COURT ARCHIVE

Andhra Pradesh High Court judgments, 1997

1,000 judgments · page 12 of 50

High Courts24 Oct 1997

N. Sanjeevaiah and Others Vs Andhra Pradesh Agricultural University and Others

Andhra Pradesh High Court · (1998) 1 ALD 324 : (1998) 1 ALT 436

Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994 — Section 7Andhra Pradesh Agricultural University Act, 1963 — Section 35(B)Andhra Pradesh Agricultural University Last Grade Service Regulations, 1982 — Regulation 5, 7

High Courts24 Oct 1997

Natraj Theatre, Giddalur, Prakasam District Vs Deputy Commissioner (Entertainment Tax), Nellore and Another

Andhra Pradesh High Court · (1998) 1 ALD 342

Andhra Pradesh Entertainment Tax Act, 1939 — Section 4Andhra Pradesh Entertainment Tax Rules, 1939 — Rule 33(10)

High Courts24 Oct 1997Dismissed

Bhanu Constructions Company Limited and Another Vs A.P. State Electricity Board and Others

Andhra Pradesh High Court · (1997) 6 ALT 328

Constitution of India, 1950 — Article 12, 14, 226

High Courts23 Oct 1997

Prahami Press Vs Vinedale Distilleries Ltd.

Andhra Pradesh High Court · (1998) 1 ALD 687

Companies Act, 1956 — Section 22, 22(1), 25, 433, 434(1)

High Courts23 Oct 1997

Sudarshan Chemical Industries Ltd. and Others Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1998) 1 ALD 522 : (1998) 1 ALD(Cri) 45 : (1998) CriLJ 2500

Criminal Procedure Code, 1973 (CrPC) — Section 374, 387

High Courts23 Oct 1997

Pranami Press Vs Vinedale Distilleries Ltd.

Andhra Pradesh High Court · (1998) 94 CompCas 926

Companies Act, 1956 — Section 433, 434(1), 439(1)

High Courts22 Oct 1997

Sub-Divisional Forest Officer, Chennur Vs Vijay B. Gulati and Others

Andhra Pradesh High Court · (1998) 1 ALD 117 : (1997) 6 ALT 238 : (1998) 1 APLJ 456 : (1999) 2 RCR(Criminal) 150

Andhra Pradesh Forest Act, 1967 — Section 44(2)Constitution of India, 1950 — Article 14, 19(1), 300

High Courts22 Oct 1997Allowed

D. Venkateshwara Rao Vs Collector and Others

Andhra Pradesh High Court · (1997) 6 ALD 726 : (1998) 1 ALT 229

Andhra Pradesh Revenue Recovery Act, 1864 — Section 52A(1)

High Courts21 Oct 1997

Union of India (UOI) and Others Vs Land Acquisition Officer and Revenue Divisional Officer and Others

Andhra Pradesh High Court · (1997) 6 ALT 529

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 25, 50(2)

High Courts21 Oct 1997

G.R. Reddy Vs Presiding Officer, Labour Court, Godavarikhani and Another

Andhra Pradesh High Court · (1998) 1 ALD 616 : (1997) 6 ALT 664 : (1998) 1 APLJ 82

Constitution of India, 1950 — Article 14, 226

High Courts21 Oct 1997

Kurru Nooka Raju Vs Kurru Vishnumurthy and Another

Andhra Pradesh High Court · (1998) 1 ALT 148 : (1998) 2 CivCC 662

Succession Act, 1925 — Section 372, 373

High Courts21 Oct 1997

Official Receiver, Prakasham District Vs Varra Nagi Reddy and Another

Andhra Pradesh High Court · (1998) 1 ALD 151 : (1997) 6 ALT 623

Provincial Insolvency Act, 1920 — Section 20, 52

High Courts21 Oct 1997

N. Sarada Mani Vs G. Alexander and Another

Andhra Pradesh High Court · AIR 1998 AP 157 : (1997) 6 ALT 270 : (1998) 1 APLJ 445

Constitution of India, 1950 — Article 14Divorce Act, 1869 — Section 10

High Courts21 Oct 1997

Hindustan Shipyard Limited, Visakhapatnam Vs Susarla Nagabhushana Rao and Others

Andhra Pradesh High Court · (1998) 1 ALD 195 : (1997) 6 ALT 514

High Courts21 Oct 1997

Devarakonda Rajesh Babu Vs Nizam Institute of Medical Sciences and Others

Andhra Pradesh High Court · AIR 1998 AP 162 : (1998) 1 ALD 53 : (1997) 6 ALT 290 : (1998) 1 APLJ 463

Constitution of India, 1950 — Article 14, 15, 15(4), 16(4), 309

High Courts21 Oct 1997

M.V. Reddy and Another Vs M.R.O. Chillakuru Mandal, Nellore Dist. and Others

Andhra Pradesh High Court · (1998) 1 ALD 753 : (1997) 6 ALT 619

Andhra Pradesh Record of Rights in Land Act, 1971 — Section 8Andhra Pradesh Splitting of Joint Pattas Act, 1965 — Section 3, 4

High Courts20 Oct 1997Dismissed

K. Dorai Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (1997) 6 ALT 661

Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 3(2), 5(3)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22

High Courts20 Oct 1997

T. Srinivasa Rao Vs State of A.P. and Another

Andhra Pradesh High Court · (1998) 2 ALD 613 : (1998) 2 ALT(Cri) 520 : (1998) 1 APLJ 143

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 406

High Courts20 Oct 1997

S. Raghuramaiah Vs Govt. of A.P. and Others

Andhra Pradesh High Court · (1998) 1 ALD 304 : (1997) 2 ALD(Cri) 932 : (1997) 6 ALT 625 : (1998) 1 ALT(Cri) 439

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 106, 110, 156, 173, 190Explosive Substances Act, 1908 — Section 3, 5

High Courts20 Oct 1997

Tatineni Srinivas Rao Vs State of A.P. and Another

Andhra Pradesh High Court · (1998) 1 ALD 173 : (1997) 2 ALD(Cri) 880

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 406