High Courts11 Mar 1998
K. Apsara Vs APSRTC, Musheerabad, Hyd. and another
Andhra Pradesh High Court · (1998) 3 ALD 74 : (1998) 2 ALT 404 : (1998) 2 APLJ 15
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1998
931 judgments · page 40 of 47
High Courts11 Mar 1998
Valisetti Tirumala Purnachandra Rao Vs Syndicate Bank and Another
Andhra Pradesh High Court · AIR 1998 AP 245 : (1998) 3 ALD 57 : (1998) 2 ALT 481 : (1998) 1 APLJ 364
Civil Procedure Code, 1908 (CPC) — Section 151, 152Usurious Loans Act, 1918 — Section 3
High Courts11 Mar 1998
M. Narasinga Rao Vs District Cooperative Central Bank Limited and Another
Andhra Pradesh High Court · (1998) 2 ALD 712 : (1998) 3 ALT 228
Andhra Pradesh Revised Pension Rules, 1980 — Rule 52(1)Payment of Gratuity Act, 1972 — Section 4, 4(6)
High Courts11 Mar 1998
P.V. Prabhakara Rao Vs Enforcement Directorate
Andhra Pradesh High Court · (1998) 2 ALD 677 : (1998) 1 ALD(Cri) 613 : (1998) 1 ALT(Cri) 392 : (1998) CriLJ 2507
Civil Procedure Code, 1908 (CPC) — Section 132Criminal Procedure Code, 1973 (CrPC) — Section 482Foreign Exchange Regulation Act, 1973 — Section 13, 18(1), 19(1), 40, 40(3)
High Courts11 Mar 1998
Commissioner of Wealth Tax, A.P. Hyderabad Vs Nawab Fazal Yar Jung, Hyd
Andhra Pradesh High Court · (1998) 3 ALD 77 : (1998) 2 AnWR 348 : (1999) 151 CTR 625 : (1998) 233 ITR 654 : (1998) 99 TAXMAN 263
Wealth Tax Act, 1957 — Section 16(2)(4), 4(1)
High Courts11 Mar 1998
Srimanthula Chinna Sathaiah and Another Vs State of A.P.
Andhra Pradesh High Court · (1998) 4 ALD 18 : (1998) 2 ALD(Cri) 160 : (1998) 2 ALT(Cri) 65
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts10 Mar 1998
Nagarjuna University Vs St. Anthony Educational Society and others
Andhra Pradesh High Court · AIR 1998 AP 271 : (1998) 3 ALD 42 : (1998) 2 ALT 696 : (1998) 1 APLJ 349
High Courts10 Mar 1998
Janakirama Veddara Labour Contract Co-operative Society, Nalgonda Vs Executive Engineer, R and B, Nalgonda Dist. and Another
Andhra Pradesh High Court · (1998) 3 ALD 699 : (1998) 3 ALT 808
Andhra Pradesh General Sales Tax Act, 1957 — Section 5Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 194
High Courts10 Mar 1998
Jagan Mohan Reddy Vs S. Padmavathi and others
Andhra Pradesh High Court · (1998) 3 ALD 10 : (1998) 2 APLJ 215
Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 5Civil Procedure Code, 1908 (CPC) — Section 151
High Courts10 Mar 1998
Kasarla Narayana Reddy Vs District. Revenue Officer, Nalgonda
Andhra Pradesh High Court · (1998) 2 ALD 793 : (1998) 2 ALT 641
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 50Constitution of India, 1950 — Article 141Stamp Act, 1899 — Section 47
High Courts09 Mar 1998
K. Ramanamma Vs Govt. of A.P. and others
Andhra Pradesh High Court · (1998) 3 ALD 86 : (1998) 2 ALT 709 : (1998) CriLJ 2469
Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 11, 2, 29(G), 3(1), 3(2)Constitution of India, 1950 — Article 21
High Courts06 Mar 1998
Polsani Jagannath Reddy and Another Vs Gurram Vijaya
Andhra Pradesh High Court · (1998) 4 ALD 262 : (1998) 4 ALT 257 : (1998) 2 APLJ 409
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 9 Rule 13, 105, 96(2)Limitation Act, 1963 — Section 5
High Courts06 Mar 1998
M. Peraiah Vs Commissioner of Prohibition and Excise, Govt. of A.P. Hyderabad and others
Andhra Pradesh High Court · (1998) 2 ALD 761 : (1998) 2 ALT 417 : (1998) 1 APLJ 475
Andhra Pradesh Excise (Lease of Right to Sell Liquor in Retail) Rules, 1969 — Rule 3, 4Constitution of India, 1950 — Article 226
High Courts06 Mar 1998Allowed
Tavva Obula Reddy and Another Vs Mulapaku Salamma and Another
Andhra Pradesh High Court · (1998) 3 ALT 641
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts05 Mar 1998Allowed
Koruprolu Murali Venkata Sreenivas Vs Govt. of A.P., Home Department and Others
Andhra Pradesh High Court · (1999) 5 ALT 492
Penal Code, 1860 (IPC) — Section 394
High Courts05 Mar 1998
Commissioner of Income Tax Vs SB. NASEEMA BEGUM and Others
Andhra Pradesh High Court · (2002) 258 ITR 503
Estate Duty Act, 1953 — Section 5, 74
High Courts05 Mar 1998
Iqbal Hussain Vs Mrs. P. Bharathi Bai and Others
Andhra Pradesh High Court · (1998) 3 ALD 373 : (1998) 3 ALT 295
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104Limitation Act, 1963 — Section 5Transfer of Property Act, 1882 — Section 106
High Courts05 Mar 1998
State of A.P., Revenue Dept., Hyderrabad and others Vs P. Bharathi and others
Andhra Pradesh High Court · (1999) 2 ALD 529 : (1999) 2 ALT 210 : (1999) 1 APLJ 279
Constitution of India, 1950 — Article 226
High Courts05 Mar 1998
Kunapuraju Rangaraju Vs Govt. of A.P. and Others
Andhra Pradesh High Court · (1998) 2 ALD 802 : (1998) 3 ALT 215
Constitution of India, 1950 — Article 21, 48Land Acquisition Act, 1894 — Section 9Wild Life (Protection) Act, 1972 — Section 18, 19, 20, 21, 22
High Courts05 Mar 1998
Commissioner of Wealth Tax Vs Sb. Naseema Begum and Others
Andhra Pradesh High Court · (1998) 258 ITR 503
Estate Duty Act, 1953 — Section 74