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Andhra Pradesh High Court judgments

35,067 judgments · page 1,275 of 1,754

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High Courts03 Apr 1996

The Government of Andhra Pradesh and Others Vs M. Umamaheswara Rao and Others

Andhra Pradesh High Court · (1996) 2 ALT 1015

Constitution of India, 1950 — Article 141, 227
Read judgment
High Courts02 Apr 1996Dismissed

N. Muralidhar and Others Vs Authorised Officer-Special Tahsildar, Land Reforms Tribunal

Andhra Pradesh High Court · (1996) 3 ALT 625

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974 — Rule 16(5)
Read judgment
High Courts02 Apr 1996Allowed

Daggubati Chenchuramaiah Memorial Degree College Vs Govt. of A.P. and Another

Andhra Pradesh High Court · (1996) 2 ALT 65 : (1996) 2 APLJ 167 : (1996) 1 APLJ 167

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High Courts02 Apr 1996

Iqbal Kaur Kwatra Vs The Director General of Police, Rajasthan State, Jaipur and Others

Andhra Pradesh High Court · (1996) 2 ALD 390 : (1996) 1 ALD(Cri) 896 : (1996) 2 ALT 138 : (1996) 1 ALT(Cri) 622 : (1996) 1 APLJ 370 : (1996) CriLJ 2600

Criminal Procedure Code, 1973 (CrPC) — Section 160, 161, 167, 167(1), 51Penal Code, 1860 (IPC) — Section 340, 406, 498A
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High Courts02 Apr 1996

Adireddy Venkata Reddy and Another Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1996) 2 ALD 568 : (1996) 1 ALD(Cri) 548 : (1996) 2 APLJ 50 : (1996) 1 APLJ 50 : (1996) CriLJ 3019

Criminal Procedure Code, 1973 (CrPC) — Section 107Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
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High Courts02 Apr 1996Allowed

State of Andhra Pradesh Vs Sales Tax Appellate Tribunal and Another

Andhra Pradesh High Court · (2003) 133 STC 132

Andhra Pradesh General Sales Tax Act, 1957 — Section 14(AC), 19, 19(2B), 21, 21(6)
Read judgment
High Courts02 Apr 1996

The Advocate-general, Andhra Pradesh, Hyderabad Vs A. Gopal alias Gopala Menon

Andhra Pradesh High Court · (1996) 1 ALD(Cri) 517 : (1996) 2 ALT 70 : (1996) 2 APLJ 109 : (1996) 1 APLJ 109 : (1996) CriLJ 3724

Criminal Procedure Code, 1973 (CrPC) — Section 480, 482, 484Penal Code, 1860 (IPC) — Section 175, 178, 179, 180, 228
Read judgment
High Courts02 Apr 1996

Ch. Anjaneyulu Vs Alapati Hariprasad

Andhra Pradesh High Court · (1996) 4 ALT 794 : (1997) 1 APLJ 20

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 115Limitation Act, 1963 — Section 14
Read judgment
High Courts02 Apr 1996Dismissed

Chepana Peda Appalaswamy Vs Chepana Appalanaidu and Others

Andhra Pradesh High Court · (1996) 2 ALT 389

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 34, 38
Read judgment
High Courts01 Apr 1996Allowed

Kanchipati Ramunaidu Vs Sri Srinivas Cloth Emporium

Andhra Pradesh High Court · (1996) 3 ALT 950 : (1996) 2 CivCC 562

Limitation Act, 1963 — Article 1, 19
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High Courts01 Apr 1996Allowed

M.A. Kalam Vs The Registrar (Management) High Court of A.P. and Another

Andhra Pradesh High Court · (1996) 2 ALT 966

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 37, 37(2)Constitution of India, 1950 — Article 226
Read judgment
High Courts01 Apr 1996

Vemuri Ramakanta Sarma, Lecturer, A.V.S. Junior College Vs Adarsha Vidya Samithi and Others

Andhra Pradesh High Court · (1996) 2 ALT 47

Andhra Pradesh Education Act, 1982 — Section 2(33), 79, 79(1), 80, 83Andhra Pradesh Private Institutions Employees (Disciplinary Control) Rules, 1983 — Rule 3, 7(2)
Read judgment
High Courts01 Apr 1996

Sri V.V.S. Straw Boards Pvt. Ltd. Vs The Commissioner of Commercial Taxes and Others

Andhra Pradesh High Court · (1996) 3 ALD 920 : (1996) 3 ALT 360

Andhra Pradesh General Sales Tax Act, 1957 — Section 5(2)
Read judgment
High Courts01 Apr 1996Dismissed

Chief Manager, Andhra Bank and Another Vs Sudha Nagaraj K.

Andhra Pradesh High Court · (1996) 2 ALT 599 : (1998) 3 LLJ 947

Read judgment
High Courts29 Mar 1996Dismissed

Mohd. Abdul Majid Khan and Others Vs Afsar Khan and Others

Andhra Pradesh High Court · (1996) 2 ALT 131

Civil Procedure Code, 1908 (CPC) — Section 144
Read judgment
High Courts29 Mar 1996Allowed

Rama Rao P. and Others Vs Controlling Authority under P.G. Act and ALC(C) and Others

Andhra Pradesh High Court · (1996) 2 ALT 406 : (1998) 3 LLJ 114

Payment of Gratuity (Central) Rules, 1972 — Rule 10Payment of Gratuity Act, 1972 — Section 15
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High Courts29 Mar 1996Allowed

High Court of Andhra Pradesh Vs G. Narasa Reddy and Another

Andhra Pradesh High Court · (1996) 2 ALD(Cri) 247 : (1996) 3 ALT 146

Constitution of India, 1950 — Article 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 457Forest Act, 1927 — Section 44, 44(4), 48, 60
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High Courts29 Mar 1996Allowed

Golden Bar and Restaurant Vs Commercial Tax Officer and Another

Andhra Pradesh High Court · (1996) 3 ALD 303 : (1996) 3 ALT 293 : (2003) 133 STC 95

Andhra Pradesh General Sales Tax Act, 1957 — Section 20, 33CAndhra Pradesh General Sales Tax Rules, 1957 — Rule 35
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High Courts29 Mar 1996

Thangirala Kalyani Vs The State

Andhra Pradesh High Court · (1997) 1 ALT(Cri) 593 : (1996) CriLJ 2794

Penal Code, 1860 (IPC) — Section 302, 34
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High Courts29 Mar 1996Dismissed

Mohammed Afzal Khan and Another Vs The District Collector and Others

Andhra Pradesh High Court · (1996) 2 ALT 626 : (1996) 1 AnWR 425

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226
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