High Courts05 Oct 1982Dismissed
State of Andhra Pradesh and another Vs Mahmud Hasan Khan Maharaj Kumar of Mahamoodabad
Andhra Pradesh High Court · AIR 1983 AP 277
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1982
233 judgments · page 6 of 12
High Courts05 Oct 1982
Mohammed Jameel Ahmed Ansari Vs Ishrath Sajeeda and Others
Andhra Pradesh High Court · AIR 1983 AP 106
Guardians and Wards Act, 1890 — Section 17, 7
High Courts24 Sept 1982
The Begum Bazar Fish Market Association Vs The Municipal Corporation of Hyderabad and Others
Andhra Pradesh High Court · AIR 1983 AP 278
Constitution of India, 1950 — Article 14, 226Hyderabad Municipal Corporation Act, 1955 — Section 534
High Courts24 Sept 1982
Brooke Bond India Ltd. Vs Union of India and Others
Andhra Pradesh High Court · (1984) 3 ECC 107 : (1984) 15 ELT 32
Central Excise Rules, 1944 — Rule 2, 8(1)Central Excises and Salt Act, 1944 — Section 12, 17, 2, 3, 37
High Courts24 Sept 1982
M. Kundanmal Jain Vs Collector of Central Excise, Guntur and Others
Andhra Pradesh High Court · (1984) 3 ECC 224 : (1983) 14 ELT 2340
Gold (Control) Act, 1968 — Section 55, 66Gold (Control) Rules, 1963 — Rule 11(I)
High Courts24 Sept 1982
Nandanam Construction Company and Others Vs Assistant Commissioner (Intelligence) No. IV, Hyderabad
Andhra Pradesh High Court · (1983) 53 STC 42
Andhra Pradesh General Sales Tax Act, 1957 — Section 2(1), 28, 5, 6, 6A
High Courts24 Sept 1982
Andhra Pradesh Co. Ltd., Vijayawada Vs Andhra Pradesh State Electricity Board
Andhra Pradesh High Court · AIR 1983 AP 263
Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 18, 49
High Courts24 Sept 1982
Prem Prakash and Others Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1982) 09 AP CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 427(1), 428Penal Code, 1860 (IPC) — Section 392
High Courts23 Sept 1982
Mehrunnisa Begum and Others Vs Shaik Chand Bi and Others
Andhra Pradesh High Court · (1985) 58 CompCas 197
Negotiable Instruments Act, 1881 (NI) — Section 118, 9
High Courts15 Sept 1982
Barnikana Appalanaidu and Others Vs Barnikana Appayyamma
Andhra Pradesh High Court · AIR 1983 AP 177
Land Acquisition Act, 1894 — Section 11Transfer of Property Act, 1882 — Section 53
High Courts14 Sept 1982
Shamlal Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1982) 09 AP CK 0007
Penal Code, 1860 (IPC) — Section 148, 302, 307, 324
High Courts11 Sept 1982
Savitru and Company Vs Government of India and Others
Andhra Pradesh High Court · (1984) 3 ECC 367 : (1983) 13 ELT 900
Customs Act, 1962 — Section 116, 128, 128(1), 128(2), 131
High Courts10 Sept 1982
Jawahar General Stores, Nidubrolu and Others Vs The Union of India and Others
Andhra Pradesh High Court · (1983) 1 APLJ 11
Constitution of India, 1950 — Article 14, 19(1), 19(6), 47
High Courts09 Sept 1982
A. Rama and Another Vs The Kakatiya University and Others
Andhra Pradesh High Court · AIR 1982 AP 476
Constitution of India, 1950 — Article 14
High Courts07 Sept 1982
M. Mohan Reddy and Others Vs Government of Andhra Pradesh, Hyderabad and Others
Andhra Pradesh High Court · AIR 1983 AP 163
Constitution of India, 1950 — Article 14, 4
High Courts06 Sept 1982
V. Chinna Reddy and Others Vs N. Vidyasagar Reddy and Another
Andhra Pradesh High Court · (1982) CriLJ 2183
Criminal Procedure Code, 1973 (CrPC) — Section 209, 436, 437, 437(5), 438Penal Code, 1860 (IPC) — Section 147, 307, 324, 326, 447
High Courts03 Sept 1982
Kishore Boiled Rice Mill Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1983 AP 230
Constitution of India, 1950 — Article 19(1)Essential Commodities Act, 1955 — Section 3
High Courts31 Aug 1982
G. Chennaiah and Another Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1983 AP 34
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 19, 19(1), 38Constitution of India, 1950 — Article 246, 38, 39
High Courts31 Aug 1982
Y.N. Reddy Vs Director of Field Publicity
Andhra Pradesh High Court · (1983) 2 LLJ 41
Constitution of India, 1950 — Article 14, 16, 311
High Courts31 Aug 1982
Kishan Chand Vs Sayeeda Khatoon
Andhra Pradesh High Court · AIR 1983 AP 253
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 1Transfer of Property Act, 1882 — Section 106, 110