High Courts07 Apr 1993
Sidagam Surya Rao Vs The Land Acquisition Officer and Spl. Dy. Collector, L.A./Y.R.P./Unit-I
Andhra Pradesh High Court · (1993) 2 ALT 269 : (1993) 2 APLJ 77
Land Acquisition Act, 1894 — Section 23
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1993
425 judgments · page 16 of 22
High Courts07 Apr 1993Allowed
Andhra Cements Ltd. Vs Nagarjuna Investment Trust Ltd.
Andhra Pradesh High Court · (1993) 1 ALT 680 : (1993) 1 APLJ 300
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(1), 22(3)
High Courts06 Apr 1993Dismissed
Rasheedulla Khan and Another Vs Bhagawathi Bai and Another
Andhra Pradesh High Court · (1993) 3 ALT 437 : (1993) 2 APLJ 244
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 11, 11(1), 11(4), 22
High Courts06 Apr 1993
Smt. Suram Ramakka Vs The Dist. Collector, Karimnagar and another
Andhra Pradesh High Court · AIR 1994 AP 5 : (1993) 1 ALT 695
Land Acquisition Act, 1894 — Section 12(2), 18, 31
High Courts06 Apr 1993
Smt. Satyavani and another Vs A.P. Pollution Control Board and others
Andhra Pradesh High Court · AIR 1993 AP 257
Andhra Pradesh Prohibition of Cow Slaughter and Animal Preservation Act, 1977 — Section 5, 6, 6(1), 6(2)Constitution of India, 1950 — Article 134, 19, 19(1), 48A, 51ACriminal Procedure Code, 1973 (CrPC) — Section 195
High Courts06 Apr 1993Allowed
Mummadi Siva Reddy and Others Vs The Superintendent of Police and Others
Andhra Pradesh High Court · (1993) 3 ALT 174 : (1993) 2 APLJ 194
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts06 Apr 1993Dismissed
Sri C. Anantha Kishan Vs K. Ramesh Kumar and Another
Andhra Pradesh High Court · (1993) 1 ALT 708
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9, 115Specific Relief Act, 1963 — Section 10, 15
High Courts06 Apr 1993
Utchala Jayarami Reddy Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1993) 2 ALT(Cri) 123 : (1993) CriLJ 3827
Arms Act, 1959 — Section 25(1), 27Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 148, 302, 307, 34
High Courts05 Apr 1993
P. Yellaiah and others Vs The Executive Engineer (PWD) (R and B) National Highway Suryapet Division and another
Andhra Pradesh High Court · AIR 1994 AP 1 : (1993) 2 ALT 91
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 28, 3
High Courts05 Apr 1993
Nurani Jamal and others Vs Naram Srinivasa Rao and others
Andhra Pradesh High Court · (1995) 1 ACC 344 : (1994) ACJ 222 : AIR 1994 AP 6 : (1993) 1 ALT 686
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 3, Order 22 Rule 3(1)Motor Vehicles Act, 1939 — Section 110A, 110A(1)Probate and Administration Act, 1881 — Section 89
High Courts02 Apr 1993
C.W.C. Wines Pvt. Ltd. Vs Commercial Tax Officer, Company Circle, Vijayawada
Andhra Pradesh High Court · (1995) 99 STC 178
Andhra Pradesh General Sales Tax Act, 1957 — Section 20
High Courts30 Mar 1993
Depot Manager, Andhra Pradesh State Road Transport Corporation Vs V. Chandra Reddy and Another
Andhra Pradesh High Court · (1993) 1 ALT 684 : (1993) 2 LLJ 351
High Courts30 Mar 1993
N.B. Bhikshu Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1994) 1 ALT(Cri) 359 : (1993) CriLJ 3280 : (1994) 1 DMC 396 : (1994) 1 RCR(Criminal) 577
Criminal Procedure Code, 1973 (CrPC) — Section 126, 126(1)
High Courts30 Mar 1993Dismissed
Vijayalaxmi Printing Press Vs Nandula Shankar and Others
Andhra Pradesh High Court · (1994) 1 ALT 665
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3), 2, 22
High Courts26 Mar 1993Allowed
The Tamarind Merchants Association Vs Kaja Raghavaiah Son and Co.
Andhra Pradesh High Court · (1994) 1 ALT 696
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)
High Courts26 Mar 1993Allowed
The Spl. Dy. Collector, L.A., Visakhapatnam Urban Development Authority and Another Vs M.J. Swamy and Others
Andhra Pradesh High Court · (1993) 2 ALT 116 : (1993) 2 APLJ 219
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 21Land Acquisition (Andhra Pradesh Amendment and Validation) Act, 1983 — Section 6
High Courts26 Mar 1993
State Bank of Hyderabad and Vs Advath Sakru and another
Andhra Pradesh High Court · AIR 1994 AP 170 : (1993) 1 ALT 608 : (1994) 2 APLJ 1
Banking Regulation Act, 1949 — Section 21(2), 21(3), 21A, 46(3)Benami Transactions (Prohibition) Act, 1988 — Section 4Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 34
High Courts26 Mar 1993
Smt. Y. Anasuya Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1993) 1 ALT 661
Andhra Pradesh Cinemas (Regulation) Rules, 1970 — Rule 11, 11B, 12, 12A, 12B
High Courts26 Mar 1993Allowed
Tahsildar (Land Acquisition Officer) Vs V. Venkatappa Rao and Others
Andhra Pradesh High Court · (1993) 1 ALT 652
Land Acquisition Act, 1894 — Section 23, 4(1)
High Courts26 Mar 1993Allowed
Dena Bank Vs Industrial Times and Others
Andhra Pradesh High Court · (1993) 1 ALT 727
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 9