COURT ARCHIVE

Andhra Pradesh High Court judgments, 1997

1,000 judgments · page 6 of 50

High Courts30 Nov 1997

Special Deputy Collector (Land Acquisition Officer) Railways, Nalgonda Vs K. Ram Reddy and Others

Andhra Pradesh High Court · (1998) 1 ALD 745

Evidence Act, 1872 — Section 51ALand Acquisition Act, 1894 — Section 23, 4(1), 54, 6

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High Courts28 Nov 1997

K. Gundacchar Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1998) 3 ALD 196

Andhra Pradesh Aided Degree, Oriental and Degree Colleges Staff Pension Rules, 1993 — Rule 2Andhra Pradesh Education Act, 1982 — Section 78Constitution of India, 1950 — Article 14

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High Courts28 Nov 1997

P. Katama Reddy Vs Revenue Divisional Officer, Anantpur and Others

Andhra Pradesh High Court · (1998) 1 ALD 136 : (1997) 6 ALT 548

Constitution of India, 1950 — Article 14, 15, 15(1), 15(3), 15(4)Essential Commodities Act, 1955 — Section 3

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High Courts28 Nov 1997

G.Lakshmi Vs State Transport Appellate Tribunal A.P., Hyd. and Others

Andhra Pradesh High Court · (1998) 1 ALD 1 : (1997) 6 ALT 511

Constitution of India, 1950 — Article 19(1)(g)Motor Vehicles Act, 1939 — Section 47, 47(1), 57, 71(1), 71(3)Motor Vehicles Act, 1988 — Section 80

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High Courts27 Nov 1997

Jamedar Bhavani Singh Vs Budathi Balaih and Others

Andhra Pradesh High Court · (1998) 1 ALD 500 : (1998) 1 ALT 551 : (1998) 1 APLJ 89

Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 24, 28

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High Courts27 Nov 1997

MC Dowell and Co. Ltd., Nacharam Vs Commissioner of Excise, AP and Others

Andhra Pradesh High Court · (1998) 2 ALD 398 : (1998) 4 ALT 426

Andhra Pradesh Indian Liquor and Foriegn Liquor Rules, 1970 — Rule 10(1), 10(6), 11, 12, 13

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High Courts27 Nov 1997

Kadavakollu Ramulu and Another Vs Commissioner for Co-operation and Registrar of Cooperative Societies, A.P., Hyderabad and others

Andhra Pradesh High Court · (1998) 1 ALD 460 : (1998) 1 ALT 617

Andhra Pradesh Co-operative Societies Rules, 1964 — Rule 23B, 24B

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High Courts26 Nov 1997Dismissed

Government of Andhra Pradesh and Others Vs Smt. Khajabanu and Another

Andhra Pradesh High Court · (1998) 1 ALD(Cri) 495 : (1998) 2 ALT 261 : (1998) 2 RCR(Criminal) 549

Andhra Pradesh Borstal Schools Act, 1925 — Section 10A

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High Courts26 Nov 1997

S.D.A. Karim Vs Engineer-in-Chief, Public Health Department, Hyderabad and Others

Andhra Pradesh High Court · (1998) 2 ALD 213

Constitution of India, 1950 — Article 226

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High Courts26 Nov 1997

M. Sadhiqunnisa Begum and Another Vs Divisional Forest Officer, South Division, Warangal and Another

Andhra Pradesh High Court · (1998) 1 ALD 175 : (1998) 2 ALT(Cri) 586

Andhra Pradesh Forest Act, 1967 — Section 2, 20, 44, 44(1), 45Andhra Pradesh Forest Produce Transit Rules, 1970 — Rule 3, 4Constitution of India, 1950 — Article 226

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High Courts25 Nov 1997

M. Ramakrishna Vs Nayudu Suryanarayana and others

Andhra Pradesh High Court · (1998) 2 ALD 1 : (1998) 2 ALT 561

Andhra Pradesh Shops and Establishments Act, 1988 — Section 47(6)Constitution of India, 1950 — Article 14, 226

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High Courts25 Nov 1997

Pandi Ramulu Vs Agent to Government, E.G. District, Kakinada and Others

Andhra Pradesh High Court · (1998) 1 ALD 783 : (1998) 1 ALT 179

Andhra Pradesh (Scheduled Areas Ryotwari Settlement) Regulations, 1970 — Section 7, 9, 9(3)Andhra Pradesh Scheduled Areas Land Transfer (Amendment) Regulation, 1970 — Section 3

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High Courts25 Nov 1997

Bombay Glass Blowing Industries Vs Bio Vaccines Private Limited

Andhra Pradesh High Court · (1998) 1 ALD 390 : (1999) 98 CompCas 174

Civil Procedure Code, 1908 (CPC) — Section 34Companies Act, 1956 — Section 433, 434(1), 439(1)Interest Act, 1978 — Section 3

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High Courts25 Nov 1997

K. Venkata Rao Vs Government of Andhra Pradesh and Another

Andhra Pradesh High Court · (1998) 1 ALD 344

Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971 — Rule 3, 4, 5Contract Labour (Regulation and Abolition) Act, 1970 — Section 35, 4

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High Courts25 Nov 1997

APSRTC, Ongole Vs Shaik Aneela Begum and Others

Andhra Pradesh High Court · (1998) 2 ACC 54 : (1999) ACJ 1383 : (1998) 1 ALD 229 : (1998) 2 ALT 246

Motor Vehicles Act, 1939 — Section 110(AA), 110A, 110F, 92(A), 92DWorkmens Compensation Act, 1923 — Section 19, 19(2), 20, 3, 3(5)

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High Courts25 Nov 1997

Perle Venkateswarlu and Others Vs Gadamsetty Badari Narayana and Another

Andhra Pradesh High Court · (1998) 1 ALD 705 : (1998) 1 ALT 769

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 12, 14, 16, 2Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 8Civil Procedure Code, 1908 (CPC) — Section 11, 115, 9

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High Courts25 Nov 1997