High Courts18 Feb 1992
The Revenue Divisional Officer Vs Manohar Reddy
Andhra Pradesh High Court · (1992) 3 ALT 528
Land Acquisition Act, 1894 — Section 23, 4(1), 53
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1992
415 judgments · page 19 of 21
High Courts18 Feb 1992
Land Acquisition Officer, Sub-Collector Vs Hindustan Commercial and Transport Co. (P) Ltd.
Andhra Pradesh High Court · (1992) 2 ALT 423
Land Acquisition Act, 1894 — Section 23, 54
High Courts17 Feb 1992
K. Narayana Prakash Vs B. Chenga Reddy
Andhra Pradesh High Court · (1992) 1 ALT 389
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13
High Courts17 Feb 1992
Sakamuri Sivarambabu and Another Vs Parasad Sunjan Raju
Andhra Pradesh High Court · (1992) 1 ALT 583
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 7 Rule 10, 115, 26Civil Rules of Practice — Rule 20, 22Constitution of India, 1950 — Article 227
High Courts14 Feb 1992
Jillellamudi Dhanalakshmi Vs The Union Bank of India
Andhra Pradesh High Court · (1992) 1 ALT 696
Limitation Act, 1963 — Article 37
High Courts14 Feb 1992
Union Road Ways (P) Ltd. Vs Shah Ramanlal Ritesh Kumar and Another
Andhra Pradesh High Court · (1992) 1 ALT 643 : (1992) CivCC 420 : (1993) 76 CompCas 315
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Feb 1992Allowed
S.K. Khuddus Vs Managing Director, A.P. State Warehousing Corporation and Another
Andhra Pradesh High Court · (1992) 2 ALT 127 : (1993) 1 LLJ 13
Constitution of India, 1950 — Article 14, 16
High Courts14 Feb 1992Dismissed
B.R. Andewar Vs Lingari Narsimha
Andhra Pradesh High Court · (1992) 1 ALT 575
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(3), 11, 20, 22Civil Procedure Code, 1908 (CPC) — Section 11
High Courts14 Feb 1992
Y. Ganganaidu Vs M. Surkantam
Andhra Pradesh High Court · AIR 1993 AP 130 : (1992) 3 ALT 373
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1
High Courts14 Feb 1992Allowed
Korru Venkataramana Reddy and Another Vs K. Venkatarami Reddy and Others
Andhra Pradesh High Court · (1992) 3 ALT 684 : (1992) 2 APLJ 403
Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 49
High Courts14 Feb 1992Dismissed
Jublee Hills International Centre and Others Vs The Commercial Tax Officer and Others
Andhra Pradesh High Court · (1992) 2 ALT 725
Constitution of India, 1950 — Article 226, 366
High Courts13 Feb 1992Dismissed
Tahsildar (LA) Vs Bommu Anjireddy
Andhra Pradesh High Court · (1992) 1 ALT 412
Land Acquisition Act, 1894 — Section 23, 24
High Courts12 Feb 1992Dismissed
G.H. Ali Mohammed and Co. Vs The Dist. Asst. Social Welfare Officer, (L.A.O.)
Andhra Pradesh High Court · (1992) 2 ALT 604
Land Acquisition Act, 1894 — Section 23, 54Registration Act, 1908 — Section 47A
High Courts12 Feb 1992
M/s. G.H. Ali Mohammed and Co. Vs The District Assistant Social Welfare Officer, (L.A.D.), Visakhapatnam
Andhra Pradesh High Court · AIR 1993 AP 16
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Land Acquisition Act, 1894 — Section 23, 47
High Courts11 Feb 1992
Commissioner of Income Tax Vs Vazir Sultan Tobacco Co. Ltd.
Andhra Pradesh High Court · (1995) 212 ITR 624
Income Tax Act, 1961 — Section 28, 80A(2), 80AA, 80M, 85A
High Courts11 Feb 1992Dismissed
Anil Kumar Agarwal Vs State of A.P.
Andhra Pradesh High Court · (1992) 2 ALT 236 : (1992) 2 APLJ 181
Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 9Andhra Pradesh Excise Act, 1968 — Section 34Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts10 Feb 1992
A. Sudharsana Reddy Vs Regional Transport Officer and Another
Andhra Pradesh High Court · (1992) 3 ALT 531
Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 2(1)Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 2, 2(7)
High Courts10 Feb 1992
Uppu Pandaiah Vs The Mandal Revenue Officer, Sydapuram and another
Andhra Pradesh High Court · AIR 1993 AP 132
Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 3, 3(1), 3(5), 4, 4(1)
High Courts07 Feb 1992Dismissed
Central Wines and Others Vs Govt. of A.P. and Others
Andhra Pradesh High Court · (1992) 2 ALT 289
Andhra Pradesh General Sales Tax (Amendment) Act, 1988 — Section 15, 16Constitution of India, 1950 — Article 14, 226, 285, 286, 301
High Courts07 Feb 1992
Maqbool Khan and Another Vs Shabjadi Khatoon and Others
Andhra Pradesh High Court · (1992) 1 ALT 668 : (1992) 1 ALT 66 : (1992) 1 AnWR 397 : (1992) 1 APLJ 280
Civil Procedure Code, 1908 (CPC) — Section 115Partition Act, 1893 — Section 2