High Courts07 Jul 1987
Union of India (UOI) Vs Bhimeswara Reddy and Others
Andhra Pradesh High Court · (1988) 2 ACC 580 : (1988) ACJ 660
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1987
337 judgments · page 9 of 17
High Courts07 Jul 1987
Union of India (UOI) Vs V. Bhimeswara Reddi and Others
Andhra Pradesh High Court · AIR 1989 AP 49
Motor Vehicles Act, 1939 — Section 110, 110A
High Courts02 Jul 1987
Mirza Muzamdar Hussain Vs Dodla Bhaskara Reddy and Others
Andhra Pradesh High Court · AIR 1988 AP 13
Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 5(2)
High Courts30 Jun 1987
Government of India Vs Savitru and Company
Andhra Pradesh High Court · (1988) 35 ELT 33
Customs Act, 1962 — Section 128A(2)
High Courts26 Jun 1987
Janga Jagga Reddy and Another Vs Janga Radhamma
Andhra Pradesh High Court · (1988) 2 ACC 218 : (1988) ACJ 650 : (1988) 1 APLJ 357
Employees Compensation Act, 1923 — Section 3
High Courts26 Jun 1987
Hindustan Zinc Workers Union and Another Vs Management of Agnigundala Lead Project, Hindustan Zinc Ltd. and Others
Andhra Pradesh High Court · (1988) 1 LLJ 207
Industrial Disputes Act, 1947 — Section 12(4), 2, 29, 32
High Courts23 Jun 1987Dismissed
M. Ranga Reddy Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1989 AP 81
Constitution of India, 1950 — Article 133, 14, 19, 19(1), 226
High Courts23 Jun 1987
Triveedhi Peerayya Vs Executive Engineer, Dam Division N.S. Dam Vijayapuri North and Another
Andhra Pradesh High Court · (1988) 2 ACC 443 : (1988) ACJ 572 : (1988) 1 APLJ 585
Employees Compensation Act, 1923 — Section 12
High Courts18 Jun 1987
Adarsh Foundries and Others Vs Commissioner of Commercial Taxes, Andhra Pradesh, Hyderabad and Others
Andhra Pradesh High Court · (1988) 70 STC 151
Andhra Pradesh General Sales Tax Act, 1957 — Section 23(1), 42(2), 5(1)
High Courts17 Jun 1987
K. Anand Vs Convenor, Engineering, Agricultural Medical Common Entrance Test, 1986, Hyderabad and Another
Andhra Pradesh High Court · AIR 1988 AP 9
Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 3
High Courts15 Jun 1987
Somavarapu Venkateswara Reddy and Another Vs The Collector (Co-operation), Nellore and Others
Andhra Pradesh High Court · AIR 1988 AP 66
High Courts15 Jun 1987Dismissed
Andhra Pradesh Paper Mills Ltd. Vs Union of India and Others
Andhra Pradesh High Court · (1988) ACJ 533
Penal Code, 1860 (IPC) — Section 141, 146Railways Act, 1890 — Section 73, 78
High Courts12 Jun 1987
P. Subba Raju and Company Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1989) 72 STC 317
Andhra Pradesh General Sales Tax Act, 1957 — Section 5(1), 5(2), 6
High Courts11 Jun 1987
State of Andhra Pradesh Vs Hindustan Shipyard Limited and Others
Andhra Pradesh High Court · (1988) 68 STC 220
Constitution of India, 1950 — Article 14
High Courts10 Jun 1987Dismissed
M. Rajender Reddy Vs Osmania University and Another
Andhra Pradesh High Court · (1991) 2 ALT 179
Constitution of India, 1950 — Article 14, 226
High Courts10 Jun 1987
B.S.V. Hanumantha Rao and Another Vs Deputy Registrar of Trade Unions and Deputy Commissioner of Labour and Others
Andhra Pradesh High Court · (1988) 1 LLJ 83
Constitution of India, 1950 — Article 226Trade Unions Act, 1926 — Section 22, 6
High Courts08 Jun 1987
Jangala Haranadha Babu Vs The Assistant Collector of Central Excise, Vijayawada and Others
Andhra Pradesh High Court · AIR 1988 AP 278 : (1988) 15 ECC 87 : (1987) 12 ECR 1080 : (1987) 32 ELT 314
Gold (Control) Act, 1968 — Section 71(1), 74, 75
High Courts05 Jun 1987
Commissioner of Income Tax Vs Jyothi Pictures
Andhra Pradesh High Court · (1987) 169 ITR 412
Income Tax Act, 1961 — Section 119, 260, 37(1)
High Courts01 Jun 1987
H. Pattabbirami Reddy and Others Vs Secretary to Government, Transport and R and B Department, Hyderabad and Others
Andhra Pradesh High Court · AIR 1988 AP 129
General Clauses Act, 1897 — Section 14Motor Vehicles Act, 1939 — Section 68C, 68D
High Courts24 Apr 1987Dismissed
Life Insurance Corporation of India Vs Vegesina Bharathi
Andhra Pradesh High Court · AIR 1989 AP 39
Insurance Act, 1938 — Section 45, 50