COURT ARCHIVE

Andhra Pradesh High Court judgments

35,019 judgments · page 1,396 of 1,751

High Courts13 Mar 1991

Shyam Prasad Reddy and Others Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1991) 2 ALT 121 : (1991) 2 APLJ 50 : (1991) CriLJ 2299

Criminal Procedure Code, 1973 (CrPC) — Section 205, 205(1), 205(2), 215, 244National Honours Act, 1971 — Section 2Prevention of Insults to National Honour Act, 1971 — Section 2

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High Courts13 Mar 1991

The Commissioner and Spl. Officer, Anakapalli Municipality Vs The Director of A.P. Agriculture Market Committees, and Others

Andhra Pradesh High Court · AIR 1992 AP 212 : (1991) 2 ALT 354

Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 12, 12(1), 23, 28, 29Andhra Pradesh Municipalities Act, 1965 — Section 277, 277(2)Easements Act, 1882 — Section 52

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High Courts13 Mar 1991Dismissed

Kanakappagari Chinnabha Reddy

Andhra Pradesh High Court · (1991) 3 ALT 14

Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 37, 38

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High Courts13 Mar 1991Allowed

Shaik Shikinder Vs The Govt. of A.P. and Others

Andhra Pradesh High Court · (1991) 1 ALT 563

Constitution of India, 1950 — Article 226

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High Courts12 Mar 1991

Fertiliser Corporation of India Ltd. Vs Commercial Tax Officer (OFA), Punjagutta Division, Hyderabad and Others

Andhra Pradesh High Court · (1991) 2 ALT 476

Andhra Pradesh General Sales Tax Act, 1957 — Section 2, 5C, 5E

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High Courts12 Mar 1991

Coromandel Fertilisers Ltd. Vs The Commercial Tax Officer (OFA), Punjagutta Division, Hyderabad.

Andhra Pradesh High Court · (1992) 85 STC 552

Central Sales Tax Act, 1956 — Section 2

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High Courts12 Mar 1991Allowed

Nadigadla Ananda Rao Vs The State

Andhra Pradesh High Court · (1991) 2 ALT 18

Criminal Procedure Code, 1973 (CrPC) — Section 308, 482Penal Code, 1860 (IPC) — Section 193

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High Courts11 Mar 1991

State of Andhra Pradesh Vs Kavali Venkata Ramanaiah and Sons

Andhra Pradesh High Court · (1993) 89 STC 175

Central Sales Tax Act, 1956 — Section 14

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High Courts11 Mar 1991

Vunnam Lakshminarayana Vs State Inspector of Police, Narasaraopet

Andhra Pradesh High Court · (1991) 2 ALT 1 : (1992) CriLJ 334

Criminal Procedure Code, 1973 (CrPC) — Section 313Juvenile Justice Act, 1986 — Section 18, 2, 22, 24, 3Penal Code, 1860 (IPC) — Section 376

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High Courts08 Mar 1991Dismissed

Dr. K. Panduranga Rao, Asst. Professor of Surgery, Osmania Medical College and Others Vs The University of Health Sciences and Others

Andhra Pradesh High Court · (1991) 1 ALT 565

Andhra Pradesh Educational Institutions (Regulation of Admissions) Order, 1974 — Rule 5, 5(1), 5(2)Constitution of India, 1950 — Article 226

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High Courts07 Mar 1991Dismissed

Pujjuru Suryanarayana Vs Union Bank of India

Andhra Pradesh High Court · (1991) 2 ALT 361 : (1991) 2 APLJ 198

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 15(2), 115

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High Courts06 Mar 1991

Vedala Tathacharyulu Vs The Govt. of Andhra Pradesh and others

Andhra Pradesh High Court · AIR 1992 AP 16

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 27, 27(2), 27(5)Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 155, 155(2), 29, 29(3), 33Andhra Pradesh Endowments Executive Officers Subordinate Service Rules, 1978 — Rule 5

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High Courts06 Mar 1991

Sriramamurthy Vs Commissioner of Endowments, Hyderabad and others

Andhra Pradesh High Court · AIR 1992 AP 260 : (1991) 2 ALT 321

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 10, 107, 11, 132, 15Constitution of India, 1950 — Article 226, 30(1)

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High Courts06 Mar 1991