COURT ARCHIVE

Andhra Pradesh High Court judgments

35,071 judgments · page 1,270 of 1,754

High Courts14 Jun 1996

Action Committee of Employees and Workers of Andhra Pradesh State and Another Vs The Andhra Pradesh Employees'' Welfare Fund Committee and Another

Andhra Pradesh High Court · (1996) 3 ALT 463 : (1997) 1 LLJ 647

Andhra Pradesh Employees Welfare Fund Rules, 1980 — Rule 6, 7Constitution of India, 1950 — Article 226

Read judgment

High Courts14 Jun 1996

Ravi Traders Vs Navneet Baid

Andhra Pradesh High Court · (1996) 3 ALT 210 : (1996) 2 APLJ 353 : (1996) 1 APLJ 353

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5), 115

Read judgment

High Courts13 Jun 1996

Sri Nagakrishna Filaments (P) Ltd. Vs Government of Andhra Pradesh and Another

Andhra Pradesh High Court · (1997) 104 STC 484

Andhra Pradesh General Sales Tax Act, 1957 — Section 6

Read judgment

High Courts13 Jun 1996Allowed

Vasant Rao Ankilkar Vs Nalini Bai Joshi

Andhra Pradesh High Court · (1996) 3 ALD 650 : (1996) 3 ALT 507 : (1996) 2 APLJ 245 : (1996) 1 APLJ 245

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(8), 2(6)

Read judgment

High Courts12 Jun 1996Dismissed

The Chairman and Managing Director, Indian Air Lines Ltd. and Others Vs Indian Airlines Technical Assistants Union

Andhra Pradesh High Court · (1996) 3 ALD 47 : (1996) 3 ALT 1015

Read judgment

High Courts12 Jun 1996Dismissed

Indian Airlines Ltd. and Others Vs Indian Airlines Technical Assistants Union

Andhra Pradesh High Court · (1997) 75 FLR 489 : (1998) 3 LLJ 961

Read judgment

High Courts12 Jun 1996Dismissed

Gunji Bushakaiah Vs The Superintending Engineer, Irrigation and Command Area Development Department and Another

Andhra Pradesh High Court · (1996) 3 ALT 286

Constitution of India, 1950 — Article 14, 226

Read judgment

High Courts12 Jun 1996Dismissed

Adapa Chinna Bhumaiah Vs Adapa Sailu and Another (Minors under the Guardianship of Mother, Smt. Gangamma)

Andhra Pradesh High Court · (1996) 3 ALT 477

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 96Hindu Succession Act, 1956 — Section 6

Read judgment

High Courts11 Jun 1996Dismissed

Andrew Werner Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (1996) 2 ALT 956

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 5, 8

Read judgment

High Courts11 Jun 1996Dismissed

Government of Andhra Pradesh and Others Vs Battarusetti Chenna Kesavarao and Others

Andhra Pradesh High Court · (1997) 2 ALT 408

Constitution of India, 1950 — Article 14, 226

Read judgment

High Courts11 Jun 1996Dismissed

Kothamasu Ramakoteswara Rao (died) and Others Vs Thatavarthi Leelavathi and Others

Andhra Pradesh High Court · (1996) 3 ALT 723

Read judgment

High Courts11 Jun 1996Allowed

D. Krishna Rao and Another Vs K.V. Nayak and Another

Andhra Pradesh High Court · (1996) 3 ALT 825

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3), 18, 22

Read judgment

High Courts10 Jun 1996

B. Radhakrishna Vs Mohd. Abdul Ghani and Others

Andhra Pradesh High Court · (1996) 3 ALT 442 : (1996) CriLJ 4417

Criminal Procedure Code, 1973 (CrPC) — Section 24, 24(3)

Read judgment

High Courts07 Jun 1996

C. Malla Reddy Vs Shiva Goud

Andhra Pradesh High Court · (1996) 4 ALT 1042 : (1997) 3 CivCC 476

Civil Procedure Code, 1908 (CPC) — Section 115, 47

Read judgment

High Courts07 Jun 1996

N. Suryanarayana and Another Vs Municipal Corporation of Hyderabad and Others

Andhra Pradesh High Court · (1996) 4 ALT 614

Constitution of India, 1950 — Article 226Hyderabad Municipal Corporation Act, 1955 — Section 428, 433, 435, 452, 636

Read judgment

High Courts06 Jun 1996Dismissed

Amtual Hafeez Vs D. Mohammed Ibrahim (died) per L.Rs.

Andhra Pradesh High Court · (1996) 3 ALT 736

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3), 18

Read judgment

High Courts06 Jun 1996

BPL Limited Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1996) 3 ALT 595 : (2000) 117 STC 373

Andhra Pradesh General Sales Tax Act, 1957 — Section 22, 22(1), 22(6), 22(6A), 33B

Read judgment

High Courts06 Jun 1996

Hindustan Corporation (Hyderbad) Pvt. Ltd. Vs M/s. United India Fire and General Insurance Co. Ltd., Hyderabad and others

Andhra Pradesh High Court · AIR 1997 AP 347

Carriers Act, 1865 — Section 10, 8, 9Contract Act, 1872 — Section 124, 125, 141Transfer of Property Act, 1882 — Section 130, 130, 6

Read judgment

High Courts05 Jun 1996Allowed

Smt. Kommuri Prameela Vs Mahankali Annapurnamma and Others

Andhra Pradesh High Court · (1996) 3 ALT 349 : (1996) 2 CivCC 407

Registration Act, 1908 — Section 17, 49Stamp Act, 1899 — Section 35, 36

Read judgment

High Courts05 Jun 1996Dismissed

Pantham Brahmam Vs Gollipalli Swaminaidu

Andhra Pradesh High Court · (1997) 2 ALD 222 : (1997) 2 ALT 652 : (1997) 1 APLJ 230 : (1998) 1 CivCC 84

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17

Read judgment