High Courts28 Feb 1990Dismissed
B.V. Subrahmanyam Vs B. Seetha
Andhra Pradesh High Court · (1990) 2 ALT 219 : (1991) 2 DMC 247
Hindu Marriage Act, 1955 — Section 13
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1990
249 judgments · page 12 of 13
High Courts27 Feb 1990
Allied Sales Corporation Secunderabad Vs The Authority Under Andhra Pradesh Shops and Establishments Act and Another
Andhra Pradesh High Court · (1990) 2 LLJ 510
Industrial Disputes Act, 1947 — Section 10(1), 12, 15, 18, 18(1)
High Courts26 Feb 1990
The Singareni Collieries Co. Ltd. Vs Mallikarjuna Chemicals and Others
Andhra Pradesh High Court · (1991) 2 ALT 420
Constitution of India, 1950 — Article 12, 14
High Courts20 Feb 1990Dismissed
Kalapala Babu Rao Vs Kalapala Ammaji
Andhra Pradesh High Court · (1991) 1 DMC 632
Divorce Act, 1869 — Section 32, 33
High Courts17 Feb 1990
Kota Varaprasada Rao and another Vs Kota China Venkaiah and others
Andhra Pradesh High Court · AIR 1992 AP 1
Hindu Adoptions and Maintenance Act, 1956 — Section 21, 22Hindu Succession Act, 1956 — Section 14(1)
High Courts16 Feb 1990
Southern Security and Detective Bureau Vs Commissioner of Labour, Govt. of A.P. and Others
Andhra Pradesh High Court · (1998) 2 ALD 596 : (1998) 4 ALT 441
Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971 — Rule 25Contract Labour (Regulation and Abolition) Act, 1970 — Section 1(4), 12(1), 14, 15, 33
High Courts16 Feb 1990
Hari Om Rajender Kumar and others Vs Chief Rationing Officer of Civil Supplies, A.P., Hyderabad
Andhra Pradesh High Court · AIR 1990 AP 340 : (1990) 1 APLJ 434
Advocates Act, 1961 — Section 2(1), 24, 24A, 29, 30Bar Councils Act, 1926 — Section 8Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2, 119, 122
High Courts16 Feb 1990
Superintending Engineer, Somasila Project, Nellore District and another Vs R. Ramana Reddy, Adv.
Andhra Pradesh High Court · AIR 1990 AP 283 : (1990) 2 APLJ 152
Arbitration Act, 1940 — Section 14, 15, 17, 28(2), 30Interest Act, 1978 — Section 2, 3
High Courts15 Feb 1990
Bima Kumar Napany and Others Vs Registrar of Companies, Hyderabad and Another
Andhra Pradesh High Court · (1990) 1 APLJ 463 : (1990) 68 CompCas 567 : (1990) CriLJ 1902
Companies Act, 1956 — Section 2, 233, 5Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts14 Feb 1990
A. Kodandachari Vs Radhamma alias Kanthamma
Andhra Pradesh High Court · (1991) 187 ITR 616
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts13 Feb 1990
Modh. Maneef Vs Mahendra Prasad and Others
Andhra Pradesh High Court · (1990) CriLJ 1878
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)
High Courts13 Feb 1990
A. Ramakoteswara Rao Vs The Vice-Chancellore, Nagarjuna University, Guntur and another
Andhra Pradesh High Court · AIR 1991 AP 71
Constitution of India, 1950 — Article 14, 226
High Courts12 Feb 1990
State of Andhra Pradesh Vs Guntur District Milk Producers Co-operative Unit Ltd.
Andhra Pradesh High Court · (1990) 79 STC 211
Andhra Pradesh General Sales Tax Act, 1957 — Section 9
High Courts07 Feb 1990
T. Raja Rao Vs T. Neelamma and Others
Andhra Pradesh High Court · (1990) CriLJ 2430 : (1991) 1 RCR(Criminal) 52
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(2)Evidence Act, 1872 — Section 41Hindu Marriage Act, 1955 — Section 13
High Courts06 Feb 1990Allowed
V. Narasimlu Vs K. Dwarakadas and Others
Andhra Pradesh High Court · (1990) 02 AP CK 0017
High Courts02 Feb 1990
Prabhudayal Ramanand Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1990) 77 STC 122
Andhra Pradesh General Sales Tax Act, 1957 — Section 5, 5A, 5C, 5E, 6Central Sales Tax Act, 1956 — Section 14, 8
High Courts02 Feb 1990
S. Narayana Reddy and others Vs S. Sai Reddy
Andhra Pradesh High Court · AIR 1990 AP 263 : (1990) 1 APLJ 252
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 10, Order 20 Rule 18, Order 20 Rule 18(1), Order 20 Rule 18(2), 2(2)
High Courts02 Feb 1990
Koneru Aruna Kumari Vs Shaik Ali
Andhra Pradesh High Court · AIR 1991 AP 191
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 23(6), 23(7)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, 151
High Courts01 Feb 1990
Tropical Agro System (P) Ltd. and Others Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1990) 1 APLJ 313 : (1990) CriLJ 2739
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 29, 33, 33(1), 33(2)
High Courts31 Jan 1990Dismissed
K. Mangamma and Others Vs M. Venkateswarlu and Others
Andhra Pradesh High Court · (1992) 1 ALT 560 : (1990) 1 ALT 560 : (1990) 1 AnWR 404
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Hindu Succession Act, 1956 — Section 29A