High Courts28 Apr 1997Dismissed
Zaibunnisa Begum Vs State of A.P. and Others
Andhra Pradesh High Court · (1997) 4 ALT 659
Specific Relief Act, 1963 — Section 34
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,098 judgments · page 1,229 of 1,755
High Courts28 Apr 1997
Mahipala Venkanna Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1998) 5 ALD 281 : (1998) 6 ALT 218
Constitution of India, 1950 — Article 14, 226
High Courts28 Apr 1997Allowed
Asst. Commissioner, Endowments and Another Vs Sri Yellapu Narasaiah Annasatram and Another
Andhra Pradesh High Court · (1997) 4 ALT 50
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 1(3), 17, 29(5)
High Courts28 Apr 1997
Sanga Sankarappa Vs The Chief Secretary, Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1997) 1 ALD(Cri) 945 : (1997) 2 ALT(Cri) 82 : (1998) CriLJ 235
Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 3(1), 3(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324
High Courts25 Apr 1997Dismissed
Sundari Dharmanna Vs Narsu Bai and Another
Andhra Pradesh High Court · (1997) 4 ALT 803
Hindu Succession Act, 1956 — Section 10, 23, 29A, 6, 9Hindu Succession Rules, 1956 — Rule 2
High Courts25 Apr 1997
The Public Prosecutor, High Court of Andhra Pradesh Vs Lingisetty Sreenu
Andhra Pradesh High Court · (1997) 2 ALT(Cri) 22
Constitution of India, 1950 — Article 50Evidence Act, 1872 — Section 119Penal Code, 1860 (IPC) — Section 354, 376, 511
High Courts25 Apr 1997
Ch. Subrahmanyam Vs State Transport Authority
Andhra Pradesh High Court · (1997) 3 ALD 421 : (1997) 4 ALT 739
Constitution of India, 1950 — Article 226
High Courts24 Apr 1997
Custodian-cum-Deputy Commissioner of Endowments, Sri Swamy Hathiramji Mutt, Tirupathi Vs Collector, Chittoor District and others
Andhra Pradesh High Court · (1999) 4 ALD 155 : (1999) 4 ALT 553
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 4(1)
High Courts23 Apr 1997Dismissed
Vemula Jangaiah Vs Vemula Peramma and Others
Andhra Pradesh High Court · (1997) 3 ALT 439
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts23 Apr 1997Allowed
Padmini Co-operative Housing Society Vs Sirajunnisa Begum and Others
Andhra Pradesh High Court · (1997) 4 ALT 158 : (1997) 2 CivCC 329 : (1997) 4 RCR(Civil) 448
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18Transfer of Property Act, 1882 — Section 52
High Courts23 Apr 1997Dismissed
Chandaram Mahalakshmi Naidu and Others Vs Dadi Venkata Nookaraju
Andhra Pradesh High Court · (1997) 4 ALD 152 : (1997) 4 ALT 37
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 12Specific Relief Act, 1963 — Section 34
High Courts23 Apr 1997Allowed
Telugunadu Workcharged Employees State Federation Vs Government of India and Others
Andhra Pradesh High Court · (1997) 3 ALT 492
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 10(1), 17(2), 17A, 17A(1), 17A(2)
High Courts23 Apr 1997Allowed
Raj Kumar and Another Vs G. Anasuya
Andhra Pradesh High Court · (1997) 4 ALT 77 : (1997) 2 APLJ 397
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 13
High Courts22 Apr 1997Allowed
Patel Angadia and Co. Vs Asst. Commercial Tax Officer and Another
Andhra Pradesh High Court · (1997) 3 ALD 682 : (1997) 3 ALT 353
Andhra Pradesh General Sales Tax Act, 1957 — Section 27, 29BAndhra Pradesh General Sales Tax Rules, 1957 — Rule 46A(1)
High Courts22 Apr 1997
K. Venkat Ram Reddy and others Vs Hyderabad Urban Development Authority
Andhra Pradesh High Court · AIR 1997 AP 368 : (1997) 3 ALT 428
Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 33Constitution of India, 1950 — Article 226
High Courts22 Apr 1997Allowed
K. Sadanandam Vs A.P. State Co-op. Bank Limited and Others
Andhra Pradesh High Court · (1997) 4 ALT 529
High Courts22 Apr 1997Allowed
Mc. Dowell and Company Ltd. Vs Govt. of A.P. and Another
Andhra Pradesh High Court · (1997) 4 ALT 177
Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 12, 5
High Courts22 Apr 1997Dismissed
I. Krishnaiah Vs Principal, College of Veterinary Science and Another
Andhra Pradesh High Court · (1997) 5 ALD 152 : (1997) 5 ALT 264 : (1997) 2 APLJ 379
Andhra Pradesh Agricultural University Regulations, 1979 — Regulation 8.2, 9.1
High Courts21 Apr 1997
Payyati Savitri Devi Vs Malireddy Damayantamma and Another
Andhra Pradesh High Court · (1997) 4 ALD 815 : (1997) 2 ALT(Cri) 409 : (1998) 93 CompCas 958
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 498A, 500
High Courts21 Apr 1997
Payyati Savitri Devi Vs Malireddy Damayanthamma and Another
Andhra Pradesh High Court · (1997) 4 ALD 815 : (1997) 2 ALT(Cri) 409 : (1998) 93 CompCas 958
Negotiable Instruments Act, 1881 (NI) — Section 138