High Courts18 Dec 1992
Paidipati Dhanamma and Others Vs Moutupalli Siva Ram Prasad
Andhra Pradesh High Court · (1993) 1 ALT 253
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 47, 49
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1992
415 judgments · page 2 of 21
High Courts18 Dec 1992
G.L.N. Acharyulu Vs The Managing Director (Appellate Authority) State Bank of Hyderabad and Others
Andhra Pradesh High Court · (1993) 1 ALT 316
Constitution of India, 1950 — Article 226, 309, 310, 311
High Courts18 Dec 1992Allowed
The Divisional Manager, Life Insurance Corporation of India and Another Vs M. Venugopal
Andhra Pradesh High Court · (1993) 1 ALT 77
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 2, 25F
High Courts17 Dec 1992
The Food Corporation of India Vs M. Ramachandra Rao
Andhra Pradesh High Court · (1993) 2 ALT 137
Arbitration Act, 1940 — Section 20, 39
High Courts16 Dec 1992Dismissed
The Executive Engineer and Another Vs C. Raghava Reddy
Andhra Pradesh High Court · (1993) 2 ALT 80
Constitution of India, 1950 — Article 226
High Courts16 Dec 1992
Tarlupadu College of Education Vs Nagarjuna University and others
Andhra Pradesh High Court · AIR 1993 AP 218
Andhra Pradesh Minorities Educational Institutions (Establishment, Recognition and Regulation) Rules, 1988 — Rule 6, 7(5), 7(7)Constitution of India, 1950 — Article 14, 226, 30, 30(1)
High Courts15 Dec 1992Allowed
Smt. B. Lalita Devi and Others Vs The Special Court under A.P. Land Grabbing (Prohibition) Act and Others
Andhra Pradesh High Court · (1993) 1 ALT 204
Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 17B, 2, 3, 8(4), 8(6)Andhra Pradesh Land Grabbing (Prohibition) Rules, 1988 — Rule 13, 7(1), 8Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)
High Courts15 Dec 1992Allowed
M.V.P. Rama Rao and Another Vs To whomsoever it may concern
Andhra Pradesh High Court · (1993) 2 ALT 187
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 222, 299, 63, 63(3), 65
High Courts04 Dec 1992
Karnataka Pawn Brokers'' Association and Another Vs State of Karnataka and Another
Andhra Pradesh High Court · (1992) 12 AP CK 0017
High Courts04 Dec 1992
The Andhra Pradesh Industrial Infrastructure Corporation Ltd. Vs Chalasani Vijaya Lakshmi and others
Andhra Pradesh High Court · AIR 1993 AP 195 : (1992) 3 ALT 709 : (1993) 1 APLJ 37
Constitution of India, 1950 — Article 14General Clauses Act, 1897 — Section 21Land Acquisition Act, 1894 — Section 4, 4(1), 5
High Courts04 Dec 1992
Kannegolla Naghabhushanam Vs The Land Acquisition Officer
Andhra Pradesh High Court · AIR 1993 AP 209
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Article 4, 5Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 1(1)Land Acquisition Act, 1894 — Section 18, 4(1)
High Courts02 Dec 1992
T. Sunil Kumar and others Vs M/s. S.G. Edulgri and Sons and others
Andhra Pradesh High Court · AIR 1993 AP 205 : (1993) 1 ALT 364 : (1993) 1 APLJ 203
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3), 19(3), 22Civil Procedure Code, 1908 (CPC) — Order 32 Rule 2
High Courts01 Dec 1992Dismissed
Smt. P. Syamala Rao Vs S.V. Prasad, Secretary to Government (Political), General Administration Department, Govt. of Andhra Pradesh and Others
Andhra Pradesh High Court · (1993) 1 ALT 567 : (1993) 1 APLJ 9
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 20, 22, 226Customs Act, 1962 — Section 108
High Courts30 Nov 1992Dismissed
Mir Qudrath Ali Khan (alias) Nawab Qudrath Jah Vs Muzaffar Ali Khan
Andhra Pradesh High Court · (1994) 1 ALT 591
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 6 Rule 17, 96Contract Act, 1872 — Section 70
High Courts30 Nov 1992
The Public Prosecutor, H.C. of Andhra Pradesh Vs Pothula Narsimha Rao
Andhra Pradesh High Court · (1993) CriLJ 2789
Penal Code, 1860 (IPC) — Section 302
High Courts30 Nov 1992Allowed
Bangari Rajam Vs Dasari Sattamma and Others
Andhra Pradesh High Court · (1994) 1 ALT 643
Motor Vehicles Act, 1939 — Section 110B
High Courts27 Nov 1992
M/s. Jyothi Krishna Engineers Vs State Bank of Hyderabad
Andhra Pradesh High Court · AIR 1993 AP 327
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 10, 2
High Courts27 Nov 1992
T.K. Kodandaram Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1993) CriLJ 1926
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 202, 482Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
High Courts26 Nov 1992
M/s. Hyderabad Sheet Metal and Allied, Industries Vs M/s. Industrial Packages and Others
Andhra Pradesh High Court · AIR 1993 AP 213 : (1993) 1 AnWR 124
High Courts25 Nov 1992Dismissed
The Assistant Commissioner, Hindu Religious and Charitable Endowments Dept. Vs S. Sambasiva Varaprasadarao and Others
Andhra Pradesh High Court · (1994) 2 ALT 190
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 14(4)