COURT ARCHIVE

Andhra Pradesh High Court judgments, 1994

448 judgments · page 10 of 23

High Courts17 Aug 1994

Gadde Nagabushanamma Vs Government of A.P. and others

Andhra Pradesh High Court · (1999) 5 ALD 430 : (1999) 5 ALT 372

Andhra Pradesh (Scheduled Areas Ryotwari Settlement) Regulations, 1970 — Section 15, 7(1), 9Andhra Pradesh Mahals (Abolition and Conversion into Ryotwari) Regulations, 1969 — Section 33Andhra Pradesh Muttas (Abolition and Conversion into Ryotwari) Regulations, 1969 — Section 34

High Courts17 Aug 1994

Javvadhi Sesha Rao and Others Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1994) 2 ALT(Cri) 624

Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 164, 288Evidence Act, 1872 — Section 157Penal Code, 1860 (IPC) — Section 120B, 148, 149, 193, 302

High Courts16 Aug 1994Dismissed

Abdullah and Another Vs Jaikishan Peshawari

Andhra Pradesh High Court · (1994) 3 ALT 66 : (1994) 2 APLJ 264

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 26Civil Procedure Code, 1908 (CPC) — Section 11, 115

High Courts12 Aug 1994

P. Shankar Vs Smt. P. Vasanthi

Andhra Pradesh High Court · AIR 1995 AP 155 : (1994) 3 ALT 177 : (1995) 2 DMC 313

Hindu Marriage Act, 1955 — Section 25

High Courts12 Aug 1994

Ganesh Traders Vs Deputy Commercial Tax Officer, Saroornagar, Hyderabad and Another

Andhra Pradesh High Court · (1995) 96 STC 127

Andhra Pradesh General Sales Tax Act, 1957 — Section 20, 29, 29(3), 29(6), 33C

High Courts12 Aug 1994Allowed

A. Hemamalini Vs A. Pankajanabham and Another

Andhra Pradesh High Court · (1994) 3 ALT 30 : (1995) 1 APLJ 27 : (1995) 1 DMC 258

Hindu Marriage Act, 1955 — Section 13(1)

High Courts10 Aug 1994

Andhra Bank Vs Kurnool District Co-operative Central Bank Ltd.

Andhra Pradesh High Court · (1994) 2 ALT 711 : (1995) 83 CompCas 257

Negotiable Instruments Act, 1881 (NI) — Section 131

High Courts10 Aug 1994Allowed

Adusumalli Parvathi and Another Vs The Special Tahsildar and The Land Acquisition Officer, Revenue Division

Andhra Pradesh High Court · (1994) 3 ALT 114

Land Acquisition Act, 1894 — Section 18, 30

High Courts10 Aug 1994Dismissed

Laxmikant and Another Vs Vijaya Kumar

Andhra Pradesh High Court · (1994) 3 ALT 227

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100, 151

High Courts10 Aug 1994

C. Pattabhirama Sastry Vs Bank of Baroda, Bombay and others

Andhra Pradesh High Court · (1998) 5 ALD 6

Bank of Baroda Officers Employees (Conduct) Regulations, 1976 — Regulation 24, 3Bank of Baroda Officers Employees (Discipline and Appeal) Regulations, 1976 — Regulation 17, 18, 6(2)Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)

High Courts08 Aug 1994Dismissed

Annabathuni Sravana Kumar and Another Vs Puvvada Suvarnalatha

Andhra Pradesh High Court · (1994) 3 ALT 306 : (1994) 2 APLJ 363

Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 38

High Courts05 Aug 1994Allowed

United India Insurance Co. Ltd. Vs Etnoori Yadagiri Goud and Others

Andhra Pradesh High Court · (1995) ACJ 600

Motor Vehicles Act, 1988 — Section 95, 95(1)

High Courts05 Aug 1994Allowed

The United India Insurance Company Limited Vs Etnoori Yadagiri Goud and Others

Andhra Pradesh High Court · (1995) 1 ALT 218

Motor Vehicles Act, 1939 — Section 95, 95(1)

High Courts04 Aug 1994

Chakiri Saidulu and Others Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1994) CriLJ 3782

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32

High Courts04 Aug 1994

S. Smmaiah and Others Vs Andhra Pradesh State Electricity Board and Others

Andhra Pradesh High Court · (1994) CriLJ 3830

Arbitration Act, 1940 — Section 39Constitution of India, 1950 — Article 136, 226Contempt of Courts Act, 1971 — Section 10, 11, 12, 19, 19(1)

High Courts03 Aug 1994

Harsharanjit Singh Vs Rashtriya Chemicals and Fertilisers Ltd. and Others

Andhra Pradesh High Court · (1994) 3 ALT 270 : (1995) 1 APLJ 22 : (1995) 2 LLJ 488

Fertilizer Corporation of India Employees (Conduct, Discipline and Appeal) Rules, 1972 — Rule 4

High Courts03 Aug 1994

Commissioner of Income Tax Vs Nizam Sugar Factory Ltd.

Andhra Pradesh High Court · (1995) 216 ITR 320

Income Tax Act, 1961 — Section 256(2)

High Courts29 Jul 1994Dismissed

Sanjay Rural Electrical Co-operative Society Limited Vs G. Mallaiah and Others

Andhra Pradesh High Court · (1994) 3 ALT 593 : (1995) 1 APLJ 240

Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 54

High Courts29 Jul 1994Dismissed

Jayanthipuram Gram Panchayat and Others Vs The District Panchayat Officer and Others

Andhra Pradesh High Court · (1994) 2 ALT 727 : (1994) 2 APLJ 293

Constitution of India, 1950 — Article 226

High Courts29 Jul 1994

Thadi Venkaiah Vs Divisional Manager Andhra Pradesh State Road Transport Corporation

Andhra Pradesh High Court · (1994) 2 ALT 611 : (1995) 1 LLJ 701