COURT ARCHIVE

Andhra Pradesh High Court judgments

35,098 judgments · page 1,206 of 1,755

High Courts20 Oct 1997

T. Srinivasa Rao Vs State of A.P. and Another

Andhra Pradesh High Court · (1998) 2 ALD 613 : (1998) 2 ALT(Cri) 520 : (1998) 1 APLJ 143

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 406

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High Courts20 Oct 1997

S. Raghuramaiah Vs Govt. of A.P. and Others

Andhra Pradesh High Court · (1998) 1 ALD 304 : (1997) 2 ALD(Cri) 932 : (1997) 6 ALT 625 : (1998) 1 ALT(Cri) 439

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 106, 110, 156, 173, 190Explosive Substances Act, 1908 — Section 3, 5

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High Courts20 Oct 1997

Tatineni Srinivas Rao Vs State of A.P. and Another

Andhra Pradesh High Court · (1998) 1 ALD 173 : (1997) 2 ALD(Cri) 880

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 406

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High Courts20 Oct 1997

Narendra Luther Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1997) 6 ALT 504

Hyderabad City Police Act, 1348 — Section 21, 21(1)

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High Courts17 Oct 1997

A. Citizen Vs District Collector, R.R. Dist. and others

Andhra Pradesh High Court · (1998) 4 ALD 389

Air (Prevention and Control of Pollution) Act, 1981 — Section 21, 22Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 12(3)Constitution of India, 1950 — Article 19(1), 21, 226, 48(A), 51A

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High Courts17 Oct 1997

Raghavarapu Nageswara Rao Vs Tenneti Venkata Lakshmi Narayana

Andhra Pradesh High Court · (1997) 6 ALT 762 : (1999) 4 CivCC 478

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 48A, 51, 60, 60(1)

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High Courts17 Oct 1997

Sadruddin Javeri Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2000) 243 ITR 579

Income Tax Act, 1961 — Section 132(1), 132A, 132A(1)Wealth Tax Act, 1957 — Section 37(1)

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High Courts17 Oct 1997Allowed

K. Pushpa Leela Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (1998) 1 ALT 110

Constitution of India, 1950 — Article 14, 16, 311Criminal Procedure Code, 1973 (CrPC) — Section 24, 25

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High Courts17 Oct 1997

M. Sai Reddy Vs L. Balaiah @ Babu Rao and Others

Andhra Pradesh High Court · (1997) 6 ALT 321 : (1998) 2 CivCC 189

Evidence Act, 1872 — Section 91, 92

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High Courts17 Oct 1997

Choda Dharampal Reddy Vs Revenue Divisional Officer, Nalgonda District and another

Andhra Pradesh High Court · (1998) 1 ALD 261 : (1998) 1 ALT 47

Evidence Act, 1872 — Section 91, 92Land Acquisition Act, 1894 — Section 18, 23, 4(1), 6, 9

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High Courts17 Oct 1997

Sadruddin Javeri Vs Government of A.P. and others

Andhra Pradesh High Court · (1998) 4 ALD 113 : (1998) 1 ALD(Cri) 943 : (1998) 1 ALT 529 : (1998) 2 RCR(Criminal) 535

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 100, 102, 165, 173, 173(2)Income Tax Act, 1961 — Section 132

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High Courts16 Oct 1997Allowed