COURT ARCHIVE

Andhra Pradesh High Court judgments

35,019 judgments · page 1,377 of 1,751

High Courts21 Feb 1992

Rasala Surya Prakasarao and others Vs Rasala Venkateswararao and others

Andhra Pradesh High Court · AIR 1992 AP 234 : (1992) 2 ALT 346 : (1992) 2 DMC 608

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

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High Courts21 Feb 1992

State of Andhra Pradesh and Others Vs Komalla Krishnaiah

Andhra Pradesh High Court · (1992) 1 ALT 644 : (1992) 1 APLJ 333 : (1992) CriLJ 2446

Andhra Pradesh Borstal Schools Act, 1925 — Section 10Constitution of India, 1950 — Article 226

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High Courts21 Feb 1992Allowed

D. Srinivasa Rao and Others Vs The Govt. of A.P. and Others

Andhra Pradesh High Court · (1993) 1 ALT 86

Constitution of India, 1950 — Article 14, 226

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High Courts21 Feb 1992Dismissed

Chintapalli Atchaiah Vs P. Gopala Krishna Reddy and Another

Andhra Pradesh High Court · (1992) 2 ALT 241

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 20 Rule 12, Order 41 Rule 2, 151Constitution of India, 1950 — Article 226

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High Courts20 Feb 1992Dismissed

Bhupathi Bulliabbai Vs State

Andhra Pradesh High Court · (1992) 1 ALT 562 : (1992) 1 AnWR 631

Criminal Procedure Code, 1973 (CrPC) — Section 374(2), 383Evidence Act, 1872 — Section 32

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High Courts20 Feb 1992

Thandava Co-operative Sugars Ltd. Vs Regional Provident Fund Commissioner

Andhra Pradesh High Court · (1998) 3 LLJ 1200

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B

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High Courts19 Feb 1992

Ch. Narasimha Rao and Others Vs The Commissioner of Fisheries and Others

Andhra Pradesh High Court · (1992) 2 ALT 189

Constitution of India, 1950 — Article 14, 19(1), 226

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High Courts19 Feb 1992

Dwaraka Pershad Badari Pershad Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1992) 63 TAXMAN 292

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High Courts19 Feb 1992

Puskuru Kishore Rao Vs N. Janardhana Reddy and Others

Andhra Pradesh High Court · (1993) CriLJ 115

Constitution of India, 1950 — Article 31Contempt of Courts Act, 1971 — Section 15, 15(1), 2

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High Courts18 Feb 1992

The Revenue Divisional Officer Vs Manohar Reddy

Andhra Pradesh High Court · (1992) 3 ALT 528

Land Acquisition Act, 1894 — Section 23, 4(1), 53

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High Courts18 Feb 1992

Land Acquisition Officer, Sub-Collector Vs Hindustan Commercial and Transport Co. (P) Ltd.

Andhra Pradesh High Court · (1992) 2 ALT 423

Land Acquisition Act, 1894 — Section 23, 54

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High Courts17 Feb 1992

K. Narayana Prakash Vs B. Chenga Reddy

Andhra Pradesh High Court · (1992) 1 ALT 389

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13

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High Courts17 Feb 1992

Sakamuri Sivarambabu and Another Vs Parasad Sunjan Raju

Andhra Pradesh High Court · (1992) 1 ALT 583

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 7 Rule 10, 115, 26Civil Rules of Practice — Rule 20, 22Constitution of India, 1950 — Article 227

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High Courts14 Feb 1992