COURT ARCHIVE

Andhra Pradesh High Court judgments

35,067 judgments · page 1,347 of 1,754

High Courts16 Sept 1993

Food Inspector, Bhimavaram Municipality Vs Kopouravari Venkateswarulu

Andhra Pradesh High Court · (1993) 2 APLJ 459 : (1994) CriLJ 414

Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 14, 15, 16, 17, 23

High Courts16 Sept 1993Allowed

B. Satyanarayana Vs The Joint Collector (C.S.) and Others

Andhra Pradesh High Court · (1994) 1 ALT 168

Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 6A

High Courts15 Sept 1993Allowed

Nannapaneni Saraswathamma (died) per L.R.-P. Dharma Rao Vs Sub-Collector and Another

Andhra Pradesh High Court · (1993) 3 ALT 274

Land Acquisition Act, 1894 — Section 18

High Courts15 Sept 1993

Sammeta Rama Subba Rao Vs President, Kaikaluru Irrigation and Power Department Sub-divisional Employees Co-op. Credit Society Ltd. and others

Andhra Pradesh High Court · AIR 1994 AP 77 : (1994) 2 ALT 39 : (1994) 1 APLJ 200

Constitution of India, 1950 — Article 14, 300, 31

High Courts15 Sept 1993Dismissed

United India Insurance Co. Ltd. Vs C.D. Munirathnam Reddi (owner) and Another

Andhra Pradesh High Court · (1993) 3 ALT 237 : (1993) 2 APLJ 475

Motor Vehicles (Amendment) Act, 1982 — Section 92B(2), 93, 95Motor Vehicles Act, 1939 — Section 110A, 92A, 95, 95(1), 96

High Courts15 Sept 1993Dismissed

United India Insurance Co. Ltd. Vs C.D. Munirathanam Reddi and Another

Andhra Pradesh High Court · (1994) 1 ACC 314 : (1994) ACJ 1074

Motor Vehicles Act, 1988 — Section 110A, 92A, 95(1)(b), 95(5), 96

High Courts13 Sept 1993

R.B. Subrahmanyam and Others Vs Andhra Pradesh State Electricity Board, Hyderabad and Another

Andhra Pradesh High Court · (1993) 3 ALT 462

Constitution of India, 1950 — Article 14

High Courts13 Sept 1993Dismissed

Chigurupati Sambasiva Rao Vs Chigurupati Vijayalakshmi

Andhra Pradesh High Court · (1994) 1 ALT 161 : (1994) 1 APLJ 101

Hindu Marriage Act, 1955 — Section 13(1), 24, 25, 26, 28

High Courts13 Sept 1993Allowed

K. Laxma Reddy Vs Principal, I.T.I., Government College

Andhra Pradesh High Court · (1993) 3 ALT 165 : (1993) 2 APLJ 457

Constitution of India, 1950 — Article 226

High Courts10 Sept 1993

K.N. Venkatarama Chetty and another Vs V. Lakshmiram Chetty and others

Andhra Pradesh High Court · AIR 1994 AP 47

Andhra Pradesh (Andhra Area) Village Officers Service Rules, 1969 — Rule 75Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 119, 155(2), 77, 87, 88Andhra Pradesh General Clauses Act, 1891 — Section 6

High Courts10 Sept 1993Allowed

Sailada Chinathalli and Others Vs Oriental Insurance Company Limited

Andhra Pradesh High Court · (1994) 2 ALT 500

Motor Vehicles Act, 1939 — Section 110A, 110C(2A), 110D, 96(1), 96(2)

High Courts10 Sept 1993

Hyderabad Urban Development Authority Vs Raghunandan

Andhra Pradesh High Court · (1994) 3 ALT 532 : (1995) 1 ARBLR 308

Arbitration Act, 1940 — Section 8, 8(1), 8(2)

High Courts09 Sept 1993Allowed

Y. Nirmala Vs Marella Lakshmi Kantham

Andhra Pradesh High Court · (1994) 1 ALT 307

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13, 115

High Courts08 Sept 1993

M/s. Ultra Drytech Engineering Private Limited Vs M/s. Niraj Petro-chemicals Limited

Andhra Pradesh High Court · AIR 1994 AP 33 : (1993) 3 ALT 624

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151

High Courts08 Sept 1993

The Land Acquisition Officer-cum-M.R.O. Vs Gouramma

Andhra Pradesh High Court · (1993) 3 ALT 193 : (1994) 1 APLJ 138

Land Acquisition Act, 1894 — Section 23, 4(1)

High Courts08 Sept 1993Dismissed

Metla Prabhakara Rao Vs Anne Hemalatha

Andhra Pradesh High Court · (1993) 3 ALT 382 : (1994) 1 APLJ 152 : (1994) 1 DMC 514

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Special Marriage Act, 1954 — Section 27(1)

High Courts07 Sept 1993

D.K. Rao Vs Government of India and Others

Andhra Pradesh High Court · (1994) 2 ALT 646

Major Port Trusts Act, 1963 — Section 3(1), 7(1)

High Courts07 Sept 1993Allowed

Dr. Bajji Prabhakar Vs University of Health Sciences and Another

Andhra Pradesh High Court · (1993) 3 ALT 184

High Courts06 Sept 1993

Vadalasetti Samrajyamma Vs Vadalasetti Nagamma

Andhra Pradesh High Court · AIR 1994 AP 13 : (1994) 1 DMC 1

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 151Hindu Marriage Act, 1955 — Section 11, 12, 13, 21

High Courts04 Sept 1993Dismissed

Mir Jaffer Ali Vs Syed Rabbani and Another

Andhra Pradesh High Court · (1993) 3 ALT 554 : (1993) 2 APLJ 369

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 21, 24, 26, 29, 47Civil Procedure Code, 1908 (CPC) — Section 115