High Courts04 Jul 1995
Surya and Co. Vs Special Assistant Commercial Tax Officer and Another
Andhra Pradesh High Court · (1998) 111 STC 768
Andhra Pradesh General Sales Tax Act, 1957 — Section 25, 30, 30(1), 32, 32(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1995
737 judgments · page 26 of 37
High Courts03 Jul 1995
Sri Sri Sri Jagannatha Swamy Varu, rep. by Executive Officer, H.R.C.E. Vs Vana Venugopalanaidu and Others
Andhra Pradesh High Court · (1996) 2 ALT 561
Civil Procedure Code, 1908 (CPC) — Section 11Land Acquisition Act, 1894 — Section 30
High Courts03 Jul 1995
Commissioner of Income Tax Vs Tirumala Bricks and Tiles Factory
Andhra Pradesh High Court · (1996) 217 ITR 547
Income Tax Act, 1961 — Section 28
High Courts03 Jul 1995
R.B. Bharatha Charyulu Vs R.B. Alivelu Manga Thayaru
Andhra Pradesh High Court · AIR 1996 AP 238
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 16 Rule 1, Order 41 Rule 27, Order 9 Rule 13Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts03 Jul 1995Allowed
Vijaya Laxmi Vs V. Vijaya Kumar
Andhra Pradesh High Court · (1995) 2 ALT 712 : (1995) 2 APLJ 275 : (1996) 2 CivCC 28 : (1996) 1 DMC 218
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts29 Jun 1995
D. Suryanarayana Murty Vs State Bank of Hyderabad and Others
Andhra Pradesh High Court · (1995) 2 ALT 742 : (1996) 1 LLJ 784
High Courts29 Jun 1995Allowed
Jangala Nageswara Rao Vs The Executive Officer, Gram Panchayat
Andhra Pradesh High Court · (1995) 2 ALD 345 : (1995) 2 ALT 488 : (1995) 2 APLJ 166
Andhra Pradesh Gram Panchayat Building Rules, 1972 — Rule 11, 12, 9Constitution of India, 1950 — Article 14
High Courts28 Jun 1995Dismissed
Pabba Ramesh Vs State of A.P., Panchayat Raj, Rural Development and Relief Departments and Others G. Prasad Vs The Govt. of A.P. and Others
Andhra Pradesh High Court · (1995) 3 ALT 508 : (1995) 2 APLJ 411
Andhra Pradesh Gram Panchayats (Declaration of Village) Rules, 1994 — Rule 10Andhra Pradesh Panchayat Raj Act, 1994 — Section 3(2)Constitution of India, 1950 — Article 226
High Courts28 Jun 1995
Andhra Pradesh State Road Transport Corporation Employees Union Vs Andhra Pradesh State Road Transport Corporation
Andhra Pradesh High Court · (1995) 2 ALD 574 : (1995) 2 ALT 761
Industrial Disputes Act, 1947 — Section 12(3)
High Courts28 Jun 1995Dismissed
Rajini Enterprises Vs Commissioner of Commercial Taxes
Andhra Pradesh High Court · (2003) 133 STC 262
High Courts27 Jun 1995Allowed
Vasant Rao and Others Vs Farooq-Ali and Others
Andhra Pradesh High Court · (1995) 3 ALT 1 : (1996) 1 DMC 48
Hindu Minority and Guardianship Act, 1956 — Section 11Limitation Act, 1963 — Article 58, 65, 6, 7Transfer of Property Act, 1882 — Section 53, 53A, 54
High Courts26 Jun 1995
Depot Manager, Andhra Pradesh State Road Transport Corporation, Uppal Depot Vs Presiding Officer, Addl. Industrial Tribunal-cum-Additional Labour Court and Another
Andhra Pradesh High Court · (1995) 2 ALT 768
High Courts26 Jun 1995
Priyadarshini Cement Ltd. Vs Srinivasa Rao Jayanthi and Another
Andhra Pradesh High Court · (1995) 2 ALD 540 : (1995) 2 ALT 619 : (1995) 2 APLJ 383
Industrial Disputes Act, 1947 — Section 11A
High Courts26 Jun 1995
S. Fakruddin and Others Vs The Govt. of A. P. and Others
Andhra Pradesh High Court · AIR 1996 AP 37 : (1995) 2 ALT 439
Andhra Pradesh Panchayat Raj (Amendment) Act, 1995 — Section 7, 9Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 1994 — Rule 4(2)Andhra Pradesh Panchayat Raj (Reservation of Seats of Ward Members and Offices of Sarpanchas of Gram Panchayats) Rules, 1995 — Rule 8
High Courts23 Jun 1995
R. Saibaba Vs Andhra Pradesh State Road Transport Corporation Hyderabad and Another
Andhra Pradesh High Court · (1995) 2 ALD 541 : (1995) 2 ALT 772 : (1995) 2 APLJ 278
Constitution of India, 1950 — Article 14
High Courts23 Jun 1995Allowed
The Registrar, High Court of A.P. and Another Vs B. Sanjeevaiah
Andhra Pradesh High Court · (1995) 2 ALT 789
Andhra Pradesh Civil Services (Conduct) Rules, 1964 — Rule 3Civil Practice Rules and Circular Orders — Rule 225, 226, 227, 228, 229Constitution of India, 1950 — Article 226
High Courts22 Jun 1995
Commissioner of Wealth Tax Vs P. Babul Reddy
Andhra Pradesh High Court · (1996) 132 CTR 548 : (1996) 218 ITR 625
Income Tax Act, 1961 — Section 28Wealth Tax Act, 1957 — Section 27(1), 5(1)
High Courts22 Jun 1995
Dr. M. Ranganatham Vs University of Health Sciences, Vijayawada and another
Andhra Pradesh High Court · AIR 1995 AP 341 : (1995) 2 ALT 755
Constitution of India, 1950 — Article 226
High Courts21 Jun 1995Dismissed
Harayana Steel Industries Vs Govt. of A.P. and Others
Andhra Pradesh High Court · (1995) 2 ALD 682 : (1995) 2 ALT 659
Central Sales Tax Act, 1956 — Section 15
High Courts21 Jun 1995
Sudhakar Oil Traders Vs Assistant Commercial Tax Officer and Another
Andhra Pradesh High Court · (1995) 2 ALT 570 : (1995) 99 STC 401
Andhra Pradesh General Sales Tax Act, 1957 — Section 11, 12, 12(1), 12(10), 12(12)