High Courts23 Feb 1996Allowed
New India Assurance Co. Ltd. and Another Vs Salapuriappa and Others
Andhra Pradesh High Court · (1997) ACJ 914
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1988 — Section 140, 144, 217
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1996
899 judgments · page 41 of 45
High Courts23 Feb 1996Allowed
New India Assurance Co. Ltd., City Branch and Another Vs Salapuriappa and Others
Andhra Pradesh High Court · (1996) 2 ALT 330
Motor Vehicles Act, 1939 — Section 92AMotor Vehicles Act, 1988 — Section 140
High Courts23 Feb 1996
The Special Deputy Collector, Reh.cum.L.A. Unit Vs Gattepalli Nagabhushanam and Others
Andhra Pradesh High Court · (1996) 3 ALT 580
Land Acquisition Act, 1894 — Section 23, 4(1)
High Courts23 Feb 1996
Bharat Heavy Electricals Ltd. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1996) 102 STC 345
Andhra Pradesh General Sales Tax Act, 1957 — Section 22Central Sales Tax Act, 1956 — Section 2, 3, 9(1), 9(2)
High Courts23 Feb 1996
Bharat Heavy Electricals Ltd. and Another Vs Commercial Tax Officer and Others
Andhra Pradesh High Court · (1996) 102 STC 367
Central Sales Tax Act, 1956 — Section 9Constitution of India, 1950 — Article 226, 269(1), 32
High Courts23 Feb 1996
New India Assurance Co. Ltd. and Others Vs Salapuriappa and Others
Andhra Pradesh High Court · (1997) 1 ACC 167
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1988 — Section 140, 144, 217
High Courts23 Feb 1996Dismissed
Mir Taher Ali Khan Vs Chairman, A.P. Housing Board and Others
Andhra Pradesh High Court · (1996) 2 ALT 674
High Courts22 Feb 1996Allowed
Sreedhar Finance Vs Jurra Lingayya and Another
Andhra Pradesh High Court · (1996) 2 ALT 979 : (1996) 2 CivCC 141
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 18 Rule 17A, Order 41 Rule 27
High Courts22 Feb 1996
Virat Crane Industries Limited Vs Commercial Tax Officer and Others
Andhra Pradesh High Court · (1996) 86 CompCas 587
Andhra Pradesh General Sales Tax Act, 1957 — Section 40, 42, 42A
High Courts22 Feb 1996Allowed
Gottipati Narasimhulu Naidu Vs Devineni Gangi Naidu and Others
Andhra Pradesh High Court · (2000) 2 ALT 591
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100
High Courts22 Feb 1996Allowed
I.B. Rajendra Prasad Vs The Director of Tribal Welfare and Others
Andhra Pradesh High Court · (1996) 2 ALT 862
Constitution of India, 1950 — Article 226
High Courts22 Feb 1996Allowed
Bandi Subhash Reddy and Others Vs K. Satyanarayana Reddy and Others
Andhra Pradesh High Court · (1996) 3 ALT 691
Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 91, 94
High Courts20 Feb 1996
Smt. K.N.V.M. Tayaru Vs State Transport Appellate Tribunal and Others
Andhra Pradesh High Court · (1996) 2 ALT 393
High Courts20 Feb 1996
B.N. Gunta Vs Puli Gopal Reddy and Another
Andhra Pradesh High Court · (1996) 2 ALD 686 : (1996) 2 ALT 927
Stamp Act, 1899 — Article 49, 77A
High Courts20 Feb 1996
Suryalatha Spinning Mills Ltd. and Another and Suryavanshi Finance and Investments and Others Vs Union of India and Another Prasad Acumeters Pvt. Ltd. and Another Vs Union of India and Others Quinn India Ltd. and Another Vs Union of India and Another
Andhra Pradesh High Court · (1997) 223 ITR 713 : (1997) 93 TAXMAN 310
Income Tax Act, 1961 — Section 115J, 115J(1), 115J(1A), 115J(2), 32
High Courts20 Feb 1996Dismissed
Smt. Shakuntala Bai Vs Maniamma
Andhra Pradesh High Court · (1996) 2 ALD 1093 : (1996) 2 ALT 923 : (1996) 2 APLJ 288 : (1996) 1 APLJ 288
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 20, 22
High Courts20 Feb 1996Allowed
The Chittoor District Co-op. Milk Producers Union Ltd., Milk Products Factory Vs C. Rajamma and Others
Andhra Pradesh High Court · (1996) 2 ALT 526
Constitution of India, 1950 — Article 226
High Courts19 Feb 1996
Smt. Ahalya Bai Vs Gangapur Shankaraiah and Others
Andhra Pradesh High Court · (1996) 4 ALT 922 : (1997) 3 CivCC 330
Evidence Act, 1872 — Section 110, 47, 67, 68Limitation Act, 1963 — Article 65, 27Registration Act, 1908 — Section 35
High Courts19 Feb 1996
Chitrani Cinema Vs Deputy Commercial Tax Officer
Andhra Pradesh High Court · (1996) 3 ALT 1129 : (1997) 106 STC 498
Andhra Pradesh Entertainment Tax Act, 1939 — Section 10(1), 16, 16(2), 3, 3(8)Andhra Pradesh Entertainment Tax Rules, 1939 — Rule 20
High Courts19 Feb 1996Allowed
Smt. S. Sreedevi Vs The A.P. Agricultural University and Another
Andhra Pradesh High Court · (1996) 2 ALD 286 : (1996) 2 ALT 402
Andhra Pradesh Agricultural University Regulations, 1979 — Regulation 6.1, 7.1, 7.2, 9.1, 9.2