High Courts27 Feb 1992
B. Ramachandra Reddy Vs The Union of India and others
Andhra Pradesh High Court · AIR 1993 AP 19
Constitution of India, 1950 — Article 14, 226Telegraph Act, 1885 — Section 7
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1992
415 judgments · page 18 of 21
High Courts27 Feb 1992Allowed
The Special Deputy Collector Vs E. Jagga Reddy and Others
Andhra Pradesh High Court · (1992) 2 ALT 578 : (1992) 1 APLJ 477
Land Acquisition Act, 1894 — Section 23, 4(1), 54
High Courts26 Feb 1992
The Singareni Colleries Co. Ltd. Vs J. Umashankar Rao and Others
Andhra Pradesh High Court · (1992) 2 ALT 187
Land Acquisition Act, 1894 — Section 23, 3, 54
High Courts25 Feb 1992Dismissed
Lachamma and Another Vs Buchamma
Andhra Pradesh High Court · (1992) 3 ALT 385
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 99Civil Procedure Code, 1908 (CPC) — Section 115, 9
High Courts25 Feb 1992
Krishna Medical Stores and Another Vs Income Tax Officer and Another
Andhra Pradesh High Court · (1992) 2 ALT 164 : (1992) 1 APLJ 292 : (1993) 109 CTR 147 : (1994) 206 ITR 76
Income Tax Act, 1961 — Section 276C, 276C(1), 276CC, 277, 278
High Courts25 Feb 1992
Vittal and Others Vs Government of A.P.
Andhra Pradesh High Court · (1992) 2 ALT 430
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Land Acquisition Act, 1894 — Section 23, 54
High Courts25 Feb 1992
Chamudugunta Raghava Reddy and Others Vs The Land Acquisition Officer
Andhra Pradesh High Court · (1992) 2 ALT 459
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 11A, 12(2), 18, 4(1)
High Courts24 Feb 1992Dismissed
Sri Srinivasa Theatre Vs Commissioner of Commercial Taxes
Andhra Pradesh High Court · (1993) 66 TAXMAN 604
Andhra Pradesh Entertainment Tax Rules, 1939 — Rule 49(2)
High Courts24 Feb 1992Dismissed
Rasala Surya Prakasarao and Others Vs Rasala Venkateswarrarao and Others
Andhra Pradesh High Court · (1992) 02 AP CK 0048
Hindu Marriage Act, 1955 — Section 11, 12, 16, 16, 16(1)Hindu Succession Act, 1956 — Section 15, 3, 3(1), 8Marriage Laws (Amendment) Act, 1976 — Section 16, 19
High Courts24 Feb 1992Dismissed
K. Subba Reddy Vs The Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1992) 3 ALT 427
Constitution of India, 1950 — Article 14, 226
High Courts21 Feb 1992
Rasala Surya Prakasarao and others Vs Rasala Venkateswararao and others
Andhra Pradesh High Court · AIR 1992 AP 234 : (1992) 2 ALT 346 : (1992) 2 DMC 608
Hindu Marriage Act, 1955 — Section 11, 12, 16, 16(1), 16(3)Hindu Succession Act, 1956 — Section 3, 3(1)Marriage Laws (Amendment) Act, 1976 — Section 19
High Courts21 Feb 1992
Kurra Koteswara Rao, Vijayawada and Vs The Dy. Director of Mines and Geology, Guntur and Others
Andhra Pradesh High Court · AIR 1993 AP 108
Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 8, 9Constitution of India, 1950 — Article 14, 15(1), 19(1), 21, 300Essential Commodities Act, 1955 — Section 3
High Courts21 Feb 1992
State of Andhra Pradesh and Others Vs Komalla Krishnaiah
Andhra Pradesh High Court · (1992) 1 ALT 644 : (1992) 1 APLJ 333 : (1992) CriLJ 2446
Andhra Pradesh Borstal Schools Act, 1925 — Section 10Constitution of India, 1950 — Article 226
High Courts21 Feb 1992Allowed
D. Srinivasa Rao and Others Vs The Govt. of A.P. and Others
Andhra Pradesh High Court · (1993) 1 ALT 86
Constitution of India, 1950 — Article 14, 226
High Courts21 Feb 1992Dismissed
Chintapalli Atchaiah Vs P. Gopala Krishna Reddy and Another
Andhra Pradesh High Court · (1992) 2 ALT 241
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 20 Rule 12, Order 41 Rule 2, 151Constitution of India, 1950 — Article 226
High Courts20 Feb 1992Dismissed
Bhupathi Bulliabbai Vs State
Andhra Pradesh High Court · (1992) 1 ALT 562 : (1992) 1 AnWR 631
Criminal Procedure Code, 1973 (CrPC) — Section 374(2), 383Evidence Act, 1872 — Section 32
High Courts20 Feb 1992
Thandava Co-operative Sugars Ltd. Vs Regional Provident Fund Commissioner
Andhra Pradesh High Court · (1998) 3 LLJ 1200
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts19 Feb 1992
Ch. Narasimha Rao and Others Vs The Commissioner of Fisheries and Others
Andhra Pradesh High Court · (1992) 2 ALT 189
Constitution of India, 1950 — Article 14, 19(1), 226
High Courts19 Feb 1992
Dwaraka Pershad Badari Pershad Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1992) 63 TAXMAN 292
High Courts19 Feb 1992
Puskuru Kishore Rao Vs N. Janardhana Reddy and Others
Andhra Pradesh High Court · (1993) CriLJ 115
Constitution of India, 1950 — Article 31Contempt of Courts Act, 1971 — Section 15, 15(1), 2