High Courts04 Feb 1994
Labhala Samanthakamani Vs The Court of District Munsif and Others
Andhra Pradesh High Court · (1994) 1 ALT 530
Motor Vehicles Act, 1988 — Section 94
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1994
448 judgments · page 22 of 23
High Courts04 Feb 1994
Suresh Gir Vs K. Sahadev
Andhra Pradesh High Court · AIR 1994 AP 283 : (1994) 1 APLJ 309
Constitution of India, 1950 — Article 14
High Courts03 Feb 1994
Awari Devanna Vs Divisional Co-operative Officer
Andhra Pradesh High Court · AIR 1994 AP 357 : (1994) 1 ALT 363
Constitution of India, 1950 — Article 14
High Courts02 Feb 1994Dismissed
Grandhi Sri Pavana Krishna Murthy being minor rep. by his father and natural guardian, Grandhi Raja Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1994) 1 ALT 290 : (1994) 1 APLJ 182
High Courts01 Feb 1994Allowed
The Non-Gazetted Government Employees Co-operative Building Society Limited Vs K. Radhakrishna Murthy
Andhra Pradesh High Court · (1994) 1 ALT 203 : (1994) 2 APLJ 114
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts01 Feb 1994
C.W.C. Wines (P) Ltd. and Others Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1994) 93 STC 455
Andhra Pradesh General Sales Tax Act, 1957 — Section 10, 2, 5, 5A, 5CCentral Sales Tax Act, 1956 — Section 14, 15
High Courts01 Feb 1994Allowed
Anantha Chandra Mouli Vs National Institute of Small Industry Extension Training and Others
Andhra Pradesh High Court · (1994) 1 ALT 622
Constitution of India, 1950 — Article 226
High Courts31 Jan 1994Allowed
Gopal and Co. and Durga Prasad Soni Vs Kure Balarajaiah Siddiramulu
Andhra Pradesh High Court · (1994) 1 ALT 410 : (1994) 1 APLJ 483
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, 115
High Courts31 Jan 1994
Govt. of Andhra Pradesh and another Vs R.K. Ragala and another
Andhra Pradesh High Court · AIR 1994 AP 238 : (1994) 2 ALT 28
Constitution of India, 1950 — Article 14, 19(1), 21, 226
High Courts29 Jan 1994Allowed
E. Sumathamma Vs The State of A.P. and Others
Andhra Pradesh High Court · (1994) 1 ALT 396 : (1994) 1 APLJ 246
Constitution of India, 1950 — Article 226
High Courts29 Jan 1994Dismissed
Syndicate Bank and Another Vs P. Bhaskar and Others
Andhra Pradesh High Court · (1995) 1 LLJ 782
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 12(2), 19(1)Constitution of India, 1950 — Article 14
High Courts29 Jan 1994
Indo Swing Limited, (Now Malhotra Shaving Products Ltd.) Vs Commercial Tax Officer, Ferozguda, Hyderabad and Another
Andhra Pradesh High Court · (1995) 98 STC 152
Andhra Pradesh General Sales Tax Act, 1957 — Section 30B, 30C
High Courts29 Jan 1994
Jampala Ram Gopal Vs Assistant Commercial Tax Officer and Registering Authority and Others
Andhra Pradesh High Court · (1995) 97 STC 633
Andhra Pradesh General Sales Tax Act, 1957 — Section 12, 12(10), 12(11), 12(7)
High Courts27 Jan 1994
Agarwal Industries Ltd. Vs Government of Andhra Pradesh and Another
Andhra Pradesh High Court · (1997) 104 STC 316
High Courts25 Jan 1994
Sheriff Iqbal Hussain Ahmad Vs Kota Venkata Subbamma and Others
Andhra Pradesh High Court · AIR 1994 AP 164 : (1994) 1 ALT 229 : (1994) 1 APLJ 349
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 7 Rule 7Specific Relief Act, 1963 — Section 5Transfer of Property Act, 1882 — Section 51
High Courts25 Jan 1994Allowed
The Land Acquisition Officer and R.D.O. Vs Mylarapu Venkulu (dies) by L.Rs.
Andhra Pradesh High Court · (1994) 1 ALT 654 : (1994) 1 APLJ 376
Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 18, 28A
High Courts25 Jan 1994
V. Samrajya Laxmi and Another Vs K. Govinda Rao L.A.O. and Deputy Director of Social Welfare and Others
Andhra Pradesh High Court · (1994) 1 ALT 282 : (1994) 1 APLJ 284
Land Acquisition Act, 1894 — Section 28, 34
High Courts25 Jan 1994
Valluri Jaganmohini Seetharama Lakshmi and another Vs Kopparthi Ramachandra Rao and others
Andhra Pradesh High Court · AIR 1994 AP 284 : (1994) 1 ALT 217 : (1994) 1 APLJ 121
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1Evidence Act, 1872 — Section 58, 68, 70Hindu Succession Act, 1956 — Section 14(1), 14(2)
High Courts24 Jan 1994
Puttur Mandal Domestic Gas Consumers'' Welfare Association Vs Hindustan Petroleum Corporation Ltd. and Others
Andhra Pradesh High Court · (1994) 1 ALT 537
High Courts21 Jan 1994
Paruchuru Narasimha Rao Vs Nune Pandu Ranga Rao and another
Andhra Pradesh High Court · AIR 1994 AP 197 : (1994) 1 ALT 659 : (1994) 1 APLJ 252
Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938 — Section 3Civil Procedure Code, 1908 (CPC) — Section 11, 47, 60, 60(1)