High Courts31 Jan 1990
Kolloru Kantharao Vs Tamana Narayana Murthy and another
Andhra Pradesh High Court · AIR 1991 AP 24
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 11A, Order 21 Rule 12, Order 21 Rule 13, Order 21 Rule 2
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1990
249 judgments · page 13 of 13
High Courts30 Jan 1990
K. Pavithra Devi Vs Collector and District Magistrate, Warangal and Others
Andhra Pradesh High Court · (1990) CriLJ 2457
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 21, 22, 22(5)Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1), 3(2), 8
High Courts29 Jan 1990
State of Andhra Pradesh Vs Lakshmi Traders
Andhra Pradesh High Court · (1991) 80 STC 268
High Courts29 Jan 1990
Golla Seetharamulu Vs Golla Rathanamma and Another
Andhra Pradesh High Court · (1990) 1 APLJ 261 : (1991) CriLJ 1533 : (1990) 2 DMC 257 : (1991) 2 RCR(Criminal) 478
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(4), 482Hindu Marriage Act, 1955 — Section 13(1), 9
High Courts25 Jan 1990
Vijayalaxmi Printing Press Vs Nandula Shankar and Others
Andhra Pradesh High Court · (1991) 1 ALT 249 : (1991) 1 APLJ 183
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)
High Courts22 Jan 1990Dismissed
Smt. K. Neelamma Vs B. Suryanarayana and Others
Andhra Pradesh High Court · (1990) 01 AP CK 0011
Evidence Act, 1872 — Section 63
High Courts17 Jan 1990Dismissed
Dariboina Ramesh Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1990) 2 DMC 465
Penal Code, 1860 (IPC) — Section 302
High Courts16 Jan 1990
D. Venkata Rao and Others Vs Principal, D.A. Government Polytechnic, Ongole and Another
Andhra Pradesh High Court · (1990) 3 ALT 380 : (1990) 2 APLJ 215 : (1992) 1 LLJ 651
Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 3
High Courts09 Jan 1990
G. Venkat Ram Reddy Vs The State
Andhra Pradesh High Court · (1990) CriLJ 2741
Criminal Procedure Code, 1973 (CrPC) — Section 441(4)