COURT ARCHIVE

Andhra Pradesh High Court judgments

35,019 judgments · page 1,371 of 1,751

High Courts16 Jun 1992

Sarada Bai and others Vs Smt. Shakuntala Bai and another

Andhra Pradesh High Court · AIR 1993 AP 20 : (1992) 2 ALT 660

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11(2), Order 21 Rule 34, 11, 115Constitution of India, 1950 — Article 226, 227Government of India Act, 1915 — Section 107

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High Courts16 Jun 1992

Official Liquidator, High Court of Andhra Pradesh Vs Chepur Ratnakar Rao and Another

Andhra Pradesh High Court · (1992) 2 ALT 643 : (1995) 84 CompCas 465

Companies Act, 1956 — Section 441, 449, 458A, 543, 543(1)Limitation Act, 1963 — Section 29(2), 5

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High Courts16 Jun 1992

The Metropolitan Sessions Judge, Vijayawada Vs Bolem Srinivasa Rao alias Sreenu

Andhra Pradesh High Court · (1992) CriLJ 3027

Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 354(3)Evidence Act, 1872 — Section 145, 157, 25, 8

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High Courts16 Jun 1992Dismissed

K. Sudheera and Others Vs Management and Staff Committee of the Kurnool Urban Development Credit Bank Limited

Andhra Pradesh High Court · (1992) 3 ALT 60

Andhra Pradesh Shops and Establishments Act, 1988 — Section 47Constitution of India, 1950 — Article 226Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4(1), 4(2)

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High Courts15 Jun 1992

The Land Acquisition Officer and Sub-Collector, Vijayawada and Vs Chigurupati Umamaheswara Rao and others

Andhra Pradesh High Court · AIR 1993 AP 8 : (1992) 3 ALT 33

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), Order 41 Rule 27(2), 107, 107(1)Land Acquisition Act, 1894 — Section 18, 23, 4(1), 6

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High Courts30 Apr 1992Dismissed

Sri Brahmatantra Swatantra Parakal Mutt Vs The Deputy Commissioner of Endowments and Others

Andhra Pradesh High Court · (1992) 3 ALT 292 : (1992) 2 APLJ 171

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 2(22), 2(26), 38

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High Courts30 Apr 1992

K. Gangadhar and Others Vs The Appellate Authority Under Payment of Gratuity Act and Others

Andhra Pradesh High Court · (1992) 2 ALT 580 : (1993) 1 LLJ 342

Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 2Factories Act, 1948 — Section 2, 48Payment of Gratuity Act, 1972 — Section 1(3), 2, 3

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High Courts30 Apr 1992

Purna Bai and others Vs Ranchhoddas and others

Andhra Pradesh High Court · AIR 1992 AP 270 : (1992) 2 ALT 495

Evidence Act, 1872 — Section 58Limitation Act, 1963 — Article 110Succession Act, 1925 — Section 74

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High Courts30 Apr 1992

Pragathi Nagar Welfare Association and Others Vs Municipal Corporation of Hyderabad and Others

Andhra Pradesh High Court · (1992) 2 ALT 1

Constitution of India, 1950 — Article 226Petroleum Rules, 1976 — Rule 131, 131(3)

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High Courts30 Apr 1992Allowed

Agrimmcor Pvt. Ltd. Vs Union of India (UOI) and Another

Andhra Pradesh High Court · (1992) 2 ALT 462 : (1992) 2 APLJ 229

ESSO (Acquisition of Undertakings in India) Act, 1974 — Section 5(2), 7(3)

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High Courts30 Apr 1992

V. Subbarayudu Vs G.M., Andhra Pradesh State Road Trans. Corpn. and Another

Andhra Pradesh High Court · (1992) 2 ACC 718 : (1994) ACJ 923

Fatal Accidents Act, 1855 — Section 1AHindu Succession Act, 1956 — Section 15, 16, 8

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High Courts29 Apr 1992Dismissed

Uttamdoss Vs The Government of A.P. and Others

Andhra Pradesh High Court · (1992) 2 ALT 282

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 47, 52, 53Constitution of India, 1950 — Article 226

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High Courts28 Apr 1992

Gadde Subba Rao and Another Vs Govt. of A.P. and Others

Andhra Pradesh High Court · (1992) 2 ALT 608

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11A, 4(1), 6

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High Courts27 Apr 1992Allowed

Smt. Tummala Lakshmi Eswaramma Vs Junior Telecom Officer and Another

Andhra Pradesh High Court · (1992) 3 ALT 46

Constitution of India, 1950 — Article 226Telegraph Act, 1885 — Section 7

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High Courts25 Apr 1992Allowed

B. Venkata Rao Vs The District Collector and Others

Andhra Pradesh High Court · (1992) 2 ALT 467 : (1992) 2 APLJ 340

Constitution of India, 1950 — Article 226

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High Courts24 Apr 1992

Theatre, Sangamesh Vs The Entertainment Tax Deputy Commissioner, Kurnool and another

Andhra Pradesh High Court · AIR 1993 AP 137 : (1993) 1 ALT 188 : (1993) 1 APLJ 1

Andhra Pradesh Cinemas (Regulation) Rules, 1970 — Rule 12, 12(3)Andhra Pradesh Entertainment Tax Act, 1939 — Section 4, 4(1)Andhra Pradesh Entertainment Tax Rules, 1939 — Rule 22, 23, 24, 27(1), 27(2)

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High Courts24 Apr 1992Dismissed

C. Panduranga Murthy and Another Vs Govt. of A.P. and Others

Andhra Pradesh High Court · (1993) 1 ALT 169

Andhra Pradesh Public Libraries Act, 1960 — Section 10Constitution of India, 1950 — Article 226

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High Courts24 Apr 1992Dismissed

Abdul Raheem by G.P.A., Mohd. Phiroze Ali Vs Srinivasa Dyeing Works and Others

Andhra Pradesh High Court · (1993) 1 ALT 232

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

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High Courts23 Apr 1992

S. Prasada Raju and others Vs State of Andhra Pradesh and others

Andhra Pradesh High Court · AIR 1992 AP 351 : (1992) 2 ALT 253

Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads and Zilla Pranalika Abhivrudhi Sameeksha Mandals Act, 1986 — Section 45, 7Andhra Pradesh Municipalities Act, 1965 — Section 20, 20(1), 23, 23(3), 62Constitution of India, 1950 — Article 213, 226

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High Courts23 Apr 1992Dismissed

Laxama Reddy and Others Vs The State of A.P.

Andhra Pradesh High Court · (1992) 2 ALT 169 : (1992) 2 APLJ 66

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 38EAndhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974 — Rule 16(5)

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