High Courts20 Jul 1989
A. Satyam Vs The Municipal Engineer and Dreding Superintendent, Port Dept., Andhra Pradesh
Andhra Pradesh High Court · (1990) CriLJ 765
Contempt of Courts Act, 1971 — Section 12
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1989
263 judgments · page 6 of 14
High Courts19 Jul 1989
K. Yadamma Vs K. Balamma and Another
Andhra Pradesh High Court · (1991) 2 ALT 182
Contempt of Courts Act, 1971 — Section 12, 15, 2
High Courts18 Jul 1989
Mangi Lal Vs The State and Another
Andhra Pradesh High Court · (1989) 07 AP CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 277, 278, 278(1), 278(2), 311Evidence Act, 1872 — Section 114, 80
High Courts18 Jul 1989
K. Srinivasa Rao Vs Collector, Srikakulam and another
Andhra Pradesh High Court · AIR 1990 AP 136 : (1990) 3 ALT 384
High Courts18 Jul 1989
Attam Tulasi Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1989) 07 AP CK 0002
Penal Code, 1860 (IPC) — Section 302
High Courts17 Jul 1989Dismissed
D.B.R. Mills and Another Vs Commissioner of Labour and Others
Andhra Pradesh High Court · (1995) 3 LLJ 833
Industrial Disputes Act, 1947 — Section 25M
High Courts17 Jul 1989Allowed
Yera Chandraiah Vs District Munsif-cum-Election Tribunal and Others
Andhra Pradesh High Court · (1991) 2 ALT 188
Andhra Pradesh Gram Panchayats (Conduct of Elections) Rules, 1978 — Rule 52(2), 54, 55(1)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)Constitution of India, 1950 — Article 226
High Courts17 Jul 1989
Kamatham Venkatamma Vs Kamatham Buruju Ramanna and Another
Andhra Pradesh High Court · (1990) CivCC 12
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 482
High Courts12 Jul 1989Dismissed
Ferro Alloys Corporation Ltd. and Others Vs Andhra Pradesh State Electricity Board
Andhra Pradesh High Court · (1991) 2 ALT 290
Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 49, 49(4)
High Courts10 Jul 1989
Birguban Singh and others Vs Land Acquisition Officer, Revenue Divisional Officer, Hyderabad and another
Andhra Pradesh High Court · AIR 1990 AP 138
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 17, 17(3)Land Acquisition Act, 1894 — Section 11, 12, 16, 17(1), 17(4)Urban Land (Ceiling and Regulation) Act, 1976 — Section 5
High Courts10 Jul 1989
M/s Hyderabad Asbestos Cement Products Ltd., Santanagar Vs Andhra Pradesh State Electricity Board, Hyderabad
Andhra Pradesh High Court · AIR 1990 AP 278
Electricity (Supply) Act, 1948 — Section 18, 49
High Courts10 Jul 1989Dismissed
United India Insurance Co. Ltd. Vs G. Vijayalakshmi and Others
Andhra Pradesh High Court · (1990) ACJ 560
Motor Vehicles Act, 1988 — Section 110A, 95(2)
High Courts07 Jul 1989Dismissed
New India Assurance Co. Ltd. Vs V. Salamma and Others
Andhra Pradesh High Court · (1990) ACJ 988
Penal Code, 1860 (IPC) — Section 304A, 337
High Courts06 Jul 1989
Income Tax Officer Vs Abdul Razack
Andhra Pradesh High Court · (1989) 47 TAXMAN 141
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 245(2), 482Income Tax Act, 1961 — Section 116, 132, 132(1), 132(11), 132(12)
High Courts04 Jul 1989Allowed
T. Manneyya Vs Commissioner of Settlements, Survey and Land Records and Others
Andhra Pradesh High Court · (1992) 1 ALT 623
Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11, 56(1)Constitution of India, 1950 — Article 226
High Courts04 Jul 1989
Laxmi Narayana Vs Depot Manager, APSRTC
Andhra Pradesh High Court · (1989) 3 ALT 48 : (1991) 1 LLJ 326
High Courts04 Jul 1989Dismissed
Rahmat Bee and Others Vs Maqbool Banu and Another
Andhra Pradesh High Court · (1989) 07 AP CK 0008
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 13
High Courts04 Jul 1989Dismissed
Khagesh Chandra Pradhan Vs The Union of India (UOI) and Others
Andhra Pradesh High Court · (1992) 2 ALT 48
Central Reserve Police Force Act, 1949 — Section 9Constitution of India, 1950 — Article 226
High Courts03 Jul 1989
Kalasami Venkanna and Others Vs The Secretary, Govt. of A.P. Forest Department and Others
Andhra Pradesh High Court · (1992) 1 ALT 705
Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11, 15, 63, 63AAndhra Pradesh Forest Act, 1967 — Section 20, 4, 4(1), 6, 7Constitution of India, 1950 — Article 226
High Courts28 Jun 1989
Dodla Narayana Vs Velti Reddemma
Andhra Pradesh High Court · AIR 1990 AP 147
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 30, Order 21 Rule 32, Order 21 Rule 32(1), Order 21 Rule 32(2), Order 39 Rule 2AConstitution of India, 1950 — Article 21