High Courts16 Jun 1995
Suramalla Ramulu Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1995) 2 ALT 399 : (1995) 2 APLJ 268 : (1995) CriLJ 3259
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 302, 377
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,067 judgments · page 1,310 of 1,754
High Courts15 Jun 1995Dismissed
Alapati Nagendramma and Others Vs Ghanta Seshagiri Rao
Andhra Pradesh High Court · (1995) 2 ALT 491 : (1995) 2 APLJ 170
Stamp Act, 1899 — Section 35
High Courts15 Jun 1995Allowed
Srikanth Spinners Vs State Bank of India
Andhra Pradesh High Court · (1995) 2 ALT 746 : (1995) 1 APLJ 185
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 7, Order 8 Rule 6A, Order 8 Rule 8, 114
High Courts14 Jun 1995
M/s. Walchandnagar Industries Ltd., Pune Vs State of Andhra Pradesh and others
Andhra Pradesh High Court · AIR 1996 AP 167
Arbitration Act, 1940 — Section 14, 14(1), 14(2), 17, 20
High Courts14 Jun 1995
G. Kondala Rao Vs Registrar, Sri Venkateswara University, Tirupathi, and another
Andhra Pradesh High Court · AIR 1995 AP 338 : (1995) 2 ALT 507
Constitution of India, 1950 — Article 226
High Courts14 Jun 1995
Walchandnagar Industries Ltd. Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1995) 2 ARBLR 531
Arbitration Act, 1940 — Section 14(2), 17
High Courts13 Jun 1995Allowed
Shri P. Harischandra Reddy and Others Vs National Institute of Rural Development and Others
Andhra Pradesh High Court · (1995) 2 ALT 555
Central Civil Services (Fixation of Pay of Reemployed Pensioners) Order, 1986 — Rule 4
High Courts13 Jun 1995
Mohd. Moinuddin and Another Vs Commissioner for Workmen''s Compensation, Hyderabad and Others
Andhra Pradesh High Court · (1995) 2 ALT 437
High Courts13 Jun 1995
J. Krishna Murthy and Others Vs D.R. Garg, Managing Director, A.P. Scheduled Castes Co-op. Finance Corporation Ltd. and Others
Andhra Pradesh High Court · (1995) 2 ALD 543 : (1995) 2 ALT 734
Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994 — Section 3, 7, 9Contempt of Courts Act, 1971 — Section 10, 11, 12
High Courts13 Jun 1995
Sama Venkata Subba Rao, Managing Partner of Babu and Company and Another Vs Pillarisetti Venkata Venugopala Jagannadha Rao
Andhra Pradesh High Court · (1995) 2 ALT 651 : (1995) 2 APLJ 261
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10Evidence Act, 1872 — Section 63Partnership Act, 1932 — Section 4
High Courts13 Jun 1995Allowed
Sathaiah Vs Smt. Savithri Bai
Andhra Pradesh High Court · (1995) 2 ALD 735 : (1995) 2 ALT 693
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3)
High Courts04 Jun 1995Allowed
V. Venkatareddy Vs K. Mangamma
Andhra Pradesh High Court · (1995) 2 ALT 476
Registration Act, 1908 — Section 17(1), 17(2), 49
High Courts28 Apr 1995Dismissed
Samatha Vs State of A.P. and Others
Andhra Pradesh High Court · (1995) 2 ALT 233 : (1995) 1 APLJ 441
Andhra Pradesh Forest Act, 1967 — Section 15Andhra Pradesh General Clauses Act, 1891 — Section 23, 3(22)Andhra Pradesh Scheduled Areas Land Transfer Regulations, 1959 — Section 3, 3(1), 3(2)
High Courts28 Apr 1995
The Government of Andhra Pradesh and Others Vs T.G.L. Groundnut Corporation and Another
Andhra Pradesh High Court · (1995) 3 ALD 226 : (1995) CriLJ 4100
Criminal Procedure Code, 1973 (CrPC) — Section 100, 103, 165
High Courts28 Apr 1995
Kondeti Suryanarayana and Others Vs Pinninti Seshagiri Rao
Andhra Pradesh High Court · (1995) 2 ALT 100 : (1995) 2 APLJ 67
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 12, 12(1)
High Courts28 Apr 1995
M.C. Dowell and Company Limited and Others Vs State of A.P. and Others
Andhra Pradesh High Court · (1995) 2 ALT 513 : (1995) 1 APLJ 348
Andhra Pradesh Brewery Rules, 1970 — Rule 6Andhra Pradesh Distillery Rules, 1970 — Rule 10(3)Andhra Pradesh Excise Act, 1968 — Section 1(2), 14, 15, 17, 26
High Courts26 Apr 1995Dismissed
K. Krishnan and Others Vs Tirumala Tirupati Devasthanams and Another
Andhra Pradesh High Court · (1995) 2 ALT 122
Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 14, 2, 4(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 11, 9Evidence Act, 1872 — Section 65
High Courts26 Apr 1995
Commissioner of Income Tax Vs J and J Dechane Labs (P.) Ltd.
Andhra Pradesh High Court · (1995) 216 ITR 383
Income Tax Act, 1961 — Section 40A(5)Income Tax Rules, 1962 — Rule 75
High Courts26 Apr 1995
Hyderabad Tools (P) Limited Vs Commissioner Of Commercial Taxes, Andhra Pradesh
Andhra Pradesh High Court · (1996) 103 STC 553
Andhra Pradesh General Sales Tax Act, 1957 — Section 23(1)
High Courts26 Apr 1995
Yerranchani Ramappa Reddy Vs Mandal Revenue Officer and another
Andhra Pradesh High Court · AIR 1995 AP 377 : (1995) 2 ALD 442 : (1995) 2 APLJ 139
Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 3(1), 3(2), 3(3), 3(4), 3(5)Constitution of India, 1950 — Article 226