COURT ARCHIVE

Andhra Pradesh High Court judgments, 1980

122 judgments · page 3 of 7

High Courts18 Sept 1980

Madhava Sastri Vs Director, Post-graduate Centre, Anantapur

Andhra Pradesh High Court · (1980) 2 APLJ 413 : (1982) 1 LLJ 66

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 34

High Courts12 Sept 1980

Kasturi Rangachary Vs Chairman, Food Corporation of India and Others

Andhra Pradesh High Court · (1981) 2 LLJ 237

Food Corporation of India Staff Regulations, 1971 — Regulation 66, 90Food Corporations Act, 1964 — Section 12, 12, 6, 7, 7(3)

High Courts12 Sept 1980Dismissed

Ahmedunnisa Begum Vs The Life Insurance Corporation of India

Andhra Pradesh High Court · AIR 1981 AP 50

Contract Act, 1872 — Section 6, 7

High Courts10 Sept 1980

M. Subbaiah Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (1980) 46 STC 492

High Courts05 Sept 1980Dismissed

L. Chandran Vs Venkatalakshmi and Another

Andhra Pradesh High Court · AIR 1981 AP 1

Constitution of India, 1950 — Article 21, 226Guardians and Wards Act, 1890 — Section 25, 25(1)

High Courts03 Sept 1980

The Food Inspector, Penugonda Municipality Vs Dwarampudi Gangireddy

Andhra Pradesh High Court · (1981) 1 AnWR 210 : (1981) CriLJ 393

Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7

High Courts03 Sept 1980

The Public Prosecutor, High Court of Andhra Pradesh, Hyderabad Vs Ash Mohammad

Andhra Pradesh High Court · (1980) 09 AP CK 0003

Penal Code, 1860 (IPC) — Section 302, 304

High Courts02 Sept 1980

Harijan Yellaiah and Another Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1980) 2 APLJ 237 : (1981) CriLJ 988

Criminal Procedure Code, 1973 (CrPC) — Section 107, 145

High Courts20 Aug 1980

M. Venkata Krishna Rao Vs The Divisional Panchayat Officer, Gudivada and Another

Andhra Pradesh High Court · (1980) 2 ALT 233 : (1980) 2 AnWR 358

Penal Code, 1860 (IPC) — Section 409, 466, 467, 468, 471

High Courts20 Aug 1980Dismissed

Pillalamarri Lakshmikantham and Others Vs Ramakrishna Pictures and Others

Andhra Pradesh High Court · AIR 1981 AP 224

Copyright Act, 1957 — Section 13, 55, 58

High Courts20 Aug 1980Allowed

K. Bheema Raju and Another Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1981 AP 24

Andhra Pradesh Law Officers (Recruitment, Conditions of Service and Remuneration) Rules, 1967 — Rule 2, 5, 6, 7Constitution of India, 1950 — Article 14, 16, 226, 309

High Courts19 Aug 1980

Electronics Corporation of India Ltd. Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1981) 47 STC 27

High Courts19 Aug 1980Dismissed

S. Ramayya and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1981 AP 8

Constitution of India, 1950 — Article 14, 19, 19(1), 19(6), 31Gold (Control) Act, 1968 — Section 5(2)Tirumala Tirupathi Devasthanams (Amendment) Act, 1980 — Section 4(2)

High Courts12 Aug 1980

C. Venkata Subbaiah and Co. and Another Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (1981) 47 STC 204

High Courts08 Aug 1980

Thuraka Onnuramma and Another Vs Tahsildar, Kadiri and Others

Andhra Pradesh High Court · AIR 1980 AP 267 : (1980) 2 APLJ 133

Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 1, 3, 3(1), 4Constitution of India, 1950 — Article 161, 226

High Courts06 Aug 1980

Sri Rajagopal Oil Mills Co. Vs Collector of Central Excise and Customs, Guntur and Others

Andhra Pradesh High Court · (1983) 13 ELT 873

Customs Act, 1962 — Section 25(1)

High Courts05 Aug 1980

The State Vs Rajkumar Satthi and Others

Andhra Pradesh High Court · (1980) CriLJ 1355

Criminal Procedure Code, 1973 (CrPC) — Section 323, 325, 325(1)Penal Code, 1860 (IPC) — Section 120, 124A, 34, 392, 452

High Courts05 Aug 1980Dismissed

Bathula Iylaiah Vs Bathula Devamma

Andhra Pradesh High Court · AIR 1981 AP 74 : (1981) 1 ALT 36

Hindu Marriage Act, 1955 — Section 13(2), 23(1)Marriage Laws (Amendment) Act, 1976 — Section 39(1), 39(2), 7

High Courts01 Aug 1980Allowed

Kalluri Bhagavanthu and Others Vs Kalluri Maraiah and Others

Andhra Pradesh High Court · AIR 1981 AP 414

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4, Order 8 Rule 5(2)

High Courts01 Aug 1980Allowed

New India Assurance Co. Ltd. Vs Kamparaju Sunkamma and Others

Andhra Pradesh High Court · (1981) ACJ 441

Motor Vehicles Act, 1939 — Section 108, 110A, 110AA, 95, 95(1)Workmens Compensation Act, 1923 — Section 30, 4