High Courts04 Sept 1993
Komalla Satyanarayana and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1994) CriLJ 37
Penal Code, 1860 (IPC) — Section 395, 397
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,067 judgments · page 1,348 of 1,754
High Courts04 Sept 1993Dismissed
Syed G. Allabakshu Vs Daram Chenchi Reddi and Another
Andhra Pradesh High Court · (1994) 1 ALT 58 : (1994) 1 ALT(Cri) 374
Criminal Procedure Code, 1973 (CrPC) — Section 256
High Courts30 Aug 1993
Andhra Pradesh State Road Transport Corporation Vs Smt. Azizunnisa Begum and Others
Andhra Pradesh High Court · (1994) 1 ACC 301 : (1993) 3 ALT 154 : (1993) 2 APLJ 256
Motor Vehicles Act, 1939 — Section 92A
High Courts30 Aug 1993
Andhra Pradesh State Road Trans. Corpn. Vs Azizunnisa Begum and Others
Andhra Pradesh High Court · (1995) ACJ 40
High Courts27 Aug 1993Dismissed
Chintalapudi Sathiraju Vs Chintalapudi Lakshmi
Andhra Pradesh High Court · (1993) 2 DMC 422
Hindu Marriage Act, 1955 — Section 12(1), 12(2)
High Courts27 Aug 1993
Kolluru Sambasiva Rao Vs Kolluru Nagabhushanam alias Nageswara Rao and Others
Andhra Pradesh High Court · (1993) 3 ALT 256
Hindu Succession Act, 1956 — Section 29A
High Courts26 Aug 1993
M/s. Milap Carriers, Transport Contrs. and Commissions-Agents Vs National Insurance Company Ltd., Hyderabad and another
Andhra Pradesh High Court · (1994) 2 ACC 7 : (1995) ACJ 745 : AIR 1994 AP 24 : (1993) 3 ALT 647
Carriers Act, 1865 — Section 2, 6, 8, 9Contract Act, 1872 — Section 151, 152
High Courts26 Aug 1993
Addepalli Settibabu Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1994) CriLJ 1420
Penal Code, 1860 (IPC) — Section 375(6), 376, 417
High Courts25 Aug 1993
Public Prosecutor, High Court of Andhra Pradesh Vs Godise Devaiah
Andhra Pradesh High Court · (1994) CriLJ 349
Penal Code, 1860 (IPC) — Section 354
High Courts24 Aug 1993Allowed
Vuchuru Venkata Subba Reddy and Another Vs The Court of the District Munsif and Others
Andhra Pradesh High Court · (1993) 3 ALT 156
Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 107(2)
High Courts24 Aug 1993
M/s. Kothapalli Sreeramulu and Co. and others Vs The Krishna Gur and Khandasari Sugars
Andhra Pradesh High Court · AIR 1994 AP 206
Contract Act, 1872 — Section 65Registration Act, 1908 — Section 17(1), 17(2), 2(7), 49Stamp Act, 1899 — Section 29
High Courts23 Aug 1993
Nilagiri Ice Factory Vs District Industries Centre and Others
Andhra Pradesh High Court · (1993) 1 ALT 318 Supp : (1995) 97 STC 584
High Courts20 Aug 1993Dismissed
Mokkapati Harihara Prasad Vs Nelakuditi Nageswara Rao and Another
Andhra Pradesh High Court · (1994) 3 ALT 608
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 151, 156Civil Procedure Code, 1908 (CPC) — Section 115, 92
High Courts20 Aug 1993Dismissed
Mohd. Yousuf Ali and Others Vs Ghousia Begum alias Anwar Pasha and Others
Andhra Pradesh High Court · (1993) 3 ALT 51 : (1994) 1 APLJ 47
Benami Transactions (Prohibition) Act, 1988 — Section 4(1)
High Courts20 Aug 1993
Mokkapati Harihara Prasad Vs Nalakuditi Nageswara Rao and Another
Andhra Pradesh High Court · (1993) 3 ALT 76
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 151, 92
High Courts18 Aug 1993
Food Inspector, Guntur Vs Bavirisetty Hanumantha Rao
Andhra Pradesh High Court · (1993) 2 ALT(Cri) 441 : (1994) CriLJ 1145
Prevention of Food Adulteration Act, 1954 — Section 13(2), 7, 7(2)
High Courts18 Aug 1993
Government of India Vs Sukhlal Singareni Collieries Company Ltd. and Others
Andhra Pradesh High Court · (1993) 2 ALT(Cri) 457 : (1993) 2 APLJ 189 : (1994) CriLJ 418 : (1994) 2 RCR(Criminal) 284
Criminal Procedure Code, 1973 (CrPC) — Section 197Hyderabad Gram Panchayats Act, 1956 — Section 145Mines Act, 1952 — Section 72
High Courts18 Aug 1993
Netyam Venkataramanna and others Vs Mahankali Narasimhan (died)
Andhra Pradesh High Court · AIR 1994 AP 244 : (1994) 1 ALD 699 : (1994) 1 ALT 185
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 16Andhra Pradesh Agricultural Lands (Prohibition of Alienation) Act, 1972 — Section 18Contract Act, 1872 — Section 23
High Courts18 Aug 1993Allowed
K. Badrinarayana Vs Kasula Lakshmidevamma
Andhra Pradesh High Court · (1993) 3 ALT 454 : (1994) 1 APLJ 63 : (1994) 1 DMC 488
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts17 Aug 1993
M.V.S. Bhaskar Vs Gutha Balaji Naidu and Another
Andhra Pradesh High Court · (1993) 3 ALT 427
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115