High Courts21 Nov 1994Allowed
Macherla Narayanamma Vs Jt. Collector and Others
Andhra Pradesh High Court · (1995) 3 ALT 458
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974 — Rule 10, 10(5)Evidence Act, 1872 — Section 114
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,067 judgments · page 1,323 of 1,754
High Courts21 Nov 1994
Jayadurga Industries Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1995) 99 STC 74
High Courts17 Nov 1994
N. Kristappa Vs Chief Election Commissioner and others
Andhra Pradesh High Court · AIR 1995 AP 212 : (1995) 1 ALT 121
Constitution of India, 1950 — Article 226, 32, 324, 324(1), 324(6)General Clauses Act, 1897 — Section 21Representation of the People Act, 1951 — Section 14, 15, 15(2), 153, 30
High Courts15 Nov 1994
Emjak Industries Limited Vs Commercial Tax Officer and Others
Andhra Pradesh High Court · (1994) 3 ALT 565 : (1995) 97 STC 173
Andhra Pradesh General Sales Tax Act, 1957 — Section 5Andhra Pradesh General Sales Tax Rules, 1957 — Rule 3, 30
High Courts14 Nov 1994
State of Andhra Pradesh Vs Pulp "N" Pack (Pvt) Ltd.
Andhra Pradesh High Court · (1995) 98 STC 165
Andhra Pradesh General Sales Tax Act, 1957 — Section 22(1), 5(1)
High Courts14 Nov 1994
State of Andhra Pradesh Vs Swapna Mahila Co-operative Super Bazar
Andhra Pradesh High Court · (1995) 98 STC 123
Andhra Pradesh General Sales Tax Act, 1957 — Section 22(1), 5(1)
High Courts14 Nov 1994
P. Sreerama Reddy and Others Vs The Commissioner Rajahmundry Municipality and Others
Andhra Pradesh High Court · (1995) 1 APLJ 99 : (1996) 2 ARBLR 298
Andhra Pradesh Municipalities Tender Rules, 1987 — Rule 4, 4(1), 4(2), 5
High Courts11 Nov 1994Allowed
P. Raj Kumar Vs N. Krishna
Andhra Pradesh High Court · (1994) 3 ALT 597
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3), 2, 22
High Courts11 Nov 1994
J.B. Sanjeeva Rao Vs Industrial Tribunal-cum-labour Court, Warangal and Another
Andhra Pradesh High Court · (1994) 3 ALT 722 : (1995) 2 LLJ 872
Industrial Disputes Act, 1947 — Section 10, 11
High Courts11 Nov 1994
State of Andhra Pradesh Vs Coromandel Paints and Chemicals Ltd.
Andhra Pradesh High Court · (1995) 98 STC 82
Andhra Pradesh General Sales Tax Act, 1957 — Section 20, 22(1), 6ACentral Sales Tax Act, 1956 — Section 3, 6, 6A, 9
High Courts11 Nov 1994
Tahera Bee Vs Andhra Pradesh Agricultural University and Others
Andhra Pradesh High Court · (1995) 1 ALT 448 : (1995) 1 APLJ 114
Andhra Pradesh Agricultural University Act, 1963 — Section 40(1)
High Courts09 Nov 1994
Girdharlal and Company Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1995) 2 APLJ 65 : (1995) 97 STC 442
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4)
High Courts08 Nov 1994Dismissed
Dakshina India Arya Vysya Sri Vasavi Kanyakaparameswari Dharma Paripalana Samastha, (Reg.) Vs Segu Subbarayudu and Others
Andhra Pradesh High Court · (1995) 3 ALT 559
Civil Procedure Code, 1908 (CPC) — Section 16, 24
High Courts08 Nov 1994
G. Solmon Raju Vs A.P. State Electricity Board and Others
Andhra Pradesh High Court · (1994) 3 ALT 458 : (1995) 1 APLJ 124
High Courts07 Nov 1994
State of Andhra Pradesh Vs Blue Star Limited
Andhra Pradesh High Court · (1995) 96 STC 374
Andhra Pradesh General Sales Tax Act, 1957 — Section 22(1), 38
High Courts07 Nov 1994
State of Andhra Pradesh Vs Radiant Engineering Co.
Andhra Pradesh High Court · (1995) 96 STC 300
Andhra Pradesh General Sales Tax Act, 1957 — Section 20(2), 22, 5(1)
High Courts07 Nov 1994Dismissed
V. Rajeswara Naidu and Others Vs The Transport Commissioner, Govt. of A.P. and Others
Andhra Pradesh High Court · (1995) 1 ALT 423
Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 483Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 207, 213
High Courts05 Nov 1994
State of Andhra Pradesh Vs Phipson and Co.
Andhra Pradesh High Court · (1995) 1 ALT 444 : (1995) 97 STC 622
Andhra Pradesh General Sales Tax Act, 1957 — Section 6C
High Courts05 Nov 1994
State of A.P. and another Vs Subba Reddy and another
Andhra Pradesh High Court · (1999) 1 ALD 170 : (1999) 1 ALT 122
Arbitration Act, 1940 — Section 14, 17, 30Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 73
High Courts05 Nov 1994
Commissioner of Wealth Tax Vs Bargah-e-Fatima Wakf
Andhra Pradesh High Court · (1995) 216 ITR 546
Wealth Tax Act, 1957 — Section 21(4), 25(2), 27(1), 27(3), 5(1)