High Courts01 Oct 1987
Owners of Ship Tiong Yung Vs Shaw Wallace and Co. Ltd. and Another
Andhra Pradesh High Court · AIR 1988 AP 331
Andhra State Act, 1953 — Section 30Income Tax Act, 1961 — Section 172(3), 172(6)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1987
337 judgments · page 5 of 17
High Courts25 Sept 1987
K. Marari Vs Muppala Ranganayakamma
Andhra Pradesh High Court · (1987) 09 AP CK 0011
Bankers Books Evidence Act, 1891 — Section 4Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 226, 246(2), 254
High Courts25 Sept 1987
Anand Commercial Agencies Vs Commercial Tax Officer, VI Circle, Hyderabad and Others
Andhra Pradesh High Court · (1988) 71 STC 45
Andhra Pradesh General Sales Tax Act, 1957 — Section 2(1), 3, 5Constitution of India, 1950 — Article 14, 301, 302, 303, 304
High Courts24 Sept 1987
Vidya Bai and Another Vs Shankerlal and Another
Andhra Pradesh High Court · AIR 1988 AP 184
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3), 2
High Courts24 Sept 1987
Universal Radiators Ltd. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1989) 73 STC 120
High Courts24 Sept 1987
Sada and Vs The Tahsildar, Utnoor, Adilabad District and Another,
Andhra Pradesh High Court · AIR 1988 AP 77
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 32, 32(7), 34, 35, 37Constitution of India, 1950 — Article 14, 31ALimitation Act, 1963 — Article 65
High Courts23 Sept 1987Dismissed
Andhra Pradesh State Road Trans. Corporation Vs G. Ramanaiah
Andhra Pradesh High Court · (1987) 09 AP CK 0001
Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 533
High Courts22 Sept 1987
Hyderabad Engineering Industries Vs Chief Controller of Imports and Exports, New Delhi and Others
Andhra Pradesh High Court · (1989) 19 ECC 17 : (1987) 32 ELT 620
Import And Export Policy 1976-77 — Section 2
High Courts22 Sept 1987Dismissed
Pulibandla Venkata Subbanna and Others Vs Devasani Chinna Panayya and Another
Andhra Pradesh High Court · AIR 1989 AP 34
Specific Relief Act, 1963 — Section 33Transfer of Property Act, 1882 — Section 13, 14, 16, 20
High Courts21 Sept 1987
The India Fruits Private Limited Vs Commercial Tax Officer II, Rajahmundry
Andhra Pradesh High Court · (1988) 68 STC 114
Andhra Pradesh General Sales Tax Act, 1957 — Section 5, 5(2), 5A, 5B, 6Central Sales Tax Act, 1956 — Section 8(2A)
High Courts16 Sept 1987
Vungarala Yedukondalu Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1987) 2 APLJ 470 : (1988) CriLJ 1538
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 498A
High Courts15 Sept 1987
Sree Satyanarayana Spinning Mills Ltd. Vs Commercial Tax Officer, Tanuku Circle, Tanuku Foods Fats and Fertilizers Ltd. Vs Commercial Tax Officer, Tadepalligudem
Andhra Pradesh High Court · (1988) 68 STC 95
Andhra Pradesh General Sales Tax Act, 1957 — Section 5, 5A, 6, 6A, 6BCentral Sales Tax Act, 1956 — Section 6(1A), 8, 8(2A)
High Courts15 Sept 1987
Dhulipalla Veeraiah Choudary Vs Kurra Veeraiah and Another
Andhra Pradesh High Court · (1987) 2 APLJ 426
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 165, 200, 482, 91Evidence Act, 1872 — Section 123, 124, 139, 73
High Courts10 Sept 1987Allowed
J. Rama Murthy and Others Vs Srinivas Corporation General Merchants and Commission Agents and Others
Andhra Pradesh High Court · AIR 1989 AP 58
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58(2), Order 21 Rule 58(4), Order 38 Rule 10, Order 38 Rule 11
High Courts10 Sept 1987
A.T.V.S. Prasad Vs United India Insurance Co. Ltd.
Andhra Pradesh High Court · (1989) 1 ACC 151 : (1988) ACJ 899
Penal Code, 1860 (IPC) — Section 304A
High Courts08 Sept 1987
Andhra Cement Co. Ltd. Vs Regional Provident Fund Commissioner, Hyderabad and Another
Andhra Pradesh High Court · (1988) 2 LLJ 453
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 16, 16(1), 2AIndustrial Disputes Act, 1947 — Section 25E, 25F, 25FF, 25FFF, 25G
High Courts07 Sept 1987
Parnam Balaji and Another Vs Bathina Venkatramayya and Another
Andhra Pradesh High Court · AIR 1988 AP 250 : (1988) 1 APLJ 112
Hindu Minority and Guardianship Act, 1956 — Section 12, 9Limitation Act, 1963 — Article 54Transfer of Property Act, 1882 — Section 53, 54
High Courts07 Sept 1987Allowed
Bharatam Kamaladevi Vs Balijepalli
Andhra Pradesh High Court · (1987) 09 AP CK 0002
Succession Act, 1925 — Section 238
High Courts02 Sept 1987
Chandramma and Another Vs State Bank of Hyderabad and Another
Andhra Pradesh High Court · AIR 1988 AP 289 : (1990) 68 CompCas 554
Banking Regulation Act, 1949 — Section 45ZA, 45ZB
High Courts02 Sept 1987
Mcdowell and Co. Limited Vs Commercial Tax Officer
Andhra Pradesh High Court · (1988) 68 STC 124
Andhra Pradesh General Sales Tax (Amendment) Act, 1985 — Section 24, 4