COURT ARCHIVE

Andhra Pradesh High Court judgments

35,067 judgments · page 1,333 of 1,754

High Courts15 Jun 1994Dismissed

Pasumarthy Prabhakar Rao Vs State of A.P.

Andhra Pradesh High Court · (1994) 2 ALT(Cri) 30 : (1995) 1 DMC 96

Criminal Procedure Code, 1973 (CrPC) — Section 304B, 386Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304B, 306, 498A

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High Courts15 Jun 1994

B. Santamma Vs Sri Venkateshara Finance Corporation, Vijayawada

Andhra Pradesh High Court · AIR 1995 AP 79 : (1994) 2 ALT 579

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(2), 20(4), 22, 34(2)Contempt of Courts Act, 1971 — Section 3Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 195(3), 345, 346

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High Courts15 Jun 1994

Chillakuru Chandrasekhara Reddy Vs Pamuru Vishnu Vinodh Reddy and others

Andhra Pradesh High Court · AIR 1995 AP 49 : (1994) 2 ALT 375

Civil Procedure Code, 1908 (CPC) — Section 34Partnership Act, 1932 — Section 32, 37, 48

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High Courts15 Jun 1994Dismissed

Puvvada Sivaji and Another Vs Alamuri Mallikharjuna Rao and Another

Andhra Pradesh High Court · (1994) 2 ALT 589

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High Courts14 Jun 1994

Andhra Pradesh State Electricity Board, Hyderabad Vs Andhra Pradesh Power Diploma Engineers Association Trade Union Kotagundam Thermal Power Station and Another

Andhra Pradesh High Court · (1994) 2 ALT 367 : (1994) 2 APLJ 398 : (1995) 1 LLJ 448

Industrial Disputes Act, 1947 — Section 36(2), 36(3), 36(4)Payment of Bonus Act, 1965 — Section 3

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High Courts14 Jun 1994

Industrial Credit and Investment Corporation of India Ltd. Vs Hyderabad District Co-operative Central Bank Ltd. and Others Industrial Development Bank Of India Vs Official Liquidator and Others

Andhra Pradesh High Court · (1994) 2 ALT 393 : (1996) 86 CompCas 515

Companies Act, 1956 — Section 446Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22

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High Courts14 Jun 1994

K.Makkaji and others Vs Govt. A.P. and another

Andhra Pradesh High Court · AIR 1994 AP 306 : (1994) 2 ALT 373

Constitution of India, 1950 — Article 14, 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 20

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High Courts14 Jun 1994

Smt. Yadamma and another Vs K. Mallesh

Andhra Pradesh High Court · AIR 1994 AP 272 : (1994) 2 ALT 304

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 32Civil Procedure Code, 1908 (CPC) — Section 9Transfer of Property Act, 1882 — Section 106

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High Courts14 Jun 1994

Koruprolu Atchaya and others Vs Bideshi Raghuram Singh

Andhra Pradesh High Court · AIR 1995 AP 58 : (1994) 2 ALT 363

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 24Civil Rules of Practice — Rule 63Limitation Act, 1963 — Section 5

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High Courts14 Jun 1994

Katari Subba Rao Vs Katari Seetha Mahalakshmi

Andhra Pradesh High Court · AIR 1994 AP 364 : (1994) 2 ALT 723 : (1995) 1 DMC 169

Hindu Marriage Act, 1955 — Section 11, 13

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High Courts14 Jun 1994Dismissed

Mohd. Khasim and Another Vs V. Radhakrishna Sastry and Others

Andhra Pradesh High Court · (1994) 2 ALT 291

Civil Procedure Code, 1908 (CPC) — Section 115Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 42

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High Courts14 Jun 1994Allowed

Nakkana Pentaiah and Others Vs The Special Tahsildar (Land Acquisition), Visakhapatnam Urban Development Authority and Others

Andhra Pradesh High Court · (1994) 2 ALT 319

Andhra Pradesh Revenue Recovery Act, 1864 — Section 52B, 52B(1), 52B(3)Land Acquisition Act, 1894 — Section 13A, 18

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High Courts11 May 1994

The Tadiparru Primary Agricultural Co-op. Society Vs A. Venkateswara Rao, President of the Society and Another

Andhra Pradesh High Court · (1994) 2 ALT 177

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High Courts07 May 1994

Commissioner of Income Tax Vs Andhra Cotton Mills Ltd.

Andhra Pradesh High Court · (1996) 219 ITR 404

Income Tax Act, 1961 — Section 28

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High Courts29 Apr 1994Dismissed

National Sugar Industry and Another Vs Narala Venkaiah (died) per L.R.

Andhra Pradesh High Court · (1994) 3 ALT 276

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 6B, Order 8 Rule 6C, Order 8 Rule 6DContract Act, 1872 — Section 31, 32, 74Sales of Goods Act, 1930 — Section 2(1), 2(10), 2(13), 2(3), 2(6)

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High Courts29 Apr 1994

Employees'' State Insurance Corporation Vs Raj Kamal Transport and Another

Andhra Pradesh High Court · (1994) 2 ALT 515 : (1995) 1 LLJ 94

Employees State Insurance Act, 1948 — Section 2(13), 2(17), 2(22), 2(9), 75

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High Courts29 Apr 1994

Indian Barytes and Chemicals Ltd. Vs A.P. Mineral Development Corporation Ltd. and Ashapura Minechem Ltd.

Andhra Pradesh High Court · (1994) 2 ALT 132

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 74Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29

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High Courts29 Apr 1994