Andhra Pradesh High Court Judgments 1990

Constitution of India, 1950 — Article 20, 21, 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 167(3), 309, 309(2)Customs Act, 1962 — Section 104, 135

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High Courts21 Dec 1990Allowed

K. Pentamma alias K. Prameela and Another Vs The Addl. Commissioner, Municipal Corporation of Hyderabad and Others

Andhra Pradesh High Court · (1991) 1 ALT 160 : (1991) 2 APLJ 207

Constitution of India, 1950 — Article 226Hyderabad Municipal Corporation Act, 1955 — Section 429, 434

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High Courts20 Dec 1990Allowed

P. Rangachary Vs The State Bank of Hyderabad and Others

Andhra Pradesh High Court · (1991) 1 ALT 391 : (1991) 1 APLJ 267

Constitution of India, 1950 — Article 226State Bank of Hyderabad (Officers) Service Regulations, 1979 — Regulation 68

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High Courts19 Dec 1990Allowed

A. Sundaramma and Others Vs The Government of India and Others

Andhra Pradesh High Court · (1991) 1 ALT 403

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 68C, 68D, 68EMotor Vehicles Act, 1988 — Section 217(2)

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High Courts19 Dec 1990Allowed

Phipson and Co. Ltd. and Another Vs The Excise Superintendent and Others

Andhra Pradesh High Court · (1991) 1 ALT 378 : (1991) 1 APLJ 251

Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 10, 10(5), 10(6), 5(1)Andhra Pradesh Excise Act, 1968 — Section 21Constitution of India, 1950 — Article 226

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High Courts19 Dec 1990

Delta Paper Mills Limited , Coastal Chemicals Ltd., Costal Agro Industrial Complex (P) Ltd., Southern Magnesium and Chemicals Ltd. Vs Oil and Natural Gas Commission and Others

Andhra Pradesh High Court · (1991) 81 STC 339

Andhra Pradesh General Sales Tax Act, 1957 — Section 39, 5, 5A, 5B, 5B(1)Central Sales Tax Act, 1956 — Section 8(3)

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High Courts07 Dec 1990

N.V. Raghava Reddy Vs The Inspector of Police-II, Anti-corruption Bureau

Andhra Pradesh High Court · (1991) 1 ALT 132 : (1991) 1 APLJ 175 : (1991) CriLJ 2144

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409, 420, 465, 466, 467

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High Courts07 Dec 1990

The Land Acquisition Officer, Vijayawada Guntur-Tenali Urban Development Authority and Another Vs Jonnadula Sambasiva Rao and Others

Andhra Pradesh High Court · (1991) 1 ALT 273 : (1991) 1 APLJ 341

Land Acquisition Act, 1894 — Section 11(1), 31(3), 31(4)

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High Courts06 Dec 1990

The Deputy Commissioner of Endowments, Hyderabad and 2 others Vs Saibaba Samsthanam

Andhra Pradesh High Court · AIR 1991 AP 253 : (1991) 1 ALT 164

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 1(3), 45, 47, 6, 87Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 226

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High Courts04 Dec 1990Dismissed

Government of A. P. and Another Vs P. Narsimloo and Others

Andhra Pradesh High Court · (1991) 1 ALT 370

Motor Vehicles Act, 1939 — Section 68C, 68DMotor Vehicles Act, 1988 — Section 100, 217, 217(1), 217(2), 99

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High Courts29 Nov 1990Dismissed

Belilneni Venkatappaiah and Others Vs Thungutla China Panduranga Rao and Another

Andhra Pradesh High Court · (1991) 1 ALT 140

Andhra Pradesh Agricultural Indebtedness (Relief) Act, 1987 — Section 3Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, 96Contract Act, 1872 — Section 2

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High Courts29 Nov 1990

Devangula Laxminarayana Vs The Director of Mines and Geology Govt. of A.P. and others

Andhra Pradesh High Court · AIR 1991 AP 167

Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 9, 9, 9(3)Companies Act, 1956 — Section 617Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 4(1)

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Andhra Pradesh High Court judgments, 1990