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
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1994
448 judgments · page 2 of 23
High Courts19 Dec 1994Dismissed
A. Krishna Rao and Others Vs Smt. Mohini and Others
Andhra Pradesh High Court · (1995) 1 ALT 376
Constitution of India, 1950 — Article 141
High Courts16 Dec 1994
S. Bharat Kumar Vs Chief Election Commissioner of India and Others
Andhra Pradesh High Court · (1995) 1 ALT(Cri) 230 : (1995) CriLJ 2608
Constitution of India, 1950 — Article 14, 19(1), 19(5), 21Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 110, 20, 20(1)
High Courts16 Dec 1994
Attuluri Krishna Murthy Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1995) CriLJ 1653 : (1995) 2 DMC 366
Penal Code, 1860 (IPC) — Section 304B
High Courts16 Dec 1994Dismissed
M.V. Krishna Reddy rep. by his son and General Power of Attorney Holder M. Satyanarayana Reddy Vs The Commissioner, Commissionerate of Tenders, Govt. of A.P. and Others
Andhra Pradesh High Court · (1995) 1 ALT 161
Constitution of India, 1950 — Article 226
High Courts15 Dec 1994
Central Wines Vs Income Tax Officer and Another
Andhra Pradesh High Court · (2000) 161 CTR 373 : (2000) 244 ITR 307
Income Tax Act, 1961 — Section 255(3)
High Courts15 Dec 1994
Spares Corporation Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1995) 97 STC 645
Andhra Pradesh General Sales Tax Act, 1957 — Section 38Central Sales Tax Act, 1956 — Section 5, 5(1)
High Courts14 Dec 1994Dismissed
Uni Ads (P) Ltd. Vs APSRTC and Another
Andhra Pradesh High Court · (1995) 1 ALT 154
Constitution of India, 1950 — Article 14
High Courts14 Dec 1994
Uunet India Limited and Others Vs I.C. Rao and Others
Andhra Pradesh High Court · (1995) 1 ALT 452 : (1998) 93 CompCas 41
Civil Procedure Code, 1908 (CPC) — Section 9Companies Act, 1956 — Section 10F, 151, 164, 166, 186
High Courts13 Dec 1994
K. Kasi Annapurna and Others Vs Andhra Pradesh State Consumer Disputes Redressal Commission, Hyderabad and Others
Andhra Pradesh High Court · (1994) 12 AP CK 0029
Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 21, 27
High Courts13 Dec 1994
Janatha Modern Rice Mills Vs G. Sathyanarayana
Andhra Pradesh High Court · (1995) 1 ACC 367 : (1996) ACJ 627 : (1995) 1 ALT 197
Workmens Compensation Act, 1923 — Section 30
High Courts09 Dec 1994
Atava Akkulamma (died) Vs Gajjela Papi Reddy
Andhra Pradesh High Court · AIR 1995 AP 166 : (1995) 1 ALT 68
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 21 Rule 16, 2(2), 37, 47Gift Tax Act, 1958 — Section 2Hindu Succession Act, 1956 — Section 16
High Courts08 Dec 1994Allowed
Mirza Mahboob Ali Baig Aslam Vs Union of India (UOI)
Andhra Pradesh High Court · (1996) ACJ 1314
Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 58Railways Act, 1989 — Section 18
High Courts07 Dec 1994Allowed
A.V. Prasad and Another Vs G.K. Ramaiah
Andhra Pradesh High Court · (1995) 1 ALT 90
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 32Civil Procedure Code, 1908 (CPC) — Order 2 Rule 7, 9Constitution of India, 1950 — Article 14
High Courts07 Dec 1994
Mc. Dowel and Company Ltd. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1995) 2 ALT 189
Andhra Pradesh General Sales Tax (Second Amendment) Act, 1976 — Section 3Andhra Pradesh General Sales Tax Act, 1957 — Section 22, 24AAndhra Pradesh Sales Tax Appellate Tribunal Regulations, 1957 — Regulation 2, 21
High Courts07 Dec 1994
Management of Dock Labour Board, Visakhapatnam Vs Industrial Tribunal, Hyderabad and Another
Andhra Pradesh High Court · (1995) 1 ALT 227 : (1996) 1 LLJ 5
Industrial Disputes Act, 1947 — Section 4(3)
High Courts07 Dec 1994
Commissioner of Income Tax Vs M. Satyanarayana Sastry
Andhra Pradesh High Court · (1995) 216 ITR 582
Income Tax Act, 1961 — Section 10(13A)
High Courts06 Dec 1994Dismissed
Kanala Ramaiah and Another Vs D. Venkata Ramana
Andhra Pradesh High Court · (1996) 1 ALT 127
Andhra Pradesh Agricultural Indebtedness (Relief) Act, 1977 — Section 13, 3, 4Civil Procedure Code, 1908 (CPC) — Section 11, 115
High Courts06 Dec 1994
M.V. Mangapathy Rao, Librarian HMT-Waco Education Society, Hyderabad Vs HMT Waco and Education Society
Andhra Pradesh High Court · (1995) 1 ALT 407 : (1995) 1 ALT 40
High Courts04 Dec 1994Allowed
The Chief Election Commissioner, Election Commission of India Vs Dr. Alladi P. Raj Kumar, Rajya Sabha Member and Others
Andhra Pradesh High Court · (1994) 3 ALT 653 : (1995) 1 APLJ 1
Constitution of India, 1950 — Article 21, 226, 329Representation of the People Act, 1951 — Section 100, 57, 58, 58A