High Courts27 Aug 1992
Commissioner of Income Tax Vs M.A. Mois
Andhra Pradesh High Court · (1994) 210 ITR 284
Income Tax Act, 1961 — Section 80RRA, 90, 91
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,367 of 1,751
High Courts26 Aug 1992
Commissioner of Income Tax Vs Kaziamunnisa Begum and Another
Andhra Pradesh High Court · (1995) 213 ITR 172
Income Tax Act, 1961 — Section 140A, 143(2), 2(14), 256, 271(1)
High Courts25 Aug 1992
Racharla Ramarao Vs Voruganti Venkateswarlu and Bros. Nomula Jwalanarasimha Rao
Andhra Pradesh High Court · (1992) 3 ALT 367
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115
High Courts25 Aug 1992Dismissed
M. Sivaramaiah Vs Superintending Engineer, National High Way and Others
Andhra Pradesh High Court · (1993) 1 ALT 137
Constitution of India, 1950 — Article 226
High Courts21 Aug 1992
Saranga Krishna Murthy Vs Govt. of A.P., G.A.D. and Another
Andhra Pradesh High Court · (1993) 1 ALT 39
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 26, 32Constitution of India, 1950 — Article 14, 226
High Courts21 Aug 1992
Sayed Mohammed Ali Hussaini Vs The State of Andhra Pradesh and others
Andhra Pradesh High Court · AIR 1993 AP 40
Andhra Pradesh (Telangana Area) Public Societies Registration Act, 1350 — Section 11Constitution of India, 1950 — Article 226
High Courts21 Aug 1992
K. Malla Reddy and others Vs The Land Acquisition Officer and others
Andhra Pradesh High Court · AIR 1993 AP 18
Civil Procedure Code, 1908 (CPC) — Section 34Land Acquisition Act, 1894 — Section 12(2), 30, 31, 34
High Courts19 Aug 1992
Assistant Conservator of Forest Logging (Vigilance) in Charge Flying Squad, Khammam Vs Fathimunnisa Begum and Another
Andhra Pradesh High Court · (1993) CriLJ 1291
Andhra Pradesh Forest Act, 1967 — Section 44, 44(2)
High Courts19 Aug 1992Dismissed
Hyderabad and Secunderabad Coconut Merchants Association and Others Vs The Director of Marketing, Government of A.P. and Others
Andhra Pradesh High Court · (1993) 1 ALT 256
Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 7(6)Constitution of India, 1950 — Article 14, 141, 142, 142(1), 226
High Courts19 Aug 1992
T. Devender and Others Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1992) 3 ALT 1 : (1992) 2 APLJ 156
Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads and Zilla Pranalika Abhivrudhi Sameeksha Mandals Act, 1986 — Section 26(1), 26(7), 28(1), 28(6), 46(4)Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads and Zilla Pranalika and Abivrudhi Sameeksha Mandals (Amendment) Act, 1991 — Section 3, 3(1), 6, 6(1)Constitution of India, 1950 — Article 12, 14
High Courts19 Aug 1992Allowed
P. Ram Reddy Vs The Shipping Corpn. of India Ltd.
Andhra Pradesh High Court · (1993) 1 ALT 439
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 113
High Courts18 Aug 1992Allowed
Sarva Reddy and Others Vs The Special Deputy Collector, L.A. Unit Priya Darshini Jurala Project
Andhra Pradesh High Court · (1993) 2 ALT 185
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 12(2), 18, 18(1), 18(2)
High Courts18 Aug 1992
M/s. Trinmurthy Constructions Vs Smt. Vijaya Lakshmi Gadgil
Andhra Pradesh High Court · AIR 1993 AP 95
Specific Relief Act, 1963 — Section 12, 16
High Courts18 Aug 1992Allowed
Kunisetti Gangi Reddy Vs Kukkuteswara Swamy Temple and Others
Andhra Pradesh High Court · (1993) 1 ALT 677 : (1992) 2 APLJ 501
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115
High Courts14 Aug 1992
Sri Veera Hanuman Vaddera Labour Contract Co-operative Society Vs The Director of Mines and Geology, Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1992) 3 ALT 446
Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 9G(2), 9G(3)Constitution of India, 1950 — Article 226
High Courts14 Aug 1992Allowed
The Pan Merchants'' Wholesale Commission Agents'' Association and Others Vs Mandal Revenue Officer and Others
Andhra Pradesh High Court · (1993) 2 ALT 205
Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 12, 2, 4(3), 4(4)Constitution of India, 1950 — Article 226
High Courts14 Aug 1992Dismissed
Agarwal Traders and Another Vs Magna Hard Temp. Limited
Andhra Pradesh High Court · (1992) 3 ALT 435
Civil Procedure Code, 1908 (CPC) — Section 115, 20
High Courts14 Aug 1992
Ega Venkaiah Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1992) 3 ALT 193 : (1993) CriLJ 691 : (1993) 2 RCR(Criminal) 255
Andhra Pradesh (Andhra Area) District Police Act, 1859 — Section 32Constitution of India, 1950 — Article 21, 22Contempt of Courts Act, 1971 — Section 15
High Courts12 Aug 1992Dismissed
Dr. A. Satyanarayana Rao, Party-in-Person Vs Sri Krishna Kanth, H.E. Governor of Andhra Pradesh
Andhra Pradesh High Court · (1993) 1 ALT 191 Supp : (1992) 3 ALT 321 : (1993) 1 APLJ 185 : (1992) 2 APLJ 240
Administrative Tribunals Act, 1985 — Section 15, 3Constitution of India, 1950 — Article 226, 361, 361(1), 361(4)
High Courts11 Aug 1992Allowed
D. Ramana Raju Vs Yendapalli Gowramma and Others
Andhra Pradesh High Court · (1992) 3 ALT 577 : (1992) 2 APLJ 358
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 16(1), 16(2)Constitution of India, 1950 — Article 226