High Courts25 Jul 1995
Jitendra Palnitker Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1995) 3 ALD 80 : (1995) 2 ALT(Cri) 195 : (1995) 2 APLJ 282 : (1996) CriLJ 105
Criminal Procedure Code, 1973 (CrPC) — Section 482
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1995
737 judgments · page 23 of 37
High Courts25 Jul 1995Dismissed
Major Thakur Singh Kaundal Vs Military Secretary, Army Headquarters and Others
Andhra Pradesh High Court · (1996) 1 ALT 337
Constitution of India, 1950 — Article 226
High Courts24 Jul 1995
Bikkasani Satyanarayana Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1996) 1 ALT(Cri) 237 : (1996) CriLJ 1435
Andhra Pradesh Excise Act, 1968 — Section 34Constitution of India, 1950 — Article 20
High Courts24 Jul 1995Allowed
State Bank of India, Industrial Area Branch Vs The Presiding Officer, Debts Recovery Tribunal
Andhra Pradesh High Court · (1995) 2 ALT 675
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(3), 19(4)
High Courts21 Jul 1995Allowed
G. Venkata Narasaiah Vs G. Lakshmi Kantaiah (died) and Others
Andhra Pradesh High Court · (1996) 2 ALD 910 : (1995) 3 ALT 605
Transfer of Property Act, 1882 — Section 58
High Courts21 Jul 1995
Andhra Pradesh State Electricity Employees Union and Another Vs Commissioner of Labour, Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1995) 2 ALD 723 : (1995) 2 ALT 666 : (1996) 85 CompCas 625(1) : (1996) 1 LLJ 939
Andhra Pradesh Factories Rules, 1950 — Rule 103Factories Act, 1948 — Section 2(1), 62Industrial Disputes Act, 1947 — Section 2(1)
High Courts21 Jul 1995
Puvvada Nageswara Rao and Others Vs The Land Acquisition Officer and Revenue Divisional Officer
Andhra Pradesh High Court · (1996) 1 ALT 37
Land Acquisition Act, 1894 — Section 23(1), 23(1A), 4(1)
High Courts21 Jul 1995
Master Kartik being Minor rep. by his Father and Others Vs A.P. State Electricity Board and Another
Andhra Pradesh High Court · (1997) 1 ACC 619
Constitution of India, 1950 — Article 21, 226Electricity (Supply) Act, 1948 — Section 26Electricity Act, 1910 — Section 37
High Courts21 Jul 1995
State of Andhra Pradesh and Another Vs P.L. Raju and Company
Andhra Pradesh High Court · (1996) 1 ALT 144 : (1996) 1 APLJ 374 : (1996) 2 ARBLR 629
Arbitration Act, 1940 — Section 30, 33, 8Contract Act, 1872 — Section 19, 73
High Courts21 Jul 1995
Commissioner of Income Tax Vs Abhirami Cotton Mills (P) Ltd.
Andhra Pradesh High Court · (1996) 220 ITR 84
Income Tax Act, 1961 — Section 101, 145, 28, 80J, 80J(4)
High Courts21 Jul 1995
The Superintending Engineer and Another Vs International Constructions Company
Andhra Pradesh High Court · (1996) 2 ALT 572
Arbitration Act, 1940 — Section 2, 41Civil Procedure Code, 1908 (CPC) — Section 21
High Courts21 Jul 1995
Master Kartik being minor rep. by his father and Others Vs A.P. State Electricity Board and Another
Andhra Pradesh High Court · (1996) 1 ALT 299
Constitution of India, 1950 — Article 226Electricity Rules, 1956 — Rule 80, 80(2)
High Courts21 Jul 1995
Radhika Thirumalai A. Vs Hindustan Aeronautics Limited
Andhra Pradesh High Court · (1995) 2 ALT 699
Constitution of India, 1950 — Article 14, 141, 142(1), 144, 226Recruitment and Promotion Rules, 1964 — Rule 78.3
High Courts20 Jul 1995Dismissed
Chandrapalaka Prabhakar Vs Chandrapalka Sadanandam
Andhra Pradesh High Court · (1997) 4 ALT 689
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 96Limitation Act, 1963 — Section 14(2)
High Courts20 Jul 1995Dismissed
The Union of India (UOI) and Others Vs P. Kameswar Rao, Contractor
Andhra Pradesh High Court · (1995) 3 ALT 451 : (1995) 2 APLJ 4373
Arbitration Act, 1940 — Section 20Limitation Act, 1963 — Article 137
High Courts20 Jul 1995Dismissed
Yamsani Janamma Vs Yamsani Veeresham
Andhra Pradesh High Court · (1996) 1 DMC 654
Hindu Marriage Act, 1955 — Section 13(1A)
High Courts20 Jul 1995
Mayuri Granites Vs Venkateswara Granites
Andhra Pradesh High Court · (1995) 2 ALT 591
Civil Procedure Code, 1908 (CPC) — Section 148A(3), 148A(4)
High Courts20 Jul 1995
Commissioner of Income Tax Vs Telangana Spinning and Weaving Mills Ltd.
Andhra Pradesh High Court · (1996) 134 CTR 346 : (1996) 86 TAXMAN 93
Income Tax Act, 1961 — Section 80J, 80J(1A), 80J(3)
High Courts19 Jul 1995
Dr. K. Subramanyam Reddy Vs Sri Venkateswara University and Another
Andhra Pradesh High Court · (1995) 3 ALT 386 : (1995) 2 APLJ 432
Constitution of India, 1950 — Article 12, 14, 16, 16(1), 21Limitation Act, 1963 — Article 113
High Courts18 Jul 1995Dismissed
Seetarama General Stores Agencies Vs K.S. Sivaramaiyer (died) by LRs.
Andhra Pradesh High Court · (1995) 3 ALT 531
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, 151