High Courts28 Jul 1993Allowed
K. Kameswara Rao and Others Vs The State Bank of Hyderabad and Others
Andhra Pradesh High Court · (1993) 07 AP CK 0007
State Bank of Hyderabad (Officers) Service Regulations, 1979 — Regulation 17, 74
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,067 judgments · page 1,350 of 1,754
High Courts27 Jul 1993
Modgi Krishna and others Vs Modgi Krishna Bai and others
Andhra Pradesh High Court · AIR 1994 AP 16
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 11, 35, 80, 96Evidence Act, 1872 — Section 115
High Courts26 Jul 1993Allowed
S.V. Krishna Reddy Vs S. Mariam Bee and Others
Andhra Pradesh High Court · (1993) 3 ALT 44
Civil Practice Rules — Rule 28Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(4), Order 6 Rule 17
High Courts23 Jul 1993Allowed
M. Kishore Kumar Vs Mohd. Akbar Siddiqui and Others
Andhra Pradesh High Court · (1993) 3 ALT 429
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 41 Rule 33, 115, 151
High Courts23 Jul 1993Dismissed
K.K. Maheshwari and Another Vs Rockhard Building Materials Limited and Others
Andhra Pradesh High Court · (1993) 3 ALT 160
Civil Procedure Code, 1908 (CPC) — Section 9Companies Act, 1956 — Section 10(1), 2(11), 284
High Courts23 Jul 1993
Vandavasi Karthikeya alias Krishna Murthy Vs S. Kamalamma and others
Andhra Pradesh High Court · AIR 1994 AP 102 : (1993) 3 ALT 320
Evidence Act, 1872 — Section 101, 114, 16, 3, 32Hindu Adoptions and Maintenance Act, 1956 — Section 11
High Courts23 Jul 1993
Dr. Kalaignar Karunanidhi Silk Handloom Weavers'' Co-operative Production and Sales Society Ltd. Vs Sha Ganeshmal Bhandari Trading in the name of Sha Veeraji Uttam Chand (Died) and others
Andhra Pradesh High Court · AIR 1994 AP 131 : (1993) 3 ALT 663
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 22 Rule 3(2), Order 22 Rule 4, Order 22 Rule 4(3), Order 22 Rule 9Limitation Act, 1963 — Article 121, 5
High Courts21 Jul 1993
Pagadala Narasimham Vs Commissioner and Special Officer, Nellore Municipality and Others
Andhra Pradesh High Court · (1996) 1 ACC 31
Civil Procedure Code, 1908 (CPC) — Section 79, 80Constitution of India, 1950 — Article 300
High Courts21 Jul 1993Dismissed
Chava Seethamma and Others Vs Kolaguntla Malakonda Reddy and Another
Andhra Pradesh High Court · (1993) 3 ALT 182 : (1993) 2 APLJ 447
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A, 115
High Courts21 Jul 1993Allowed
M. Lakshminarayana Vs M. Jagannadha Reddy (died) through L.R., Raj Reddy
Andhra Pradesh High Court · (1993) 3 ALT 162 : (1993) 2 APLJ 266
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 20(1), 22Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 15, 7(3)
High Courts21 Jul 1993Dismissed
Bhasker Finance and Commercial Syndicate Vs B. Lakshminarayana Reddy and Another
Andhra Pradesh High Court · (1993) 3 ALT 627 : (1993) 2 APLJ 449
Partnership Act, 1932 — Section 69(2)
High Courts21 Jul 1993
P. Rajulu Goud and others Vs P. Jeevan Kumar and others
Andhra Pradesh High Court · AIR 1994 AP 152 : (1994) 1 ALT 508 : (1994) 1 APLJ 338
Hindu Succession Act, 1956 — Section 6, 8
High Courts21 Jul 1993
K. Appa Rao and Others Vs Sarkar Chemicals Pvt. Ltd.
Andhra Pradesh High Court · (1995) 84 CompCas 670
Companies Act, 1956 — Section 433, 434, 434(1), 439
High Courts21 Jul 1993
Vallabhaneni Ratnakumari and Another Vs Katta Subbaravamma
Andhra Pradesh High Court · (1993) 3 ALT 464 : (1994) 2 LLJ 81
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 10, 10(1), 10(2), 2
High Courts21 Jul 1993
Pagadala Narasimham Vs The Commissioner and Special Officer, Nellore Municipality, Nellore and others
Andhra Pradesh High Court · (1995) ACJ 741 : AIR 1994 AP 21
Andhra Pradesh (Andhra Area) District Police Act, 1859 — Section 53Civil Procedure Code, 1908 (CPC) — Section 79, 80Constitution of India, 1950 — Article 300
High Courts20 Jul 1993
Uppu Jhansi Lakshmi Bai Vs J. Venkateswara Rao
Andhra Pradesh High Court · AIR 1994 AP 90 : (1993) 3 ALT 446
Evidence Act, 1872 — Section 45Negotiable Instruments Act, 1881 (NI) — Section 4
High Courts19 Jul 1993
Shaheen Zainab Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1993) 2 ALT 574 : (1993) 2 APLJ 192 : (1993) CriLJ 3318
Constitution of India, 1950 — Article 227Explosive Substances Act, 1908 — Section 3(1), 3(3), 3(5), 3(6)Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 19(1), 19(2)
High Courts16 Jul 1993Allowed
The India Fruits Ltd. and Others Vs Mantrad Private Ltd. and Others
Andhra Pradesh High Court · (1993) 2 ALT 726
Companies Act, 1956 — Section 10, 155Constitution of India, 1950 — Article 227
High Courts15 Jul 1993Allowed
Meela Anthaiah Vs Meela Vajramma and Others
Andhra Pradesh High Court · (1993) 3 ALT 692
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, 115
High Courts15 Jul 1993Allowed
Karri Venkata Rama Reddy Vs Megalapu Viswanatham
Andhra Pradesh High Court · (1993) 3 ALT 176 : (1993) 2 APLJ 258
Andhra Pradesh Agricultural Indebtedness (Relief) Act, 1977 — Section 13, 3Civil Procedure Code, 1908 (CPC) — Section 115