COURT ARCHIVE

Andhra Pradesh High Court judgments, 1992

415 judgments · page 9 of 21

High Courts12 Aug 1992Dismissed

Dr. A. Satyanarayana Rao, Party-in-Person Vs Sri Krishna Kanth, H.E. Governor of Andhra Pradesh

Andhra Pradesh High Court · (1993) 1 ALT 191 Supp : (1992) 3 ALT 321 : (1993) 1 APLJ 185 : (1992) 2 APLJ 240

Administrative Tribunals Act, 1985 — Section 15, 3Constitution of India, 1950 — Article 226, 361, 361(1), 361(4)

High Courts11 Aug 1992Allowed

D. Ramana Raju Vs Yendapalli Gowramma and Others

Andhra Pradesh High Court · (1992) 3 ALT 577 : (1992) 2 APLJ 358

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 16(1), 16(2)Constitution of India, 1950 — Article 226

High Courts11 Aug 1992

Gunda Nageswara Rao and Others Vs The General Manager, West Godavari District Co-operative Central Bank Ltd. and Others

Andhra Pradesh High Court · (1993) 1 ALT 119

Constitution of India, 1950 — Article 21, 226

High Courts10 Aug 1992

A.P. Lingadhari Koya (Ordinary) Association and Others Vs The Union of India (UOI) and Others

Andhra Pradesh High Court · (1993) 1 ALT 101

Constitution of India, 1950 — Article 14, 15, 16, 19, 226Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1976 — Section 4

High Courts10 Aug 1992Allowed

Dr. Sr. Y. Philomena, Principal and Correspondent St. Ann''s College Vs The Prl. Secretary to Govt., Education Department and Others

Andhra Pradesh High Court · (1992) 3 ALT 324

Andhra Pradesh Education Act, 1982 — Section 2(17), 2(27), 2(28), 2(29), 2(35)Constitution of India, 1950 — Article 226

High Courts10 Aug 1992Dismissed

Harijan Huts Association Vs Gopal Inani and Others

Andhra Pradesh High Court · (1993) 2 ALT 215

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115Constitution of India, 1950 — Article 226

High Courts07 Aug 1992

P. Kodandarami Reddy Vs Nagarjuna Investment Trust Ltd. and Another

Andhra Pradesh High Court · (1993) 1 ALT 53 : (1992) 2 AnWR 73 : (1992) 2 APLJ 483

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 6, Order 39 Rule 7, Order 39 Rule 8(3), 114

High Courts07 Aug 1992Dismissed

Angadi Santhanna and Another Vs G. Nagabhushanam and Others

Andhra Pradesh High Court · (1992) 3 ALT 487

Civil Procedure Code, 1908 (CPC) — Section 115Provincial Insolvency Act, 1920 — Section 75(1)

High Courts07 Aug 1992

S. Ashraf Bi Vs Shaik Madar Sab and Others

Andhra Pradesh High Court · (1993) 1 ACC 699

High Courts07 Aug 1992Allowed

Nalamati Latchanna Vs Masina Sriramulu

Andhra Pradesh High Court · (1993) 1 ALT 26 : (1993) 1 APLJ 92

Civil Procedure Code, 1908 (CPC) — Section 115

High Courts06 Aug 1992

R. Hanman Singh Vs The Revenue Divisional Officer, Narayanapet Division and Another

Andhra Pradesh High Court · (1992) 3 ALT 369

Constitution of India, 1950 — Article 226

High Courts06 Aug 1992

Gangavarapu Venkata Narasa Reddy Vs The Land Acquisition Officer Special Deputy Collector (Land Acquisition)

Andhra Pradesh High Court · AIR 1994 AP 2

Land Acquisition Act, 1894 — Section 12(2), 18, 18(2)Limitation Act, 1963 — Section 12

High Courts05 Aug 1992Dismissed

N. Venkateswara Rao Vs Deputy Commr. of Labour and Others

Andhra Pradesh High Court · (1992) 3 ALT 438 : (1992) 2 APLJ 484 : (1993) 1 LLJ 795

Constitution of India, 1950 — Article 226

High Courts05 Aug 1992Allowed

K. Kamala Vs The Assistant Commissioner, Kendriya Vidyalaya Sangathan and Others

Andhra Pradesh High Court · (1993) 1 ALT 286 : (1992) 2 APLJ 480

Constitution of India, 1950 — Article 226

High Courts04 Aug 1992

Business Manager, Andhra Printers Ltd. Vs Industrial Tribunal-Cum-Labour Court and Another

Andhra Pradesh High Court · (1992) 3 ALT 519 : (1993) 1 LLJ 562

Industrial Disputes Act, 1947 — Section 33

High Courts04 Aug 1992

G. Ratnam and others Vs Union of India and others

Andhra Pradesh High Court · AIR 1993 AP 51 : (1992) 3 ALT 289

Land Acquisition Act, 1894 — Section 4(1), 5

High Courts04 Aug 1992Dismissed

Pally Ramulu and Others Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1993) 1 ALT 158

Andhra Pradesh (Telangana Area) Public Societies Registration Act, 1350 — Section 11, 15, 5, 9Constitution of India, 1950 — Article 226

High Courts04 Aug 1992Dismissed

Ashok Govind Hardikar Vs Sri D. Lakshminarayana Rao, Regional Manager and Others

Andhra Pradesh High Court · (1992) 3 ALT 630

Andhra Pradesh State Warehousing Corporation Employees Regulations, 1965 — Regulation 4Warehousing Corporations Act, 1962 — Section 42, 42(1)

High Courts04 Aug 1992

Athiest Society of India, Nalgonda District Branch Vs Govt. of Andhra Pradesh

Andhra Pradesh High Court · AIR 1992 AP 310

Constitution of India, 1950 — Article 1, 12, 226, 25, 26Criminal Procedure Code, 1973 (CrPC) — Section 95

High Courts03 Aug 1992Allowed

Talari Mala Obulesu and Others Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1992) 3 ALT 509 : (1992) 2 APLJ 244

Criminal Procedure Code, 1973 (CrPC) — Section 407Penal Code, 1860 (IPC) — Section 147, 148, 149, 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 2(1), 3(2)