High Courts01 Feb 1996Allowed
D. Mutyalu Vs G. Kanakam
Andhra Pradesh High Court · (1996) 3 ALT 291
Benami Transactions (Prohibition) Act, 1988 — Section 4(2)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1996
899 judgments · page 44 of 45
High Courts31 Jan 1996
K. Tata Babu Vs The Board of Management, District Co-op. Central Bank Limited and Another
Andhra Pradesh High Court · (1996) 1 ALT 704
Constitution of India, 1950 — Article 12, 226
High Courts31 Jan 1996
Devarakonda Rajesh Babu Vs Nizam Institute of Medical Sciences, Hyderabad and others
Andhra Pradesh High Court · AIR 1996 AP 266
Andhra Pradesh Educational Institutions Regulations of (Amendment) Order, 1991 — Rule 7Constitution of India, 1950 — Article 226
High Courts31 Jan 1996
M/s. Andhra Ferro Alloys (Pvt.) Ltd. Vs A.P. State Electricity Board and others
Andhra Pradesh High Court · AIR 1996 AP 362
Andhra Pradesh Land Revenue (Additional Assessment) and Cess Revision (Amendment) Act, 1962 — Section 3, 4Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 13, 14, 49, 49(1), 49(2)(a)
High Courts30 Jan 1996
Avula Parvathamma and Others Vs New India Assurance Co. Ltd.
Andhra Pradesh High Court · (1997) 2 ACC 702
High Courts30 Jan 1996
Avula Parvathamma and Others Vs The New India Assurance Co. Ltd.
Andhra Pradesh High Court · (1996) 2 ALT 11
Motor Vehicles Act, 1939 — Section 110B, 110D
High Courts29 Jan 1996
Land Acquisition Officer (Special Deputy Collector) Vs J. Shadraik and Others
Andhra Pradesh High Court · (1996) 3 ALT 1102
Land Acquisition Act, 1894 — Section 23
High Courts29 Jan 1996
Gamidi Basavaiah and another Vs Lakkaraju Kamala Devi and others
Andhra Pradesh High Court · (1999) 3 ALD 713 : (1999) 2 ALT 482
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 13Constitution of India, 1950 — Article 227
High Courts29 Jan 1996
Miss. Veena B. Chaudhari Vs Convenor, Centralised Admission Committee
Andhra Pradesh High Court · AIR 1996 AP 209 : (1996) 1 ALT 791
Constitution of India, 1950 — Article 14, 226
High Courts25 Jan 1996Allowed
Tammana Suryanarayana Vs Parachuri Chiranjeevi and Others
Andhra Pradesh High Court · (1996) 2 ALT 4 : (1996) 2 APLJ 307 : (1996) 1 APLJ 307 : (1997) 3 CivCC 471
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 64
High Courts25 Jan 1996
Badnayina Bheemanna Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1996) 2 ALD(Cri) 74 : (1996) 1 ALD(Cri) 678 : (1996) 2 ALT(Cri) 18 : (1996) CriLJ 3095
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts25 Jan 1996
In the Matter of: M/s. Winfield Agro Services Private Limited and M/s. Hindustan Antipests Private Limited
Andhra Pradesh High Court · AIR 1996 AP 230
Companies Act, 1956 — Section 235, 251, 394, 396
High Courts25 Jan 1996
Winfield Agro Services Pvt. Ltd.
Andhra Pradesh High Court · (1996) 2 ALT 309 : (1996) 86 CompCas 587(1)
Companies Act, 1956 — Section 391
High Courts25 Jan 1996Allowed
Khader Nawaz Khan Vs Habib Khatoon and Others
Andhra Pradesh High Court · (1996) 2 ALT 336
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts24 Jan 1996Allowed
B. Balaraj Vs The Management of Federal Sports and Others
Andhra Pradesh High Court · (1996) 3 ALT 40
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts24 Jan 1996
United India Insurance Company Ltd. Vs Goparaju Kotamma and Others
Andhra Pradesh High Court · (1996) 2 ALT 560
Motor Vehicles Act, 1939 — Section 95(2)
High Courts23 Jan 1996
The Official Liquidator, High Court of A.P., Hyderabad Vs T.J. Swamy and others
Andhra Pradesh High Court · AIR 1996 AP 226
Companies Act, 1956 — Section 2(30), 454, 543, 543(1)
High Courts23 Jan 1996
Asian Bearings and Tools Corporation Vs Coastal Chemicals Limited
Andhra Pradesh High Court · (1996) 86 CompCas 590
Companies Act, 1956 — Section 433, 434, 439, 439(1)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 22, 22(1), 22(3)
High Courts23 Jan 1996
C. Krishna Yadav Vs Ale Narendra and others
Andhra Pradesh High Court · AIR 1996 AP 231
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 11, Order 6 Rule 16, Order 6 Rule 17Conduct of Elections Rules, 1961 — Rule 56, 56(3)Constitution of India, 1950 — Article 329(B)
High Courts23 Jan 1996
M/s. Asian Bearings and Tools Corporation Vs M/s. Coastal Chemicals Ltd., Visakhapatnam
Andhra Pradesh High Court · AIR 1996 AP 269
Companies Act, 1956 — Section 433, 434, 439, 439(I)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 22, 22(1), 22(3)