COURT ARCHIVE

Andhra Pradesh High Court judgments

35,067 judgments · page 1,320 of 1,754

High Courts16 Jan 1995

Parchuri Rajya Lakshmir Vs Parchuri Viswa Sankara Prasad

Andhra Pradesh High Court · AIR 1995 AP 147 : (1995) 1 ALT 628 : (1995) 1 APLJ 319 : (1995) 2 CivCC 223

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2)Hindu Marriage Act, 1955 — Section 24, 25, 9

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High Courts10 Jan 1995

Oriental Fire and General Insurance Company Ltd. Vs Bondili Sitharam Singh and others

Andhra Pradesh High Court · (1995) 1 ACC 540 : (1996) ACJ 242 : AIR 1995 AP 268 : (1995) 1 ALT 696 : (1995) 1 APLJ 232

Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 277, 277(3), 277(5)Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 277(3)Evidence Act, 1872 — Section 114

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High Courts10 Jan 1995

New India Assurance Co. Ltd. Vs Kotam Appa Rao and Another

Andhra Pradesh High Court · (1997) ACJ 529 : (1995) 1 ALT 499 : (1995) 2 LLJ 436

Motor Vehicles Act, 1988 — Section 96Workmens Compensation Act, 1923 — Section 2(1)

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High Courts03 Jan 1995Dismissed

Sikhakolli Venkata Subba Rao Vs Grandhi Punnarao and Another

Andhra Pradesh High Court · (1995) 1 ALT 491 : (1995) 1 APLJ 221

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 11, 115

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High Courts30 Dec 1994Dismissed

S.M. Hussain Vs The IX Asst. Judge, City Civil Court and Another

Andhra Pradesh High Court · (1995) 1 ALT 286

Constitution of India, 1950 — Article 227

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High Courts30 Dec 1994Dismissed

M. Sitarama Reddy Vs Indian Railways and Others

Andhra Pradesh High Court · (1995) 1 ALT 14

Constitution of India, 1950 — Article 14, 226

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High Courts29 Dec 1994

Commissioner of Income Tax Vs K.C.P. Limited

Andhra Pradesh High Court · (1995) 216 ITR 602

Income Tax Act, 1961 — Section 4

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High Courts29 Dec 1994Allowed

S.B.H. Co-op. Bank Officers Welfare Association and Others Vs Govt. of A.P. and Others

Andhra Pradesh High Court · (1997) 2 ALT 62

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 26Andhra Pradesh Municipalities (Assessment of Taxes) Rules, 1990 — Rule 3, 4, 5, 6, 7Andhra Pradesh Municipalities Act, 1965 — Section 56(1), 87(2), 87(3), 95

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High Courts29 Dec 1994

Commissioner of Income Tax Vs K.C.P. Ltd.

Andhra Pradesh High Court · (1996) 86 TAXMAN 569

Income Tax Act, 1961 — Section 256(1)

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High Courts28 Dec 1994Dismissed

Coastal Papers Limited Vs Government of India and Others

Andhra Pradesh High Court · (1995) 1 ALT 381

Constitution of India, 1950 — Article 14, 19(1), 226Industries (Development and Regulation) Act, 1951 — Section 11, 12, 14Industries (Development and Regulation) Rules, 1966 — Rule 12

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High Courts28 Dec 1994Dismissed