COURT ARCHIVE

Andhra Pradesh High Court judgments

35,019 judgments · page 1,425 of 1,751

High Courts27 Oct 1988

P. Bikshapathi and Others Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1988) 10 AP CK 0004

Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 113A, 32(1)Penal Code, 1860 (IPC) — Section 302, 306, 489A, 498A

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High Courts25 Oct 1988Dismissed

Transworld Shipping Service India Pvt. Ltd. Vs Harwan Investment and Trading Pvt. Ltd.

Andhra Pradesh High Court · AIR 1989 AP 255 : (1990) 1 AnWR 440 : (1989) 1 APLJ 547

Colonial Courts of Admiralty Rules — Rule 59Limitation Act, 1963 — Section 5

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High Courts16 Oct 1988

Coromandel Fertilizers Ltd. Vs K. Narasimha Murthy

Andhra Pradesh High Court · (1989) 2 LLJ 334

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High Courts14 Oct 1988Dismissed

Y. Mangatayaru Vs Y. Seshavataram and Another

Andhra Pradesh High Court · (1989) CivCC 71

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(4), 125(5), 126Hindu Marriage Act, 1955 — Section 13

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High Courts07 Oct 1988

Satyanarayana Vs Dock Labour Board, Visakhapatnam and Another

Andhra Pradesh High Court · (1989) 1 LLJ 573

Project and Equipment Corporation of India Limited Employees (Conduct, Discipline and Appeal) Rules, 1975 — Rule 4(1)

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High Courts06 Oct 1988

Y. Veeraiah Vs Margadarsi Chit Fund Pvt. Ltd.

Andhra Pradesh High Court · (1990) 68 CompCas 484

Negotiable Instruments Act, 1881 (NI) — Section 4, 5, 6Stamp Act, 1899 — Section 2(22)

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High Courts30 Sept 1988

Government of Andhra Pradesh and Another Vs Bhadrachalam Paper Boards Ltd. and Others

Andhra Pradesh High Court · (1991) 1 LLJ 115

Contract Labour (Regulation and Abolition) Act, 1970 — Section 1(4), 10, 3, 4Factories Act, 1948 — Section 119, 46

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High Courts29 Sept 1988

Vishal Beer and Wines Vs Commercial Tax Officer, Tirupathi and Another

Andhra Pradesh High Court · (1989) 74 STC 375

Andhra Pradesh General Sales Tax Act, 1957 — Section 30Constitution of India, 1950 — Article 132, 137, 226, 32

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High Courts28 Sept 1988

Bhadrachalam Paperboards Limited and Another Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (1989) 75 STC 262

Andhra Pradesh General Sales Tax Act, 1957 — Section 5(2), 6Contract Act, 1872 — Section 72

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High Courts26 Sept 1988

R.P.S. Junior College, Mydukur and Others Vs R. Vaidyanatha Iyer

Andhra Pradesh High Court · AIR 1989 AP 96

Andhra Pradesh Education Act, 1982 — Section 2, 21, 3, 4, 42Andhra Pradesh Gram Panchayats Act, 1964 — Section 2(15)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 35

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High Courts21 Sept 1988

Suresh Chand Sri Gopal Vs The Union of India

Andhra Pradesh High Court · (1989) 72 STC 241

Andhra Pradesh General Sales Tax Act, 1957 — Section 3, 4(1), 4(2), 4(3), 5Andhra Pradesh Gram Panchayats Act, 1964 — Section 79(2)Andhra Pradesh Municipalities Act, 1965 — Section 389

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High Courts21 Sept 1988Dismissed

Thanda Suraiah Vs Thanda Sharada and Another

Andhra Pradesh High Court · (1988) 09 AP CK 0001

Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 50

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High Courts20 Sept 1988

Indian Airlines Vs A. Philips

Andhra Pradesh High Court · (1989) 2 LLJ 86

Industrial Disputes Act, 1947 — Section 10(2A)(1)

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High Courts19 Sept 1988Allowed

Nadendla Bhaskara Rao Vs Government of Andhra Pradesh, Hyderabad and Others

Andhra Pradesh High Court · AIR 1989 AP 264

Commissions of Inquiry Act, 1952 — Section 3, 3(1)Constitution of India, 1950 — Article 14, 226

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High Courts19 Sept 1988

Zipper Association of India Vs Government of India

Andhra Pradesh High Court · (1992) 40 ECC 136 : (1989) 44 ELT 18

Constitution of India, 1950 — Article 14, 19(1), 21Customs Act, 1962 — Section 11

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High Courts16 Sept 1988Dismissed

Globe Transport Corporation Vs National Insurance Co. Ltd. and Another

Andhra Pradesh High Court · (1990) ACJ 310

Carriers Act, 1865 — Section 10, 3, 8, 9Contract Act, 1872 — Section 151, 152, 23Sales of Goods Act, 1930 — Section 19

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High Courts12 Sept 1988Dismissed

Divisional Manager, A.P. Forest Development Corporation Ltd. Vs Assistant Labour Officer and Another

Andhra Pradesh High Court · (1999) 3 LLJ 416

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High Courts09 Sept 1988

B. Chandra Manikyamma, Vs B. Sudarsana Rao Alias Saleem Mohammed and Others

Andhra Pradesh High Court · (1988) 2 APLJ 252 : (1988) CriLJ 1849

Criminal Procedure Code, 1973 (CrPC) — Section 125, 25, 313, 342Evidence Act, 1872 — Section 17, 21, 50Hindu Marriage Act, 1955 — Section 11, 13, 17, 25, 5

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High Courts09 Sept 1988

B. Chandra Manikyamma Vs B. Sudarsana Rao alias Saleem Mohammed and Others

Andhra Pradesh High Court · (1988) 2 APLJ 252 : (1988) CriLJ 1849 : (1989) 1 RCR(Criminal) 201

Criminal Procedure Code, 1973 (CrPC) — Section 125, 313, 342Evidence Act, 1872 — Section 17, 21, 50Penal Code, 1860 (IPC) — Section 107, 109, 494, 495

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High Courts08 Sept 1988Dismissed

S.N.A. Nazareth Vs The Bar Council of the State of Andhra Pradesh, Hyderabad

Andhra Pradesh High Court · AIR 1989 AP 200

Advocates Act, 1961 — Section 17, 17(1), 29, 3, 3(1)Bar Councils Act, 1926 — Section 8

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