High Courts25 Mar 1997
C.E. Cooper Vs Municipal Commissioner of Hyderabad
Andhra Pradesh High Court · (1997) 3 ALD 771 : (1997) 5 ALT 466 : (1997) 2 APLJ 80
Hyderabad Municipal Corporation Act, 1956 — Section 238
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1997
1,000 judgments · page 42 of 50
High Courts25 Mar 1997Allowed
National Chemical Products Vs Commissioner of Prohibition and Excise, Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1997) 3 ALT 315
Andhra Pradesh Excise Act, 1968 — Section 31(1)
High Courts25 Mar 1997Dismissed
P. Renuka and Others Vs Senior Divisional Manager, L.I.C. Divisional Office, Hyderabad Division and Another
Andhra Pradesh High Court · (1998) 1 ALT 552
Constitution of India, 1950 — Article 14, 16, 226
High Courts24 Mar 1997
T.S. Prakash Rao, Vs Visakhapatnam Port Trust, Visakhapatnam
Andhra Pradesh High Court · (1998) 3 ALD 474 : (1998) 4 ALT 60
Central Civil Services (Pension) Rules, 1972 — Rule 56, 69, 9(2)
High Courts21 Mar 1997
M/s. Hind Rerolling Industries, Hyderabad Vs Superintending Engineer, A.P.S.E.B., Hyderabad
Andhra Pradesh High Court · AIR 1997 AP 291 : (1997) 3 ALD 2 : (1998) 2 AnWR 681
Electricity Act, 1910 — Section 26
High Courts20 Mar 1997
Andhra Pradesh State Road Transport Corporation Vs State Transport Appellate Tribunal and Others
Andhra Pradesh High Court · (1997) 3 ALT 193
Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 258(2)Constitution of India, 1950 — Article 226
High Courts20 Mar 1997
National Textiles Corporation (A.P.K.K. and M.) Ltd. Vs Chairman, Industrial Tribunal and Others
Andhra Pradesh High Court · (1997) 4 ALD 582
Industrial Disputes Act, 1947 — Section 10(1)(4), 12(3)
High Courts20 Mar 1997
P. Sukhadev Vs The Commissioner of Endowments Andhra Pradesh, Hyderabad and others
Andhra Pradesh High Court · AIR 1997 AP 271 : (1997) 3 ALD 338 : (1997) 3 ALT 202
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 201, 202
High Courts20 Mar 1997Dismissed
C. Ramakrishna Vs Kanisetty Hari Prasad and Others
Andhra Pradesh High Court · (1997) 3 ALD 34 : (1997) 2 ALT 336
High Courts20 Mar 1997Allowed
Viyyapu Danayya Vs Peethala Appa Rao and Others
Andhra Pradesh High Court · (1997) 3 ALD 717 : (1997) 3 ALT 266
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100
High Courts20 Mar 1997
Steel Employees Welfare Association (Regd.) Vs Deputy Transport Commissioner and Secretary, Regional Transport Authority, Visakhapatnam
Andhra Pradesh High Court · AIR 1998 AP 128 : (1998) 4 ALD 704
Motor Vehicles Act, 1939 — Section 2(33)Motor Vehicles Act, 1988 — Section 2(33), 76(2)
High Courts20 Mar 1997Allowed
Ravindra Solvent Oils Ltd. Vs Member Secretary, APSEB and Others
Andhra Pradesh High Court · (1997) 3 ALD 14 : (1997) 3 ALT 629
High Courts20 Mar 1997Allowed
Port and Dock Cargo Handling Workers'' Welfare Association Vs Deputy Transport Commissioner and Secretary, Regional Transport Authority and Another
Andhra Pradesh High Court · (1997) 3 ALT 263
Motor Vehicles Act, 1988 — Section 2(33), 76(2)
High Courts19 Mar 1997
Sunitha Talwar and Another Vs Vijaya Bank, Somajiguda Branch
Andhra Pradesh High Court · (1997) 2 ALT 810 : (1997) 2 APLJ 247
Andhra Pradesh Civil Rules of Practice and Circular Orders, 1990 — Rule 20(4)
High Courts19 Mar 1997Allowed
Recognised Schools Managements Association Vs Govt. of A.P. and Another
Andhra Pradesh High Court · (1997) 3 ALT 166
High Courts19 Mar 1997Dismissed
District Judge and Registrar (Admn.) High Court Vs N. Chandra Sekhar and Another
Andhra Pradesh High Court · (1997) 3 ALT 238
Constitution of India, 1950 — Article 14, 226
High Courts19 Mar 1997
National Institute of Rural Development and Others Vs K. Ramakrishna Prasad and Another
Andhra Pradesh High Court · (1997) 6 ALD 580 : (1997) 6 ALT 647
High Courts19 Mar 1997
Assistant Commissioner of Income Tax Vs Yerra Nagabhushanam
Andhra Pradesh High Court · (1997) 1 ALD(Cri) 702 : (1997) 1 ALT(Cri) 837 : (1997) 226 ITR 843
Income Tax Act, 1961 — Section 28
High Courts19 Mar 1997
Ayesha Begum Vs Venkataswamy
Andhra Pradesh High Court · (1997) 4 ALT 57
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 32Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10(2)Transfer of Property Act, 1882 — Section 106
High Courts19 Mar 1997
Kota Sambasiva Rao and others Vs Kota Venkateswarlu and others
Andhra Pradesh High Court · AIR 1997 AP 331 : (1997) 3 ALD 511 : (1997) 2 ALT 347 : (1997) 1 APLJ 403
Partnership Act, 1932 — Section 37, 48