High Courts12 Aug 1994
Ganesh Traders Vs Deputy Commercial Tax Officer, Saroornagar, Hyderabad and Another
Andhra Pradesh High Court · (1995) 96 STC 127
Andhra Pradesh General Sales Tax Act, 1957 — Section 20, 29, 29(3), 29(6), 33C
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,067 judgments · page 1,329 of 1,754
High Courts12 Aug 1994Allowed
A. Hemamalini Vs A. Pankajanabham and Another
Andhra Pradesh High Court · (1994) 3 ALT 30 : (1995) 1 APLJ 27 : (1995) 1 DMC 258
Hindu Marriage Act, 1955 — Section 13(1)
High Courts10 Aug 1994
Andhra Bank Vs Kurnool District Co-operative Central Bank Ltd.
Andhra Pradesh High Court · (1994) 2 ALT 711 : (1995) 83 CompCas 257
Negotiable Instruments Act, 1881 (NI) — Section 131
High Courts10 Aug 1994Allowed
Adusumalli Parvathi and Another Vs The Special Tahsildar and The Land Acquisition Officer, Revenue Division
Andhra Pradesh High Court · (1994) 3 ALT 114
Land Acquisition Act, 1894 — Section 18, 30
High Courts10 Aug 1994Dismissed
Laxmikant and Another Vs Vijaya Kumar
Andhra Pradesh High Court · (1994) 3 ALT 227
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100, 151
High Courts10 Aug 1994
C. Pattabhirama Sastry Vs Bank of Baroda, Bombay and others
Andhra Pradesh High Court · (1998) 5 ALD 6
Bank of Baroda Officers Employees (Conduct) Regulations, 1976 — Regulation 24, 3Bank of Baroda Officers Employees (Discipline and Appeal) Regulations, 1976 — Regulation 17, 18, 6(2)Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)
High Courts08 Aug 1994Dismissed
Annabathuni Sravana Kumar and Another Vs Puvvada Suvarnalatha
Andhra Pradesh High Court · (1994) 3 ALT 306 : (1994) 2 APLJ 363
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 38
High Courts05 Aug 1994Allowed
United India Insurance Co. Ltd. Vs Etnoori Yadagiri Goud and Others
Andhra Pradesh High Court · (1995) ACJ 600
Motor Vehicles Act, 1988 — Section 95, 95(1)
High Courts05 Aug 1994Allowed
The United India Insurance Company Limited Vs Etnoori Yadagiri Goud and Others
Andhra Pradesh High Court · (1995) 1 ALT 218
Motor Vehicles Act, 1939 — Section 95, 95(1)
High Courts04 Aug 1994
Chakiri Saidulu and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1994) CriLJ 3782
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32
High Courts04 Aug 1994
S. Smmaiah and Others Vs Andhra Pradesh State Electricity Board and Others
Andhra Pradesh High Court · (1994) CriLJ 3830
Arbitration Act, 1940 — Section 39Constitution of India, 1950 — Article 136, 226Contempt of Courts Act, 1971 — Section 10, 11, 12, 19, 19(1)
High Courts03 Aug 1994
Harsharanjit Singh Vs Rashtriya Chemicals and Fertilisers Ltd. and Others
Andhra Pradesh High Court · (1994) 3 ALT 270 : (1995) 1 APLJ 22 : (1995) 2 LLJ 488
Fertilizer Corporation of India Employees (Conduct, Discipline and Appeal) Rules, 1972 — Rule 4
High Courts03 Aug 1994
Commissioner of Income Tax Vs Nizam Sugar Factory Ltd.
Andhra Pradesh High Court · (1995) 216 ITR 320
Income Tax Act, 1961 — Section 256(2)
High Courts29 Jul 1994Dismissed
Sanjay Rural Electrical Co-operative Society Limited Vs G. Mallaiah and Others
Andhra Pradesh High Court · (1994) 3 ALT 593 : (1995) 1 APLJ 240
Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 54
High Courts29 Jul 1994Dismissed
Jayanthipuram Gram Panchayat and Others Vs The District Panchayat Officer and Others
Andhra Pradesh High Court · (1994) 2 ALT 727 : (1994) 2 APLJ 293
Constitution of India, 1950 — Article 226
High Courts29 Jul 1994
Thadi Venkaiah Vs Divisional Manager Andhra Pradesh State Road Transport Corporation
Andhra Pradesh High Court · (1994) 2 ALT 611 : (1995) 1 LLJ 701
High Courts28 Jul 1994Dismissed
C.J. Raju Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1995) 1 ALT 333
Andhra Pradesh Revenue Recovery Act, 1864 — Section 52A
High Courts27 Jul 1994
M. Peer Reddy Vs State of A.P. and another
Andhra Pradesh High Court · AIR 1995 AP 46 : (1994) 2 ALT 720
Andhra Pradesh Law Officers (Recruitment, Conditions of Service and Remuneration) Rules, 1967 — Rule 30, 30(1), 30(5), 30(7), 36Land Acquisition Act, 1894 — Section 18, 30
High Courts26 Jul 1994Allowed
Shaik Muneeruddin Vs Karnataka Power Corporation Ltd. and Another
Andhra Pradesh High Court · (1994) 3 ALT 127
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts26 Jul 1994
K.B. Narsaiah Vs Industrial Tribunal-cum-labour Court, Warangal and Another
Andhra Pradesh High Court · (1995) 2 AnWR 186 : (1996) 1 LLJ 488
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A