High Courts19 Apr 1997
Centenary Methodist Church Vs M. Manohar
Andhra Pradesh High Court · (1997) 3 ALD 438 : (1997) 3 ALT 413 : (1997) 2 APLJ 230
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,098 judgments · page 1,230 of 1,755
High Courts19 Apr 1997Dismissed
K. Anil Kumar Vs Govt. of A.P. and Another
Andhra Pradesh High Court · (1997) 4 ALT 69
Andhra Pradesh Professional Educational Institutions (Regulation of Admissions into under Graduate Professional Courses through Common Entrance Test) Rules, 1993 — Rule 6, 7
High Courts19 Apr 1997Allowed
Sri Nookalamma Temple Vs Kola Nancharamma and Another
Andhra Pradesh High Court · (1997) 4 ALT 22
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 34
High Courts19 Apr 1997
Iruvanti Gopinatha Rao (died) and Others (L.Rs. ) Vs Vadlapudi Narayana and Others
Andhra Pradesh High Court · (1997) 2 ALT 785
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Registration Act, 1908 — Section 17
High Courts19 Apr 1997
Koyya Veeraju and others Vs Mandal Revenue Officer, Gollaprolu, E.G. Dist. and Others
Andhra Pradesh High Court · (1998) 6 ALD 594 : (1998) 1 ALT 25
Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11, 5, 5(2), 57, 7Andhra Pradesh (Andhra Area) Estates Land Act, 1908 — Section 10, 10(1), 64Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 50
High Courts19 Apr 1997
B. Suresh Vs Dist. Collector and Another
Andhra Pradesh High Court · (1997) 4 ALT 481 : (1997) 2 APLJ 332
Constitution of India, 1950 — Article 14, 19(1), 226
High Courts19 Apr 1997
K. Ganga Raju and others Vs Gram Panchayat Board and others
Andhra Pradesh High Court · AIR 1997 AP 339 : (1997) 3 ALT 678 : (1997) 2 APLJ 232
Andhra Pradesh Gram Panchayats Act, 1964 — Section 69, 69(4)Constitution of India, 1950 — Article 110(2), 141, 265
High Courts19 Apr 1997
Chintakrindi Venkateswarlu Vs Head Constable 6th Town Police Station, Vijaywada and Others
Andhra Pradesh High Court · (1997) 2 ALD(Cri) 120 : (1997) 3 ALT 47 : (1997) 2 APLJ 372 : (1997) CriLJ 3319
Constitution of India, 1950 — Article 129, 21, 226, 32
High Courts19 Apr 1997
A. Pydikonda Vs Chief Mechanical Engineer, Vishakhapatnam Port Trust
Andhra Pradesh High Court · (1998) 1 ALD 91
Constitution of India, 1950 — Article 335
High Courts17 Apr 1997
M. Koteswara Rao Vs APSRTC, Tirupati and Others
Andhra Pradesh High Court · (1997) 3 ALD 491 : (1997) 3 ALT 68 : (1997) 2 LLJ 489
Andhra Pradesh State Road Transport Corporation Employees (Classification, Control and Appeal) Regulations, 1967 — Regulation 11, 12, 7
High Courts17 Apr 1997
K. Chandramma Vs Labour Court-I, Hyderabad and Others
Andhra Pradesh High Court · (1997) 3 ALD 665 : (1997) 3 ALT 406 : (1997) 2 APLJ 52 : (1997) 2 LLJ 992
High Courts17 Apr 1997
Mutharaju Satyanarayan Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1997) 2 ALD(Cri) 142 : (1997) 2 ALT(Cri) 53
Penal Code, 1860 (IPC) — Section 218, 302, 304, 324, 330
High Courts17 Apr 1997
Ganga Bishan Shada Fruit Co. and Others Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1997) 3 ALT 437
Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 7(5)Andhra Pradesh (Agricultural Produce and Livestock) Markets Rules, 1969 — Rule 70Constitution of India, 1950 — Article 20
High Courts15 Apr 1997Allowed
Kathi Lokayya and Others Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1997) 3 ALD 702 : (1997) 3 ALT 527 : (1997) 2 APLJ 316
High Courts15 Apr 1997Dismissed
Mukka Narasimha Reddy and Others Vs Government of A.P. and Others
Andhra Pradesh High Court · (1997) 4 ALT 139
Andhra Pradesh Gram Panchayats (Declaration of Villages) Rules, 1994 — Rule 10Andhra Pradesh Panchayat Raj Act, 1994 — Section 264
High Courts15 Apr 1997
T. Ramadas Vs Collector and District Magistrate, Hyd.
Andhra Pradesh High Court · (1998) 1 ALD 359
Constitution of India, 1950 — Article 215, 226Contempt of Courts Act, 1971 — Section 2
High Courts15 Apr 1997
Bharat Metal Box Co. Vs CEGAT, Madras
Andhra Pradesh High Court · (1997) 3 ALD 837 : (1998) 1 AnWR 592 : (1998) 59 ECC 499 : (1998) 98 ELT 68
Central Excise Rules, 1944 — Rule 57FCentral Excises and Salt Act, 1944 — Section 11A, 35G
High Courts13 Apr 1997
Food Corporation of India Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1999) 115 STC 148
Andhra Pradesh General Sales Tax Act, 1957 — Section 2
High Courts11 Apr 1997Dismissed
Akkinepally Yadagiri Vs Mitta Ananthareddy (died) and Another
Andhra Pradesh High Court · (1997) 4 ALD 257 : (1997) 4 ALT 539 : (1997) 2 APLJ 434
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts11 Apr 1997Allowed
A. Janardhan Vs Chairman and Managing Director, CMC Ltd. and Another
Andhra Pradesh High Court · (1997) 5 ALT 210 : (1997) 2 APLJ 318
Constitution of India, 1950 — Article 12, 14