High Courts01 Jul 1992
N. Jayaraju and Another Vs K.C. Penchalaiah, District Educational Officer and Others
Andhra Pradesh High Court · (1992) 2 ALT 715
Andhra Pradesh Education Act, 1982 — Section 24Contempt of Courts Act, 1971 — Section 10, 11, 12
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,370 of 1,751
High Courts01 Jul 1992Allowed
S. Anji Reddy Vs The Divisional Panchayat Officer and Others
Andhra Pradesh High Court · (1993) 1 ALT 146
Andhra Pradesh Gram Panchayats Act, 1964 — Section 25(2)Constitution of India, 1950 — Article 226
High Courts01 Jul 1992
N. Jayaraju and Another Vs K.C. Penchalaiah and Others
Andhra Pradesh High Court · (1992) CriLJ 4077
Andhra Pradesh Education Act, 1982 — Section 24
High Courts01 Jul 1992Allowed
Government of Andhra Pradesh Vs Chekuri Satyanarayana Raju, Lorry Owner and Another
Andhra Pradesh High Court · (1993) 1 ALT 147
Andhra Pradesh Forest Act, 1967 — Section 20, 29Andhra Pradesh Forest Produce Transit Rules, 1970 — Rule 2(3), 3, 4
High Courts01 Jul 1992
State of Karnataka Vs Begees Foods (P.) Ltd. and Another
Andhra Pradesh High Court · (1992) 07 AP CK 0009
High Courts01 Jul 1992
Nutan J. Patel Vs S.V. Prasad and Others
Andhra Pradesh High Court · (1993) CriLJ 989
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3, 3(1), 3(1)Constitution of India, 1950 — Article 22Customs Act, 1962 — Section 111
High Courts29 Jun 1992Dismissed
Kollipara Sreeramulu Vs Penumudi Suryanarayana and Others
Andhra Pradesh High Court · (1992) 3 ALT 222 : (1992) 2 APLJ 107
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts26 Jun 1992
P. Nageswara Rao Vs A. Subrahmanyam
Andhra Pradesh High Court · AIR 1993 AP 61
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1
High Courts26 Jun 1992
Maddula Girish Kumar and Another, minors rep. by the Mother and next friend Maddula Prameela Vs The Commissioner of Survey, Settlements and Land Records and Another
Andhra Pradesh High Court · (1993) 1 ALT 43 : (1993) 1 APLJ 79
Stamp Act, 1899 — Section 40, 57
High Courts26 Jun 1992Dismissed
T.N. Khambati and Others Vs The Appellate Authority under Urban Land (Ceiling and Regulation) Act and Another
Andhra Pradesh High Court · (1992) 2 ALT 694
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 2(1), 6, 8, 9
High Courts25 Jun 1992
B. Suresh Babu Vs Kakathiya Grameena Bank, Hanamkonda and another
Andhra Pradesh High Court · (1999) 4 ALD 116
High Courts24 Jun 1992
Ramesh Kumar Khurana Vs The General Manager, Telephones
Andhra Pradesh High Court · (1992) 2 ALT 656 : (1992) 2 AnWR 178
Constitution of India, 1950 — Article 226Telegraph Act, 1885 — Section 7B
High Courts23 Jun 1992
P. Rama Rao Vs Srikakulam Municipality
Andhra Pradesh High Court · AIR 1993 AP 255 : (1992) 3 ALT 646
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts22 Jun 1992Dismissed
Kolla Sivaramakrishnaiah and Another Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1992) 3 ALT 495
Criminal Procedure Code, 1973 (CrPC) — Section 385(1)Penal Code, 1860 (IPC) — Section 109, 114, 302
High Courts19 Jun 1992Dismissed
Siva Nagayya and Others Vs Ahmed Khan and Others
Andhra Pradesh High Court · (1992) 2 ALT 624 : (1992) 2 APLJ 184
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts19 Jun 1992
Commissioner of Income Tax Vs B.R. Constructions
Andhra Pradesh High Court · (1993) 202 ITR 222
Income Tax Act, 1961 — Section 147, 148, 155, 182, 183
High Courts19 Jun 1992Allowed
Chirra Pulla Reddy Vs The State of A.P. and Others
Andhra Pradesh High Court · (1992) 2 ALT 559
Constitution of India, 1950 — Article 14, 226, 300ALand Acquisition (Amendment) Act, 1984 — Section 15, 30Land Acquisition Act, 1894 — Section 23(1A), 4(1)
High Courts17 Jun 1992Allowed
P. Lala Sheriff Vs Licensing Officer-cum-Regional Transport Officer and Another
Andhra Pradesh High Court · (1992) 2 ALT 718
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 88(8)
High Courts16 Jun 1992
Jose Sabestian and Others Vs Computer Maintenance Corporation Ltd. and Others
Andhra Pradesh High Court · (1992) 2 ALT 610 : (1993) 1 LLJ 374
Industrial Disputes Act, 1947 — Section 2
High Courts16 Jun 1992
Bakelite Hylam Ltd. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1994) 2 ALT 240 : (1993) 202 ITR 145
Criminal Procedure Code, 1973 (CrPC) — Section 482Direct Tax Laws (Amendment) Act, 1987 — Section 211, 218, 221Income Tax Act, 1961 — Section 141A, 207, 207(2), 208, 209