High Courts22 Dec 1995
Golkonda Engineering Enterprises Ltd. Vs Ginni Vyappaar Ltd.
Andhra Pradesh High Court · (1997) 1 CompLJ 404
Companies Act, 1956 — Section 153, 17, 391, 391(2), 392
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1995
737 judgments · page 2 of 37
High Courts22 Dec 1995Allowed
Arikarevula Sanyasi Raju Vs The Branch Manager, State Bank of India and Others
Andhra Pradesh High Court · (1996) 1 ALT 348 : (1996) 2 LLJ 104
State Bank of India Employees Pension Fund Rules, 1955 — Rule 22(1), 24, 26
High Courts22 Dec 1995
N.T. Rama Rao Vs His Excellency the Governor of Andhra Pradesh and Others Gorantla Butchaiah Chowdary, Minister for Civil Supplies, Government of A.P. Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1995) 3 ALT 929
Constitution of India, 1950 — Article 122, 160, 163, 163(1), 164Members of Andhra Pradesh Legislative Assembly (Disqualification on ground of Defection) Rules, 1986 — Rule 2, 3(1)
High Courts21 Dec 1995
G. Somi Reddy Vs Smt. G. Sujatha and Another
Andhra Pradesh High Court · (1996) 1 ALT 782
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 24
High Courts21 Dec 1995
Mohd. Imthiazuddin and Others Vs E. Balaveera Raghavaiah
Andhra Pradesh High Court · (1996) 1 ALT 701 : (1996) CriLJ 1606
Constitution of India, 1950 — Article 215Transfer of Property Act, 1882 — Section 53
High Courts21 Dec 1995Allowed
Tadakamadla Mallaiah and Others Vs Gadegoni Narsaiah and Others
Andhra Pradesh High Court · (1996) 2 ALD 512 : (1996) 2 ALT 17
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 22 Rule 4
High Courts21 Dec 1995
Pratibha Packagings Vs Commercial Tax Officer, Tarnaka Circle, Secunderabad
Andhra Pradesh High Court · (1997) 104 STC 482
High Courts21 Dec 1995Dismissed
G. Satyanarayana Vs The Principal Director-in-Charge, National Institute of Small Industry Extension Training and Another
Andhra Pradesh High Court · (1996) 1 ALT 830
General Clauses Act, 1897 — Section 21
High Courts20 Dec 1995
Pachari Eswaramma Vs A.P.S.R.T.C. and Others
Andhra Pradesh High Court · (1997) 1 ACC 132
High Courts20 Dec 1995Allowed
Pachari Eswaramma Vs Andhra Pradesh State Road Transport Corporation and Others
Andhra Pradesh High Court · (1996) 1 ALT 364
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts20 Dec 1995
V. Gopal Reddy, Appellant Vs Andhra Pradesh State Financial Corporation and others
Andhra Pradesh High Court · AIR 1996 AP 280 : (1996) 1 ALT 500
Constitution of India, 1950 — Article 12, 226State Financial Corporations Act, 1951 — Section 29(1)
High Courts20 Dec 1995
Bhootati Konda Murugadu Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1996) 2 ALD 905 : (1996) 1 ALD(Cri) 660 : (1996) 2 ALT(Cri) 85 : (1996) CriLJ 3310
Criminal Procedure Code, 1973 (CrPC) — Section 104, 41, 41(1), 54, 55Penal Code, 1860 (IPC) — Section 332, 352, 353, 99
High Courts20 Dec 1995
The Oriental Insurance Co. Ltd. Vs Mukku Bullemma and Others
Andhra Pradesh High Court · (1996) 2 ALT 446
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1939 — Section 110DMotor Vehicles Act, 1988 — Section 144, 173, 173(2), 217, 217(1)
High Courts20 Dec 1995
Oriental Insurance Co. Ltd. Vs Mukku Bullemma and Others
Andhra Pradesh High Court · (1996) ACJ 1213
Civil Procedure Code, 1908 (CPC) — Section 109, 110General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1988 — Section 10, 144, 15, 173, 217
High Courts20 Dec 1995
Dr. Satyanarayana Vs University of Health Sciences and Others
Andhra Pradesh High Court · (1996) 1 ALT 642
Andhra Pradesh Admission to Post Graduate Medical Courses in Medical Colleges in University of Health Sciences Rules — Rule 11(1), 3, 3B
High Courts19 Dec 1995
Jalal Hussaini and Others Vs Syed Quadrathulla Hussaini and Others
Andhra Pradesh High Court · (1996) 2 ALD 458 : (1996) 2 ALT 364
Andhra Pradesh (Telangana Area) Atiyat Enquiries Act, 1952 — Section 10, 12, 13, 3ALimitation Act, 1963 — Article 100, 107, 113, 58, 65
High Courts19 Dec 1995
B. Satyanarayana Vs The Inspector of Vigilance Cell and Others
Andhra Pradesh High Court · (1996) 1 ALT 544 : (1996) CriLJ 1785
Constitution of India, 1950 — Article 21, 22, 22(5), 226Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1), 3(2), 7
High Courts19 Dec 1995
Smt. Sk. Khasim Bee Vs The State Election Commissioner and others
Andhra Pradesh High Court · AIR 1996 AP 324 : (1996) 1 ALT 76
Andhra Pradesh Panchayat Raj (Conduct of Election of Members and Sarpanch of Gram Panchayat, Members of Mandal Parishad and Members of Zilla Parishad) Rules, 1994 — Rule 2(2), 34, 34(7), 35, 35(4)Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 12, 2(2), 37, 45Andhra Pradesh Panchayat Raj Act, 1994 — Section 201, 211, 268
High Courts18 Dec 1995Dismissed
H.C. Narasimhaiah (J.Dr.) Vs Sri T.G. Vasantha Gupta (D.Hr.) and Others
Andhra Pradesh High Court · (1996) 2 ALD 981 : (1996) 2 ALT 744
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 34 Rule 5, Order 34 Rule 5(2)
High Courts18 Dec 1995Allowed
Mr. Naval Kishor Kaushik Vs Rashtriya Sanskrit Vidyapeetha
Andhra Pradesh High Court · (1996) 1 ALT 220 : (1996) 1 ALT 22
Constitution of India, 1950 — Article 14