High Courts28 Sept 1992
Dr. R. Uma Devi Vs The Principal, Kurnool Medical College, Kurnool and others
Andhra Pradesh High Court · AIR 1993 AP 38 : (1992) 3 ALT 682
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,365 of 1,751
High Courts28 Sept 1992
M. Shyam Prasad Reddy and Others Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1992) 3 ALT 535 : (1992) 2 APLJ 343 : (1992) 1 APLJ 413
Criminal Procedure Code, 1973 (CrPC) — Section 407Prevention of Insults to National Honour Act, 1971 — Section 2
High Courts25 Sept 1992
Mohd. Ibrahim Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1995) 1 AnWR 424 : (1993) CriLJ 2489
Penal Code, 1860 (IPC) — Section 307, 326
High Courts25 Sept 1992
Pujari Balaraju Vs The Forest Range Officer and Another
Andhra Pradesh High Court · (1993) 2 ALT 181
Andhra Pradesh Forest Act, 1967 — Section 2Andhra Pradesh Minor Forest Produce (Regulation of Trade) Act, 1971 — Section 14Andhra Pradesh Scheduled Areas Minor Forest Produce (Regulation of Trade) Regulations, 1979 — Regulation 6
High Courts25 Sept 1992
Mir Liyaqat Ali Vs Mohd. Yousuf
Andhra Pradesh High Court · (1992) 3 ALT 571 : (1992) 2 APLJ 411
Transfer of Property Act, 1882 — Section 106
High Courts24 Sept 1992Allowed
The Food Inspector Vs M. Pandarinath and Another
Andhra Pradesh High Court · (1992) 3 ALT 588 : (1992) 2 APLJ 396
Prevention of Food Adulteration Act, 1954 — Section 20, 20(1)
High Courts24 Sept 1992
Vankayala Suryanarayana and Another Vs Sri Sitarama Chit Fund Company and Others
Andhra Pradesh High Court · (1993) 1 ALT 120
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 12, 13, 3Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, 115Contract Act, 1872 — Section 23
High Courts23 Sept 1992Dismissed
Gadde Suryakumari Vs Mandal Revenue Officer and Another
Andhra Pradesh High Court · (1992) 3 ALT 691 : (1993) 1 AnWR 70 : (1992) 2 APLJ 452
Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 3(2), 3(5)Transfer of Property Act, 1882 — Section 105
High Courts23 Sept 1992
Anasuri Simhadri Vs Superintendent, Central Prison, Rajahmundry and Another
Andhra Pradesh High Court · (1992) 3 ALT 706 : (1993) CriLJ 1289
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 379, 411
High Courts23 Sept 1992
Javid Ahmed Vs Syed Azmathulla Hussaini and Another
Andhra Pradesh High Court · (1992) 3 ALT 477 : (1993) 1 CivCC 152 : (1993) CriLJ 2359 : (1993) 3 RCR(Criminal) 286 : (1993) 2 RCR(Criminal) 47
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 118, 138
High Courts23 Sept 1992Dismissed
K. Ebrahim and Co., Proprietor, K. Mohammad Yonus Vs Innamuri Venkatachalamayya
Andhra Pradesh High Court · (1992) 3 ALT 668
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115, 151Limitation Act, 1963 — Section 5
High Courts21 Sept 1992
Rajaram Venkatesh and Others Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1993) 1 ALT(Cri) 106 : (1993) 78 CompCas 28 : (1993) CriLJ 707
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190(1), 200, 202, 203Penal Code, 1860 (IPC) — Section 498
High Courts21 Sept 1992Allowed
Karneedi Rama Rao and Others Vs The Collector and Others
Andhra Pradesh High Court · (1993) 2 ALT 192
Land Acquisition Act, 1894 — Section 4(1)
High Courts18 Sept 1992
Kranth Sangram Parishath Vs Sri N. Janardhan Reddy, Chief Minister, Govt. of A.P. Sistla Srinivas and Others Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1992) 3 ALT 99
All India Council for Technical Education Act, 1987 — Section 10Andhra Pradesh Education Act, 1982 — Section 20, 21Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee (Amendment) Act, 1992 — Section 2
High Courts18 Sept 1992Allowed
Gadamsetti Satyanarayana Vs Sri Janardhana Swamy Devasthanam
Andhra Pradesh High Court · (1992) 3 ALT 610
Andhra Pradesh (Andhra Area) Tenancy Rules, 1980 — Rule 18Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 41 Rule 17(1), Order 41 Rule 19, Order 9 Rule 8
High Courts18 Sept 1992
Jamuna Rani Vs S. Krishna Kumar and Others
Andhra Pradesh High Court · (1992) 2 APLJ 515 : (1993) CriLJ 1405
Criminal Procedure Code, 1973 (CrPC) — Section 204(1)Penal Code, 1860 (IPC) — Section 109, 409
High Courts18 Sept 1992
M/s. Arisetty Satyanarayana Murty Sugars and Industries Vs The Sub-Collector and others
Andhra Pradesh High Court · AIR 1993 AP 166
Andhra Pradesh Revenue Recovery Act, 1864 — Section 22Constitution of India, 1950 — Article 143, 226State Financial Corporations Act, 1951 — Section 29, 31, 32G
High Courts18 Sept 1992
M. Mary Vs The Principal, Andhra Pradesh Residential School for Girls and Another
Andhra Pradesh High Court · (1992) 3 ALT 667 : (1992) 2 APLJ 413
Constitution of India, 1950 — Article 226
High Courts15 Sept 1992
Smt. Saleha Begum alias Shahensha Begum Vs State of A.P. and Others
Andhra Pradesh High Court · (1992) 3 ALT 312
Andhra Pradesh Cinemas (Regulation) (Amendment) Rules, 1983 — Rule 12BAndhra Pradesh Cinemas (Regulation) Rules, 1970 — Rule 11Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts15 Sept 1992
Hussain Khan Vs Yadavalli Choultry (Trust), Kothapeta and others
Andhra Pradesh High Court · AIR 1993 AP 323 : (1993) 1 ALT 31
Civil Procedure Code, 1908 (CPC) — Section 11, 47Limitation Act, 1963 — Article 136, 56, 58, 59