COURT ARCHIVE

Andhra Pradesh High Court judgments, 1989

263 judgments · page 5 of 14

High Courts18 Aug 1989

K. Rama Rao Vs Ch. Venkateswar Rao and another

Andhra Pradesh High Court · AIR 1990 AP 269

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 85, Order 21 Rule 86, Order 21 Rule 87, Order 21 Rule 90, 144Limitation Act, 1963 — Article 127

High Courts16 Aug 1989

P. Innaiah and another Vs Govt. of India, Ministry of Home Afffairs, New Delhi and another

Andhra Pradesh High Court · AIR 1990 AP 203

Constitution of India, 1950 — Article 14, 19, 226, 25, 26Foreigners Act, 1946 — Section 14, 2, 3(1), 3(2), 7

High Courts11 Aug 1989

Dar-us-Salam Educational Trust Vs Osmania University

Andhra Pradesh High Court · AIR 1990 AP 380

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 225, 226Writ Proceedings Rules, 1977 — Rule 24

High Courts11 Aug 1989Allowed

B. Sivaji and Another Vs Visakhapatnam Urban Development Authority

Andhra Pradesh High Court · (1992) 2 ALT 142

Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 41, 42, 42(1)Constitution of India, 1950 — Article 226

High Courts10 Aug 1989

Adusumilli Venkateswar Rao and another Vs Chalasani Hymavathi

Andhra Pradesh High Court · AIR 1990 AP 161

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 36, 37, 6

High Courts10 Aug 1989

Income Tax Officer, Circle I, B-ward, Hyderabad Vs Shivlal Dhulichand Agarwal and Others

Andhra Pradesh High Court · (1990) 184 ITR 414

Income Tax Act, 1961 — Section 27, 271(1), 273, 274, 276(1)Penal Code, 1860 (IPC) — Section 193, 196

High Courts09 Aug 1989

M. Hanumantha Rao Vs Sajja Venugopal Rao

Andhra Pradesh High Court · (1990) 1 APLJ 57 : (1990) CriLJ 1547

Andhra Pradesh Entertainment Tax Act, 1939 — Section 17(1)

High Courts08 Aug 1989

V. Sundararami Reddi Vs State

Andhra Pradesh High Court · (1990) CriLJ 167

Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(1), 482

High Courts08 Aug 1989

B. Prabhavati Rao Vs Andhra Pradesh Residential Educational Institutions Society

Andhra Pradesh High Court · (1990) 1 LLJ 334

Andhra Pradesh Residential Educational Institutions Society Discipline and Appeal Rules — Rule 17, 17(3)Constitution of India, 1950 — Article 166

High Courts07 Aug 1989

B. Srinivas and others Vs The University of Health Services, Vijayawada

Andhra Pradesh High Court · AIR 1991 AP 95

Constitution of India, 1950 — Article 14, 226

High Courts03 Aug 1989

U. Chinnappa Vs Cotton Corporation of India and others

Andhra Pradesh High Court · (1998) 5 ALD 16

Constitution of India, 1950 — Article 254, 254(2)Industrial Dispute (Andhra Pradesh Amendment) Act, 1987 — Section 2A(1), 2A(2), 3Industrial Disputes Act, 1947 — Section 10, 10(1), 2A(2)

High Courts01 Aug 1989Allowed

Vavilala Fishermen Co-operative Society Limited Vs Vavilala Gram Panchayat and Others

Andhra Pradesh High Court · (1993) 1 ALT 71 Supp : (1992) 2 ALT 569

Constitution of India, 1950 — Article 226Gram Panchayats Rules — Rule 3

High Courts28 Jul 1989

Sri Saibaba Cloth Emporium, Adoni Vs Kolli Sanjeevamma and another

Andhra Pradesh High Court · AIR 1991 AP 106

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 12, 13, 15, 20Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 22, 115

High Courts28 Jul 1989Allowed

Veerabhadra Rao K. Ch. and Others Vs Government of India, Ministry of Finance and Others

Andhra Pradesh High Court · (1990) 3 ALT 437 : (1999) 3 LLJ 284

Andhra Bank (Officers) Service Regulations, 1982 — Regulation 8Constitution of India, 1950 — Article 14, 16

High Courts27 Jul 1989

Nagaraju Vs Andhra Pradesh State Financial Corporation and Others

Andhra Pradesh High Court · (1991) 71 CompCas 616

State Financial Corporations Act, 1951 — Section 29

High Courts26 Jul 1989Dismissed

Jonnala Venkatarami Reddy Vs Siriveni Basivi Reddy and Others

Andhra Pradesh High Court · (1992) 2 ALT 203

Constitution of India, 1950 — Article 226

High Courts25 Jul 1989

R. Sreenivasa Rao Vs Labour Court, Hyderabad and Another

Andhra Pradesh High Court · (1990) 2 LLJ 577

Industrial Disputes Act, 1947 — Section 2, 25(B), 25(B)(2), 25F

High Courts25 Jul 1989

K. Srihari Rao and Co. Vs Deputy Commercial Tax Officer Sirpur, Kaghaznagar and Another

Andhra Pradesh High Court · (1990) 79 STC 117

Andhra Pradesh General Sales Tax Act, 1957 — Section 17

High Courts24 Jul 1989

Associated Glass Industries Ltd. Vs Industrial Tribunal, Andhra Pradesh and Others

Andhra Pradesh High Court · (1991) 1 LLJ 322

Industrial Disputes Act, 1947 — Section 12(3)

High Courts21 Jul 1989

Osmania University Vs Dr. Rajeshwar Rao and Others

Andhra Pradesh High Court · (1989) 07 AP CK 0014

Civil Procedure Code, 1908 (CPC) — Section 115, 115(c)Specific Relief Act, 1963 — Section 6