High Courts01 Jul 1998
Sona Exports, Chennai Vs Director of Mines and Geology, Govt. of A.P., Hyd. and others
Andhra Pradesh High Court · (1998) 4 ALD 489 : (1998) 4 ALT 517
Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 12, 12(5), 31
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,098 judgments · page 1,176 of 1,755
High Courts01 Jul 1998Allowed
M. Ramesh Vs Executive Officer, Sri Durga Malleswara Swamy Vari Devasthanam and Another
Andhra Pradesh High Court · (1998) 6 ALT 465
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 37(2)
High Courts01 Jul 1998
S. Mani (Smt.) Vs Singareni Collieries Co., Ltd. and others
Andhra Pradesh High Court · (1998) 4 ALD 575 : (1998) 4 ALT 254 : (1998) 2 APLJ 485
Industrial Disputes Act, 1947 — Section 12(3)
High Courts01 Jul 1998
A.P. State Essential Commodities Corporation Ltd., Civil Supplies Bhavan, Somajiguda, Hyd. and Another Vs Kurumardhali Raghuramam and Others
Andhra Pradesh High Court · (1998) 4 ALD 496 : (1998) 4 ALT 453
Constitution of India, 1950 — Article 14, 16, 32
High Courts30 Jun 1998
United India Insurance Company Limited Vs M. Ramulu and others
Andhra Pradesh High Court · (1999) 1 ACC 617 : (1999) ACJ 1450 : (1998) 5 ALD 71 : (1998) 4 ALT 778
Motor Vehicles Act, 1988 — Section 149, 176
High Courts30 Jun 1998
Upputuri Venkaiah Vs Tirumalasetti Kotaiah
Andhra Pradesh High Court · (1998) 4 ALD 411 : (1998) 4 ALT 126 : (1998) 2 APLJ 305
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115, 151
High Courts30 Jun 1998
T. Tirumala Reddy, SE, APSEB, Cuddapah and another Vs APSEB Engineers Association, Hyd. and others
Andhra Pradesh High Court · (1998) 4 ALD 372 : (1998) 2 AnWR 602 : (1998) 2 APLJ 424
Andhra Pradesh (Telangana Area) Public Societies Registration Act, 1350 — Section 11Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 104, 2(2)
High Courts30 Jun 1998
N. Raghuma Reddy (died) and others Vs State of Andhra Pradesh and others
Andhra Pradesh High Court · (1998) 4 ALD 310 : (1998) 4 ALT 95 : (1998) 2 APLJ 371
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 13, 38Constitution of India, 1950 — Article 227
High Courts29 Jun 1998
Commissioner of Income Tax AP-III, Hyderabad Vs Sri Durga Tobacco Company, Amaravathi Road, Guntur
Andhra Pradesh High Court · (1998) 4 ALD 631 : (1998) 234 ITR 487
Income Tax Act, 1961 — Section 139, 139(8), 141, 143(3), 144
High Courts29 Jun 1998
Susheela Devi (Smt.) Vs State of A.P. and another
Andhra Pradesh High Court · (1998) 4 ALD 733
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15
High Courts29 Jun 1998
R. Surya Kumari Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1998) 4 ALD 559 : (1998) 4 ALT 526
Constitution of India, 1950 — Article 12, 14
High Courts29 Jun 1998
Vimal S. Tompe (Smt.) Vs Regional Joint Director of School Education, Govt. of A.P. and Others
Andhra Pradesh High Court · (1998) 4 ALD 233 : (1998) 4 ALT 362 : (1998) 2 APLJ 422
Constitution of India, 1950 — Article 14, 16
High Courts29 Jun 1998
L. Raja Krishna Reddy Vs Satwik Drugs Ltd. and another
Andhra Pradesh High Court · (1998) 4 ALD 536 : (1998) 2 ALD(Cri) 316 : (1998) 2 ALT(Cri) 267 : (1999) 96 CompCas 891 : (1999) CriLJ 4865 : (1999) 4 RCR(Criminal) 401
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 141, 142
High Courts29 Jun 1998
Ajeya Bharat Party Vs Union of India and others
Andhra Pradesh High Court · (1998) 4 ALD 327 : (1998) 4 ALT 348 : (1998) 2 APLJ 479
Constitution of India, 1950 — Article 137, 141, 142, 144, 176
High Courts29 Jun 1998
P. Hanumantha Rao Vs Kaki Venkata Rao and another
Andhra Pradesh High Court · (1998) 4 ALD 637 : (1998) 2 ALT(Cri) 238 : (1998) 2 APLJ 438
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197Penal Code, 1860 (IPC) — Section 409, 463, 477
High Courts26 Jun 1998
Divisional Engineer, Telecommunications, Palasa, Srikakulam Vs I. Sankara Rao and another
Andhra Pradesh High Court · (1999) 1 ACC 602 : (1998) 6 ALD 194 : (1998) 6 ALT 171 : (1999) 82 FLR 25 : (1999) 2 LLJ 1316
Railways Act, 1989 — Section 2Workmens Compensation Act, 1923 — Section 2(1), 2(2), 30
High Courts26 Jun 1998
S. Krishnamurthy Vs Government of A.P. and others
Andhra Pradesh High Court · (1998) 4 ALD 332 : (1998) 4 ALT 367 : (1998) 2 APLJ 428
Constitution of India, 1950 — Article 14, 16
High Courts26 Jun 1998
Barfi Bai Vs Savitri Bai
Andhra Pradesh High Court · (1998) 4 ALD 235 : (1998) 4 ALT 107 : (1999) CriLJ 1308
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 9 Rule 9Constitution of India, 1950 — Article 129, 142Contempt of Courts Act, 1952 — Section 4
High Courts26 Jun 1998
Devineni Durgamba Vs Raj Kumar Financiers, Vijayawada
Andhra Pradesh High Court · AIR 1998 AP 365 : (1998) 4 ALD 301 : (1998) 4 ALT 145 : (1998) 2 APLJ 367 : (1999) 2 CivCC 526 : (1999) 1 RCR(Civil) 342
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 92(2), 151Limitation Act, 1963 — Article 127, 4
High Courts25 Jun 1998
V.V. Raghava Reddy Vs Government of Andhra Pradesh and others
Andhra Pradesh High Court · (1998) 4 ALD 551 : (1998) 4 ALT 419 : (1998) 2 APLJ 436
Constitution of India, 1950 — Article 226