High Courts30 Mar 1992
Vasireddi Bharata Rao and Another Vs Revenue Divisional Officer
Andhra Pradesh High Court · (1992) 1 ALT 591 : (1992) 1 APLJ 372
Land Acquisition Act, 1894 — Section 18, 23, 28A, 4(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1992
415 judgments · page 15 of 21
High Courts27 Mar 1992
Special Tahsildar and Land Acquisition Officer Vs Dandu Saraswatamma and Others
Andhra Pradesh High Court · (1994) 118 CTR 250 : (1994) 205 ITR 587
Income Tax Act, 1961 — Section 194ALand Acquisition Act, 1894 — Section 18
High Courts27 Mar 1992
SPECIAL TAHSILDAR AND LAND ACQUISITION OFFICER Vs DANDU SARASWATAMMA AND OTHERS.
Andhra Pradesh High Court · (1993) 205 ITR 587
Income Tax Act, 1961 — Section 194ALand Acquisition Act, 1894 — Section 18
High Courts26 Mar 1992
The Mandal Revenue Officer Vs D. Brahmanandareddi and Another
Andhra Pradesh High Court · (1993) 1 ALT 156
Land Acquisition Act, 1894 — Section 23, 54
High Courts26 Mar 1992Dismissed
B. Srinivasa Rao Vs The Managing Director, ECIL and Others
Andhra Pradesh High Court · (1992) 2 ALT 179
Constitution of India, 1950 — Article 226
High Courts26 Mar 1992Allowed
The Mandal Revenue Officer and Another Vs Sri Sri Sri Jagannadhaswamyvari Temple
Andhra Pradesh High Court · (1992) 2 ALT 278
Land Acquisition Act, 1894 — Section 23, 54
High Courts26 Mar 1992
M.A. Sami Khan and Others Vs The District Collector and Others
Andhra Pradesh High Court · (1992) 1 ALT 611 : (1992) 1 ALT 61 : (1992) 1 AnWR 679
Constitution of India, 1950 — Article 226
High Courts25 Mar 1992Allowed
Ajmera Bigna and Another Vs The Agent to the Government (District Collector) and Others
Andhra Pradesh High Court · (1992) 2 ALT 312 : (1992) 2 APLJ 64
Andhra Pradesh Scheduled Areas Land Transfer Regulations, 1959 — Section 3(1)Constitution of India, 1950 — Article 226
High Courts25 Mar 1992
Venkatagiri Gram Panchayat Tax Payers Association Vs The District Collector and Others
Andhra Pradesh High Court · (1992) 1 ALT 618
High Courts25 Mar 1992Allowed
Transport Corporation of India Ltd. Vs The Special Tahsildar, Land Reforms
Andhra Pradesh High Court · (1992) 2 ALT 243 : (1992) 1 APLJ 309
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 5(5), 8Land Reforms Act, 1975 — Section 21
High Courts25 Mar 1992
Baley Narasimha Rao Vs Sri Peddintammavari Temple and Another
Andhra Pradesh High Court · (1992) 1 ALT 609 : (1992) 1 AnWR 677
Constitution of India, 1950 — Article 226
High Courts25 Mar 1992
C. Ratnaswamy Mudaliar (since died) now rep. by his son and successor-in-interest, R. Sundararaju Vs The Govt. of A.P. and Others
Andhra Pradesh High Court · (1992) 2 ALT 650
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 17(1)
High Courts24 Mar 1992
Patel Desai and Co. and Meera Industries Vs Assistant Commissioner of Income Tax and Others
Andhra Pradesh High Court · (2000) 245 ITR 521
Income Tax Act, 1961 — Section 245D, 28, 37, 57
High Courts24 Mar 1992
L. Prathap Reddy Vs The High Court of A.P. and Others
Andhra Pradesh High Court · (1992) 2 ALT 262
Constitution of India, 1950 — Article 226
High Courts23 Mar 1992
L. Suryaprakasa Rao Vs District Social Welfare Officer and L.A.O.
Andhra Pradesh High Court · (1993) 1 ALT 716
Land Acquisition Act, 1894 — Section 17(3A), 23, 4(1), 54
High Courts21 Mar 1992
M. Ram Mohan Rao Vs The A.P. State Road Transport Corporation and Another
Andhra Pradesh High Court · (1992) 2 ALT 402
Andhra Pradesh State Road Transport Corporation Employees (Classification, Control and Appeal) Regulations, 1967 — Regulation 9Andhra Pradesh State Road Transport Corporation Employees (Conduct) Regulations, 1963 — Regulation 28Constitution of India, 1950 — Article 14, 226
High Courts21 Mar 1992Allowed
S. Kumar and Others Vs The Super Hotel, Lodging and Boarding and Others
Andhra Pradesh High Court · (1992) 1 ALT 568
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts21 Mar 1992Dismissed
M. Dayanand Reddy Vs A.P. Industrial Infrastructure Corporation Ltd.
Andhra Pradesh High Court · (1992) 1 ALT 566
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts21 Mar 1992Dismissed
Aditya Constructions Vs The Secretary, Housing, Municipal Administration and Urban Development Dept. and Another
Andhra Pradesh High Court · (1992) 3 ALT 597
Bhagyanagar Urban Development Authority Zoning Regulations, 1981 — Regulation 3Constitution of India, 1950 — Article 14, 226Hyderabad Municipal Corporation Act, 1955 — Section 428, 437, 446, 447
High Courts21 Mar 1992Dismissed
Vishwa Shanti Enterprises Vs Premier Refrigeration and Electricals
Andhra Pradesh High Court · (1992) 1 ALT 571
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Transfer of Property Act, 1882 — Section 54