COURT ARCHIVE

Andhra Pradesh High Court judgments

35,067 judgments · page 1,306 of 1,754

High Courts21 Jul 1995

Andhra Pradesh State Electricity Employees Union and Another Vs Commissioner of Labour, Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (1995) 2 ALD 723 : (1995) 2 ALT 666 : (1996) 85 CompCas 625(1) : (1996) 1 LLJ 939

Andhra Pradesh Factories Rules, 1950 — Rule 103Factories Act, 1948 — Section 2(1), 62Industrial Disputes Act, 1947 — Section 2(1)

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High Courts21 Jul 1995

Puvvada Nageswara Rao and Others Vs The Land Acquisition Officer and Revenue Divisional Officer

Andhra Pradesh High Court · (1996) 1 ALT 37

Land Acquisition Act, 1894 — Section 23(1), 23(1A), 4(1)

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High Courts21 Jul 1995

Master Kartik being Minor rep. by his Father and Others Vs A.P. State Electricity Board and Another

Andhra Pradesh High Court · (1997) 1 ACC 619

Constitution of India, 1950 — Article 21, 226Electricity (Supply) Act, 1948 — Section 26Electricity Act, 1910 — Section 37

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High Courts21 Jul 1995

State of Andhra Pradesh and Another Vs P.L. Raju and Company

Andhra Pradesh High Court · (1996) 1 ALT 144 : (1996) 1 APLJ 374 : (1996) 2 ARBLR 629

Arbitration Act, 1940 — Section 30, 33, 8Contract Act, 1872 — Section 19, 73

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High Courts21 Jul 1995

Commissioner of Income Tax Vs Abhirami Cotton Mills (P) Ltd.

Andhra Pradesh High Court · (1996) 220 ITR 84

Income Tax Act, 1961 — Section 101, 145, 28, 80J, 80J(4)

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High Courts21 Jul 1995

The Superintending Engineer and Another Vs International Constructions Company

Andhra Pradesh High Court · (1996) 2 ALT 572

Arbitration Act, 1940 — Section 2, 41Civil Procedure Code, 1908 (CPC) — Section 21

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High Courts21 Jul 1995

Master Kartik being minor rep. by his father and Others Vs A.P. State Electricity Board and Another

Andhra Pradesh High Court · (1996) 1 ALT 299

Constitution of India, 1950 — Article 226Electricity Rules, 1956 — Rule 80, 80(2)

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High Courts21 Jul 1995

Radhika Thirumalai A. Vs Hindustan Aeronautics Limited

Andhra Pradesh High Court · (1995) 2 ALT 699

Constitution of India, 1950 — Article 14, 141, 142(1), 144, 226Recruitment and Promotion Rules, 1964 — Rule 78.3

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High Courts20 Jul 1995Dismissed

Chandrapalaka Prabhakar Vs Chandrapalka Sadanandam

Andhra Pradesh High Court · (1997) 4 ALT 689

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 96Limitation Act, 1963 — Section 14(2)

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High Courts20 Jul 1995Dismissed

The Union of India (UOI) and Others Vs P. Kameswar Rao, Contractor

Andhra Pradesh High Court · (1995) 3 ALT 451 : (1995) 2 APLJ 4373

Arbitration Act, 1940 — Section 20Limitation Act, 1963 — Article 137

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High Courts20 Jul 1995Dismissed

Yamsani Janamma Vs Yamsani Veeresham

Andhra Pradesh High Court · (1996) 1 DMC 654

Hindu Marriage Act, 1955 — Section 13(1A)

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High Courts20 Jul 1995

Mayuri Granites Vs Venkateswara Granites

Andhra Pradesh High Court · (1995) 2 ALT 591

Civil Procedure Code, 1908 (CPC) — Section 148A(3), 148A(4)

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High Courts20 Jul 1995

Commissioner of Income Tax Vs Telangana Spinning and Weaving Mills Ltd.

Andhra Pradesh High Court · (1996) 134 CTR 346 : (1996) 86 TAXMAN 93

Income Tax Act, 1961 — Section 80J, 80J(1A), 80J(3)

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High Courts19 Jul 1995

Dr. K. Subramanyam Reddy Vs Sri Venkateswara University and Another

Andhra Pradesh High Court · (1995) 3 ALT 386 : (1995) 2 APLJ 432

Constitution of India, 1950 — Article 12, 14, 16, 16(1), 21Limitation Act, 1963 — Article 113

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High Courts18 Jul 1995Dismissed

Seetarama General Stores Agencies Vs K.S. Sivaramaiyer (died) by LRs.

Andhra Pradesh High Court · (1995) 3 ALT 531

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, 151

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High Courts17 Jul 1995

Commissioner of Income Tax Vs Smt. Majjidunnisa Begum

Andhra Pradesh High Court · (1995) 07 AP CK 0080

Income Tax Act, 1961 — Section 14, 15, 16, 17, 18

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High Courts17 Jul 1995Dismissed

Kannegolla Nagabhushanam Vs Naraharisetti Ramamohanrao and Others

Andhra Pradesh High Court · (1995) 3 ALT 917

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89(1), Order 21 Rule 92

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High Courts17 Jul 1995

Management of Praga Tools Ltd. Vs Chairman-cum-presiding Officer, Additional Industrial Tribunal-cum-additional Labour Court, Hyderabad

Andhra Pradesh High Court · (1995) 3 ALD 413 : (1995) 2 AnWR 562 : (1996) 1 LLJ 748

Industrial Disputes Act, 1947 — Section 17B, 2

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High Courts14 Jul 1995

Coramandal Marketing (India) Pvt. Ltd. Vs Andhra Pradesh Lighting Ltd.

Andhra Pradesh High Court · (1995) 2 ALT 826 : (1996) 3 LLJ 1197

Arbitration Act, 1940 — Section 34

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High Courts14 Jul 1995

Government of Andhra Pradesh and Others Vs G. Kondala Pal

Andhra Pradesh High Court · (1995) 3 ALT 591 : (1996) 1 ARBLR 129

Arbitration Act, 1940 — Section 17, 28, 30, 33Contract Act, 1872 — Section 55

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