COURT ARCHIVE

Andhra Pradesh High Court judgments

35,067 judgments · page 1,289 of 1,754

High Courts04 Dec 1995Dismissed

Manali Industries Vs Siddi Vinayak Synthetics (P) Ltd.

Andhra Pradesh High Court · (1996) 1 ALT 582 : (1996) 1 ALT 58 : (1997) 3 CivCC 355

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5), Order 37 Rule 3(6), Order 37 Rule 3(7), Order 37 Rule 7, 115

High Courts01 Dec 1995

Meesa Varalakshmi Vs The Andhra Pradesh State Consumer Disputes Redressal Commission, Eruvaka Building, Khairatabad, Hyderabad, The Station House Officer, Police Station, (Town) Kodad, Nalgonda District, The Superintendent of Police, Nalgonda District, Nalgonda, M. Anuradha, M. Buchamma, K. Satyanarayana, K. Malikarjune Rao, G. Kusuma Kumari, G. Samrajyam and G. Bapaiah Meesa Varalakshmi Vs The Andhra Pradesh State Consumer Disputes Redressal Commission, Eruvaka Building, Khairatabad, Hyderabad, The Station House Officer, Police Station, (Town) Kodad, Nalgonda District, The Superintendent of Police, Nalgonda District, Nalgonda and Vemure Bharathi

Andhra Pradesh High Court · (1995) 12 AP CK 0053

Consumer Protection Act, 1986 — Section 19, 27Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts01 Dec 1995Allowed

The District and Sessions Judge and Another Vs T. Madhava Rao

Andhra Pradesh High Court · (1996) 1 ALT 195

Constitution of India, 1950 — Article 14, 226

High Courts30 Nov 1995Dismissed

B. Issac Prabhakar (Petitioner in W.P.22286/95) and E. Lokendranath (Petitioner in W.P.22484/95) Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (1995) 3 ALT 695

Andhra Pradesh State Road Transport Corporation Rules, 1958 — Rule 4Constitution of India, 1950 — Article 14, 16, 19, 309, 310Road Transport Corporations Act, 1950 — Section 5(2), 8(1), 8(2)

High Courts30 Nov 1995Allowed

Inspector General of Police, Southern Sector, CRPF Vs Lnk S.C. Sharma

Andhra Pradesh High Court · (1996) 1 ALT 474

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15Constitution of India, 1950 — Article 311

High Courts29 Nov 1995

Subba Lakshmi Vs Hon''ble Labour Court-III, Hyderabad

Andhra Pradesh High Court · (1996) 1 ALT 699

Industrial Disputes Act, 1947 — Section 2

High Courts29 Nov 1995Allowed

Julekha Bee and Others Vs O. Bali Reddy and Another

Andhra Pradesh High Court · (1996) 1 ALT 730

Motor Vehicles Act, 1939 — Section 110A, 173, 92A

High Courts29 Nov 1995Allowed

Dr. U. Ramakrishna and Others Vs Registrar, University of Health Sciences and Others

Andhra Pradesh High Court · (1996) 3 ALT 28

Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15, 2, 3

High Courts28 Nov 1995

Gedela Suryanarayana Vs Chairman, Visakhapatnam Port Trust and Another

Andhra Pradesh High Court · (1996) 1 ALD 229 : (1995) 3 ALT 846

Constitution of India, 1950 — Article 16(4), 226, 335, 46

High Courts28 Nov 1995

H.M.T. Ltd. and Others Vs M. Chandrasekhar and Others etc.

Andhra Pradesh High Court · (1995) 11 AP CK 0080

Constitution of India, 1950 — Article 14, 39

High Courts28 Nov 1995Dismissed

Cheepinapi Venkata Subbamma Vs Chejerla Naraiah and Others

Andhra Pradesh High Court · (1996) 4 ALD 625 : (1996) 1 ALT 50 : (1996) 1 CivCC 664

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9

High Courts28 Nov 1995

HMT Ltd. and Others Vs M. Chandrasekhar and Others

Andhra Pradesh High Court · (1995) 11 AP CK 0063

Industrial Disputes Act, 1947 — Section 2, 25B, 25G, 25H, 25N

High Courts28 Nov 1995

T. Rajender Singh Vs Maya Devi alias Gayatri and Others

Andhra Pradesh High Court · (1996) 1 ALD(Cri) 883 : (1996) 1 ALT 928 : (1996) 1 APLJ 318 : (1996) CriLJ 2384 : (1996) 2 DMC 362 : (1996) 3 RCR(Criminal) 246

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 127

High Courts28 Nov 1995Allowed

The Secretary to Government of Andhra Pradesh, Tribal Welfare Department and Another Vs Mahmood Ahmed

Andhra Pradesh High Court · (1995) 3 ALT 679

Constitution of India, 1950 — Article 310, 311

High Courts27 Nov 1995Allowed

Rajappa Kawati Vs G. Hanumantha Rao and Others

Andhra Pradesh High Court · (1995) 3 ALT 878

Motor Vehicles Act, 1988 — Section 104

High Courts27 Nov 1995

A. Seshapathi Vs The Divisional Manager, APSRTC and Others

Andhra Pradesh High Court · (1996) 1 ALT 491 : (1996) 2 LLJ 185

Constitution of India, 1950 — Article 14, 226

High Courts27 Nov 1995

Goodhealth Agro Tech. Ltd. Vs Commercial Tax Officer and Another

Andhra Pradesh High Court · (1996) 3 ALT 251 : (1996) 102 STC 226

Andhra Pradesh General Sales Tax Act, 1957 — Section 29(6A)Bangalore Municipal Corporation Act, 1949 — Section 98(2)

High Courts27 Nov 1995Allowed

T. Bhanumathi Vs R. Hanumantha Rao (died) and Others

Andhra Pradesh High Court · (1996) 1 ALT 52 : (1996) 1 CivCC 623

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 115

High Courts24 Nov 1995

A. Hemalatha Vs Convenor (D.E.O.) District Selection Committee and Others

Andhra Pradesh High Court · (1996) 1 ALT 566

Constitution of India, 1950 — Article 14, 226

High Courts24 Nov 1995

Commissioner of Income Tax Vs A. Nageshwara Rao (HUF) and Annapurna Pictures (P.) Ltd.

Andhra Pradesh High Court · (1997) 226 ITR 818

Income Tax Act, 1961 — Section 256(2)