High Courts30 Dec 1994Dismissed
S.M. Hussain Vs The IX Asst. Judge, City Civil Court and Another
Andhra Pradesh High Court · (1995) 1 ALT 286
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1994
436 judgments · page 1 of 22
High Courts30 Dec 1994Dismissed
M. Sitarama Reddy Vs Indian Railways and Others
Andhra Pradesh High Court · (1995) 1 ALT 14
Constitution of India, 1950 — Article 14, 226
High Courts29 Dec 1994
Commissioner of Income Tax Vs K.C.P. Limited
Andhra Pradesh High Court · (1995) 216 ITR 602
Income Tax Act, 1961 — Section 4
High Courts29 Dec 1994Allowed
S.B.H. Co-op. Bank Officers Welfare Association and Others Vs Govt. of A.P. and Others
Andhra Pradesh High Court · (1997) 2 ALT 62
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 26Andhra Pradesh Municipalities (Assessment of Taxes) Rules, 1990 — Rule 3, 4, 5, 6, 7Andhra Pradesh Municipalities Act, 1965 — Section 56(1), 87(2), 87(3), 95
High Courts29 Dec 1994
Commissioner of Income Tax Vs K.C.P. Ltd.
Andhra Pradesh High Court · (1996) 86 TAXMAN 569
Income Tax Act, 1961 — Section 256(1)
High Courts28 Dec 1994Dismissed
Coastal Papers Limited Vs Government of India and Others
Andhra Pradesh High Court · (1995) 1 ALT 381
Constitution of India, 1950 — Article 14, 19(1), 226Industries (Development and Regulation) Act, 1951 — Section 11, 12, 14Industries (Development and Regulation) Rules, 1966 — Rule 12
High Courts28 Dec 1994Dismissed
B. Narsimha and Others Vs Commanding Officer, Station Workshop and Others
Andhra Pradesh High Court · (1995) 2 LLJ 1107
Administrative Tribunals Act, 1985 — Section 28, 4Constitution of India, 1950 — Article 226, 309, 323AIndustrial Disputes Act, 1947 — Section 14
High Courts27 Dec 1994
Rajendra Oil Mill and Refinery Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1995) 1 ALT 436 : (1995) 97 STC 192
Andhra Pradesh General Sales Tax Act, 1957 — Section 22(1)Central Sales Tax Act, 1956 — Section 5, 5(1)
High Courts26 Dec 1994
State of Andhra Pradesh Vs Feno Plast Private Limited Fenoplast Limited Vs Commercial Tax Officer and Others
Andhra Pradesh High Court · (1995) 97 STC 316
Andhra Pradesh General Sales Tax Act, 1957 — Section 15, 5, 5(1), 6, 8Central Sales Tax Act, 1956 — Section 14, 15, 6, 8, 8(2A)
High Courts23 Dec 1994Allowed
Ravada Simhadrinaidu, President, Mandal Praja Parishad, Devarapalli Mandal Vs The Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1995) 1 ALT 62
Andhra Pradesh Cinemas (Regulation) Rules, 1970 — Rule 11B(2), 8A(2), 8B(1), 9BConstitution of India, 1950 — Article 14, 226
High Courts23 Dec 1994
V. Appukutta Menon and Another Vs Union of India and Others
Andhra Pradesh High Court · (1995) 2 ALT(Cri) 30 : (1995) CriLJ 1874
High Courts23 Dec 1994Dismissed
Progressive Packaging Pvt. Ltd. and Others Vs Premier Suppliers Ltd.
Andhra Pradesh High Court · (1995) 1 ALT 173 : (1995) 1 APLJ 187
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, Order 37 Rule 2, Order 37 Rule 3, Order 37 Rule 4, Order 37 Rule 7
High Courts22 Dec 1994
Perala Govinda Rajulu and Others Vs Chief Commissioner of Income Tax and Others
Andhra Pradesh High Court · (1995) 127 CTR 324 : (1995) 214 ITR 8
Income Tax Act, 1961 — Section 220, 220(1), 220(2), 273A
High Courts22 Dec 1994
Ch. Papanna Vs The Personal Manager, State Bank of India and Others
Andhra Pradesh High Court · (1995) 1 ALT 102
Constitution of India, 1950 — Article 14, 16
High Courts22 Dec 1994
Depot Manager, A.P.S.R.T.C., Nirmal Vs Abdul Sattar
Andhra Pradesh High Court · (1996) ACJ 1156 : (1995) 1 ALT 413 : (1995) 2 LLJ 318
Civil Procedure Code, 1908 (CPC) — Section 100, 110Income Tax Act, 1922 — Section 66(1)Workmens Compensation Act, 1923 — Section 30, 30(1)
High Courts21 Dec 1994
State of Andhra Pradesh Vs Toshiba Anand Batteries Ltd. and Another
Andhra Pradesh High Court · (1995) 96 STC 664
Andhra Pradesh General Sales Tax Act, 1957 — Section 20(3), 22(1)
High Courts21 Dec 1994
Public Prosecutor, High Court of Andhra Pradesh Vs Patnana Chandrasekhar alias Uma and Another
Andhra Pradesh High Court · (1995) CriLJ 1410
Constitution of India, 1950 — Article 20, 21Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts20 Dec 1994
Dr. V. Sadanand Rao and Others Vs The Secretary to the Government of A.P., Health, Medical and Family Welfare Department and Others
Andhra Pradesh High Court · (1995) 2 ALT 493
High Courts20 Dec 1994Dismissed
P. Habeeb Saheb Vs A.P. State Road Transport Corporation and Others
Andhra Pradesh High Court · (1995) 1 ALT 553 : (1995) 2 LLJ 290
High Courts19 Dec 1994Dismissed
The Chief Election Commissioner of India Vs Yanamala Ramakrishnudu, MLA, Telugu Desam and Others
Andhra Pradesh High Court · (1995) 1 ALT 28
Representation of the People Act, 1951 — Section 15