High Courts20 Sept 1993Allowed
The Public Welfare Association Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1993) 3 ALT 189
Andhra Pradesh Education Act, 1982 — Section 19Constitution of India, 1950 — Article 226, 45
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1993
425 judgments · page 6 of 22
High Courts17 Sept 1993Allowed
Acme Tiles and Building Products Vs B. Sudarshan and Others
Andhra Pradesh High Court · (1993) 3 ALT 359
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115Specific Relief Act, 1963 — Section 6(1)
High Courts17 Sept 1993
Narasingoju Shanmukha Chary and Another Vs Nirma Sampath Kumar and Others
Andhra Pradesh High Court · (1994) 1 ACC 214
High Courts16 Sept 1993
Food Inspector, Bhimavaram Municipality Vs Kopouravari Venkateswarulu
Andhra Pradesh High Court · (1993) 2 APLJ 459 : (1994) CriLJ 414
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 14, 15, 16, 17, 23
High Courts16 Sept 1993Allowed
B. Satyanarayana Vs The Joint Collector (C.S.) and Others
Andhra Pradesh High Court · (1994) 1 ALT 168
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 6A
High Courts15 Sept 1993Allowed
Nannapaneni Saraswathamma (died) per L.R.-P. Dharma Rao Vs Sub-Collector and Another
Andhra Pradesh High Court · (1993) 3 ALT 274
Land Acquisition Act, 1894 — Section 18
High Courts15 Sept 1993
Sammeta Rama Subba Rao Vs President, Kaikaluru Irrigation and Power Department Sub-divisional Employees Co-op. Credit Society Ltd. and others
Andhra Pradesh High Court · AIR 1994 AP 77 : (1994) 2 ALT 39 : (1994) 1 APLJ 200
Constitution of India, 1950 — Article 14, 300, 31
High Courts15 Sept 1993Dismissed
United India Insurance Co. Ltd. Vs C.D. Munirathnam Reddi (owner) and Another
Andhra Pradesh High Court · (1993) 3 ALT 237 : (1993) 2 APLJ 475
Motor Vehicles (Amendment) Act, 1982 — Section 92B(2), 93, 95Motor Vehicles Act, 1939 — Section 110A, 92A, 95, 95(1), 96
High Courts15 Sept 1993Dismissed
United India Insurance Co. Ltd. Vs C.D. Munirathanam Reddi and Another
Andhra Pradesh High Court · (1994) 1 ACC 314 : (1994) ACJ 1074
Motor Vehicles Act, 1988 — Section 110A, 92A, 95(1)(b), 95(5), 96
High Courts13 Sept 1993
R.B. Subrahmanyam and Others Vs Andhra Pradesh State Electricity Board, Hyderabad and Another
Andhra Pradesh High Court · (1993) 3 ALT 462
Constitution of India, 1950 — Article 14
High Courts13 Sept 1993Dismissed
Chigurupati Sambasiva Rao Vs Chigurupati Vijayalakshmi
Andhra Pradesh High Court · (1994) 1 ALT 161 : (1994) 1 APLJ 101
Hindu Marriage Act, 1955 — Section 13(1), 24, 25, 26, 28
High Courts13 Sept 1993Allowed
K. Laxma Reddy Vs Principal, I.T.I., Government College
Andhra Pradesh High Court · (1993) 3 ALT 165 : (1993) 2 APLJ 457
Constitution of India, 1950 — Article 226
High Courts10 Sept 1993
K.N. Venkatarama Chetty and another Vs V. Lakshmiram Chetty and others
Andhra Pradesh High Court · AIR 1994 AP 47
Andhra Pradesh (Andhra Area) Village Officers Service Rules, 1969 — Rule 75Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 119, 155(2), 77, 87, 88Andhra Pradesh General Clauses Act, 1891 — Section 6
High Courts10 Sept 1993Allowed
Sailada Chinathalli and Others Vs Oriental Insurance Company Limited
Andhra Pradesh High Court · (1994) 2 ALT 500
Motor Vehicles Act, 1939 — Section 110A, 110C(2A), 110D, 96(1), 96(2)
High Courts10 Sept 1993
Hyderabad Urban Development Authority Vs Raghunandan
Andhra Pradesh High Court · (1994) 3 ALT 532 : (1995) 1 ARBLR 308
Arbitration Act, 1940 — Section 8, 8(1), 8(2)
High Courts09 Sept 1993Allowed
Y. Nirmala Vs Marella Lakshmi Kantham
Andhra Pradesh High Court · (1994) 1 ALT 307
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13, 115
High Courts08 Sept 1993
M/s. Ultra Drytech Engineering Private Limited Vs M/s. Niraj Petro-chemicals Limited
Andhra Pradesh High Court · AIR 1994 AP 33 : (1993) 3 ALT 624
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151
High Courts08 Sept 1993
The Land Acquisition Officer-cum-M.R.O. Vs Gouramma
Andhra Pradesh High Court · (1993) 3 ALT 193 : (1994) 1 APLJ 138
Land Acquisition Act, 1894 — Section 23, 4(1)
High Courts08 Sept 1993Dismissed
Metla Prabhakara Rao Vs Anne Hemalatha
Andhra Pradesh High Court · (1993) 3 ALT 382 : (1994) 1 APLJ 152 : (1994) 1 DMC 514
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Special Marriage Act, 1954 — Section 27(1)
High Courts07 Sept 1993
D.K. Rao Vs Government of India and Others
Andhra Pradesh High Court · (1994) 2 ALT 646
Major Port Trusts Act, 1963 — Section 3(1), 7(1)