COURT ARCHIVE

Andhra Pradesh High Court judgments

35,067 judgments · page 1,279 of 1,754

High Courts06 Mar 1996

K. Mallikarjuna Rao (Died) and Others Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1996) 1 ALD(Cri) 641 : (1996) 2 ALT(Cri) 294 : (1995) 1 ALT(Cri) 523 : (1996) 2 APLJ 163 : (1996) 1 APLJ 163 : (1996) CriLJ 4031

Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7, 7(1)

Read judgment

High Courts06 Mar 1996

Changala Jaya Sankara Rao Vs State of A.P.

Andhra Pradesh High Court · (1996) 1 ALD(Cri) 507 : (1996) 1 ALT(Cri) 560 : (1996) 2 DMC 625

Penal Code, 1860 (IPC) — Section 498A

Read judgment

High Courts06 Mar 1996

Padigi Narasimha Vs State

Andhra Pradesh High Court · (1996) 2 ALD 585 : (1996) 1 ALD(Cri) 555 : (1996) CriLJ 2997

Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 162, 162(1), 313Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 376, 450

Read judgment

High Courts06 Mar 1996Dismissed

T. Gurava Reddy Vs Commissioner of Endowments and Others

Andhra Pradesh High Court · (1996) 2 ALT 918

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Office Holders and Servants Conditions of Service Rules, 1983 — Rule 9

Read judgment

High Courts06 Mar 1996

Mumtaz Begum Vs Ahmed Khan

Andhra Pradesh High Court · (1998) 1 DMC 458

Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1)

Read judgment

High Courts04 Mar 1996

Commissioner of Income Tax Vs Andhra Sugars Ltd.

Andhra Pradesh High Court · (1997) 142 CTR 453 : (1997) 225 ITR 118

Income Tax Act, 1961 — Section 30, 31, 32, 33, 34

Read judgment

High Courts04 Mar 1996

Y.S. Vivekananda Reddy and Vs Govt. of Andhra Pradesh and others

Andhra Pradesh High Court · AIR 1996 AP 403 : (1996) 1 ALT 760 : (1996) 2 APLJ 1 : (1996) 1 APLJ 1

Constitution of India, 1950 — Article 14, 19(1), 226, 31, 31(2)Mineral Concession Rules, 1960 — Rule 27, 37, 37(1), 58Mines and Minerals (Development and Regulation) Act, 1957 — Section 19, 3, 4A, 5

Read judgment

High Courts04 Mar 1996

Syed Riazuddin Hussain Vs K. Ramulu and Others Managing Director of Andhra Pradesh Backward Class Co-operative Financial Corporation and Another Vs K. Ramulu and Another

Andhra Pradesh High Court · (1996) 3 ALT 590 : (1997) 2 LLJ 590

Constitution of India, 1950 — Article 311

Read judgment

High Courts04 Mar 1996Allowed

A. Dayashankar and Others Vs Nizam Sugar Factory Ltd. and Others

Andhra Pradesh High Court · (1996) 2 ALT 311

Central Civil Services (Pension) Rules, 1972 — Rule 13

Read judgment

High Courts01 Mar 1996Allowed

K. Balaraj Vs B. Mallaiah @ Mallesh

Andhra Pradesh High Court · (1996) 2 ALT 170

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14, 148, 151Specific Relief Act, 1963 — Section 28

Read judgment

High Courts01 Mar 1996

Durgaram Prasad, Engineers and Contractors Vs The Govt. of Andhra Pradesh

Andhra Pradesh High Court · (1996) 3 ALT 199

Read judgment

High Courts29 Feb 1996

J. Gopalan Vs Municipal Corporation of Hyderabad and others

Andhra Pradesh High Court · AIR 1996 AP 371 : (1996) 1 ALT 600

Constitution of India, 1950 — Article 14, 226, 32, 51AEvidence Act, 1872 — Section 78Hyderabad Municipal Corporation Act, 1956 — Section 112, 113, 115, 248, 249

Read judgment

High Courts29 Feb 1996

Government of Andhra Pradesh and Another Vs Vijaya Prakash Vidya Mandir

Andhra Pradesh High Court · (1996) 2 ALT 672

Read judgment

High Courts28 Feb 1996Allowed

S. Shakuntala and Another Vs Addl. Commissioner, Municipal Corporation of Hyderabad and Another

Andhra Pradesh High Court · (1996) 2 ALD 283 : (1996) 2 ALT 723

Hyderabad Municipal Corporation Act, 1955 — Section 220(2), 222, 223, 223(3), 282

Read judgment

High Courts28 Feb 1996

Champatlal Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1996) 103 STC 341

Andhra Pradesh General Sales Tax Act, 1957 — Section 25Andhra Pradesh General Sales Tax Rules, 1957 — Rule 45(1)Conduct of Elections Rules, 1961 — Rule 73(2)

Read judgment

High Courts28 Feb 1996