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Andhra Pradesh High Court judgments, 1990

249 judgments · page 5 of 13

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High Courts17 Sept 1990

T. Ramanuja Setty and Brothers Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1991) 81 STC 82

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High Courts12 Sept 1990

Maddela Narsimlu and others Vs The Special Deputy Collector, Land Acquisition Unit-I, Sriramsagar Project, Nizamabad

Andhra Pradesh High Court · AIR 1991 AP 123

Land Acquisition Act, 1894 — Section 11, 11(1), 12(1), 12(2), 18
Read judgment
High Courts12 Sept 1990

A.A. Balasundaram Vs A. Vijayakumari and Another

Andhra Pradesh High Court · (1990) 2 APLJ 511 : (1991) CriLJ 2254 : (1991) 1 DMC 149 : (1991) 3 RCR(Criminal) 433

Criminal Procedure Code, 1973 (CrPC) — Section 125, 488Hindu Marriage Act, 1955 — Section 11, 2, 5, 8
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High Courts11 Sept 1990

N. Bikshapathi Vs The Joint Sub-Registrar, Hanamakonda and another

Andhra Pradesh High Court · AIR 1991 AP 80

Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 10, 35
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High Courts11 Sept 1990Dismissed

K.V. Krishna Reddy Vs District Consumers Dispute Redressal Forum

Andhra Pradesh High Court · (1990) 09 AP CK 0004

Consumer Protection Act, 1986 — Section 12, 13(4), 17, 2, 2(3)
Read judgment
High Courts10 Sept 1990

State of Andhra Pradesh Vs Budha Vinyl (P) Ltd.

Andhra Pradesh High Court · (1992) 84 STC 131

Andhra Pradesh General Sales Tax Act, 1957 — Section 8Central Sales Tax Act, 1956 — Section 8, 8(2A)
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High Courts07 Sept 1990

M/s. East India Transport Agency, Hydrabad Vs National Insurance Co. Ltd. and another

Andhra Pradesh High Court · (1992) 1 ACC 289 : (1991) ACJ 944 : AIR 1991 AP 53

Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 28Sales of Goods Act, 1930 — Section 39
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High Courts07 Sept 1990Dismissed

Bellamkonda Venkatrayudu Vs Bellamkonda Mahalakshmamma

Andhra Pradesh High Court · (1991) 1 ALT 84 : (1991) 1 APLJ 361

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9, 115Hindu Marriage Act, 1955 — Section 21, 24, 28
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High Courts05 Sept 1990Dismissed

The Govt. of A.P. and Another Vs Hanumanth Kali Vara Prasad Babu Chemicals (P) Ltd. and Another

Andhra Pradesh High Court · (1991) 1 ALT 472

Andhra Pradesh Distillery Rules, 1970 — Rule 35, 45, 48Andhra Pradesh Excise Act, 1968 — Section 31, 47, 64
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High Courts05 Sept 1990

S. Vimala Vs Govt. of A.P. and Others

Andhra Pradesh High Court · (1991) 2 ALT 620

Constitution of India, 1950 — Article 226
Read judgment
High Courts05 Sept 1990Allowed

Andhra Steel Rerolling Mills Vs The Revenue Inspector

Andhra Pradesh High Court · (1991) 1 ALT 116 : (1991) 1 APLJ 337

Constitution of India, 1950 — Article 226
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High Courts05 Sept 1990

State of Andhra Pradesh Vs Gateway Hotel

Andhra Pradesh High Court · (1992) 86 STC 39

Andhra Pradesh General Sales Tax Act, 1957 — Section 5, 5C
Read judgment
High Courts05 Sept 1990

Andhra Pradesh State Road Transport Corporation Vs Karnataka State Transport Authority, Bangalore and others

Andhra Pradesh High Court · AIR 1991 AP 135

Motor Vehicles Act, 1939 — Section 47, 48, 49, 50, 51Motor Vehicles Act, 1988 — Section 102
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High Courts05 Sept 1990

The Land Acquisition Officer, Vijayawade Thermal Station Vs Nutalapati Venkata Rao

Andhra Pradesh High Court · AIR 1991 AP 31

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 3, Order 13 Rule 4, Order 13 Rule 4(1), Order 13 Rule 5Evidence Act, 1872 — Section 114, 60, 61, 61, 63Land Acquisition Act, 1894 — Section 11, 18, 22, 23, 24
Read judgment
High Courts03 Sept 1990

Komalla Krishnaiah Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · (1990) 3 ALT 348

Andhra Pradesh Borstal Schools Act, 1925 — Section 10, 2(1), 6, 8Criminal Procedure Code, 1973 (CrPC) — Section 106, 118Penal Code, 1860 (IPC) — Section 302
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High Courts30 Aug 1990

Innovation Apartments Flat Owners Association, Secundrabad Vs M/s. Annovation Associates, Secundrabad

Andhra Pradesh High Court · AIR 1991 AP 69

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, Order 9 Rule 13
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High Courts29 Aug 1990

Sarvaraya Textiles Ltd. Vs Commercial Tax Officer, Kakinada

Andhra Pradesh High Court · (1991) 82 STC 367

Andhra Pradesh General Sales Tax Act, 1957 — Section 33, 33B, 33C
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High Courts29 Aug 1990

Seshmahal and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (1991) 1 ALT 60 : (1992) 86 STC 113

Andhra Pradesh Entertainment Tax Act, 1939 — Section 19A, 5, 5(1), 5(2)
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High Courts27 Aug 1990

Ashok Kumar Ratanchand Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1991) 93 CTR 202 : (1990) 186 ITR 475

Income Tax Act, 1961 — Section 2(31), 264
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High Courts27 Aug 1990

Sanghi Textiles Processors Pvt. Ltd. Vs Collector of Central Excise

Andhra Pradesh High Court · (1993) ECR 226 : (1991) 55 ELT 151

Central Excises and Salt Act, 1944 — Section 11A, 33, 9
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