High Courts31 Dec 1992
M. Chandrasekhara Reddy Vs The Deputy Registrar of Co-op. Societies and Others
Andhra Pradesh High Court · (1993) 1 ALT 529
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1992
415 judgments · page 1 of 21
High Courts30 Dec 1992Allowed
Puttur Murugesa Reddy Vs A. Subbamma and Others
Andhra Pradesh High Court · (1993) 1 ALT 313
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 115
High Courts30 Dec 1992Allowed
Syed Anwar and Others Vs The Employees of the A.P. D.D.C.F. Ltd., Indian Dairy Diploma Holders Welfare Association and Another
Andhra Pradesh High Court · (1993) 1 ALT 720
Constitution of India, 1950 — Article 14
High Courts30 Dec 1992
N. Ramakrishna, Basket Ball Coach, Dist. Sports Authority Vs Sports Authority of A.P.
Andhra Pradesh High Court · (1993) 2 ALT 407
Constitution of India, 1950 — Article 226
High Courts29 Dec 1992Allowed
C. Meena Vs C. Suresh Kumar
Andhra Pradesh High Court · (1993) 1 ALT 1 : (1993) 1 DMC 559
Hindu Marriage Act, 1955 — Section 10, 13, 13A, 26
High Courts29 Dec 1992
K. Hara Gopal and Others Vs K. Venkata Ratna Kumar and Another
Andhra Pradesh High Court · (1993) 1 ALT 482
Andhra Pradesh Civil Courts Act, 1972 — Section 17Civil Procedure Code, 1908 (CPC) — Order 46 Rule 1, 113
High Courts28 Dec 1992Allowed
The Special Dy. Collector (Market Value), Registration of Stamps and Others Vs Densin (New Delhi) Pvt. Limited
Andhra Pradesh High Court · (1993) 1 ALT 582
Stamp Act, 1899 — Section 47A
High Courts28 Dec 1992
P.S.V.P. Vittal Rao Vs Progressive Constructions Private Limited Yuva Bharti Steels Vs Progressive Constructions Private Limited
Andhra Pradesh High Court · (1992) 12 AP CK 0024
Companies Act, 1956 — Section 397, 398, 433, 434, 434(1)
High Courts28 Dec 1992Dismissed
Kohinoor Builders Vs Government of A.P. and Another
Andhra Pradesh High Court · (1993) 2 ALT 160
Hyderabad Municipal Corporation Act, 1955 — Section 679
High Courts28 Dec 1992Allowed
P.G. Tilak Vs The Deputy Registrar of Co-operative Societies and Others
Andhra Pradesh High Court · (1993) 2 ALT 217
Constitution of India, 1950 — Article 14, 21, 226
High Courts24 Dec 1992Dismissed
Mohd Afzal Vs Common Wealth Hotel Pvt. Ltd.
Andhra Pradesh High Court · (1993) 1 ALT 35
High Courts24 Dec 1992Dismissed
A. Saleem Vs Smt. S. Vasantakumari
Andhra Pradesh High Court · (1994) 2 ALT 57
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22
High Courts24 Dec 1992
Smith, Klims Beechan Consumer Brands Ltd. (Formerly Hmm Ltd.) Vs Asstt. Collector of Central Excise
Andhra Pradesh High Court · (1993) 67 ELT 469
Central Excises and Salt Act, 1944 — Section 11(3), 11A, 11B
High Courts24 Dec 1992Allowed
Smt. P. Rama Devi Vs The Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1993) 1 ALT 179 : (1993) 1 AnWR 187 : (1993) 1 APLJ 270
Andhra Pradesh Education Act, 1982 — Section 79, 80, 81, 83, 89
High Courts24 Dec 1992Dismissed
Mohd. Afzal and Another Vs Common Wealth Hotel Private Limited
Andhra Pradesh High Court · (1993) 1 ALT 17 : (1993) 1 APLJ 28
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 11(4)Civil Procedure Code, 1908 (CPC) — Section 151Transfer of Property Act, 1882 — Section 108(1)
High Courts23 Dec 1992Allowed
Tallapakam Venkata Srinivasacharyulu (Died), per L.Rs. Vs Tirumala Tirupati Devasthanams and Others
Andhra Pradesh High Court · (1993) 1 ALT 293
Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 14A, 3, 4, 4(1), 7Constitution of India, 1950 — Article 226
High Courts23 Dec 1992Dismissed
The Superintending Engineer and The State of A.P. and Others Vs B. Subba Reddy
Andhra Pradesh High Court · (1993) 2 ALT 687
Arbitration Act, 1940 — Section 13, 17, 39, 39(1), 41Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 22(1), 115, 34
High Courts22 Dec 1992
Procter and Gamble India Ltd. Vs Union of India
Andhra Pradesh High Court · (1994) 46 ECC 166 : (1994) 69 ELT 442
Constitution of India, 1950 — Article 226
High Courts22 Dec 1992Allowed
Kundavarapu Kondaiah @ Erra Kondaiah and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1994) 2 ALT 209
Criminal Procedure Code, 1973 (CrPC) — Section 111, 374(2)Penal Code, 1860 (IPC) — Section 148, 302, 324, 34
High Courts18 Dec 1992Allowed
Valaparla Bhaskara Rao Vs Chegu Madhava Rao
Andhra Pradesh High Court · (1993) 1 ALT 404
Andhra Pradesh Co-operative Societies Act, 1964 — Section 39Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, 115, 4, 4(1), 60Companies Act, 1956 — Section 2(7)