COURT ARCHIVE

Andhra Pradesh High Court judgments

35,098 judgments · page 1,191 of 1,755

High Courts10 Feb 1998

K. Sukhender Reddy Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · (1998) 2 ALD 430 : (1998) 3 ALT 260

All India Services (Discipline and Appeal) Rules, 1969 — Rule 3(1), 3(3)Penal Code, 1860 (IPC) — Section 120B, 406, 420, 469

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High Courts09 Feb 1998

M/s. Electro flame Ltd. Vs M/s. Mittal Iron Foundry Pvt. Ltd.

Andhra Pradesh High Court · AIR 1998 AP 203 : (1998) 2 ALD 594 : (1998) 3 ALT 252 : (1998) 2 APLJ 6 : (1998) 93 CompCas 420

Companies Act, 1956 — Section 433, 434

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High Courts09 Feb 1998Dismissed

State of A.P. Vs Bhooratnam and Co.

Andhra Pradesh High Court · (1998) 02 AP CK 0013

Central Sales Tax Act, 1956 — Section 6A

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High Courts05 Feb 1998

Girish K. Bhandari and another Vs Lakshmi Finance and Industrial Corpn. Ltd., and another

Andhra Pradesh High Court · (1999) 3 ALD 200 : (1999) 1 ALT(Cri) 460 : (1999) 97 CompCas 92

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts05 Feb 1998Allowed

Amar Traders Vs Assistant Commissioner of Commercial Taxes (Intelligence) II and Another

Andhra Pradesh High Court · (1998) 111 STC 265

Andhra Pradesh General Sales Tax Act, 1957 — Section 29, 29(3), 29B

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High Courts04 Feb 1998

N. Komurraiah Vs Special Officer and Competent Authority, Urban Land Ceilings, Warangal

Andhra Pradesh High Court · (1998) 2 ALD 488 : (1998) 3 ALT 471 : (1998) 1 APLJ 264

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(5), 20(1), 8(4), 9(1)

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High Courts04 Feb 1998

Shanta Devi and Others Vs Ramlal Agarwal

Andhra Pradesh High Court · AIR 1998 AP 286 : (1998) 2 ALD 236 : (1998) 1 ALT 582 : (1998) 1 APLJ 250 : (1998) 3 CivCC 292 : (1998) 2 DMC 199

Hindu Marriage Act, 1955 — Section 6, 7

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High Courts04 Feb 1998

K. Prabhakar Reddy Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1998) 2 ALD 282 : (1998) 1 APLJ 259

Constitution of India, 1950 — Article 21, 226, 32Urban Land (Ceiling and Regulation) Act, 1976 — Section 19, 6(1), 8(1), 8(3)

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High Courts04 Feb 1998

C.V.S. Nageswara Kumar Vs Indian Overseas Bank, Madras and Another

Andhra Pradesh High Court · (1998) 2 ALD 485 : (1998) 4 ALT 606

Constitution of India, 1950 — Article 226

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High Courts04 Feb 1998

Otukure Ganesh Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1998) 2 ALD 502 : (1998) 2 ALT(Cri) 306 : (1998) 1 APLJ 330

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 84

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High Courts04 Feb 1998Allowed

Puttagunta Pasi alias Penta Pasi Vs Commissioner of Police and Another

Andhra Pradesh High Court · (1998) 3 ALT 55

Andhra Pradesh Police Standing Orders — Order 741, Order 742

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High Courts03 Feb 1998

K.S. Chalam Vs Bank of India and Another

Andhra Pradesh High Court · (1998) 2 ALD 298 : (1998) 1 ALT 597

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14

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High Courts03 Feb 1998

Sub-Registrar, Nalgonda Dist. Vs Amaranaini China Venkat Rao and others

Andhra Pradesh High Court · AIR 1998 AP 252 : (1998) 3 ALD 46 : (1998) 2 ALT 457 : (1998) 1 APLJ 404

Andhra Pradesh Stamp (Prevention of Under Valuation of Instruments) Rules, 1975 — Rule 3(3), 3(4)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34, Order 26 Rule 10BConstitution of India, 1950 — Article 226

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High Courts02 Feb 1998

SMT. K. DURGA RANI AND ANOTHER Vs APPROPRIATE AUTHORITY AND ANOTHER.

Andhra Pradesh High Court · (1998) 231 ITR 472 : (1998) 100 TAXMAN 492

Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 269UC, 269UD, 269UE

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High Courts02 Feb 1998Allowed

Smt. K. Durga Rani and Another Vs Appropriate Authority and Another

Andhra Pradesh High Court · (1998) 231 ITR 472 : (1998) 100 TAXMAN 492

Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 269UC, 269UD, 269UD(1), 269UE(1)

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High Courts02 Feb 1998

XL Telecom Ltd., Hyderabad Vs Superintendent of Central Excise, Hyderabad and Others

Andhra Pradesh High Court · (1998) 2 ALD 230 : (1998) 2 ALT 722 : (1999) 105 ELT 263

Central Boards of Revenue Act, 1963 — Section 3Central Excise Rules, 1944 — Rule 173Central Excises and Salt Act, 1944 — Section 2, 37

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High Courts02 Feb 1998

Chakravarthula Venkata Raghavacharyulu and Others Vs Jeenu Viswanadham and Another

Andhra Pradesh High Court · (1998) 2 ALD 776 : (1998) 2 ALT 700 : (1998) 2 APLJ 116

Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 16

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High Courts02 Feb 1998

State of A.P. Vs Hyderabad Chemicals Supplies Ltd.

Andhra Pradesh High Court · (1998) 2 ALD 489 : (1998) 2 AnWR 34

Andhra Pradesh General Sales Tax Act, 1957 — Section 5, 5(1), 5A, 5B(2), 6Central Sales Tax Act, 1956 — Section 10, 10(A)

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High Courts02 Feb 1998

K. Durga Rani and Another Vs Appropriate Authority, IT Dept., Bangalore and Another

Andhra Pradesh High Court · (1998) 3 ALD 133

Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 269

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High Courts02 Feb 1998

Kolasani Naga Koteswari alias Yelavarthi Nagakoteswari Vs K. Rajasekhar

Andhra Pradesh High Court · (1998) 2 ALD 716 : (1998) 1 ALT 558 : (1998) 1 APLJ 353 : (1998) 2 DMC 187

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Hindu Marriage Act, 1955 — Section 13(1), 23, 5

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