High Courts24 Feb 1994
Samineni Venkateswarlu and another Vs Nagubandi Venkata Narasiah (died) and others
Andhra Pradesh High Court · AIR 1994 AP 220 : (1994) 1 ALT 626 : (1994) 1 APLJ 254
Specific Relief Act, 1963 — Section 16, 22
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,067 judgments · page 1,339 of 1,754
High Courts23 Feb 1994
Kasu Karthi Seetha Ramulu Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1994) 1 ALT 722 : (1994) 1 APLJ 391 : (1994) CriLJ 2300
Criminal Procedure Code, 1973 (CrPC) — Section 24(4), 24(5)
High Courts22 Feb 1994
B. Nookaraju Vs M.S.N. Charities and others
Andhra Pradesh High Court · AIR 1994 AP 334 : (1994) 2 ALT 125
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Article 3Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 103, Order 21 Rule 58(1), Order 21 Rule 58(2), Order 21 Rule 58(3)
High Courts22 Feb 1994
Karimnagar Municipality Vs Authority Under The P. W. Act and Assitant Commissionor of Labour and Another
Andhra Pradesh High Court · (1994) 1 ALT 421 : (1994) 1 APLJ 374 : (1994) 2 LLJ 880
Administrative Tribunals Act, 1985 — Section 15(2), 15(3), 28, 28Payment of Wages Act, 1936 — Section 15(1)
High Courts22 Feb 1994
Mannavaram China Venkaiah Vs Deputy Registrar of Co-operative Societies and Divisional Co-operative Officer, Nellore and others
Andhra Pradesh High Court · AIR 1994 AP 310 : (1994) 1 ALT 641 : (1994) 1 APLJ 434
High Courts22 Feb 1994
Mohammed Suleman and another Vs Special Officer, Municipal Corporation of Hyderabad, A.P.
Andhra Pradesh High Court · AIR 1994 AP 275
Constitution of India, 1950 — Article 19(1), 21Hyderabad Municipal Corporation Act, 1956 — Section 401, 405, 406
High Courts21 Feb 1994
Telanatle Anjaiah Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1996) 4 ALD 546 : (1994) 1 ALT(Cri) 525 : (1994) CriLJ 2302
Criminal Procedure Code, 1973 (CrPC) — Section 326, 360Penal Code, 1860 (IPC) — Section 201, 304
High Courts18 Feb 1994
H.E.H. the Nizam VIII of Hyderabad, Prince Mukarram Jah Bahadur, represented by Constituted General Power of Attorney, Sri Mohd. Asadullah Khan Vs Banque Indosuez Bank
Andhra Pradesh High Court · (1994) 2 ALT 567
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 4, Order 9 Rule 13
High Courts18 Feb 1994
N. Sri Kumar Vs Bapatla Municipal Council
Andhra Pradesh High Court · AIR 1994 AP 256 : (1994) 1 APLJ 408
Andhra Pradesh Municipalities (Regulation of Receipts) and Expenditure Rules, 1968 — Rule 12(1)
High Courts18 Feb 1994
T. Parthasarathy Vs Commercial Tax Officer-I, R.R. DT., Secunderabad
Andhra Pradesh High Court · (1995) 98 STC 269
Andhra Pradesh General Sales Tax Act, 1957 — Section 17C
High Courts17 Feb 1994Allowed
M. Venkatappa Reddy Vs Andhra Pradesh Agricultural University
Andhra Pradesh High Court · (1994) 2 ALT 657
Constitution of India, 1950 — Article 14, 226
High Courts17 Feb 1994
P. Bhaskara Reddy Vs Divisional Manager, APSRTC, Kakinada and Another
Andhra Pradesh High Court · (1994) 1 ALT 657
High Courts17 Feb 1994
B. Koteswara Rao Vs The General Manager, The Prakasam District Co-operative Milk Producers Union Ltd. and another
Andhra Pradesh High Court · AIR 1994 AP 196 : (1994) 1 ALT 368
Constitution of India, 1950 — Article 226
High Courts16 Feb 1994
Sri S. Krishna Reddy Vs Government of A.P. and another
Andhra Pradesh High Court · AIR 1994 AP 292
Arbitration Act, 1940 — Section 10, 11, 12, 33, 8
High Courts16 Feb 1994
S. Krishna Reddy Vs Government of Andhra Pradesh
Andhra Pradesh High Court · (1994) 2 ARBLR 154
Arbitration Act, 1940 — Section 10, 11, 12, 33, 8
High Courts16 Feb 1994
S. Krishna Reddy Vs Government of Andhra Pradesh and Another
Andhra Pradesh High Court · (1994) 2 ARBLR 154
Arbitration Act, 1940 — Section 10, 11, 12, 33, 8
High Courts16 Feb 1994
Vaditho Anantharao Naik Vs Bhoomisetty Rajaiah
Andhra Pradesh High Court · (1994) 1 ALT 486 : (1994) 1 APLJ 345
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 7 Rule 11, Order 7 Rule 12, 115Limitation Act, 1963 — Section 14
High Courts16 Feb 1994
Dhanapala Ravindra Setty Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1994) 2 ALT(Cri) 120 : (1994) 2 APLJ 111 : (1994) CriLJ 3486
Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 2, 3(2)Constitution of India, 1950 — Article 22(5), 226
High Courts15 Feb 1994
Ch. Srinivas Vs Government of Andhra Pradesh and Another
Andhra Pradesh High Court · (1994) 1 ALT 542 : (1994) 1 APLJ 320
High Courts14 Feb 1994Allowed
D. Rajamma (Died) per L.Rs. Vs B. Tirupathamma and Others
Andhra Pradesh High Court · (1994) 1 ALT 618 : (1994) 1 APLJ 325
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, 115Transfer of Property Act, 1882 — Section 108