High Courts10 Feb 1998
Dr. N. Anil Krishna Vs Principal (Day) Vivek Vardhani College of Arts, Commerce and Science, Hyderabad and Others
Andhra Pradesh High Court · (1998) 2 ALD 434 : (1998) 3 ALT 380
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1998
931 judgments · page 44 of 47
High Courts10 Feb 1998
A.P.S.R.T.C, and another Vs P.T. Rao and others
Andhra Pradesh High Court · (1998) 3 ALD 45 : (1998) 2 ALT 447
High Courts10 Feb 1998
Vadde Rajeswaramma Vs Dr. V.L. Narasimha Charyulu and Others
Andhra Pradesh High Court · (1998) 2 ALD 402 : (1998) 2 ALT 243 : (1998) 1 APLJ 292 : (1998) 3 CivCC 272 : (1998) 2 RCR(Civil) 617
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10(2), Order 26 Rule 9
High Courts10 Feb 1998Allowed
Leprosy Mission and Another Vs Nallamilli Veera Venkata Satyanarayana Reddy
Andhra Pradesh High Court · AIR 1998 AP 285 : (1998) 2 ALD 484 : (1998) 2 ALT 137 : (1998) 1 APLJ 283
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Transfer of Property Act, 1882 — Section 53A
High Courts10 Feb 1998
K. Sukhender Reddy Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1998) 2 ALD 430 : (1998) 3 ALT 260
All India Services (Discipline and Appeal) Rules, 1969 — Rule 3(1), 3(3)Penal Code, 1860 (IPC) — Section 120B, 406, 420, 469
High Courts09 Feb 1998
M/s. Electro flame Ltd. Vs M/s. Mittal Iron Foundry Pvt. Ltd.
Andhra Pradesh High Court · AIR 1998 AP 203 : (1998) 2 ALD 594 : (1998) 3 ALT 252 : (1998) 2 APLJ 6 : (1998) 93 CompCas 420
Companies Act, 1956 — Section 433, 434
High Courts09 Feb 1998Dismissed
State of A.P. Vs Bhooratnam and Co.
Andhra Pradesh High Court · (1998) 02 AP CK 0013
Central Sales Tax Act, 1956 — Section 6A
High Courts05 Feb 1998Dismissed
Jajjara Venkateswarlu alias Kothulodu Vs State of A.P.
Andhra Pradesh High Court · (1998) 1 ALD(Cri) 500 : (1998) 1 ALT(Cri) 313 : (1998) CriLJ 3485
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts05 Feb 1998
Girish K. Bhandari and another Vs Lakshmi Finance and Industrial Corpn. Ltd., and another
Andhra Pradesh High Court · (1999) 3 ALD 200 : (1999) 1 ALT(Cri) 460 : (1999) 97 CompCas 92
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts05 Feb 1998Allowed
Amar Traders Vs Assistant Commissioner of Commercial Taxes (Intelligence) II and Another
Andhra Pradesh High Court · (1998) 111 STC 265
Andhra Pradesh General Sales Tax Act, 1957 — Section 29, 29(3), 29B
High Courts04 Feb 1998
N. Komurraiah Vs Special Officer and Competent Authority, Urban Land Ceilings, Warangal
Andhra Pradesh High Court · (1998) 2 ALD 488 : (1998) 3 ALT 471 : (1998) 1 APLJ 264
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(5), 20(1), 8(4), 9(1)
High Courts04 Feb 1998
Shanta Devi and Others Vs Ramlal Agarwal
Andhra Pradesh High Court · AIR 1998 AP 286 : (1998) 2 ALD 236 : (1998) 1 ALT 582 : (1998) 1 APLJ 250 : (1998) 3 CivCC 292 : (1998) 2 DMC 199
Hindu Marriage Act, 1955 — Section 6, 7
High Courts04 Feb 1998
K. Prabhakar Reddy Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1998) 2 ALD 282 : (1998) 1 APLJ 259
Constitution of India, 1950 — Article 21, 226, 32Urban Land (Ceiling and Regulation) Act, 1976 — Section 19, 6(1), 8(1), 8(3)
High Courts04 Feb 1998
C.V.S. Nageswara Kumar Vs Indian Overseas Bank, Madras and Another
Andhra Pradesh High Court · (1998) 2 ALD 485 : (1998) 4 ALT 606
Constitution of India, 1950 — Article 226
High Courts04 Feb 1998
Otukure Ganesh Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1998) 2 ALD 502 : (1998) 2 ALT(Cri) 306 : (1998) 1 APLJ 330
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 84
High Courts04 Feb 1998Allowed
Puttagunta Pasi alias Penta Pasi Vs Commissioner of Police and Another
Andhra Pradesh High Court · (1998) 3 ALT 55
Andhra Pradesh Police Standing Orders — Order 741, Order 742
High Courts03 Feb 1998
K.S. Chalam Vs Bank of India and Another
Andhra Pradesh High Court · (1998) 2 ALD 298 : (1998) 1 ALT 597
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14
High Courts03 Feb 1998
Sub-Registrar, Nalgonda Dist. Vs Amaranaini China Venkat Rao and others
Andhra Pradesh High Court · AIR 1998 AP 252 : (1998) 3 ALD 46 : (1998) 2 ALT 457 : (1998) 1 APLJ 404
Andhra Pradesh Stamp (Prevention of Under Valuation of Instruments) Rules, 1975 — Rule 3(3), 3(4)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34, Order 26 Rule 10BConstitution of India, 1950 — Article 226
High Courts02 Feb 1998
SMT. K. DURGA RANI AND ANOTHER Vs APPROPRIATE AUTHORITY AND ANOTHER.
Andhra Pradesh High Court · (1998) 231 ITR 472 : (1998) 100 TAXMAN 492
Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 269UC, 269UD, 269UE
High Courts02 Feb 1998Allowed
Smt. K. Durga Rani and Another Vs Appropriate Authority and Another
Andhra Pradesh High Court · (1998) 231 ITR 472 : (1998) 100 TAXMAN 492
Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 269UC, 269UD, 269UD(1), 269UE(1)