High Courts27 Jan 1989
M/s/ Economic Roadways Corporation and another Vs K.S. Murali and others
Andhra Pradesh High Court · AIR 1991 AP 103
Motor Vehicles Act, 1939 — Section 108, 110, 2, 92, 95
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1989
263 judgments · page 13 of 14
High Courts27 Jan 1989Allowed
M. Janga Reddy Vs Shaik Mahboob and Others
Andhra Pradesh High Court · (1989) ACJ 1016
Motor Vehicles Act, 1939 — Section 110A, 95(2)
High Courts25 Jan 1989Dismissed
New India Assurance Co. Ltd. Vs Ansuya and Others
Andhra Pradesh High Court · (1989) 01 AP CK 0031
Central Motor Vehicles Rules, 1989 — Rule 302, 500Motor Vehicles Act, 1939 — Section 2(1), 2(18), 2(30), 2(32), 2(8)
High Courts25 Jan 1989
State of Andhra Pradesh Vs Sharma Traders
Andhra Pradesh High Court · (1989) 73 STC 193
Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12(7)Central Sales Tax Act, 1956 — Section 20(2), 6(2)
High Courts25 Jan 1989
Bismillah and Co. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1989) 73 STC 135
Andhra Pradesh General Sales Tax Act, 1957 — Section 38Central Sales Tax Act, 1956 — Section 5(1), 5(3)
High Courts25 Jan 1989Allowed
G. Yadagiri Reddy and Others Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1991) 3 ALT 69
Andhra Pradesh Slum Improvement (Acquisition of Land) (Amendment) Act, 1981 — Section 3(1), 3(2)Andhra Pradesh Slum Improvement (Acquisition of Land) Act, 1956 — Section 1(3), 3(2)Constitution of India, 1950 — Article 226
High Courts25 Jan 1989
The New India Assurance Company Ltd. Vs Anasurya and Others
Andhra Pradesh High Court · (1991) 1 ACC 168
Motor Vehicles Act, 1988 — Section 2(32), 96(2)(b)
High Courts24 Jan 1989
Commissioner of Income Tax Vs Bajrang Lal
Andhra Pradesh High Court · (1989) 176 ITR 334
Income Tax Act, 1961 — Section 64, 64(1)
High Courts24 Jan 1989
State of Andhra Pradesh Vs Garlapati Hanumantha Rao and Company
Andhra Pradesh High Court · (1989) 75 STC 300
High Courts24 Jan 1989
State of Andhra Pradesh Vs Glimmer Exports
Andhra Pradesh High Court · (1990) 76 STC 208
Andhra Pradesh General Sales Tax Act, 1957 — Section 20(2)
High Courts24 Jan 1989
K. Abdul Malik Vs D. Shama Vali and others
Andhra Pradesh High Court · AIR 1990 AP 93
Andhra Pradesh Civil Courts Act, 1972 — Section 32(1), 32(4), 32(5), 32(6)
High Courts24 Jan 1989
Chandana Surya Rao Vs State
Andhra Pradesh High Court · (1989) 1 ALT 562
Criminal Procedure Code, 1973 (CrPC) — Section 326, 350, 461(1)Essential Commodities Act, 1955 — Section 7Prevention of Corruption Act, 1988 — Section 5(2)
High Courts24 Jan 1989
Magadri Satyanarayana Vs B. Jayaramarao and others
Andhra Pradesh High Court · (1990) ACJ 997 : AIR 1990 AP 160 : (1990) 2 AnWR 235
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 14(1), Order 41 Rule 14(4)Motor Vehicles Act, 1939 — Section 110D
High Courts23 Jan 1989
Sri Ramakrishna Tobacco Co. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1989) 176 ITR 108
Income Tax Act, 1961 — Section 256(2)
High Courts23 Jan 1989
Commissioner of Income Tax Vs Ampro Food Products
Andhra Pradesh High Court · (1991) 191 ITR 695 : (1989) 43 TAXMAN 229
Income Tax Act, 1961 — Section 37(1), 37(3A)
High Courts20 Jan 1989
S. Ramesh Rao Vs Bharat Heavy Electricals Ltd. and Others
Andhra Pradesh High Court · (1989) 2 LLJ 485
Constitution of India, 1950 — Article 15(4), 16(4)
High Courts20 Jan 1989
Smt. Manne Bala Saraswathi and others Vs Pilchale Subbarao and another
Andhra Pradesh High Court · (1990) ACJ 518 : AIR 1990 AP 95
Motor Vehicles Act, 1939 — Section 10B, 110C, 110D, 92APenal Code, 1860 (IPC) — Section 304
High Courts20 Jan 1989
D. Narayanaswami Vs Suresh Gupta and others
Andhra Pradesh High Court · (1990) ACJ 220 : AIR 1990 AP 53
Motor Vehicles Act, 1939 — Section 94, 95(1), 95(4), 96
High Courts20 Jan 1989
New India Assurance Co. Ltd. Vs Namburi Simhachalam and Others
Andhra Pradesh High Court · (1990) 68 CompCas 571
Motor Vehicles Act, 1939 — Section 110A, 92A, 95
High Courts18 Jan 1989Allowed
B. Mohan Reddy Vs A.P. State Co-op. Marketing Federation Ltd.
Andhra Pradesh High Court · (1993) 3 LLJ 417
Payment of Gratuity Act, 1972 — Section 4, 4(6)