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Andhra Pradesh High Court judgments, 1998

931 judgments · page 38 of 47

High Courts20 Mar 1998

Venkata Satyanarayana Vs Govt. of A.P. and others

Andhra Pradesh High Court · AIR 1998 AP 184 : (1998) 3 ALD 142 : (1998) 2 ALT 583 : (2000) 3 APLJ 263

Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 10Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 14, 226
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High Courts20 Mar 1998

Decent Saw Mill Vs Divisional Forest Officer and others

Andhra Pradesh High Court · (1998) 3 ALD 177 : (1998) 4 ALT 128 : (1998) 1 APLJ 438

Andhra Pradesh Forest (Storage and Depot) Rules, 1989 — Rule 11, 2, 8Andhra Pradesh Forest Act, 1967 — Section 44(2, 44(A)Andhra Pradesh Saw Mills (Regulation) Rules, 1969 — Rule 9
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High Courts20 Mar 1998

Penugonda Rajeswari Vs Jaladi Anasuyamma

Andhra Pradesh High Court · (1998) 3 ALD 273 : (1998) 3 ALT 1 : (1998) 2 APLJ 279

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)Transfer of Property Act, 1882 — Section 10, 8(2)
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High Courts19 Mar 1998

Jagati Thimmaraju Vs Uppuluri Brahmanna

Andhra Pradesh High Court · (1998) 3 ALD 404 : (1998) 3 ALT 266 : (1998) 2 APLJ 399 : (1998) 2 CivCC 706

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 64, Order 21 Rule 66(1), Order 21 Rule 66(2), Order 21 Rule 90Limitation Act, 1963 — Article 127
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High Courts19 Mar 1998

Sanjay Kumar Agarwal Vs T.V.N. Prasad

Andhra Pradesh High Court · (1998) 3 ALD 672 : (1998) 3 ALT 579 : (1998) 2 APLJ 252

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3), 15, 20(4), 22Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115, 151
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High Courts18 Mar 1998

Gantasala Eswara Rao Vs Gundimi Somasckhar and Another

Andhra Pradesh High Court · (1998) 3 ALD 92 : (1998) 2 ALT 827 : (1998) 2 APLJ 110

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 20, 21, 22Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 47 Rule 8, Order 6 Rule 17, Order 7 Rule 1, 11Constitution of India, 1950 — Article 226
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High Courts17 Mar 1998

T. Appala Narasimha Raju Vs Government of A.P. and Others

Andhra Pradesh High Court · (1998) 3 ALD 528 : (1998) 3 ALT 271 : (1999) CriLJ 4869

Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 2, 2A, 3(1), 3(2)Andhra Pradesh Prohibition Act, 1995 — Section 8Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
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High Courts17 Mar 1998

Souther Agencies Vs Andhra Pradesh Employees State Insurance Corporation

Andhra Pradesh High Court · (1998) 3 ALD 15 : (1998) 2 ALT 731 : (1998) 2 APLJ 201

Constitution of India, 1950 — Article 14, 21Employees State Insurance Act, 1948 — Section 1(5), 14, 15, 2(12), 2(9)Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 2
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