COURT ARCHIVE

Andhra Pradesh High Court judgments, 1994

448 judgments · page 9 of 23

High Courts02 Sept 1994Dismissed

Mogali Chantamma and Another Vs Mogali Bhaskara Rao

Andhra Pradesh High Court · (1994) 3 ALT 588 : (1995) 1 APLJ 215

Benami Transactions (Prohibition) Act, 1988 — Section 2Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 115

High Courts01 Sept 1994Allowed

P. Pratapa Reddy and Others Vs State of A.P. and Others

Andhra Pradesh High Court · (1995) 3 ALD 426 : (1994) 3 ALT 580

High Courts01 Sept 1994

Agani Synthetics (P) Ltd. Vs The Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (1994) 3 ALT 605 : (1994) 2 APLJ 415

Constitution of India, 1950 — Article 162, 226Limitation Act, 1963 — Section 5

High Courts01 Sept 1994

National Insurance Co. Ltd. Vs B. Veera Swamy and Others

Andhra Pradesh High Court · (1995) 2 ACC 558 : (1996) ACJ 794 : (1995) 1 APLJ 412

Motor Vehicles Act, 1988 — Section 110C(2A), 96(2)

High Courts01 Sept 1994

National Insurance Company Limited Vs Bakka Veera Swamy and Others

Andhra Pradesh High Court · (1994) 3 ALT 607

Motor Vehicles Act, 1939 — Section 110C(2A), 96(2)

High Courts31 Aug 1994Dismissed

V. Ramesh and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (1994) 3 ALT 41

Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 22Constitution of India, 1950 — Article 14, 16(1), 16(4), 166, 166(1)

High Courts31 Aug 1994

Smt. Ch. Yashoda Devi and Another Vs B. Dayakar Reddy and Another

Andhra Pradesh High Court · (1994) 3 ALT 106 : (1996) 1 APLJ 344 : (1994) 2 APLJ 373

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, 146Land Acquisition Act, 1894 — Section 3, 30

High Courts30 Aug 1994

Taher N. Khambati Vs Vinayak Enterprises and Others

Andhra Pradesh High Court · (1994) 2 ALT(Cri) 681 : (1995) 1 APLJ 43 : (1996) 86 CompCas 471 : (1995) 2 RCR(Criminal) 58

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts30 Aug 1994Dismissed

Rishi Public School Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (1994) 3 ALT 63

Constitution of India, 1950 — Article 14Transfer of Property Act, 1882 — Section 106

High Courts29 Aug 1994

Andhra Pradesh State Road Transport Corporation Vs Gali Aruna and Others

Andhra Pradesh High Court · (1995) ACJ 461

Motor Vehicles Act, 1988 — Section 110A

High Courts29 Aug 1994

A.P.S.R.T.C. Vs Gali Aruna and Others

Andhra Pradesh High Court · (1995) 2 ACC 469 : (1994) 3 ALT 58

Motor Vehicles Act, 1939 — Section 110B

High Courts26 Aug 1994

Shaik Dada Saheb Vs Shaik Mastan Bee and Another

Andhra Pradesh High Court · (1994) 2 ALT(Cri) 554 : (1995) 2 DMC 473

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 128, 482

High Courts26 Aug 1994Allowed

Pidathala Ranga Reddy (died) per L.Rs. Vs Kurnool Municipality

Andhra Pradesh High Court · (1995) 1 ALT 25

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 4Andhra Pradesh Municipalities Act, 1965 — Section 87

High Courts25 Aug 1994Dismissed

Smt. K. Vinayamani Vs K. Subramanyam

Andhra Pradesh High Court · (1995) 1 APLJ 84 : (1995) 2 DMC 320

Hindu Marriage Act, 1955 — Section 10, 13(1A), 23(1)

High Courts24 Aug 1994Allowed

E. Durvasulu Naidu Vs E. Rangaiah Naidu and Others

Andhra Pradesh High Court · (1994) 3 ALT 102

High Courts23 Aug 1994

Singareni Collieries Company Ltd. Vs Industrial Tribunal (C), Hyderabad and Another

Andhra Pradesh High Court · (1994) 3 ALT 542 : (1995) 1 LLJ 342

Industrial Disputes Act, 1947 — Section 12(3)

High Courts22 Aug 1994Allowed

P. Komaraiah and Others Vs A. Yegneswarudu and Others

Andhra Pradesh High Court · (1995) 1 ALT 338

Andhra Pradesh State Road Transport Corporation Employees (Recruitment) Regulations, 1966 — Regulation 30, 34Andhra Pradesh State Road Transport Corporation Employees (Service) Regulations, 1964 — Regulation 3Constitution of India, 1950 — Article 14, 16

High Courts22 Aug 1994

Alamuri Lalitha Devi Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1995) 1 ALT(Cri) 139 : (1994) 2 AnWR 358 : (1995) CriLJ 2127 : (1995) 1 DMC 217

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 498A

High Courts18 Aug 1994Allowed

Guntur Jamal Saida and Others Vs Govt. of A.P. and Others

Andhra Pradesh High Court · (1994) 3 ALT 251 : (1994) 2 APLJ 218

Andhra Pradesh Co-operative Societies Rules, 1964 — Rule 22, 22(3), 22(7), 22AAA, 22BConstitution of India, 1950 — Article 226

High Courts18 Aug 1994

Dr. R.A. Prasad and others Vs University of Health and Sciences and others

Andhra Pradesh High Court · AIR 1995 AP 116

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 14, 226PGM Regulations — Rule 6, 7