COURT ARCHIVE

Andhra Pradesh High Court judgments

35,067 judgments · page 1,346 of 1,754

High Courts05 Oct 1993

The Official Liquidator, High Court of Andhra Pradesh, Hyderabad Vs Koganti Krishna Kumar

Andhra Pradesh High Court · (1993) 3 ALT 542 : (1997) 89 CompCas 672 : (1994) CriLJ 797

Companies (Court) Rules, 1959 — Rule 124, 125Companies Act, 1956 — Section 449, 454, 454(5), 454(5)

High Courts05 Oct 1993

Official Liquidator Vs Kolli Vengaiah Naidu

Andhra Pradesh High Court · (1993) 3 ALT 458 : (1995) 84 CompCas 951

Companies Act, 1956 — Section 303, 449, 454

High Courts05 Oct 1993

Smt. Kasibhotla Srirani Vs Sri Kasibhotla Madhava Rao

Andhra Pradesh High Court · (1994) 1 ALT 713

Hindu Marriage Act, 1955 — Section 13(1), 25, 28

High Courts04 Oct 1993

Laxmi and Others Vs Nakka Narayan Goud and Another

Andhra Pradesh High Court · (1994) CriLJ 565 : (1994) 1 DMC 224

Criminal Procedure Code, 1973 (CrPC) — Section 125Limitation Act, 1963 — Section 3

High Courts01 Oct 1993

Y. Ramaiah Setty Vs Lakshmamma and Others

Andhra Pradesh High Court · (1994) 1 ALT 567

Motor Vehicles Act, 1939 — Section 110B, 92A

High Courts01 Oct 1993Allowed

Oriental Insurance Co. Ltd. Vs Talla Shankar and Another

Andhra Pradesh High Court · (1999) 3 LLJ 390

Workmens Compensation Act, 1923 — Section 4A(1)

High Courts01 Oct 1993Dismissed

Hyderabad Polmers Private Ltd. and Another Vs Smt. B. Rajani and Others

Andhra Pradesh High Court · (1994) 1 ALT 518 : (1994) 1 APLJ 331

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 11, 22, 9(3)

High Courts30 Sept 1993Allowed

Matadin Garwal Vs Syed Abdul Razack

Andhra Pradesh High Court · (1993) 3 ALT 280

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A

High Courts30 Sept 1993

P. Krishna Murthy Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1993) 2 ALT(Cri) 562 : (1993) 2 APLJ 360 : (1994) CriLJ 506

Penal Code, 1860 (IPC) — Section 306, 498A

High Courts27 Sept 1993

A. Ramachandra Naidu Vs The Chittoor Dist. Central Co-operative Stores Ltd. and others

Andhra Pradesh High Court · AIR 1994 AP 70 : (1993) 3 ALT 276 : (1995) 84 CompCas 656

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9

High Courts24 Sept 1993Allowed

Marri Venkaiah and Others Vs The Special Deputy Collector (Land Acquisition) and Others

Andhra Pradesh High Court · (1994) 1 ALT 491 : (1994) 1 APLJ 230

Land Acquisition Act, 1894 — Section 18, 18(2), 28A, 28A(1), 4(1)

High Courts24 Sept 1993Dismissed

Swamidas Ravi Prasad Rao Vs T. Kasturibai and Another

Andhra Pradesh High Court · (1994) 1 ALT 81 : (1994) 2 DMC 480

Divorce Act, 1869 — Section 10

High Courts22 Sept 1993

Addepalli Venkata Laxmi Vs Ayinampudi Narasimha Rao and others

Andhra Pradesh High Court · AIR 1994 AP 72 : (1994) 1 APLJ 188

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13, Order 1 Rule 9, Order 7 Rule 7, 96Succession Act, 1925 — Section 283

High Courts22 Sept 1993Dismissed

Muramalla Ammannaraju Vs Babba Seetaratnam and Another

Andhra Pradesh High Court · (1993) 3 ALT 221

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 16(2)Andhra Pradesh Civil Courts Act, 1972 — Section 32Civil Procedure Code, 1908 (CPC) — Section 115

High Courts22 Sept 1993Allowed

Sri Srinivasa Paper and Board Mills Private Ltd. and Others Vs The Govt. of A.P. and Others

Andhra Pradesh High Court · (1993) 3 ALT 538

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4(1), 6

High Courts21 Sept 1993

M/s. Cyrus Investment (P) Ltd., Hyderabad and another Vs Mohd. Fareeduddin Khan and others

Andhra Pradesh High Court · AIR 1994 AP 199 : (1993) 3 ALT 246 : (1994) 1 APLJ 79

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, 32Land Acquisition Act, 1894 — Section 12, 16, 18, 18(1), 30

High Courts20 Sept 1993

Katta Yesuratnam Vs Commissioner, Land Revenue, A.P., Hyderabad and others

Andhra Pradesh High Court · (1993) 1 ALT 200 Supp : (1993) 1 ALT 200 : (1993) 2 APLJ 444

Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 2(6), 3Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5

High Courts20 Sept 1993Allowed

The Public Welfare Association Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (1993) 3 ALT 189

Andhra Pradesh Education Act, 1982 — Section 19Constitution of India, 1950 — Article 226, 45

High Courts17 Sept 1993Allowed

Acme Tiles and Building Products Vs B. Sudarshan and Others

Andhra Pradesh High Court · (1993) 3 ALT 359

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115Specific Relief Act, 1963 — Section 6(1)

High Courts17 Sept 1993

Narasingoju Shanmukha Chary and Another Vs Nirma Sampath Kumar and Others

Andhra Pradesh High Court · (1994) 1 ACC 214