High Courts01 May 1998Dismissed
Society for Preservation of Environment and Quality of Life (SPEQL) Vs Industries Department, Govt. of A.P. and Others
Andhra Pradesh High Court · (1998) 3 ALT 516
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,098 judgments · page 1,179 of 1,755
High Courts01 May 1998
M. Vemanarayana Vs Sakku Bai and Another
Andhra Pradesh High Court · (1999) 4 ALT 422 : (1999) 2 APLJ 113
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 30, Order 21 Rule 37, 151, 51, 58(1)Constitution of India, 1950 — Article 21
High Courts30 Apr 1998
V. Raja Rao Vs Director of Marketing and Others
Andhra Pradesh High Court · (1998) 3 ALD 574 : (1998) 3 ALT 21 : (1998) 3 RCR(Criminal) 21
Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 23, 25, 27Andhra Pradesh (Agricultural Produce and Livestock) Markets Rules, 1969 — Rule 46(1), 46(2)Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 197, 2
High Courts30 Apr 1998
Commissioner of Income Tax Vs Transport Corporation of India
Andhra Pradesh High Court · (1998) 148 CTR 229 : (1998) 234 ITR 369
Income Tax Act, 1961 — Section 212, 215, 256, 273
High Courts30 Apr 1998Dismissed
Patta Dhanalakshmi Vs Patta Ramachandra Rao
Andhra Pradesh High Court · AIR 1998 AP 341 : (1998) 3 ALT 705 : (1998) 2 DMC 718
Hindu Marriage Act, 1955 — Section 13
High Courts29 Apr 1998
Chepuri Krishnamurthy Vs State
Andhra Pradesh High Court · (1998) 4 ALD 362 : (1998) 2 ALD(Cri) 1 : (1998) 2 ALT(Cri) 371 : (1998) 2 APLJ 403
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 24, 27Penal Code, 1860 (IPC) — Section 302
High Courts29 Apr 1998
Pilli Bal Raj and Others Vs State of Andhra Pradesh, Hyderabad and Others
Andhra Pradesh High Court · (1998) 3 ALD 557 : (1998) 3 ALT 34 : (1998) 2 APLJ 165
High Courts29 Apr 1998
Commissioner of Income Tax, A.P. Vs Mahindra Nissan Allywin, Ltd.
Andhra Pradesh High Court · (1998) 4 ALD 11 : (1998) 233 ITR 493
Income Tax Act, 1961 — Section 43
High Courts29 Apr 1998
Kanukolanu Vimala Vs S. Lakshmana Rao and Others
Andhra Pradesh High Court · AIR 1998 AP 338 : (1998) 4 ALD 91 : (1998) 3 ALT 824 : (1998) 2 APLJ 296
Stamp Act, 1899 — Section 33, 35
High Courts29 Apr 1998
M. Syamala Rao Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1999) 153 CTR 392 : (1998) 234 ITR 140
Income Tax Act, 1961 — Section 45
High Courts28 Apr 1998
Sri Sarathi Institute of Engineering and Technology, Hyd. and Another Vs All India Council for Technical Education, New Delhi
Andhra Pradesh High Court · (1998) 3 ALD 290 : (1998) 3 ALT 564
All India Council for Technical Education Act, 1987 — Section 10Constitution of India, 1950 — Article 19(1), 226
High Courts28 Apr 1998
ECIL Officers Association Vs Government of A.P. and Others
Andhra Pradesh High Court · (1998) 4 ALD 66 : (1998) 3 ALT 749 : (1998) 2 APLJ 343
Andhra Pradesh Tax on Professions, Trades, Callings and Employments Act, 1987 — Section 2, 25(2), 31, 4Constitution of India, 1950 — Article 14, 19(1), 226, 276Income Tax Act, 1961 — Section 17
High Courts28 Apr 1998
Government of Andhra Pradesh and Another Vs J.B. Educational Society, Hyderabad and Another
Andhra Pradesh High Court · AIR 1998 AP 400 : (1998) 3 ALD 736 : (1998) 3 ALT 584 : (1998) 2 APLJ 76
All India Council for Technical Education Act, 1987 — Section 10Andhra Pradesh Education (Amendment) Act, 1987 — Section 20Andhra Pradesh Education Act, 1982 — Section 2(12), 20, 20(1), 20(2), 20(3)
High Courts28 Apr 1998
Sohan Engineering Constructions Vs Commissioner of Commercial Taxes and Others
Andhra Pradesh High Court · (2000) 118 STC 129
Andhra Pradesh General Sales Tax Rules, 1957 — Rule 17G(1)
High Courts28 Apr 1998Dismissed
Sree Radhakrishna Vegetable, Oil Products Co. Vs The Collector of Central Excise and Others
Andhra Pradesh High Court · (1998) 62 ECC 23
High Courts27 Apr 1998
Ravulapalli Yogamma Vs Thellamekala Venkata Ratnam
Andhra Pradesh High Court · AIR 1998 AP 371 : (1998) 4 ALD 112 : (1998) 3 ALT 690 : (1998) 2 APLJ 328 : (1999) 1 CivCC 473 : (2000) 1 DMC 404 : (1999) 1 RCR(Civil) 258
Hindu Marriage Act, 1955 — Section 12(1), 12(2)(a), 13, 14
High Courts27 Apr 1998
Ruppu Gannemma Vs Vice Chairman and Managing Director, APSRTC and Others
Andhra Pradesh High Court · (1998) 4 ALD 94
High Courts27 Apr 1998
Shaik Lal Bee Vs Government of A.P. and Others
Andhra Pradesh High Court · (1998) 4 ALD 283 : (1998) 4 ALT 178
Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 11, 2, 3Constitution of India, 1950 — Article 14Maintenance of Internal Security Act, 1971 — Section 3(1)
High Courts27 Apr 1998
Public Prosecutor, High Court of A.P., Hyd. Vs Sivaraj alias Suraj
Andhra Pradesh High Court · (1998) 3 ALD 818 : (1998) 1 ALD(Cri) 934 : (1998) 2 ALT(Cri) 316
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 300, 302, 325
High Courts27 Apr 1998
T. Sukender Reddy Vs M. Surender Reddy
Andhra Pradesh High Court · AIR 1998 AP 399 : (1998) 3 ALD 659 : (1998) 3 ALT 449 : (1998) 2 APLJ 262 : (1998) 3 CivCC 384
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3(5)Negotiable Instruments Act, 1881 (NI) — Section 118