High Courts26 Mar 1997Allowed
Andhra Pradesh State Road Transport Corporation and Others Vs B. Subrahmanyam
Andhra Pradesh High Court · (1997) 4 ALT 656
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,098 judgments · page 1,234 of 1,755
High Courts26 Mar 1997
N. Surya Kumari Vs Deputy Transport Commissioner and Secretary, Regional Transport Authority
Andhra Pradesh High Court · (1997) 3 ALD 770 : (1997) 4 ALT 20 : (1997) 1 APLJ 446
Motor Vehicles Act, 1988 — Section 87(1)
High Courts26 Mar 1997Dismissed
Veeramachaneni Krishna Rao and Others Vs Dandamudi Baburao and Others
Andhra Pradesh High Court · (1997) 2 ALT 372 : (1997) 2 APLJ 259
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 30, 100, 144
High Courts25 Mar 1997
Erasani Venkata Ranga Reddy Vs The Commissioner of Urban Land Ceilings and Others
Andhra Pradesh High Court · (1997) 4 ALT 61
Urban Land (Ceiling and Regulation) Act, 1976 — Section 6(1), 8(4), 9
High Courts25 Mar 1997Allowed
Indian Overseas Bank Vs Kandimalla Narsaiah and Others
Andhra Pradesh High Court · AIR 1998 AP 75 : (1997) 3 ALD 817 : (1997) 3 ALT 261
Limitation Act, 1963 — Article 62
High Courts25 Mar 1997
Edupuganti Bala Veera Raghavaiah Vs Mohd. Imthiazuddin and Another
Andhra Pradesh High Court · (1997) 2 ALT 327 : (1997) 1 APLJ 339
Specific Relief Act, 1963 — Section 20
High Courts25 Mar 1997Allowed
G.V.K. Rama Rao and Another Vs Bakelite Hylam Employees Co-op. House Building Society
Andhra Pradesh High Court · (1997) 4 ALT 304
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 102, 47Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 2(1), 3Limitation Act, 1963 — Article 65
High Courts25 Mar 1997
Agricultural Market Committee Vs Gram Panchayat and Another
Andhra Pradesh High Court · (1997) 5 ALD 798 : (1997) 6 ALT 205
Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 29(1), 30
High Courts25 Mar 1997
G. Satyanarayana Vs Income Tax Officer and Another
Andhra Pradesh High Court · (1999) 154 CTR 412 : (1998) 234 ITR 477 : (1999) 102 TAXMAN 346
Income Tax Act, 1961 — Section 230AIncome Tax Rules, 1962 — Rule 44A, 44B
High Courts25 Mar 1997
C.E. Cooper Vs Municipal Commissioner of Hyderabad
Andhra Pradesh High Court · (1997) 3 ALD 771 : (1997) 5 ALT 466 : (1997) 2 APLJ 80
Hyderabad Municipal Corporation Act, 1956 — Section 238
High Courts25 Mar 1997Allowed
National Chemical Products Vs Commissioner of Prohibition and Excise, Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1997) 3 ALT 315
Andhra Pradesh Excise Act, 1968 — Section 31(1)
High Courts25 Mar 1997Dismissed
P. Renuka and Others Vs Senior Divisional Manager, L.I.C. Divisional Office, Hyderabad Division and Another
Andhra Pradesh High Court · (1998) 1 ALT 552
Constitution of India, 1950 — Article 14, 16, 226
High Courts24 Mar 1997
T.S. Prakash Rao, Vs Visakhapatnam Port Trust, Visakhapatnam
Andhra Pradesh High Court · (1998) 3 ALD 474 : (1998) 4 ALT 60
Central Civil Services (Pension) Rules, 1972 — Rule 56, 69, 9(2)
High Courts21 Mar 1997
M/s. Hind Rerolling Industries, Hyderabad Vs Superintending Engineer, A.P.S.E.B., Hyderabad
Andhra Pradesh High Court · AIR 1997 AP 291 : (1997) 3 ALD 2 : (1998) 2 AnWR 681
Electricity Act, 1910 — Section 26
High Courts20 Mar 1997
Andhra Pradesh State Road Transport Corporation Vs State Transport Appellate Tribunal and Others
Andhra Pradesh High Court · (1997) 3 ALT 193
Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 258(2)Constitution of India, 1950 — Article 226
High Courts20 Mar 1997
National Textiles Corporation (A.P.K.K. and M.) Ltd. Vs Chairman, Industrial Tribunal and Others
Andhra Pradesh High Court · (1997) 4 ALD 582
Industrial Disputes Act, 1947 — Section 10(1)(4), 12(3)
High Courts20 Mar 1997
P. Sukhadev Vs The Commissioner of Endowments Andhra Pradesh, Hyderabad and others
Andhra Pradesh High Court · AIR 1997 AP 271 : (1997) 3 ALD 338 : (1997) 3 ALT 202
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 201, 202
High Courts20 Mar 1997Dismissed
C. Ramakrishna Vs Kanisetty Hari Prasad and Others
Andhra Pradesh High Court · (1997) 3 ALD 34 : (1997) 2 ALT 336
High Courts20 Mar 1997Allowed
Viyyapu Danayya Vs Peethala Appa Rao and Others
Andhra Pradesh High Court · (1997) 3 ALD 717 : (1997) 3 ALT 266
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100
High Courts20 Mar 1997
Steel Employees Welfare Association (Regd.) Vs Deputy Transport Commissioner and Secretary, Regional Transport Authority, Visakhapatnam
Andhra Pradesh High Court · AIR 1998 AP 128 : (1998) 4 ALD 704
Motor Vehicles Act, 1939 — Section 2(33)Motor Vehicles Act, 1988 — Section 2(33), 76(2)