High Courts09 Apr 1992Allowed
Smt. K. Durga Devi Vs The Commissioner of Collegiate Education and Another
Andhra Pradesh High Court · (1992) 2 ALT 735
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,373 of 1,751
High Courts07 Apr 1992Allowed
Sri Balaji Kala Mandir, a theatre Vs Entertainment Tax Officer and Others
Andhra Pradesh High Court · (1992) 2 ALT 601
Andhra Pradesh Entertainments Tax (Amendment) Act, 1984 — Section 4(1), 5(1)Constitution of India, 1950 — Article 14, 21, 226
High Courts07 Apr 1992
Chandrakanth H. Shah Vs Union of India and Others
Andhra Pradesh High Court · (1992) CriLJ 3202
Foreign Exchange Regulation Act, 1973 — Section 10, 31
High Courts06 Apr 1992
B. Mallaiah and Others Vs Electronics Corporation of India Ltd. and Another
Andhra Pradesh High Court · (1992) 2 ALT 590 : (1992) 2 APLJ 224 : (1993) 1 LLJ 287
Constitution of India, 1950 — Article 14, 16
High Courts06 Apr 1992
Thirumalareddy Thamasamma Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1992) 2 ALT 53 : (1992) 2 APLJ 45 : (1992) CriLJ 3016
Criminal Procedure (Amendment) Act, 1978 — Section 433Criminal Procedure Code, 1973 (CrPC) — Section 389, 401, 432, 432(5)Prevention of Food Adulteration Act, 1954 — Section 16(1)(A)
High Courts01 Apr 1992Dismissed
K. Dayanand Vs The Depot Manager, A.P. State Road Transport Corporation and Another
Andhra Pradesh High Court · (1993) 1 ALT 164 : (1994) 2 LLJ 154 : (1993) 2 LLJ 93
Industrial Disputes Act, 1947 — Section 10(4), 11A
High Courts01 Apr 1992
K. Dayanand Vs The Depot Manager, Andhra Pradesh State Road Transport Corporation and Another
Andhra Pradesh High Court · (1994) 2 LLJ 154
Industrial Disputes Act, 1947 — Section 10(4), 11A
High Courts01 Apr 1992
P.S. Seetha Lakshmi Vs The Chairman, Visakhapatnam Port Trust, Visakhapatnam and Others
Andhra Pradesh High Court · (1992) 2 ALT 596 : (1993) 1 LLJ 270
High Courts31 Mar 1992
M. Ananda Mohan Vs Corespondent, V.T. Junior College and Others
Andhra Pradesh High Court · (1992) 2 ALT 117
Constitution of India, 1950 — Article 226
High Courts31 Mar 1992
The Special Dy. Collector, Land Acquisition Officer (Defence) Vs T. Pedda Ram Reddy and Others
Andhra Pradesh High Court · (1992) 3 ALT 215
Land Acquisition Act, 1894 — Section 23, 54
High Courts31 Mar 1992Allowed
B. Komaraiah Vs The Singareni Colleries Co. Ltd. and Another
Andhra Pradesh High Court · (1992) 2 ALT 198
Constitution of India, 1950 — Article 226
High Courts31 Mar 1992
C. Buchaiah Shetty and another Vs Regional Transport Officer, Mahaboobnagar and another
Andhra Pradesh High Court · AIR 1992 AP 359 : (1992) 2 ALT 485 : (1992) 2 APLJ 213
Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 11, 3, 3(1), 3(2), 4Motor Vehicles Act, 1939 — Section 51, 62, 63(6)Motor Vehicles Act, 1988 — Section 88(8)
High Courts30 Mar 1992
Vasireddi Bharata Rao and Another Vs Revenue Divisional Officer
Andhra Pradesh High Court · (1992) 1 ALT 591 : (1992) 1 APLJ 372
Land Acquisition Act, 1894 — Section 18, 23, 28A, 4(1)
High Courts27 Mar 1992
Special Tahsildar and Land Acquisition Officer Vs Dandu Saraswatamma and Others
Andhra Pradesh High Court · (1994) 118 CTR 250 : (1994) 205 ITR 587
Income Tax Act, 1961 — Section 194ALand Acquisition Act, 1894 — Section 18
High Courts27 Mar 1992
SPECIAL TAHSILDAR AND LAND ACQUISITION OFFICER Vs DANDU SARASWATAMMA AND OTHERS.
Andhra Pradesh High Court · (1993) 205 ITR 587
Income Tax Act, 1961 — Section 194ALand Acquisition Act, 1894 — Section 18
High Courts26 Mar 1992
The Mandal Revenue Officer Vs D. Brahmanandareddi and Another
Andhra Pradesh High Court · (1993) 1 ALT 156
Land Acquisition Act, 1894 — Section 23, 54
High Courts26 Mar 1992Dismissed
B. Srinivasa Rao Vs The Managing Director, ECIL and Others
Andhra Pradesh High Court · (1992) 2 ALT 179
Constitution of India, 1950 — Article 226
High Courts26 Mar 1992Allowed
The Mandal Revenue Officer and Another Vs Sri Sri Sri Jagannadhaswamyvari Temple
Andhra Pradesh High Court · (1992) 2 ALT 278
Land Acquisition Act, 1894 — Section 23, 54
High Courts26 Mar 1992
M.A. Sami Khan and Others Vs The District Collector and Others
Andhra Pradesh High Court · (1992) 1 ALT 611 : (1992) 1 ALT 61 : (1992) 1 AnWR 679
Constitution of India, 1950 — Article 226
High Courts25 Mar 1992Allowed
Ajmera Bigna and Another Vs The Agent to the Government (District Collector) and Others
Andhra Pradesh High Court · (1992) 2 ALT 312 : (1992) 2 APLJ 64
Andhra Pradesh Scheduled Areas Land Transfer Regulations, 1959 — Section 3(1)Constitution of India, 1950 — Article 226