COURT ARCHIVE

Andhra Pradesh High Court judgments

35,067 judgments · page 1,297 of 1,754

High Courts29 Sept 1995Dismissed

M. Nagender Rao Vs B.M. Lakshmiah

Andhra Pradesh High Court · (1996) 2 ALT 489

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 20, 20(4), 22, 8(5)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115

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High Courts29 Sept 1995Dismissed

Sri Venkatrama Oil Industries Company Limited Vs The Union of India (UOI) and Another

Andhra Pradesh High Court · (1996) 2 ALT 605

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High Courts29 Sept 1995Dismissed

The United News of India and Others Vs Mr. T.S. Bhagavanulu

Andhra Pradesh High Court · (1995) 3 ALT 401

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 151

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High Courts28 Sept 1995

Samudrapu Somalappadu and Others Vs Nellimerla Jute Mills Co. Ltd. and Another

Andhra Pradesh High Court · (1996) 73 FLR 1653

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High Courts28 Sept 1995Dismissed

Executive Officer, Toorangi Group Temples Vs Sri Gopal Inani and Others

Andhra Pradesh High Court · (1996) 1 ALT 676

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 27(2)

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High Courts28 Sept 1995Allowed

Smt. Izzat Sultana and Others Vs Sabir Bin Yasrab

Andhra Pradesh High Court · (1995) 3 ALD 987 : (1995) 3 ALT 430 : (1995) 2 APLJ 486

Civil Procedure Code, 1908 (CPC) — Section 115Family Courts Act, 1984 — Section 7

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High Courts28 Sept 1995

Md. Azamathulla Khan (Junior Asst.) and Others Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1996) 1 ALT 432

Constitution of India, 1950 — Article 14, 226

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High Courts27 Sept 1995Dismissed

Ch. Papanna Vs The Personnel Manager, State Bank of India and Others

Andhra Pradesh High Court · (1995) 2 ALT 358

Constitution of India, 1950 — Article 14, 16, 21, 226

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High Courts27 Sept 1995

B. Rama Krishna Reddy Vs S.B.S.Y.M. Degree College and Others Sri Bala Siva Yogendra Maharaj, Secretary and Correspondent, S.B.S.Y.M. Degree College Vs Commissioner of Collegiate Education and Others B. Ramakrishna Reddy Vs Sri Balasivayogendra Maharaj, Correspondent/Secretary/President, S.B.S.Y.M. Degree College

Andhra Pradesh High Court · (1995) 3 ALT 353

Andhra Pradesh Education Act, 1982 — Section 79(1), 80, 80(1), 80(2), 80(3)Constitution of India, 1950 — Article 215, 226, 32

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High Courts27 Sept 1995

Divisional Manager, Life Insurance Corporation of India Vs Rajan S.S. and Others

Andhra Pradesh High Court · (1995) 3 ALT 564

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11

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High Courts26 Sept 1995Allowed

Sri Balaji Trading Company and Others Vs Edupuganti Lingayya and Company

Andhra Pradesh High Court · (1996) 3 ALT 16

Contract Act, 1872 — Section 23, 65, 70

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High Courts26 Sept 1995

New India Assurance Co. Ltd. Vs Sammayya M. Shankar (Workman) and Another

Andhra Pradesh High Court · (1997) ACJ 185 : (1995) 3 ALD 809 : (1995) 3 ALT 470 : (1997) 75 FLR 498

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High Courts26 Sept 1995Dismissed

Sujana Constructions Vs Maruthi Constructions and Others

Andhra Pradesh High Court · (1996) 1 ALT 734 : (1996) 1 ALT 73

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High Courts25 Sept 1995

The Special Deputy Collector, L.A. Vs K. Laxma Reddy and Others

Andhra Pradesh High Court · (1995) 3 ALT 262

Civil Procedure Code, 1908 (CPC) — Section 151Land Acquisition Act, 1894 — Section 18Limitation Act, 1963 — Section 5

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High Courts25 Sept 1995Dismissed

Executive Committee, SBH and Another Vs D. Dhaneswara Rao

Andhra Pradesh High Court · (1996) 2 LLJ 272

Constitution of India, 1950 — Article 226

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High Courts25 Sept 1995

Mishra Dhatu Nigam Limited Vs Industrial Tribunal and Another

Andhra Pradesh High Court · (1995) 3 ALD 821 : (1995) 3 ALT 899 : (1999) 3 LLJ 1189

Payment of Bonus Act, 1965 — Section 16(1B)

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High Courts25 Sept 1995Allowed

Teluguntla Venkateswara Rao Vs Teluguntla Sundara Satyanarayana and Others

Andhra Pradesh High Court · (1996) 3 ALT 322 : (1996) 1 CivCC 660

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63, 73Limitation Act, 1963 — Article 58Specific Relief Act, 1963 — Section 42

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High Courts25 Sept 1995

Smt. P. Mangamma and Others Vs The Women''s Co-operative Housing Society Ltd. and Others The Women''s Co-operative Housing Society Ltd. Vs Collector Vishnukumar Moorjani and Others Vs The District Collector and Others

Andhra Pradesh High Court · (1995) 3 ALT 330

Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 163B, 166BLaoni Rules, 1950 — Rule 16, 17, 18, 19, 20

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High Courts22 Sept 1995Dismissed

Nagendla Subba Lakshamma Vs Salam Subba Rami Reddy and Another

Andhra Pradesh High Court · (1995) 3 ALT 611

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2(1), Order 21 Rule 2(2), Order 21 Rule 2(3), 121

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High Courts22 Sept 1995

Palla Kasiviswanadham Vs State

Andhra Pradesh High Court · (1995) 3 ALD 818 : (1995) 2 ALT(Cri) 650 : (1995) 2 APLJ 489 : (1996) CriLJ 2035

Penal Code, 1860 (IPC) — Section 504, 506

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