High Courts15 Oct 1985
Vemula Nancharayya Vs Oleti Muthyalamma
Andhra Pradesh High Court · (1988) 64 CompCas 861
Motor Vehicles Act, 1939 — Section 95, 95(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1985
169 judgments · page 2 of 9
High Courts14 Oct 1985
Rachana Flour Mills P. Ltd. Vs Lal Chand Bhanagadiya and Another
Andhra Pradesh High Court · (1987) 62 CompCas 15
Companies Act, 1956 — Section 31(1), 33, 33(1), 33(2), 34Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 30, 31, 6, 91, 92
High Courts10 Oct 1985Dismissed
M. Ramgopal Vs State of A.P. and Another
Andhra Pradesh High Court · (1985) 2 ALT 528 : (1994) 3 LLJ 787
Andhra Pradesh Shops and Establishments Act, 1966 — Section 2(5), 3(1)
High Courts07 Oct 1985
Andhra Pradesh Carbides Ltd. and Another Vs Andhra Pradesh State Electricity board, Hyderabad and Others
Andhra Pradesh High Court · AIR 1986 AP 37
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 141Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 26, 49, 70
High Courts03 Oct 1985
Divanchee Bar and Restaurant, Hyderabad Vs Commissioner of Police, Hyderabad and Another
Andhra Pradesh High Court · AIR 1986 AP 149
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 151
High Courts30 Sept 1985
Andhra Pradesh State Electricity Board, Hyderabad and Another Vs Andhra Pradesh Carbides Limited
Andhra Pradesh High Court · AIR 1986 AP 317
Electricity (Supply) Act, 1948 — Section 78A
High Courts30 Sept 1985
Raj Srinivas and Others Vs Usha K. Pillai and Another
Andhra Pradesh High Court · (1985) 09 AP CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 360, 361
High Courts28 Sept 1985Dismissed
R. Venkateswara Rao Vs P. Vijayalakshmi and Others
Andhra Pradesh High Court · (1987) ACJ 105
Motor Vehicles Act, 1988 — Section 110A, 95
High Courts28 Sept 1985
R. Vendateswara Rao Vs P. Vijaya Lakshmi
Andhra Pradesh High Court · (1987) 62 CompCas 429
Motor Vehicles Act, 1939 — Section 110A
High Courts23 Sept 1985
Koramsetty C. Venkateswarlu Vs Syndicate Bank, Udayagiri and Another
Andhra Pradesh High Court · AIR 1986 AP 290
Banking Regulation Act, 1949 — Section 21AUsurious Loans Act, 1918 — Section 3
High Courts11 Sept 1985
B. Subba Rao Vs Union Of India and Another
Andhra Pradesh High Court · (1988) 15 ECC 117 : (1988) 18 ECR 445 : (1987) 32 ELT 648
Central Excise Rules, 1944 — Rule 173
High Courts04 Sept 1985
N. Haragopal Vs T.T. Devasthanam and Others
Andhra Pradesh High Court · (1985) 3 APLJ 150 : (1986) 2 LLJ 278
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 14, 15, 16Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4, 4(4), 5, 6, 7
High Courts30 Aug 1985
B. Kuppa Naidu Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1985) 08 AP CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438
High Courts28 Aug 1985
Challapalli Sugars Ltd. Vs Union of India and Others
Andhra Pradesh High Court · (1988) ECR 353 : (1988) 35 ELT 626
Central Excise Rules, 1944 — Rule 8(1)
High Courts25 Aug 1985
V.B. Sivalingam Chettiar, Managing Director Abirami Cotton Mills Ltd. Vs State
Andhra Pradesh High Court · (1986) 2 LLJ 104
Payment of Bonus Act, 1965 — Section 1, 2(14), 26, 27(2), 28
High Courts23 Aug 1985
B. Chandrasekhara Raju Vs Deena Dayal Das
Andhra Pradesh High Court · (1985) 08 AP CK 0012
Contempt of Courts Act, 1971 — Section 12(1)
High Courts21 Aug 1985
Liquor Enterprises Vs The Commercial Tax Officer, Circle III, Hyderabad
Andhra Pradesh High Court · (1986) 62 STC 88
Andhra Pradesh General Sales Tax Act, 1957 — Section 15, 15(1), 15(3), 2, 2(1)
High Courts19 Aug 1985
Gulam Mohammed Vs Labour Court, Andhra Pradesh, Hyderabad and Another
Andhra Pradesh High Court · (1986) 1 LLJ 297
High Courts16 Aug 1985
Kothuri Venkata Subba Rao and Others Vs District Registrar of Assurances, Guntur
Andhra Pradesh High Court · AIR 1986 AP 42
Stamp Act, 1899 — Article 20, 46, 2(10)Transfer of Property Act, 1882 — Section 8
High Courts14 Aug 1985
Vijayanagaram Narsimha Rao and Others Vs Ghanshyam Das Tapadia and Others
Andhra Pradesh High Court · (1987) 1 ACC 250