High Courts29 Oct 1982
Mangu Srihari Vs Bar Council of State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1983 AP 271
Advocates Act, 1961 — Section 35, 36B
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1982
233 judgments · page 5 of 12
High Courts28 Oct 1982
Vijaya Kari Vs Kondamuri Swarnalatha and Another
Andhra Pradesh High Court · AIR 1983 AP 181
Evidence Act, 1872 — Section 3, 35Hyderabad Municipal Corporation Act, 1956 — Section 76, 86
High Courts28 Oct 1982
Comissioner of Income Tax, Andhra Pradesh Vs A.V. Bhanoji Rao
Andhra Pradesh High Court · (1983) 33 CTR 38 : (1983) 142 ITR 706
Income Tax Act, 1961 — Section 45
High Courts26 Oct 1982
Duggirala Balarama Krishnayya Vs Arokapudi Jagannadha Rao
Andhra Pradesh High Court · AIR 1983 AP 136 : (1983) 1 APLJ 255
Civil Procedure Code, 1908 (CPC) — Section 60(1)Contract Act, 1872 — Section 23Evidence Act, 1872 — Section 115
High Courts26 Oct 1982
Nav Swadeshi Oil Mills Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1983) 54 STC 149
Andhra Pradesh General Sales Tax Act, 1957 — Section 13, 14, 14(1), 14(3), 22(1)Central Sales Tax Act, 1956 — Section 9(2), 9(3)
High Courts25 Oct 1982
Rahmatullah Khaleem and Others Vs The Andhra Pradesh, Wakf Board and Others
Andhra Pradesh High Court · AIR 1983 AP 116
Waqf Act, 1954 — Section 16
High Courts20 Oct 1982
P. Radha Krishan Murthy Vs P. Vijayalakshmi
Andhra Pradesh High Court · AIR 1983 AP 380 : (1983) 1 APLJ 145
Hindu Marriage Act, 1955 — Section 9
High Courts20 Oct 1982
Andhra Pradesh Paper Mills Ltd. Vs Union of India
Andhra Pradesh High Court · (1983) 12 ELT 86
Central Excise Rules, 1944 — Rule 173G, 9, 9(1)Central Excises and Salt Act, 1944 — Section 3, 4, 4(4)
High Courts18 Oct 1982
Kunala Subbarao and Others Vs P. Nagaratnayamma
Andhra Pradesh High Court · AIR 1982 AP 443
High Courts14 Oct 1982
S. Janardhana Rao Vs K. Paul Reddy and Others
Andhra Pradesh High Court · (1982) 10 AP CK 0019
General Clauses Act, 1897 — Section 15Prevention of Food Adulteration Act, 1954 — Section 2(1), 7, 8, 9Prevention of Food Adulteration Rules, 1955 — Rule 8
High Courts13 Oct 1982
Hamza Bin Omer Vs Commissioner of Police, Hyderabad and Others
Andhra Pradesh High Court · (1983) CriLJ 1810
Penal Code, 1860 (IPC) — Section 147, 148, 149, 224, 307
High Courts13 Oct 1982
Hamza Bin Omer Vs Commissioner of Police and Others
Andhra Pradesh High Court · (1983) CriLJ 1810
Constitution of India, 1950 — Article 22National Security Act, 1980 — Section 3Penal Code, 1860 (IPC) — Section 147, 148, 149, 224, 307
High Courts12 Oct 1982
A. Gangadhar S.A. Vs Government of India and Others
Andhra Pradesh High Court · (1983) 14 ELT 2211
Gold (Control) Act, 1968 — Section 10, 2, 74, 8, 8(1)
High Courts11 Oct 1982
Lagudu Ramamurthy and Others Vs Lagudu Kondamma and Others
Andhra Pradesh High Court · AIR 1983 AP 135
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 97
High Courts11 Oct 1982
Vinayak Beer and Wine Stores Vs The Commercial Tax Officer, X Circle, Hyderabad
Andhra Pradesh High Court · (1984) 56 STC 18
High Courts11 Oct 1982
M. Shanker Rao Vs The Inspector General of Prisons, Govt. of Andhra Pradesh and Another
Andhra Pradesh High Court · (1982) 10 AP CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 428, 433APenal Code, 1860 (IPC) — Section 302
High Courts08 Oct 1982
G.R.S. Constructions Vs Synergetics Limited
Andhra Pradesh High Court · (1984) 56 CompCas 457
Companies Act, 1956 — Section 433, 434, 434(1)
High Courts07 Oct 1982
Namburu Udaya Sundara Rao Vs Maddula Venkata Panduranga Nayakulu and Another
Andhra Pradesh High Court · (1983) 1 AnWR 199 : (1982) 2 APLJ 439 : (1983) 2 LLJ 240
Andhra Pradesh Shops and Establishments Act, 1966 — Section 46Constitution of India, 1950 — Article 14
High Courts06 Oct 1982
E. Managamma Vs A. Muniswamy Naidu
Andhra Pradesh High Court · AIR 1983 AP 128
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 4, Order 43 Rule 1
High Courts06 Oct 1982
Orissa Engineer and Erectors Vs Andhra Pradesh State Electricity Board and Another
Andhra Pradesh High Court · AIR 1983 AP 228
Arbitration Act, 1940 — Section 34