High Courts20 Mar 1997Allowed
Ravindra Solvent Oils Ltd. Vs Member Secretary, APSEB and Others
Andhra Pradesh High Court · (1997) 3 ALD 14 : (1997) 3 ALT 629
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,098 judgments · page 1,235 of 1,755
High Courts20 Mar 1997Allowed
Port and Dock Cargo Handling Workers'' Welfare Association Vs Deputy Transport Commissioner and Secretary, Regional Transport Authority and Another
Andhra Pradesh High Court · (1997) 3 ALT 263
Motor Vehicles Act, 1988 — Section 2(33), 76(2)
High Courts19 Mar 1997
Sunitha Talwar and Another Vs Vijaya Bank, Somajiguda Branch
Andhra Pradesh High Court · (1997) 2 ALT 810 : (1997) 2 APLJ 247
Andhra Pradesh Civil Rules of Practice and Circular Orders, 1990 — Rule 20(4)
High Courts19 Mar 1997Allowed
Recognised Schools Managements Association Vs Govt. of A.P. and Another
Andhra Pradesh High Court · (1997) 3 ALT 166
High Courts19 Mar 1997Dismissed
District Judge and Registrar (Admn.) High Court Vs N. Chandra Sekhar and Another
Andhra Pradesh High Court · (1997) 3 ALT 238
Constitution of India, 1950 — Article 14, 226
High Courts19 Mar 1997
National Institute of Rural Development and Others Vs K. Ramakrishna Prasad and Another
Andhra Pradesh High Court · (1997) 6 ALD 580 : (1997) 6 ALT 647
High Courts19 Mar 1997
Assistant Commissioner of Income Tax Vs Yerra Nagabhushanam
Andhra Pradesh High Court · (1997) 1 ALD(Cri) 702 : (1997) 1 ALT(Cri) 837 : (1997) 226 ITR 843
Income Tax Act, 1961 — Section 28
High Courts19 Mar 1997
Ayesha Begum Vs Venkataswamy
Andhra Pradesh High Court · (1997) 4 ALT 57
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 32Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10(2)Transfer of Property Act, 1882 — Section 106
High Courts19 Mar 1997
Kota Sambasiva Rao and others Vs Kota Venkateswarlu and others
Andhra Pradesh High Court · AIR 1997 AP 331 : (1997) 3 ALD 511 : (1997) 2 ALT 347 : (1997) 1 APLJ 403
Partnership Act, 1932 — Section 37, 48
High Courts18 Mar 1997Allowed
Subedar Kashmira Singh Vs Government of India and Others
Andhra Pradesh High Court · (1997) 2 ALD(Cri) 42 : (1997) 2 ALT 311
Army Act, 1950 — Section 55, 63, 90, 93, 95Army Rules, 1954 — Rule 137
High Courts18 Mar 1997
K. Sajjan Singh Vs The Andhra Pradesh State Electricity Board and others
Andhra Pradesh High Court · AIR 1997 AP 279
Civil Procedure Code, 1908 (CPC) — Section 35AElectricity (Supply) Act, 1948 — Section 26, 70Electricity Act, 1910 — Section 26, 26(6)
High Courts18 Mar 1997
Y. Parthsarthy Vs General Manager, Railway Electrification, Allahabad and Another
Andhra Pradesh High Court · (1997) 2 ARBLR 347
Arbitration Act, 1940 — Section 20(3), 20(5)Arbitration and Conciliation Act, 1996 — Section 11(5)
High Courts18 Mar 1997
Andhra Pradesh State Financial Corporation Vs M/s. Rama Spinners Private Limited and another
Andhra Pradesh High Court · AIR 1997 AP 415 : (1997) 4 ALT 649 : (1998) 94 CompCas 233
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29
High Courts18 Mar 1997Allowed
Bibijan and Others Vs Chintakridi Narasimham and Sons
Andhra Pradesh High Court · (1997) 6 ALT 124
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(1), 10(3), 11(4), 12
High Courts18 Mar 1997Dismissed
Challa Venkata Subbaiah Vs Agricultural Market Committee
Andhra Pradesh High Court · (1998) 1 ALT 99 : (1997) 2 AnWR 120
Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 3(1), 3(2)Andhra Pradesh (Agricultural Produce and Livestock) Markets Rules, 1969 — Rule 3(1), 3(2), 3(3)Evidence Act, 1872 — Section 114
High Courts18 Mar 1997Allowed
Y. Parthasarathy Vs General Manager, Railway Electrification and Another
Andhra Pradesh High Court · (1997) 2 ALT 307
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11(2), 11(5), 21, 85(2)
High Courts17 Mar 1997Dismissed
Kondamma and Others Vs V. Rajamma
Andhra Pradesh High Court · (1997) 3 ALT 823 : (1997) 2 APLJ 482
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 41 Rule 27, 151
High Courts17 Mar 1997Dismissed
Kasaram Jayamma and Another Vs Jajala Lakshmamma and Others
Andhra Pradesh High Court · (1997) 4 ALT 570
High Courts17 Mar 1997
Fibrefab Consultants and Engineers Ltd. Vs Regional Provident Fund Commissioner, Hyderabad
Andhra Pradesh High Court · (1997) 3 ALD 762 : (1997) 4 ALT 80
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 16, 16(1), 7
High Courts17 Mar 1997
Navyuga Engineering Co. Ltd. and Another Vs Visakhapatnam Port Trust and Another
Andhra Pradesh High Court · (1997) 2 ALT 825 : (1998) 1 ARBLR 314
Constitution of India, 1950 — Article 14, 19(1)