COURT ARCHIVE

Andhra Pradesh High Court judgments

35,019 judgments · page 1,376 of 1,751

High Courts06 Mar 1992

Rumana Begum Vs Government of Andhra Pradesh and Another

Andhra Pradesh High Court · (1992) 2 ALT 74 : (1992) CriLJ 3512

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)Customs Act, 1962 — Section 108

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High Courts04 Mar 1992Allowed

J. Narasimha Murthy Vs District Treasury Officer and Others

Andhra Pradesh High Court · (1992) 2 ALT 428

Constitution of India, 1950 — Article 226

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High Courts04 Mar 1992

Special Deputy Collector, Land Acquisition Vs Tekumallavaraha Narasimham (died) and Others

Andhra Pradesh High Court · (1992) 2 ALT 721

Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 23, 54

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High Courts03 Mar 1992

The Special Deputy Collector Vs B. Chandra Reddy and Others

Andhra Pradesh High Court · (1992) 2 ALT 453

Land Acquisition Act, 1894 — Section 23, 54

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High Courts03 Mar 1992Allowed

Maddina Subbamma Vs Maddina Venkateswarlu and State

Andhra Pradesh High Court · (1992) 2 ALT 433 : (1993) 1 CivCC 261 : (1992) CivCC 609

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401

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High Courts03 Mar 1992Allowed

Maddina Subbamma Vs Maddina Venkateswarlu and Another

Andhra Pradesh High Court · (1992) 3 ALT 286 : (1993) 1 ALT(Cri) 255 : (1992) 2 APLJ 148

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401

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High Courts28 Feb 1992

Management of Glaxo India Ltd. Vs Presiding Officer, Labour Court, Guntur and Another

Andhra Pradesh High Court · (1993) 1 LLJ 626

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A

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High Courts28 Feb 1992Dismissed

C.V.L. Subrahmahyam Vs K. Venkateshwarlu and Others

Andhra Pradesh High Court · (1993) 1 ALT 430

Contempt of Courts Act, 1971 — Section 10, 11, 12, 17, 2

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High Courts27 Feb 1992

Vallabhaneni Venkatarama Narsaiah Vs The Director of Census and Others

Andhra Pradesh High Court · (1992) 2 ALT 623

Andhra Pradesh Gram Panchayats Act, 1964 — Section 12(1), 14Constitution of India, 1950 — Article 226

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High Courts27 Feb 1992

Y. Pridhvi Kumar Vs The Gerenal Manager, Telecom District, Hyderabad

Andhra Pradesh High Court · AIR 1993 AP 131 : (1992) 1 AnWR 487

Telegraph Act, 1885 — Section 7Telegraph Rules, 1951 — Rule 443Constitution of India, 1950 — Article 14

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High Courts27 Feb 1992

B. Ramachandra Reddy Vs The Union of India and others

Andhra Pradesh High Court · AIR 1993 AP 19

Constitution of India, 1950 — Article 14, 226Telegraph Act, 1885 — Section 7

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High Courts27 Feb 1992Allowed

The Special Deputy Collector Vs E. Jagga Reddy and Others

Andhra Pradesh High Court · (1992) 2 ALT 578 : (1992) 1 APLJ 477

Land Acquisition Act, 1894 — Section 23, 4(1), 54

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High Courts26 Feb 1992

The Singareni Colleries Co. Ltd. Vs J. Umashankar Rao and Others

Andhra Pradesh High Court · (1992) 2 ALT 187

Land Acquisition Act, 1894 — Section 23, 3, 54

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High Courts25 Feb 1992Dismissed

Lachamma and Another Vs Buchamma

Andhra Pradesh High Court · (1992) 3 ALT 385

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 99Civil Procedure Code, 1908 (CPC) — Section 115, 9

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High Courts25 Feb 1992

Krishna Medical Stores and Another Vs Income Tax Officer and Another

Andhra Pradesh High Court · (1992) 2 ALT 164 : (1992) 1 APLJ 292 : (1993) 109 CTR 147 : (1994) 206 ITR 76

Income Tax Act, 1961 — Section 276C, 276C(1), 276CC, 277, 278

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High Courts25 Feb 1992

Vittal and Others Vs Government of A.P.

Andhra Pradesh High Court · (1992) 2 ALT 430

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Land Acquisition Act, 1894 — Section 23, 54

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High Courts25 Feb 1992

Chamudugunta Raghava Reddy and Others Vs The Land Acquisition Officer

Andhra Pradesh High Court · (1992) 2 ALT 459

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 11A, 12(2), 18, 4(1)

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High Courts24 Feb 1992Dismissed

Sri Srinivasa Theatre Vs Commissioner of Commercial Taxes

Andhra Pradesh High Court · (1993) 66 TAXMAN 604

Andhra Pradesh Entertainment Tax Rules, 1939 — Rule 49(2)

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High Courts24 Feb 1992Dismissed

Rasala Surya Prakasarao and Others Vs Rasala Venkateswarrarao and Others

Andhra Pradesh High Court · (1992) 02 AP CK 0048

Hindu Marriage Act, 1955 — Section 11, 12, 16, 16, 16(1)Hindu Succession Act, 1956 — Section 15, 3, 3(1), 8Marriage Laws (Amendment) Act, 1976 — Section 16, 19

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High Courts24 Feb 1992Dismissed

K. Subba Reddy Vs The Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (1992) 3 ALT 427

Constitution of India, 1950 — Article 14, 226

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