High Courts23 Sept 1997
K. Venkata Syamappa and Another Vs District Collector, Ananthapur and Others
Andhra Pradesh High Court · (1998) 1 ALD 7
Land Acquisition Act, 1894 — Section 11, 11A, 4(1), 6, 6(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1997
1,000 judgments · page 17 of 50
High Courts23 Sept 1997
Pestonji D. Baria and Others Vs Government of A.P. and Another
Andhra Pradesh High Court · (1998) 1 ALD 38 : (1997) 6 ALT 381
Administration of Evacuee Property Act, 1950 — Section 10, 7(3)Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 6, 6(1), 7Companies Act, 1913 — Section 10A, 12, 8, 9
High Courts23 Sept 1997Dismissed
K. Chandra Sekhara Rao Vs Deputy Commissioner of Excise and Another
Andhra Pradesh High Court · (1997) 6 ALT 658 : (1998) 1 APLJ 108
High Courts23 Sept 1997
Meka Nageswara Rao Vs Deputy Commissioner of Excise, Guntur and Another
Andhra Pradesh High Court · (1998) 3 ALD 159 : (1997) 6 ALT 817
Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 23
High Courts23 Sept 1997Dismissed
Agguna Suramma and Another Vs Pariga Komalo and Another
Andhra Pradesh High Court · (1997) 6 ALT 370
Specific Relief Act, 1963 — Section 16
High Courts23 Sept 1997
Pentala Raghavaiah Vs Boggawarapu Peda Ammayya
Andhra Pradesh High Court · (1998) 1 ALD 11 : (1997) 5 ALT 405 : (1998) 1 APLJ 111 : (1998) 2 CivCC 303
Civil Procedure Code, 1908 (CPC) — Section 151, 47
High Courts22 Sept 1997
Kanakadurga Paddy and Processing I.C.S. Ltd., Madepalli Vs Commissioner (CT), Govt. of Andhra Pradesh, Hyd., and others
Andhra Pradesh High Court · (1998) 4 ALD 403 : (1997) 6 ALT 82
Andhra Pradesh General Sales Tax Act, 1957 — Section 20(1), 6, 9Central Sales Tax Act, 1956 — Section 14, 15
High Courts22 Sept 1997
Gram Panchayat Committee, Potharam (V), Mallial Mandal, Karimnagar District Vs Gaddam Lingaiah
Andhra Pradesh High Court · (1997) 6 ALT 112
Limitation Act, 1963 — Section 5Payment of Wages Act, 1936 — Section 17
High Courts22 Sept 1997
Sri Kanakadurga Paddy and Processing I.C.S. Ltd. Vs Commissioner (C.T.), Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1998) 110 STC 173
Andhra Pradesh General Sales Tax Act, 1957 — Section 14, 20(1), 6, 9Central Sales Tax Act, 1956 — Section 14, 15
High Courts20 Sept 1997
T. Ramesh Babu Vs Union Bank of India and Another
Andhra Pradesh High Court · (1998) 4 ALD 451 : (1998) 2 ALT 618
Constitution of India, 1950 — Article 226Pension Regulations — Regulation 22
High Courts19 Sept 1997
Marshall Corporation Ltd. Vs Union of India and Another
Andhra Pradesh High Court · (1997) 5 ALT 421 : (1998) 2 ARBLR 175
Arbitration and Conciliation Act, 1996 — Section 11(5)
High Courts19 Sept 1997
S. Sudhakara Gupta Vs APSRTC, Mushirabad, Hyd. and Others
Andhra Pradesh High Court · (1998) 3 ALD 116 : (1997) 5 ALT 751
Constitution of India, 1950 — Article 12, 133(1), 14Road Transport Corporations Act, 1950 — Section 18, 19(2), 22, 3, 44
High Courts19 Sept 1997Dismissed
Khader Sheriff Vs State of A.P. and Another
Andhra Pradesh High Court · (1997) 6 ALT 733
Administrative Tribunals Act, 1985 — Section 15(2)Andhra Pradesh Panchayat Samithis and Zilla Parishads Act, 1959 — Section 4Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts19 Sept 1997
JSN Chowdhury Vs Government of A.P.
Andhra Pradesh High Court · (1998) 4 ALD 473
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 111, 111(4), 2(28), 97Constitution of India, 1950 — Article 25, 26
High Courts19 Sept 1997Dismissed
Gram Panchayat Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1997) 09 AP CK 0004
Andhra Pradesh Gram Panchayats Act, 1964 — Section 79Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 10
High Courts18 Sept 1997
V. Sreenivasa Reddy Vs Commissioner of Excise, Government of A.P. Hyd. and Another
Andhra Pradesh High Court · (1998) 1 ALD 16 : (1997) 6 ALT 696
Andhra Pradesh (Andhra Area) Prohibition Act, 1937 — Section 1, 10, 11, 2, 21Andhra Pradesh Excise Act, 1968 — Section 45, 46, 47Constitution of India, 1950 — Article 14, 19(1)
High Courts18 Sept 1997Dismissed
Jaju and Co. Vs Shanta Devi Dhoot, rep. by her Power of Attorney, Om Prokash Dhoot
Andhra Pradesh High Court · (1997) 2 ALD(Cri) 926 : (1997) 6 ALT 235 : (1998) 1 ALT(Cri) 46 : (1997) 3 APLJ 364 : (1998) 2 CivCC 19
Criminal Procedure Code, 1973 (CrPC) — Section 185, 340, 397(2)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Sept 1997Dismissed
National Industrial Training Institute Vs U.R. Siddeswarappa
Andhra Pradesh High Court · (1997) 6 ALT 165
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 6
High Courts18 Sept 1997
V.S. Mukthar and Another Vs Principal Secretary to Govt., Municipal Administration and Urban Development Department, Govt. of A.P., Hyderabad and Others
Andhra Pradesh High Court · (1998) 1 ALD 153 : (1998) 1 ALT 467
Andhra Pradesh Municipal Laws (Second Amendment) Act, 1994 — Section 23, 25Andhra Pradesh Municipalities Act, 1965 — Section 2, 4, 46, 46(14), 46(4)Constitution of India, 1950 — Article 243
High Courts18 Sept 1997
Gurram Venkatanarayana and Others Vs State of A.P.
Andhra Pradesh High Court · (1998) 1 ALD 584 : (1998) 1 ALD(Cri) 50 : (1997) 5 ALT 744
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 148, 302, 304, 34