High Courts25 Mar 1992
Venkatagiri Gram Panchayat Tax Payers Association Vs The District Collector and Others
Andhra Pradesh High Court · (1992) 1 ALT 618
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,374 of 1,751
High Courts25 Mar 1992Allowed
Transport Corporation of India Ltd. Vs The Special Tahsildar, Land Reforms
Andhra Pradesh High Court · (1992) 2 ALT 243 : (1992) 1 APLJ 309
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 5(5), 8Land Reforms Act, 1975 — Section 21
High Courts25 Mar 1992
Baley Narasimha Rao Vs Sri Peddintammavari Temple and Another
Andhra Pradesh High Court · (1992) 1 ALT 609 : (1992) 1 AnWR 677
Constitution of India, 1950 — Article 226
High Courts25 Mar 1992
C. Ratnaswamy Mudaliar (since died) now rep. by his son and successor-in-interest, R. Sundararaju Vs The Govt. of A.P. and Others
Andhra Pradesh High Court · (1992) 2 ALT 650
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 17(1)
High Courts24 Mar 1992
Patel Desai and Co. and Meera Industries Vs Assistant Commissioner of Income Tax and Others
Andhra Pradesh High Court · (2000) 245 ITR 521
Income Tax Act, 1961 — Section 245D, 28, 37, 57
High Courts24 Mar 1992
L. Prathap Reddy Vs The High Court of A.P. and Others
Andhra Pradesh High Court · (1992) 2 ALT 262
Constitution of India, 1950 — Article 226
High Courts23 Mar 1992
L. Suryaprakasa Rao Vs District Social Welfare Officer and L.A.O.
Andhra Pradesh High Court · (1993) 1 ALT 716
Land Acquisition Act, 1894 — Section 17(3A), 23, 4(1), 54
High Courts21 Mar 1992
M. Ram Mohan Rao Vs The A.P. State Road Transport Corporation and Another
Andhra Pradesh High Court · (1992) 2 ALT 402
Andhra Pradesh State Road Transport Corporation Employees (Classification, Control and Appeal) Regulations, 1967 — Regulation 9Andhra Pradesh State Road Transport Corporation Employees (Conduct) Regulations, 1963 — Regulation 28Constitution of India, 1950 — Article 14, 226
High Courts21 Mar 1992Allowed
S. Kumar and Others Vs The Super Hotel, Lodging and Boarding and Others
Andhra Pradesh High Court · (1992) 1 ALT 568
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts21 Mar 1992Dismissed
M. Dayanand Reddy Vs A.P. Industrial Infrastructure Corporation Ltd.
Andhra Pradesh High Court · (1992) 1 ALT 566
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts21 Mar 1992Dismissed
Aditya Constructions Vs The Secretary, Housing, Municipal Administration and Urban Development Dept. and Another
Andhra Pradesh High Court · (1992) 3 ALT 597
Bhagyanagar Urban Development Authority Zoning Regulations, 1981 — Regulation 3Constitution of India, 1950 — Article 14, 226Hyderabad Municipal Corporation Act, 1955 — Section 428, 437, 446, 447
High Courts21 Mar 1992Dismissed
Vishwa Shanti Enterprises Vs Premier Refrigeration and Electricals
Andhra Pradesh High Court · (1992) 1 ALT 571
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Transfer of Property Act, 1882 — Section 54
High Courts20 Mar 1992
A. Venkata Swamy Vs State Central Bureau of Investigation
Andhra Pradesh High Court · (1992) 2 ALT 264 : (1992) CriLJ 3216
Constitution of India, 1950 — Article 226, 311, 311(1)Corporation Bank Officers Employees (Discipline and Appeal) Regulations, 1982 — Regulation 7Criminal Procedure Code, 1973 (CrPC) — Section 239
High Courts20 Mar 1992Allowed
Kalleti Chengaiah Vs Director of Settlement and Others
Andhra Pradesh High Court · (1992) 2 ALT 464
Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11, 5(2)Constitution of India, 1950 — Article 226
High Courts20 Mar 1992
K. Ramesh Babu and Others Vs State Bank of Hyderabad and Others
Andhra Pradesh High Court · (1992) 2 ALT 303 : (1993) 1 LLJ 90
State Bank of Hyderabad (Officers) Service Regulations, 1979 — Regulation 17
High Courts19 Mar 1992
K. Nagaraja Gupta Vs The Deputy Commercial Tax Officer and Others
Andhra Pradesh High Court · (1992) 1 ALT 582 : (1992) 1 AnWR 639
Constitution of India, 1950 — Article 226
High Courts19 Mar 1992
Mythili Education Society and Another Vs Govt. of A.P. and Others
Andhra Pradesh High Court · (1992) 2 ALT 109
High Courts19 Mar 1992Allowed
K.R. Pentaiah and Another Vs Mandabad Harijana Abhivrudhi Sangam
Andhra Pradesh High Court · (1992) 2 ALT 333 : (1992) 2 APLJ 61
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Limitation Act, 1963 — Article 123
High Courts19 Mar 1992Dismissed
Tadikonda Ramulu Vs State of A.P. and Another
Andhra Pradesh High Court · (1992) 2 ALT 437
Criminal Procedure Code, 1973 (CrPC) — Section 386, 397, 401
High Courts17 Mar 1992
M/s. Krishna and Company Vs The Govt. of A.P. and Others
Andhra Pradesh High Court · AIR 1993 AP 1 : (1992) 1 ALT 603 : (1992) 1 AnWR 671
Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 9Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 56