Andhra Pradesh High Court Judgments

High Courts16 Mar 1995

K. Chalapati Rao and Another Vs State Bank of India, Bombay and Others

Andhra Pradesh High Court · (1995) 2 ALT 367

Andhra Pradesh Revised Pension Rules, 1980 — Article 36, 45Constitution of India, 1950 — Article 14, 16, 21, 32, 39State Bank of India Act, 1955 — Section 43, 50, 50(1), 50(2)

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High Courts16 Mar 1995

M/s. I.T.C. Ltd. Vs Deputy Chief Controller of Imports and Exports and others

Andhra Pradesh High Court · AIR 1996 AP 162 : (1995) 2 ALT 299(1) : (1996) 81 ELT 34

Constitution of India, 1950 — Article 12, 14, 19(1)Imports and Exports (Control) Act, 1947 — Section 3

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High Courts16 Mar 1995

Indian Tobacco Company Ltd. Vs Dy. Chief Controller of Imports and Exports

Andhra Pradesh High Court · (1995) 2 ALT 299

Constitution of India, 1950 — Article 226

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High Courts16 Mar 1995Allowed

ITC Ltd. Vs Dy. Chief Controller of Imports and Exports

Andhra Pradesh High Court · (1995) 2 ALT 299 : (1996) 66 ECR 229

Constitution of India, 1950 — Article 14, 19

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High Courts16 Mar 1995Allowed

K. Unnikrishnan, Officer, Consultancy Cell, State Bank of Hyderabad and Others Vs State Bank of Hyderabad and Others

Andhra Pradesh High Court · (1996) 2 ALT 269

Constitution of India, 1950 — Article 16, 226

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High Courts15 Mar 1995

M. Shiv Raj Vs The IX Metropolitan Magistrate, Hyderabad and Others

Andhra Pradesh High Court · (1995) 1 ALT 595 : (1995) 2 APLJ 125 : (1995) CriLJ 3272 : (1995) 2 DMC 1

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 397

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High Courts15 Mar 1995

Bodepudi Seenu alias Sreenivasa Rao and Others Vs The State

Andhra Pradesh High Court · (1995) CriLJ 3331

Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302

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High Courts15 Mar 1995

Shaik Saidulu Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1995) 2 ALD 97 : (1995) 1 ALT(Cri) 620 : (1995) CriLJ 2984

Penal Code, 1860 (IPC) — Section 120

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High Courts14 Mar 1995Allowed

Kum. A. Kalyani, minor, rep. by her mother, Smt. A. Jayasri Vs The Chairman, A.P. State Council of Higher Education and Others

Andhra Pradesh High Court · (1995) 1 ALT 654

Andhra Pradesh Educational Institutions (Regulation of Admission into Undergraduate Professional Courses through Common Entrance Test) Rules, 1993 — Rule 7(1), 7(13), 7(2), 7(4), 7(6)

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High Courts13 Mar 1995

V.R. Ganti Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1995) 2 ALT 431 : (1995) 216 ITR 48

Income Tax Act, 1961 — Section 10(11), 10(12), 10(13A), 15, 16

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High Courts13 Mar 1995Allowed

The Municipal Corporation of Visakhapatnam Vs Smt. B. Lalita Devi and Others

Andhra Pradesh High Court · (1995) 2 ALT 84

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 15, 17B, 7(5D), 8(6), 9Andhra Pradesh Land Grabbing (Prohibition) Rules, 1988 — Rule 7(1)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts11 Mar 1995

Commissioner of Income Tax Vs Vazir Sultan Tobacco Co. Ltd.

Andhra Pradesh High Court · (1995) 126 CTR 387

Income Tax Act, 1961 — Section 28, 35CC, 80

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High Courts10 Mar 1995

G.M. Mittal Stainless Steels Ltd. Vs Nagarjuna Investments Trust Ltd. and Another

Andhra Pradesh High Court · (1995) 2 ALT(Cri) 410 : (1996) 1 CivCC 87 : (1997) 90 CompCas 106

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts10 Mar 1995

Qamar Sultana and another Vs Commissioner, Municipal Corporation of Hyderabad and others

Andhra Pradesh High Court · AIR 1995 AP 230 : (1995) 2 APLJ 104

Constitution of India, 1950 — Article 142, 21, 226, 32, 9(5)Hyderabad Municipal Corporation Act, 1956 — Section 405, 406, 636

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High Courts10 Mar 1995

Registrar, University of Health Sciences, Vijayawada, Krishna District and another Vs Miss. K. Vasavi Rao and another

Andhra Pradesh High Court · AIR 1995 AP 286 : (1995) 1 ALT 859

Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15, 3, 5Andhra Pradesh Professional Educational Institutions (Regulation of Admissions into Undergraduate Professional Courses through Common Entrance Test) Rules, 1989 — Rule 2, 4, 5, 5(12), 5(9)Constitution of India, 1950 — Article 12, 15(1)

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High Courts10 Mar 1995Dismissed