High Courts26 Dec 1986
The Andhra Pradesh Steel Wool Industries Cooperative Society Ltd. Vs Labour Court and Another
Andhra Pradesh High Court · (1987) 2 LLJ 66
Industrial Disputes Act, 1947 — Section 10, 10(1), 11A, 12, 15
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1986
139 judgments · page 1 of 7
High Courts26 Dec 1986
Andhra Pradesh Steel Wool Industries Co-operative Society Limited Vs Labour Court, Hyderabad and Another
Andhra Pradesh High Court · AIR 1987 AP 182 : (1987) 1 APLJ 463
Andhra Pradesh Shops and Establishments Act, 1966 — Section 40, 41Constitution of India, 1950 — Article 254(2)Industrial Disputes Act, 1947 — Section 10, 15, 2A
High Courts24 Dec 1986Dismissed
Mudda Anasuyamma Vs Bangara Balaramachandra Rao
Andhra Pradesh High Court · (1986) 12 AP CK 0025
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54(1A)
High Courts24 Dec 1986Dismissed
United India Insurance Co. Ltd. Vs Katukuri Raghavareddy and Others
Andhra Pradesh High Court · (1989) ACJ 448 : AIR 1989 AP 33
Civil Procedure Code, 1908 (CPC) — Section 115Motor Vehicles Act, 1939 — Section 110
High Courts24 Dec 1986Allowed
G. Dharma Rao Vs Commission of Excise and Others
Andhra Pradesh High Court · (1986) 12 AP CK 0008
Civil Procedure Code, 1908 (CPC) — Section 35Constitution of India, 1950 — Article 226Supreme Court of Judicature (Consolidation) Act, 1925 — Section 3(2), 50(1)
High Courts24 Dec 1986
Sheela Vs Jeevanlal
Andhra Pradesh High Court · AIR 1988 AP 275
Guardians and Wards Act, 1890 — Section 17, 25Hindu Minority and Guardianship Act, 1956 — Section 13, 6
High Courts24 Dec 1986
Mutyala Venkata Satyavathi Vs Balaguri Tirumurthulu and Others
Andhra Pradesh High Court · (1988) 1 ACC 84
Penal Code, 1860 (IPC) — Section 338
High Courts23 Dec 1986
The Special Deputy Collector, Srisailam Project (L.A.), Atmakur Vs B. Venkata Seshamma
Andhra Pradesh High Court · AIR 1987 AP 136 : (1987) 1 APLJ 297
Land Acquisition (Amendment) Act, 1984 — Section 30Land Acquisition Act, 1894 — Section 23(1A)
High Courts22 Dec 1986Dismissed
Singareni Collieries Company Ltd. Vs Commissioner for Workmen''s Compensation and Another
Andhra Pradesh High Court · (1986) 12 AP CK 0018
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1939 — Section 110DTrade Marks Act, 1940 — Section 76
High Courts19 Dec 1986
Andhra Pradesh State Road Transport Corporation Vs Narasayya and Others
Andhra Pradesh High Court · (1987) 2 LLJ 83
Workmens Compensation Act, 1923 — Section 1A, 2, 4
High Courts19 Dec 1986
Balaji General Stores Vs Deputy Commissioner of Commercial Taxes, Vijayawada
Andhra Pradesh High Court · (1987) 65 STC 108
Andhra Pradesh General Sales Tax Act, 1957 — Section 5(2)Central Sales Tax Act, 1956 — Section 14
High Courts19 Dec 1986
The Andhra Pradesh State Road Transport Corporation Vs Narasavva and Others
Andhra Pradesh High Court · (1987) ACJ 419 : AIR 1987 AP 127
Motor Vehicles Act, 1939 — Section 110Workmens Compensation Act, 1923 — Section 4
High Courts19 Dec 1986
State of Andhra Pradesh and Others Vs Sri Ambuja Petro Chemicals Ltd.
Andhra Pradesh High Court · (1987) 67 STC 399
Constitution of India, 1950 — Article 14
High Courts19 Dec 1986
Andhra Pradesh State Road Transport Corporation Vs Ch. Narasavva and Others
Andhra Pradesh High Court · (1987) 2 ACC 115
Employees Compensation Act, 1923 — Section 4Fatal Accidents Act, 1855 — Section 1A, 2, 4
High Courts18 Dec 1986
Dr. Mir Masood Ali Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1988) 169 ITR 521
Income Tax Act, 1961 — Section 52(2)
High Courts16 Dec 1986
K. Subba Reddy Vs Andhra Pradesh State Financial Corporation and Others
Andhra Pradesh High Court · AIR 1987 AP 119 : (1987) 1 APLJ 226
State Financial Corporations Act, 1951 — Section 29, 31
High Courts15 Dec 1986
N. Kumara Rao Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1988) 68 CTR 127 : (1988) 169 ITR 128 : (1987) 35 TAXMAN 142
Income Tax Act, 1961 — Section 27, 64, 64(1)
High Courts11 Dec 1986
Public Prosecutor, High Court of Andhra Pradesh, Hyderabad Vs Pabba Anjaiah
Andhra Pradesh High Court · (1986) 12 AP CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 173
High Courts11 Dec 1986
M. Sidda Lingama Naidu Vs Licensing Officer-cum-Asst. Secretary, R.T.A., Chittoor
Andhra Pradesh High Court · AIR 1987 AP 154 : (1987) 1 APLJ 450
Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 392Motor Vehicles Act, 1939 — Section 2(29), 2(3), 51(2)
High Courts08 Dec 1986
N. Narasimhalu and Others Vs Commissioner of Industries, Andhra Pradesh and Another
Andhra Pradesh High Court · (1987) 2 LLJ 482
Industrial Disputes Act, 1947 — Section 25F, 25FFF, 25FFF(1)