High Courts23 Mar 1989
S.A.P. Fernando Vs Rainbow Sea Foods (Pvt.) Ltd. and Others
Andhra Pradesh High Court · (1991) 70 CompCas 181
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1989
263 judgments · page 10 of 14
High Courts23 Mar 1989
S. Kanyalal Vs Union of India and others
Andhra Pradesh High Court · AIR 1990 AP 1
Arbitration Act, 1940 — Section 24, 30, 34, 43Constitution of India, 1950 — Article 226Telegraph Act, 1885 — Section 5, 7
High Courts21 Mar 1989Allowed
N. Lakshmi Vs K. Raghava Reddy and Others
Andhra Pradesh High Court · (1989) 03 AP CK 0026
Civil Procedure Code, 1908 (CPC) — Section 44A, 47, 50, 50(1), 50(3)
High Courts15 Mar 1989
P. Ram Reddy Vs State of Andhra Pradesh and another
Andhra Pradesh High Court · AIR 1990 AP 76
Civil Procedure Code, 1908 (CPC) — Section 34Evidence Act, 1872 — Section 115Interest Act, 1839 — Section 1
High Courts15 Mar 1989Dismissed
R. Venkatappa Naidu and Another Vs Thammivevi Sugunamma and Others
Andhra Pradesh High Court · (1990) ACJ 1080
Evidence Act, 1872 — Section 18Penal Code, 1860 (IPC) — Section 304ARegistration Act, 1908 — Section 17
High Courts14 Mar 1989
D.K. Savitramma Vs Anantapur District Co-operative Central Bank and Another
Andhra Pradesh High Court · (1991) 2 LLJ 350
Industrial Disputes Act, 1947 — Section 33C(2)Payment of Gratuity Act, 1972 — Section 4(6)
High Courts14 Mar 1989
Andhra Bank, Hyderabad Vs Central Industrial Tribunal, Hyderabad
Andhra Pradesh High Court · (1991) 62 FLR 223 : (1991) 2 LLJ 608
Industrial Disputes Act, 1947 — Section 10(1)
High Courts09 Mar 1989
New India Assurance Co. Ltd. Vs Pamula Bala Prabhavathamma and Another
Andhra Pradesh High Court · (1991) 1 ACC 144 : (1990) ACJ 547
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 95
High Courts09 Mar 1989Allowed
E.I.D. Parry (India) Ltd. and Others Vs Nomaan Jameels and Others
Andhra Pradesh High Court · (1995) 3 LLJ 622
Andhra Pradesh Shops and Establishments Act, 1988 — Section 40, 41, 41(2), 41(3)Andhra Pradesh Shops and Establishments Rules, 1968 — Rule 20(3)
High Courts09 Mar 1989
New India Assiramce Co. Ltd., Ananthapur Vs P.Bala Prabharatmma and others
Andhra Pradesh High Court · AIR 1990 AP 144
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1939 — Section 110, 95(2)Motor Vehicles Act, 1988 — Section 95
High Courts09 Mar 1989
New India Assurance Co. Ltd. Vs Pamula Bala Prabhavatamma and Others
Andhra Pradesh High Court · (1990) ACJ 547 : (1990) 2 AnWR 169 : (1991) 72 CompCas 206
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts07 Mar 1989Dismissed
Ramakrishna Dish Antenna System Vs The Deputy Superintendent of Police, Markapur and Others
Andhra Pradesh High Court · AIR 1989 AP 295
Commercial Broadcast Receiver Licensing (Dealers) Rules, 1965 — Rule 1, 2, 3Constitution of India, 1950 — Article 226Copyright Act, 1957 — Section 37
High Courts07 Mar 1989
A. Sanyasi Rao and Another Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1989) 77 CTR 40 : (1989) 178 ITR 31
Constitution of India, 1950 — Article 14, 19(1)Income Tax Act, 1961 — Section 115A, 119, 138, 143, 2(24)
High Courts06 Mar 1989
Income Tax Officer Vs Abdul Razack and Others
Andhra Pradesh High Court · (1990) 181 ITR 414
Income Tax Act, 1961 — Section 116, 132, 132(1), 132(11), 132(12)
High Courts03 Mar 1989
Nilagiri Tea Emporium, Mozamjahi Market, Hyderabad Vs Government of India and Others
Andhra Pradesh High Court · (1989) 1 APLJ 538 : (1990) CriLJ 155
Constitution of India, 1950 — Article 133, 14, 19(1), 19(5), 19(6)Prevention of Food Adulteration Act, 1954 — Section 23
High Courts01 Mar 1989
S. Prabhakar Rao Vs Bank of Baroda, Baroda and Others
Andhra Pradesh High Court · (1990) 2 LLJ 224
High Courts28 Feb 1989
Nerati Pichamma and Another Vs Pasumala Arogiya and Others
Andhra Pradesh High Court · (1991) 2 ACC 197
Motor Vehicles Act, 1939 — Section 5, 59
High Courts28 Feb 1989Allowed
A.P.S.R.T.C. Vs Nellajerla Jayalakshmi and Others
Andhra Pradesh High Court · (1989) 02 AP CK 0002
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Easements Act, 1882 — Section 52, 62Transfer of Property Act, 1882 — Section 105, 106
High Courts24 Feb 1989
Kum. M. Anuradha, Adv. Vs Sri. Venkateswara University, Triupati
Andhra Pradesh High Court · AIR 1990 AP 122
Constitution of India, 1950 — Article 14
High Courts23 Feb 1989
Maduri Satyanarayana Vs Singamsetti Veerabhadraswamy
Andhra Pradesh High Court · AIR 1990 AP 169
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 106, 116