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Andhra Pradesh High Court judgments

35,098 judgments · page 1,231 of 1,755

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High Courts11 Apr 1997

Sanagavarapu Venkata Subbaiah Sarma Vs Karuthota Galib Saheb and Others

Andhra Pradesh High Court · (1997) 4 ALT 274 : (1997) 3 CivCC 564

Registration Act, 1908 — Section 17
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High Courts10 Apr 1997Allowed

V. Jayashankar and Another Vs State

Andhra Pradesh High Court · (1997) 3 ALT 731

Land Acquisition (Amendment) Act, 1984 — Section 17, 30Land Acquisition Act, 1894 — Section 11, 25
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High Courts10 Apr 1997

M/s. A.P. Paper Mills Limited Vs The Principal Secretary to Government, Hyderabad and others

Andhra Pradesh High Court · AIR 1997 AP 257 : (1997) 3 ALT 649 : (1997) 1 APLJ 448

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 10Sales of Goods Act, 1930 — Section 18, 54(2)
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High Courts10 Apr 1997

Assistant Collector and Land Acquisition Officer (RDO) and Others Vs Pandu Rangaiah and Others

Andhra Pradesh High Court · (1997) 4 ALT 144

Evidence Act, 1872 — Section 58
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High Courts09 Apr 1997Dismissed

J.V. Sarma and Others Vs Special Court under A.P. Land Grabbing (Prohibition) Act and Others

Andhra Pradesh High Court · (1997) 2 ALD(Cri) 285 : (1997) 3 ALT 666

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 15, 2, 8Andhra Pradesh Slum Improvement (Acquisition of Land) Act, 1956 — Section 3(1), 3(2)Constitution of India, 1950 — Article 226
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High Courts09 Apr 1997Allowed

Pothuru Venkata Rama Raju Vs Yandra Venkata Narsayya and Others

Andhra Pradesh High Court · (1997) 5 ALD 574 : (1997) 5 ALT 766

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 41 Rule 5
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High Courts09 Apr 1997

Kantipudi Manikyam Vs K. Ramakrishna and Others

Andhra Pradesh High Court · (1997) 3 APLJ 79 : (1998) 1 DMC 67

Hindu Succession Act, 1956 — Section 14Hindu Womens Right to Property Act, 1937 — Section 3(2), 3(3)
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High Courts09 Apr 1997

K. Sujatha Vs Government of Andhra Pradesh and others

Andhra Pradesh High Court · AIR 1997 AP 266 : (1997) 2 ALD(Cri) 132 : (1997) 2 ALT 487 : (1998) 1 DMC 56

Constitution of India, 1950 — Article 226Hindu Marriage Act, 1955 — Section 13, 9
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High Courts09 Apr 1997

Kantipudi Manikyam Vs Kantipudi Ramakrishna and Others

Andhra Pradesh High Court · (1997) 4 ALT 700

Hindu Succession Act, 1956 — Section 14Hindu Womens Right to Property Act, 1937 — Section 3(2), 3(3)
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High Courts09 Apr 1997Dismissed

Indian Oil Corporation Limited Vs Karem Zaheer Yar Jung and Another

Andhra Pradesh High Court · (1997) 2 ALT 689 : (1997) 2 APLJ 209

Limitation Act, 1963 — Article 54
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High Courts09 Apr 1997

State of A.P. Vs Valluru Venkateswara Rao

Andhra Pradesh High Court · (1997) 3 ALT 417 : (1999) 1 APLJ 287

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(3), 20, 8
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High Courts09 Apr 1997Dismissed

Mettapalli Venkata Rao and Others Vs Kotla Alivelu Mangatayaramma and Another

Andhra Pradesh High Court · (1997) 4 ALD 121 : (1997) 2 ALT 753 : (1997) 1 APLJ 427 : (1998) 1 CivCC 195

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 15Specific Relief Act, 1963 — Section 10
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High Courts07 Apr 1997Allowed

Bachala Siva Prasad and Another Vs Gram Panchayat

Andhra Pradesh High Court · (1997) 3 ALT 554 : (1997) 3 CivCC 601

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2, Order 9 Rule 9
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High Courts07 Apr 1997

Surireddy Pullamma and Others Vs Secretary to Govt., Home Dept., Secretariat Buildings, Hyd. and Others

Andhra Pradesh High Court · (1998) 4 ALD 96 : (1998) 4 ALT 579 : (1998) CriLJ 3987

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 302
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High Courts07 Apr 1997

M/s. Suryamukhi Enterprises, Hyderabad Vs A.P.S.E.B., Hyderabad and others

Andhra Pradesh High Court · AIR 1997 AP 342 : (1997) 3 ALD 192 : (1997) 3 ALT 465

Electricity Act, 1910 — Section 26(6)
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High Courts07 Apr 1997Dismissed

Dr. A.L.N. Prasad and Others Vs State of A.P. and Others

Andhra Pradesh High Court · (1997) 3 ALT 516 : (1997) 2 APLJ 236

Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 11, 22Urban Development Authority (Hyderabad) Rules, 1977 — Rule 13, 13A
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High Courts04 Apr 1997Dismissed

Islamia Arabic College Vs Balaram Singh (Dead) L.Rs. and Others

Andhra Pradesh High Court · (1997) 4 ALT 90 : (1997) 3 APLJ 53

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 38E, 99Civil Procedure Code, 1908 (CPC) — Section 11Land Acquisition Act, 1894 — Section 30
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High Courts04 Apr 1997

Vasudeva Sharma Vs Executive Officer, T.T.D., Tirupati and Others

Andhra Pradesh High Court · (1997) 2 ALD(Cri) 292 : (1997) 3 ALT 669 : (1997) CriLJ 3429 : (1998) 3 RCR(Criminal) 205

Constitution of India, 1950 — Article 215
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High Courts04 Apr 1997

Rabia Bee @ Khaja Bee Vs R. Subrahmanyam, Collector, Hyderabad and Another

Andhra Pradesh High Court · (1998) 1 ALD 99 : (1997) 2 ALT 818

Contempt of Courts Act, 1971 — Section 2Land Acquisition Act, 1894 — Section 11, 11(1), 12(1), 12(2), 18
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High Courts03 Apr 1997Dismissed

A.P. Judicial Employees Association, Mangalagiri Unit Vs Govt. of A.P. and Others

Andhra Pradesh High Court · (1997) 3 ALT 479

Andhra Pradesh Public Employment (House Rent Allowance) Rules, 1988 — Rule 2(1), 2(4)Fundamental Rules — Rule 9(21)
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