High Courts10 Jun 1997
State of A.P. and Another Vs K. Bapiraju and Another
Andhra Pradesh High Court · (1997) 5 ALT 146
Arbitration Act, 1940 — Section 30Contract Act, 1872 — Section 55
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1997
1,000 judgments · page 35 of 50
High Courts10 Jun 1997
K.C. Venkateswarlu and Others Vs Government of Andhra Pradesh, Education (Ce.II) Department, Hyderabad and Others
Andhra Pradesh High Court · (1998) 4 ALD 174 : (1997) 5 ALT 121
Andhra Pradesh Education Act, 1982 — Section 20, 21, 42, 43, 44Andhra Pradesh Educational Institutions (Establishment, Regulation, Administration and Control of Institutions of Higher Education) Rules, 1987 — Rule 7, 7(2), 7(4)Constitution of India, 1950 — Article 14, 16, 21
High Courts10 Jun 1997Allowed
Vegi Venkateswara Rao Vs Vegi Venkatarama Rao alias Rajababu and Others
Andhra Pradesh High Court · AIR 1998 AP 6 : (1997) 4 ALT 821 : (1997) 3 APLJ 43
Contract Act, 1872 — Section 52, 54
High Courts20 May 1997Dismissed
V. Bhaskar Reddy and Others Vs Managing Director, The Tirupati Co-operative Bank Ltd. and Others
Andhra Pradesh High Court · (1998) 4 ALT 116
Constitution of India, 1950 — Article 12, 226
High Courts06 May 1997
A.P. Sampoorna Madya Nisheda Samithi and Others Vs State of Andhra Pradesh and others
Andhra Pradesh High Court · AIR 1997 AP 312 : (1997) 2 ALD(Cri) 64 : (1997) 3 ALT 1 : (1997) 2 APLJ 179 : (1997) 3 RCR(Civil) 4 : (1997) 3 RCR(Criminal) 159
Andhra Pradesh (Andhra Area) Abkari Act, 1886 — Section 1, 3, 6Andhra Pradesh (Andhra Area) Prohibition Act, 1937 — Section 2Andhra Pradesh Excise Act, 1968 — Section 31, 32, 32(2)
High Courts02 May 1997
G.V.K. Industries Limited and Another Vs Income Tax Officer and Another
Andhra Pradesh High Court · (1997) 228 ITR 564
Income Tax Act, 1961 — Section 163(1), 169, 264, 5(2), 9(1)
High Courts02 May 1997Dismissed
N. Jagadesh Babu and Others Vs Geeta Bai and Others
Andhra Pradesh High Court · (1997) 4 ALT 127 : (1997) 2 APLJ 249 : (1997) 2 CivCC 469
Specific Relief Act, 1963 — Section 16Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 2, 26, 27, 4
High Courts02 May 1997
M/s. Ramnath Omkarmal, Hyderabad Vs Chief Engineer, Electricity, Western Zone, APSEB, and others
Andhra Pradesh High Court · AIR 1997 AP 371 : (1997) 4 ALT 291
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 22B, 44
High Courts02 May 1997
O. Rama Mohan Reddy Vs Manager, R.C.M. Schools, Diocese of Cuddapah Society and Another
Andhra Pradesh High Court · (1997) 3 ALT 271
High Courts02 May 1997
Chairman, L.I.C. of India, Bombay and others Vs Kalangi Samuel Prabhaker and others
Andhra Pradesh High Court · AIR 1997 AP 304
Constitution of India, 1950 — Article 162, 19(1), 21, 226, 304(A)Fundamental Rules — Rule 9(6A)Life Insurance Corporation (Agents) Amendment Rules, 1982 — Rule 4
High Courts02 May 1997
Tatavarthi Jagannadham (died) per L.R. Vs Akkineni Radhakrishna (Plaintiff) and Another
Andhra Pradesh High Court · (1997) 3 ALT 661 : (1997) 2 APLJ 276 : (1997) 2 CivCC 163 : (1998) 1 RCR(Civil) 177
High Courts02 May 1997Dismissed
Navabharath Educational Committee Vs P. Venkateswarlu and Others
Andhra Pradesh High Court · (1997) 3 ALT 274 : (1997) 2 APLJ 227
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(2)
High Courts02 May 1997Allowed
A. Ksheera Sagar Vs A.P. Dairy Development Co-op. Federation Ltd. and Another
Andhra Pradesh High Court · (1997) 3 ALT 751
Constitution of India, 1950 — Article 14
High Courts02 May 1997Dismissed
Life Insurance Corporation of India and Others Vs Kalangi Samuel Prabhakar and Others M. Kalavathi and A. Brijlal M. Kalavathi and A. Brijlal Vs Life Insurance Corporation of India and Others
Andhra Pradesh High Court · (1997) 3 ALT 783
Central Civil Services (Conduct) Rules, 1955 — Rule 15Constitution of India, 1950 — Article 19(1), 21Life Insurance Corporation (Agents) Regulations, 1972 — Regulation 17, 17(1), 25, 5
High Courts01 May 1997Dismissed
Md. Abdul Azeez Vs Andhra Pradesh State Road Transport Corporation and Another
Andhra Pradesh High Court · (1997) 5 ALD 160 : (1998) 1 ALT 743
High Courts01 May 1997
United Steel Allied Industries Pvt. Ltd. Vs Fairgrowth Financial Services Ltd. and Others
Andhra Pradesh High Court · (1997) 3 ALD 691 : (1997) 3 ALT 295 : (1998) 94 CompCas 212
Companies Act, 1956 — Section 3(1), 3(2), 9, 9AConstitution of India, 1950 — Article 226Evidence Act, 1872 — Section 123, 124
High Courts01 May 1997Allowed
P. Babaiah Vs Govt. of A.P. and Others
Andhra Pradesh High Court · (1997) 3 ALT 716
Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994 — Section 2, 3, 7
High Courts01 May 1997Dismissed
Mohd. Mahmood, Attender, Munsif Magistrate Court Vs District and Sessions Judge and High Court of A.P.
Andhra Pradesh High Court · (1997) 3 ALT 597
Constitution of India, 1950 — Article 226
High Courts30 Apr 1997
Advocate-general of Andhra Pradesh Vs Chennamsetty Chakrapani C.I. of Police C.C.S. Guntur and Another
Andhra Pradesh High Court · (1997) 3 ALD 588 : (1997) 2 ALD(Cri) 92 : (1997) 3 ALT 328 : (1997) 2 APLJ 54 : (1997) CriLJ 3333
Constitution of India, 1950 — Article 129, 20(3), 215, 223Criminal Procedure Code, 1973 (CrPC) — Section 300, 345, 97Penal Code, 1860 (IPC) — Section 228, 34, 341, 342, 343
High Courts30 Apr 1997
C. Sadhainandam Vs Rama Murthy and Others
Andhra Pradesh High Court · (1997) 2 ALD(Cri) 286 : (1997) 3 ALT 743 : (1997) CriLJ 3329
Constitution of India, 1950 — Article 14, 15(2), 16, 59