COURT ARCHIVE

Andhra Pradesh High Court judgments

35,067 judgments · page 1,349 of 1,754

High Courts17 Aug 1993

Sriramula Ramachandram and others Vs Sriramula Bhoodamma and others

Andhra Pradesh High Court · AIR 1994 AP 79 : (1994) 1 APLJ 219

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 1 Rule 3, Order 22 Rule 11, Order 22 Rule 3Constitution of India, 1950 — Article 226

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High Courts16 Aug 1993

Yelamanchili Mahesh Babu and Another Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1994) CriLJ 77

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 482

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High Courts16 Aug 1993Dismissed

Shree Vallabh Glass Works Limited and Another Vs P. Andaleswaramma

Andhra Pradesh High Court · (1993) 3 ALT 74

Civil Procedure Code, 1908 (CPC) — Section 115Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22

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High Courts13 Aug 1993Allowed

Gopibandhu Sahu Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (1994) 1 ALT 369

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 50(1), 8

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High Courts13 Aug 1993

P.P.P. Industries Vs Commissioner of Industries and Another

Andhra Pradesh High Court · (1994) 92 STC 110

Andhra Pradesh General Sales Tax Act, 1957 — Section 9Constitution of India, 1950 — Article 166(2)General Clauses Act, 1897 — Section 21

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High Courts12 Aug 1993Allowed

Abdul Latif Sahib and Others Vs Shaik Dastagir Sahib and Others

Andhra Pradesh High Court · (1993) 3 ALT 56 : (1993) 2 APLJ 169

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 11Evidence Act, 1872 — Section 116Waqf Act, 1954 — Section 3(1), 55(2)

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High Courts12 Aug 1993Allowed

S. Rama Gopal and Others Vs Commissioner, Municipal Corporation of Hyderabad and Another

Andhra Pradesh High Court · (1993) 3 ALT 660

Constitution of India, 1950 — Article 226Hyderabad Municipal Corporation Act, 1955 — Section 461

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High Courts12 Aug 1993

Nalla Venkateshwarlu Vs Porise Pullamma and another

Andhra Pradesh High Court · AIR 1994 AP 87 : (1993) 3 ALT 532

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13, Order 1 Rule 9, Order 13 Rule 1, 100Hindu Succession Act, 1956 — Section 23

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High Courts11 Aug 1993Dismissed

S. Anjaneyulu Vs Soorampally Venkata Rama Gupta and Soorampally Satyanarayana Murthy

Andhra Pradesh High Court · (1993) 3 ALT 607 : (1993) 2 APLJ 435

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 3, Order 22 Rule 3(1), Order 22 Rule 3(2)

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High Courts11 Aug 1993

Guntuboyina Gangulu Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1993) 3 ALT 643 : (1993) CriLJ 3773

Penal Code, 1860 (IPC) — Section 376

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High Courts11 Aug 1993Allowed

P. Hanumantha Rao Vs The Chief Rationing Officer and Another

Andhra Pradesh High Court · (1993) 3 ALT 442

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

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High Courts10 Aug 1993

O. Sundara Rami Reddy and Others Vs The Andhra Pradesh Co-operative Oil Seeds Growers Federation Ltd. and Another

Andhra Pradesh High Court · (1994) 1 ALT(Cri) 513 : (1994) CriLJ 34

Criminal Procedure Code, 1973 (CrPC) — Section 210

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High Courts10 Aug 1993Dismissed

M. Narasimhulu Vs The Excise Superintendent and Another

Andhra Pradesh High Court · (1993) 3 ALT 179

Constitution of India, 1950 — Article 226

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High Courts10 Aug 1993

The Provident Fund Inspector, Anantapur Vs The Andhra Co-operative Spinning Mills Ltd. and Others

Andhra Pradesh High Court · (1993) 2 ALT(Cri) 431 : (1994) CriLJ 1132

Criminal Procedure Code, 1973 (CrPC) — Section 468Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1A), 14A(1), 14A(2)Penal Code, 1860 (IPC) — Section 468

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High Courts06 Aug 1993Dismissed