High Courts09 Dec 1996Dismissed
A. Raja Gopal and Others Vs The Regional Manager, APSRTC, Ananthapur Region and Others
Andhra Pradesh High Court · (1997) 1 ALT 747
Constitution of India, 1950 — Article 19(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1996
899 judgments · page 5 of 45
High Courts09 Dec 1996
R. Subba Rayudu Vs Veenaishm Collector/Chairman, Distt. Cuddapah
Andhra Pradesh High Court · (1997) 2 ALD 357 : (1997) 1 ALT 466 : (1997) 1 APLJ 83 : (1997) CriLJ 3165
High Courts06 Dec 1996
Smt. A. Bharathi (Teacher) Vs Smt. A. Rama Rani (Teacher) and Another
Andhra Pradesh High Court · (1997) 1 ALT 12
Constitution of India, 1950 — Article 226
High Courts06 Dec 1996
Pandu A.N. Vs Management of Bharat Heavy Electricals Ltd. and Others
Andhra Pradesh High Court · (1997) 2 ALT 296 : (1998) 3 LLJ 842
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts06 Dec 1996
Surapaneni Ram Prasad Vs V. Ramesh Chandra Bau and Others
Andhra Pradesh High Court · (1997) 2 ALD 805 : (1997) 1 ALD(Cri) 180 : (1997) 1 ALT 78 : (1997) 1 ALT(Cri) 528 : (1997) CriLJ 677
Criminal Procedure Code, 1973 (CrPC) — Section 20, 24, 6, 7
High Courts06 Dec 1996
Media Communications Vs Government of Andhra Pradesh Gannon Dunkerley and Co. Vs Government of Andhra Pradesh
Andhra Pradesh High Court · (1997) 105 STC 227
Andhra Pradesh General Sales Tax Act, 1957 — Section 5F, 5G, 5HConstitution of India, 1950 — Article 366(29A)
High Courts06 Dec 1996
W.S.V. Satyanarayana Vs Director of Tribal Welfare and others
Andhra Pradesh High Court · AIR 1997 AP 137 : (1997) 1 ALT 789 : (1997) 3 CivCC 376
Constitution of India, 1950 — Article 342
High Courts05 Dec 1996Dismissed
Afsar Khan Vs Col. Govindacharyula Narsing Rao, rep. by GPA Sri Govindacharyula Venugopal Rao
Andhra Pradesh High Court · (1997) 2 ALT 211 : (1997) 1 APLJ 135
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts05 Dec 1996
Oriental Insurance Co. Ltd. Vs Murari Lakshmaiah and Another
Andhra Pradesh High Court · (1997) 3 ALT 813
Motor Vehicles Act, 1939 — Section 92AMotor Vehicles Act, 1988 — Section 140
High Courts05 Dec 1996
Hon''ble Secretary and Correspondent, Badruka College of Commerce and Arts (Day), Hyderabad Vs State of Andhra Pradesh and others
Andhra Pradesh High Court · AIR 1997 AP 179 : (1996) 4 ALT 1103
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 8, Order 9 Rule 13, Order 9 Rule 9, 141Constitution of India, 1950 — Article 225, 226, 227Writ Proceedings Rules, 1977 — Rule 20, 24, 25, 32, 39
High Courts04 Dec 1996
K.K. Jose Vs The District Registrar and Another
Andhra Pradesh High Court · (1996) 4 ALT 1137
Constitution of India, 1950 — Article 226
High Courts04 Dec 1996Allowed
Karri Surya Sankaram Vs Jarajapu Eswaramma and Others
Andhra Pradesh High Court · (1997) 4 ALD 668 : (1997) 3 ALT 191
Motor Vehicles Act, 1939 — Section 110B
High Courts04 Dec 1996Partly Allowed
Depot Manager, APSRTC Vs K. Gangadhar, Ex-Conductor and Another
Andhra Pradesh High Court · (1997) 2 ALT 189 : (1998) 3 LLJ 885
Industrial Disputes Act, 1947 — Section 10(1)
High Courts04 Dec 1996Dismissed
G.K. Anjaneya Gupta Vs Puttappa
Andhra Pradesh High Court · (1997) 3 ALT 112
Andhra Pradesh Agricultural Indebtedness (Relief) Act, 1977 — Section 3, 4
High Courts04 Dec 1996Dismissed
State of A.P. and Others Vs K. Ashok Rao and Others
Andhra Pradesh High Court · (1997) 1 ALT 761
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 10(5), 2, 23
High Courts04 Dec 1996
Tadi Adinarayana Reddy Vs Union of India and Others
Andhra Pradesh High Court · (1997) 90 CompCas 376
Companies Act, 1956 — Section 237Constitution of India, 1950 — Article 226
High Courts04 Dec 1996
N. Susheela Naidu Vs Income Tax Officer
Andhra Pradesh High Court · (1997) 2 ALT 92 : (1997) 142 CTR 563 : (1997) 225 ITR 506 : (1997) 93 TAXMAN 570
Income Tax Act, 1961 — Section 115K, 115N, 131, 131(1), 133A
High Courts03 Dec 1996Allowed
Matta Surya Satya Prakasam Vs The Collector and District Election Authority and Another
Andhra Pradesh High Court · (1996) 4 ALT 1122
Andhra Pradesh Panchayat Raj Act, 1994 — Section 153
High Courts03 Dec 1996
Poornima Enterprises and Another Vs Nagarjuna Finance Ltd.
Andhra Pradesh High Court · (1998) 1 CivCC 392
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Nov 1996Allowed
Devineni Durgamba Vs Raj Kumar Financiers
Andhra Pradesh High Court · (1997) 2 ALD 823 : (1997) 1 ALT 448