COURT ARCHIVE

Andhra Pradesh High Court judgments

35,019 judgments · page 1,369 of 1,751

High Courts30 Jul 1992Allowed

Baratam Manmadha Rao Vs Sri Raja Rao Rangamannar Krishna Ranga Rao, Zamindar of Kirlampudi and Others

Andhra Pradesh High Court · (1992) 3 ALT 239

Civil Procedure Code, 1908 (CPC) — Section 96Specific Relief Act, 1963 — Section 15, 16Transfer of Property Act, 1882 — Section 55(1)

High Courts27 Jul 1992Dismissed

Smt. Jayanthi (Guntur) Amareswari and Others Vs Jayanthi Sundara Lakshmi and State

Andhra Pradesh High Court · (1992) 3 ALT 430

Criminal Procedure Code, 1973 (CrPC) — Section 202, 205, 482Penal Code, 1860 (IPC) — Section 499, 500

High Courts24 Jul 1992Allowed

Bhavala Rama Vs Bhavala Naga Raju

Andhra Pradesh High Court · (1993) 2 ALT 699

Hindu Marriage Act, 1955 — Section 13(1), 13(1A), 23, 23(2), 28

High Courts23 Jul 1992

Pallapu Sreenivasa Rao Vs The Registrar, University of Health Sciences, Andhra Pradesh Vijayawada

Andhra Pradesh High Court · AIR 1993 AP 169

Constitution of India, 1950 — Article 14, 226EAMCET Rules, 1991 — Rule 11, 11(1), 15, 3, 4

High Courts23 Jul 1992

K. Dayanand Rao and Others Vs State of A.P.

Andhra Pradesh High Court · (1992) 3 ALT 21

Criminal Procedure Code, 1973 (CrPC) — Section 438

High Courts22 Jul 1992Allowed

The Lokayukta for Andhra Pradesh Vs Dr. B. Seshadri

Andhra Pradesh High Court · (1992) 3 ALT 224

Andhra Pradesh Revised Pension Rules, 1980 — Rule 9Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 193

High Courts22 Jul 1992

K. Gajendra Naidu Vs State of A.P.

Andhra Pradesh High Court · (1992) 3 ALT 27 : (1993) 1 ALT(Cri) 290 : (1992) 2 APLJ 86

Criminal Procedure Code, 1973 (CrPC) — Section 397, 438

High Courts22 Jul 1992

Gaddam Nagi Reddy and Others Vs The Special Deputy Collector (L.A.) S.R.B.C. and Others

Andhra Pradesh High Court · (1992) 2 ALT 616

Constitution of India, 1950 — Article 14, 226, 300ALand Acquisition Act, 1894 — Section 17(3), 18

High Courts21 Jul 1992Dismissed

Vijaya Bank, Ongole Branch Vs Thottempudi Ramaiah Chowdary and Others

Andhra Pradesh High Court · (1992) 2 ALT 481

Civil Procedure Code, 1908 (CPC) — Section 144, 144(1), 144(2)Partnership Act, 1932 — Section 69(2)

High Courts21 Jul 1992

Y. Venkateswara Rao Vs Mahee Handlooms (P.) Ltd. and Others

Andhra Pradesh High Court · (1994) 79 CompCas 206 : (1993) CriLJ 2362

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts21 Jul 1992

Y. Venkateswara Rao Vs Mahee Handlooms Pvt. Ltd. and Others

Andhra Pradesh High Court · (1993) 1 CivCC 196 : (1994) 79 CompCas 206 : (1993) CriLJ 2362 : (1993) 3 RCR(Criminal) 282 : (1993) 2 RCR(Criminal) 188

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200Negotiable Instruments Act, 1881 (NI) — Section 138A(1), 138A(2), 141, 142

High Courts20 Jul 1992Allowed

Navin Chandra Vs Smt. Prema Bai Pitti

Andhra Pradesh High Court · (1992) 3 ALT 181

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 12, 22Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 23(5)

High Courts14 Jul 1992Dismissed

The Land Acquisition Officer (Sub-Collector) Vs Syed Waliuddin and Others

Andhra Pradesh High Court · (1992) 3 ALT 424

Land Acquisition Act, 1894 — Section 20, 50(2), 54

High Courts13 Jul 1992

Andhra Bank, Sultan Bazar, Hyderabad Vs M/s. Manney Industries and others

Andhra Pradesh High Court · AIR 1993 AP 53 : (1993) 1 ALT 134 : (1993) 1 APLJ 35 : (1993) 2 CivCC 221

Civil Procedure Code, 1908 (CPC) — Section 34, 96

High Courts13 Jul 1992Allowed

K. Rama Rao Vs Chief Executive, Nellimarla Jute Mills and Others

Andhra Pradesh High Court · (1993) 1 ALT 29 : (1994) 2 LLJ 582

Industrial Disputes Act, 1947 — Section 2A, 2A(1), 2A(2)

High Courts09 Jul 1992

Gehohe-E-Miran Shah Vs The Secretary, Home Department, Govt. of A.P. and others

Andhra Pradesh High Court · AIR 1992 AP 357 : (1992) 2 ALT 750 : (1993) CriLJ 406

Constitution of India, 1950 — Article 14, 19(1), 191, 226, 25Police Act, 1861 — Section 30

High Courts09 Jul 1992

S. Ramadas Vs The Subordinate Judge and others

Andhra Pradesh High Court · AIR 1993 AP 6 : (1992) 3 ALT 50

Constitution of India, 1950 — Article 14

High Courts08 Jul 1992Dismissed

I. Venkata Ramana Vs K. Sanyasi Naidu and Others

Andhra Pradesh High Court · (1992) 3 ALT 212 : (1993) 1 ALT(Cri) 618

Andhra Pradesh Gram Panchayats Act, 1964 — Section 12(6), 17, 18, 19, 20

High Courts08 Jul 1992Allowed

Andhra Pradesh Co-operative Central Agricultural Development Bank Ltd. Vs Andhra Pradesh Co-operative Agricultural Development Bank Employees Association and Another

Andhra Pradesh High Court · (1992) 3 ALT 88

Constitution of India, 1950 — Article 226Payment of Bonus Act, 1965 — Section 2(15), 2(16), 22, 3, 8

High Courts02 Jul 1992

The Nalgonda Telugu Baptist Churches Self-Supporting Field Association Vs A.P.S.E.B. and Another

Andhra Pradesh High Court · (1992) 3 ALT 739

Civil Procedure Code, 1908 (CPC) — Order 35 Rule 5