High Courts07 Oct 1988
Satyanarayana Vs Dock Labour Board, Visakhapatnam and Another
Andhra Pradesh High Court · (1989) 1 LLJ 573
Project and Equipment Corporation of India Limited Employees (Conduct, Discipline and Appeal) Rules, 1975 — Rule 4(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1988
272 judgments · page 2 of 14
High Courts06 Oct 1988
Y. Veeraiah Vs Margadarsi Chit Fund Pvt. Ltd.
Andhra Pradesh High Court · (1990) 68 CompCas 484
Negotiable Instruments Act, 1881 (NI) — Section 4, 5, 6Stamp Act, 1899 — Section 2(22)
High Courts30 Sept 1988
Government of Andhra Pradesh and Another Vs Bhadrachalam Paper Boards Ltd. and Others
Andhra Pradesh High Court · (1991) 1 LLJ 115
Contract Labour (Regulation and Abolition) Act, 1970 — Section 1(4), 10, 3, 4Factories Act, 1948 — Section 119, 46
High Courts29 Sept 1988
Vishal Beer and Wines Vs Commercial Tax Officer, Tirupathi and Another
Andhra Pradesh High Court · (1989) 74 STC 375
Andhra Pradesh General Sales Tax Act, 1957 — Section 30Constitution of India, 1950 — Article 132, 137, 226, 32
High Courts28 Sept 1988
Bhadrachalam Paperboards Limited and Another Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1989) 75 STC 262
Andhra Pradesh General Sales Tax Act, 1957 — Section 5(2), 6Contract Act, 1872 — Section 72
High Courts26 Sept 1988
R.P.S. Junior College, Mydukur and Others Vs R. Vaidyanatha Iyer
Andhra Pradesh High Court · AIR 1989 AP 96
Andhra Pradesh Education Act, 1982 — Section 2, 21, 3, 4, 42Andhra Pradesh Gram Panchayats Act, 1964 — Section 2(15)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 35
High Courts21 Sept 1988
Suresh Chand Sri Gopal Vs The Union of India
Andhra Pradesh High Court · (1989) 72 STC 241
Andhra Pradesh General Sales Tax Act, 1957 — Section 3, 4(1), 4(2), 4(3), 5Andhra Pradesh Gram Panchayats Act, 1964 — Section 79(2)Andhra Pradesh Municipalities Act, 1965 — Section 389
High Courts21 Sept 1988Dismissed
Thanda Suraiah Vs Thanda Sharada and Another
Andhra Pradesh High Court · (1988) 09 AP CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 50
High Courts20 Sept 1988
Indian Airlines Vs A. Philips
Andhra Pradesh High Court · (1989) 2 LLJ 86
Industrial Disputes Act, 1947 — Section 10(2A)(1)
High Courts19 Sept 1988Allowed
Nadendla Bhaskara Rao Vs Government of Andhra Pradesh, Hyderabad and Others
Andhra Pradesh High Court · AIR 1989 AP 264
Commissions of Inquiry Act, 1952 — Section 3, 3(1)Constitution of India, 1950 — Article 14, 226
High Courts19 Sept 1988
Zipper Association of India Vs Government of India
Andhra Pradesh High Court · (1992) 40 ECC 136 : (1989) 44 ELT 18
Constitution of India, 1950 — Article 14, 19(1), 21Customs Act, 1962 — Section 11
High Courts16 Sept 1988Dismissed
Globe Transport Corporation Vs National Insurance Co. Ltd. and Another
Andhra Pradesh High Court · (1990) ACJ 310
Carriers Act, 1865 — Section 10, 3, 8, 9Contract Act, 1872 — Section 151, 152, 23Sales of Goods Act, 1930 — Section 19
High Courts12 Sept 1988Dismissed
Divisional Manager, A.P. Forest Development Corporation Ltd. Vs Assistant Labour Officer and Another
Andhra Pradesh High Court · (1999) 3 LLJ 416
High Courts09 Sept 1988
B. Chandra Manikyamma, Vs B. Sudarsana Rao Alias Saleem Mohammed and Others
Andhra Pradesh High Court · (1988) 2 APLJ 252 : (1988) CriLJ 1849
Criminal Procedure Code, 1973 (CrPC) — Section 125, 25, 313, 342Evidence Act, 1872 — Section 17, 21, 50Hindu Marriage Act, 1955 — Section 11, 13, 17, 25, 5
High Courts09 Sept 1988
B. Chandra Manikyamma Vs B. Sudarsana Rao alias Saleem Mohammed and Others
Andhra Pradesh High Court · (1988) 2 APLJ 252 : (1988) CriLJ 1849 : (1989) 1 RCR(Criminal) 201
Criminal Procedure Code, 1973 (CrPC) — Section 125, 313, 342Evidence Act, 1872 — Section 17, 21, 50Penal Code, 1860 (IPC) — Section 107, 109, 494, 495
High Courts08 Sept 1988Dismissed
S.N.A. Nazareth Vs The Bar Council of the State of Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1989 AP 200
Advocates Act, 1961 — Section 17, 17(1), 29, 3, 3(1)Bar Councils Act, 1926 — Section 8
High Courts05 Sept 1988
Controller of Estate Duty Vs Abbas Yar Jung and Others
Andhra Pradesh High Court · (1989) 175 ITR 447
High Courts05 Sept 1988
A.P. Dairy Development Cooperation Federation Vs K. Ramulu and Others
Andhra Pradesh High Court · (1989) 1 APLJ 45 : (1989) 2 LLJ 312
Constitution of India, 1950 — Article 226, 32, 41, 42Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 12, 14, 15, 2
High Courts30 Aug 1988Allowed
Koyana Suryanarayana Reddy Vs C. Chellayyamma
Andhra Pradesh High Court · AIR 1989 AP 276
Contract Act, 1872 — Section 55, 64Specific Relief Act, 1963 — Section 9
High Courts29 Aug 1988
G.M.N.V. Prasada Rao Vs The Managing Director, Andhra Pradesh State Road Transport Corporation, Hyderabad and Others
Andhra Pradesh High Court · (1989) 2 LLJ 90
Constitution of India, 1950 — Article 102, 191, 326Road Transport Corporations Act, 1950 — Section 44, 45