COURT ARCHIVE

Andhra Pradesh High Court judgments

35,067 judgments · page 1,273 of 1,754

High Courts18 Apr 1996

Kola Keshava Reddy Vs Kola Anantha Lakshmi and Others

Andhra Pradesh High Court · (1996) 2 ALD(Cri) 79 : (1996) 1 ALD(Cri) 683 : (1996) 2 ALT(Cri) 320 : (1997) CriLJ 933 : (1996) 2 DMC 250 : (1997) 2 RCR(Criminal) 533

Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 399, 399(3), 482

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High Courts18 Apr 1996

Public Prosecutor, High Court of Andhra Pradesh Vs Mohd. Hoshan and Another

Andhra Pradesh High Court · (1996) 2 ALD(Cri) 104 : (1996) 2 ALT(Cri) 326 : (1996) CriLJ 2834 : (1996) 2 DMC 150

Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304B, 306, 498A

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High Courts18 Apr 1996Dismissed

S. Sulakshana Bai Vs State of A.P. and Others

Andhra Pradesh High Court · (1996) 3 ALT 498

Urban Land (Ceiling and Regulation) Act, 1976 — Section 15, 2, 3, 6, 6(1)

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High Courts18 Apr 1996Dismissed

S. Sulakshna Bai Vs State of A.P. and Others

Andhra Pradesh High Court · (1996) 2 ALT 557

Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 3, 6, 6(1)

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High Courts17 Apr 1996

A. Srinath and others Vs The Andhra Pradesh State Road Transport Corporation and others

Andhra Pradesh High Court · AIR 1996 AP 309 : (1996) 2 ALT 893 : (1996) 2 APLJ 66 : (1996) 1 APLJ 66 : (1997) 1 LLJ 255

Civil Procedure Code, 1882 — Section 540, 623, 624, 627Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 5, Order 47 Rule 6, Order 47 Rule 9, 114Constitution of India, 1950 — Article 162, 225, 226, 227, 246

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High Courts17 Apr 1996Dismissed

Master A. Sridhar, Minor being rep. by his Guardian, A. Venkateswarlu Vs Smt. A. Adivaralaxmi and Another

Andhra Pradesh High Court · (1996) 2 ALT 890 : (1996) 2 APLJ 19 : (1996) 1 APLJ 19

Succession Act, 1925 — Section 373(3), 375, 387

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High Courts15 Apr 1996

Karanam Bala Rama Krishna Murthy Vs Gottipati Hanumantha Rao, Minister for Civil Supplies, Government of A.P. and Others

Andhra Pradesh High Court · (1996) 2 ALT 799

Andhra Pradesh Legislative Assembly (Disqualification on ground of Defection) Rules, 1986 — Rule 6Constitution of India, 1950 — Article 191, 191(2), 192, 192(1), 194Criminal Procedure Code, 1973 (CrPC) — Section 173(2)

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High Courts15 Apr 1996Dismissed

Y. Srinivasulu Reddy Vs N. Pola Reddy and Another

Andhra Pradesh High Court · (1996) 2 ALT 322

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts15 Apr 1996

Nallapareddy Janardhana Reddy Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1996) 3 ALD 90 : (1996) 2 ALD(Cri) 124 : (1996) CriLJ 3034

Penal Code, 1860 (IPC) — Section 147, 302, 304A, 379

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High Courts15 Apr 1996

Yandrapu Venkataramana Vs Yandrapu Surya Prabhavathi and Another

Andhra Pradesh High Court · (1996) 2 ALD 841 : (1996) 1 ALD(Cri) 633 : (1996) 2 ALT 271 : (1996) 2 ALT(Cri) 371 : (1997) CriLJ 710

Criminal Procedure Code, 1973 (CrPC) — Section 125(1), 397(2), 399, 399(3), 482

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High Courts15 Apr 1996Allowed

Syed Mohammad Yahya Quadri (died) per L.Rs. Vs The District Collector and Another

Andhra Pradesh High Court · (1996) 3 ALT 793

Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 54, 54AAndhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 2(1)Hyderabad Land Acquisition Act, 1309 — Section 3

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High Courts12 Apr 1996

Billa Manemma Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1996) 2 ALD 677 : (1996) 1 ALD(Cri) 590 : (1996) CriLJ 3404

Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 154, 167, 167(1), 167(2), 176Penal Code, 1860 (IPC) — Section 392

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High Courts12 Apr 1996

Duvasi Ramulu Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1996) 1 ALD(Cri) 627 : (1996) 1 ALT(Cri) 695 : (1996) 2 APLJ 411 : (1996) 1 APLJ 411 : (1996) CriLJ 4021

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302

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High Courts12 Apr 1996

State Vs Regulagadda Anandarao and Others

Andhra Pradesh High Court · (1996) 2 ALD(Cri) 751 : (1996) 2 ALT(Cri) 508 : (1996) CriLJ 4503 : (1996) 2 DMC 460

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 157Penal Code, 1860 (IPC) — Section 307, 498A

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High Courts12 Apr 1996Dismissed

Toddy Tappers Co-operative Society Vs Prohibition and Excise Superintendent and Another

Andhra Pradesh High Court · (1996) 3 ALD 1103 : (1996) 2 ALT 127 : (1996) 2 APLJ 126 : (1996) 1 APLJ 126

Andhra Pradesh Excise (Arrack and Toddy Licences General Conditions) Rules, 1969 — Rule 28Andhra Pradesh Excise (Lease of Right to sell Liquor in Retail) Rules, 1969 — Rule 18(3)

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High Courts11 Apr 1996

M.T. Khan Vs The Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (1996) 4 ALD 346 : (1996) 2 ALT 97 : (1997) CriLJ 1962 : (1997) 3 RCR(Criminal) 602

Constitution of India, 1950 — Article 14, 161, 162, 72Criminal Procedure Code, 1973 (CrPC) — Section 401, 432, 433, 433APenal Code, 1860 (IPC) — Section 302

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High Courts11 Apr 1996