COURT ARCHIVE

Andhra Pradesh High Court judgments

35,019 judgments · page 1,402 of 1,751

High Courts09 Nov 1990

Shyam Rao Vs Land Acquisition Officer (Spl.) cum-Dy. Collector Singoor Project of Sanga Reddy and others

Andhra Pradesh High Court · AIR 1991 AP 219 : (1991) 1 ALT 176 : (1991) 1 APLJ 143

Constitution of India, 1950 — Article 226Land Acquisition (Amendment) Act, 1921 — Section 26, 53Land Acquisition Act, 1894 — Section 11, 12, 12(1), 12(2), 18

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High Courts09 Nov 1990

Yelluru Mohan Reddy Vs Rastriya Ispathnigam Ltd., Visakhapatnam

Andhra Pradesh High Court · AIR 1992 AP 81 : (1991) 1 ALT 515

Arbitration Act, 1940 — Section 13, 2, 8, 8(1), 8(2)Contract Act, 1872 — Section 28Limitation Act, 1963 — Article 137

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High Courts09 Nov 1990Dismissed

Mohd. Khaja Qureshi Vs Abdul Rahman and Others

Andhra Pradesh High Court · (1991) 1 ALT 111 : (1991) 2 APLJ 99

Administration of Evacuee Property Act, 1950 — Section 46Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 116

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High Courts09 Nov 1990

Mohammed Khan Vs Government of Andhra Pradesh and others

Andhra Pradesh High Court · AIR 1991 AP 213 : (1991) 1 ALT 644

Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 16, 16(1), 4, 4(3), 4(4)Andhra Pradesh Motor Vehicles Taxation Rules, 1963 — Rule 13General Clauses Act, 1897 — Section 23

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High Courts08 Nov 1990Dismissed

M. Narayana @ Narayanamurthy and Others Vs The State of Andhra Pradesh and Another

Andhra Pradesh High Court · (1991) 1 ALT 154

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

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High Courts08 Nov 1990Allowed

Gangupati Savitramma and Another Vs Katuri Ramadevi and Others

Andhra Pradesh High Court · (1991) 1 ALT 453 : (1991) 2 APLJ 21

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5, 115

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High Courts06 Nov 1990Allowed

The Canara Bank and Others Vs Y.L. Sharma

Andhra Pradesh High Court · (1991) 1 ALT 446 : (1991) 1 APLJ 120

Banking Regulation Act, 1949 — Section 45(7)

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High Courts06 Nov 1990

Kumaraswamy Vs Smt. Gangu Bai

Andhra Pradesh High Court · (1991) 1 ALT 420

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High Courts06 Nov 1990

Attili Narayana Rao Vs State of A.P.

Andhra Pradesh High Court · (1991) 1 ALT 400

Constitution of India, 1950 — Article 226Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 22, 9Requisitioning and Acquisition of Immovable Property Rules, 1953 — Rule 10(5), 10(6)

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High Courts06 Nov 1990

Dileep Damodaran Vs Govt. of A.P. and others

Andhra Pradesh High Court · AIR 1991 AP 194 : (1991) 1 ALT 207

Andhra Pradesh Agricultural University Act, 1963 — Section 3Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 12, 15, 2, 3, 3(1)Constitution of India, 1950 — Article 14, 15, 15(4), 226, 29

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High Courts29 Oct 1990Dismissed

New India Assurance Co. Ltd. Vs Abdul Sammad Chellappa and Others

Andhra Pradesh High Court · (1991) ACJ 267

Penal Code, 1860 (IPC) — Section 338

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High Courts29 Oct 1990Dismissed

The Divisional Manager, New India Assurance Co. Ltd. Vs Abdul Sammad Chellappa and Others

Andhra Pradesh High Court · (1991) 1 ALT 284

Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 277(3)Motor Vehicles Act, 1939 — Section 110A, 173, 2(7)

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High Courts29 Oct 1990

Sharifa Bee and Others Vs General Manager, Andhra Pradesh State Road Trans. Corpn. and Others

Andhra Pradesh High Court · (1991) ACJ 1093 : (1990) 3 ALT 628 : (1991) 1 APLJ 95

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 14(1)

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High Courts26 Oct 1990Allowed

Vallabhaneni Sarala Devi Vs Rachapudi Subba Rao

Andhra Pradesh High Court · (1991) 1 ALT 297 : (1991) 1 APLJ 288

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 32Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 14

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High Courts24 Oct 1990