High Courts23 Mar 1994Allowed
Vibhuthi Bhushan Deo Vs K.S. Mohammed
Andhra Pradesh High Court · (1994) 2 ALT 553 : (1994) 2 APLJ 143
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3), 22
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1994
448 judgments · page 18 of 23
High Courts22 Mar 1994
G. Gnanesha and others Vs Special Deputy Collector, Land Acquisition (General) and others
Andhra Pradesh High Court · AIR 1994 AP 346 : (1994) 2 ALT 117 : (1995) 1 APLJ 137
Land Acquisition Act, 1894 — Section 11, 11A, 17, 17(1), 17(3A)
High Courts22 Mar 1994
Sri Ahmed Mohiddin Vs The State Bank of Hyderabad and Others
Andhra Pradesh High Court · (1994) 1 ALT 609
State Bank of Hyderabad (Officers) Service Regulations, 1979 — Regulation 67, 68(2)
High Courts19 Mar 1994Allowed
B. Narayana Vs Additional Tribunal-cum-Addl. Labour Court and Others
Andhra Pradesh High Court · (1995) 1 LLJ 476
Industrial Disputes Act, 1947 — Section 10(1)
High Courts18 Mar 1994
SMT. Y. PRAMEELA Vs COMMISSIONER OF INCOME TAX and Others
Andhra Pradesh High Court · (1996) 134 CTR 479
Income Tax Act, 1961 — Section 119, 271
High Courts18 Mar 1994
Y. Prameela Vs Commissioner of Income Tax and Others
Andhra Pradesh High Court · (1996) 220 ITR 271
Income Tax Act, 1961 — Section 119(2)Income Tax Rules, 1962 — Rule 53, 61
High Courts18 Mar 1994
Belgees Begum Vs Govt. of Andhra Pradesh and others
Andhra Pradesh High Court · AIR 1994 AP 316 : (1994) 1 ALT 649
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 20 Rule 2, Order 20 Rule 3, Order 41 Rule 30, Order 41 Rule 31Constitution of India, 1950 — Article 225, 226Writ Proceedings (Andhra Pradesh) Rules, 1977 — Rule 24
High Courts17 Mar 1994
Hindustan Steel Works Construction Limited Vs Sri N.V. Chowdhary and Another
Andhra Pradesh High Court · (1994) 2 ALT 620
Arbitration Act, 1940 — Section 30, 39, 39(1)Constitution of India, 1950 — Article 141
High Courts16 Mar 1994
Commissioner of Income Tax Vs Adoni Vanaspathi Manufacturers
Andhra Pradesh High Court · (1994) 207 ITR 240
Income Tax Act, 1961 — Section 80JIncome Tax Rules, 1962 — Rule 19A
High Courts15 Mar 1994Dismissed
Jubilee Hills Co-op. House Building Society Ltd. Vs The State of A.P. and Others
Andhra Pradesh High Court · (1994) 1 ALT 515
High Courts11 Mar 1994
C. Ramalinga Reddy Vs Non-Conventional Energy Development Corporation of A.P. Ltd.
Andhra Pradesh High Court · (1994) 2 ALT 422
High Courts11 Mar 1994
M. Raghuram Vs Labour Court, Hyderabad and Others
Andhra Pradesh High Court · (1994) 1 ALT 728
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts11 Mar 1994
Kamadi Bhavani Vs Kamadi Lakshmanaswamy Lakshmana Rao and Others
Andhra Pradesh High Court · (1994) 1 ALT 472 : (1994) 1 ALT(Cri) 580 : (1994) 1 APLJ 312 : (1994) 1 CivCC 630 : (1994) CriLJ 1827 : (1994) 2 DMC 644 : (1994) 3 RCR(Criminal) 98
Criminal Procedure Code, 1973 (CrPC) — Section 125, 488
High Courts11 Mar 1994Dismissed
Bellamkonda Koteswaramma Vs D. Koti Reddy and Others
Andhra Pradesh High Court · (1994) 2 ALT 591
Motor Vehicles Act, 1939 — Section 110B, 110D
High Courts11 Mar 1994Allowed
Habeebunnisa Begum @ Shaik Shaheen rep. by her next friend, guardian and natural father, Shaik Abdul Khader Vs Surapaneni Babu Rao and Another
Andhra Pradesh High Court · (1994) 2 ALT 615
Motor Vehicles Act, 1939 — Section 110D
High Courts09 Mar 1994
State Bank of India Vs S.B. Shah Ali (Died) and others
Andhra Pradesh High Court · AIR 1995 AP 134 : (1994) 3 ALT 332
Bills of Sale (Amendment) Act, 1882 — Section 13Constitution of India, 1950 — Article 372(1)Contract Act, 1872 — Section 123, 141, 172, 176
High Courts09 Mar 1994
A. Ramakrishnaiah, B. Narayana and Co. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1994) 2 ALT 37 : (1994) 122 CTR 286 : (1994) 209 ITR 156
Income Tax Act, 1961 — Section 40
High Courts09 Mar 1994
Reckitt and Colman of India Ltd. Vs Assistant Collector of Central Excise, Hyderabad
Andhra Pradesh High Court · (1994) 72 ELT 263
Income Tax Act, 1961 — Section 119
High Courts08 Mar 1994
Commissioner of Wealth-tax Vs R.D. Shah
Andhra Pradesh High Court · (1994) 2 ALT 45 : (1994) 207 ITR 271
Wealth Tax Act, 1957 — Section 27(1), 35, 35(1)
High Courts08 Mar 1994
Manager, United India Insurance Company, Hindupur Vs Shekamma and others
Andhra Pradesh High Court · (1995) ACJ 86 : AIR 1994 AP 338 : (1994) 2 ALT 312
Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 213Motor Vehicles Act, 1939 — Section 105, 56, 56(2), 95(1), 95(2)