COURT ARCHIVE

Andhra Pradesh High Court judgments, 1995

737 judgments · page 6 of 37

High Courts28 Nov 1995

T. Rajender Singh Vs Maya Devi alias Gayatri and Others

Andhra Pradesh High Court · (1996) 1 ALD(Cri) 883 : (1996) 1 ALT 928 : (1996) 1 APLJ 318 : (1996) CriLJ 2384 : (1996) 2 DMC 362 : (1996) 3 RCR(Criminal) 246

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 127

Read judgment

High Courts28 Nov 1995

Lalitha Bai Vs The Union of India (UOI)

Andhra Pradesh High Court · (1996) 1 ALT 568

Open Lines (Indian Railways) General Rules, 1929 — Rule 115, 131Railways (Open Lines) General Rules, 1976 — Rule 4.35, 4.50

Read judgment

High Courts28 Nov 1995Allowed

The Secretary to Government of Andhra Pradesh, Tribal Welfare Department and Another Vs Mahmood Ahmed

Andhra Pradesh High Court · (1995) 3 ALT 679

Constitution of India, 1950 — Article 310, 311

Read judgment

High Courts27 Nov 1995Allowed

Rajappa Kawati Vs G. Hanumantha Rao and Others

Andhra Pradesh High Court · (1995) 3 ALT 878

Motor Vehicles Act, 1988 — Section 104

Read judgment

High Courts27 Nov 1995

A. Seshapathi Vs The Divisional Manager, APSRTC and Others

Andhra Pradesh High Court · (1996) 1 ALT 491 : (1996) 2 LLJ 185

Constitution of India, 1950 — Article 14, 226

Read judgment

High Courts27 Nov 1995

Goodhealth Agro Tech. Ltd. Vs Commercial Tax Officer and Another

Andhra Pradesh High Court · (1996) 3 ALT 251 : (1996) 102 STC 226

Andhra Pradesh General Sales Tax Act, 1957 — Section 29(6A)Bangalore Municipal Corporation Act, 1949 — Section 98(2)

Read judgment

High Courts27 Nov 1995Allowed

T. Bhanumathi Vs R. Hanumantha Rao (died) and Others

Andhra Pradesh High Court · (1996) 1 ALT 52 : (1996) 1 CivCC 623

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 115

Read judgment

High Courts24 Nov 1995

A. Hemalatha Vs Convenor (D.E.O.) District Selection Committee and Others

Andhra Pradesh High Court · (1996) 1 ALT 566

Constitution of India, 1950 — Article 14, 226

Read judgment

High Courts24 Nov 1995

Commissioner of Income Tax Vs A. Nageshwara Rao (HUF) and Annapurna Pictures (P.) Ltd.

Andhra Pradesh High Court · (1997) 226 ITR 818

Income Tax Act, 1961 — Section 256(2)

Read judgment

High Courts24 Nov 1995Allowed

Mohd. Ibrahim and Another Vs The Secretary to the Government of India, Ministry of Defence and Others

Andhra Pradesh High Court · (1996) 2 ALT 950

Evidence Act, 1872 — Section 114Limitation Act, 1963 — Article 65

Read judgment

High Courts23 Nov 1995

Sudha Nagaraj K. Vs Chief Manager, Andhra Bank and Another

Andhra Pradesh High Court · (1996) 2 ALT 293

Read judgment

High Courts23 Nov 1995

Samba Siva Rao P. and Others Vs Registrar, Andhra Pradesh High Court, Hyderabad and Another

Andhra Pradesh High Court · (1995) 11 AP CK 0060

Constitution of India, 1950 — Article 311

Read judgment

High Courts23 Nov 1995

Raj Trading Corporation Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1996) 102 STC 601

Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4), 14(8)(1), 7A(2)

Read judgment

High Courts23 Nov 1995

Central Bank Executor and Trustee Co. Ltd. Vs Magna Hard Temp Ltd.

Andhra Pradesh High Court · (1996) 2 ALD 192 : (1997) 89 CompCas 40

Companies Act, 1956 — Section 2(30), 633, 633(1), 633(2)

Read judgment

High Courts23 Nov 1995Dismissed

Smt. B. Geethanjali Vs The Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (1996) 1 ALT 662

Constitution of India, 1950 — Article 226Urban Development Authority Zoning Regulations, 1981 — Regulation 12, 9.2.3.

Read judgment

High Courts23 Nov 1995

Quinn India Limited Vs Government of Andhra Pradesh and Another

Andhra Pradesh High Court · (1996) 103 STC 264

Andhra Pradesh General Sales Tax (Amendment) Act, 1985 — Section 5Andhra Pradesh General Sales Tax Act, 1957 — Section 2Constitution of India, 1950 — Article 286

Read judgment

High Courts22 Nov 1995