COURT ARCHIVE

Andhra Pradesh High Court judgments

35,067 judgments · page 1,342 of 1,754

High Courts31 Dec 1993

Jagriti Vs The State and others

Andhra Pradesh High Court · AIR 1994 AP 225 : (1994) 1 ALT 376

Andhra Pradesh (Andhra Area) General Clauses Act, 1867 — Section 12, 15, 5Andhra Pradesh (Andhra Area) Prohibition Act, 1937 — Section 1(3), 2, 3, 6Andhra Pradesh Excise Act, 1968 — Section 1(2), 1(2)9, 15, 17, 18

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High Courts31 Dec 1993

V.V. Trans-investments (P.) Ltd. Vs Commissioner of Income Tax Deputy Commissioner of Income Tax Vs Surana Steels Pvt. Ltd. and Another Deputy Commissioner of Income Tax Vs Binjusaria Metal Box Co. (Pvt.) Ltd. and Another Assistant Commissioner of Income Tax Vs Agroha Extraction Ltd. and Another

Andhra Pradesh High Court · (1994) 2 ALT 87 : (1994) 119 CTR 184 : (1994) 207 ITR 508

Gift Tax Act, 1958 — Section 26(2)Income Tax Act, 1961 — Section 10(2), 115J, 115J(1), 141, 182

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High Courts29 Dec 1993Dismissed

Rajdhani Bar and Restaurant and Others Vs The Govt. of Andhra Pradesh and Others

Andhra Pradesh High Court · (1994) 1 ALT 570 : (1994) 1 APLJ 441

Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 23, 24, 25, 25(1), 3Andhra Pradesh Excise Act, 1968 — Section 33Constitution of India, 1950 — Article 47

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High Courts28 Dec 1993Allowed

Gundala Rama Murthy Vs The District Collector and Others

Andhra Pradesh High Court · (1994) 2 ALT 59

Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 6A

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High Courts28 Dec 1993Dismissed

The Government of Andhra Pradesh and Another Vs N. Venkateswara Rao, being minor rep. by guardian father Sai Prasad and Others

Andhra Pradesh High Court · (1994) 1 ALT 549

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High Courts27 Dec 1993

P. Balachandra Reddy Vs Depot Manager, Andhra Pradesh State Road Transport Corporation, Anantapur and Others

Andhra Pradesh High Court · (1994) 1 ALT 208 : (1994) 2 LLJ 481

Industrial Disputes Act, 1947 — Section 11A

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High Courts27 Dec 1993

P.C. Kakar Vs Commandant, Military Hospital, Trimalgiri and Others

Andhra Pradesh High Court · (1994) 1 ALT 1 : (1994) CriLJ 1025

Army Act, 1950 — Section 145, 191, 192, 39Constitution of India, 1950 — Article 21, 33Medical Service Regulations, 1983 — Regulation 446, 447, 448

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High Courts27 Dec 1993

S. Seshaiah Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · (1994) 1 ALT 60 : (1994) 1 APLJ 107 : (1994) CriLJ 1469

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts27 Dec 1993

K.K. Maheshwari and Another Vs Rockhard Building Materials Limited and Another

Andhra Pradesh High Court · (1994) 1 ALT 259 : (1994) 1 APLJ 155

Companies Act, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts24 Dec 1993Allowed

Achanta Seetharamayya Vs Bhamidipati Gopalakrishna Murthy and Others

Andhra Pradesh High Court · (1994) 1 ALT 402 : (1994) 1 APLJ 478

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151, 94

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High Courts24 Dec 1993

Hindtex Engineering Pvt. Limited and Another Vs Andhra Co-operative Spinning Mills

Andhra Pradesh High Court · (1994) 1 ALT 539

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Limitation Act, 1963 — Section 5

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High Courts24 Dec 1993

The Food Corporation of India Vs M.V. Krishna Reddy

Andhra Pradesh High Court · (1994) 1 ALT 533

Arbitration Act, 1940 — Section 20(4)Civil Procedure Code, 1908 (CPC) — Section 115, 152

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High Courts24 Dec 1993Dismissed

Khairullah @ Babu, Lorry Driver and Another Vs Smt. Anita @ Amruthalal Patel and Others

Andhra Pradesh High Court · (1994) 1 ALT 338

Motor Vehicles Act, 1939 — Section 110BPenal Code, 1860 (IPC) — Section 302

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High Courts24 Dec 1993Dismissed

Khairullah and Another Vs Anita and Others

Andhra Pradesh High Court · (1994) ACJ 1017 : (1994) 1 ALT 338

Penal Code, 1860 (IPC) — Section 302

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High Courts23 Dec 1993Allowed

P. Venkateswara Rao Vs The Govt. of A.P. and Others

Andhra Pradesh High Court · (1994) 2 ALT 55 : (1994) 1 APLJ 304

Constitution of India, 1950 — Article 226Urban Development Authority Rules, 1977 — Rule 5(2), 5(3)

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High Courts21 Dec 1993

P. Ramesh Babu Vs Andhra Pradesh State Road Transport Corporation and Another

Andhra Pradesh High Court · (1994) 1 ALT 111 : (1994) 2 LLJ 943

Industrial Disputes Act, 1947 — Section 2, 25F, 2A(2)

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High Courts20 Dec 1993Allowed

Tiriplex Agencies, (H.P. Gas Dealer) Vs The District Collector and Another

Andhra Pradesh High Court · (1994) 1 ALT 158

Essential Commodities Act, 1955 — Section 6A

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High Courts17 Dec 1993

K.V.L. Kameswari Vs Andhra University and Others

Andhra Pradesh High Court · (1994) 1 ALT 123

Andhra University Act, 1925 — Section 34AConstitution of India, 1950 — Article 226

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High Courts16 Dec 1993Dismissed

K. Era Reddy and Another Vs K. Bal Reddy (died) and Others

Andhra Pradesh High Court · (1994) 1 ALT 56

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 115

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High Courts16 Dec 1993Allowed

Kantamsetti Bennayya Vs Pandi Saraswathi

Andhra Pradesh High Court · (1994) 1 ALT 285 : (1994) 1 APLJ 265

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 32Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35Constitution of India, 1950 — Article 14

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