High Courts08 Jun 1982
Yodla Kortireddy and Others Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1983 AP 170
Andhra Pradesh Irrigation Projects (Special Land Tax) Act, 1976 — Section 3, 4
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1982
233 judgments · page 10 of 12
High Courts07 Jun 1982
Innovation, Secunderabad and Another Vs Central Board of Excise and Customs and Another
Andhra Pradesh High Court · (1984) 15 ELT 91
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 100, 101, 102, 103, 104
High Courts07 Jun 1982
Lalmohan Srivastava Vs Ravi Co-operative Housing Society Limited at Bakaram, Hyderabad
Andhra Pradesh High Court · AIR 1982 AP 295
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts24 Apr 1982
Md. Abdul Aziz Vs Golla Bhumavva and Others
Andhra Pradesh High Court · AIR 1982 AP 349 : (1982) 1 APLJ 379
Andhra Pradesh Agricultural Indebtedness (Relief) Act, 1977 — Section 3, 4, 4(1), 6, 6(2)Bar Councils Act, 1926 — Section 14(1)Constitution of India, 1950 — Article 19
High Courts23 Apr 1982
Chevuru Suryanarayana Reddy and Others Vs Government of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1983 AP 17
Land Acquisition Act, 1894 — Section 4(1), 5
High Courts23 Apr 1982
Ravur Venkata Subbaiah Vs Meruga Kamalamma
Andhra Pradesh High Court · AIR 1982 AP 369 : (1982) 2 AnWR 314 : (1982) 2 APLJ 89
Civil Procedure Code, 1908 (CPC) — Section 11Guardians and Wards Act, 1890 — Section 11, 7Hindu Marriage Act, 1955 — Section 13, 26
High Courts23 Apr 1982
Ashok Thadani Vs Ramesh K. Advani and Others
Andhra Pradesh High Court · (1982) CriLJ 1446
Constitution of India, 1950 — Article 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 97
High Courts23 Apr 1982
Chilamkuri Gouri Sankar Rao and Another Vs Bhurugumalla Venkatappayya Sons and Co. and Others
Andhra Pradesh High Court · AIR 1983 AP 310
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 34Usurious Loans Act, 1918 — Section 3
High Courts23 Apr 1982
Gangaram Vs Government of Andhra Pradesh and Another
Andhra Pradesh High Court · (1982) CriLJ 1433
Evidence Act, 1872 — Section 125
High Courts23 Apr 1982
Gedala Ramulu Naidu Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1982) 1 APLJ 409 : (1982) CriLJ 2186
Criminal Procedure Code, 1973 (CrPC) — Section 428
High Courts21 Apr 1982
Shamsuder Rao Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1982 AP 405
Constitution of India, 1950 — Article 226
High Courts20 Apr 1982
Gangula Pratap Reddy Vs Gangula Vijayalakshmi and Others
Andhra Pradesh High Court · (1982) CriLJ 2365
Criminal Procedure Code, 1973 (CrPC) — Section 125(3)
High Courts16 Apr 1982
Kadiam Paparao Vs Siddireddy Satyanarayana and Others
Andhra Pradesh High Court · AIR 1983 AP 257
Evidence Act, 1872 — Section 33Registration Act, 1908 — Section 75, 75(4)
High Courts16 Apr 1982
Mohd. Ahmed Khan Vs Commissioner of Police, Hyderabad and Another
Andhra Pradesh High Court · (1982) CriLJ 1846
Penal Code, 1860 (IPC) — Section 147, 324, 448, 504
High Courts16 Apr 1982
K. Prakasham Vs Secretary, Regional Transport Authority and Another
Andhra Pradesh High Court · AIR 1982 AP 322
Motor Vehicles Act, 1939 — Section 47, 57(2), 57(3), 57(4), 57(5)
High Courts15 Apr 1982
S. Jairaj Vs The Government of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1982 AP 364
Andhra Pradesh Khadi and Village Industries Board (Amendment) Act, 1981 — Section 21Andhra Pradesh Khadi and Village Industries Board Act, 1958 — Section 3, 3(2), 4, 5, 5(2)
High Courts15 Apr 1982
J. Lakshmikantham Vs Uppala Rajamma and Others
Andhra Pradesh High Court · AIR 1982 AP 337 : (1982) 1 APLJ 414
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(3), Order 41 Rule 5(5)
High Courts14 Apr 1982
Potti Venkata Kasi Viswanadham Vs Vallabha Vyas
Andhra Pradesh High Court · AIR 1983 AP 64
Civil Procedure Code, 1908 (CPC) — Section 100, 115, 47
High Courts14 Apr 1982
South Central Railway Employees'' Co-operative Credit Society Vs Labour Court and Others
Andhra Pradesh High Court · (1988) 33 ELT 351(2) : (1983) 1 LLJ 469
High Courts14 Apr 1982
Sajid Issac Vs Commissioner of Police, Hyderabad and Others
Andhra Pradesh High Court · AIR 1982 AP 358
Constitution of India, 1950 — Article 22(5), 22(6)National Security Act, 1980 — Section 8