High Courts15 Apr 1985
G. C. Venkateswarlu Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1985) 04 AP CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 397, 6
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1985
169 judgments · page 6 of 9
High Courts12 Apr 1985
B. Suryanarayana and Others Vs The Kolluru Parvathi Co-op Bank Ltd. and Others
Andhra Pradesh High Court · AIR 1986 AP 244
Constitution of India, 1950 — Article 226
High Courts12 Apr 1985
Radha Venkata Rao Vs Prema Malhotra and Another
Andhra Pradesh High Court · (1985) 04 AP CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4), 146, 146(1)Penal Code, 1860 (IPC) — Section 427, 430
High Courts12 Apr 1985
Mrs. Radha Venkata Rao Vs Mrs. Prema Malhotra and Another
Andhra Pradesh High Court · (1985) CriLJ 1894
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397, 435, 482Penal Code, 1860 (IPC) — Section 427, 430
High Courts10 Apr 1985
Sri Lakshmi Dry Fish Traders and Vs State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1986 AP 330
Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 2, 3(3), 7(1)
High Courts09 Apr 1985
P.A. Rami Reddy Vs The Tahsildar, Banganapalle
Andhra Pradesh High Court · (1985) 2 ALT 119
Criminal Procedure Code, 1973 (CrPC) — Section 24, 468, 468(1), 469, 470(3)
High Courts09 Apr 1985
Avanthi Explosives P. Ltd. Vs Principal Subordinate Judge, Tirupathi and Another
Andhra Pradesh High Court · (1987) 62 CompCas 301
Civil Procedure Code, 1908 (CPC) — Section 9Companies Act, 1956 — Section 10, 107, 155, 163(6), 2(11)
High Courts05 Apr 1985Allowed
Katakam Lakshminarayana and Another Vs J. Munnaswamy and Others
Andhra Pradesh High Court · (1985) 04 AP CK 0032
Motor Vehicles Act, 1939 — Section 110(1), 110A, 110A(1)
High Courts05 Apr 1985
Andhra Pradesh State Electricity Board, Hyderabad and Another Vs The Andhra Pradesh Carbides Ltd. and Others
Andhra Pradesh High Court · AIR 1985 AP 283
Electricity (Supply) Act, 1948 — Section 46, 78
High Courts05 Apr 1985
Kavuri Sudesthamma and Others Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1985) 04 AP CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 432, 432(2), 432(5), 482
High Courts05 Apr 1985
Smt. Kavuri Sudesthamma and Others Vs State of A.P. and Others
Andhra Pradesh High Court · (1985) CriLJ 1890
Criminal Procedure Code, 1973 (CrPC) — Section 432, 482Penal Code, 1860 (IPC) — Section 302
High Courts03 Apr 1985
Nava Bharat Ferro Alloys Limited Vs Andhra Pradesh State Electricity Board, Hyderabad
Andhra Pradesh High Court · AIR 1985 AP 299
Constitution of India, 1950 — Article 14, 226Electricity (Supply) Act, 1948 — Section 16, 16(5), 16(6), 49, 78AEvidence Act, 1872 — Section 115
High Courts02 Apr 1985Dismissed
In Re: Union Bank of India
Andhra Pradesh High Court · (1985) 04 AP CK 0030
Limitation Act, 1963 — Article 37
High Courts02 Apr 1985
Kothamasu Ramakoteswara Rao Vs The State
Andhra Pradesh High Court · (1985) 04 AP CK 0012
Penal Code, 1860 (IPC) — Section 299, 302, 304, 307
High Courts28 Mar 1985Allowed
A.P.S.R.T. Corporation Vs Jonnalagadda Venkatarama Sharma
Andhra Pradesh High Court · (1985) 03 AP CK 0012
High Courts25 Mar 1985
Devireddy Venkatasubbareddy and Another Vs District Collector, Nellore and Another
Andhra Pradesh High Court · AIR 1986 AP 124
Land Acquisition (Amendment) Act, 1984 — Section 17(2), 17(4), 17(5)Land Acquisition Act, 1894 — Section 4(1)
High Courts25 Mar 1985
P. Rami Reddy Vs P. Sundara Rama Reddy and Others
Andhra Pradesh High Court · AIR 1986 AP 29
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72
High Courts21 Mar 1985
Namala Pitchaiah and Others Vs District Collector, Guntur and Others
Andhra Pradesh High Court · AIR 1986 AP 60 : (1986) 1 AnWR 246
Land Acquisition Act, 1894 — Section 5
High Courts21 Mar 1985
United India Fire and General Insurance Co. Ltd. Vs Pelaniappa Transport Carriers and Another
Andhra Pradesh High Court · AIR 1986 AP 32
Carriers Act, 1865 — Section 8Partnership Act, 1932 — Section 69(2)Transfer of Property Act, 1882 — Section 130, 6
High Courts19 Mar 1985
Zdzizlaw Skakuz Vs Commissioner of Income Tax Bujniewicx Zenon Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1986) 50 CTR 39 : (1986) 158 ITR 420
Income Tax Act, 1961 — Section 10(14), 154(1), 16, 17, 2(24)