COURT ARCHIVE

Andhra Pradesh High Court judgments

35,067 judgments · page 1,295 of 1,754

High Courts18 Oct 1995Dismissed

K. Subramanyeswara Rao and Others Vs The District Collector and Others

Andhra Pradesh High Court · (1996) 1 ALT 847

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4(1), 5A, 5A(2), 6(1), 6(2)

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High Courts18 Oct 1995

M. Yadaiah Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1996) 1 ALD 485 : (1996) 1 ALD(Cri) 434 : (1996) 1 ALT(Cri) 242 : (1996) 1 APLJ 213 : (1996) CriLJ 1456 : (1996) 2 DMC 209

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 30, 304B, 498A

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High Courts18 Oct 1995Allowed

The Depot Manager, APSRTC Bus Depot Vs D.S. Rao and Another

Andhra Pradesh High Court · (1995) 3 ALT 416

Andhra Pradesh State Road Transport Corporation Employees (Conduct) Regulations, 1963 — Regulation 28Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A

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High Courts17 Oct 1995

N. Raja Reddy Vs Vice-Chairman and M.D. APSRTC, Hyd. and Another

Andhra Pradesh High Court · (1998) 2 ALD 317

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High Courts17 Oct 1995

Venigalla Suguna Vs S.V. Prasad, I.A.S. Vice Chairman and Managing Director, APSRTC and Another

Andhra Pradesh High Court · (1996) 1 ALT 204 : (1996) 2 LLJ 321

Constitution of India, 1950 — Article 215

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High Courts17 Oct 1995

Kadapagunta Swaminatha Reddy Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1996) 1 ALT(Cri) 228 : (1996) CriLJ 1387

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 321, 323

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High Courts17 Oct 1995Allowed

Maize Beedar Agriculture Research Station and Another Vs Smt. Silar Bee

Andhra Pradesh High Court · (1995) 3 ALT 667 : (1995) 2 APLJ 332

Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994 — Section 7, 9Constitution of India, 1950 — Article 215, 226, 227

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High Courts17 Oct 1995

Micro Raj Electronics (Pvt.) Ltd. Vs Authority under Minimum Wages Act-cum-Joint Commissioner of Labour and Others

Andhra Pradesh High Court · (1996) 1 ALT 202 : (1996) 1 ALT 20 : (1996) 1 LLJ 1111

Minimum Wages Act, 1948 — Section 20(2)

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High Courts16 Oct 1995Dismissed

Falcon Laboratories Vs The Director, Drug Control Administration

Andhra Pradesh High Court · (1995) 3 ALT 432

Constitution of India, 1950 — Article 226Drugs and Cosmetics Rules, 1945 — Rule 49A, 50A

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High Courts16 Oct 1995Allowed

South Eastern Carriers Private Limited Vs Mohd. Sarvar

Andhra Pradesh High Court · (1995) 3 ALD 780 : (1995) 3 ALT 658

Contract Act, 1872 — Section 182, 226, 233

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High Courts16 Oct 1995Allowed

B. Mary Jalaja Vs S. Vasantha Vani and Others

Andhra Pradesh High Court · (1996) 1 ALT 686

Constitution of India, 1950 — Article 14

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High Courts16 Oct 1995

Vidya Vs Anil Kumar Lakotia

Andhra Pradesh High Court · (1997) 1 DMC 68

Hindu Minority and Guardianship Act, 1956 — Section 6

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High Courts16 Oct 1995

Smt. Vidya Vs Anil Kumar Lakotia

Andhra Pradesh High Court · (1995) 3 ALT 711

Guardians and Wards Act, 1890 — Section 47Hindu Minority and Guardianship Act, 1956 — Section 13, 6

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High Courts13 Oct 1995Dismissed

Vice-Chairman and Managing Director, APSRTC and Others Vs Smt. G. Anjamma

Andhra Pradesh High Court · (1995) 3 ALT 927

Constitution of India, 1950 — Article 14, 21

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High Courts13 Oct 1995Dismissed

G. Prakasha Rao Vs The District Educational Officer and Others

Andhra Pradesh High Court · (1995) 3 ALT 425

Andhra Pradesh Education Act, 1982 — Section 2(29), 2(35), 24(2), 24(3)Andhra Pradesh Educational Inspection Code — Section 30Constitution of India, 1950 — Article 226

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High Courts13 Oct 1995