COURT ARCHIVE

Andhra Pradesh High Court judgments

35,019 judgments · page 1,487 of 1,751

High Courts22 Feb 1983

Bondili Jagannath Singh Vs The Government of Andhra Pradesh

Andhra Pradesh High Court · (1983) 2 APLJ 262 : (1983) CriLJ 1740

Criminal Procedure Code, 1973 (CrPC) — Section 432, 433APenal Code, 1860 (IPC) — Section 149, 302, 34

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High Courts22 Feb 1983

The State of Andhra Pradesh Vs Raja Medical Stores

Andhra Pradesh High Court · (1983) 53 STC 428

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High Courts22 Feb 1983

N. Nagendra Rao and Co. Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1984) 55 STC 243

Andhra Pradesh General Sales Tax Act, 1957 — Section 14(2), 14(3), 14(4)

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High Courts22 Feb 1983

Lanka Sharma Vs Rajendra Singh and Others

Andhra Pradesh High Court · (1984) 2 ACC 62

Motor Vehicles Act, 1939 — Section 95, 95(1)(b)(i)

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High Courts22 Feb 1983

Lanka Saramma Vs Rajendra Singh and Others

Andhra Pradesh High Court · (1986) 60 CompCas 48

Motor Vehicles Act, 1939 — Section 2(24), 95, 95(1)

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High Courts17 Feb 1983

K. Venugopal Vs Controller of Estate Duty

Andhra Pradesh High Court · (1983) 2 APLJ 57 : (1983) 143 ITR 988

Estate Duty Act, 1953 — Section 33(1), 34, 39(3), 5, 7

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High Courts16 Feb 1983

Premier Insurance Co. Ltd. Vs Vadeswarapu Siromanamma and Others

Andhra Pradesh High Court · (1986) 59 CompCas 445

Motor Vehicles Act, 1939 — Section 94, 95, 96

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High Courts16 Feb 1983

The Premier Insurance Co. Ltd., Vijayawada Vs Vaddeswarapu Siromanamma and Others

Andhra Pradesh High Court · AIR 1983 AP 396 : (1983) 2 APLJ 302 : (1989) 59 CompCas 445

Motor Vehicles Act, 1939 — Section 110D, 94, 95, 95(1), 96

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High Courts15 Feb 1983

Y. Krishna Rao and Others Vs Sreeramulu and Others

Andhra Pradesh High Court · AIR 1983 AP 191

Andhra Pradesh Municipalities Act, 1965 — Section 32, 55Constitution of India, 1950 — Article 226

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High Courts07 Feb 1983

Employees'' State Insurance Corporation, Hyderabad Vs Southern Eastern Roadways

Andhra Pradesh High Court · (1983) 2 LLJ 396

Employees State Insurance Act, 1948 — Section 1, 1(5), 2, 2(13), 2(17)

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High Courts03 Feb 1983

A. Samad Vs Andhra Pradesh Road Transport Corporation

Andhra Pradesh High Court · (1983) 2 AnWR 190 : (1983) 2 LLJ 406

Industrial Disputes Act, 1947 — Section 2, 25F

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High Courts29 Jan 1983

State of Andhra Pradesh and Another Vs A. Vijaualakshmi and Another

Andhra Pradesh High Court · AIR 1983 AP 321

Constitution of India, 1950 — Article 226, 309

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High Courts27 Jan 1983

Koduru Venkata Reddy Vs Land Acquisition Officer

Andhra Pradesh High Court · (1988) 63 CompCas 376

Constitution of India, 1950 — Article 31A(1)

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High Courts25 Jan 1983

Commissioner of Wealth-tax, Andhra Pradesh Vs T. Yasodamma

Andhra Pradesh High Court · (1984) 38 CTR 33 : (1984) 146 ITR 445

Hindu Adoptions and Maintenance Act, 1956 — Section 12, 8Hindu Succession Act, 1956 — Section 12, 14, 8Wealth Tax Act, 1957 — Section 27(1)

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High Courts25 Jan 1983

V. Raghuram Vs Singareni Collieries Co. Limited

Andhra Pradesh High Court · (1983) 2 LLJ 57

Central Service (Temporary Service) Rule, 1965 — Rule 5Conduct and Disciplinary Rules — Rule 11Constitution of India, 1950 — Article 226, 311, 311(2)

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High Courts21 Jan 1983

Sri Sitaramaswami Temple Vs Chunduri Satyanarayana Murthy

Andhra Pradesh High Court · AIR 1983 AP 374 : (1983) 1 APLJ 170

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 3, 8

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High Courts20 Jan 1983

Commissioner of Income Tax, Andhra Pradesh Vs Nemidas Vishaniji and Co.

Andhra Pradesh High Court · (1984) 145 ITR 423

Income Tax Act, 1961 — Section 147, 148, 17(1)Wealth Tax Act, 1957 — Section 17(1)

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High Courts20 Jan 1983

Chittoor Co-operative Town Bank Ltd. Vs T. Krishnaiah Chetty and Another

Andhra Pradesh High Court · AIR 1983 AP 259 : (1983) 1 ALT 208 : (1983) 1 APLJ 193

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Constitution of India, 1950 — Article 226Writ Proceedings Rules, 1977 — Rule 17, 18, 19, 24

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High Courts19 Jan 1983

Commissioner of Income Tax Vs Puttaiah Seshaiah and Co.

Andhra Pradesh High Court · (1983) 37 CTR 69 : (1984) 146 ITR 168

Income Tax Act, 1961 — Section 28

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High Courts19 Jan 1983

M. Omkar Vs Government of Andhra Pradesh

Andhra Pradesh High Court · AIR 1983 AP 379 : (1983) 2 APLJ 81

Constitution of India, 1950 — Article 19(1)

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