High Courts16 Mar 1992Allowed
The Special Deputy Collector, Land Acquisition (General) Vs G. Seshagiri Rao and Others
Andhra Pradesh High Court · (1992) 1 ALT 588 : (1992) 1 APLJ 257
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,375 of 1,751
High Courts13 Mar 1992Dismissed
G. Shiva Kumari Vs Md. Nasim and Others
Andhra Pradesh High Court · (1992) 3 ALT 458
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, 115Succession Act, 1925 — Section 214, 214(1), 381
High Courts13 Mar 1992
Akhil Bharat Krishi Goseva Sangh Vs The State
Andhra Pradesh High Court · (1992) 3 ALT 48 : (1992) CriLJ 2195
Andhra Pradesh Cow Slaughter and Animal Preservation Act, 1977 — Section 10Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts12 Mar 1992
Gurudev Siddha Peeth Vs The Govt. of A.P. and Others
Andhra Pradesh High Court · (1992) 2 ALT 68
Constitution of India, 1950 — Article 14, 226Stamp Act, 1899 — Section 47A
High Courts12 Mar 1992Dismissed
Public Vigilance by Bharadwaja Vs The Chief Secretary, Govt. of A.P. and Others
Andhra Pradesh High Court · (1992) 3 ALT 725
Constitution of India, 1950 — Article 141, 226, 375
High Courts12 Mar 1992Dismissed
Tarunam Gurappa Vs Naidu Ramana Reddy
Andhra Pradesh High Court · (1993) 1 ALT 115
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts12 Mar 1992
Miss. Romini Susan Kurian Vs State of A.P. and others
Andhra Pradesh High Court · AIR 1992 AP 380
Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15, 3Army Act, 1950 — Section 192Army Orders — Order 59, Order 79
High Courts12 Mar 1992Dismissed
Tirunam Gurappa Vs Naidu Ramana Reddy
Andhra Pradesh High Court · (1992) 1 ALT 628
Registration Act, 1908 — Section 17
High Courts12 Mar 1992
Richard Samson Sherrat Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1992) 2 APLJ 27 : (1992) CivCC 730 : (1992) CriLJ 2566 : (1992) 2 RCR(Criminal) 611
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Mar 1992
Shaik Habeeb Vs The Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1992) CriLJ 2246
Constitution of India, 1950 — Article 22(5)
High Courts11 Mar 1992
Syed Jalaluddin Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1992) CriLJ 3920
Andhra Pradesh Prevention of Dangerous Activities of Communal Offenders Act, 1984 — Section 12(1), 2(b), 3(3), 8(2)Constitution of India, 1950 — Article 22(5), 22(6)Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts10 Mar 1992
Smt. S. Vanaja Vs The Secretary, State Transport Authority and others
Andhra Pradesh High Court · AIR 1992 AP 333
Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 182, 260, 260(1)Constitution of India, 1950 — Article 141General Clauses Act, 1897 — Section 21
High Courts10 Mar 1992
K. Pamanna Vs The State Transport and Appellate Tribunal, A.P., Hyderabad and others
Andhra Pradesh High Court · AIR 1992 AP 368 : (1992) 2 ALT 385 : (1992) 2 APLJ 124
Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 182, 260Constitution of India, 1950 — Article 141General Clauses Act, 1897 — Section 21
High Courts10 Mar 1992
N. Madhusudhan Reddy Vs State of A.P. and Others
Andhra Pradesh High Court · (1992) 2 ALT 240
Constitution of India, 1950 — Article 226
High Courts10 Mar 1992Dismissed
P. Rama Murthy Vs The State Transport Appellate Tribunal and Others
Andhra Pradesh High Court · (1992) 3 ALT 513
Constitution of India, 1950 — Article 226
High Courts09 Mar 1992
S. Ramu Vs Executive Officer, T.T. Devasthanam and Another
Andhra Pradesh High Court · (1992) 3 ALT 217 : (1993) 1 LLJ 286
Constitution of India, 1950 — Article 226
High Courts06 Mar 1992
Padmalaya and Others Vs A.V. Krishna Rao
Andhra Pradesh High Court · (1992) 2 ALT 425
Criminal Procedure Code, 1973 (CrPC) — Section 195, 482Income Tax Act, 1961 — Section 278B(1)Penal Code, 1860 (IPC) — Section 120B, 420
High Courts06 Mar 1992
Deluxe Bar and Others Vs The Excise Superintendent and Others
Andhra Pradesh High Court · (1992) 2 ALT 314 : (1992) 2 APLJ 14
Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 24, 25, 65Andhra Pradesh Excise Act, 1968 — Section 28, 72(2)Constitution of India, 1950 — Article 14, 226
High Courts06 Mar 1992Dismissed
Kapitan Distilleries and Others Vs The State of A.P. and Others
Andhra Pradesh High Court · (1992) 2 ALT 336 : (1992) 2 APLJ 1
Andhra Pradesh Brewery Rules, 1970 — Rule 6Andhra Pradesh Distillery Rules, 1970 — Rule 5(1)Constitution of India, 1950 — Article 14, 19(1), 226
High Courts06 Mar 1992
Vadla Balaiah Vs K. Raghavender Reddy and Others
Andhra Pradesh High Court · (1992) 2 ALT 95 : (1992) 2 APLJ 31 : (1992) CriLJ 4019
Penal Code, 1860 (IPC) — Section 147, 435