COURT ARCHIVE

Andhra Pradesh High Court judgments

35,098 judgments · page 1,228 of 1,755

High Courts02 May 1997

Chairman, L.I.C. of India, Bombay and others Vs Kalangi Samuel Prabhaker and others

Andhra Pradesh High Court · AIR 1997 AP 304

Constitution of India, 1950 — Article 162, 19(1), 21, 226, 304(A)Fundamental Rules — Rule 9(6A)Life Insurance Corporation (Agents) Amendment Rules, 1982 — Rule 4

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High Courts02 May 1997

Tatavarthi Jagannadham (died) per L.R. Vs Akkineni Radhakrishna (Plaintiff) and Another

Andhra Pradesh High Court · (1997) 3 ALT 661 : (1997) 2 APLJ 276 : (1997) 2 CivCC 163 : (1998) 1 RCR(Civil) 177

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High Courts02 May 1997Dismissed

Navabharath Educational Committee Vs P. Venkateswarlu and Others

Andhra Pradesh High Court · (1997) 3 ALT 274 : (1997) 2 APLJ 227

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(2)

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High Courts02 May 1997Allowed

A. Ksheera Sagar Vs A.P. Dairy Development Co-op. Federation Ltd. and Another

Andhra Pradesh High Court · (1997) 3 ALT 751

Constitution of India, 1950 — Article 14

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High Courts02 May 1997Dismissed

Life Insurance Corporation of India and Others Vs Kalangi Samuel Prabhakar and Others M. Kalavathi and A. Brijlal M. Kalavathi and A. Brijlal Vs Life Insurance Corporation of India and Others

Andhra Pradesh High Court · (1997) 3 ALT 783

Central Civil Services (Conduct) Rules, 1955 — Rule 15Constitution of India, 1950 — Article 19(1), 21Life Insurance Corporation (Agents) Regulations, 1972 — Regulation 17, 17(1), 25, 5

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High Courts01 May 1997Dismissed

Md. Abdul Azeez Vs Andhra Pradesh State Road Transport Corporation and Another

Andhra Pradesh High Court · (1997) 5 ALD 160 : (1998) 1 ALT 743

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High Courts01 May 1997

United Steel Allied Industries Pvt. Ltd. Vs Fairgrowth Financial Services Ltd. and Others

Andhra Pradesh High Court · (1997) 3 ALD 691 : (1997) 3 ALT 295 : (1998) 94 CompCas 212

Companies Act, 1956 — Section 3(1), 3(2), 9, 9AConstitution of India, 1950 — Article 226Evidence Act, 1872 — Section 123, 124

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High Courts01 May 1997Allowed

P. Babaiah Vs Govt. of A.P. and Others

Andhra Pradesh High Court · (1997) 3 ALT 716

Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994 — Section 2, 3, 7

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High Courts01 May 1997Dismissed

Mohd. Mahmood, Attender, Munsif Magistrate Court Vs District and Sessions Judge and High Court of A.P.

Andhra Pradesh High Court · (1997) 3 ALT 597

Constitution of India, 1950 — Article 226

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High Courts30 Apr 1997

Advocate-general of Andhra Pradesh Vs Chennamsetty Chakrapani C.I. of Police C.C.S. Guntur and Another

Andhra Pradesh High Court · (1997) 3 ALD 588 : (1997) 2 ALD(Cri) 92 : (1997) 3 ALT 328 : (1997) 2 APLJ 54 : (1997) CriLJ 3333

Constitution of India, 1950 — Article 129, 20(3), 215, 223Criminal Procedure Code, 1973 (CrPC) — Section 300, 345, 97Penal Code, 1860 (IPC) — Section 228, 34, 341, 342, 343

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High Courts30 Apr 1997

C. Sadhainandam Vs Rama Murthy and Others

Andhra Pradesh High Court · (1997) 2 ALD(Cri) 286 : (1997) 3 ALT 743 : (1997) CriLJ 3329

Constitution of India, 1950 — Article 14, 15(2), 16, 59

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High Courts30 Apr 1997Allowed

Yamunanagar Co-operative House Building Society and Another Vs Government of A.P. and Another

Andhra Pradesh High Court · (1997) 4 ALT 317

Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 166, 166BConstitution of India, 1950 — Article 226

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High Courts30 Apr 1997Allowed

R. Ramanaiah and Others Vs Government of A.P. and Others

Andhra Pradesh High Court · (1997) 4 ALT 191

Andhra Pradesh Charcoal (Production and Transport) Rules, 1992 — Rule 3(3)

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High Courts30 Apr 1997Allowed

Special Deputy Collector (LA) HLC Vs Kakarla Yerrappa @ Yerri Swamy

Andhra Pradesh High Court · (1997) 4 ALT 200

Land Acquisition Act, 1894 — Section 18, 25, 28, 34

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High Courts29 Apr 1997

K. Seetha Lakshmi Vs Andhra University, Visakhapatnam and others

Andhra Pradesh High Court · (1998) 5 ALD 4

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High Courts29 Apr 1997Dismissed

Ushodaya Publications Private Ltd. Vs Smt. M. Ramanamma and Others

Andhra Pradesh High Court · AIR 1998 AP 13 : (1997) 3 ALT 362

Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 12, 58, 59Bhagyanagar Urban Development Authority Zoning Regulations, 1981 — Regulation 12Constitution of India, 1950 — Article 226

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High Courts29 Apr 1997

A.P. Paper Mills Limited Vs Government of Andhra Pradesh and another

Andhra Pradesh High Court · AIR 1997 AP 379 : (1997) 3 ALD 622 : (1997) 3 ALT 101

Andhra Pradesh Municipalities Act, 1965 — Section 59(1), 85, 85(1), 88(3), 88(4)

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High Courts29 Apr 1997

Gatlameedi Pothanna and others Vs Divisional Forest Officer, Nirmal, Adilabad Dist.

Andhra Pradesh High Court · (1998) 3 ALD 716 : (1998) 3 ALT 660

Andhra Pradesh Forest Act, 1967 — Section 28A, 28B, 28D, 28E, 28GAndhra Pradesh Preservation of Private Forest Rules, 1978 — Rule 8(1)Constitution of India, 1950 — Article 51

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High Courts29 Apr 1997

P. Prabhakar Reddy Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (1998) 1 ALD 124

Constitution of India, 1950 — Article 12, 14, 226Contract Act, 1872 — Section 23

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High Courts28 Apr 1997Dismissed

K.V. Srimannarayana Vs Registrar, (Administration), High Court of Andhra Pradesh and Another

Andhra Pradesh High Court · (1997) 3 ALT 814

Constitution of India, 1950 — Article 226

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