High Courts25 Nov 1992Dismissed
The State of Andhra Pradesh and Others Vs V. Raghunadha Rao
Andhra Pradesh High Court · (1993) 1 ALT 242 : (1992) 2 APLJ 492
Constitution of India, 1950 — Article 14, 141
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1992
415 judgments · page 3 of 21
High Courts25 Nov 1992
Pandu Karnudu Vs Volek Koya Bangala Raju
Andhra Pradesh High Court · (1993) 1 ALT 535 : (1993) 1 APLJ 179
Civil Procedure Code, 1908 (CPC) — Section 115, 148A
High Courts24 Nov 1992Dismissed
Challaram and Co. Vs Pragallapati Adi Kumar and Another
Andhra Pradesh High Court · (1994) 2 ALT 71
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3), 22
High Courts23 Nov 1992
T. Venkat Ram Reddy Vs D. Gopalakrishnam Raju and Another
Andhra Pradesh High Court · (1994) CriLJ 1247
Criminal Procedure Code, 1973 (CrPC) — Section 199, 203, 227, 245, 257
High Courts21 Nov 1992Allowed
Ganeshlal and Another Vs Najamunnisa Begum and Others
Andhra Pradesh High Court · (1994) 2 ALT 62
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 22, 7(2), 8
High Courts21 Nov 1992Allowed
Andhra Cement Co. Ltd. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1993) 88 STC 164
Andhra Pradesh General Sales Tax Act, 1957 — Section 2(1)
High Courts21 Nov 1992
Tulsi Co-operative Housing Society and Another Vs The State of A.P. and Others
Andhra Pradesh High Court · (1992) 3 ALT 551 : (1992) 2 APLJ 459
Constitution of India, 1950 — Article 226, 39Land Acquisition Act, 1894 — Section 18, 4(1), 47Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 21, 23(4), 42
High Courts20 Nov 1992Allowed
J.S. Raghupathi Rao Vs Smt. P. Ramadevi
Andhra Pradesh High Court · (1993) 1 ALT 332
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts20 Nov 1992Allowed
Adapa Venkateswara Rao and Others Vs Y. Venkataramana Reddy and Others
Andhra Pradesh High Court · (1993) 1 ALT 333
Constitution of India, 1950 — Article 14, 19(1), 19(6)Motor Vehicles Act, 1988 — Section 80(3), 98
High Courts18 Nov 1992
Barla Ganga Reddy Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1993) CriLJ 1998
Penal Code, 1860 (IPC) — Section 302
High Courts17 Nov 1992Dismissed
P. Ramaiah and Another Vs M. Mallesham and Others
Andhra Pradesh High Court · (1993) 1 ALT 325
Motor Vehicles Act, 1939 — Section 110A
High Courts16 Nov 1992Allowed
G. David @ Devaiah Vs Saramma and Others
Andhra Pradesh High Court · (1993) 1 ALT 451 : (1993) 1 APLJ 133
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(1), 10(2), 11, 11(1)
High Courts16 Nov 1992Allowed
A.S. Bhatti Vs The Union of India (UOI), Ministry of Home Affairs and Others
Andhra Pradesh High Court · (1993) 1 ALT 11
Constitution of India, 1950 — Article 226, 310, 311
High Courts13 Nov 1992
D.V. Jagadeshwara Rao Vs G. Narsamma and Others
Andhra Pradesh High Court · (1992) 3 ALT 625
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 74(1)Transfer of Property Act, 1882 — Section 105, 106
High Courts13 Nov 1992Dismissed
J. Philips Vs Labour Court and Another
Andhra Pradesh High Court · (1994) 2 LLJ 750
Industrial Disputes Act, 1947 — Section 2
High Courts11 Nov 1992
Sulaxmi Bai and Another Vs Karre Sridhar and Another
Andhra Pradesh High Court · (1993) 1 ALT(Cri) 357 : (1993) 1 APLJ 125 : (1993) 1 DMC 473
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts06 Nov 1992
G.V.M. Reddy Vs Andhra Pradesh State Road Transport Corporation, Tirupathi
Andhra Pradesh High Court · (1992) 3 ALT 649 : (1993) 1 LLJ 549
Industrial Disputes Act, 1947 — Section 2
High Courts04 Nov 1992Dismissed
Smt. G. Laxmi Vs The Government of A.P. and Others
Andhra Pradesh High Court · (1993) 1 ALT 354
Constitution of India, 1950 — Article 136Land Acquisition (Companies) Rules, 1963 — Rule 8Land Acquisition Act, 1894 — Section 44A
High Courts04 Nov 1992Allowed
Spl. Officer and Competent Authority, Urban Land Ceiling and Another Vs P. Ramanamma
Andhra Pradesh High Court · (1993) 1 ALT 327
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(4), 26, 42, 5(3), 6
High Courts02 Nov 1992Allowed
Y. Venkatarami Reddy Vs Regional Transport Authority and Others
Andhra Pradesh High Court · (1993) 1 ALT 21
Constitution of India, 1950 — Article 14, 226