COURT ARCHIVE

Andhra Pradesh High Court judgments

35,098 judgments · page 1,149 of 1,755

High Courts18 Jan 1999

E.R. Badiri Narayana Vs K. Nagappa

Andhra Pradesh High Court · (1999) 2 ALD 501 : (1999) 2 ALT 578 : (1999) 1 APLJ 381

Andhra Pradesh Municipalities Act, 1965 — Section 42Civil Procedure Code, 1908 (CPC) — Section 47Land Acquisition Act, 1894 — Section 16

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High Courts18 Jan 1999

P. Buchi Reddy and others Vs Ananthula Sudhakar

Andhra Pradesh High Court · AIR 1999 AP 188 : (1999) 2 ALD 327 : (1999) 2 ALT 192 : (1999) 1 APLJ 226 : (1999) 4 CivCC 57

Hindu Adoptions and Maintenance Act, 1956 — Section 3Registration Act, 1908 — Section 17Specific Relief Act, 1963 — Section 38

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High Courts18 Jan 1999

K. Venkatasubba Reddy Vs Bairagi Ramaiah (died) by LRs.

Andhra Pradesh High Court · (1999) 3 ALD 317 : (1999) 3 ALT 210 : (1999) 1 APLJ 416 : (1999) 2 CivCC 511

Evidence Act, 1872 — Section 101

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High Courts18 Jan 1999

Bhimireddy Musili (died) by LRs. Vs Rongali Appalanaidu and others

Andhra Pradesh High Court · (1999) 2 ALD 365 : (1999) 2 ALT 265 : (1999) 1 APLJ 261

Andhra Pradesh Agricultural Indebtedness (Relief) Act, 1977 — Section 3, 4(1)

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High Courts18 Jan 1999

Ponnuru Krishnavenamma Vs Banks Taviteswara Rao and another

Andhra Pradesh High Court · (1999) 3 ALD 705 : (1999) 2 ALT 433 : (1999) 1 APLJ 292

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100Specific Relief Act, 1963 — Section 14

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High Courts18 Jan 1999

Raghuramireddy Settipalli Vs Duggireddi Lakshmireddigaari Ravindra Reddy and others

Andhra Pradesh High Court · (1999) 2 ALD 431 : (1996) 2 ALT 88

Conduct of Elections Rules, 1961 — Rule 38, 56, 64Evidence Act, 1872 — Section 151Representation of the People Act, 1951 — Section 100, 101, 123, 80, 81

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High Courts31 Dec 1998

Chaitanya Grameena Bank, Morispet, Tenali Vs S.V.L. Narayana and others

Andhra Pradesh High Court · (1999) 1 ALD 627 : (1999) 1 ALT 550

Chaitanya Grameena Bank Staff Service Rules — Rule 12, 13(2), 13(3)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1(2), Order 47 Rule 2

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High Courts31 Dec 1998

Andhra University Parirakshana Joint Action Committee, Waltair, Visakhapatnam Vs Govt. of Andhra Pradesh and another

Andhra Pradesh High Court · (1999) 1 ALD 439 : (1999) 1 ALT 366 : (1999) 1 APLJ 31

Andhra Pradesh University Act, 1991 — Section 18(2), 18(6), 7, 9Constitution of India, 1950 — Article 14, 226

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High Courts31 Dec 1998

Special Deputy Collector, (L.A.O), Anakapalli Vs Padala Venkata Ramana

Andhra Pradesh High Court · (1999) 2 ALD 115 : (1999) 2 ALT 54

Land Acquisition Act, 1894 — Section 18, 23, 4(1), 54

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High Courts31 Dec 1998

Pulusu Perireddy Vs Govt. of A.P., Panchayat Raj Dept. Hyd. and others

Andhra Pradesh High Court · (1999) 1 ALD 453

Andhra Pradesh Panchayat Raj Act, 1994 — Section 245Andhra Pradesh Panchayat Raj Rules — Rule 10, 11, 12, 13, 14

