High Courts12 Mar 1993
Commissioner of Income Tax and Another Vs Income Tax Appellate Tribunal and Another
Andhra Pradesh High Court · (1994) 118 CTR 187 : (1994) 206 ITR 126
Income Tax Act, 1961 — Section 132, 133A, 148, 254, 254(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,356 of 1,751
High Courts12 Mar 1993Allowed
Ravada Krishna Rao (died) per L.Rs. Vs Pasupureddy Ananda Rao and Others
Andhra Pradesh High Court · (1993) 1 ALT 562
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Specific Relief Act, 1963 — Section 10, 19Transfer of Property Act, 1882 — Section 54, 55
High Courts11 Mar 1993Dismissed
Makala Seetharamamma and Others Vs Thammisetti Peda Kondayya @ Guddikondayya and Others and Kuchimanchi Seethamahalakshmi
Andhra Pradesh High Court · (1993) 1 ALT 549 : (1993) 1 APLJ 499
Benami Transactions (Prohibition) Act, 1988 — Section 2, 3(1), 4, 4(1), 4(2)
High Courts11 Mar 1993
Kolla Veeraswamy (died per L.Rs.) and others Vs Gondesi Nagara-theemma and others
Andhra Pradesh High Court · AIR 1993 AP 333 : (1993) 1 ALT 537
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22Civil Procedure Code, 1908 (CPC) — Section 115
High Courts11 Mar 1993
S.R. Traders Vs Assistant Commissioner of Commercial Taxes IV and Others
Andhra Pradesh High Court · (1993) 3 ALT 242 : (1994) 93 STC 548
Andhra Pradesh General Sales Tax Act, 1957 — Section 4
High Courts11 Mar 1993Dismissed
Qazi Mahboob Subhani and Another Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1993) 1 ALT 712
Constitution of India, 1950 — Article 226
High Courts10 Mar 1993
Kuchipudi Bapineedu Vs Kommareddi Anitha and others
Andhra Pradesh High Court · AIR 1994 AP 129 : (1993) 2 ALT 271
Arbitration Act, 1940 — Section 19Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Section 10
High Courts10 Mar 1993
Dealwell Engineering Works Vs V.V. Choudary and Another
Andhra Pradesh High Court · (1993) 1 ALT 729 : (1995) 84 CompCas 724
Constitution of India, 1950 — Article 227
High Courts10 Mar 1993
Dola alias Kummari Venkata Rao Vs State
Andhra Pradesh High Court · (1993) 1 ALT(Cri) 571 : (1993) CriLJ 3065
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts09 Mar 1993
Indian Bank Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1993) 03 AP CK 0042
Andhra Pradesh General Sales Tax Act, 1957 — Section 16(4), 17(5), 5Andhra Pradesh Revenue Recovery Act, 1864 — Section 5, 52Stamp Act, 1899 — Section 2
High Courts09 Mar 1993
D. Ratnasundari Devi and Others Vs The Commissioner of Urban Land Ceiling and Others
Andhra Pradesh High Court · (1993) 2 ALT 428 : (1993) 2 APLJ 64
Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 69, 71
High Courts09 Mar 1993
Director/Company Secretary, I.C.I. India Ltd. and Others Vs Inspector, Legal Metrology, Warangal and Another
Andhra Pradesh High Court · (1994) 1 ALT(Cri) 606 : (1993) CriLJ 3523
Criminal Procedure Code, 1973 (CrPC) — Section 482Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 13(5)Standards of Weights and Measures Act, 1976 — Section 2
High Courts09 Mar 1993
Cheni chenchaiah Vs Shaik Ali Saheb and others
Andhra Pradesh High Court · AIR 1993 AP 292 : (1993) 2 ALT 517
Civil Procedure Code, 1908 (CPC) — Section 144, 144(1), 151
High Courts05 Mar 1993Dismissed
Special Deputy Collector, Land Acquisition, M.C.H., Unit II Vs B. Ananth and Others
Andhra Pradesh High Court · (1993) 2 ALT 169 : (1993) 1 APLJ 209
Land Acquisition Act, 1894 — Section 23(1), 23(1A), 23(2), 28, 34
High Courts04 Mar 1993Dismissed
K. Venkatappa (since died) and Others Vs Special Tahsildar (Land Reforms)
Andhra Pradesh High Court · (1993) 03 AP CK 0046
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974 — Rule 16(5)
High Courts04 Mar 1993
Sree Rayalaseema Alkalies and Allied Chemicals Ltd. Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1994) 92 STC 419
Constitution of India, 1950 — Article 14, 19, 19(1), 21, 226Evidence Act, 1872 — Section 115
High Courts04 Mar 1993Dismissed
L. Chandrasekhara Sarma Vs Jayanthi Vimala Kumari and Another
Andhra Pradesh High Court · (1993) 2 ALT 276 : (1993) 1 APLJ 406
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5
High Courts04 Mar 1993
Rapolu Rama Rao Vs Thummapalli Kamaiah
Andhra Pradesh High Court · (1993) 3 ALT 284 : (1993) 2 APLJ 98
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 21 Rule 37, 115
High Courts03 Mar 1993Allowed
Mohd. Safdar Shareef (died) per L.Rs. and Others Vs Mohammed Ali (died) per L.R.
Andhra Pradesh High Court · (1993) 1 ALT 522 : (1993) 1 APLJ 322
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4
High Courts02 Mar 1993
Vruddhula Kalyana Rama Rao Vs National Bank for Agriculture and Rural Development, Bombay and Others
Andhra Pradesh High Court · (1994) 1 ALT 559
Constitution of India, 1950 — Article 14