High Courts23 Aug 1990Dismissed
Bhaskara Ceramic Industries Vs Regional P.F. Commissioner
Andhra Pradesh High Court · (1993) 3 LLJ 864
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 2
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1990
249 judgments · page 6 of 13
High Courts23 Aug 1990
K.V. Narasimha Rao Vs Labour Court, Guntur
Andhra Pradesh High Court · (1990) 3 ALT 605 : (1991) 1 APLJ 45
Andhra Pradesh Shops and Establishments Act, 1966 — Section 40, 40(1), 41, 41(1)Central Civil Services (Temporary Service) Rules, 1965 — Rule 5Constitution of India, 1950 — Article 254(2)
High Courts23 Aug 1990
M. Srinivas Vs Jawaharlal Nehru Technological University
Andhra Pradesh High Court · (1991) 3 ALT 1 : (1992) 1 APLJ 1
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 47 Rule 4(1), Order 47 Rule 7, Order 47 Rule 7(1), 104(1)
High Courts21 Aug 1990
Income Tax Officer Vs Jyothi Coconut Merchants and Others
Andhra Pradesh High Court · (1990) 2 APLJ 422 : (1990) 89 CTR 136 : (1991) 187 ITR 246
Income Tax Act, 1961 — Section 2(31), 276C(1), 277, 277(1), 278B
High Courts21 Aug 1990
Shaik Kannam Saheb and others Vs The Dist. Collector, Khammam and others
Andhra Pradesh High Court · AIR 1991 AP 43
Constitution of India, 1950 — Article 226, 246, 254, 254(1), 254(2)Land Acquisition Act, 1894 — Section 4, 4(1), 5
High Courts20 Aug 1990
J.C. Sreevasthava Vs The Govt. of A.P. and another
Andhra Pradesh High Court · AIR 1991 AP 61
Constitution of India, 1950 — Article 14, 226
High Courts17 Aug 1990
Adda Kasivisweswara Rao Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1990) 3 ALT 220 : (1990) 2 APLJ 437 : (1991) CriLJ 227
Prevention of Food Adulteration Act, 1954 — Section 12, 14, 7
High Courts17 Aug 1990Allowed
H. Nagabhushanam and Others Vs The Govt. of A.P. and Others
Andhra Pradesh High Court · (1991) 1 ALT 280
Acquisition and Transfer of Immovable Properties Rules, 1967 — Rule 4, 4(1)Andhra Pradesh Municipalities Act, 1965 — Section 70Constitution of India, 1950 — Article 226
High Courts16 Aug 1990
Y. Dasaratharami Reddy Vs Y. Venugopal Reddy
Andhra Pradesh High Court · (1992) 1 ALT 553 : (1990) 2 AnWR 403
Civil Practice Rules — Rule 109(2)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts10 Aug 1990
Lakshmi Talkies Vs State of A.P. and others
Andhra Pradesh High Court · AIR 1991 AP 170
Andhra Pradesh Cinemas (Regulation) Act, 1955 — Section 11Andhra Pradesh Cinemas (Regulation) Rules, 1970 — Rule 9
High Courts09 Aug 1990
The Secretary, Regional Transport Authority, Guntur and another Vs E. Rama Rao and Others
Andhra Pradesh High Court · AIR 1991 AP 11
Central Motor Vehicles Rules, 1989 — Rule 132, 166, 212Constitution of India, 1950 — Article 19(1)(g), 19(6), 226Motor Vehicles Act, 1939 — Section 47(1), 47(3), 57, 57(3), 57(4)
High Courts08 Aug 1990
B. Youdhister Vs The Secretary, Agricultural Marketing Committee, Jogipet and Another
Andhra Pradesh High Court · (1990) 3 ALT 31 : (1990) 68 CompCas 593 : (1991) CriLJ 277
Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 12A, 12B, 12CConstitution of India, 1950 — Article 20(1)
High Courts08 Aug 1990
Kannula Seshamma (deceased by L. R''s.) Vs M/s. Bharat Petroleum Corporation Limited, Madras
Andhra Pradesh High Court · AIR 1991 AP 268 : (1991) 1 ALT 82
Burmah Shell (Acquisition of Undertakings in India) Act, 1976 — Section 5, 5(1), 5(2), 7(3)Constitution of India, 1950 — Article 14, 19, 31
High Courts08 Aug 1990
KANMULA SESHAMMA AND OTHERS Vs BHARAT PETROLEUM CORPORATION LTD.
Andhra Pradesh High Court · (1991) 1 APLJ 170 : (1991) 187 ITR 326
Burmah Shell (Acquisition of Undertakings in India) Act, 1976 — Section 5, 7Constitution of India, 1950 — Article 14, 19, 31C, 39
High Courts08 Aug 1990
M.P. Kini Vs State
Andhra Pradesh High Court · (1990) 2 APLJ 267 : (1992) 75 CompCas 289 : (1991) CriLJ 272 : (1991) 1 RCR(Criminal) 546
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 14, 3(3), 8Banking Regulation Act, 1949 — Section 2, 46A, 49Companies Act, 1956 — Section 167, 617
High Courts07 Aug 1990
M/s R.K. Industries Plot No. SPL 35, Industrial Estate, Kallur Vs The A.P. State Financial Corporation and others
Andhra Pradesh High Court · AIR 1991 AP 174
Constitution of India, 1950 — Article 14State Financial Corporations Act, 1951 — Section 29, 31
High Courts07 Aug 1990
Reepik Ravinder Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1991) 1 APLJ 80 : (1990) 2 APLJ 97 : (1991) CriLJ 595
Criminal Procedure Code, 1973 (CrPC) — Section 360, 361Juvenile Justice Act, 1986 — Section 2, 21, 22
High Courts07 Aug 1990Allowed
Jogi Nageswaramma Vs Jogi Siva Rao
Andhra Pradesh High Court · (1991) 1 ALT 579 : (1991) 1 APLJ 172 : (1991) 2 DMC 208
Civil Procedure Code, 1908 (CPC) — Section 47Hindu Adoptions and Maintenance Act, 1956 — Section 18(3)
High Courts06 Aug 1990
P.V. Krishna Prasad Vs K.V.N. Koteswara Rao and Another
Andhra Pradesh High Court · (1991) CriLJ 341
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 204, 362Penal Code, 1860 (IPC) — Section 173, 195(1), 211
High Courts06 Aug 1990Dismissed
Sri Kotagiri Seetharamayya and Others Vs The Divisional Forest Officer and Another
Andhra Pradesh High Court · (1991) 1 ALT 630
Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11, 63, 63AAndhra Pradesh Forest Act, 1967 — Section 10, 11, 15