COURT ARCHIVE

Andhra Pradesh High Court judgments, 1997

1,000 judgments · page 37 of 50

High Courts23 Apr 1997Dismissed

Chandaram Mahalakshmi Naidu and Others Vs Dadi Venkata Nookaraju

Andhra Pradesh High Court · (1997) 4 ALD 152 : (1997) 4 ALT 37

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 12Specific Relief Act, 1963 — Section 34

High Courts23 Apr 1997Allowed

Telugunadu Workcharged Employees State Federation Vs Government of India and Others

Andhra Pradesh High Court · (1997) 3 ALT 492

Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 10(1), 17(2), 17A, 17A(1), 17A(2)

High Courts23 Apr 1997Allowed

Raj Kumar and Another Vs G. Anasuya

Andhra Pradesh High Court · (1997) 4 ALT 77 : (1997) 2 APLJ 397

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 13

High Courts22 Apr 1997Allowed

Patel Angadia and Co. Vs Asst. Commercial Tax Officer and Another

Andhra Pradesh High Court · (1997) 3 ALD 682 : (1997) 3 ALT 353

Andhra Pradesh General Sales Tax Act, 1957 — Section 27, 29BAndhra Pradesh General Sales Tax Rules, 1957 — Rule 46A(1)

High Courts22 Apr 1997

K. Venkat Ram Reddy and others Vs Hyderabad Urban Development Authority

Andhra Pradesh High Court · AIR 1997 AP 368 : (1997) 3 ALT 428

Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 33Constitution of India, 1950 — Article 226

High Courts22 Apr 1997Allowed

K. Sadanandam Vs A.P. State Co-op. Bank Limited and Others

Andhra Pradesh High Court · (1997) 4 ALT 529

High Courts22 Apr 1997Allowed

Mc. Dowell and Company Ltd. Vs Govt. of A.P. and Another

Andhra Pradesh High Court · (1997) 4 ALT 177

Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 12, 5

High Courts22 Apr 1997Dismissed

I. Krishnaiah Vs Principal, College of Veterinary Science and Another

Andhra Pradesh High Court · (1997) 5 ALD 152 : (1997) 5 ALT 264 : (1997) 2 APLJ 379

Andhra Pradesh Agricultural University Regulations, 1979 — Regulation 8.2, 9.1

High Courts21 Apr 1997

Payyati Savitri Devi Vs Malireddy Damayantamma and Another

Andhra Pradesh High Court · (1997) 4 ALD 815 : (1997) 2 ALT(Cri) 409 : (1998) 93 CompCas 958

Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 498A, 500

High Courts21 Apr 1997

Payyati Savitri Devi Vs Malireddy Damayanthamma and Another

Andhra Pradesh High Court · (1997) 4 ALD 815 : (1997) 2 ALT(Cri) 409 : (1998) 93 CompCas 958

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts19 Apr 1997

Centenary Methodist Church Vs M. Manohar

Andhra Pradesh High Court · (1997) 3 ALD 438 : (1997) 3 ALT 413 : (1997) 2 APLJ 230

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115

High Courts19 Apr 1997Dismissed

K. Anil Kumar Vs Govt. of A.P. and Another

Andhra Pradesh High Court · (1997) 4 ALT 69

Andhra Pradesh Professional Educational Institutions (Regulation of Admissions into under Graduate Professional Courses through Common Entrance Test) Rules, 1993 — Rule 6, 7

High Courts19 Apr 1997Allowed

Sri Nookalamma Temple Vs Kola Nancharamma and Another

Andhra Pradesh High Court · (1997) 4 ALT 22

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 34

High Courts19 Apr 1997

Iruvanti Gopinatha Rao (died) and Others (L.Rs. ) Vs Vadlapudi Narayana and Others

Andhra Pradesh High Court · (1997) 2 ALT 785

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Registration Act, 1908 — Section 17

High Courts19 Apr 1997

Koyya Veeraju and others Vs Mandal Revenue Officer, Gollaprolu, E.G. Dist. and Others

Andhra Pradesh High Court · (1998) 6 ALD 594 : (1998) 1 ALT 25

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11, 5, 5(2), 57, 7Andhra Pradesh (Andhra Area) Estates Land Act, 1908 — Section 10, 10(1), 64Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 50

High Courts19 Apr 1997

B. Suresh Vs Dist. Collector and Another

Andhra Pradesh High Court · (1997) 4 ALT 481 : (1997) 2 APLJ 332

Constitution of India, 1950 — Article 14, 19(1), 226

High Courts19 Apr 1997

K. Ganga Raju and others Vs Gram Panchayat Board and others

Andhra Pradesh High Court · AIR 1997 AP 339 : (1997) 3 ALT 678 : (1997) 2 APLJ 232

Andhra Pradesh Gram Panchayats Act, 1964 — Section 69, 69(4)Constitution of India, 1950 — Article 110(2), 141, 265

High Courts19 Apr 1997

Chintakrindi Venkateswarlu Vs Head Constable 6th Town Police Station, Vijaywada and Others

Andhra Pradesh High Court · (1997) 2 ALD(Cri) 120 : (1997) 3 ALT 47 : (1997) 2 APLJ 372 : (1997) CriLJ 3319

Constitution of India, 1950 — Article 129, 21, 226, 32

High Courts19 Apr 1997

A. Pydikonda Vs Chief Mechanical Engineer, Vishakhapatnam Port Trust

Andhra Pradesh High Court · (1998) 1 ALD 91

Constitution of India, 1950 — Article 335

High Courts17 Apr 1997

M. Koteswara Rao Vs APSRTC, Tirupati and Others

Andhra Pradesh High Court · (1997) 3 ALD 491 : (1997) 3 ALT 68 : (1997) 2 LLJ 489

Andhra Pradesh State Road Transport Corporation Employees (Classification, Control and Appeal) Regulations, 1967 — Regulation 11, 12, 7