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Andhra Pradesh High Court judgments, 1997

1,000 judgments · page 49 of 50

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High Courts28 Jan 1997Allowed

S.R. Ramanujam and Another Vs The Chief Secretary to Government and Others

Andhra Pradesh High Court · (1997) 3 ALD 114 : (1997) 2 ALT 512

Constitution of India, 1950 — Article 14, 21Hyderabad Municipal Corporation Act, 1955 — Section 566, 567, 568, 569, 570
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High Courts28 Jan 1997

I. Additional Sessions Judge, East Godavary Vs State

Andhra Pradesh High Court · (1997) CriLJ 3466

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41(2), 42, 50, 57
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High Courts28 Jan 1997

M. Shashikala Vs The Collector, Civil Supplies and Another

Andhra Pradesh High Court · (1997) 1 ALD(Cri) 918 : (1997) 2 ALT 574

Constitution of India, 1950 — Article 19(1), 226Essential Commodities Act, 1955 — Section 6A, 7
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High Courts28 Jan 1997Allowed

Lingareddy Ramakrishna Reddy and Others Vs Director of Settlements and Others

Andhra Pradesh High Court · (1997) 4 ALT 409 : (1997) 1 APLJ 362

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 1(4), 11Andhra Pradesh (Andhra Area) Estates Land Act, 1908 — Section 10, 64
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High Courts28 Jan 1997

Sri Hari Ice Industries Vs The Assistant Accounts Officer, Electricity Revenue Office, APSEB, Palakol

Andhra Pradesh High Court · AIR 1997 AP 197 : (1997) 2 ALT 685

Electricity (Supply) Act, 1948 — Section 49
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High Courts28 Jan 1997

K. Umapathy Vs Superintendent, Central Jail, Cuddapah and Another

Andhra Pradesh High Court · (1997) 1 ALD(Cri) 321 : (1997) 1 ALT(Cri) 620 : (1997) CriLJ 1794

Constitution of India, 1950 — Article 21, 226, 227, 32Criminal Procedure Code, 1973 (CrPC) — Section 388, 405, 417, 417(1), 418Penal Code, 1860 (IPC) — Section 302, 304, 34
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High Courts28 Jan 1997Dismissed

Yadlapalli Subba Rao (died) and Others Vs Komarneni Venkata Subbaiah (died) and Others

Andhra Pradesh High Court · (1997) 5 ALD 345 : (1997) 2 ALT 740

Specific Relief Act, 1963 — Section 34, 37, 6, 6(2)
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High Courts27 Jan 1997Allowed

Y. Sai Baba Vs Rawalmal Narayandas and Another

Andhra Pradesh High Court · (1997) 2 ALT 464 : (1997) 2 APLJ 6

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3)
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High Courts27 Jan 1997

M.J. Raju Vs Electronics Corporation of India and Another

Andhra Pradesh High Court · (1997) 2 ALT 536

Constitution of India, 1950 — Article 14, 21, 310, 311(2)
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High Courts27 Jan 1997

Balbir Thomas Vs Centre for Cellular and Molecular Biology, Hyderabad and others

Andhra Pradesh High Court · AIR 1997 AP 167 : (1997) 2 ALT 39

Constitution of India, 1950 — Article 12, 141, 19(1)(g), 21, 226Government of India (Allocation of Business) Rules, 1961 — Rule 3, 30, 45, 46
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High Courts24 Jan 1997Dismissed

S. Basheer Ahmed and Others Vs The State

Andhra Pradesh High Court · (1997) 1 ALD(Cri) 816 : (1997) 2 ALT(Cri) 66 : (1997) 2 DMC 456

Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 498A
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High Courts24 Jan 1997

Raasi Cement Ltd. and Another Vs Commercial Tax Officer, Miryalaguda, Nalgonda District, Andhra Pradesh and Another

Andhra Pradesh High Court · (1997) 106 STC 169

Andhra Pradesh General Sales Tax Act, 1957 — Section 6Constitution of India, 1950 — Article 14, 19(1), 301
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High Courts24 Jan 1997

Prapul Chandra Mukpalkar and Another Vs P. Ramachandra Reddy and Another

Andhra Pradesh High Court · (1998) 2 ALD 569 : (1998) 2 ALT 766

Andhra Pradesh Co-operative Societies Act, 1964 — Section 121, 61Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 100, 103Constitution of India, 1950 — Article 226
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High Courts24 Jan 1997Allowed

Kotipalli Chitti Vs Special Deputy Collector, Land Acquisition for ONGC

Andhra Pradesh High Court · (1997) 2 ALD 435 : (1997) 2 ALT 429 : (1997) 1 APLJ 329

Land Acquisition Act, 1894 — Section 12(2), 18, 18(2)
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High Courts24 Jan 1997Allowed

Bahagyah Bai and Others Vs The Mandal Revenue Officer and Another

Andhra Pradesh High Court · (1997) 4 ALT 640

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 10Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1
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High Courts22 Jan 1997Allowed

Mandela Nagasurya Ranga Rao Vs The Excise Superintendent and Others

Andhra Pradesh High Court · (1997) 2 ALD 352 : (1997) 2 ALT 748 : (1997) 1 APLJ 257

Andhra Pradesh Excise (Lease of Right to sell Arrack in Retail) Rules, 1988 — Rule 22, 22(2)Andhra Pradesh Revenue Recovery Act, 1864 — Section 52
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High Courts22 Jan 1997

T. Purshotham Vs Circle Inspector of Police and Others

Andhra Pradesh High Court · (1997) 1 ALD(Cri) 674 : (1997) 2 ALT(Cri) 12

Constitution of India, 1950 — Article 20, 22Penal Code, 1860 (IPC) — Section 147, 148, 149, 188, 302
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High Courts21 Jan 1997

Students of A.P.A.U. and Miss Anuradha, Student Vs The Registrar, A.P.A.U., N. Sreenivasa Reddy, Student and Others

Andhra Pradesh High Court · (1997) 2 ALD 247 : (1997) 1 ALT 547

Constitution of India, 1950 — Article 226
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High Courts21 Jan 1997Allowed

G. Dayanand Vs Chief Conservator of Forests, State Trading Circle and Others

Andhra Pradesh High Court · (1997) 2 ALT 380 : (1997) 1 APLJ 334

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High Courts21 Jan 1997

M/s. Lotus Constructions Vs The Government of Andhra Pradesh and another

Andhra Pradesh High Court · AIR 1997 AP 200 : (1997) 2 ALT 608

Constitution of India, 1950 — Article 14, 226, 299Contract Act, 1872 — Section 7Evidence Act, 1872 — Section 115
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