High Courts02 Nov 1989
Unitech Ltd. Vs Commercial Tax Officer, Gajuwaka, Visakhapatnam
Andhra Pradesh High Court · (1991) 83 STC 207
Central Sales Tax Act, 1956 — Section 8(3)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1989
263 judgments · page 3 of 14
High Courts30 Oct 1989
Smt. Gousia Begum Vs Union of India (UOI) and Another
Andhra Pradesh High Court · (1992) 1 ALT 616
Constitution of India, 1950 — Article 22(5), 226
High Courts21 Oct 1989
S.S. Narayana Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1992) 1 LLJ 193
Constitution of India, 1950 — Article 12, 14, 226, 311
High Courts20 Oct 1989
Registrar, Jawaharlal Nehru Technological University, Hyderabad Vs G. Lakshminarayana and Others
Andhra Pradesh High Court · (1990) CriLJ 681
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts19 Oct 1989Dismissed
Smt. C. Susheela and Others Vs Smt. Chanda Patwari
Andhra Pradesh High Court · (1989) 10 AP CK 0012
High Courts18 Oct 1989
Commissioner of Income Tax (Investigation) Vs H.M.T. Bearings Ltd.
Andhra Pradesh High Court · (1990) 182 ITR 183
Income Tax Act, 1961 — Section 129, 143(3), 144B, 144B(1), 153
High Courts18 Oct 1989Dismissed
Pothana Tata Rao Vs Govt. of Andhra Pradesh and Others
Andhra Pradesh High Court · (1991) 2 ALT 13
High Courts17 Oct 1989Dismissed
Nomula Anjaneyulu Vs Nomula Hymavathi and Others
Andhra Pradesh High Court · (1990) 3 ALT 374 : (1991) 1 DMC 368
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126
High Courts16 Oct 1989
T. Venkateswarlu Vs Branch Manager, State Bank of India, Vijayawada and Another
Andhra Pradesh High Court · (1989) 3 ALT 549 : (1990) 1 LLJ 533
Industrial Disputes Act, 1947 — Section 18(1), 2, 25F, 25J
High Courts16 Oct 1989
Andhra Pradesh Dairy Development Co-operative Federation Ltd. Workers Union Vs Guntur Dt. Milk Producers Cooperative Union Ltd.
Andhra Pradesh High Court · (1989) 2 APLJ 455 : (1990) 1 LLJ 367
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12(3), 18(3), 19(2), 2, 25F
High Courts16 Oct 1989
Lamina Suspension Products (P.) Limited Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1991) 187 ITR 105 : (1990) 78 STC 429 : (1991) 56 TAXMAN 7
High Courts13 Oct 1989
B.V. Rao Vs Chittivalasa Jute Mills and Another
Andhra Pradesh High Court · (1989) 2 APLJ 511 : (1990) 1 LLJ 513
Constitution of India, 1950 — Article 311Industrial Disputes Act, 1947 — Section 10, 18(1), 2A, 33C, 9ASpecific Relief Act, 1963 — Section 14, 34
High Courts05 Oct 1989
Andhra Pradesh Dairy Development Co-operative Federation Ltd. Vs Shivadas Pillay and Others
Andhra Pradesh High Court · (1991) 1 APLJ 410 : (1992) 1 LLJ 153
Factories Act, 1948 — Section 46, 46(1)Industrial Disputes Act, 1947 — Section 2, 25
High Courts04 Oct 1989
Vajrakayala Ramani Vs Sub-Collector, Ramachodavaram and others
Andhra Pradesh High Court · AIR 1990 AP 271
Constitution of India, 1950 — Article 342
High Courts29 Sept 1989
G. Radha Krishna Murthy and Company and Others Vs Commercial Tax Officer, Vijayawada and Others
Andhra Pradesh High Court · (1991) 81 STC 431
Central Sales Tax Act, 1956 — Section 14
High Courts26 Sept 1989Dismissed
K. Siddaiah Vs The Executive Officer, Tirumala Tirupathi Devasthanams and Another
Andhra Pradesh High Court · (1991) 2 ALT 184
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 86(5)Constitution of India, 1950 — Article 226
High Courts25 Sept 1989
K.K.R. Nair Vs Mohan Das and Another
Andhra Pradesh High Court · (1990) CriLJ 1641
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5(1), 115, 129, 2(2)Constitution of India, 1950 — Article 136, 215, 227Contempt of Courts Act, 1971 — Section 12, 12(1), 23
High Courts22 Sept 1989
P. Ugender Rao and Others Vs J. Sampoorna and Others
Andhra Pradesh High Court · (1989) 2 APLJ 412 : (1990) CriLJ 762
Criminal Procedure Code, 1973 (CrPC) — Section 203, 204, 220, 244, 245
High Courts21 Sept 1989Allowed
A.P. Agricultural University Vs T.V. Sanath Kumara and Others
Andhra Pradesh High Court · (1995) 3 LLJ 334
Constitution of India, 1950 — Article 14, 16, 32, 39
High Courts21 Sept 1989
Karna Siva Kanchi Reddy (A2) and Another Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1990) 1 APLJ 1 : (1990) CriLJ 2743
Arms Act, 1959 — Section 27, 3Constitution of India, 1950 — Article 226, 227, 32Criminal Procedure Code, 1973 (CrPC) — Section 167, 190, 2, 209, 366