High Courts21 Apr 1992
S. Mallesam Vs Registrar, Railway Claims Tribunal and Another
Andhra Pradesh High Court · (1992) 2 ALT 577 : (1992) 2 APLJ 116
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,372 of 1,751
High Courts21 Apr 1992
People''s Shoe Co. and Others Vs Anumala Kameswaramma and Others
Andhra Pradesh High Court · (1992) 3 ALT 77 : (1992) 2 APLJ 209
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, 115Evidence Act, 1872 — Section 114
High Courts20 Apr 1992
Nalla Yakoob Vs The Govt. of A.P. Revenue (UC.II) Department and Others
Andhra Pradesh High Court · (1993) 1 ALT 616 Supp : (1992) 2 ALT 473
Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 20(1)
High Courts20 Apr 1992
The Palukur Labour Contract Co-operative Society Vs The Director of Mines and Geology, Hyderabad and others
Andhra Pradesh High Court · AIR 1992 AP 320 : (1992) 2 ALT 69
Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 12(2), 12(3), 12(4), 13(2), 60Mines and Minerals (Development and Regulation) Act, 1957 — Section 15
High Courts20 Apr 1992Dismissed
Y. Satyanarayana and Others Vs Y. Venkata Lakshmi and Another
Andhra Pradesh High Court · (1992) 3 ALT 372
Criminal Procedure Code, 1973 (CrPC) — Section 239, 397, 401
High Courts20 Apr 1992
J. Narsimlu Vs The District Collector and Others
Andhra Pradesh High Court · (1992) 2 ALT 711
Constitution of India, 1950 — Article 14, 226
High Courts20 Apr 1992
Adduru Dasaratha Rami Reddy and another Vs Vamireddy Vishnu
Andhra Pradesh High Court · AIR 1992 AP 307 : (1992) 2 ALT 535 : (1992) 2 APLJ 193
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 2, Order 38 Rule 2(1), Order 38 Rule 5, Order 38 Rule 6
High Courts17 Apr 1992Dismissed
Dr. A.S. Chandra and Others Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (1992) 1 ALT 713
Constitution of India, 1950 — Article 14, 19, 19(1)Consumer Protection Act, 1986 — Section 14(1), 2, 2(1)Land Acquisition Act, 1894 — Section 23(2)
High Courts16 Apr 1992Dismissed
N. Ramachandra Reddy Vs State of A.P. and Others
Andhra Pradesh High Court · (1992) 2 ALT 746
Constitution of India, 1950 — Article 226
High Courts16 Apr 1992
Government of Andhra Pradesh and others Vs C. Kondapi
Andhra Pradesh High Court · AIR 1992 AP 324 : (1992) 2 ALT 549
Constitution of India, 1950 — Article 14, 16, 226, 32Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 27Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 20(1)
High Courts16 Apr 1992Allowed
Port and Dock Employees, Assn. Vs Govt. of India and Others
Andhra Pradesh High Court · (1992) 2 ALT 587 : (1993) 3 LLJ 186
Industrial Disputes (Central) Rules, 1957 — Rule 5Industrial Disputes Act, 1947 — Section 10(1)
High Courts15 Apr 1992Allowed
C. Srinivasulu Reddy and Others Vs Sri Venkateswara University and Others
Andhra Pradesh High Court · (1992) 2 ALT 193
Constitution of India, 1950 — Article 14, 226
High Courts15 Apr 1992
C.V.V. Reddy Vs Team Leader, Army Team Bharat Dynamics Ltd. and Others
Andhra Pradesh High Court · (1992) 2 ALT 363 : (1993) 1 LLJ 194
Constitution of India, 1950 — Article 14, 21, 226, 33, 5
High Courts13 Apr 1992Allowed
M. Shakuntala Vs M. Shivaraj
Andhra Pradesh High Court · (1992) 2 ALT 704 : (1992) 2 APLJ 118
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Hindu Marriage Act, 1955 — Section 28
High Courts13 Apr 1992
The Revenue Divisional Officer Vs Raja J. Rameswara Rao and Another
Andhra Pradesh High Court · (1992) 2 ALT 565 : (1992) 1 APLJ 493
Land Acquisition Act, 1894 — Section 23, 54
High Courts13 Apr 1992Allowed
P. Srinivasa Rao, Upper Division Clerk Vs The Divisional Engineer (Operation), APSEB and Another
Andhra Pradesh High Court · (1992) 3 ALT 614
Andhra Pradesh State Electricity Board Employees Discipline and Appeal Regulations, 1970 — Regulation 10, 15, 15(1)Constitution of India, 1950 — Article 226
High Courts13 Apr 1992Dismissed
Srinivasalu C. Vs Executive Officer, Tirumala Tirupati Devasthanams and Another
Andhra Pradesh High Court · (1999) 3 LLJ 1452
Constitution of India, 1950 — Article 14, 16
High Courts13 Apr 1992Dismissed
C. Srinivasulu Vs The Executive Officer, Tirumala Tirupati Devasthanams and Another
Andhra Pradesh High Court · (1992) 3 ALT 75
High Courts13 Apr 1992
Zehra Begum Vs The Administrator, Quli Qutub Shah Urban Development Authority and Another
Andhra Pradesh High Court · (1992) 3 ALT 257 : (1992) 2 APLJ 243
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 17(3A)
High Courts09 Apr 1992Allowed
Mir Naimathulla Vs The Director General, Railway Protection Force and Another
Andhra Pradesh High Court · (1992) 2 ALT 44
Constitution of India, 1950 — Article 226