COURT ARCHIVE

Andhra Pradesh High Court judgments

35,098 judgments · page 1,188 of 1,755

High Courts04 Mar 1998

Thota Panduranga Rao Vs State of A.P.

Andhra Pradesh High Court · (1998) 3 ALD 620 : (1998) 1 ALD(Cri) 641 : (1998) 2 ALT(Cri) 57

Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Penal Code, 1860 (IPC) — Section 302, 307, 354, 380, 451

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High Courts04 Mar 1998

Yenamalakuduru Gram Panchayat Vs Govt. of A.P. and Others

Andhra Pradesh High Court · (1998) 2 ALD 714 : (1998) 2 ALT 331

Andhra Pradesh Panchayat Raj Act, 1994 — Section 2(17), 74, 74(2), 79

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High Courts03 Mar 1998

K.L. Narasimha Rao Vs District Collector and Others

Andhra Pradesh High Court · (1998) 2 ALD 667 : (1998) 5 ALT 117

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High Courts03 Mar 1998

Warangal Municipal Corporation Vs A.P.S.E.B. and Others

Andhra Pradesh High Court · (1998) 2 ALD 629 : (1998) 3 ALT 146 : (1998) 3 RCR(Civil) 57

Electricity (Supply) Act, 1948 — Section 49

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High Courts03 Mar 1998

Tammana Ramesh Babu Vs Allah Bux

Andhra Pradesh High Court · (1998) 3 ALD 685 : (1998) 3 ALT 607 : (1998) 2 APLJ 255

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 11(4), 4, 9(3), 9(5)Constitution of India, 1950 — Article 136

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High Courts02 Mar 1998

Dr. Guru Kula Mitra Vs State of A.P. and Others

Andhra Pradesh High Court · AIR 1998 AP 280 : (1998) 2 ALD 739 : (1998) 3 ALT 244

Andhra Pradesh Commission for Backward Classes Act, 1993 — Section 1, 10, 2, 3, 4

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High Courts02 Mar 1998

Venkateswara Textiles Traders and Printers Vs Canara Bank and Another

Andhra Pradesh High Court · AIR 1998 AP 282 : (1998) 2 ALT 680 : (1998) 1 APLJ 452 : (1998) 94 CompCas 455

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 99, 115, 22Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 18, 19, 31(2), 34

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High Courts27 Feb 1998

APSRTC, Mushirabad, Hyderabad and Others Vs C. Pentaiah

Andhra Pradesh High Court · (1998) 3 ALD 559 : (1998) 2 ALT 678 : (1999) 1 LLJ 778

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High Courts27 Feb 1998

P.G. Anantasayanam and others Vs Miriyala Sathiraju and others

Andhra Pradesh High Court · AIR 1998 AP 335 : (1998) 3 ALD 13 : (1998) 2 ALT 675 : (1998) 1 APLJ 461 : (1999) 1 CivCC 377

Evidence Act, 1872 — Section 126

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High Courts27 Feb 1998

Kamineni Satish Babu Vs Brig. 30 Inf. BDE. Mukhyalaya and others

Andhra Pradesh High Court · (1998) 3 ALD 228 : (1998) 3 ALT 464 : (1998) 2 APLJ 314

Civil Procedure Code, 1908 (CPC) — Section 19, 20(C)Constitution of India, 1950 — Article 226, 300Government of India Act, 1935 — Section 176

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High Courts27 Feb 1998

T.V. Chowdary Vs Riata Industrial Corporation

Andhra Pradesh High Court · (1998) 3 ALD 11 : (1998) 2 ALT 449 : (1998) 2 APLJ 130

Contempt of Courts Act, 1971 — Section 2

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High Courts27 Feb 1998

Priyanka Overseas Ltd. Vs Commissioner, Civil Supplies-cum-Ex-Officio Secretary, Govt. of A.P. and Another

Andhra Pradesh High Court · (1998) 2 ALT 288

Constitution of India, 1950 — Article 245Essential Commodities Act, 1955 — Section 3

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High Courts26 Feb 1998

APSRTC, Hyderabad Vs State Transport Appellate Tribunal A.P. and others

Andhra Pradesh High Court · (1998) 5 ALD 171

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 258(2), 282(2)Motor Vehicles Act, 1988 — Section 47, 57, 70, 72

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High Courts26 Feb 1998

Executive Engineer (R and B), Chittoor Vs C. Ramanjulu and others

Andhra Pradesh High Court · (1998) 3 ALD 586 : (1998) 2 ALT 649

Constitution of India, 1950 — Article 226

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High Courts26 Feb 1998

Wimco Limited Vs Commercial Tax Officer and others

Andhra Pradesh High Court · (1998) 2 ALD 798 : (1998) 2 ALT 795

Andhra Pradesh General Sales Tax Act, 1957 — Section 19, 5

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High Courts26 Feb 1998

T.C.I. Finance Limited Vs S. Venkateswara Rao and others

Andhra Pradesh High Court · (1998) 3 ALD 104 : (1998) 2 ALT 754 : (1998) 2 APLJ 179

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5

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High Courts24 Feb 1998

Vadde Sanpangi Srinivaulu Vs Beccani Lakshmi Reddy

Andhra Pradesh High Court · (1998) 3 ALD 41 : (1998) 2 ALT 445 : (1998) 1 APLJ 480

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, 151

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High Courts24 Feb 1998

I.D.L. Chemicals Ltd., Balanagar, Hyderabad Vs K. Viswanadham and Another

Andhra Pradesh High Court · AIR 1998 AP 332 : (1998) 2 ALD 625 : (1998) 2 ALT 307 : (1998) 1 APLJ 395 : (1998) 2 RCR(Civil) 618

Constitution of India, 1950 — Article 141Land Acquisition Act, 1894 — Section 11, 1A, 23(1), 23(2), 26

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High Courts23 Feb 1998

Canara Bank and Another Vs Bopanna Oils Ltd. and Others Industrial Development Bank of India and Others Vs Official Liquidator, Bopanna Oils Ltd. (In Liquidation) and Another

Andhra Pradesh High Court · (2000) 101 CompCas 191

Companies Act, 1956 — Section 446, 446(1)

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High Courts23 Feb 1998

Kola Emmanuel Vs Nallipogu Sunanda

Andhra Pradesh High Court · (1998) 3 ALD 102 : (1998) 2 ALT 442 : (1998) 1 APLJ 367 : (1998) 2 DMC 233 : (1998) 3 RCR(Civil) 155

Divorce Act, 1869 — Section 17, 18, 19(1)

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