COURT ARCHIVE

Andhra Pradesh High Court judgments, 1992

415 judgments · page 17 of 21

High Courts10 Mar 1992

Smt. S. Vanaja Vs The Secretary, State Transport Authority and others

Andhra Pradesh High Court · AIR 1992 AP 333

Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 182, 260, 260(1)Constitution of India, 1950 — Article 141General Clauses Act, 1897 — Section 21

High Courts10 Mar 1992

K. Pamanna Vs The State Transport and Appellate Tribunal, A.P., Hyderabad and others

Andhra Pradesh High Court · AIR 1992 AP 368 : (1992) 2 ALT 385 : (1992) 2 APLJ 124

Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 182, 260Constitution of India, 1950 — Article 141General Clauses Act, 1897 — Section 21

High Courts10 Mar 1992

N. Madhusudhan Reddy Vs State of A.P. and Others

Andhra Pradesh High Court · (1992) 2 ALT 240

Constitution of India, 1950 — Article 226

High Courts10 Mar 1992Dismissed

P. Rama Murthy Vs The State Transport Appellate Tribunal and Others

Andhra Pradesh High Court · (1992) 3 ALT 513

Constitution of India, 1950 — Article 226

High Courts09 Mar 1992

S. Ramu Vs Executive Officer, T.T. Devasthanam and Another

Andhra Pradesh High Court · (1992) 3 ALT 217 : (1993) 1 LLJ 286

Constitution of India, 1950 — Article 226

High Courts09 Mar 1992Dismissed

M. Sriramulu Vs The Andhra Pradesh State Electricity Board and Others

Andhra Pradesh High Court · (1992) 3 ALT 183

Andhra Pradesh State Electricity Board Service Regulations — Regulation 41Electricity (Supply) Act, 1948 — Section 79

High Courts06 Mar 1992

Padmalaya and Others Vs A.V. Krishna Rao

Andhra Pradesh High Court · (1992) 2 ALT 425

Criminal Procedure Code, 1973 (CrPC) — Section 195, 482Income Tax Act, 1961 — Section 278B(1)Penal Code, 1860 (IPC) — Section 120B, 420

High Courts06 Mar 1992

Deluxe Bar and Others Vs The Excise Superintendent and Others

Andhra Pradesh High Court · (1992) 2 ALT 314 : (1992) 2 APLJ 14

Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 24, 25, 65Andhra Pradesh Excise Act, 1968 — Section 28, 72(2)Constitution of India, 1950 — Article 14, 226

High Courts06 Mar 1992Dismissed

Kapitan Distilleries and Others Vs The State of A.P. and Others

Andhra Pradesh High Court · (1992) 2 ALT 336 : (1992) 2 APLJ 1

Andhra Pradesh Brewery Rules, 1970 — Rule 6Andhra Pradesh Distillery Rules, 1970 — Rule 5(1)Constitution of India, 1950 — Article 14, 19(1), 226

High Courts06 Mar 1992

Vadla Balaiah Vs K. Raghavender Reddy and Others

Andhra Pradesh High Court · (1992) 2 ALT 95 : (1992) 2 APLJ 31 : (1992) CriLJ 4019

Penal Code, 1860 (IPC) — Section 147, 435

High Courts06 Mar 1992

Rumana Begum Vs Government of Andhra Pradesh and Another

Andhra Pradesh High Court · (1992) 2 ALT 74 : (1992) CriLJ 3512

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)Customs Act, 1962 — Section 108

High Courts04 Mar 1992Allowed

J. Narasimha Murthy Vs District Treasury Officer and Others

Andhra Pradesh High Court · (1992) 2 ALT 428

Constitution of India, 1950 — Article 226

High Courts04 Mar 1992

Special Deputy Collector, Land Acquisition Vs Tekumallavaraha Narasimham (died) and Others

Andhra Pradesh High Court · (1992) 2 ALT 721

Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 23, 54

High Courts03 Mar 1992

The Special Deputy Collector Vs B. Chandra Reddy and Others

Andhra Pradesh High Court · (1992) 2 ALT 453

Land Acquisition Act, 1894 — Section 23, 54

High Courts03 Mar 1992Allowed

Maddina Subbamma Vs Maddina Venkateswarlu and State

Andhra Pradesh High Court · (1992) 2 ALT 433 : (1993) 1 CivCC 261 : (1992) CivCC 609

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401

High Courts03 Mar 1992Allowed

Maddina Subbamma Vs Maddina Venkateswarlu and Another

Andhra Pradesh High Court · (1992) 3 ALT 286 : (1993) 1 ALT(Cri) 255 : (1992) 2 APLJ 148

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401

High Courts28 Feb 1992

Management of Glaxo India Ltd. Vs Presiding Officer, Labour Court, Guntur and Another

Andhra Pradesh High Court · (1993) 1 LLJ 626

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A

High Courts28 Feb 1992Dismissed

C.V.L. Subrahmahyam Vs K. Venkateshwarlu and Others

Andhra Pradesh High Court · (1993) 1 ALT 430

Contempt of Courts Act, 1971 — Section 10, 11, 12, 17, 2

High Courts27 Feb 1992

Vallabhaneni Venkatarama Narsaiah Vs The Director of Census and Others

Andhra Pradesh High Court · (1992) 2 ALT 623

Andhra Pradesh Gram Panchayats Act, 1964 — Section 12(1), 14Constitution of India, 1950 — Article 226

High Courts27 Feb 1992

Y. Pridhvi Kumar Vs The Gerenal Manager, Telecom District, Hyderabad

Andhra Pradesh High Court · AIR 1993 AP 131 : (1992) 1 AnWR 487

Telegraph Act, 1885 — Section 7Telegraph Rules, 1951 — Rule 443Constitution of India, 1950 — Article 14