COURT ARCHIVE

Andhra Pradesh High Court judgments

35,019 judgments · page 1,465 of 1,751

High Courts17 Apr 1985

The Public Prosecutor, High Court of Andhra Pradesh, Hyderabad Vs Vijjapu Manikumar

Andhra Pradesh High Court · (1985) 3 APLJ 327

Criminal Procedure Code, 1973 (CrPC) — Section 245(1)Prevention of Food Adulteration Act, 1954 — Section 13(1)

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High Courts15 Apr 1985

G. C. Venkateswarlu Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1985) 04 AP CK 0025

Criminal Procedure Code, 1973 (CrPC) — Section 397, 6

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High Courts12 Apr 1985

B. Suryanarayana and Others Vs The Kolluru Parvathi Co-op Bank Ltd. and Others

Andhra Pradesh High Court · AIR 1986 AP 244

Constitution of India, 1950 — Article 226

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High Courts12 Apr 1985

Radha Venkata Rao Vs Prema Malhotra and Another

Andhra Pradesh High Court · (1985) 04 AP CK 0013

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4), 146, 146(1)Penal Code, 1860 (IPC) — Section 427, 430

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High Courts12 Apr 1985

Mrs. Radha Venkata Rao Vs Mrs. Prema Malhotra and Another

Andhra Pradesh High Court · (1985) CriLJ 1894

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397, 435, 482Penal Code, 1860 (IPC) — Section 427, 430

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High Courts10 Apr 1985

Sri Lakshmi Dry Fish Traders and Vs State of Andhra Pradesh

Andhra Pradesh High Court · AIR 1986 AP 330

Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 2, 3(3), 7(1)

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High Courts09 Apr 1985

P.A. Rami Reddy Vs The Tahsildar, Banganapalle

Andhra Pradesh High Court · (1985) 2 ALT 119

Criminal Procedure Code, 1973 (CrPC) — Section 24, 468, 468(1), 469, 470(3)

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High Courts09 Apr 1985

Avanthi Explosives P. Ltd. Vs Principal Subordinate Judge, Tirupathi and Another

Andhra Pradesh High Court · (1987) 62 CompCas 301

Civil Procedure Code, 1908 (CPC) — Section 9Companies Act, 1956 — Section 10, 107, 155, 163(6), 2(11)

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High Courts05 Apr 1985Allowed

Katakam Lakshminarayana and Another Vs J. Munnaswamy and Others

Andhra Pradesh High Court · (1985) 04 AP CK 0032

Motor Vehicles Act, 1939 — Section 110(1), 110A, 110A(1)

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High Courts05 Apr 1985

Andhra Pradesh State Electricity Board, Hyderabad and Another Vs The Andhra Pradesh Carbides Ltd. and Others

Andhra Pradesh High Court · AIR 1985 AP 283

Electricity (Supply) Act, 1948 — Section 46, 78

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High Courts05 Apr 1985

Kavuri Sudesthamma and Others Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1985) 04 AP CK 0009

Criminal Procedure Code, 1973 (CrPC) — Section 432, 432(2), 432(5), 482

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High Courts05 Apr 1985

Smt. Kavuri Sudesthamma and Others Vs State of A.P. and Others

Andhra Pradesh High Court · (1985) CriLJ 1890

Criminal Procedure Code, 1973 (CrPC) — Section 432, 482Penal Code, 1860 (IPC) — Section 302

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High Courts03 Apr 1985

Nava Bharat Ferro Alloys Limited Vs Andhra Pradesh State Electricity Board, Hyderabad

Andhra Pradesh High Court · AIR 1985 AP 299

Constitution of India, 1950 — Article 14, 226Electricity (Supply) Act, 1948 — Section 16, 16(5), 16(6), 49, 78AEvidence Act, 1872 — Section 115

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High Courts02 Apr 1985Dismissed

In Re: Union Bank of India

Andhra Pradesh High Court · (1985) 04 AP CK 0030

Limitation Act, 1963 — Article 37

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High Courts02 Apr 1985

Kothamasu Ramakoteswara Rao Vs The State

Andhra Pradesh High Court · (1985) 04 AP CK 0012

Penal Code, 1860 (IPC) — Section 299, 302, 304, 307

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High Courts28 Mar 1985Allowed

A.P.S.R.T. Corporation Vs Jonnalagadda Venkatarama Sharma

Andhra Pradesh High Court · (1985) 03 AP CK 0012

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High Courts25 Mar 1985

Devireddy Venkatasubbareddy and Another Vs District Collector, Nellore and Another

Andhra Pradesh High Court · AIR 1986 AP 124

Land Acquisition (Amendment) Act, 1984 — Section 17(2), 17(4), 17(5)Land Acquisition Act, 1894 — Section 4(1)

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High Courts25 Mar 1985

P. Rami Reddy Vs P. Sundara Rama Reddy and Others

Andhra Pradesh High Court · AIR 1986 AP 29

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72

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High Courts21 Mar 1985

Namala Pitchaiah and Others Vs District Collector, Guntur and Others

Andhra Pradesh High Court · AIR 1986 AP 60 : (1986) 1 AnWR 246

Land Acquisition Act, 1894 — Section 5

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High Courts21 Mar 1985

United India Fire and General Insurance Co. Ltd. Vs Pelaniappa Transport Carriers and Another

Andhra Pradesh High Court · AIR 1986 AP 32

Carriers Act, 1865 — Section 8Partnership Act, 1932 — Section 69(2)Transfer of Property Act, 1882 — Section 130, 6

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