COURT ARCHIVE

Andhra Pradesh High Court judgments

35,098 judgments · page 1,200 of 1,755

High Courts25 Nov 1997

Perle Venkateswarlu and Others Vs Gadamsetty Badari Narayana and Another

Andhra Pradesh High Court · (1998) 1 ALD 705 : (1998) 1 ALT 769

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 12, 14, 16, 2Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 8Civil Procedure Code, 1908 (CPC) — Section 11, 115, 9

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High Courts25 Nov 1997

Kwality Construction Engineers Vs University Engineer, Central University of Hyderabad

Andhra Pradesh High Court · (1998) 2 ALD 3 : (1998) 1 ALT 791

Arbitration and Conciliation Act, 1996 — Section 11(6)

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High Courts25 Nov 1997

Advocate-General, Andhra Pradesh, Hyd. Vs B. Sugunakar Reddy

Andhra Pradesh High Court · (1998) 3 ALD 183 : (1998) 1 ALT 102

Contempt of Courts Act, 1971 — Section 15(2), 2Contempt of Courts Rules, 1980 — Rule 5Penal Code, 1860 (IPC) — Section 228, 353, 427, 447, 506

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High Courts24 Nov 1997

Kota Prabhakara Rao and Others Vs Kota Kanthamma and Others

Andhra Pradesh High Court · (1998) 1 ALT 233

Specific Relief Act, 1963 — Section 34, 35, 6

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High Courts24 Nov 1997

T. Gangadhar Vs Regional Manager, APSRTC, Ongole and Another

Andhra Pradesh High Court · (1998) 3 ALD 602 : (1998) 2 ALT 568

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High Courts24 Nov 1997

P. Bayamma Vs Peteti Mariyadass and Another

Andhra Pradesh High Court · (1998) 1 ALD(Cri) 410 : (1998) 1 ALT(Cri) 382 : (1998) 1 APLJ 176 : (1998) CriLJ 3247

Criminal Procedure Code, 1973 (CrPC) — Section 125(4)

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High Courts24 Nov 1997

Kola Prabhakara Rao and Others Vs Kola Kanthamma and Others

Andhra Pradesh High Court · (1998) 1 ALD 462

Civil Procedure Code, 1908 (CPC) — Section 9Specific Relief Act, 1963 — Section 34, 35, 6

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High Courts24 Nov 1997

Gangireddy Venkateswara Rao Vs Divisional Manager, New India Assurance Co., Guntur and Others

Andhra Pradesh High Court · (1999) ACJ 262 : (1998) 2 ALD 9 : (1998) 1 ALT 383

Constitution of India, 1950 — Article 14Workmens Compensation Act, 1923 — Section 14(1), 22, 30(1)

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High Courts24 Nov 1997

S. Tulasi Das Vs Secretary to the President of India and Others

Andhra Pradesh High Court · (1998) 2 ALD 80 : (1998) 1 ALT 76

Constitution of India, 1950 — Article 226, 227

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High Courts24 Nov 1997

Deputy Chief Controller of Imports and Exports Vs I.T.C. Ltd.

Andhra Pradesh High Court · (1998) 4 ALD 241 : (1998) 1 AnWR 172 : (1998) 102 ELT 17

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High Courts24 Nov 1997

K. Ram Reddy Vs State of A.P. and Another

Andhra Pradesh High Court · (1998) 3 ALD 305 : (1998) 1 ALD(Cri) 437 : (1998) 1 ALT(Cri) 486

Arms Act, 1959 — Section 25(1)(a)Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 173, 190(1), 192

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High Courts21 Nov 1997

Ch. Sarath Chandra Bose Vs Hindustan Machine Tools Limited, Hyderabad

Andhra Pradesh High Court · (1999) 5 ALD 441

Payment of Gratuity Act, 1972 — Section 7

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High Courts21 Nov 1997

Laxminarayana and another Vs Joint Collector, Khammam and Another

Andhra Pradesh High Court · (1998) 3 ALD 107 : (1998) 2 ALT 258

Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 166

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High Courts21 Nov 1997

P. Neelakanteswaramma and Others Vs Uppari Muthamma and Others

Andhra Pradesh High Court · (1998) 1 ALD 234

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 102, 38E, 43, 47, 50BAndhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 4, 5Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 3(1)

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High Courts21 Nov 1997