High Courts01 Sept 1994
National Insurance Co. Ltd. Vs B. Veera Swamy and Others
Andhra Pradesh High Court · (1995) 2 ACC 558 : (1996) ACJ 794 : (1995) 1 APLJ 412
Motor Vehicles Act, 1988 — Section 110C(2A), 96(2)
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,067 judgments · page 1,328 of 1,754
High Courts01 Sept 1994
National Insurance Company Limited Vs Bakka Veera Swamy and Others
Andhra Pradesh High Court · (1994) 3 ALT 607
Motor Vehicles Act, 1939 — Section 110C(2A), 96(2)
High Courts31 Aug 1994Dismissed
V. Ramesh and Others Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1994) 3 ALT 41
Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 22Constitution of India, 1950 — Article 14, 16(1), 16(4), 166, 166(1)
High Courts31 Aug 1994
Smt. Ch. Yashoda Devi and Another Vs B. Dayakar Reddy and Another
Andhra Pradesh High Court · (1994) 3 ALT 106 : (1996) 1 APLJ 344 : (1994) 2 APLJ 373
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, 146Land Acquisition Act, 1894 — Section 3, 30
High Courts30 Aug 1994
Taher N. Khambati Vs Vinayak Enterprises and Others
Andhra Pradesh High Court · (1994) 2 ALT(Cri) 681 : (1995) 1 APLJ 43 : (1996) 86 CompCas 471 : (1995) 2 RCR(Criminal) 58
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts30 Aug 1994Dismissed
Rishi Public School Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (1994) 3 ALT 63
Constitution of India, 1950 — Article 14Transfer of Property Act, 1882 — Section 106
High Courts29 Aug 1994
Andhra Pradesh State Road Transport Corporation Vs Gali Aruna and Others
Andhra Pradesh High Court · (1995) ACJ 461
Motor Vehicles Act, 1988 — Section 110A
High Courts29 Aug 1994
A.P.S.R.T.C. Vs Gali Aruna and Others
Andhra Pradesh High Court · (1995) 2 ACC 469 : (1994) 3 ALT 58
Motor Vehicles Act, 1939 — Section 110B
High Courts26 Aug 1994
Shaik Dada Saheb Vs Shaik Mastan Bee and Another
Andhra Pradesh High Court · (1994) 2 ALT(Cri) 554 : (1995) 2 DMC 473
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 128, 482
High Courts26 Aug 1994Allowed
Pidathala Ranga Reddy (died) per L.Rs. Vs Kurnool Municipality
Andhra Pradesh High Court · (1995) 1 ALT 25
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 4Andhra Pradesh Municipalities Act, 1965 — Section 87
High Courts25 Aug 1994Dismissed
Smt. K. Vinayamani Vs K. Subramanyam
Andhra Pradesh High Court · (1995) 1 APLJ 84 : (1995) 2 DMC 320
Hindu Marriage Act, 1955 — Section 10, 13(1A), 23(1)
High Courts24 Aug 1994Allowed
E. Durvasulu Naidu Vs E. Rangaiah Naidu and Others
Andhra Pradesh High Court · (1994) 3 ALT 102
High Courts23 Aug 1994
Singareni Collieries Company Ltd. Vs Industrial Tribunal (C), Hyderabad and Another
Andhra Pradesh High Court · (1994) 3 ALT 542 : (1995) 1 LLJ 342
Industrial Disputes Act, 1947 — Section 12(3)
High Courts22 Aug 1994Allowed
P. Komaraiah and Others Vs A. Yegneswarudu and Others
Andhra Pradesh High Court · (1995) 1 ALT 338
Andhra Pradesh State Road Transport Corporation Employees (Recruitment) Regulations, 1966 — Regulation 30, 34Andhra Pradesh State Road Transport Corporation Employees (Service) Regulations, 1964 — Regulation 3Constitution of India, 1950 — Article 14, 16
High Courts22 Aug 1994
Alamuri Lalitha Devi Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1995) 1 ALT(Cri) 139 : (1994) 2 AnWR 358 : (1995) CriLJ 2127 : (1995) 1 DMC 217
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 498A
High Courts18 Aug 1994Allowed
Guntur Jamal Saida and Others Vs Govt. of A.P. and Others
Andhra Pradesh High Court · (1994) 3 ALT 251 : (1994) 2 APLJ 218
Andhra Pradesh Co-operative Societies Rules, 1964 — Rule 22, 22(3), 22(7), 22AAA, 22BConstitution of India, 1950 — Article 226
High Courts17 Aug 1994
Gadde Nagabushanamma Vs Government of A.P. and others
Andhra Pradesh High Court · (1999) 5 ALD 430 : (1999) 5 ALT 372
Andhra Pradesh (Scheduled Areas Ryotwari Settlement) Regulations, 1970 — Section 15, 7(1), 9Andhra Pradesh Mahals (Abolition and Conversion into Ryotwari) Regulations, 1969 — Section 33Andhra Pradesh Muttas (Abolition and Conversion into Ryotwari) Regulations, 1969 — Section 34
High Courts17 Aug 1994
Javvadhi Sesha Rao and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1994) 2 ALT(Cri) 624
Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 164, 288Evidence Act, 1872 — Section 157Penal Code, 1860 (IPC) — Section 120B, 148, 149, 193, 302
High Courts16 Aug 1994Dismissed
Abdullah and Another Vs Jaikishan Peshawari
Andhra Pradesh High Court · (1994) 3 ALT 66 : (1994) 2 APLJ 264
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 26Civil Procedure Code, 1908 (CPC) — Section 11, 115
High Courts12 Aug 1994
P. Shankar Vs Smt. P. Vasanthi
Andhra Pradesh High Court · AIR 1995 AP 155 : (1994) 3 ALT 177 : (1995) 2 DMC 313
Hindu Marriage Act, 1955 — Section 25