High Courts21 Jul 1997
Special Deputy Collector LA Unit-II LMD, Karimnagar Vs N. Laxmaiah
Andhra Pradesh High Court · (1999) 2 ALD 171 : (1997) 5 ALT 214
Land Acquisition Act, 1894 — Section 24, 25, 4(1), 54
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,098 judgments · page 1,222 of 1,755
High Courts21 Jul 1997Dismissed
Malayala Rajeswara Rao and Others Vs Basmakar Rao, Spl. Collector (LA) and Others
Andhra Pradesh High Court · (1999) 3 ALT 110
Contempt of Courts Act, 1971 — Section 12
High Courts17 Jul 1997Dismissed
D. Kondaiah Vs Guntha Rama Subbaiah and Another
Andhra Pradesh High Court · (1997) 5 ALT 269
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54(2), Order 21 Rule 67(1), Order 21 Rule 67(2), Order 21 Rule 90
High Courts17 Jul 1997
Gunturu Zilla Gruha Parisramala Sangham Rice Mill Vs Government of Andhra pradesh and Others
Andhra Pradesh High Court · (1998) 110 STC 172
High Courts17 Jul 1997
Alla Baksh Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1997) 2 ALD(Cri) 453 : (1997) 2 ALT(Cri) 565 : (1997) 3 APLJ 370
Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 19, 20, 41, 41(1)
High Courts17 Jul 1997
Subrahmanyam and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1997) 5 ALD 457 : (1997) 2 ALT(Cri) 619 : (1998) CriLJ 417
Essential Commodities Act, 1955 — Section 7, 8
High Courts17 Jul 1997
K. Ashok Kumar Vs M.V. Ramanaiah, Commissioner of Municipality, Tandur and Others
Andhra Pradesh High Court · (1997) 2 ALD(Cri) 260 : (1997) 5 ALT 240 : (1998) CriLJ 877
Andhra Pradesh Municipalities Act, 1965 — Section 344(6)
High Courts17 Jul 1997
K.R. Bhaskara Babu Vs Capt. Satish Sharma, Minister for Petroleum and Natural Gas, Govt. of India and Others
Andhra Pradesh High Court · (1998) 1 ALD 798
Andhra Pradesh Districts (Formation) Act, 1974 — Section 3(5)Constitution of India, 1950 — Article 12, 136, 14, 16, 21
High Courts17 Jul 1997
Depot Manager, APSRTC Vs I.V.S. Reddi, Ex-Conductor of APSRTC and Another
Andhra Pradesh High Court · (1997) 6 ALT 77
Constitution of India, 1950 — Article 12, 226
High Courts17 Jul 1997Allowed
Union Bank of India, Mahabubnagar Branch Vs Madhava Rao Brothers
Andhra Pradesh High Court · (1997) 5 ALT 32 : (1997) 3 APLJ 141
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 151
High Courts16 Jul 1997
Geda Veera Venkata Satyanarayana Vs Geda Muneswara Rao
Andhra Pradesh High Court · (1997) 4 ALT 735 : (1997) 3 APLJ 75
Civil Procedure Code, 1908 (CPC) — Section 151, 152
High Courts15 Jul 1997
Society for Preservation of Environment and Quality of Life, Hyderabad Vs State of Andhra Pradesh and others
Andhra Pradesh High Court · AIR 1997 AP 381 : (1997) 5 ALD 264 : (1998) 1 AnWR 667
Constitution of India, 1950 — Article 226, 243, 243ZEWrit Proceedings Rules, 1977 — Rule 14
High Courts15 Jul 1997
Andhra Bank Officers Union Vs Andhra Bank and Others
Andhra Pradesh High Court · (2009) 1 ALD 8 : (1997) 5 ALT 54 : (1998) 1 LLJ 28
High Courts15 Jul 1997
Aman Mallikarjuna Rao and Another Vs Chukkapalli Veera Raghavayyi and Others
Andhra Pradesh High Court · (1998) 3 ALD 149 : (1998) 1 AnWR 312
High Courts14 Jul 1997
Sai Seed Agricultural Farms and Others Vs State of A.P. and Others
Andhra Pradesh High Court · (1997) 5 ALD 809 : (1997) 6 ALT 32
Essential Commodities Act, 1955 — Section 3, 3(1), 7Seeds Act, 1966 — Section 5
High Courts14 Jul 1997Allowed
Murari @ Peetha Subba Rao Vs Tata Rammohan Rao and Another
Andhra Pradesh High Court · (1997) 5 ALT 114 : (1997) 2 CivCC 397
Succession Act, 1925 — Section 372, 373, 375
High Courts14 Jul 1997
Sunil Vs The Assistant Commissioner of Prohibition and Excise/Excise Superintendent and Another
Andhra Pradesh High Court · (1997) 4 ALT 636
Andhra Pradesh Excise (Lease of Right to Sell Indian Liquor and Foreign Liquor in Retail) Rules, 1993 — Rule 12, 19Andhra Pradesh Excise Act, 1968 — Section 31
High Courts13 Jul 1997
Garware Capital Markets Ltd. Vs Jaiswal Granites Ltd.
Andhra Pradesh High Court · (1997) 5 ALT 353 : (1998) 93 CompCas 218
Companies Act, 1956 — Section 433, 434, 434(1)
High Courts13 Jul 1997
K. Varalaxmamma and Another Vs Kesav Memorial Educational Society, Hyderabad
Andhra Pradesh High Court · (1998) 6 ALD 72 : (1998) 2 AnWR 626
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 11(4)
High Courts12 Jul 1997Allowed
Ch. Sivaram Vs Taluk Junior College and Others
Andhra Pradesh High Court · (1997) 6 ALT 12