High Courts15 Mar 1993
D.V. Krishna Murthy Vs P. Viswanath
Andhra Pradesh High Court · AIR 1994 AP 43 : (1993) 2 ALT 184
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Partnership Act, 1932 — Section 25, 49
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1993
425 judgments · page 18 of 22
High Courts12 Mar 1993
Commissioner of Income Tax and Another Vs Income Tax Appellate Tribunal and Another
Andhra Pradesh High Court · (1994) 118 CTR 187 : (1994) 206 ITR 126
Income Tax Act, 1961 — Section 132, 133A, 148, 254, 254(1)
High Courts12 Mar 1993Allowed
Ravada Krishna Rao (died) per L.Rs. Vs Pasupureddy Ananda Rao and Others
Andhra Pradesh High Court · (1993) 1 ALT 562
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Specific Relief Act, 1963 — Section 10, 19Transfer of Property Act, 1882 — Section 54, 55
High Courts11 Mar 1993Dismissed
Makala Seetharamamma and Others Vs Thammisetti Peda Kondayya @ Guddikondayya and Others and Kuchimanchi Seethamahalakshmi
Andhra Pradesh High Court · (1993) 1 ALT 549 : (1993) 1 APLJ 499
Benami Transactions (Prohibition) Act, 1988 — Section 2, 3(1), 4, 4(1), 4(2)
High Courts11 Mar 1993
Kolla Veeraswamy (died per L.Rs.) and others Vs Gondesi Nagara-theemma and others
Andhra Pradesh High Court · AIR 1993 AP 333 : (1993) 1 ALT 537
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22Civil Procedure Code, 1908 (CPC) — Section 115
High Courts11 Mar 1993
S.R. Traders Vs Assistant Commissioner of Commercial Taxes IV and Others
Andhra Pradesh High Court · (1993) 3 ALT 242 : (1994) 93 STC 548
Andhra Pradesh General Sales Tax Act, 1957 — Section 4
High Courts11 Mar 1993Dismissed
Qazi Mahboob Subhani and Another Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1993) 1 ALT 712
Constitution of India, 1950 — Article 226
High Courts10 Mar 1993
Kuchipudi Bapineedu Vs Kommareddi Anitha and others
Andhra Pradesh High Court · AIR 1994 AP 129 : (1993) 2 ALT 271
Arbitration Act, 1940 — Section 19Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Section 10
High Courts10 Mar 1993
Dealwell Engineering Works Vs V.V. Choudary and Another
Andhra Pradesh High Court · (1993) 1 ALT 729 : (1995) 84 CompCas 724
Constitution of India, 1950 — Article 227
High Courts10 Mar 1993
Dola alias Kummari Venkata Rao Vs State
Andhra Pradesh High Court · (1993) 1 ALT(Cri) 571 : (1993) CriLJ 3065
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts09 Mar 1993
Indian Bank Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1993) 03 AP CK 0042
Andhra Pradesh General Sales Tax Act, 1957 — Section 16(4), 17(5), 5Andhra Pradesh Revenue Recovery Act, 1864 — Section 5, 52Stamp Act, 1899 — Section 2
High Courts09 Mar 1993
D. Ratnasundari Devi and Others Vs The Commissioner of Urban Land Ceiling and Others
Andhra Pradesh High Court · (1993) 2 ALT 428 : (1993) 2 APLJ 64
Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 69, 71
High Courts09 Mar 1993
Director/Company Secretary, I.C.I. India Ltd. and Others Vs Inspector, Legal Metrology, Warangal and Another
Andhra Pradesh High Court · (1994) 1 ALT(Cri) 606 : (1993) CriLJ 3523
Criminal Procedure Code, 1973 (CrPC) — Section 482Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 13(5)Standards of Weights and Measures Act, 1976 — Section 2
High Courts09 Mar 1993
Cheni chenchaiah Vs Shaik Ali Saheb and others
Andhra Pradesh High Court · AIR 1993 AP 292 : (1993) 2 ALT 517
Civil Procedure Code, 1908 (CPC) — Section 144, 144(1), 151
High Courts05 Mar 1993Dismissed
Special Deputy Collector, Land Acquisition, M.C.H., Unit II Vs B. Ananth and Others
Andhra Pradesh High Court · (1993) 2 ALT 169 : (1993) 1 APLJ 209
Land Acquisition Act, 1894 — Section 23(1), 23(1A), 23(2), 28, 34
High Courts04 Mar 1993Dismissed
K. Venkatappa (since died) and Others Vs Special Tahsildar (Land Reforms)
Andhra Pradesh High Court · (1993) 03 AP CK 0046
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974 — Rule 16(5)
High Courts04 Mar 1993
M/s. Sree Rayalaseema Alkalies and Allied Chemicals Ltd. Vs Government of Andhra Pradesh and others
Andhra Pradesh High Court · AIR 1993 AP 278 : (1993) 1 APLJ 281
Andhra Pradesh Interest Free Sales Tax Loans for Industries (Imposition of Ceiling) Act, 1987 — Section 1Constitution of India, 1950 — Article 14, 19, 19(1), 21, 226Evidence Act, 1872 — Section 115
High Courts04 Mar 1993
Sree Rayalaseema Alkalies and Allied Chemicals Ltd. Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1994) 92 STC 419
Constitution of India, 1950 — Article 14, 19, 19(1), 21, 226Evidence Act, 1872 — Section 115
High Courts04 Mar 1993Dismissed
L. Chandrasekhara Sarma Vs Jayanthi Vimala Kumari and Another
Andhra Pradesh High Court · (1993) 2 ALT 276 : (1993) 1 APLJ 406
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5
High Courts04 Mar 1993
Rapolu Rama Rao Vs Thummapalli Kamaiah
Andhra Pradesh High Court · (1993) 3 ALT 284 : (1993) 2 APLJ 98
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 21 Rule 37, 115