COURT ARCHIVE

Andhra Pradesh High Court judgments

35,067 judgments · page 1,318 of 1,754

High Courts10 Feb 1995Allowed

Daniel Padma Rao Vs Herold Earnest Lawrence Davey

Andhra Pradesh High Court · (1995) 1 ALT 784

Civil Practice Rules — Rule 60Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2, Order 9 Rule 13Limitation Act, 1963 — Article 123, 127, 10, 11, 12

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High Courts09 Feb 1995

Sri Parvati Parameswara Cables Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (1995) 1 ALT 727 : (1995) 2 APLJ 185 : (1995) 99 STC 110

Andhra Pradesh General Sales Tax Act, 1957 — Section 30B, 9, 9(2)

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High Courts09 Feb 1995

Vangala Narasimhacharyulu Vs The State of A.P. and others

Andhra Pradesh High Court · AIR 1995 AP 220 : (1995) 1 ALT 371 : (1995) 1 APLJ 414

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 80, 80(1)

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High Courts09 Feb 1995

Kum. K. Madhuri Vs University of Health Science, Gunadala, Vijayawada and others

Andhra Pradesh High Court · AIR 1995 AP 159

Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 3Constitution of India, 1950 — Article 14, 15(1)(2), 226

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High Courts08 Feb 1995

T.S. Ramesh Chandra and others Vs Andhra Pradesh Agricultural University, Hyderabad

Andhra Pradesh High Court · AIR 1995 AP 343 : (1995) 1 ALT 275 : (1995) 1 APLJ 394

Andhra Pradesh Agricultural University Act, 1963 — Section 21, 22, 22(2), 23(2), 3Andhra Pradesh Agricultural University Admission to (P.G. Courses at M.Sc. Level) Regulations, 1989 — Regulation 2Constitution of India, 1950 — Article 14, 226, 371D

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High Courts08 Feb 1995

Prakash Rathode, Vs Asifabad, Adilabad District and others

Andhra Pradesh High Court · AIR 1995 AP 157 : (1995) 1 ALT 535 : (1995) 1 APLJ 389

Andhra Pradesh Land Encroachment Act, 1905 — Section 10, 11, 12, 13, 14

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High Courts08 Feb 1995

Jagnandan Mallik and Others Vs Accommodation Controller and Dy. Secretary to Government, General Administration (Accom. C) Department and Another

Andhra Pradesh High Court · (1995) 2 ALD 22 : (1995) 2 ALT 217 : (1995) 1 APLJ 312

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 3Evidence Act, 1872 — Section 116

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High Courts07 Feb 1995

Commissioner of Income Tax Vs Moghul Durbar

Andhra Pradesh High Court · (1996) 130 CTR 200 : (1995) 216 ITR 301 : (1996) 85 TAXMAN 27

Income Tax Act, 1961 — Section 256(2), 69

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High Courts07 Feb 1995

Commissioner of Income Tax Vs Intraven Pharmaceuticals (P.) Ltd.

Andhra Pradesh High Court · (1995) 1 AnWR 217 : (1995) 125 CTR 269 : (1996) 219 ITR 225 : (1995) 80 TAXMAN 601

Income Tax Act, 1961 — Section 28

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High Courts07 Feb 1995

Ravulapati Krishna Krupal Vs Ch. Venkateswararao and Others

Andhra Pradesh High Court · (1995) 1 ALT 533

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

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High Courts06 Feb 1995

K. Seetharama Prasad Vs Andhra Bank Ltd. and Another

Andhra Pradesh High Court · (1995) 1 ALT 320 : (1996) 3 LLJ 93

Constitution of India, 1950 — Article 14, 16(1), 266

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High Courts03 Feb 1995

Kancherla Saradha Devi Vs Saripella Sivaramaraju and others

Andhra Pradesh High Court · AIR 1995 AP 291 : (1995) 1 ALT 556 : (1995) 1 APLJ 258 : (1995) 2 CivCC 263

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, Order 13 Rule 2(2), Order 41 Rule 27, Order 7 Rule 14Land Acquisition Act, 1894 — Section 30, 30(2)Limitation Act, 1963 — Section 5

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High Courts03 Feb 1995

Chebolu Jagannadha Rao and Vs The Collector and District Magistrate, Visakhapatnam and Others

Andhra Pradesh High Court · (1995) 1 ALT 543 : (1995) 1 APLJ 172 : (1995) CriLJ 1851

General Clauses Act, 1897 — Section 21Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 14(1), 3(2), 3(4), 7(1)

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High Courts02 Feb 1995Dismissed