High Courts31 Jan 1994
Govt. of Andhra Pradesh and another Vs R.K. Ragala and another
Andhra Pradesh High Court · AIR 1994 AP 238 : (1994) 2 ALT 28
Constitution of India, 1950 — Article 14, 19(1), 21, 226
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,067 judgments · page 1,341 of 1,754
High Courts29 Jan 1994Allowed
E. Sumathamma Vs The State of A.P. and Others
Andhra Pradesh High Court · (1994) 1 ALT 396 : (1994) 1 APLJ 246
Constitution of India, 1950 — Article 226
High Courts29 Jan 1994Dismissed
Syndicate Bank and Another Vs P. Bhaskar and Others
Andhra Pradesh High Court · (1995) 1 LLJ 782
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 12(2), 19(1)Constitution of India, 1950 — Article 14
High Courts29 Jan 1994
Indo Swing Limited, (Now Malhotra Shaving Products Ltd.) Vs Commercial Tax Officer, Ferozguda, Hyderabad and Another
Andhra Pradesh High Court · (1995) 98 STC 152
Andhra Pradesh General Sales Tax Act, 1957 — Section 30B, 30C
High Courts29 Jan 1994
Jampala Ram Gopal Vs Assistant Commercial Tax Officer and Registering Authority and Others
Andhra Pradesh High Court · (1995) 97 STC 633
Andhra Pradesh General Sales Tax Act, 1957 — Section 12, 12(10), 12(11), 12(7)
High Courts27 Jan 1994
Agarwal Industries Ltd. Vs Government of Andhra Pradesh and Another
Andhra Pradesh High Court · (1997) 104 STC 316
High Courts25 Jan 1994
Sheriff Iqbal Hussain Ahmad Vs Kota Venkata Subbamma and Others
Andhra Pradesh High Court · AIR 1994 AP 164 : (1994) 1 ALT 229 : (1994) 1 APLJ 349
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 7 Rule 7Specific Relief Act, 1963 — Section 5Transfer of Property Act, 1882 — Section 51
High Courts25 Jan 1994Allowed
The Land Acquisition Officer and R.D.O. Vs Mylarapu Venkulu (dies) by L.Rs.
Andhra Pradesh High Court · (1994) 1 ALT 654 : (1994) 1 APLJ 376
Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 18, 28A
High Courts25 Jan 1994
V. Samrajya Laxmi and Another Vs K. Govinda Rao L.A.O. and Deputy Director of Social Welfare and Others
Andhra Pradesh High Court · (1994) 1 ALT 282 : (1994) 1 APLJ 284
Land Acquisition Act, 1894 — Section 28, 34
High Courts25 Jan 1994
Valluri Jaganmohini Seetharama Lakshmi and another Vs Kopparthi Ramachandra Rao and others
Andhra Pradesh High Court · AIR 1994 AP 284 : (1994) 1 ALT 217 : (1994) 1 APLJ 121
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1Evidence Act, 1872 — Section 58, 68, 70Hindu Succession Act, 1956 — Section 14(1), 14(2)
High Courts24 Jan 1994
Puttur Mandal Domestic Gas Consumers'' Welfare Association Vs Hindustan Petroleum Corporation Ltd. and Others
Andhra Pradesh High Court · (1994) 1 ALT 537
High Courts21 Jan 1994
Paruchuru Narasimha Rao Vs Nune Pandu Ranga Rao and another
Andhra Pradesh High Court · AIR 1994 AP 197 : (1994) 1 ALT 659 : (1994) 1 APLJ 252
Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938 — Section 3Civil Procedure Code, 1908 (CPC) — Section 11, 47, 60, 60(1)
High Courts21 Jan 1994
G. Pullaiah Vs Govt. of A.P. and others
Andhra Pradesh High Court · AIR 1995 AP 126 : (1994) 1 ALT 314
Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 1Constitution of India, 1950 — Article 153, 226, 309, 361
High Courts21 Jan 1994
Naga Reddy Narasa Reddy and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1994) 1 ALT(Cri) 405 : (1994) CriLJ 2545
Evidence Act, 1872 — Section 24, 3, 30
High Courts20 Jan 1994
A.P.S.R.T.C., Bus Depot, Warangal Vs V. Dharma Reddy and Another
Andhra Pradesh High Court · (1994) 1 ALT 360
Constitution of India, 1950 — Article 226
High Courts19 Jan 1994Dismissed
Sri Lakshmi Agencies and Others Vs Govt. of A.P. and Others
Andhra Pradesh High Court · (1994) 1 ALT 341 : (1994) 1 APLJ 502
Constitution of India, 1950 — Article 21, 226
High Courts18 Jan 1994
Mohd. Nazeeruddin Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1994) 1 ALT(Cri) 177 : (1994) CriLJ 2304
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 11, 13, 7
High Courts18 Jan 1994
Jupudi Venkata Vijaya Bhaskar Vs Jupudi Kesava Rao (died) and others
Andhra Pradesh High Court · AIR 1994 AP 134 : (1994) 1 ALT 241
Contract Act, 1872 — Section 25Hindu Adoptions and Maintenance Act, 1956 — Section 10, 12, 13, 17, 17(1)Registration Act, 1908 — Section 2(17)
High Courts18 Jan 1994
Shaik Pareed Saheb Vs Joint Collector, Nellore and others
Andhra Pradesh High Court · AIR 1994 AP 160
Constitution of India, 1950 — Article 14, 226
High Courts18 Jan 1994Dismissed
Dr. B.R. Bapuji Vs Dr. N. Sivaramamurthy, Registrar, Telugu University and Others
Andhra Pradesh High Court · (1994) 1 ALT 299 : (1994) 2 LLJ 650
Constitution of India, 1950 — Article 226