High Courts22 Sept 1995Allowed
P. Chennaiah Vs Deputy Executive Engineer and Others
Andhra Pradesh High Court · (1996) 2 LLJ 240
Industrial Disputes Act, 1947 — Section 17B
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,067 judgments · page 1,298 of 1,754
High Courts22 Sept 1995Allowed
Musti Rama Seshagiri Rao Vs State Bank of India
Andhra Pradesh High Court · (1995) 3 ALT 880
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts22 Sept 1995
K. Muni Reddy and Others Vs The Mandal Revenue Officer
Andhra Pradesh High Court · (1996) 1 ALT 726 : (1996) 1 ALT 72
Constitution of India, 1950 — Article 21, 226
High Courts22 Sept 1995
The Divisional Forest Officer Vs The Principal Subordinate Judge and Others
Andhra Pradesh High Court · (1995) 3 ALT 324 : (1995) 2 APLJ 439
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 39 Rule 3A, 115, 99Constitution of India, 1950 — Article 227
High Courts21 Sept 1995Allowed
Kollipara Veera Raghavamma and Another Vs S. Raghavaraju and Others
Andhra Pradesh High Court · (1996) 3 ALT 483
Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 517Motor Vehicles Act, 1988 — Section 110B, 166
High Courts21 Sept 1995Dismissed
Ch. Satvanarayana Vs Smt. Kistamma
Andhra Pradesh High Court · (1995) 09 AP CK 0060
High Courts21 Sept 1995Dismissed
Malleddi Prakasarao Vs Margani Prem Gowri Devi
Andhra Pradesh High Court · (1995) 3 ALT 771
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 22
High Courts21 Sept 1995Dismissed
Sri Chintala Satyanarayana Vs Smt. Chintala Kistamma
Andhra Pradesh High Court · (1996) 3 ALT 22
High Courts21 Sept 1995
B. Venkatakrishnaiah Vs Director of School Education, Govt. of Andhra Pradesh, Hyderabad and others
Andhra Pradesh High Court · AIR 1996 AP 108 : (1998) 2 AnWR 703
Andhra Pradesh Education Act, 1982 — Section 24, 24(2), 24(3)(b), 24(4), 24(6)Constitution of India, 1950 — Article 14, 30
High Courts18 Sept 1995
Commissioner of Income Tax Vs Padma S. Acharya and Others
Andhra Pradesh High Court · (1996) 218 ITR 215
Income Tax Act, 1961 — Section 256(2)
High Courts18 Sept 1995
Hindusthan Petroleum Corporation Ltd. Vs Totaram Muralilal and Sons
Andhra Pradesh High Court · (1996) 1 ALT 190
ESSO (Acquisition of Undertakings in India) Act, 1974 — Section 5, 5(2), 7, 7(3)
High Courts18 Sept 1995
Depot Manager, A.P.S.R.T.C. Vs Industrial Tribunal-cum-Labour Court and Others
Andhra Pradesh High Court · (1996) 1 ALT 743
High Courts18 Sept 1995
Thangamma Mathew Musariparambil and Others Vs Mummidivarapu Venkata Narasimha Rao and Others
Andhra Pradesh High Court · (1995) 3 ALT 292 : (1995) 2 APLJ 364
Evidence Act, 1872 — Section 114Motor Vehicles Act, 1939 — Section 110B
High Courts15 Sept 1995
P. Raju Vs The Managing Director, The Chittoor Co-operative Sugars Ltd. and Another
Andhra Pradesh High Court · (1996) 1 ALT 827
Motor Vehicles Act, 1988 — Section 166, 173
High Courts15 Sept 1995
Parvathi Vs The Commissioner of Police and Others
Andhra Pradesh High Court · (1995) 3 ALD 654 : (1995) 3 ALT 521 : (1996) CriLJ 281
Criminal Procedure Code, 1973 (CrPC) — Section 109, 41
High Courts15 Sept 1995
Chief Engineer, Central Zone, Andhra Pradesh State Electricity Board, Vijaywada and Others Vs K. Naga Hema
Andhra Pradesh High Court · (1996) 1 ALT 40 : (1995) 2 APLJ 415 : (1996) 73 FLR 1655 : (1996) 1 LLJ 1121
Constitution of India, 1950 — Article 14, 16(1), 21
High Courts15 Sept 1995
Totasri Rajani Vs Superintendent of Police, Nalgonda and Others
Andhra Pradesh High Court · (1996) 2 ALD 850 : (1996) 1 ALD(Cri) 636 : (1995) 3 ALT 479 : (1996) CriLJ 436
Criminal Procedure Code, 1973 (CrPC) — Section 156, 173, 200Penal Code, 1860 (IPC) — Section 354, 376
High Courts15 Sept 1995
Union of India (UOI), Ministry of Home Affairs and Others Vs Mr. A.S. Bhatti, Ex. Asst. Commandent, CISF Unit, Visakhapatnam Port Trust
Andhra Pradesh High Court · (1995) 3 ALT 436
Central Civil Services (Pension) Rules, 1972 — Rule 48
High Courts15 Sept 1995
Agricultural Market Committee Vs M.R.K. Chowdary and Another
Andhra Pradesh High Court · (1996) 1 ALT 478
Land Acquisition (Amendment) Act, 1984 — Section 23, 23(1A), 4(1)
High Courts14 Sept 1995Dismissed
Bakka Venkamma Vs Deepa Narisi Reddy and Others
Andhra Pradesh High Court · (1995) 3 ALT 317
Motor Vehicles (Amendment) Act, 1994 — Section 53Motor Vehicles Act, 1939 — Section 110A(3)Motor Vehicles Act, 1988 — Section 166, 166(3)