High Courts28 Dec 1989
Kodali Nagaiah Vs Sri Arani Kaniappa Maistry Choultry
Andhra Pradesh High Court · (1990) 1 APLJ 245 : (1990) 2 LLJ 537
Andhra Pradesh Shops and Establishments Act, 1966 — Section 2(10), 41
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1989
263 judgments · page 1 of 14
High Courts28 Dec 1989
Oriental Fire and General Insurance Co. Ltd. Vs M. Bhanumathi and others
Andhra Pradesh High Court · (1990) ACJ 1043 : AIR 1990 AP 370 : (1990) 1 APLJ 415
Motor Vehicles Act, 1939 — Section 2(8), 42, 68, 94(1), 95(1)
High Courts28 Dec 1989Dismissed
Raj Kumar Hotel and Bar Vs Labour Court and Others
Andhra Pradesh High Court · (1995) 3 LLJ 331
Andhra Pradesh Shops and Establishments Act, 1988 — Section 48(3)
High Courts26 Dec 1989
Hyderabad Abrasives and Minerals, Hyderabad Vs The Govt. of A.P. Forest Department, Hyderabad and another
Andhra Pradesh High Court · AIR 1990 AP 257 : (1990) 1 APLJ 177
Andhra Pradesh Forest Act, 1967 — Section 10, 12, 15, 19, 20Forest (Conservation) Act, 1980 — Section 2
High Courts21 Dec 1989
Andhra Pradesh State Road Trans. Corpn. by its Managing Director and Another Vs Poluri Musali Naidu and Another
Andhra Pradesh High Court · (1990) ACJ 493
High Courts21 Dec 1989
A.P.S.R.T.C. Vs Paluri Meesalinaidu and Another
Andhra Pradesh High Court · (1990) 2 ACC 417
High Courts20 Dec 1989
Mrs. Shaheen Begum and others Vs The Commissioner of Land Revenue and Urban Land Ceilings, Govt. of A.P., Hyderabad and another
Andhra Pradesh High Court · AIR 1991 AP 84
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 4(9), 6(1), 9
High Courts20 Dec 1989Allowed
K. Easwaramma Vs Shaik Khader Mohiddin and Others
Andhra Pradesh High Court · (1990) ACJ 569
Motor Vehicles Act, 1939 — Section 95(1)
High Courts19 Dec 1989Dismissed
Gandham Nagesh Vs Pokala Nageswara Rao and Others
Andhra Pradesh High Court · (1990) ACJ 257
Motor Vehicles Act, 1939 — Section 96(2)(c), 96(5)
High Courts15 Dec 1989
Rashtriya Ispat Nigam Ltd. Vs Commercial Tax Officer, Company Circle, Visakhapatnam
Andhra Pradesh High Court · (1990) 77 STC 182
Andhra Pradesh General Sales Tax Act, 1957 — Section 15, 5E
High Courts14 Dec 1989
Shail Mehboob Ali Vs The Commissioner of Police, Hyderabad and Secunderabad and Others
Andhra Pradesh High Court · (1992) 2 ALT 158 : (1991) CriLJ 1
Criminal Procedure Code, 1973 (CrPC) — Section 106, 107, 108, 110(1)Penal Code, 1860 (IPC) — Section 489A, 489B, 489C, 489D
High Courts13 Dec 1989
V.K. Steel Industries Pvt. Ltd. Vs Assistant Commissioner of Income Tax and Others
Andhra Pradesh High Court · (1991) 187 ITR 403
Income Tax Act, 1961 — Section 127
High Courts12 Dec 1989Allowed
United India Insurance Co. Ltd. Vs Alapati Venkata Subba Rao and Another
Andhra Pradesh High Court · (1991) ACJ 206
Motor Vehicles Act, 1939 — Section 95(2)(b)(i)
High Courts12 Dec 1989
M.R. Babu Rao Vs Sri Jaya Investments (P) Ltd. (In Liquidation)
Andhra Pradesh High Court · (1997) 1 CompLJ 416
Companies Act, 1956 — Section 457(1), 457(2), 457(3), 460, 460(2)
High Courts11 Dec 1989
Manchukonda Jewellery House and Others Vs Commissioner of Commercial Taxes, Andhra Pradesh, Hyderabad and Others
Andhra Pradesh High Court · (1991) 80 STC 195
Andhra Pradesh General Sales Tax Act, 1957 — Section 6A
High Courts08 Dec 1989
Shakti Engineering Company Vs Commercial Tax Officer, Company Circle, Vijayawada and Another
Andhra Pradesh High Court · (1990) 78 STC 421
High Courts06 Dec 1989
B. Ramesh Vs University of Health Sciences, Vijayawada and others
Andhra Pradesh High Court · AIR 1991 AP 1
Constitution of India, 1950 — Article 14, 16, 35, 368, 371State of Andhra Pradesh Parliament enacted Public Employment (Requirement as to Residence) Act, 1957 — Section 3
High Courts05 Dec 1989Allowed
Bhoomaiah and Others Vs The District Collector and Others
Andhra Pradesh High Court · (1992) 1 ALT 641 : (1990) 1 APLJ 82
Andhra Pradesh Watans (Abolition) Act, 1978 — Section 2Constitution of India, 1950 — Article 226
High Courts05 Dec 1989
Atmuri Mahalakshmi and others Vs Jagadeesh Traders
Andhra Pradesh High Court · AIR 1990 AP 288 : (1990) 1 APLJ 354
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151Partnership Act, 1932 — Section 69(1), 69(2)
High Courts29 Nov 1989
Anwar Ali Vs Commissioner of Income Tax and Another
Andhra Pradesh High Court · (1992) 196 ITR 354
Income Tax Act, 1961 — Section 139, 139(8), 148, 271, 271(1)Wealth Tax Act, 1957 — Section 14(2), 17, 18(1), 18(2A)