High Courts21 Dec 1995
Mohd. Imthiazuddin and Others Vs E. Balaveera Raghavaiah
Andhra Pradesh High Court · (1996) 1 ALT 701 : (1996) CriLJ 1606
Constitution of India, 1950 — Article 215Transfer of Property Act, 1882 — Section 53
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,067 judgments · page 1,286 of 1,754
High Courts21 Dec 1995Allowed
Tadakamadla Mallaiah and Others Vs Gadegoni Narsaiah and Others
Andhra Pradesh High Court · (1996) 2 ALD 512 : (1996) 2 ALT 17
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 22 Rule 4
High Courts21 Dec 1995
Pratibha Packagings Vs Commercial Tax Officer, Tarnaka Circle, Secunderabad
Andhra Pradesh High Court · (1997) 104 STC 482
High Courts21 Dec 1995Dismissed
G. Satyanarayana Vs The Principal Director-in-Charge, National Institute of Small Industry Extension Training and Another
Andhra Pradesh High Court · (1996) 1 ALT 830
General Clauses Act, 1897 — Section 21
High Courts20 Dec 1995
Pachari Eswaramma Vs A.P.S.R.T.C. and Others
Andhra Pradesh High Court · (1997) 1 ACC 132
High Courts20 Dec 1995Allowed
Pachari Eswaramma Vs Andhra Pradesh State Road Transport Corporation and Others
Andhra Pradesh High Court · (1996) 1 ALT 364
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts20 Dec 1995
Bhootati Konda Murugadu Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1996) 2 ALD 905 : (1996) 1 ALD(Cri) 660 : (1996) 2 ALT(Cri) 85 : (1996) CriLJ 3310
Criminal Procedure Code, 1973 (CrPC) — Section 104, 41, 41(1), 54, 55Penal Code, 1860 (IPC) — Section 332, 352, 353, 99
High Courts20 Dec 1995
The Oriental Insurance Co. Ltd. Vs Mukku Bullemma and Others
Andhra Pradesh High Court · (1996) 2 ALT 446
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1939 — Section 110DMotor Vehicles Act, 1988 — Section 144, 173, 173(2), 217, 217(1)
High Courts20 Dec 1995
Oriental Insurance Co. Ltd. Vs Mukku Bullemma and Others
Andhra Pradesh High Court · (1996) ACJ 1213
Civil Procedure Code, 1908 (CPC) — Section 109, 110General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1988 — Section 10, 144, 15, 173, 217
High Courts20 Dec 1995
Dr. Satyanarayana Vs University of Health Sciences and Others
Andhra Pradesh High Court · (1996) 1 ALT 642
Andhra Pradesh Admission to Post Graduate Medical Courses in Medical Colleges in University of Health Sciences Rules — Rule 11(1), 3, 3B
High Courts19 Dec 1995
Jalal Hussaini and Others Vs Syed Quadrathulla Hussaini and Others
Andhra Pradesh High Court · (1996) 2 ALD 458 : (1996) 2 ALT 364
Andhra Pradesh (Telangana Area) Atiyat Enquiries Act, 1952 — Section 10, 12, 13, 3ALimitation Act, 1963 — Article 100, 107, 113, 58, 65
High Courts19 Dec 1995
B. Satyanarayana Vs The Inspector of Vigilance Cell and Others
Andhra Pradesh High Court · (1996) 1 ALT 544 : (1996) CriLJ 1785
Constitution of India, 1950 — Article 21, 22, 22(5), 226Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1), 3(2), 7
High Courts19 Dec 1995
Smt. Sk. Khasim Bee Vs The State Election Commissioner and others
Andhra Pradesh High Court · AIR 1996 AP 324 : (1996) 1 ALT 76
Andhra Pradesh Panchayat Raj (Conduct of Election of Members and Sarpanch of Gram Panchayat, Members of Mandal Parishad and Members of Zilla Parishad) Rules, 1994 — Rule 2(2), 34, 34(7), 35, 35(4)Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 12, 2(2), 37, 45Andhra Pradesh Panchayat Raj Act, 1994 — Section 201, 211, 268
High Courts18 Dec 1995Dismissed
H.C. Narasimhaiah (J.Dr.) Vs Sri T.G. Vasantha Gupta (D.Hr.) and Others
Andhra Pradesh High Court · (1996) 2 ALD 981 : (1996) 2 ALT 744
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 34 Rule 5, Order 34 Rule 5(2)
High Courts18 Dec 1995Allowed
Mr. Naval Kishor Kaushik Vs Rashtriya Sanskrit Vidyapeetha
Andhra Pradesh High Court · (1996) 1 ALT 220 : (1996) 1 ALT 22
Constitution of India, 1950 — Article 14
High Courts18 Dec 1995
Nidhi Clearing and Forwarding Company, per Managing Partner, Sri K. Ravi Kumar and Another Vs Associated Cement Companies Ltd., per Manager (Marketing), R. Venkatramani
Andhra Pradesh High Court · (1996) 1 ALT 497 : (1996) 1 CivCC 380
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5(1), Order 38 Rule 5(2), Order 38 Rule 5(4)
High Courts18 Dec 1995
Andhra Pradesh State Financial Corporation Vs Electrothermic (P.) Ltd. and Another
Andhra Pradesh High Court · (1996) 86 CompCas 402
Companies Act, 1956 — Section 171, 529(1), 629(A)State Financial Corporations Act, 1951 — Section 29
High Courts15 Dec 1995
The Estate Officer, HUDA and Another Vs Smt. Talari Gangamma and Others
Andhra Pradesh High Court · (1996) 3 ALT 306
Constitution of India, 1950 — Article 226, 300A, 32Land Acquisition Act, 1894 — Section 4(1)
High Courts15 Dec 1995Dismissed
Zeenathunnisa and Another Vs Md. Abbas and Others
Andhra Pradesh High Court · (1996) 1 ALT 270
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 11, 115
High Courts15 Dec 1995Allowed
Bandameedi Narayana Vs Bandameedi Rajaiah
Andhra Pradesh High Court · (1996) 2 ALT 861 : (1996) 2 CivCC 113
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, Order 13 Rule 3Registration Act, 1908 — Section 17