High Courts28 Jul 1998
K. Jagadish and others Vs Singareni Colleries Company Limited
Andhra Pradesh High Court · (1998) 4 ALD 730
Constitution of India, 1950 — Article 14, 16, 21, 226, 32Industrial Disputes Act, 1947 — Section 12(3)
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,098 judgments · page 1,172 of 1,755
High Courts27 Jul 1998Allowed
Y.V.N. Durga Prasad Vs Commissioner of Endowments and Another
Andhra Pradesh High Court · (1998) 5 ALT 314
High Courts27 Jul 1998
T. Venkaeshwarlu and others Vs State of A.P. and others
Andhra Pradesh High Court · (1998) 5 ALD 426 : (1998) 2 ALT(Cri) 462 : (1998) 3 APLJ 81 : (1999) CriLJ 39
Civil Procedure Code, 1908 (CPC) — Section 13Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173, 188
High Courts27 Jul 1998
C. Maniyamma Vs Junior Civil Judge, Narayanapet, Dist. Mahaboobnagar and another
Andhra Pradesh High Court · (1998) 5 ALD 361 : (1998) 2 APLJ 467
Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 7Andhra Pradesh Panchayat Raj Act, 1994 — Section 233Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts27 Jul 1998
Selection Committee, APSRTC, Srikakulam and others Vs Ch. V.N. Satyanarayana
Andhra Pradesh High Court · (1998) 5 ALD 411 : (1998) 5 ALT 738
Motor Vehicles Act, 1988 — Section 68
High Courts26 Jul 1998
United India Assurance Co. Ltd. Vs Sri Satyanarayana Ghee Trading Co. and others
Andhra Pradesh High Court · (1999) 6 ALD 4 : (1999) 3 APLJ 149
Evidence Act, 1872 — Section 114, 34
High Courts24 Jul 1998
Pushpa Trading Company Vs Boorgu Jagadeshwaraiah and Sons
Andhra Pradesh High Court · (1998) 5 ALD 294 : (1998) 5 ALT 348 : (1998) 3 APLJ 256
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)
High Courts24 Jul 1998
V. Ramana Reddy Vs Union of India (UOI) and Another
Andhra Pradesh High Court · (1998) 6 ALT 211
Arbitration and Conciliation Act, 1996 — Section 11(5)
High Courts24 Jul 1998
Bakaram Jangaiah and others Vs Gunde Laxmamma (died) by LRs.
Andhra Pradesh High Court · (1999) 3 ALD 381 : (1999) 3 ALT 375
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 19, 2(1), 28(1), 32, 32(2)Contract Act, 1872 — Section 23Evidence Act, 1872 — Section 116
High Courts24 Jul 1998
K. Pushpa Leela Vs Bar Council of State of A.P. and another
Andhra Pradesh High Court · AIR 1999 AP 88 : (1998) 5 ALD 46 : (1998) 4 ALT 828
Advocates Act, 1961 — Section 35, 6, 7
High Courts24 Jul 1998
A.P. Scheduled Castes Welfare Association and Another Vs Govt. of A.P. and Others
Andhra Pradesh High Court · (1998) 5 ALD 57 : (1998) 4 ALT 718
Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 22, 22(C)Andhra Pradesh University Act, 1991 — Section 43(1)Constitution of India, 1950 — Article 309, 335, 38, 46
High Courts24 Jul 1998
Commissioner of Income Tax, Visakhapatnam Vs Saraswathi Talkies, Jaggaiahpet
Andhra Pradesh High Court · (1998) 5 ALD 52 : (1998) 234 ITR 756
Income Tax Act, 1961 — Section 2(47), 256(1), 256(2), 45, 47Partnership Act, 1932 — Section 44
High Courts23 Jul 1998
Boppana Satya Rao Vs Managing Director, APSRTC Mushirabad, Hyderabad and others
Andhra Pradesh High Court · (1998) 4 ALD 702 : (1998) 4 ALT 610
Constitution of India, 1950 — Article 14, 16, 226
High Courts23 Jul 1998
Rasa Constructions, Engineers and Contractors, Karimnagar Vs Execution Engineer (R and B) and another
Andhra Pradesh High Court · (1998) 5 ALD 106
Constitution of India, 1950 — Article 12, 14, 21, 226
High Courts23 Jul 1998
Kakara Sree Lakshmi Vs Manager, Registered Educational Society of Sisters of St. Joseph of Annecy-India, Waltiar, Visakhapatnam and Others
Andhra Pradesh High Court · (1998) 5 ALD 91
Andhra Pradesh Education Act, 1982 — Section 74Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993 — Rule 17Constitution of India, 1950 — Article 14, 15
High Courts23 Jul 1998
Khaza Moinuddin Vs Gayatri Iron Company, Vijayawada
Andhra Pradesh High Court · (1999) 2 ALD 539 : (1999) 2 ALT 464
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 12Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts23 Jul 1998
B. Siva Sanker Rao Vs High Court of A.P.
Andhra Pradesh High Court · (1999) 2 ALD 569 : (1999) 2 ALT 38
Andhra Pradesh Public Employment (Recording and Alteration of Date of Birth) Rules, 1984 — Rule 2(1)
High Courts23 Jul 1998
Food Corporation of India and Others Vs Priyadarshini Jattu Workers Labour Contract Co.op. Society, Dourleswaram and Others
Andhra Pradesh High Court · (1998) 5 ALD 393
Constitution of India, 1950 — Article 21, 226, 43
High Courts23 Jul 1998
K. Laxman Vs Deputy Chief Traffic Manager, APSRTC, Nizamabad and Others
Andhra Pradesh High Court · (1998) 5 ALD 202
Andhra Pradesh State Road Transport Corporation Employees (Classification, Control and Appeal) Regulations, 1967 — Regulation 11, 18Constitution of India, 1950 — Article 311
High Courts23 Jul 1998
Mazher Shaheed and others Vs Khaja Moinuddin and others
Andhra Pradesh High Court · (1998) 5 ALD 240
Andhra Pradesh (Telangana Area) Public Societies Registration Act, 1350 — Section 11, 15, 5, 9Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Constitution of India, 1950 — Article 226