COURT ARCHIVE

Andhra Pradesh High Court judgments

35,098 judgments · page 1,183 of 1,755

High Courts02 Apr 1998

S. Anwar Basha Vs State of A.P.

Andhra Pradesh High Court · (1998) 3 ALD 407 : (1998) 1 ALD(Cri) 666 : (1998) 1 ALT(Cri) 543 : (1998) CriLJ 3529 : (1999) 1 DMC 400

Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 309

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High Courts02 Apr 1998

Commissioner of Income Tax, Visakhapatnam Vs Attili Narayana Rao, Visakhapatnam

Andhra Pradesh High Court · (1998) 3 ALD 827 : (1999) 151 CTR 149 : (1998) 233 ITR 10

Income Tax Act, 1961 — Section 48Transfer of Property Act, 1882 — Section 69(1)

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High Courts02 Apr 1998

G.V.N. Kameswara Rao Vs Debts Recovery Tribunal, Bangalore and Others

Andhra Pradesh High Court · (1998) 3 ALD 536 : (1998) 3 ALT 765 : (1998) 93 CompCas 474

Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22

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High Courts02 Apr 1998

M. Rama Rao Vs Asst. Traffic Manager, APSRTC, Hyd. and Another

Andhra Pradesh High Court · (1998) 3 ALD 76 : (1998) 1 APLJ 388

Industrial Disputes Act, 1947 — Section 10, 11

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High Courts01 Apr 1998

B. Anand Mohan Vs Government of Andhra Pradesh and others

Andhra Pradesh High Court · (1998) 3 ALD 231 : (1998) 2 ALT 759

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 21(4)Constitution of India, 1950 — Article 226, 311(2)

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High Courts01 Apr 1998

K.V. Reddy and Another Vs Assistant Commissioner of Income Tax, Hyd. and Another

Andhra Pradesh High Court · (1998) 3 ALD 543 : (1998) 93 CompCas 287 : (1999) 151 CTR 24 : (1998) 232 ITR 306 : (1998) 101 TAXMAN 77

Income Tax Act, 1961 — Section 179, 179(1), 220(2), 221, 226(3)

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High Courts01 Apr 1998

Zilla Grandhalaya Samstha Employee''s Association, Chittor Dist. Vs Secretary, Education Dept., Govt. of A.P., Hyd. and Others

Andhra Pradesh High Court · (1998) 3 ALD 497 : (1998) 3 ALT 692

Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994 — Section 11, 7Constitution of India, 1950 — Article 14, 21, 32, 39(2), 42Minimum Wages Act, 1948 — Section 3

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High Courts01 Apr 1998

M. Sundar Raju Vs Manging Director, APSRTC and another

Andhra Pradesh High Court · (1998) 3 ALD 36 : (1998) 2 ALT 565 : (1999) 1 LLJ 685

Constitution of India, 1950 — Article 14, 16

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High Courts31 Mar 1998

K. Chinna Rajanna Vs Vice-Chancellor, Osmania University, Hyderabad and others

Andhra Pradesh High Court · (1998) 3 ALD 753 : (1998) 3 ALT 485 : (1998) 2 APLJ 385

Constitution of India, 1950 — Article 226

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High Courts31 Mar 1998

Eswara Laminates (P) Ltd., Pedda Autpally and Others Vs Singareni Collieries Company Ltd., Hyderabad

Andhra Pradesh High Court · (1998) 3 ALD 731 : (1998) 3 ALT 785

Constitution of India, 1950 — Article 14

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High Courts31 Mar 1998

G.M. Uruj Vs Anwar Hussain

Andhra Pradesh High Court · (1998) 3 ALD 588 : (1998) 2 ALT 793

Andhra Pradesh Civil Rules of Practice and Circular Orders, 1990 — Rule 32

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High Courts30 Mar 1998

Commissioner of Income Tax Vs Sri Vijayalakshmi Mineral and Trading Co.

Andhra Pradesh High Court · (1999) 151 CTR 166

Income Tax Act, 1961 — Section 139, 22, 256, 32, 72

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High Courts30 Mar 1998

R. Nagaraju Vs Managing Director, A.P. State Ware Housing Corpn., Hyd.

Andhra Pradesh High Court · (1998) 3 ALD 579 : (1998) 4 ALT 657 : (1998) 80 FLR 875

Andhra Pradesh State Warehousing Corporation Employees Gratuity Fund Regulations, 1974 — Regulation 4, 7Payment of Gratuity Act, 1972 — Section 4(3), 4(5)Warehousing Corporations Act, 1962 — Section 42

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High Courts27 Mar 1998

Annapu Reddy Rama Rao Vs Gram Panchayat, Avanigadda, Krishna Dist. and Another

Andhra Pradesh High Court · (1998) 3 ALD 547 : (1998) 4 ALT 656

Andhra Pradesh Panchayat Raj Act, 1994 — Section 106

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High Courts27 Mar 1998

Venkateswara Rice Mills, Uppal Vs Superintending Engineer, Operation Rural Circle, APSEB, Hyd. and Others

Andhra Pradesh High Court · (1998) 4 ALD 101 : (1998) 3 ALT 775

Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 49, 59

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High Courts27 Mar 1998

Gubbala Nageswara Rao and others Vs State

Andhra Pradesh High Court · (1998) 3 ALD 78 : (1998) 2 ALT(Cri) 14

Criminal Procedure Code, 1973 (CrPC) — Section 199, 320Penal Code, 1860 (IPC) — Section 34, 500, 506(1)

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High Courts27 Mar 1998

Khair Mohd. Khan Vs S. Eramani and Another

Andhra Pradesh High Court · (1998) 4 ALD 59 : (1998) 4 ALT 66 : (1998) 2 APLJ 333

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 3Andhra Pradesh Housing Board Act, 1956 — Section 71Contract Act, 1872 — Section 23

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High Courts27 Mar 1998