COURT ARCHIVE

Andhra Pradesh High Court judgments, 1998

931 judgments · page 6 of 47

High Courts20 Nov 1998

Voruganti Chinna Gopaiah Vs Godavari Fertilizers and Chemicals and another

Andhra Pradesh High Court · (1999) 1 ALD 302 : (1999) 1 ALD(Cri) 23 : (1999) 1 ALT(Cri) 283 : (1999) 2 CivCC 58 : (1999) CriLJ 1184 : (1999) 4 RCR(Criminal) 441

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts20 Nov 1998

Chowk Mosque, Nandyal, by Mutavalli P.V.H. Abdul Razack Miah Vs P.V.H. Maqbal Basha and others

Andhra Pradesh High Court · (1999) 1 ALD 396 : (1999) 1 ALT 310

Constitution of India, 1950 — Article 227Waqf Act, 1995 — Section 3, 6, 7, 83

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High Courts20 Nov 1998

P. Venkata Ramana Rayulu Vs High Court of A.P., Hyd.

Andhra Pradesh High Court · (1999) 1 ALD 500 : (1999) 1 ALT 333

Andhra Pradesh Public Employment (Recording and Alteration of Date of Birth) Rules, 1984 — Rule 2, 2(2)

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High Courts20 Nov 1998

B. Krishna Murthy Rao and another Vs C.S. Sakunthalamma and others

Andhra Pradesh High Court · AIR 1999 AP 124 : (1999) 1 ALD 264 : (1998) 6 ALT 635 : (1999) 1 APLJ 299

Limitation Act, 1963 — Article 54Transfer of Property Act, 1882 — Section 106

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High Courts20 Nov 1998

Irothu Mohan Rai Vs Akoju Vanajakshi

Andhra Pradesh High Court · (1999) 1 ALD 91 : (1999) 1 ALT 164 : (1999) 2 RCR(Civil) 358

Civil Procedure Code, 1908 (CPC) — Section 148, 151

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High Courts20 Nov 1998

A. Raghunatha Rao Vs Govt. of A.P. and others

Andhra Pradesh High Court · AIR 1999 AP 126 : (1999) 1 ALD 57 : (1999) 1 ALT 39

Andhra Pradesh General Clauses Act, 1891 — Section 8Andhra Pradesh Gram Panchayats (Declaration of Village) Rules, 1994 — Rule 10, 3, 34, 35, 37Andhra Pradesh Panchayat Raj Act, 1977 — Section 3(1)

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High Courts20 Nov 1998

Thathadi Appala Naidu Vs Inspector of Police, Gagapathinagaram Circle, Vizianagaram District

Andhra Pradesh High Court · (1999) 1 ALD 597 : (1999) 1 ALD(Cri) 308 : (1999) 1 ALT(Cri) 301 : (1999) CriLJ 1186

Criminal Procedure Code, 1973 (CrPC) — Section 161, 428Penal Code, 1860 (IPC) — Section 302, 304, 324

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High Courts20 Nov 1998

Uma Devi and another Vs Shaik Hussain and another

Andhra Pradesh High Court · (1999) 1 ALD 191 : (1999) 1 ALT 136 : (1999) 1 CivCC 629 : (1999) 3 RCR(Rent) 174

Registration Act, 1908 — Section 17, 18

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High Courts20 Nov 1998Allowed

Paramount Co-op. Housing Society Vs Padmini Co-op. Housing Society and Others

Andhra Pradesh High Court · (2009) 4 ALD 443 : (2009) 5 ALT 439

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High Courts19 Nov 1998

Guardian Papers Ltd. Vs Industrial Development Bank of India and Others

Andhra Pradesh High Court · (1999) 98 CompCas 93 : (1999) 1 CompLJ 282

Companies Act, 1956 — Section 456, 457

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High Courts19 Nov 1998

Revenue Divisional Officer (LAO), Nalgonda Vs Sankapalli Padmanabha Reddy and others

Andhra Pradesh High Court · (1999) 1 ALD 493 : (1999) 1 ALT 413 : (1999) 1 APLJ 126

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 2, 151Land Acquisition Act, 1894 — Section 23, 4(1), 54

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High Courts19 Nov 1998

E. Venogopal Chetty Vs Dist. Collector, Chittoor District and others

Andhra Pradesh High Court · (1999) 1 ALD 114 : (1999) 1 ALT 80

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 80Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 226

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High Courts19 Nov 1998

B. Sreelaxmi Vs B.T. Gurumurthy and Another

Andhra Pradesh High Court · (1998) 6 ALD 829 : (1998) 6 ALT 819 : (1999) 2 DMC 570

Civil Procedure Code, 1908 (CPC) — Section 23, 24, 25Hindu Marriage Act, 1955 — Section 21

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High Courts19 Nov 1998

Krishna District Human Welfare Development Society, Seetharampuram, Vijayawada Vs Govt. of Andhra Pradesh and others

Andhra Pradesh High Court · (1999) 1 ALD 22 : (1998) 6 ALT 569 : (1999) 1 APLJ 222

Constitution of India, 1950 — Article 14Urban Land (Ceiling and Regulation) Act, 1976 — Section 23(1), 24

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High Courts18 Nov 1998

Neerupaka Rama Krishna Vs Director of Settlements and others

Andhra Pradesh High Court · (1999) 4 ALD 55 : (1999) 1 ALT 70 : (1999) 2 APLJ 15

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11

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High Courts18 Nov 1998

Mohd. Faizudddin Vs State

Andhra Pradesh High Court · (1999) 1 ALD 298 : (1999) 1 ALT 556

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 342, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1), 3(2), 4

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High Courts18 Nov 1998

Dr. U. Shanker and another Vs Nizam Institute of Medical Sciences, Panjagutta, Hyd. and others

Andhra Pradesh High Court · (1999) 1 ALD 26 : (1999) 1 ALT 94

Constitution of India, 1950 — Article 15(4), 16(4), 371

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High Courts18 Nov 1998

Dr. T.K. Srinivasulu Vs State of A.P. and Others

Andhra Pradesh High Court · (1999) 1 ALD 505

Administrative Service (Cadre) Rules, 1954 — Rule 4(1)Andhra Pradesh Subordinate Service Rules — Rule 22Constitution of India, 1950 — Article 226, 227, 32 , 323(A), 371(D)

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High Courts17 Nov 1998

B. Balakrishna Rao Vs H.M.T. Limited, Bangalore and another

Andhra Pradesh High Court · (1999) 1 ALD 251 : (1999) 1 ALT 36 : (1999) 1 APLJ 103

Writ Proceedings Rules, 1977 — Rule 14

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High Courts16 Nov 1998

Dr. N. Prashantha Vs Union of India, New Delhi and others

Andhra Pradesh High Court · (1999) 1 ALD 12 : (1998) 6 ALT 448

Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15(1), 3(2), 4(1), 5, 6Constitution of India, 1950 — Article 14, 371

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