Andhra Pradesh Gram Panchayats (Amendment) Act, 1986 — Section 12(1), 12(6)Andhra Pradesh Gram Panchayats Act, 1964 — Section 17Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads and Zilla Pranalika Abhivrudhi Sameeksha Mandals Act, 1986 — Section 10, 5(6)

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High Courts12 Jun 1991Dismissed

Smt. Kothacheruvu Lakshmidevamma Vs The District Collector (Returning Officer) and Others

Andhra Pradesh High Court · (1991) 2 ALT 467 : (1991) 2 APLJ 134

Constitution of India, 1950 — Article 226, 324, 329Registration of Electors Rules, 1960 — Rule 21A, 23, 26, 27

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High Courts11 Jun 1991Allowed

P. Siva Kumar Vs Katta Subbaiah and Others

Andhra Pradesh High Court · (1991) 2 ALT 471

Constitution of India, 1950 — Article 226

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High Courts11 Jun 1991

Achcha Bhoomanna Vs The Court of District Munsiff (Election Court) Adilabad and another

Andhra Pradesh High Court · AIR 1992 AP 157 : (1991) 2 ALT 496

Andhra Pradesh Gram Panchayats (Conduct of Elections) Rules, 1964 — Rule 38, 51, 51(2), 56(2), 60Penal Code, 1860 (IPC) — Section 171DRepresentation of the People Act, 1951 — Section 100(1), 83

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High Courts11 Jun 1991

Jagarlamudi Surya Prasad and Others Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1991) 2 ALT 457 : (1991) 2 APLJ 155 : (1991) CivCC 680 : (1993) 76 CompCas 339 : (1992) CriLJ 597 : (1992) 3 RCR(Criminal) 146

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142Penal Code, 1860 (IPC) — Section 420

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High Courts26 Apr 1991

Kodali Kumara Swamy and others Vs State of A.P. and others

Andhra Pradesh High Court · AIR 1992 AP 170

Andhra Pradesh Gram Panchayats Act, 1964 — Section 72(1)(2)Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 212Constitution of India, 1950 — Article 133, 19, 19(1), 21, 226

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High Courts26 Apr 1991Allowed

Allwyn Employees Union Vs Hyderabad Allwyn Ltd.

Andhra Pradesh High Court · (1991) 2 ALT 278 : (1994) 3 LLJ 602

Andhra Pradesh Factories and Establishments (National, Festival and other Holidays) Act, 1974 — Section 3(1)

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High Courts26 Apr 1991

Sooni Rustam Mehta and Others Vs Appropriate Authority, Income Tax Department

Andhra Pradesh High Court · (1991) 2 ALT 560 : (1991) 98 CTR 84 : (1991) 190 ITR 290

Income Tax Act, 1961 — Section 269UC, 269UD(1), 269UE, 269UE(1), 269UF

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High Courts26 Apr 1991

R. Venkat Reddy Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1991) 2 ALT 302 : (1991) 2 APLJ 175 : (1992) CriLJ 414 : (1992) 1 RCR(Criminal) 653

Penal Code, 1860 (IPC) — Section 161, 193Prevention of Corruption Act, 1988 — Section 5(1), 5(2)

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High Courts25 Apr 1991

Paidipati Dhanamma and Others Vs Motupalli Siva Rama Prasad

Andhra Pradesh High Court · (1991) 2 ALT 580 : (1991) 2 APLJ 97

Limitation Act, 1963 — Section 5

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High Courts24 Apr 1991

T. Deen Dayal Vs Union of India and others

Andhra Pradesh High Court · AIR 1991 AP 307 : (1991) 2 ALT 373 : (1991) 2 APLJ 83

Constitution of India, 1950 — Article 124(3), 132(1), 133, 14, 146

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