High Courts17 Apr 1993
The New India Assurance Company Limited Vs Bodla Chandrakala and Others
Andhra Pradesh High Court · (1993) 2 ALT 531
Motor Vehicles Act, 1939 — Section 95(2)
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,353 of 1,751
High Courts17 Apr 1993
Assistant Commissioner of Income Tax Vs Ved Prakash and Another
Andhra Pradesh High Court · (1994) 122 CTR 362 : (1994) 209 ITR 448
Income Tax Act, 1961 — Section 254, 254(2), 256, 68
High Courts16 Apr 1993Dismissed
Oruganti Bhaskara Rao and Others Vs Angara Saibabu and Another
Andhra Pradesh High Court · (1993) 2 ALT 475
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 11(4)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2), 115
High Courts16 Apr 1993
Usha Rani, Hyderabad Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1994) 1 ALT(Cri) 668 : (1994) CriLJ 112
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Customs Act, 1962 — Section 108, 123
High Courts15 Apr 1993Allowed
Pachagnula Lakshmi Narasimhaiah Vs Kaluva Satyanarayana and Others
Andhra Pradesh High Court · (1993) 2 ALT 568
Provincial Insolvency Act, 1920 — Section 13(1), 75
High Courts13 Apr 1993
Golla Chinnaiah and Others Vs The District Collector and Others
Andhra Pradesh High Court · (1993) 2 ALT 544 : (1993) 1 APLJ 496
Constitution of India, 1950 — Article 226, 300ALand Acquisition Act, 1894 — Section 10, 16, 18, 23, 4(1)
High Courts13 Apr 1993Allowed
Alapati Jalaiah Vs Parripati Chandrasekhar Rao and Sons
Andhra Pradesh High Court · (1993) 2 ALT 533
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22, 4
High Courts13 Apr 1993Dismissed
M. Rama Naidu and Another Vs B. Srinivasulu Naidu
Andhra Pradesh High Court · (1993) 2 ALT 471
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 74
High Courts12 Apr 1993Dismissed
Amara Parvathi Vs Peruri Chanti @ Chinnammayi (D. Hr.) and Others
Andhra Pradesh High Court · (1993) 2 ALT 572
Registration Act, 1908 — Section 49Stamp Act, 1899 — Section 35
High Courts09 Apr 1993
Omkar Stone Crusher Vs The Director of Mines and Geology, Govt. of A.P. and Others
Andhra Pradesh High Court · (1993) 2 ALT 328
Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 35Constitution of India, 1950 — Article 226
High Courts09 Apr 1993Dismissed
Andhra Pradesh State Road Trans. Corpn. Vs Gayapu Roopavathi and Others
Andhra Pradesh High Court · (1994) ACJ 677
Motor Vehicles Act, 1988 — Section 110A
High Courts09 Apr 1993
The Branch Manager, United India Insurance Company Vs B. Bhaskar, being minor rep. by his natural guardian and father Yadagiri and Others
Andhra Pradesh High Court · (1993) 2 ALT 570
Motor Vehicles Act, 1939 — Section 110A, 110D
High Courts09 Apr 1993
Andhra Pradesh State Road Transport Corporation Vs Gayapu Roopavathi and Others
Andhra Pradesh High Court · (1993) 2 ALT 455
Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 514Motor Vehicles Act, 1939 — Section 110A
High Courts08 Apr 1993Allowed
N.D. Gandhi and Others Vs The Secretary, South Central Railway Employees Co-operative Credit Society Limited and Others
Andhra Pradesh High Court · (1993) 1 ALT 739
Constitution of India, 1950 — Article 14Railway Establishment Code — Rule 9(1)
High Courts08 Apr 1993Allowed
Smt. Laleemma @ Lalithamma and Others Vs The Tahsildar-cum-Land Acquisition Officer
Andhra Pradesh High Court · (1993) 3 ALT 456 : (1993) 2 APLJ 62
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 12(2), 18, 30, 31(2)
High Courts08 Apr 1993
Mudumekala Hanumanna Vs The District Collector and Another
Andhra Pradesh High Court · (1993) 1 ALT 744
Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 11, 11A, 4(1), 5A
High Courts07 Apr 1993
Gaigolupadu Panchayati Venukabadina Kulala, Geetha Karmikula, Sannakaru Ryotu Sangham Vs The Revenue Divisional Officer (L.A.O.) and Others
Andhra Pradesh High Court · (1993) 1 ALT 707
High Courts07 Apr 1993Allowed
Kanamarlapudi Kusumamba Vs Chejerla Venkata Subbaiah
Andhra Pradesh High Court · (1993) 2 ALT 333
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 10, 10(2), 12, 13Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22(1)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts07 Apr 1993Dismissed
Andhra Sinters Ltd. Vs P.F. Inspector
Andhra Pradesh High Court · (1994) 1 LLJ 1171
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 6, 8Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts07 Apr 1993
Govt. of A.P. and Others Vs Sathaiah
Andhra Pradesh High Court · (1993) 2 ALT 252 : (1993) 1 APLJ 480
Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 7A, 8, 8(8)Urban Land (Ceiling and Regulation) Act, 1976 — Section 2