High Courts24 Nov 1997
P. Bayamma Vs Peteti Mariyadass and Another
Andhra Pradesh High Court · (1998) 1 ALD(Cri) 410 : (1998) 1 ALT(Cri) 382 : (1998) 1 APLJ 176 : (1998) CriLJ 3247
Criminal Procedure Code, 1973 (CrPC) — Section 125(4)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1997
1,000 judgments · page 7 of 50
High Courts24 Nov 1997
Kola Prabhakara Rao and Others Vs Kola Kanthamma and Others
Andhra Pradesh High Court · (1998) 1 ALD 462
Civil Procedure Code, 1908 (CPC) — Section 9Specific Relief Act, 1963 — Section 34, 35, 6
High Courts24 Nov 1997
Gangireddy Venkateswara Rao Vs Divisional Manager, New India Assurance Co., Guntur and Others
Andhra Pradesh High Court · (1999) ACJ 262 : (1998) 2 ALD 9 : (1998) 1 ALT 383
Constitution of India, 1950 — Article 14Workmens Compensation Act, 1923 — Section 14(1), 22, 30(1)
High Courts24 Nov 1997
S. Tulasi Das Vs Secretary to the President of India and Others
Andhra Pradesh High Court · (1998) 2 ALD 80 : (1998) 1 ALT 76
Constitution of India, 1950 — Article 226, 227
High Courts24 Nov 1997
Deputy Chief Controller of Imports and Exports Vs I.T.C. Ltd.
Andhra Pradesh High Court · (1998) 4 ALD 241 : (1998) 1 AnWR 172 : (1998) 102 ELT 17
High Courts24 Nov 1997
K. Ram Reddy Vs State of A.P. and Another
Andhra Pradesh High Court · (1998) 3 ALD 305 : (1998) 1 ALD(Cri) 437 : (1998) 1 ALT(Cri) 486
Arms Act, 1959 — Section 25(1)(a)Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 173, 190(1), 192
High Courts21 Nov 1997
Ch. Sarath Chandra Bose Vs Hindustan Machine Tools Limited, Hyderabad
Andhra Pradesh High Court · (1999) 5 ALD 441
Payment of Gratuity Act, 1972 — Section 7
High Courts21 Nov 1997
Laxminarayana and another Vs Joint Collector, Khammam and Another
Andhra Pradesh High Court · (1998) 3 ALD 107 : (1998) 2 ALT 258
Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 166
High Courts21 Nov 1997
P. Neelakanteswaramma and Others Vs Uppari Muthamma and Others
Andhra Pradesh High Court · (1998) 1 ALD 234
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 102, 38E, 43, 47, 50BAndhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 4, 5Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 3(1)
High Courts21 Nov 1997
A.P. Mineral Development Corporation Ltd., Hyderabad Vs Trimex Minerals Pvt. Ltd., Chennai and Others
Andhra Pradesh High Court · (1998) 1 ALD 533 : (1998) 1 ALT 182
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, Order 39 Rule 1, Order 39 Rule 2
High Courts21 Nov 1997
P. Srinivasa Reddy Vs Govt. of A.P. and Others
Andhra Pradesh High Court · (1998) 1 ALD 681 : (1998) 1 ALT 375
Arms Act, 1959 — Section 17(10), 17(9), 3Constitution of India, 1950 — Article 19, 21
High Courts21 Nov 1997
S. Nagi Reddy Vs Joint Sub-Registrar-I, Registration and Stamps, Tirupati
Andhra Pradesh High Court · (1999) 4 ALD 81 : (1999) 4 ALT 556
Registration Act, 1908 — Section 71
High Courts21 Nov 1997
P. Jagannadham Vs Presiding Officer, Industrial Tribunal-cum-Labour Court, Warangal and Another
Andhra Pradesh High Court · (1998) 4 ALD 3 : (1998) 4 ALT 421
Constitution of India, 1950 — Article 226
High Courts20 Nov 1997
Commissioner of Income Tax Vs Roda Mistry
Andhra Pradesh High Court · (1998) 149 CTR 78 : (1998) 231 ITR 12 : (1998) 100 TAXMAN 54
Income Tax Act, 1961 — Section 143(3), 154, 155(10B), 155(7A), 28
High Courts19 Nov 1997
Commissioner of Income Tax Vs Progressive Engineering Co.
Andhra Pradesh High Court · (1998) 148 CTR 551 : (1998) 230 ITR 729 : (1998) 100 TAXMAN 25
Income Tax Act, 1961 — Section 28, 32(A)
High Courts19 Nov 1997
State of Andhra Pradesh and Another Vs Tippireddy Channareddy and Others
Andhra Pradesh High Court · (1998) 1 ALD 441 : (1998) 1 ALT 218
Arbitration Act, 1940 — Section 13, 14(1), 14(2), 15, 17Contract Act, 1872 — Section 23Limitation Act, 1963 — Article 113, 119, 137
High Courts19 Nov 1997
M. Sadiq Vali Vs P. Lakshmamma
Andhra Pradesh High Court · (1998) 1 ALD 353 : (1998) 2 ALT 79 : (1998) 1 APLJ 357
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3)(c), 8
High Courts18 Nov 1997
BHOJA REDDY Vs COMMISSIONER OF Income Tax AND ANOTHER.
Andhra Pradesh High Court · (1998) 231 ITR 47 : (1998) 100 TAXMAN 44
Constitution of India, 1950 — Article 226, 227
High Courts18 Nov 1997
Musunuri Anjaneyulu and Another Vs Koona Lakshmi
Andhra Pradesh High Court · AIR 1998 AP 214 : (1998) 1 ALD 712 : (1998) 1 ALT 254 : (1998) 1 APLJ 99 : (1998) 2 CivCC 10
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4(1), 115Limitation Act, 1963 — Article 35, 18, 19, 20, 20(1)
High Courts18 Nov 1997
BHOJA REDDY Vs COMMISSIONER OF INCOME TAX
Andhra Pradesh High Court · (1998) 149 CTR 61
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 220, 256