COURT ARCHIVE

Andhra Pradesh High Court judgments

35,019 judgments · page 1,361 of 1,751

High Courts18 Dec 1992Allowed

Valaparla Bhaskara Rao Vs Chegu Madhava Rao

Andhra Pradesh High Court · (1993) 1 ALT 404

Andhra Pradesh Co-operative Societies Act, 1964 — Section 39Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, 115, 4, 4(1), 60Companies Act, 1956 — Section 2(7)

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High Courts18 Dec 1992

Paidipati Dhanamma and Others Vs Moutupalli Siva Ram Prasad

Andhra Pradesh High Court · (1993) 1 ALT 253

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 47, 49

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High Courts18 Dec 1992

G.L.N. Acharyulu Vs The Managing Director (Appellate Authority) State Bank of Hyderabad and Others

Andhra Pradesh High Court · (1993) 1 ALT 316

Constitution of India, 1950 — Article 226, 309, 310, 311

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High Courts18 Dec 1992Allowed

The Divisional Manager, Life Insurance Corporation of India and Another Vs M. Venugopal

Andhra Pradesh High Court · (1993) 1 ALT 77

Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 2, 25F

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High Courts17 Dec 1992

The Food Corporation of India Vs M. Ramachandra Rao

Andhra Pradesh High Court · (1993) 2 ALT 137

Arbitration Act, 1940 — Section 20, 39

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High Courts16 Dec 1992Dismissed

The Executive Engineer and Another Vs C. Raghava Reddy

Andhra Pradesh High Court · (1993) 2 ALT 80

Constitution of India, 1950 — Article 226

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High Courts16 Dec 1992

Tarlupadu College of Education Vs Nagarjuna University and others

Andhra Pradesh High Court · AIR 1993 AP 218

Andhra Pradesh Minorities Educational Institutions (Establishment, Recognition and Regulation) Rules, 1988 — Rule 6, 7(5), 7(7)Constitution of India, 1950 — Article 14, 226, 30, 30(1)

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High Courts15 Dec 1992Allowed

Smt. B. Lalita Devi and Others Vs The Special Court under A.P. Land Grabbing (Prohibition) Act and Others

Andhra Pradesh High Court · (1993) 1 ALT 204

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 17B, 2, 3, 8(4), 8(6)Andhra Pradesh Land Grabbing (Prohibition) Rules, 1988 — Rule 13, 7(1), 8Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)

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High Courts15 Dec 1992Allowed

M.V.P. Rama Rao and Another Vs To whomsoever it may concern

Andhra Pradesh High Court · (1993) 2 ALT 187

Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 222, 299, 63, 63(3), 65

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High Courts04 Dec 1992

Karnataka Pawn Brokers'' Association and Another Vs State of Karnataka and Another

Andhra Pradesh High Court · (1992) 12 AP CK 0017

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High Courts04 Dec 1992

The Andhra Pradesh Industrial Infrastructure Corporation Ltd. Vs Chalasani Vijaya Lakshmi and others

Andhra Pradesh High Court · AIR 1993 AP 195 : (1992) 3 ALT 709 : (1993) 1 APLJ 37

Constitution of India, 1950 — Article 14General Clauses Act, 1897 — Section 21Land Acquisition Act, 1894 — Section 4, 4(1), 5

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High Courts04 Dec 1992

Kannegolla Naghabhushanam Vs The Land Acquisition Officer

Andhra Pradesh High Court · AIR 1993 AP 209

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Article 4, 5Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 1(1)Land Acquisition Act, 1894 — Section 18, 4(1)

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High Courts02 Dec 1992

T. Sunil Kumar and others Vs M/s. S.G. Edulgri and Sons and others

Andhra Pradesh High Court · AIR 1993 AP 205 : (1993) 1 ALT 364 : (1993) 1 APLJ 203

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3), 19(3), 22Civil Procedure Code, 1908 (CPC) — Order 32 Rule 2

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High Courts01 Dec 1992Dismissed

Smt. P. Syamala Rao Vs S.V. Prasad, Secretary to Government (Political), General Administration Department, Govt. of Andhra Pradesh and Others

Andhra Pradesh High Court · (1993) 1 ALT 567 : (1993) 1 APLJ 9

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 20, 22, 226Customs Act, 1962 — Section 108

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High Courts30 Nov 1992