High Courts01 Sept 1995Dismissed
Kedari Peda Achaiah Vs Gunukula Jayabalamma and Others
Andhra Pradesh High Court · (1995) 3 ALT 529
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1995
737 judgments · page 18 of 37
High Courts31 Aug 1995Allowed
Shaik Nabi and Others Vs Smt. N. Parijatha and Others
Andhra Pradesh High Court · (1995) 3 ALD 1119 : (1995) 3 ALT 304
Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 7Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 19, 19(1), 19(2), 28, 32Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts31 Aug 1995
Navodaya Traders Vs Commissioner, Commercial Taxes, Andhra Pradesh
Andhra Pradesh High Court · (1998) 111 STC 125
High Courts31 Aug 1995
Hyderabad Steel Tubes Pvt. Ltd. Vs Aktar Begum and Others
Andhra Pradesh High Court · (1997) ACJ 1011 : (1996) 1 ALD 913 : (1996) 1 ALT 628
Workmens Compensation Act, 1923 — Section 30(1)
High Courts30 Aug 1995Dismissed
V.C. Rajan and Another Vs The Presiding Officer of General Court Martial and Others
Andhra Pradesh High Court · (1996) 1 ALT 745
Army Act, 1950 — Section 153, 154, 164(2)Army Rules, 1954 — Rule 147Constitution of India, 1950 — Article 226
High Courts28 Aug 1995
Mica Trading Corporation of India Ltd. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1996) 100 STC 142
Central Sales Tax Act, 1956 — Section 5(3)
High Courts28 Aug 1995
Commissioner of Income Tax Vs United Housing Corporation
Andhra Pradesh High Court · (1996) 221 ITR 105
Income Tax Act, 1961 — Section 22, 256, 256(2)
High Courts28 Aug 1995Dismissed
The Director of Agriculture Vs The Commissioner of Civil Supplies (Appeal) and Ex-Officio Secretary to Government, Food and Civil Supplies Department and Others
Andhra Pradesh High Court · (1996) 1 ALD(Cri) 493 : (1996) 1 ALT 510
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 6A
High Courts28 Aug 1995
D. Subhash Chandra Bose Babu Vs Andhra Pradesh State Electricity Board, Hyderabad and Another
Andhra Pradesh High Court · (1995) 3 ALT 37 : (1996) 1 LLJ 726
High Courts25 Aug 1995Allowed
Rahim Khan and Others Vs Masjid Managing Committee
Andhra Pradesh High Court · (1996) 1 ALT 689
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts25 Aug 1995Dismissed
K. Venkateshwar Rao Vs Gouru Gouramma and Others
Andhra Pradesh High Court · (1996) 2 ACC 158 : (1996) 1 ACC 330 : (1996) ACJ 1087 : (1995) 3 ALT 43 : (1995) 2 APLJ 294
Motor Vehicles Act, 1939 — Section 110A, 92A
High Courts25 Aug 1995Allowed
Hindustan Petroleum Corporation Limited Vs V.D. Swami and Company Ltd. and Another
Andhra Pradesh High Court · (1996) 2 ALT 510
Arbitration Act, 1940 — Section 20, 30
High Courts25 Aug 1995
K. Venkateshwar RAO Vs Gouru Gouramma and Others
Andhra Pradesh High Court · (1997) 2 ACC 253
Motor Vehicles Act, 1939 — Section 110A, 92A
High Courts24 Aug 1995Dismissed
G. Gurucharanam Vs R. Venkat Rao and Others
Andhra Pradesh High Court · (1996) 1 ALT 516
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts24 Aug 1995Dismissed
Koparowthu Krishna Rao Vs Karlapudi Satya Krishna Vara Prasada Rao
Andhra Pradesh High Court · (1996) 1 ALT 561
Evidence (Amendment) Act, 1972 — Section 45Evidence Act, 1872 — Section 73
High Courts24 Aug 1995
Commissioner of Income Tax Vs Om Trading Co.
Andhra Pradesh High Court · (1996) 132 CTR 514 : (1996) 220 ITR 149 : (1996) 87 TAXMAN 366
Income Tax Act, 1961 — Section 256
High Courts24 Aug 1995Allowed
Loya Nagapatharaju and Others Vs Loya Gangamma
Andhra Pradesh High Court · (1995) 3 ALT 873
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
High Courts24 Aug 1995Dismissed
Commissioner, Tirupathi Municipality Vs M. Srinivasalu and Others
Andhra Pradesh High Court · (1995) 3 ALT 26 : (1995) 2 LLJ 1028
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 33C(2)
High Courts23 Aug 1995
Commissioner of Income Tax Vs Warangal District Development Fund Council
Andhra Pradesh High Court · (1996) 218 ITR 361
Income Tax Act, 1961 — Section 11(2), 139, 139(1), 139(4), 256
High Courts23 Aug 1995Allowed
Assistant General Manager, (OSD) Vs Mahalakshmi Legal and Tax Consultancy Services
Andhra Pradesh High Court · (1996) 4 ALD 247 : (1996) 3 ALT 749 : (1995) 2 APLJ 73
Telegraph Rules, 1951 — Rule 443