High Courts01 Aug 1997
Public Prosecutor, High Court of A.P., Hyderabad Vs Yerra Arjuna
Andhra Pradesh High Court · (1998) 1 ALD 148 : (1997) 2 ALD(Cri) 792
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 394, 411
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,098 judgments · page 1,220 of 1,755
High Courts01 Aug 1997
Pallapolu Narasimha Rao Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1997) 2 ALD(Cri) 460 : (1999) 1 DMC 204
Penal Code, 1860 (IPC) — Section 302, 304, 85, 86
High Courts01 Aug 1997
The Public Prosecutor Vs Yerra Arjuna
Andhra Pradesh High Court · (1997) 2 ALT(Cri) 854 : (1997) 3 APLJ 408 : (1998) CriLJ 179
Evidence Act, 1872 — Section 14Penal Code, 1860 (IPC) — Section 300, 302, 379, 394, 411
High Courts01 Aug 1997
L.A.O. Special Dy. Collector Vs T. Bhaskar
Andhra Pradesh High Court · (1997) 5 ALT 254
Land Acquisition Act, 1894 — Section 23, 54
High Courts01 Aug 1997
Matlapudi Sambaiah Vs Union of India (UOI)
Andhra Pradesh High Court · (1997) 5 ALT 281 : (1997) 4 RCR(Civil) 341
High Courts31 Jul 1997
Nusumu Rami Reddy Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1997) 4 ALD 522 : (1997) 2 APLJ 356 : (1998) CriLJ 1119
Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 2, 3, 3(1)Andhra Pradesh Prohibition Act, 1995 — Section 8
High Courts31 Jul 1997Allowed
N. Rami Reddy Vs Govt. of Andhra Pradesh and Others
Andhra Pradesh High Court · (1997) 4 ALT 522 : (1997) 2 APLJ 356
Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 2, 3(1), 3(2)Constitution of India, 1950 — Article 22(5)
High Courts30 Jul 1997
K. Muralidhar Rao Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1997) 6 ALT 79 : (1997) 2 ALT(Cri) 767 : (1997) 2 ALT(Cri) 762 : (1998) 1 CivCC 379 : (1998) 91 CompCas 723 : (1998) CriLJ 748 : (1998) 1 RCR(Criminal) 151
Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
High Courts29 Jul 1997Allowed
Uppalapati Krishna Murthy Vs Government of A.P. and Others
Andhra Pradesh High Court · (1997) 5 ALT 35
Land Acquisition Act, 1894 — Section 4(1), 5(2), 5A(1), 5A(2), 6
High Courts29 Jul 1997
Sri Devi Prasad Steels Pvt. Ltd. Vs A.P.S.F.C. Ltd. Hyd.
Andhra Pradesh High Court · (1998) 3 ALD 169 : (1998) 1 ALT 154 : (1998) 94 CompCas 837
Constitution of India, 1950 — Article 12, 226State Financial Corporations Act, 1951 — Section 29
High Courts29 Jul 1997Dismissed
Primary Agricultural Co-operative Society Vs Nalgonda District Co-operative Central Bank and Another
Andhra Pradesh High Court · (1997) 6 ALT 200
High Courts29 Jul 1997
Lucas Indian Service Limited and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1998) 2 ALD(Cri) 125 : (1999) CriLJ 1647
Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 2, 23(1)
High Courts29 Jul 1997Allowed
Lucas Indian Service Limited and Others Vs State of A.P.
Andhra Pradesh High Court · (1999) 1 ALT 763
Constitution of India, 1950 — Article 20, 20(1)Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 2, 23(1)
High Courts29 Jul 1997Allowed
Sri Venkata Rama Alluminium Co. and Others Vs Boddu Narayanamma
Andhra Pradesh High Court · (1997) 4 ALT 485
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)
High Courts28 Jul 1997Allowed
Nima Kaur Vs Surjith Singh and Others
Andhra Pradesh High Court · (1997) 5 ALT 183 : (1997) 2 CivCC 528
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)
High Courts28 Jul 1997
Bharat Enterprises and Another Vs Jocil Ltd. and Another
Andhra Pradesh High Court · (1998) 1 ALD 590 : (1998) 1 ALD(Cri) 56 : (1998) 1 ALT(Cri) 36
Criminal Procedure Code, 1973 (CrPC) — Section 378, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
High Courts28 Jul 1997
G. Ravikumar Vs S. Ravindranath and Another
Andhra Pradesh High Court · (1997) 2 ALD(Cri) 466 : (1998) CriLJ 1450 : (1998) 2 RCR(Criminal) 641
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts28 Jul 1997
B. Madhusudhan Reddy Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1997) 5 ALD 811 : (1997) 5 ALT 8
Indian Penal Code, 1860 — Section 143, 147, 148, 307, 447, 426Criminal Law Amendment Act, 1932 — Section 7(1)Constitution Of India, 1950 — Article 46, 226, 342(1)
High Courts27 Jul 1997Dismissed
Kundoju Venkateswarlu Vs Kundoju Seetharainaiah and Another
Andhra Pradesh High Court · (1997) 07 AP CK 0096
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, 151Evidence Act, 1872 — Section 66
High Courts25 Jul 1997
S. Krishna Murthy Vs Indian Overseas Bank, Madras and others
Andhra Pradesh High Court · (1999) 2 ALD 154
Conduct Rules — Regulation 24Constitution of India, 1950 — Article 226Overseas Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 4, 6(10)(a), 7