High Courts11 Aug 1992
Gunda Nageswara Rao and Others Vs The General Manager, West Godavari District Co-operative Central Bank Ltd. and Others
Andhra Pradesh High Court · (1993) 1 ALT 119
Constitution of India, 1950 — Article 21, 226
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,368 of 1,751
High Courts10 Aug 1992
A.P. Lingadhari Koya (Ordinary) Association and Others Vs The Union of India (UOI) and Others
Andhra Pradesh High Court · (1993) 1 ALT 101
Constitution of India, 1950 — Article 14, 15, 16, 19, 226Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1976 — Section 4
High Courts10 Aug 1992Allowed
Dr. Sr. Y. Philomena, Principal and Correspondent St. Ann''s College Vs The Prl. Secretary to Govt., Education Department and Others
Andhra Pradesh High Court · (1992) 3 ALT 324
Andhra Pradesh Education Act, 1982 — Section 2(17), 2(27), 2(28), 2(29), 2(35)Constitution of India, 1950 — Article 226
High Courts10 Aug 1992Dismissed
Harijan Huts Association Vs Gopal Inani and Others
Andhra Pradesh High Court · (1993) 2 ALT 215
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115Constitution of India, 1950 — Article 226
High Courts07 Aug 1992
P. Kodandarami Reddy Vs Nagarjuna Investment Trust Ltd. and Another
Andhra Pradesh High Court · (1993) 1 ALT 53 : (1992) 2 AnWR 73 : (1992) 2 APLJ 483
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 6, Order 39 Rule 7, Order 39 Rule 8(3), 114
High Courts07 Aug 1992Dismissed
Angadi Santhanna and Another Vs G. Nagabhushanam and Others
Andhra Pradesh High Court · (1992) 3 ALT 487
Civil Procedure Code, 1908 (CPC) — Section 115Provincial Insolvency Act, 1920 — Section 75(1)
High Courts07 Aug 1992
S. Ashraf Bi Vs Shaik Madar Sab and Others
Andhra Pradesh High Court · (1993) 1 ACC 699
High Courts07 Aug 1992Allowed
Nalamati Latchanna Vs Masina Sriramulu
Andhra Pradesh High Court · (1993) 1 ALT 26 : (1993) 1 APLJ 92
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts06 Aug 1992
R. Hanman Singh Vs The Revenue Divisional Officer, Narayanapet Division and Another
Andhra Pradesh High Court · (1992) 3 ALT 369
Constitution of India, 1950 — Article 226
High Courts06 Aug 1992
Gangavarapu Venkata Narasa Reddy Vs The Land Acquisition Officer Special Deputy Collector (Land Acquisition)
Andhra Pradesh High Court · AIR 1994 AP 2
Land Acquisition Act, 1894 — Section 12(2), 18, 18(2)Limitation Act, 1963 — Section 12
High Courts05 Aug 1992Dismissed
N. Venkateswara Rao Vs Deputy Commr. of Labour and Others
Andhra Pradesh High Court · (1992) 3 ALT 438 : (1992) 2 APLJ 484 : (1993) 1 LLJ 795
Constitution of India, 1950 — Article 226
High Courts05 Aug 1992Allowed
K. Kamala Vs The Assistant Commissioner, Kendriya Vidyalaya Sangathan and Others
Andhra Pradesh High Court · (1993) 1 ALT 286 : (1992) 2 APLJ 480
Constitution of India, 1950 — Article 226
High Courts04 Aug 1992
Business Manager, Andhra Printers Ltd. Vs Industrial Tribunal-Cum-Labour Court and Another
Andhra Pradesh High Court · (1992) 3 ALT 519 : (1993) 1 LLJ 562
Industrial Disputes Act, 1947 — Section 33
High Courts04 Aug 1992
G. Ratnam and others Vs Union of India and others
Andhra Pradesh High Court · AIR 1993 AP 51 : (1992) 3 ALT 289
Land Acquisition Act, 1894 — Section 4(1), 5
High Courts04 Aug 1992Dismissed
Pally Ramulu and Others Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1993) 1 ALT 158
Andhra Pradesh (Telangana Area) Public Societies Registration Act, 1350 — Section 11, 15, 5, 9Constitution of India, 1950 — Article 226
High Courts04 Aug 1992Dismissed
Ashok Govind Hardikar Vs Sri D. Lakshminarayana Rao, Regional Manager and Others
Andhra Pradesh High Court · (1992) 3 ALT 630
Andhra Pradesh State Warehousing Corporation Employees Regulations, 1965 — Regulation 4Warehousing Corporations Act, 1962 — Section 42, 42(1)
High Courts03 Aug 1992Allowed
Talari Mala Obulesu and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1992) 3 ALT 509 : (1992) 2 APLJ 244
Criminal Procedure Code, 1973 (CrPC) — Section 407Penal Code, 1860 (IPC) — Section 147, 148, 149, 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 2(1), 3(2)
High Courts03 Aug 1992Dismissed
Nuka Kamalamba and Others Vs M. Ramaiah and Others
Andhra Pradesh High Court · (1992) 3 ALT 673 : (1992) 2 APLJ 414
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Limitation Act, 1963 — Article 5Partnership Act, 1932 — Section 43
High Courts31 Jul 1992Dismissed
Paleru Venkateswarlu and Others Vs Pothina Chenchaiah, Chairman of the Trust Board of Pothinavari Tank and Others
Andhra Pradesh High Court · (1992) 3 ALT 25
Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 3, 3(3)
High Courts31 Jul 1992Dismissed
K. Raj Reddy Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1992) 3 ALT 383 : (1992) 2 APLJ 342
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 446