High Courts03 Mar 1993Allowed
Mohd. Safdar Shareef (died) per L.Rs. and Others Vs Mohammed Ali (died) per L.R.
Andhra Pradesh High Court · (1993) 1 ALT 522 : (1993) 1 APLJ 322
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1993
425 judgments · page 19 of 22
High Courts02 Mar 1993
Vruddhula Kalyana Rama Rao Vs National Bank for Agriculture and Rural Development, Bombay and Others
Andhra Pradesh High Court · (1994) 1 ALT 559
Constitution of India, 1950 — Article 14
High Courts01 Mar 1993
Chelikam Rajamma Vs Padileti Venkataswami Reddy and Others
Andhra Pradesh High Court · (1993) 2 ALT 154 : (1993) 1 APLJ 230
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts26 Feb 1993
M. Hemasundara Koteswara Rao Vs The District Collector and others
Andhra Pradesh High Court · AIR 1993 AP 248 : (1993) 2 ALT 259 : (1993) 1 APLJ 395 : (1994) 1 LLJ 251
Andhra Pradesh Gram Panchayats Act, 1964 — Section 50(1), 50(2), 50(4), 50(6), 50(9)Constitution of India, 1950 — Article 226
High Courts26 Feb 1993Allowed
Ch. Madhusudhan Reddy and Others Vs The Revenue Divisional Officer (L.A.O.) and Others
Andhra Pradesh High Court · (1993) 2 ALT 244
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4(1), 48, 5A
High Courts26 Feb 1993Dismissed
Nimmagadda Venkaiah and Others Vs Sri Sangameswara Swamy Temple and Others
Andhra Pradesh High Court · (1993) 2 ALT 283 : (1993) 1 APLJ 355
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 16(1), 2Andhra Pradesh (Andhra Area) Tenancy Rules, 1980 — Rule 13Civil Procedure Code, 1908 (CPC) — Section 115
High Courts26 Feb 1993
Pallamreddy Masthan Reddy and others Vs Nellore Finance Corporation and others
Andhra Pradesh High Court · AIR 1993 AP 297 : (1993) 2 ALT 97 : (1993) 2 APLJ 100
Administration of Evacuee Property Act, 1950 — Section 48, 48(1), 48(2)Civil Procedure Code Amendment Act, 1976 — Section 97(2), 97(3)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 31, Order 21 Rule 31(2), Order 21 Rule 31(3), Order 21 Rule 32
High Courts25 Feb 1993
Superintending Engineer and Another Vs Kehar Singh
Andhra Pradesh High Court · (1994) 1 ALT 293 : (1994) 2 ARBLR 148
Arbitration Act, 1940 — Section 14, 30, 39Contract Act, 1872 — Section 73
High Courts25 Feb 1993
B. Kishanlal Khandasari Sugar Mills Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1993) 90 STC 257
High Courts23 Feb 1993Dismissed
Pavani Sreedhara Rao Vs The Government of A.P., Revenue (Endowments) Department and Others
Andhra Pradesh High Court · (1993) 3 ALT 620 : (1993) 2 APLJ 162
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 27Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 153, 155, 155(2), 29(3), 33(2)Constitution of India, 1950 — Article 226
High Courts23 Feb 1993
K. Babu Rao Vs Smt. K. Mahalakshmi and Others
Andhra Pradesh High Court · (1993) 1 ALT 536
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401
High Courts23 Feb 1993
Shaik Raj Mohammed Vs Shaik Ameena Bee and Another
Andhra Pradesh High Court · (1993) 1 ALT(Cri) 579 : (1993) CriLJ 3690
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts23 Feb 1993Dismissed
G. Padma Reddy and Others Vs Government of A.P. and Others
Andhra Pradesh High Court · (1993) 1 ALT 511 : (1993) 1 APLJ 408
Andhra Pradesh judicial Ministerial Service Rules, 1964 — Rule 2(1), 3
High Courts23 Feb 1993
Appu Ramani and Others Vs The State
Andhra Pradesh High Court · (1993) 1 ALT 370 : (1993) 1 ALT(Cri) 373 : (1993) CriLJ 1974
Andhra Pradesh Forest Act, 1967 — Section 29(4)Criminal Procedure Code, 1973 (CrPC) — Section 468Penal Code, 1860 (IPC) — Section 332, 353
High Courts23 Feb 1993Allowed
Murugan Granites Vs Rathna Mineral Enterprises and Others
Andhra Pradesh High Court · (1993) 1 ALT 678
Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 35, 35A
High Courts18 Feb 1993Dismissed
Kosuri Venkata Subba Rao Vs Kota Sarojini and Others
Andhra Pradesh High Court · (1993) 2 ALT 146 : (1993) 1 APLJ 305
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 22Civil Procedure Code, 1908 (CPC) — Section 10, 115Transfer of Property Act, 1882 — Section 53A
High Courts18 Feb 1993Allowed
K. Kamala Devi Vs Kammala Kumara Sekhar and Another
Andhra Pradesh High Court · (1993) 2 DMC 468
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts18 Feb 1993Allowed
K. Kamaladevi Vs Kammala Kumara Sekhar and Another
Andhra Pradesh High Court · (1993) 1 APLJ 343 : (1994) 1 DMC 183
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts17 Feb 1993
T. Veera Swamy Vs T. Ram Chander and Others
Andhra Pradesh High Court · (1993) 1 ALT(Cri) 490 : (1993) 1 DMC 613
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts17 Feb 1993
B. Chaya Devi and Others Vs B. Prabhakar Reddy and Another
Andhra Pradesh High Court · (1993) 1 ALT(Cri) 550 : (1994) 1 DMC 23
Criminal Procedure Code, 1973 (CrPC) — Section 125