Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Article 3Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 103, Order 21 Rule 58(1), Order 21 Rule 58(2), Order 21 Rule 58(3)

Read judgment

High Courts22 Feb 1994

Karimnagar Municipality Vs Authority Under The P. W. Act and Assitant Commissionor of Labour and Another

Andhra Pradesh High Court · (1994) 1 ALT 421 : (1994) 1 APLJ 374 : (1994) 2 LLJ 880

Administrative Tribunals Act, 1985 — Section 15(2), 15(3), 28, 28Payment of Wages Act, 1936 — Section 15(1)

Read judgment

High Courts22 Feb 1994

Mannavaram China Venkaiah Vs Deputy Registrar of Co-operative Societies and Divisional Co-operative Officer, Nellore and others

Andhra Pradesh High Court · AIR 1994 AP 310 : (1994) 1 ALT 641 : (1994) 1 APLJ 434

Read judgment

High Courts22 Feb 1994

Mohammed Suleman and another Vs Special Officer, Municipal Corporation of Hyderabad, A.P.

Andhra Pradesh High Court · AIR 1994 AP 275

Constitution of India, 1950 — Article 19(1), 21Hyderabad Municipal Corporation Act, 1956 — Section 401, 405, 406

Read judgment

High Courts21 Feb 1994

Telanatle Anjaiah Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1996) 4 ALD 546 : (1994) 1 ALT(Cri) 525 : (1994) CriLJ 2302

Criminal Procedure Code, 1973 (CrPC) — Section 326, 360Penal Code, 1860 (IPC) — Section 201, 304

Read judgment

High Courts18 Feb 1994

H.E.H. the Nizam VIII of Hyderabad, Prince Mukarram Jah Bahadur, represented by Constituted General Power of Attorney, Sri Mohd. Asadullah Khan Vs Banque Indosuez Bank

Andhra Pradesh High Court · (1994) 2 ALT 567

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 4, Order 9 Rule 13

Read judgment

High Courts18 Feb 1994

N. Sri Kumar Vs Bapatla Municipal Council

Andhra Pradesh High Court · AIR 1994 AP 256 : (1994) 1 APLJ 408

Andhra Pradesh Municipalities (Regulation of Receipts) and Expenditure Rules, 1968 — Rule 12(1)

Read judgment

High Courts18 Feb 1994

T. Parthasarathy Vs Commercial Tax Officer-I, R.R. DT., Secunderabad

Andhra Pradesh High Court · (1995) 98 STC 269

Andhra Pradesh General Sales Tax Act, 1957 — Section 17C

Read judgment

High Courts17 Feb 1994Allowed

M. Venkatappa Reddy Vs Andhra Pradesh Agricultural University

Andhra Pradesh High Court · (1994) 2 ALT 657

Constitution of India, 1950 — Article 14, 226

Read judgment

High Courts17 Feb 1994

P. Bhaskara Reddy Vs Divisional Manager, APSRTC, Kakinada and Another

Andhra Pradesh High Court · (1994) 1 ALT 657

Read judgment

High Courts17 Feb 1994

B. Koteswara Rao Vs The General Manager, The Prakasam District Co-operative Milk Producers Union Ltd. and another

Andhra Pradesh High Court · AIR 1994 AP 196 : (1994) 1 ALT 368

Constitution of India, 1950 — Article 226

Read judgment