High Courts19 Sept 1994Allowed
Nazeer Saheb and Another Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1994) 3 ALT 131
Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 176
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1994
448 judgments · page 8 of 23
High Courts16 Sept 1994
T. Bathaiah Vs The State
Andhra Pradesh High Court · (1994) 2 ALT(Cri) 563 : (1995) CriLJ 1665
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts15 Sept 1994
Mary Sai Kumari Vs Regional Manager and Disciplinary Authority, Region IV, State Bank of India, Vijayawada and Another
Andhra Pradesh High Court · (1994) 3 ALT 350 : (1995) 1 LLJ 539
Constitution of India, 1950 — Article 12, 14, 16, 162, 21
High Courts14 Sept 1994
Madhava Rao Gandhe and Others Vs Land Acquisition Officer, Quili Qutubshah Urban Development Authority
Andhra Pradesh High Court · (1994) 3 ALT 175 : (1995) 1 APLJ 41
Land Acquisition Act, 1894 — Section 11A, 30, 4(1)
High Courts14 Sept 1994
Theruvai Govindamma Vs There Chenchaiah and Others
Andhra Pradesh High Court · (1995) 1 ALT(Cri) 297 : (1995) CriLJ 3121 : (1995) 3 RCR(Criminal) 562
Criminal Procedure Code, 1973 (CrPC) — Section 256
High Courts13 Sept 1994Allowed
S. Veera Reddy and Another Vs Chetlapalli Chandraiah and Others
Andhra Pradesh High Court · (1995) 2 ALT 172
Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 10, 11(1), 11(2), 3(2), 4Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 19(2), 30Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts12 Sept 1994
Kondaplli Seetharamyya Vs The Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1994) 3 ALT 709 : (1994) 2 ALT(Cri) 711 : (1995) CriLJ 2169
Arms Act, 1959 — Section 25(1), 27Constitution of India, 1950 — Article 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 173(8)
High Courts12 Sept 1994Allowed
The Advocate-General Vs Sri S. Ramakrishna Reddy
Andhra Pradesh High Court · (1994) 3 ALT 387
Contempt of Courts Act, 1971 — Section 10, 11, 12, 12(1), 2Contempt of Courts Rules, 1980 — Rule 5, 6
High Courts08 Sept 1994
Ganesh Metal Processing Industries Vs Union of India
Andhra Pradesh High Court · (1995) ECR 252 : (1996) 81 ELT 11
Constitution of India, 1950 — Article 14, 226
High Courts08 Sept 1994Dismissed
Khaja Masihuddin Vs The Govt. of A.P. and Others
Andhra Pradesh High Court · (1995) 1 ALT 84 : (1994) 2 APLJ 216
Constitution of India, 1950 — Article 14, 226
High Courts07 Sept 1994Dismissed
Devarapalli Satyanarayana Vs Sista Sanjeeva Rao and Another
Andhra Pradesh High Court · (1994) 3 ALT 122
Transfer of Property Act, 1882 — Section 106
High Courts07 Sept 1994Allowed
Pheema Audiseshaiah Vs Gopalam Venkata Krishnaiah (died) per L.Rs. and Others
Andhra Pradesh High Court · (1995) 1 ALT 1
Benami Transactions (Prohibition) Act, 1988 — Section 4(1), 4(2)Civil Procedure Code, 1908 (CPC) — Section 100
High Courts07 Sept 1994Dismissed
Smt. Shanta Bai Vs The District Collector and Another
Andhra Pradesh High Court · (1994) 3 ALT 481
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts05 Sept 1994
Y. Srinivasa Rao Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1997) 5 ALD 453 : (1995) 1 ALT(Cri) 133 : (1994) 2 APLJ 309 : (1995) CriLJ 1597
Penal Code, 1860 (IPC) — Section 328, 341, 342, 365, 366A
High Courts05 Sept 1994
Public Prosecutor, High Court of Andhra Pradesh Vs V.M. Ramaswamy and Others
Andhra Pradesh High Court · (1995) 1 ALT(Cri) 259 : (1995) CriLJ 1905
Criminal Procedure Code, 1973 (CrPC) — Section 232, 235(2), 313, 360, 378(1)Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 34
High Courts02 Sept 1994
3 ACES, Hyderabad Vs Municipal Corporation of Hyderabad
Andhra Pradesh High Court · AIR 1995 AP 17 : (1994) 3 ALT 73
Civil Procedure Code, 1908 (CPC) — Section 11, 115Constitution of India, 1950 — Article 19(1), 226, 300AEvidence Act, 1872 — Section 115
High Courts02 Sept 1994
Government of Andhra Pradesh and another Vs Y.S. Vivekananda Reddy and others
Andhra Pradesh High Court · AIR 1995 AP 1 : (1994) 3 ALT 179
Constitution of India, 1950 — Article 14, 162, 226General Clauses Act, 1897 — Section 21Industrial Disputes Act, 1947 — Section 10(1)
High Courts02 Sept 1994Dismissed
Bodanapu Khadaraiah Vs Bodanapu Siddamma and Another
Andhra Pradesh High Court · (1995) 1 ALT 364
Evidence Act, 1872 — Section 112
High Courts02 Sept 1994
Aleem Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1994) 2 ALT(Cri) 408 : (1994) 2 APLJ 451
Criminal Procedure Code, 1973 (CrPC) — Section 223, 482Penal Code, 1860 (IPC) — Section 212, 302, 392, 411
High Courts02 Sept 1994
Mavari Surya Satyanarayana Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1996) 1 APLJ 213
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 498A, 85, 86