CourtKutchehry.com
HomeJudgmentsCourtKutchehry AIBlogPricing
Courts/Andhra Pradesh High Court/1989

COURT ARCHIVE

Andhra Pradesh High Court judgments, 1989

263 judgments · page 2 of 14

By year

  • 2026
  • 2025
  • 2024
  • 2023
  • 2022
  • 2021
  • 2020
  • 2019
  • 2017
  • 2016
  • 2015
  • 2014
  • 2013
  • 2012
  • 2011
  • 2010
  • 2009
  • 2008
  • 2007
  • 2006
  • 2005
  • 2004
  • 2003
  • 2002
  • 2001
  • 2000
  • 1999
  • 1998
  • 1997
  • 1996
  • 1995
  • 1994
  • 1993
  • 1992
  • 1991
  • 1990
  • 1989
  • 1988
  • 1987
  • 1986
  • 1985
  • 1984
  • 1983
  • 1982
  • 1981
  • 1980
  • 1979
  • 1978
  • 1977
  • 1976
  • 1975
  • 1974
  • 1973
  • 1972
  • 1971
  • 1970
  • 1969
  • 1968
  • 1967
  • 1966
  • 1965
  • 1964
  • 1963
  • 1962
  • 1961
  • 1960
  • 1959
  • 1958
  • 1957
  • 1956
  • 1955
  • 1954
  • 1953
  • 1952
  • 1951
  • 1950
High Courts29 Nov 1989

P.V. Raghavulu and Co. Vs Special Assistant Commercial Tax Officer, Renigunta, Chittoor District and Others

Andhra Pradesh High Court · (1991) 81 STC 307

Andhra Pradesh General Sales Tax Act, 1957 — Section 30(7), 30(8), 32(1)
Read judgment
High Courts29 Nov 1989

Pokala Brahmaniah Vs Pokala Padma and Others

Andhra Pradesh High Court · (1990) CivCC 310 : (1991) CriLJ 607 : (1990) 2 DMC 454

Criminal Procedure Code, 1973 (CrPC) — Section 125
Read judgment
High Courts24 Nov 1989Allowed

United India Insurance Co. Ltd. Vs Malla Janaki and Others

Andhra Pradesh High Court · (1990) ACJ 1022 : (1990) 1 AnWR 213

Motor Vehicles Act, 1939 — Section 11(1), 96(2)(b)(ii)
Read judgment
High Courts24 Nov 1989

Saladi Srirama Murthy Vs Kavali Swaminaidu and Others

Andhra Pradesh High Court · (1992) 1 ALT 555

Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27Transfer of Property Act, 1882 — Section 106
Read judgment
High Courts23 Nov 1989

Dorakonda Venkatrama Seshachalapathi Vs Vijayawada Co-operative Central Bank, Vijayawada and Another

Andhra Pradesh High Court · (1990) ACJ 746

General Clauses Act, 1897 — Section 6Land Acquisition Act, 1894 — Section 5AMotor Vehicles Act, 1988 — Section 140, 166, 217
Read judgment
High Courts23 Nov 1989

Blue Star Ltd. Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · (1990) 78 STC 43

Andhra Pradesh General Sales Tax Act, 1957 — Section 5(1), 5A, 6B, 9, 9(1)
Read judgment
High Courts23 Nov 1989

Dorakonda Venkatrama Seshachalapathi Vs Vijayawada Co-operative Central Bank

Andhra Pradesh High Court · (1991) 1 ACC 324

General Clauses Act, 1897 — Section 6Land Acquisition Act, 1894 — Section 5AMotor Vehicles Act, 1988 — Section 140, 166, 217, 4
Read judgment
High Courts23 Nov 1989

R.N. Jalan Vs Deccan Enterprises Pvt. Ltd. and Others

Andhra Pradesh High Court · (1992) 75 CompCas 417

Companies Act, 1956 — Section 397, 398, 402, 403, 81
Read judgment
High Courts17 Nov 1989Allowed

P.R. Venkataiah Vs A.P. Co-op. Central Agriculture Development Bank and Others

Andhra Pradesh High Court · (1991) 2 ALT 536 : (1990) 1 APLJ 109 : (1993) 3 LLJ 178

Andhra Pradesh Shops and Establishments Act, 1966 — Section 40, 40(4), 41, 47(2), 69Andhra Pradesh Shops and Establishments Rules, 1968 — Rule 20Constitution of India, 1950 — Article 226
Read judgment
High Courts17 Nov 1989

Paushak Ltd. Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1990) 1 APLJ 160 : (1990) CriLJ 1879

Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 33(1), 33(2)
Read judgment
High Courts16 Nov 1989

Vijaya Talkies Vs Appellate Deputy Commissioner (E.T.), Kurnool and Another

Andhra Pradesh High Court · (1990) 77 STC 333

Andhra Pradesh Entertainment Tax Act, 1939 — Section 4, 4Andhra Pradesh Entertainment Tax Rules, 1939 — Rule 27(12), 27(2)
Read judgment
High Courts13 Nov 1989

Tippala Apparao Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1990) 182 ITR 214

Income Tax Act, 1961 — Section 148
Read judgment
High Courts10 Nov 1989

Malladi Vidyaranya Vs Malladi Laxmi Tripura Sundari

Andhra Pradesh High Court · (1990) 1 APLJ 164 : (1990) 2 DMC 16

Civil Procedure Code, 1908 (CPC) — Section 151Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 24, 9
Read judgment
High Courts10 Nov 1989

Vazir Sultan Tobacco Co. Ltd. Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1990) 184 ITR 70

Income Tax Act, 1961 — Section 261, 28, 35C, 37, 37(1)
Read judgment
High Courts08 Nov 1989Dismissed

Penumetcha Peddiraju alias Venkata Subbaraju Vs Penumetcha Viswanadha Raju and Others

Andhra Pradesh High Court · (1990) 2 DMC 510

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1Evidence Act, 1872 — Section 58, 68Hindu Adoptions and Maintenance Act, 1956 — Section 10, 6
Read judgment
High Courts07 Nov 1989

A.P. State Schedule Castes Welfare Association Vs Director of Engineering, Indian Airlines, Headquarter, New Delhi and another

Andhra Pradesh High Court · AIR 1991 AP 88

Constitution of India, 1950 — Article 14, 15(1), 15(2), 15(4), 16
Read judgment
High Courts03 Nov 1989Dismissed

M. Rangaiah Naidu (died) by L.Rs. Vs Abdul Kareem Khan and Others

Andhra Pradesh High Court · (1992) 1 ALT 336

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 20Civil Procedure Code, 1908 (CPC) — Section 115
Read judgment
High Courts03 Nov 1989

Mohd. Zafarullah Khan Vs Yasmeen Khan and Others

Andhra Pradesh High Court · (1990) 1 APLJ 172 : (1990) 2 DMC 50

Civil Procedure Code, 1908 (CPC) — Section 125, 151Criminal Procedure Code, 1973 (CrPC) — Section 125
Read judgment
High Courts03 Nov 1989Allowed

Andhra Pradesh State Road Trans. Corpn. Vs K. Veeraswamy and Others

Andhra Pradesh High Court · (1990) ACJ 1013

Motor Vehicles Act, 1939 — Section 110A
Read judgment
High Courts02 Nov 1989

Srinivasa Picture Palace Vs Entertainment Tax Officer, Avanigadda, Krishna District

Andhra Pradesh High Court · (1990) 79 STC 40

Read judgment
Previous1234…14Next

© 2026 CourtKutchehry.com · India’s Intelligent Legal Research Platform

HomeCourtKutchehry AIPrivacy PolicyRefund PolicyTerms and Conditions