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High Courts31 Dec 1998

D. Ramulu Vs State of A.P.

Andhra Pradesh High Court · (1999) 1 ALD 554 : (1999) 1 ALT(Cri) 612 : (1999) 1 APLJ 312

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 340

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High Courts31 Dec 1998

K. Laxman Rao Vs State of A.P.

Andhra Pradesh High Court · (1999) 1 ALD 543 : (1999) 1 ALT 506 : (1999) 1 APLJ 302 : (1999) CriLJ 1928

Andhra Pradesh (Integrated) Education Rules, 1966 — Rule 43Evidence Act, 1872 — Section 35, 74Penal Code, 1860 (IPC) — Section 375, 376

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High Courts31 Dec 1998

Nimmakayala Chinna Muni Reddy and others Vs State of A.P.

Andhra Pradesh High Court · (1999) 2 ALD 189 : (1999) 1 ALD(Cri) 459 : (1999) 1 ALT(Cri) 396 : (1999) 1 APLJ 200 : (1999) CriLJ 2298

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts31 Dec 1998

Md. Kamarudjama, Mandal Revenue Officer, Hanumakonda and another Vs Elaboina Ramesh and others

Andhra Pradesh High Court · (1999) 1 ALD 715 : (1999) 1 ALT 608 : (1999) 1 APLJ 163 : (1999) CriLJ 1995

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, 10, 80, 92Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12, 19(1)

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High Courts31 Dec 1998

Land Acquisition Officer-cum-Special Deputy Collector Vs Annam Reddi Musilithalli

Andhra Pradesh High Court · (1999) 5 ALD 376 : (1999) 5 ALT 74

Criminal Procedure Code, 1973 (CrPC) — Section 340Land Acquisition Act, 1894 — Section 18, 54Limitation Act, 1963 — Section 5

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High Courts31 Dec 1998

A. Ramaswamy (died) and others Vs K. Rama Murthy (died) and others

Andhra Pradesh High Court · (1999) 2 ALD 13 : (1999) 2 ALT 1 : (1999) 1 APLJ 243

Arbitration Act, 1940 — Section 13, 34Civil Procedure Code, 1908 (CPC) — Section 151, 9Partnership Act, 1932 — Section 34, 43, 44

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High Courts30 Dec 1998Allowed

Kondapalli Satyanarayana Vs Kondapalli Mayullu and Others

Andhra Pradesh High Court · (1999) 2 CivCC 434

Specific Relief Act, 1963 — Section 27Transfer of Property Act, 1882 — Section 40, 54Trusts Act, 1882 — Section 91

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High Courts30 Dec 1998

M. Satyanarayana Reddy and others Vs Revenue Divisional Officer, Kurnool and others

Andhra Pradesh High Court · (1999) 1 ALD 446 : (1999) 1 ALT 389 : (1999) 1 APLJ 19

Andhra Pradesh District (Foramation) Act, 1974 — Section 2, 3Andhra Pradesh Panchayat Raj Act, 1994 — Section 149(1), 150, 151, 153, 154Constitution of India, 1950 — Article 124(4), 148, 343, 368(2)

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High Courts30 Dec 1998

R. Advaiah Vs Union of India, Ministry of Finance, New Delhi and others

Andhra Pradesh High Court · (1999) 1 ALD 464 : (1999) 1 ALT 449 : (1999) 1 APLJ 71

Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Rule 48, 53, 11, 2, 3Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(7), 20, 25, 26, 27

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High Courts29 Dec 1998

Sane Group of Companies, Hyderabad Vs Chandra Raja Kumari, President, AP Mahila Samakhya, Hyderabad and others

Andhra Pradesh High Court · (1999) 2 ALD 262 : (1999) 1 ALT 600 : (1999) 2 RCR(Criminal) 544

Constitution of India, 1950 — Article 14, 19(2), 21, 51Hyderabad City Police Act, 1348 — Section 21

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