High Courts23 Oct 1981
M.S. Sharma Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1982) 2 LLJ 40
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1981
143 judgments · page 3 of 8
High Courts14 Oct 1981
Bulusu Sree Ramamurthy Vs Food Corporation of India and Others
Andhra Pradesh High Court · (1982) 2 LLJ 58
Constitution of India, 1950 — Article 16, 311Food Corporation of India Staff Regulations, 1971 — Regulation 15(1), 15(3), 15(4)
High Courts01 Oct 1981
The Public Prosecutor, High Court of Andhra Pradesh, Hyderabad Vs K. Mahaboob Saheb
Andhra Pradesh High Court · (1982) 1 AnWR 382 : (1982) 1 APLJ 20 : (1982) CriLJ 641
Andhra Pradesh Forest Act, 1967 — Section 49Forest Offences (Compounding and Prosecution) Rules, 1969 — Rule 4
High Courts01 Oct 1981
Chikkala Samuel Vs District Educational Officer, Hyderabad and Another
Andhra Pradesh High Court · AIR 1982 AP 64
Constitution of India, 1950 — Article 30
High Courts30 Sept 1981
Aga Construction Vs Cheif Engineer, Municipal Corporation of Hyderbad and Another
Andhra Pradesh High Court · AIR 1982 AP 70
Constitution of India, 1950 — Article 14, 19(1), 213, 246, 254Contract Act, 1872 — Section 11, 129AHyderabad Municipal Corporation (Amendment) Act, 1981 — Section 129
High Courts29 Sept 1981
Kandimalla Koteswara Rao and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1982) CriLJ 209
Criminal Procedure Code, 1973 (CrPC) — Section 436Penal Code, 1860 (IPC) — Section 430
High Courts29 Sept 1981
P. Sainath Reddy and Others Vs G. Narayana Reddy
Andhra Pradesh High Court · AIR 1982 AP 247 : (1982) 1 APLJ 157
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 23, Order 21 Rule 23(1), Order 32 Rule 6, 11Limitation Act, 1963 — Section 6, 7
High Courts28 Sept 1981
Narendra Kumar Mehta Vs Suraj Mehta
Andhra Pradesh High Court · AIR 1982 AP 100 : (1982) 1 APLJ 118
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 24, 25, 26, 28, 28(1)
High Courts28 Sept 1981
Gadamsetti Amruthavalli Tayaru and Others Vs Chandrapati Kondaraju and Others
Andhra Pradesh High Court · AIR 1982 AP 80
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 144
High Courts23 Sept 1981
Official Receiver, Krishna Vs Uppalapati Babu Rao and Another
Andhra Pradesh High Court · AIR 1982 AP 260
Provincial Insolvency Act, 1920 — Section 28A
High Courts22 Sept 1981
Sirpur Paper Mills Ltd. Vs Director of Inspection, Customs and Central Excise and Another
Andhra Pradesh High Court · (1983) 12 ELT 457 : (1982) 136 ITR 120
Income Tax Act, 1961 — Section 27, 280ZD, 280ZD(6), 81, 99(1)
High Courts22 Sept 1981Allowed
Sirpur Papers Mills Ltd. Vs Director of Inspections, Customs and Central Excise
Andhra Pradesh High Court · (1982) 11 TAXMAN 152
Central Excises and Salt Act, 1944 — Section 2(1)(a)(ii), 2(d), 3(1)Income Tax Act, 1961 — Section 280ZD, 280ZD(6)(b)
High Courts18 Sept 1981
Dasam China Pappayya Raju Vs Sripada Ramachandra Prabhakara Rao
Andhra Pradesh High Court · AIR 1982 AP 39
Andhra Pradesh Agricultural Indebtedness (Relief) Act, 1977 — Section 3
High Courts18 Sept 1981
Government of Andhra Pradesh Vs Gnaneshwar Rao
Andhra Pradesh High Court · AIR 1982 AP 252
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10, 9
High Courts15 Sept 1981
K. Gangulappa Naidu and Others Vs K. Gangi Naidu
Andhra Pradesh High Court · AIR 1982 AP 284 : (1982) 1 APLJ 73
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 104(1), 104(2)
High Courts14 Sept 1981
Kamatham Nagireddi (died) and Others Vs Government of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1982 AP 119 : (1982) 2 AnWR 36
High Courts13 Sept 1981
Govindu Venkata Reddy Vs K. Krishna Rao and Another
Andhra Pradesh High Court · AIR 1982 AP 86
Land Acquisition Act, 1894 — Section 18, 30, 31(2)
High Courts10 Sept 1981
Kankanala Raju Bai Vs Kankanala Peshireddy and Others
Andhra Pradesh High Court · AIR 1982 AP 62
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18(1), Order 20 Rule 18(2), 54
High Courts10 Sept 1981
Pasha Vs The Collector and District Magistrate, Adilabad and Others
Andhra Pradesh High Court · (1981) CriLJ 1714
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(3)
High Courts09 Sept 1981
P. Punnaiah and Others Vs The District Collector, Kakinada and Others
Andhra Pradesh High Court · AIR 1982 AP 33
Land Acquisition Act, 1894 — Section 17(2), 17(4), 4(1), 5(A), 6