COURT ARCHIVE

Andhra Pradesh High Court judgments, 1998

931 judgments · page 46 of 47

High Courts23 Jan 1998

V.K. Abdul Jabbar Sahib Son Vs Vice-Chairman and Managing Director, A.P., Forest Development Corpn., Hyderabad and Others

Andhra Pradesh High Court · (1998) 2 ALD 309 : (1998) 3 ALT 638

Central Excises and Salt Act, 1944 — Section 3

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High Courts23 Jan 1998

Samala Jayaramaiah Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1998 AP 205 : (1998) 2 ALD 65 : (1998) 2 ALT 180

Andhra Pradesh Panchayat Raj Act, 1994 — Section 149, 153, 153(1), 245, 245(1)Andhra Pradesh Panchayat Raj Rules, 1994 — Rule 10, 3, 4, 6, 8Constitution of India, 1950 — Article 14

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High Courts23 Jan 1998

Mc. Dowell and Co. Ltd., Hyderabad Vs Commissioner of Excise, A.P., Hyderabad and Another

Andhra Pradesh High Court · (1998) 2 ALD 417 : (1998) 2 ALT 593 : (1998) 2 APLJ 171 : (1998) 1 APLJ 285

Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 11, 12, 13, 14Andhra Pradesh Excise Act, 1968 — Section 11, 12, 13, 14, 15

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High Courts22 Jan 1998

J. Siva Sankara Rao Vs Prl. Secretary to Govt., Transport, Roads and Buildings (Road-II-I) Dept., Hyderabad and Others

Andhra Pradesh High Court · (1998) 2 ALD 154 : (1998) 2 ALT 293

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 56

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High Courts22 Jan 1998

Kurnool Dist. Rice Millers Association and Others Vs Agricultural Market Committee, Amtakur and Others

Andhra Pradesh High Court · AIR 1998 AP 212 : (1998) 3 ALD 167 : (1998) 1 ALT 829 : (1998) 1 APLJ 228

Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 12, 12(1), 12(2), 7(6)Andhra Pradesh (Agricultural Produce and Livestock) Markets Rules, 1969 — Rule 74(1)

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High Courts21 Jan 1998

A.T.M. Rangaramanujam Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1998) 1 ALD 797 : (1998) CriLJ 1169

Contempt of Courts Act, 1971 — Section 14

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High Courts21 Jan 1998

Union Bank of India, Eluru Vs Vegunta Sarojini Devi and Others

Andhra Pradesh High Court · AIR 1998 AP 259 : (1998) 2 ALD 328 : (1998) 2 ALT 534 : (1998) 2 APLJ 9

Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938 — Section 3, 4Banking Regulation Act, 1949 — Section 21

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High Courts21 Jan 1998

Amati Hymavathi and Another Vs Nissankararao Srikrishnamurthy and others

Andhra Pradesh High Court · (2000) ACJ 350 : AIR 1998 AP 345 : (1998) 3 ALD 244 : (1998) 4 ALT 26

Constitution of India, 1950 — Article 141Fatal Accidents Act, 1855 — Section 1Motor Vehicles Act, 1939 — Section 92

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High Courts21 Jan 1998

K. Ranga Reddy Vs Chinna Reddigari Kanakamma and Another

Andhra Pradesh High Court · (1998) 1 ALT 603 : (1998) 3 CivCC 325

Evidence Act, 1872 — Section 145, 5

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High Courts21 Jan 1998

Aitipamula Shivalingam and Another Vs Aitipamula Chinna Narsamma

Andhra Pradesh High Court · (1998) 2 ALD 241 : (1998) 2 ALT 7 : (1998) 1 APLJ 255

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3

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High Courts21 Jan 1998

C. Hanumantha Rao and Another Vs M. Prem Sudhakar Rao

Andhra Pradesh High Court · (1998) 2 ALD 49 : (1998) 1 ALT 754 : (1998) 1 APLJ 195

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(2), 11, 12, 8

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High Courts21 Jan 1998

Land Acquisition Officer, Tenali Vs Kanneganti Suseela

Andhra Pradesh High Court · (1998) 2 ALD 458 : (1998) 2 ALT 435 : (1998) 1 APLJ 294

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 27Land Acquisition Act, 1894 — Section 4(1)

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High Courts20 Jan 1998Allowed

B. Narayana Vs Regional Transport Officer

Andhra Pradesh High Court · (1998) 3 ALT 828

Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 3

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High Courts20 Jan 1998

Nimmagadda Ravi and Others Vs State of A.P.

Andhra Pradesh High Court · (1998) 2 ALD 621 : (1998) 1 ALD(Cri) 401 : (1998) 1 APLJ 239 : (1998) CriLJ 1823

Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 112, 113, 114

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High Courts20 Jan 1998

N. Babji Vs N. Sarada and Another

Andhra Pradesh High Court · (1998) 3 ALD 560 : (1998) 2 ALT(Cri) 21 : (1998) 2 APLJ 300 : (1998) CriLJ 4281 : (1998) 2 DMC 642 : (1999) 1 RCR(Criminal) 319

Criminal Procedure Code, 1973 (CrPC) — Section 125(1), 125(4), 127(3)Hindu Marriage Act, 1955 — Section 13

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High Courts20 Jan 1998Allowed

Kalva Narsa Reddy Vs Collector and Dist. Magistrate and Another

Andhra Pradesh High Court · (1998) 2 ALT 197

Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 3(3)Constitution of India, 1950 — Article 22, 226

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High Courts19 Jan 1998