High Courts20 Mar 1995
Battarusetti Chenna Kesavarao and Others Vs Government of Andhra Pradesh and Another
Andhra Pradesh High Court · (1995) 2 ALT 282
Constitution of India, 1950 — Article 14, 162, 309
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1995
737 judgments · page 32 of 37
High Courts20 Mar 1995
B. Seenaiah Vs Health University, Vijayawada and others
Andhra Pradesh High Court · AIR 1995 AP 181 : (1995) 1 ALT 638
Constitution of India, 1950 — Article 14, 226, 335, 342Evidence Act, 1872 — Section 115
High Courts20 Mar 1995
Kompally Ashok Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1995) CriLJ 2861
Penal Code, 1860 (IPC) — Section 302, 324, 325, 326, 34
High Courts20 Mar 1995
K. Sai Reddy and others Vs Deputy Executive Engineer, Irrigation and Command Area Development, Nampally, Hyderabad and others
Andhra Pradesh High Court · AIR 1995 AP 208 : (1995) 1 ALT 673 : (1995) 2 APLJ 174 : (1995) 1 APLJ 377
Constitution of India, 1950 — Article 19, 19(1), 21, 226, 300ALand Acquisition Act, 1894 — Section 4, 4(1)
High Courts20 Mar 1995
Vankayala Veeraraghavulu Vs Godavari Metral Rolling Mills Contractor''s Firm
Andhra Pradesh High Court · (1995) 2 ALT 227 : (1995) 2 APLJ 60
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3), 22, 23, 28
High Courts20 Mar 1995
Venkateswara Oil Mills Vs Chairman, State Level Committee and Others
Andhra Pradesh High Court · (1995) 98 STC 343
High Courts20 Mar 1995
Commissioner of Income Tax Vs Telangana Spinning and Weaving Mills Ltd.
Andhra Pradesh High Court · (1996) 218 ITR 342
Income Tax Act, 1961 — Section 28, 80J, 80J(1A), 80J(3)
High Courts20 Mar 1995Allowed
Danevath Jayaram and Others Vs The District Collector (Panchayat) and Others
Andhra Pradesh High Court · (1995) 1 ALT 795
Andhra Pradesh Gram Panchayats (Declaration of Village) Rules, 1994 — Rule 3, 9Andhra Pradesh Panchayat Raj Act, 1994 — Section 3(2)Constitution of India, 1950 — Article 14
High Courts18 Mar 1995
Thondepu Pharma Distributors Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1996) 218 ITR 694
Income Tax Act, 1961 — Section 256(2)
High Courts17 Mar 1995
Commissioner of Income Tax Vs Majjidunnisa Begum
Andhra Pradesh High Court · (1996) 221 ITR 189
Income Tax Act, 1961 — Section 14, 17United Nations (Privileges and Immunities) Act, 1947 — Article 5, 18
High Courts17 Mar 1995
COMMISSIONER OF INCOME TAX Vs SMT. MAJJIDUNNISA BEGUM.
Andhra Pradesh High Court · (1997) 137 CTR 263
Income Tax Act, 1961 — Section 18(b), 256(2)
High Courts16 Mar 1995
K. Chalapati Rao and Another Vs State Bank of India, Bombay and Others
Andhra Pradesh High Court · (1995) 2 ALT 367
Andhra Pradesh Revised Pension Rules, 1980 — Article 36, 45Constitution of India, 1950 — Article 14, 16, 21, 32, 39State Bank of India Act, 1955 — Section 43, 50, 50(1), 50(2)
High Courts16 Mar 1995
M/s. I.T.C. Ltd. Vs Deputy Chief Controller of Imports and Exports and others
Andhra Pradesh High Court · AIR 1996 AP 162 : (1995) 2 ALT 299(1) : (1996) 81 ELT 34
Constitution of India, 1950 — Article 12, 14, 19(1)Imports and Exports (Control) Act, 1947 — Section 3
High Courts16 Mar 1995
Indian Tobacco Company Ltd. Vs Dy. Chief Controller of Imports and Exports
Andhra Pradesh High Court · (1995) 2 ALT 299
Constitution of India, 1950 — Article 226
High Courts16 Mar 1995Allowed
ITC Ltd. Vs Dy. Chief Controller of Imports and Exports
Andhra Pradesh High Court · (1995) 2 ALT 299 : (1996) 66 ECR 229
Constitution of India, 1950 — Article 14, 19
High Courts16 Mar 1995Allowed
K. Unnikrishnan, Officer, Consultancy Cell, State Bank of Hyderabad and Others Vs State Bank of Hyderabad and Others
Andhra Pradesh High Court · (1996) 2 ALT 269
Constitution of India, 1950 — Article 16, 226
High Courts15 Mar 1995
M. Shiv Raj Vs The IX Metropolitan Magistrate, Hyderabad and Others
Andhra Pradesh High Court · (1995) 1 ALT 595 : (1995) 2 APLJ 125 : (1995) CriLJ 3272 : (1995) 2 DMC 1
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 397
High Courts15 Mar 1995
Bodepudi Seenu alias Sreenivasa Rao and Others Vs The State
Andhra Pradesh High Court · (1995) CriLJ 3331
Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
High Courts15 Mar 1995
Shaik Saidulu Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1995) 2 ALD 97 : (1995) 1 ALT(Cri) 620 : (1995) CriLJ 2984
Penal Code, 1860 (IPC) — Section 120
High Courts14 Mar 1995Allowed
Kum. A. Kalyani, minor, rep. by her mother, Smt. A. Jayasri Vs The Chairman, A.P. State Council of Higher Education and Others
Andhra Pradesh High Court · (1995) 1 ALT 654
Andhra Pradesh Educational Institutions (Regulation of Admission into Undergraduate Professional Courses through Common Entrance Test) Rules, 1993 — Rule 7(1), 7(13), 7(2), 7(4), 7(6)