COURT ARCHIVE

Andhra Pradesh High Court judgments, 1995

737 judgments · page 15 of 37

High Courts22 Sept 1995

The Divisional Forest Officer Vs The Principal Subordinate Judge and Others

Andhra Pradesh High Court · (1995) 3 ALT 324 : (1995) 2 APLJ 439

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 39 Rule 3A, 115, 99Constitution of India, 1950 — Article 227

High Courts21 Sept 1995Allowed

Kollipara Veera Raghavamma and Another Vs S. Raghavaraju and Others

Andhra Pradesh High Court · (1996) 3 ALT 483

Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 517Motor Vehicles Act, 1988 — Section 110B, 166

High Courts21 Sept 1995Dismissed

Ch. Satvanarayana Vs Smt. Kistamma

Andhra Pradesh High Court · (1995) 09 AP CK 0060

High Courts21 Sept 1995Dismissed

Malleddi Prakasarao Vs Margani Prem Gowri Devi

Andhra Pradesh High Court · (1995) 3 ALT 771

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 22

High Courts21 Sept 1995Dismissed

Sri Chintala Satyanarayana Vs Smt. Chintala Kistamma

Andhra Pradesh High Court · (1996) 3 ALT 22

High Courts21 Sept 1995

B. Venkatakrishnaiah Vs Director of School Education, Govt. of Andhra Pradesh, Hyderabad and others

Andhra Pradesh High Court · AIR 1996 AP 108 : (1998) 2 AnWR 703

Andhra Pradesh Education Act, 1982 — Section 24, 24(2), 24(3)(b), 24(4), 24(6)Constitution of India, 1950 — Article 14, 30

High Courts18 Sept 1995

Thangamma Mathew Musarip Arambil and Others Vs Mummidiv Arapu Venkata Narasimha Rao and Others

Andhra Pradesh High Court · (1998) 1 ACC 324

Evidence Act, 1872 — Section 114

High Courts18 Sept 1995

Commissioner of Income Tax Vs Padma S. Acharya and Others

Andhra Pradesh High Court · (1996) 218 ITR 215

Income Tax Act, 1961 — Section 256(2)

High Courts18 Sept 1995

Hindusthan Petroleum Corporation Ltd. Vs Totaram Muralilal and Sons

Andhra Pradesh High Court · (1996) 1 ALT 190

ESSO (Acquisition of Undertakings in India) Act, 1974 — Section 5, 5(2), 7, 7(3)

High Courts18 Sept 1995Dismissed

Tanuku Taluka Rice Millers and Dealers Association Vs The A.P. State Electricity Board and Another

Andhra Pradesh High Court · (1996) 1 ALT 7 : (1995) 2 APLJ 506

Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 49

High Courts18 Sept 1995

Depot Manager, A.P.S.R.T.C. Vs Industrial Tribunal-cum-Labour Court and Others

Andhra Pradesh High Court · (1996) 1 ALT 743

High Courts18 Sept 1995

Thangamma Mathew Musariparambil and Others Vs Mummidivarapu Venkata Narasimha Rao and Others

Andhra Pradesh High Court · (1995) 3 ALT 292 : (1995) 2 APLJ 364

Evidence Act, 1872 — Section 114Motor Vehicles Act, 1939 — Section 110B

High Courts15 Sept 1995

P. Raju Vs The Managing Director, The Chittoor Co-operative Sugars Ltd. and Another

Andhra Pradesh High Court · (1996) 1 ALT 827

Motor Vehicles Act, 1988 — Section 166, 173

High Courts15 Sept 1995

Parvathi Vs The Commissioner of Police and Others

Andhra Pradesh High Court · (1995) 3 ALD 654 : (1995) 3 ALT 521 : (1996) CriLJ 281

Criminal Procedure Code, 1973 (CrPC) — Section 109, 41

High Courts15 Sept 1995

Chief Engineer, Central Zone, Andhra Pradesh State Electricity Board, Vijaywada and Others Vs K. Naga Hema

Andhra Pradesh High Court · (1996) 1 ALT 40 : (1995) 2 APLJ 415 : (1996) 73 FLR 1655 : (1996) 1 LLJ 1121

Constitution of India, 1950 — Article 14, 16(1), 21

High Courts15 Sept 1995

Totasri Rajani Vs Superintendent of Police, Nalgonda and Others

Andhra Pradesh High Court · (1996) 2 ALD 850 : (1996) 1 ALD(Cri) 636 : (1995) 3 ALT 479 : (1996) CriLJ 436

Criminal Procedure Code, 1973 (CrPC) — Section 156, 173, 200Penal Code, 1860 (IPC) — Section 354, 376

High Courts15 Sept 1995

Union of India (UOI), Ministry of Home Affairs and Others Vs Mr. A.S. Bhatti, Ex. Asst. Commandent, CISF Unit, Visakhapatnam Port Trust

Andhra Pradesh High Court · (1995) 3 ALT 436

Central Civil Services (Pension) Rules, 1972 — Rule 48

High Courts15 Sept 1995

Agricultural Market Committee Vs M.R.K. Chowdary and Another

Andhra Pradesh High Court · (1996) 1 ALT 478

Land Acquisition (Amendment) Act, 1984 — Section 23, 23(1A), 4(1)

High Courts14 Sept 1995Dismissed

Bakka Venkamma Vs Deepa Narisi Reddy and Others

Andhra Pradesh High Court · (1995) 3 ALT 317

Motor Vehicles (Amendment) Act, 1994 — Section 53Motor Vehicles Act, 1939 — Section 110A(3)Motor Vehicles Act, 1988 — Section 166, 166(3)

High Courts14 Sept 1995Allowed

P.V. Satyanarayana Raju Vs Kanumuri Janakirama Raju and Others

Andhra Pradesh High Court · (1996) 1 ALT 225

Andhra Pradesh Vacant Lands in Urban Areas (Probibition of Alienation) Act, 1972 — Section 3, 4(1)Urban Land (Ceiling and Regulation) Act, 1976 — Section 26, 4(1), 6