High Courts27 Sept 1984
O. Sudhakar Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1986 AP 188
Andhra Pradesh Municipalities Act, 1965 — Section 46, 46(9)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1984
238 judgments · page 5 of 12
High Courts26 Sept 1984
Pratap Steel Rolling Mills Vs The Revenue Division Officer and Others
Andhra Pradesh High Court · AIR 1985 AP 159
Land Acquisition Act, 1894 — Section 6
High Courts24 Sept 1984
Kannan Narayanan Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1985 AP 149 : (1985) 2 APLJ 199
Andhra Pradesh Regulation of Admission of Students into Medical Colleges Government Dental College Rules, 1983 — Rule 7(9)Constitution of India, 1950 — Article 14, 371
High Courts21 Sept 1984Dismissed
In Re: Babu Miyan and Masthan
Andhra Pradesh High Court · AIR 1985 AP 135
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 110A(3), 110D(1), 110D(2)
High Courts21 Sept 1984
Babumiyan and Mastan and Another Vs K. Seethayamma and Others
Andhra Pradesh High Court · AIR 1985 AP 135
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5Motor Vehicles Act, 1939 — Section 110A(3), 110D(1)
High Courts18 Sept 1984
Kishan Singh Vs Honourable Mr. T. Anjaiah, Chief Minister and Others
Andhra Pradesh High Court · (1985) CriLJ 1428
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 17, 20
High Courts18 Sept 1984
Godavari Plywood Ltd. Vs Union of India and Others
Andhra Pradesh High Court · (1984) 2 APLJ 137 : (1985) 4 ECC 329 : (1984) 18 ELT 732
Central Boards of Revenue Amendment Act, 1978 — Section 21Central Excises and Salt Act, 1944 — Section 11Constitution of India, 1950 — Article 226, 265, 32
High Courts18 Sept 1984
Muppavarapu Siva Ramakrishnaiah Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1985 AP 376
Constitution of India, 1950 — Article 256, 257Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 20(1), 36
High Courts18 Sept 1984
Special Deputy Collector, Land Acquisition, Urban Development Authority, Visakhapatnam Vs K. Ramayyamma and Others
Andhra Pradesh High Court · AIR 1985 AP 118
Land Acquisition Act, 1894 — Section 23, 4, 4(1)
High Courts18 Sept 1984
Katya Co-operative Building Society Limited and Others Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1985 AP 242
Constitution of India, 1950 — Article 256, 257Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 11, 12, 13, 14
High Courts18 Sept 1984
Kishan Singh Vs T. Anjaiah, Chief Minister and Others
Andhra Pradesh High Court · (1985) CriLJ 1428
Contempt of Courts Act, 1971 — Section 20
High Courts17 Sept 1984
COMMISSIONER OF INCOME TAX Vs TRUSTEES OF H.E.H. THE NIZAMS MISCELLANEOUS TRUST.
Andhra Pradesh High Court · (1987) 62 CTR 124
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 14, 19, 2, 22, 23
High Courts17 Sept 1984
Commissioner of Income Tax Vs Trustees of H.E.H. The Nizam''s Miscellaneous Trust
Andhra Pradesh High Court · (1986) 160 ITR 253
Income Tax Act, 1961 — Section 14, 19, 2(24), 2(45), 22
High Courts06 Sept 1984
Commissioner of Income Tax, Andhra Pradesh Vs Andhra General Finance Corporation
Andhra Pradesh High Court · (1985) 49 CTR 66 : (1985) 156 ITR 386
Income Tax Act, 1961 — Section 28, 41(1)
High Courts01 Sept 1984
Medikonda Satyanarayana and Another Vs Andhra Bank Ltd., Eluru
Andhra Pradesh High Court · AIR 1985 AP 77
Banking Regulation Act, 1949 — Section 21AUsurious Loans Act, 1918 — Section 3
High Courts01 Sept 1984
The Manager, Warrangal Branch, Andhra Pradesh State Handloom Weavers Co-operative Society, Warrangal Vs The Authority Under Minimum Wages Act Warrangal and Others
Andhra Pradesh High Court · (1984) 2 ALT 123 : (1986) 1 LLJ 355
Minimum Wages Act, 1948 — Section 20(2), 20(3), 25
High Courts29 Aug 1984
Bakelite Hylam Ltd. Vs S.J. Hasan
Andhra Pradesh High Court · (1985) 2 APLJ 24 : (1985) 1 LLJ 438
Contract Act, 1872 — Section 27Managerial Staff Gratuity Fund Rules — Rule 15
High Courts29 Aug 1984
Mohd. Moin @ Mohd. Moiz Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1985) 2 ACC 325 : (1985) ACJ 448
Penal Code, 1860 (IPC) — Section 304A
High Courts29 Aug 1984
Smt. Leela Jolly Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1986 AP 183
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 10(5), 20, 20(1)
High Courts28 Aug 1984
I.A. and I.C. Private Ltd., Bombay and Others Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1984) 08 AP CK 0022
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482