COURT ARCHIVE

Andhra Pradesh High Court judgments

35,098 judgments · page 1,155 of 1,755

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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High Courts16 Nov 1998

United India Insurance Company Limited, Visakhapatnam Vs Doddi Suryakantham and others

Andhra Pradesh High Court · (2000) ACJ 918 : AIR 1999 AP 139 : (1999) 1 ALD 245 : (1999) 1 ALT 113 : (1999) 1 APLJ 49

Motor Vehicles (Amendment) Act, 1982 — Section 95(2)Motor Vehicles Act, 1939 — Section 4, 92, 95(2)

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High Courts16 Nov 1998

N. Apalanarasamma and others Vs N. Appa Rao and others

Andhra Pradesh High Court · (1999) 1 ALD 345 : (1999) 1 ALT 340 : (1999) 1 APLJ 66 : (1999) 3 CivCC 33

Andhra Pradesh Advocates Fees Rules, 1990 — Rule 13Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 152, 47

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High Courts16 Nov 1998

Talla Bal Reddy Vs Ram Raj Sudarshan Rao and another

Andhra Pradesh High Court · (1999) 1 ALD 206 : (1999) 1 ALT 132 : (1999) 1 APLJ 109

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 38(E)Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 99Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 43, 45(3), 78(1), 87

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High Courts16 Nov 1998

V. Bali Reddy Vs Divisional Engineer, APSEB (Operation), Nandyal and another

Andhra Pradesh High Court · (1999) 2 ALD 668 : (1999) 2 ALT 173 : (1999) 1 CivCC 597 : (1999) 2 RCR(Civil) 602

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts16 Nov 1998

Shaik Azeem and others Vs Special Officer and Competent Authority, Hyderabad Land Ceiling Office, Hyderabad and others

Andhra Pradesh High Court · (1999) 1 ALD 135 : (1999) 1 ALT 77 : (1999) 1 APLJ 120

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 26, 5, 5(3), 8

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High Courts13 Nov 1998

Molabanti Chinnammai Vs District Collector, Nellore and others

Andhra Pradesh High Court · (1998) 6 ALD 678 : (1998) 6 ALT 266

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 10(2), 10(3)Constitution of India, 1950 — Article 14, 19(1), 21, 300

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High Courts13 Nov 1998

K. Chokka Rao Vs A. Veerabhadra Rao and another

Andhra Pradesh High Court · (1999) 2 ALD 239 : (1999) 1 ALD(Cri) 573 : (1999) 1 ALT(Cri) 159 : (1999) 1 APLJ 106 : (1999) CriLJ 1097 : (1999) 2 RCR(Criminal) 190

Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 540Evidence Act, 1872 — Section 165

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High Courts13 Nov 1998

Pyboina Ravindra Kumar @ Ravi and others Vs State of A.P.

Andhra Pradesh High Court · (1999) 2 ALD 449 : (1999) 1 ALT(Cri) 370

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 9

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High Courts13 Nov 1998

B. Arunkumar Trading Private Limited, Mumbai Vs Commercial Tax Officer, Kurupam Market Road, Visakhapatnam

Andhra Pradesh High Court · (1999) 1 ALD 128

Andhra Pradesh General Sales Tax Act, 1957 — Section 42

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High Courts13 Nov 1998

Gorinta Seetharama Raju Vs Spl. Tahsildar and Land Acquisition, Jangareddigudam, W.G. Dist.

Andhra Pradesh High Court · (1999) 1 ALD 254 : (1999) 1 ALT 400

Land Acquisition Act, 1894 — Section 11, 3, 4(1), 6

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High Courts13 Nov 1998

Manyam Paramayya and others Vs Government of Andhra Pradesh, Department of Land Acquisition, Hyderabad and others

Andhra Pradesh High Court · (1999) 1 ALD 137 : (1999) 1 ALT 28

Constitution of India, 1950 — Article 14, 21, 226, 300Land Acquisition Act, 1894 — Section 4(1), 5

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High Courts13 Nov 1998

P. Usha Rani Vs Principal, Prasanna Gajanana Jr. College for Girls, Shamsheer Gunj, Hyd. and others

Andhra Pradesh High Court · (1999) 1 ALD 193 : (1999) 1 ALT 232

Andhra Pradesh College Service Commission Act, 1985 — Section 12, 13, 2, 9Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 22Constitution of India, 1950 — Article 14, 25

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High Courts13 Nov 1998