High Courts13 Oct 1992Allowed
K. Anjaneyulu Vs Deputy Registrar, Co-operative Societies and Another
Andhra Pradesh High Court · (1993) 1 ALT 54 : (1993) 1 AnWR 171 : (1992) 2 APLJ 475
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1992
415 judgments · page 5 of 21
High Courts13 Oct 1992Dismissed
The Project Director (R and B) Vs Haabia Advertising (India) Pvt. Ltd.
Andhra Pradesh High Court · (1993) 1 ALT 71
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 19
High Courts13 Oct 1992
K. Lakshmana Rao Vs Gulam Habeeb Khan and others
Andhra Pradesh High Court · AIR 1993 AP 144 : (1992) 3 ALT 481
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 13(1)
High Courts13 Oct 1992Allowed
G. Thimma Reddy and Others Vs The Special Tahsildar, Land Reforms and Others
Andhra Pradesh High Court · (1992) 3 ALT 733 : (1993) 1 APLJ 49
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 115Hindu Marriage Act, 1955 — Section 29(2), 4
High Courts13 Oct 1992
M. Chandraiah and Another Vs The Commissioner, Land Reforms and Urban Land Ceiling and Another
Andhra Pradesh High Court · (1992) 3 ALT 573 : (1992) 2 APLJ 425
High Courts13 Oct 1992Dismissed
M. Venkateswara Rao Vs Medarametla Venkateswarlu and Others
Andhra Pradesh High Court · (1992) 3 ALT 468 : (1993) 1 APLJ 17 : (1993) 1 CivCC 238
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Laws (Amendment) Act, 1988 — Section 138, 141
High Courts12 Oct 1992Dismissed
New Haryana Transport Co. Vs Hanutmal Jain
Andhra Pradesh High Court · (1994) 1 CivCC 7
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Oct 1992Dismissed
The Nandyal Co-op. Spinning Mills Ltd. and Another Vs K.V. Mohan Rao, Contractor
Andhra Pradesh High Court · (1993) 1 ALT 173 : (1993) 1 APLJ 22
Arbitration Act, 1940 — Section 8Civil Procedure Code, 1908 (CPC) — Section 115
High Courts12 Oct 1992
Land Acquisition Officer and Sub-Collector Vs Ch. Seetharama Prabhakaram
Andhra Pradesh High Court · (1993) 1 ALT 49 : (1992) 2 APLJ 472
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Land Acquisition Act, 1894 — Section 18
High Courts01 Oct 1992Dismissed
P. Anja Reddy and Others Vs Government of A.P. and Others
Andhra Pradesh High Court · (1992) 3 ALT 670
Constitution of India, 1950 — Article 14
High Courts01 Oct 1992
Lanka Suryaprakash Rao and others Vs Gadigatla Venkaramanna Chowdary and others
Andhra Pradesh High Court · AIR 1994 AP 53
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52, 73
High Courts01 Oct 1992Allowed
Gopu Jayapal Reddy Vs The Govt. of Andhra Pradesh and Others
Andhra Pradesh High Court · (1992) 3 ALT 657
Constitution of India, 1950 — Article 226
High Courts01 Oct 1992Allowed
Vijaya Laxmi and Another Vs A. Janardhan and State of A.P.
Andhra Pradesh High Court · (1993) 1 ALT 187 : (1993) 2 CivCC 220 : (1993) 1 DMC 521
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts30 Sept 1992Dismissed
M/s. Syed Razool and Sons and others Vs M/s. Aildas and Co. and others
Andhra Pradesh High Court · (1993) 2 KLJ 228
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 420
High Courts30 Sept 1992
Syed Rasool and Sons and Others Vs Aildas and Company and Another
Andhra Pradesh High Court · (1992) 3 ALT 259 : (1993) 1 ALT(Cri) 237 : (1992) 2 APLJ 326 : (1993) 78 CompCas 738 : (1992) CriLJ 4048
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142Penal Code, 1860 (IPC) — Section 420
High Courts30 Sept 1992
G. Venkatakrishnaiah and Brothers and Another Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1993) 44 ECC 23
High Courts29 Sept 1992Dismissed
Panineeya Law College and Others Vs The Secretary to Government, Education Dept.,Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1992) 3 ALT 389
Advocates Act, 1961 — Section 49(1), 7(1)Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15, 3(1)Andhra Pradesh Institutions of Law (Regulation of Admissions into Courses in Law through Common Entrance Test) Rules, 1989 — Rule 3, 4, 5, 8
High Courts29 Sept 1992Allowed
The K.C.P. Limited (Ramakrishna Cements) Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1993) 88 STC 374
Andhra Pradesh General Sales Tax Act, 1957 — Section 12(2), 2Central Sales Tax Act, 1956 — Section 2
High Courts29 Sept 1992
Government of Andhra Pradesh and others Vs HEH the Nizam VIII of Hyderabad
Andhra Pradesh High Court · AIR 1993 AP 76
Business Rules — Rule 34Constitution of India, 1950 — Article 14, 163(3), 226Evidence Act, 1872 — Section 123, 162
High Courts29 Sept 1992
S.B. Dwarkanath and The Registrar, Osmania University Vs R. Dilip Kumar and Others R. Dilip Kumar and Others Vs S.B. Dwarkanath and The Registrar, Osmania University
Andhra Pradesh High Court · (1993) 3 ALT 24
Constitution of India, 1950 — Article 16(4), 226, 335Osmania University Act, 1959 — Section 6