598 : (1997) 2 ALT(Cri) 821 : (1997) 3 APLJ 108 : (1998) CriLJ 171 : (1998) 3 RCR(Criminal) 275

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 43, 44

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High Courts14 Aug 1997

Javvadi Sriranganayakulu and Another Vs Sabbella Pulla Reddy and Others

Andhra Pradesh High Court · (1998) 1 ALD 78 : (1997) 6 ALT 173

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 2, 2(4), 77(1), 78Evidence Act, 1872 — Section 32, 33, 35

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High Courts14 Aug 1997Allowed

Meenavalli Balaram Vs Nadlapatla Satya Pavani Vardhanamma

Andhra Pradesh High Court · (1997) 5 ALT 20

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 151

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High Courts14 Aug 1997

Dr. V. Sitalakshmi Vs Registrar, A.P. University of Health Science, Vijayawada and Another

Andhra Pradesh High Court · (1998) 4 ALD 455

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High Courts13 Aug 1997

Etkur Subrahmanyam Vs Andhra Pradesh State Financial Corporation

Andhra Pradesh High Court · (1997) 5 ALT 793 : (1998) 94 CompCas 843

Andhra Pradesh State Financial Corporations Act, 1951 — Section 29Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, 29

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High Courts13 Aug 1997

Pentapati Veerababu Vs State of A.P.

Andhra Pradesh High Court · (1998) 2 ALD 787 : (1998) 1 ALD(Cri) 522 : (1998) 2 ALT(Cri) 187 : (1998) CriLJ 2505

Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 411

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High Courts13 Aug 1997Allowed

Srikakulam Municipality Vs Baratam Ramamurthy

Andhra Pradesh High Court · (1997) 6 ALT 518 : (1997) 3 APLJ 471

Andhra Pradesh Municipalities Act, 1965 — Section 87(2)

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High Courts13 Aug 1997

Suraj Theatre and Others Vs Kakarla Bhorathe and Another

Andhra Pradesh High Court · (1997) 5 ALD 778 : (1997) 2 ALD(Cri) 610 : (1997) 2 ALT(Cri) 738 : (1998) 2 CivCC 214 : (1998) 94 CompCas 590 : (1998) CriLJ 43 : (1998) 3 RCR(Criminal) 344

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 141, 142

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High Courts13 Aug 1997Dismissed