COURT ARCHIVE

Andhra Pradesh High Court judgments, 1995

737 judgments · page 35 of 37

High Courts17 Feb 1995

Kakarla Krishnamurthy Vs Commissioner of Income Tax Kakarla Rajendra Vara Prasada Rao Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1996) 130 CTR 210 : (1995) 216 ITR 206 : (1996) 85 TAXMAN 41

Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(8), 143(1)

High Courts17 Feb 1995Allowed

Dr. S. Padma Rao Vs Radhu Ram (died) and Another

Andhra Pradesh High Court · (1995) 1 ALT 835 : (1995) 1 APLJ 219

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)

High Courts16 Feb 1995Dismissed

B. Veeraswamy Vs Large Sized Co-operative Society and Others

Andhra Pradesh High Court · (1995) 1 AnWR 237 : (1996) 2 LLJ 475

Andhra Pradesh Shops and Establishments Act, 1988 — Section 47, 47(6)Constitution of India, 1950 — Article 226

High Courts16 Feb 1995

Sunkoji Laxmana Chary Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1995) 1 ALT(Cri) 550 : (1995) CriLJ 2562 : (1996) 1 DMC 524

Penal Code, 1860 (IPC) — Section 304B

High Courts16 Feb 1995

Bhonagiri Saidamma Vs The Secretary, Govt. of A.P. Revenue (FFO) Department IV, SEcretariat, Hyderabad and another

Andhra Pradesh High Court · AIR 1995 AP 318 : (1995) 2 ALD 190 : (1995) 2 AnWR 258

Constitution of India, 1950 — Article 162, 226

High Courts14 Feb 1995Dismissed

K. Venkateswarlu Vs Nagarjuna Grameena Bank and Another

Andhra Pradesh High Court · (1995) 1 ALT 511 : (1995) 2 LLJ 492

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 145

High Courts13 Feb 1995Dismissed

Commissioner of Wealth Tax Vs Trustees of H.E.H. The Nizams Wedding Gifts Trust

Andhra Pradesh High Court · (1996) 85 TAXMAN 30

Wealth Tax Act, 1957 — Section 2, 21(1), 27(3), 5(1)(viii)

High Courts13 Feb 1995

Commissioner of Income Tax Vs Beehive Engineering Co. and Allied Industries (P.) Ltd.

Andhra Pradesh High Court · (1996) 136 CTR 321 : (1996) 221 ITR 561

Income Tax Act, 1961 — Section 28, 80HH

High Courts13 Feb 1995

M. Krishnam Raju, Asst. Technical Officer, Commercial Electronics Group, ECIL Vs The Electronics Corporation of India and Others

Andhra Pradesh High Court · (1995) 1 ALT 744

Industrial Disputes Act, 1947 — Section 2

High Courts13 Feb 1995

Commissioner of Wealth Tax Vs Trustees of H.E.H. The Nizam''s Wedding Gifts Trust

Andhra Pradesh High Court · (1995) 216 ITR 232

Wealth Tax Act, 1957 — Section 2, 21(1), 27, 27(3), 5(1)

High Courts10 Feb 1995Allowed

Maddu Tatha and Others Vs Uttaravilli Nagamani

Andhra Pradesh High Court · (1995) 1 ALT 766 : (1995) 1 APLJ 244

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 9, 96Constitution of India, 1950 — Article 162Contract Act, 1872 — Section 23

High Courts10 Feb 1995

Fishermen Co-operative Society Vs The Commissioner of Fisheries, A.P. and others

Andhra Pradesh High Court · AIR 1995 AP 163 : (1995) 1 ALT 440 : (1995) 1 ALT 438 : (1995) 2 APLJ 209

High Courts10 Feb 1995Allowed

Daniel Padma Rao Vs Herold Earnest Lawrence Davey

Andhra Pradesh High Court · (1995) 1 ALT 784

Civil Practice Rules — Rule 60Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2, Order 9 Rule 13Limitation Act, 1963 — Article 123, 127, 10, 11, 12

High Courts09 Feb 1995

Sri Parvati Parameswara Cables Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (1995) 1 ALT 727 : (1995) 2 APLJ 185 : (1995) 99 STC 110

Andhra Pradesh General Sales Tax Act, 1957 — Section 30B, 9, 9(2)

High Courts09 Feb 1995

Vangala Narasimhacharyulu Vs The State of A.P. and others

Andhra Pradesh High Court · AIR 1995 AP 220 : (1995) 1 ALT 371 : (1995) 1 APLJ 414

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 80, 80(1)

High Courts09 Feb 1995

Kum. K. Madhuri Vs University of Health Science, Gunadala, Vijayawada and others

Andhra Pradesh High Court · AIR 1995 AP 159

Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 3Constitution of India, 1950 — Article 14, 15(1)(2), 226

High Courts08 Feb 1995

T.S. Ramesh Chandra and others Vs Andhra Pradesh Agricultural University, Hyderabad

Andhra Pradesh High Court · AIR 1995 AP 343 : (1995) 1 ALT 275 : (1995) 1 APLJ 394

Andhra Pradesh Agricultural University Act, 1963 — Section 21, 22, 22(2), 23(2), 3Andhra Pradesh Agricultural University Admission to (P.G. Courses at M.Sc. Level) Regulations, 1989 — Regulation 2Constitution of India, 1950 — Article 14, 226, 371D

High Courts08 Feb 1995

Prakash Rathode, Vs Asifabad, Adilabad District and others

Andhra Pradesh High Court · AIR 1995 AP 157 : (1995) 1 ALT 535 : (1995) 1 APLJ 389

Andhra Pradesh Land Encroachment Act, 1905 — Section 10, 11, 12, 13, 14

High Courts08 Feb 1995

Jagnandan Mallik and Others Vs Accommodation Controller and Dy. Secretary to Government, General Administration (Accom. C) Department and Another

Andhra Pradesh High Court · (1995) 2 ALD 22 : (1995) 2 ALT 217 : (1995) 1 APLJ 312

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 3Evidence Act, 1872 — Section 116

High Courts07 Feb 1995

Commissioner of Income Tax Vs Moghul Durbar

Andhra Pradesh High Court · (1996) 130 CTR 200 : (1995) 216 ITR 301 : (1996) 85 TAXMAN 27

Income Tax Act, 1961 — Section 256(2), 69