High Courts01 Aug 1995Allowed
Kanakala Venkata Rao Vs Konda Krishnam Raju and Others
Andhra Pradesh High Court · (1996) 1 ALT 838
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,067 judgments · page 1,305 of 1,754
High Courts01 Aug 1995Allowed
T. Ramamohana Rao Vs Ragati Ramaraju
Andhra Pradesh High Court · (1995) 2 ALT 741
Constitution of India, 1950 — Article 226
High Courts31 Jul 1995Allowed
Malla Venkataswamy Mandadi and Another Vs Sreepuram Munemma
Andhra Pradesh High Court · (1995) 3 ALT 92
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 100
High Courts31 Jul 1995
Smt. K. Prabhavathi and Others Vs The Deputy Divisional Manager, Syndicate Bank and Others
Andhra Pradesh High Court · (1995) 2 ALT 716
Constitution of India, 1950 — Article 226
High Courts28 Jul 1995
Commissioner of Income Tax Vs S.R.M.T. Staff Association
Andhra Pradesh High Court · (1997) 92 TAXMAN 431
Income Tax Act, 1961 — Section 10, 2, 256(1), 35
High Courts28 Jul 1995Allowed
Machilipatnam Municipality Vs Inampudi Lakshmikanthamma and Another
Andhra Pradesh High Court · (1995) 3 ALT 29
Andhra Pradesh Municipalities Act, 1965 — Section 228, 228(2), 228(3), 59, 64Andhra Pradesh Municipalities Rules — Rule 11(3)
High Courts28 Jul 1995
Ciscons Consulting Engineers and Contractors Vs The Vijayawada Municipal Corporation
Andhra Pradesh High Court · (1996) 1 ALT 1 : (1996) 1 ARBLR 552
Arbitration Act, 1940 — Section 33, 39, 41Civil Procedure Code, 1908 (CPC) — Section 115
High Courts28 Jul 1995Dismissed
Gandepalli Samudralu Vs Penugonda Satyavathi and Others
Andhra Pradesh High Court · (1995) 3 ALT 51
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)
High Courts27 Jul 1995Dismissed
G. Sarangapani Vs H. Kanakaiah (Died) and Others
Andhra Pradesh High Court · (1995) 2 ALT 617 : (1995) 2 APLJ 274 : (1995) 2 CivCC 355
Civil Procedure Code, 1908 (CPC) — Section 115Registration Act, 1908 — Section 17, 49
High Courts27 Jul 1995
Panyam Cements and Mineral Industries Limited Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1995) 3 ALD 677 : (1995) 2 AnWR 476 : (1996) 100 STC 263
Andhra Pradesh General Sales Tax Act, 1957 — Section 20(1), 20(3), 20(6)
High Courts26 Jul 1995
T. Surya Prakash Vs Chairman and Managing Director, Singareni Collieries Company Limited, Hyderabad
Andhra Pradesh High Court · (1995) 2 ALT 839 : (1996) 1 LLJ 1009
Conduct, Discipline and Appeal Rules, 1989 — Rule 24.4
High Courts26 Jul 1995Allowed
Ari Nageswara Rao Vs The District Collector and Others
Andhra Pradesh High Court · (1995) 3 ALD 143 : (1995) 3 ALT 399
Land Acquisition Act, 1894 — Section 17, 17(3A), 4(1)
High Courts26 Jul 1995Allowed
Jawahar Brothers, Grain Merchants and Commission Agent Vs The Chief Rationing Officer and Another
Andhra Pradesh High Court · (1995) 2 ALT 820 : (1995) 2 APLJ 446
Essential Commodities Act, 1955 — Section 3
High Courts26 Jul 1995
Nasreen Jahan Begum and Another Vs Syed Mohammed Alamder Ali Abedi and Another
Andhra Pradesh High Court · (1995) 3 ALD 10 : (1995) 2 ALT(Cri) 319 : (1995) 2 APLJ 242 : (1996) CriLJ 564
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125(3), 397, 401, 482
High Courts25 Jul 1995Dismissed
The Managing Director, APSRTC Vs Laghshetty Leelavathi and Others
Andhra Pradesh High Court · (1995) 3 ALT 79 : (1995) 2 APLJ 316
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 173(1)
High Courts25 Jul 1995Dismissed
Kakarla Nageswara Rao and Others Vs Government of A.P. and Others
Andhra Pradesh High Court · (1995) 3 ALD 222 : (1995) 3 ALT 164 : (1995) 2 APLJ 350
Andhra Pradesh Scheduled Areas Land Transfer Regulations, 1959 — Section 2, 3(1), 3(2), 6Constitution of India, 1950 — Article 226
High Courts25 Jul 1995
Jitendra Palnitker Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1995) 3 ALD 80 : (1995) 2 ALT(Cri) 195 : (1995) 2 APLJ 282 : (1996) CriLJ 105
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts25 Jul 1995Dismissed
Major Thakur Singh Kaundal Vs Military Secretary, Army Headquarters and Others
Andhra Pradesh High Court · (1996) 1 ALT 337
Constitution of India, 1950 — Article 226
High Courts24 Jul 1995
Bikkasani Satyanarayana Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1996) 1 ALT(Cri) 237 : (1996) CriLJ 1435
Andhra Pradesh Excise Act, 1968 — Section 34Constitution of India, 1950 — Article 20
High Courts24 Jul 1995Allowed
State Bank of India, Industrial Area Branch Vs The Presiding Officer, Debts Recovery Tribunal
Andhra Pradesh High Court · (1995) 2 ALT 675
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(3), 19(4)