COURT ARCHIVE

Andhra Pradesh High Court judgments, 1997

1,000 judgments · page 28 of 50

High Courts28 Jul 1997

G. Ravikumar Vs S. Ravindranath and Another

Andhra Pradesh High Court · (1997) 2 ALD(Cri) 466 : (1998) CriLJ 1450 : (1998) 2 RCR(Criminal) 641

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

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High Courts28 Jul 1997

B. Madhusudhan Reddy Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1997) 5 ALD 811 : (1997) 5 ALT 8

Indian Penal Code, 1860 — Section 143, 147, 148, 307, 447, 426Criminal Law Amendment Act, 1932 — Section 7(1)Constitution Of India, 1950 — Article 46, 226, 342(1)

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High Courts27 Jul 1997Dismissed

Kundoju Venkateswarlu Vs Kundoju Seetharainaiah and Another

Andhra Pradesh High Court · (1997) 07 AP CK 0096

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, 151Evidence Act, 1872 — Section 66

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High Courts25 Jul 1997Allowed

Dr. I. Prakash Kumar Vs The University of Health Sciences and Others

Andhra Pradesh High Court · (1997) 5 ALT 197

Constitution of India, 1950 — Article 226

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High Courts25 Jul 1997

S. Krishna Murthy Vs Indian Overseas Bank, Madras and others

Andhra Pradesh High Court · (1999) 2 ALD 154

Conduct Rules — Regulation 24Constitution of India, 1950 — Article 226Overseas Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 4, 6(10)(a), 7

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High Courts25 Jul 1997

Chittoor District Co-operative Marketing Society Ltd. Vs Sri Jyothi Trading Co. and Another

Andhra Pradesh High Court · (1997) 2 ALD(Cri) 282 : (1997) 2 ALT(Cri) 590 : (1999) 96 CompCas 609

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts25 Jul 1997

M. Kunja Sampathamma Vs Station House Officer, Chirala P.S. and Others

Andhra Pradesh High Court · (1997) 5 ALD 613 : (1997) 4 ALT 565 : (1997) 3 APLJ 5 : (1998) CriLJ 621

Constitution of India, 1950 — Article 226

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High Courts24 Jul 1997Dismissed

Shaik Galib Saheb Vs Ponnala Radha Krishna and Others

Andhra Pradesh High Court · (1997) 4 ALT 629 : (1997) 3 APLJ 226

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 106, Order 21 Rule 72, Order 21 Rule 90, Order 21 Rule 92, Order 43 Rule 1Limitation Act, 1963 — Section 5

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High Courts24 Jul 1997Dismissed

G. Ramana Murthy Vs Govt. of A.P. and Others

Andhra Pradesh High Court · (1997) 4 ALT 769 : (1997) 2 APLJ 487

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 29, 29(1), 29(2), 29(3), 8

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High Courts24 Jul 1997Allowed

M.A. Aziz Vs A.P. State Wakf Board and Another

Andhra Pradesh High Court · AIR 1998 AP 61 : (1997) 5 ALD 396 : (1998) 1 AnWR 688

Constitution of India, 1950 — Article 14Waqf Act, 1954 — Section 18Waqf Act, 1995 — Section 18, 27

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High Courts24 Jul 1997

Sri Srinivasa Trading Co. and Others Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · (1997) 2 ALD(Cri) 249 : (1997) 2 ALT(Cri) 626 : (1997) 2 APLJ 418 : (1999) 96 CompCas 915 : (1998) CriLJ 903

Companies Act, 1956 — Section 446Negotiable Instruments Act, 1881 (NI) — Section 138Provincial Insolvency Act, 1920 — Section 28

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High Courts23 Jul 1997Dismissed

Vijay Fire Protection Systems Ltd. Vs Visakhapatnam Port Trust and Another

Andhra Pradesh High Court · AIR 1998 AP 66

Constitution of India, 1950 — Article 12, 14, 226

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High Courts23 Jul 1997

Oriental Insurance Company Ltd. Vs Waheed Khan and Others

Andhra Pradesh High Court · (1998) 1 ACC 649

Civil Procedure Code, 1908 (CPC) — Section 21Employees Compensation Act, 1923 — Section 21, 23Motor Vehicles Act, 1988 — Section 166

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High Courts23 Jul 1997

Oriental Insurance Company Ltd. Vs Waheed Khan and Another

Andhra Pradesh High Court · (1999) ACJ 831 : (1998) 1 ALD 720 : (1998) 2 ALT 11 : (1998) 1 APLJ 146

Andhra Pradesh Womens Commission Rules, 1998 — Rule 22Motor Vehicles Act, 1988 — Section 166(2)Workmens Compensation (Amendment) Act, 1996 — Section 1(2)

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High Courts22 Jul 1997Dismissed