High Courts11 Jun 1981
K. Lakshmaiah Vs Zonal Manager, Food Corporation of India, Madras
Andhra Pradesh High Court · (1982) 2 LLJ 369
Food Corporation of India Staff Regulations, 1971 — Regulation 31, 32Food Corporations Act, 1964 — Section 45
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1981
143 judgments · page 6 of 8
High Courts10 Jun 1981
Syed Qamanuddin Ahmed Vs The Special Deputy Collector, Land Acquisition (Defence), Hyderabad and Another
Andhra Pradesh High Court · AIR 1981 AP 371 : (1981) 2 APLJ 130
Limitation Act, 1963 — Section 12, 12(2)
High Courts07 Jun 1981
Pulikutla Papanna and Others Vs Pulikuntla Gangulamma and Others
Andhra Pradesh High Court · AIR 1982 AP 480 : (1982) 2 AnWR 330 : (1982) 2 APLJ 84
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4
High Courts24 Apr 1981Allowed
P. Appalamurthy and Others Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1981 AP 278
Andhra Pradesh Housing Board Act, 1956 — Section 22AConstitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 17(4), 18, 23(1), 4
High Courts23 Apr 1981Dismissed
M. Akkamma Vs M. Jagannadham
Andhra Pradesh High Court · AIR 1981 AP 269 : (1981) 2 APLJ 134
Evidence Act, 1872 — Section 3Hindu Marriage Act, 1955 — Section 10, 10(1), 12, 13, 13(1)
High Courts21 Apr 1981Allowed
Y. Peda Venkayya Vs Revenue Divisional Officer, Guntur and Another
Andhra Pradesh High Court · AIR 1981 AP 274
Stamp Act, 1899 — Section 13, 14, 33, 33(1), 35
High Courts17 Apr 1981
Kanyakaparameswari Trading Company and Others Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1983) 54 STC 135
Andhra Pradesh General Sales Tax Act, 1957 — Section 7
High Courts17 Apr 1981
V. Anjaneya Setty Vs M.G. Brothers
Andhra Pradesh High Court · AIR 1981 AP 250
Arbitration Act, 1940 — Section 15, 17, 30, 39Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 30 Rule 1, 80, 99Contract Act, 1872 — Section 253(7)
High Courts16 Apr 1981
Additional Commissioner of Income Tax, Andhra Pradesh Vs Bhavani Devi Soni
Andhra Pradesh High Court · (1982) 136 ITR 333
Income Tax Act, 1961 — Section 5
High Courts10 Apr 1981Allowed
M. Sushma and Others Vs Osmania University, Hyderabad and Others
Andhra Pradesh High Court · AIR 1981 AP 373
Constitution of India, 1950 — Article 14, 226Osmania University Act, 1959 — Section 14, 21Osmania University Rules — Rule 10
High Courts10 Apr 1981
Poddar Projects Ltd. (Multi Steels) Vs The A.P.S.E. Board and Others
Andhra Pradesh High Court · AIR 1982 AP 189
Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 3, 3(1), 49, 78A, 79Evidence Act, 1872 — Section 115
High Courts08 Apr 1981Allowed
The Andhra Pradesh State Electricity Board and Another Vs K. Venkateswara Rao
Andhra Pradesh High Court · AIR 1981 AP 197
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 11(2), 24(d)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts07 Apr 1981
Suryachandra Paper Mills (Pvt.) Ltd. Vs Assistant Collector of Central Excise, I.D.O., Rajahmundry and Another
Andhra Pradesh High Court · (1983) 12 ELT 801
High Courts07 Apr 1981Allowed
C. Srinivasa Rao and Another Vs K. Manohar Rao and Others
Andhra Pradesh High Court · AIR 1981 AP 406
Andhra Pradesh Civil Rules of Practice and Circular Orders, 1990 — Rule 33, 46Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 19 Rule 1, Order 19 Rule 2, Order 39 Rule 1, 115Evidence Act, 1872 — Section 3
High Courts27 Mar 1981Dismissed
Mustafa Hussain Vs Union of India (UOI) and Another
Andhra Pradesh High Court · AIR 1981 AP 283 : (1981) 2 APLJ 233
Burmah Shell (Acquisition of Undertakings in India) Act, 1976 — Section 5(2)Caltex Acquisition of Shares of Caltex Oil Refining (India) Limited and of the Undertakings in India of Caltex (India) Limited Act, 1977 — Section 15, 3, 6, 7, 7(1)Constitution of India, 1950 — Article 133, 14, 19, 19(1), 21
High Courts27 Mar 1981Dismissed
Sri Rama Engineering Contractors Vs Construction Engineer, Civil Engineering, Department of Space, Government of India, Sriharikota, Nellore and Another
Andhra Pradesh High Court · AIR 1981 AP 165
Constitution of India, 1950 — Article 14, 19(1), 226
High Courts26 Mar 1981
Shaik Layak Vs The State
Andhra Pradesh High Court · (1981) 1 APLJ 344 : (1981) CriLJ 954
Constitution of India, 1950 — Article 20(3), 21Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1), 437(3), 482Evidence Act, 1872 — Section 25, 27
High Courts25 Mar 1981
Sahebzadi Amina Marzia Vs Syed Mohd. Hussain and Others
Andhra Pradesh High Court · AIR 1981 AP 340 : (1981) 2 APLJ 64
Trusts Act, 1882 — Section 34, 37, 38
High Courts23 Mar 1981
P. Surya Rao Vs Hanumanthu Annapurnamma and Others
Andhra Pradesh High Court · (1981) 1 APLJ 311 : (1981) CriLJ 1191
Criminal Procedure Code, 1973 (CrPC) — Section 190, 197, 202, 482Penal Code, 1860 (IPC) — Section 191, 201, 302, 447
High Courts19 Mar 1981Dismissed
The Hamali Co-operative Labour Contract Society Ltd. Vs K. Venkatiah and Others
Andhra Pradesh High Court · AIR 1981 AP 391 : (1981) 1 APLJ 383
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 6