High Courts20 Apr 1998
COMMISSIONER OF INCOME TAX Vs MAHINDRA NISSAN ALLYWIN LTD.
Andhra Pradesh High Court · (1999) 151 CTR 670 : (1999) 233 ITR 493 : (1999) 102 TAXMAN 162
Income Tax Act, 1961 — Section 143, 154, 256, 43B
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,098 judgments · page 1,181 of 1,755
High Courts20 Apr 1998
Vice Chairman and Managing Director, APSRTC, Mushirabad, Hyd. and Others Vs B. Dasarath Kumar
Andhra Pradesh High Court · (1998) 4 ALD 95
High Courts19 Apr 1998
Sriram Mills and Another Vs Union of India and Others
Andhra Pradesh High Court · (1998) 3 ALD 441 : (1998) 4 ALT 207 : (1998) 61 ECC 456
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 11, 111, 112, 12, 143(A)Foreigh Trade (Regulation) Rules, 1993 — Rule 2, 6(2)
High Courts17 Apr 1998
Dhanyamraju Jagannadha Rao and Others Vs Thummala Suryakrishna Murthy and Others
Andhra Pradesh High Court · (1998) 4 ALD 299 : (1998) 4 ALT 290 : (1998) 2 APLJ 376
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 10, 11, 12, 13Constitution of India, 1950 — Article 226
High Courts16 Apr 1998
Shaik Mahaboob @ Gora Vs State of A.P.
Andhra Pradesh High Court · (1998) 4 ALD 36 : (1998) 2 ALD(Cri) 128 : (1998) 2 ALT(Cri) 128
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 34
High Courts16 Apr 1998
K. Eswara Dutt Vs Chairman, Food Corporation of India, New Delhi and Others
Andhra Pradesh High Court · (1998) 3 ALD 767 : (1998) 4 ALT 373
Constitution of India, 1950 — Article 14, 16, 226Food Corporations Act, 1964 — Section 45
High Courts16 Apr 1998
Chilukuri Ramarao and Others Vs Govt. of A.P. and Others
Andhra Pradesh High Court · (1998) 3 ALD 491 : (1998) 3 ALT 110
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 11(2), 23(1A), 28, 34
High Courts16 Apr 1998
N.H.V. Subba Rao Vs APSRTC, Musheerabad, Hyd. and others
Andhra Pradesh High Court · (1998) 4 ALD 1
Constitution of India, 1950 — Article 12, 15(3), 15(4), 16(2), 4
High Courts16 Apr 1998
Narasamma and others Vs Habeebjan and another
Andhra Pradesh High Court · (1998) 3 ALD 661 : (1998) 3 ALT 469 : (1998) 2 APLJ 226 : (1998) 3 CivCC 355
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts15 Apr 1998
Bongu Ramulu and another Vs Gudur Narender Reddy
Andhra Pradesh High Court · (1998) 3 ALD 657 : (1998) 3 ALT 473 : (1998) 2 APLJ 216 : (1998) 3 CivCC 336
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 9, 115, 151
High Courts13 Apr 1998
Vibgyar Ink Chem (Pvt.) Ltd. Vs Safe Pack Polymers Ltd.
Andhra Pradesh High Court · AIR 1999 AP 45 : (1998) 3 ALD 638 : (1998) 3 ALT 557 : (1998) 93 CompCas 407
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17(2), 17(3), 22(1)
High Courts13 Apr 1998
P. Anuradha Reddyand Another Vs P. Kalpana and Others
Andhra Pradesh High Court · (1998) 3 ALD 678 : (1998) 4 ALT 4
Andhra Pradesh College Service Commission (Manner of Selection of Persons for Appointment to the Post of Teachers) Regulations, 1987 — Regulation 7University Grants Commission (Qualifications required of a person to be appointed to the Teaching Staff of Universities and Institutions Affiliated to it) Regulations, 1991 — Section 12A, 2University Grants Commission Act, 1956 — Section 14, 26(1)
High Courts13 Apr 1998
Patta Dhanalakshmi Vs Patta Ramachandra Rao
Andhra Pradesh High Court · (1998) 4 ALD 78 : (1998) 2 APLJ 290
Hindu Marriage Act, 1955 — Section 13(1)
High Courts13 Apr 1998
S.P.B.V.D. Sabha, Elementary and High School, Upparapalli, Madhavaram post Vs Regional Joint Director of School Education, Cuddapah and Others
Andhra Pradesh High Court · (1998) 3 ALD 663 : (1998) 3 ALT 677
Andhra Pradesh Education Act, 1982 — Section 24, 24(2), 89, 90Constitution of India, 1950 — Article 19(1), 226, 30
High Courts13 Apr 1998
Dhananjay Waghray (died) A/P Smt. Manjula Waghray Vs Controller of Estate Duty, Hyd.
Andhra Pradesh High Court · (1998) 4 ALD 151 : (1998) 234 ITR 276
Estate Duty Act, 1953 — Section 21, 64(1)Succession Act, 1925 — Section 7
High Courts10 Apr 1998
J. Moses and Others Vs Govt. of A.P., Home and Prisons Dept. and Others
Andhra Pradesh High Court · (2000) 4 ALT 373
Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 433, 433APenal Code, 1860 (IPC) — Section 120B, 121, 122, 123, 124
High Courts10 Apr 1998
Union of India, Dept. of Automic Energy, New Delhi and Others Vs G.P.M. Rao
Andhra Pradesh High Court · (1998) 3 ALD 433 : (1998) 3 ALT 453
Fundamental Rules — Rule 56
High Courts10 Apr 1998
N.B. Ramesh Vs B. Krishna Reddy and Another
Andhra Pradesh High Court · (1998) 3 ALD 507 : (1998) 3 ALT 284
Andhra Pradesh Water (Prevention and Control of Pollution) Act, 1974 — Section 64Constitution of India, 1950 — Article 14, 16Water (Prevention and Control of Pollution) Rules, 1975 — Rule 14, 4
High Courts10 Apr 1998
Nadikatla Narayana Swamy and Others Vs State of A.P. and Another
Andhra Pradesh High Court · (1998) 3 ALD 403 : (1998) 3 ALT 282
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Article 1(b), 1(c), 24(b)
High Courts10 Apr 1998
Pochamma and others Vs Mirza Dawood Baig and another
Andhra Pradesh High Court · (1999) ACJ 1006 : AIR 1998 AP 337 : (1998) 4 ALD 83 : (1998) 3 ALT 674 : (1998) 2 APLJ 267
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Motor Vehicles Act, 1988 — Section 166