High Courts05 Dec 1995Dismissed
G. Siva Kumar Vs State Election Commissioner and Others
Andhra Pradesh High Court · (1996) 1 ALT 798
Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 1994 — Rule 36Constitution of India, 1950 — Article 226
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1995
737 judgments · page 5 of 37
High Courts05 Dec 1995
Shaik Khadervali and Others Vs Regional Admission Committee, 1995-96 and Others
Andhra Pradesh High Court · (1996) 1 ALT 807
Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15, 3, 4Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts04 Dec 1995
Government of Andhra Pradesh and Another Vs A.B.C. (India) Limited
Andhra Pradesh High Court · (1996) 1 ALT 720
Arbitration Act, 1940 — Section 20
High Courts04 Dec 1995Allowed
P. Rama Rao and Another Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (1996) 1 ALT 100
Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 35AConstitution of India, 1950 — Article 14, 245Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 11, 12, 13(1), 15
High Courts04 Dec 1995
Sri Bhaskar Fertilizers and Others Vs Dinkal Agro Chemicals (P) Ltd.
Andhra Pradesh High Court · (1996) 1 ALD 147 : (1996) 1 ALD(Cri) 398 : (1996) 1 ALT(Cri) 144 : (1996) CriLJ 1103
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts04 Dec 1995Dismissed
Ch. Banu Prasad and Another Vs Pingali Subba Rao and Others
Andhra Pradesh High Court · (1999) 2 ALT 382
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts04 Dec 1995Dismissed
Smt. Bhagi Bai Vs Swastik Roller Flour Mills and Others
Andhra Pradesh High Court · (1996) 3 ALT 941
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)
High Courts04 Dec 1995Dismissed
Manali Industries Vs Siddi Vinayak Synthetics (P) Ltd.
Andhra Pradesh High Court · (1996) 1 ALT 582 : (1996) 1 ALT 58 : (1997) 3 CivCC 355
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5), Order 37 Rule 3(6), Order 37 Rule 3(7), Order 37 Rule 7, 115
High Courts01 Dec 1995
Meesa Varalakshmi Vs The Andhra Pradesh State Consumer Disputes Redressal Commission, Eruvaka Building, Khairatabad, Hyderabad, The Station House Officer, Police Station, (Town) Kodad, Nalgonda District, The Superintendent of Police, Nalgonda District, Nalgonda, M. Anuradha, M. Buchamma, K. Satyanarayana, K. Malikarjune Rao, G. Kusuma Kumari, G. Samrajyam and G. Bapaiah Meesa Varalakshmi Vs The Andhra Pradesh State Consumer Disputes Redressal Commission, Eruvaka Building, Khairatabad, Hyderabad, The Station House Officer, Police Station, (Town) Kodad, Nalgonda District, The Superintendent of Police, Nalgonda District, Nalgonda and Vemure Bharathi
Andhra Pradesh High Court · (1995) 12 AP CK 0053
Consumer Protection Act, 1986 — Section 19, 27Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts01 Dec 1995Allowed
The District and Sessions Judge and Another Vs T. Madhava Rao
Andhra Pradesh High Court · (1996) 1 ALT 195
Constitution of India, 1950 — Article 14, 226
High Courts30 Nov 1995Dismissed
B. Issac Prabhakar (Petitioner in W.P.22286/95) and E. Lokendranath (Petitioner in W.P.22484/95) Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1995) 3 ALT 695
Andhra Pradesh State Road Transport Corporation Rules, 1958 — Rule 4Constitution of India, 1950 — Article 14, 16, 19, 309, 310Road Transport Corporations Act, 1950 — Section 5(2), 8(1), 8(2)
High Courts30 Nov 1995Allowed
Inspector General of Police, Southern Sector, CRPF Vs Lnk S.C. Sharma
Andhra Pradesh High Court · (1996) 1 ALT 474
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15Constitution of India, 1950 — Article 311
High Courts29 Nov 1995
Subba Lakshmi Vs Hon''ble Labour Court-III, Hyderabad
Andhra Pradesh High Court · (1996) 1 ALT 699
Industrial Disputes Act, 1947 — Section 2
High Courts29 Nov 1995Allowed
Julekha Bee and Others Vs O. Bali Reddy and Another
Andhra Pradesh High Court · (1996) 1 ALT 730
Motor Vehicles Act, 1939 — Section 110A, 173, 92A
High Courts29 Nov 1995Allowed
Dr. U. Ramakrishna and Others Vs Registrar, University of Health Sciences and Others
Andhra Pradesh High Court · (1996) 3 ALT 28
Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15, 2, 3
High Courts28 Nov 1995Allowed
Kamala Bai Marda and Another Vs R. Venkat Rajaiah (Died) per LRs
Andhra Pradesh High Court · (1996) 1 ALT 852
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(4), 2
High Courts28 Nov 1995
Gedela Suryanarayana Vs Chairman, Visakhapatnam Port Trust and Another
Andhra Pradesh High Court · (1996) 1 ALD 229 : (1995) 3 ALT 846
Constitution of India, 1950 — Article 16(4), 226, 335, 46
High Courts28 Nov 1995
H.M.T. Ltd. and Others Vs M. Chandrasekhar and Others etc.
Andhra Pradesh High Court · (1995) 11 AP CK 0080
Constitution of India, 1950 — Article 14, 39
High Courts28 Nov 1995Dismissed
Cheepinapi Venkata Subbamma Vs Chejerla Naraiah and Others
Andhra Pradesh High Court · (1996) 4 ALD 625 : (1996) 1 ALT 50 : (1996) 1 CivCC 664
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts28 Nov 1995
HMT Ltd. and Others Vs M. Chandrasekhar and Others
Andhra Pradesh High Court · (1995) 11 AP CK 0063
Industrial Disputes Act, 1947 — Section 2, 25B, 25G, 25H, 25N