High Courts13 Dec 1997
Omer Bin Salam Askari Vs Dr. Yousuf
Andhra Pradesh High Court · (1998) 2 ALD 258 : (1998) 2 ALT 486
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3)(a), 12(2), 22
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1997
1,000 judgments · page 4 of 50
High Courts13 Dec 1997
Sunkari Malakondaiah Vs Sreekaram Malakondaiah
Andhra Pradesh High Court · (1998) 2 ALD 129 : (1998) 2 ALT 41 : (1998) 1 APLJ 205
Stamp Act, 1899 — Section 31, 32, 35
High Courts12 Dec 1997
Challa Sanyasinaidu Vs Deputy Registrar of Co-op. Society, Srikakulam
Andhra Pradesh High Court · (1998) 1 ALD 455 : (1998) 1 ALT 482 : (1998) 1 APLJ 35
Constitution of India, 1950 — Article 226, 300, 31
High Courts12 Dec 1997
Nallamala Venkateswara Rao and Another Vs P. Prabhakar and Another
Andhra Pradesh High Court · (1998) 1 ALD 370 : (1997) 6 ALT 718 : (1998) 1 APLJ 72
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 129, 215Contempt of Courts Act, 1971 — Section 12, 20
High Courts12 Dec 1997
State of Andhra Pradesh Vs J. Moosa and Sons
Andhra Pradesh High Court · (1999) 115 STC 144
High Courts11 Dec 1997
Nellore District Chamber of Commerce and Industry Vs Commissioner, Nellore Municipality
Andhra Pradesh High Court · (1998) 4 ALD 382 : (1998) 2 AnWR 512
Constitution of India, 1950 — Article 226
High Courts11 Dec 1997
Tiparthi Chandra Mouli Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1998) 1 ALD 431 : (1998) 1 ALT 574
Andhra Pradesh Panchayat Raj Act, 1994 — Section 245
High Courts11 Dec 1997
Nitesh Narayan Vs University of Health Science and Another
Andhra Pradesh High Court · (1998) 1 ALD 474
Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15, 3Andhra Pradesh Educational Institutions (Regulation of Admission) Order, 1974 — Rule 5, 8Andhra Pradesh Professional Educational Institutions (Regulation of Admissions into under Graduate Professional Courses through Common Entrance Test) Rules, 1993 — Rule 6, 6, 6(1), 7, 7(15)
High Courts10 Dec 1997
Kadali Mohanarao and Others Vs State and Another
Andhra Pradesh High Court · (1998) 1 ALT(Cri) 415 : (1998) 1 APLJ 400 : (1998) CriLJ 1696
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts10 Dec 1997
Kadali Mohanrao and Others Vs State and Another
Andhra Pradesh High Court · (1998) 2 ALD 340 : (1998) 1 ALD(Cri) 250
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 95Penal Code, 1860 (IPC) — Section 304
High Courts10 Dec 1997
Daddanala Satyavathi Vs S.Appa Rao and Others
Andhra Pradesh High Court · (1998) 2 ACC 89 : (1999) ACJ 237 : (1998) 1 ALD 794 : (1998) 1 ALT 627
Motor Vehicles Act, 1939 — Section 110A
High Courts10 Dec 1997
Principal, Government School of Music and Dance, Warangal Dist. Vs A. Ramachandra Murthy and Another
Andhra Pradesh High Court · (1998) 1 ALD 299
Administrative Tribunals Act, 1985 — Section 28, 3, 5(6)Constitution of India, 1950 — Article 136, 226, 227, 32, 323AIndustrial Disputes Act, 1947 — Section 2
High Courts10 Dec 1997
Yelamaneni Krishna Kumari Vs District Collector, Guntur and Others
Andhra Pradesh High Court · (1998) 3 ALD 190 : (1998) 1 ALT 290
High Courts10 Dec 1997
D. Satyavathi Vs S. Appa Rao and Others
Andhra Pradesh High Court · (1998) 1 ACC 478 : (1998) 1 APLJ 246
High Courts09 Dec 1997
S. Ranga Reddy Vs Land Acquisition Officer and Others
Andhra Pradesh High Court · (1998) 1 ALD 375 : (1998) 4 ALT 515
Civil Procedure Code, 1908 (CPC) — Section 47Income Tax Act, 1961 — Section 194A, 23(1)
High Courts09 Dec 1997
P.S. Prasad Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1998) 1 ALD 554 : (1998) 1 ALD(Cri) 132 : (1998) 1 ALT(Cri) 268
Criminal Procedure Code, 1973 (CrPC) — Section 167, 173(2), 309, 482Foreign Trade (Development and Regulation) Act, 1992 — Section 23(2)Penal Code, 1860 (IPC) — Section 120B, 417, 420, 421, 468
High Courts09 Dec 1997
S. Papi Reddy Vs Rayalaseema Farmers Service Co-op. Society Ltd. and Others
Andhra Pradesh High Court · (1998) 2 ALD 111 : (1997) 6 ALT 702 : (1998) 2 AnWR 492 : (2000) 102 CompCas 45
High Courts09 Dec 1997
Hyder Mohiuddin Vs Life Insurance Corporation of India
Andhra Pradesh High Court · (1998) 4 ALD 166 : (1998) 1 ALT 1
Constitution of India, 1950 — Article 141, 142, 144, 226, 38Insurance Act, 1938 — Section 11, 13, 14, 2(1), 2BLife Insurance Corporation Act, 1956 — Section 21, 26, 27, 28, 29
High Courts08 Dec 1997
K.A. Hassan Vs State of A.P.
Andhra Pradesh High Court · (1998) 2 ALD 333 : (1998) 1 ALD(Cri) 259 : (1998) 1 ALT(Cri) 355
Evidence Act, 1872 — Section 101Penal Code, 1860 (IPC) — Section 161, 379Prevention of Corruption Act, 1947 — Section 4(1), 4(2), 4(3)
High Courts08 Dec 1997
Yerraguntla Nagaiah and Another Vs State, A.P. Hyderabad
Andhra Pradesh High Court · (1998) 3 ALD 564 : (1998) 1 ALT(Cri) 407
Criminal Procedure Code, 1973 (CrPC) — Section 209, 313, 366Penal Code, 1860 (IPC) — Section 302