COURT ARCHIVE

Andhra Pradesh High Court judgments

35,067 judgments · page 1,344 of 1,754

High Courts12 Nov 1993

Chandrabhangiriji and Others Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1994) 1 ALT 173

Constitution of India, 1950 — Article 14, 300A, 31Land Acquisition Act, 1894 — Section 11A, 4(1), 48(1), 6Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 3, 3(1), 7

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High Courts11 Nov 1993Allowed

B. Hanumanth Reddy Vs B. Lakshmamma and Others

Andhra Pradesh High Court · (1993) 3 ALT 708

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3A

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High Courts11 Nov 1993

G. Yadi Reddy Vs Brooke Bond India Ltd. and Another

Andhra Pradesh High Court · (1993) 3 ALT 728 : (1994) 1 APLJ 195

Industrial Disputes Act, 1947 — Section 10(1), 2, 25B, 25B(1), 25F

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High Courts10 Nov 1993

Mandala Bhadraiah and Another Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1994) 1 ALT(Cri) 1 : (1994) CriLJ 1275

Penal Code, 1860 (IPC) — Section 302, 307

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High Courts09 Nov 1993

Guduchutlu Lalaiah Vs The Land Acquisition Officer, (Spl. Tahsildar) (L.A.)

Andhra Pradesh High Court · (1993) 3 ALT 541 : (1994) 1 APLJ 88

Land Acquisition Act, 1894 — Section 28A

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High Courts04 Nov 1993Allowed

Pattem Gangi Reddy and Others Vs Pattem Subba Reddy

Andhra Pradesh High Court · (1993) 3 ALT 536 : (1993) 2 APLJ 455

Registration Act, 1908 — Section 17, 49Stamp Act, 1899 — Section 35

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High Courts04 Nov 1993

Chinna Ramanathan Naidu Vs Subbarami Reddy

Andhra Pradesh High Court · (1994) 1 ALT 88

Arbitration Act, 1940 — Section 34, 43, 44Civil Procedure Code, 1908 (CPC) — Section 151Partnership Act, 1932 — Section 43

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High Courts04 Nov 1993Dismissed

Oriental Insurance Co. Ltd. Vs P. Mariyamma and Others

Andhra Pradesh High Court · (1994) ACJ 1219

General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1988 — Section 140, 161, 165, 173, 217

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High Courts04 Nov 1993Dismissed

Akula Satyavathi Vs P.N. Vasantha

Andhra Pradesh High Court · (1993) 3 ALT 525 : (1994) 1 APLJ 42

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3

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High Courts04 Nov 1993

Velinedipurnam Vs State

Andhra Pradesh High Court · (1994) CriLJ 2579

Criminal Procedure Code, 1973 (CrPC) — Section 161, 167(2), 173, 173(2), 173(5)

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High Courts04 Nov 1993

Public Prosecutor, High Court of A.P. Vs Mungi Basi Reddy

Andhra Pradesh High Court · (1994) 1 ALT(Cri) 210 : (1994) 1 DMC 340

Penal Code, 1860 (IPC) — Section 302, 304B

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High Courts04 Nov 1993Dismissed

The Oriental Insurance Co. Ltd. Vs P. Mariyamma and Others

Andhra Pradesh High Court · (1994) 1 ALT 105

General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1939 — Section 110DMotor Vehicles Act, 1988 — Section 173(1), 173(2)

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High Courts04 Nov 1993

Rallabandi Sakuntala Vs Varanasi Jagannadha Rao and Others

Andhra Pradesh High Court · (1993) 3 ALT 530 : (1994) 1 APLJ 211 : (1993) 2 APLJ 473

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3A

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High Courts03 Nov 1993Dismissed

Dr. Vijaya Raghava Rao, B.N. Tutor in Cardiology, Gandhi Medical College Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (1993) 3 ALT 630

Constitution of India, 1950 — Article 14, 371D

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High Courts29 Oct 1993Dismissed

Madana Gopala Krishna and Another Vs Narni Gnana Veerabhadraswamy and Others

Andhra Pradesh High Court · (1994) 1 ALT 47 : (1994) 1 APLJ 184

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 11(1), 11(3), 11(4), 22

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High Courts29 Oct 1993

T. Devender Vs Associate Director Research, R.A.R.S., Palem and Another

Andhra Pradesh High Court · (1993) 1 ALT 310 Supp : (1994) 1 APLJ 135

Andhra Pradesh Agricultural University (Conditions of Service) Regulations, 1965 — Regulation 13

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High Courts29 Oct 1993Dismissed

S. Ram Mohan Rao and Others Vs The District Co-operative Officer Hyderabad (Urban) District and Another

Andhra Pradesh High Court · (1994) 1 ALT 100 : (1993) 2 APLJ 451

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High Courts28 Oct 1993Allowed

The Commissioner of Civil Supplies and Others Vs Labala Dharma Sahu

Andhra Pradesh High Court · (1994) 2 ALT 188 : (1994) 1 APLJ 379

Rice Milling Industry (Regulation and Licensing) Rules, 1959 — Rule 3Rice Milling Industry (Regulation) Act, 1958 — Section 5

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High Courts28 Oct 1993Dismissed

A. Veerabhadra Rao Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (1993) 3 ALT 705 : (1994) 1 APLJ 71 : (1995) 1 CivCC 284

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Negotiable Instruments Act, 1881 (NI) — Section 138APenal Code, 1860 (IPC) — Section 420

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High Courts28 Oct 1993

Southern Steels Ltd. Vs Union of India

Andhra Pradesh High Court · (1994) 46 ECC 159 : (1994) 69 ELT 475

Central Excise Rules, 1944 — Rule 224B, 57G(4)

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