High Courts21 Jan 1992
General Manager, Andhra Pradesh State Road Trans. Corpn. Vs Anjali Kande and Others
Andhra Pradesh High Court · (1994) ACJ 23
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,380 of 1,751
High Courts21 Jan 1992Dismissed
Pilli Kamaraj and Others Vs Sajja Chandramouli and Others
Andhra Pradesh High Court · (1993) ACJ 232
Motor Vehicles Act, 1988 — Section 110A, 110B
High Courts20 Jan 1992
Andhra Pradesh R.T.C. Vs Pallam Vasudeva Reddy and Others
Andhra Pradesh High Court · (1993) 1 ALT 530 Supp
Motor Vehicles Act, 1988 — Section 92A
High Courts03 Jan 1992
S. Seetharamamma Vs Kobagapu Krishnaveni and Others
Andhra Pradesh High Court · (1994) 1 ACC 544
High Courts31 Dec 1991Dismissed
A. Subrahmanyam Vs Executive Officer, T.T.D. and Another
Andhra Pradesh High Court · (1992) 2 ALT 586
Constitution of India, 1950 — Article 14, 16, 226
High Courts31 Dec 1991Dismissed
Sri G. Ramu and Others Vs The Collector and Others
Andhra Pradesh High Court · (1992) 2 ALT 564
Constitution of India, 1950 — Article 226
High Courts31 Dec 1991
Pyla Applanaidu and Others Vs The Mandal Revenue Officer and Land Acquisition Officer and Another
Andhra Pradesh High Court · (1992) 3 ALT 220
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4(1)
High Courts31 Dec 1991
S. Padma Rao and Others Vs Electronics Corpn. of India Ltd.
Andhra Pradesh High Court · (1992) 2 ALT 469
Constitution of India, 1950 — Article 226
High Courts30 Dec 1991
United India Fire and Genl. Ins. Co. Ltd. Vs Pallapu Sridevi and Others
Andhra Pradesh High Court · (1994) 1 ACC 110
High Courts30 Dec 1991
P. Ravindranath Reddy and Others Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1993) 1 ALT 589
Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 448, 448AConstitution of India, 1950 — Article 14Motor Vehicles Act, 1988 — Section 129A, 138, 200, 200(1), 200(2)
High Courts27 Dec 1991Dismissed
A.P. Oil Millers Association and Others Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (1992) 2 ALT 135
Constitution of India, 1950 — Article 14, 19, 21, 226Cotton Copra and Vegetable Oil Cess Abolition Act, 1987 — Section 13, 13(1)Vegetable Oils Cess Act, 1983 — Section 3, 3(1)
High Courts27 Dec 1991Allowed
K. Gopaiah Vs D. Venkateswar Rao
Andhra Pradesh High Court · (1992) 1 AnWR 486 : (1993) 1 DMC 380
Hindu Succession Act, 1956 — Section 8Succession Act, 1925 — Section 372
High Courts27 Dec 1991Allowed
V. Pentayya Vs The Joint Manager Food Corporation of India and Another
Andhra Pradesh High Court · (1992) 2 ALT 107 : (1992) 1 APLJ 95
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33C(2)
High Courts26 Dec 1991Allowed
Chundru Srinivasa Rao and Another Vs Chundru Venkata Rao and Another
Andhra Pradesh High Court · (1992) 2 ALT 733
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts26 Dec 1991
The United India Insurance Company Ltd. Vs U. Narasimhudu and Others
Andhra Pradesh High Court · (1992) 3 ALT 517
Motor Vehicles Act, 1939 — Section 110D, 95
High Courts24 Dec 1991Allowed
Mohammed Naseer alias Attu and Another Vs Government of A.P. and Another
Andhra Pradesh High Court · (1992) 1 ALT 432
Constitution of India, 1950 — Article 22(5), 226
High Courts24 Dec 1991Dismissed
V. Satyanarayana Vs B. Balakishore
Andhra Pradesh High Court · (1992) 1 ALT 666 : (1992) 1 APLJ 289
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts24 Dec 1991
P. Yadamma Vs Shankarlal and Another
Andhra Pradesh High Court · (1993) 2 ACC 181
High Courts23 Dec 1991
Sakthi Engineering Co. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1993) 91 STC 59
High Courts22 Dec 1991
K. Subba Naidu and Others Vs G. Subbaiah and Others
Andhra Pradesh High Court · (1992) 1 ALT 290
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115