High Courts03 Aug 1990Allowed
Mohd. Riyazuddin Vs The General Manager, A.P.S.R.T.C.
Andhra Pradesh High Court · (1991) 1 ALT 506 : (1991) 1 APLJ 498
Motor Vehicles Act, 1939 — Section 110A(3), 110DMotor Vehicles Act, 1988 — Section 166(3)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1990
249 judgments · page 7 of 13
High Courts03 Aug 1990
Ceat Ltd. Vs Assistant Collector
Andhra Pradesh High Court · (1991) 1 ALT 187 : (1994) ECR 661 : (1991) 56 ELT 718
Central Excise Rules, 1944 — Rule 10, 173B, 173CC, 49, 8(1)Central Excises and Salt Act, 1944 — Section 11A, 3, 35, 35A, 35E
High Courts01 Aug 1990
R.C. Kumar and Others Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1991) CriLJ 887
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 173(6), 178, 319Evidence Act, 1872 — Section 3
High Courts31 Jul 1990Dismissed
Tadikonda Ramulu Vs Income Tax Officer
Andhra Pradesh High Court · (1991) 1 ALT 121
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148
High Courts31 Jul 1990
Canara Bank and others Vs M/s. Taraka Prabhu Publishers Pvt. Ltd., and others
Andhra Pradesh High Court · AIR 1991 AP 258 : (1992) 75 CompCas 281
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, 49Constitution of India, 1950 — Article 12, 14, 19(1), 21, 226Contract Act, 1872 — Section 171
High Courts27 Jul 1990
Kondamuri Anasuyamma Vs Dist. Judge, W.G. Dist at Eluru and others
Andhra Pradesh High Court · AIR 1991 AP 47
Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 114, 3Transfer of Property Act, 1882 — Section 8
High Courts27 Jul 1990
Thathapadi Venkatalakshmi Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1991) CriLJ 749 : (1991) 1 DMC 291
Criminal Procedure Code, 1973 (CrPC) — Section 257, 320, 482Penal Code, 1860 (IPC) — Section 307, 498
High Courts26 Jul 1990Allowed
The Divisional Manager, New India Assurance Co. Ltd. Vs Ratan Prakash Rao and Another
Andhra Pradesh High Court · (1991) 1 ALT 1
Motor Vehicles Act, 1988 — Section 110D, 92A, 95
High Courts26 Jul 1990Allowed
New India Assurance Co. Ltd. Vs Ratan Prakash Rao and Another
Andhra Pradesh High Court · (1991) ACJ 332 : (1990) 2 APLJ 507
Motor Vehicles Act, 1939 — Section 110A, 95
High Courts25 Jul 1990
George Maijo and Co. (Vizag) Vs Govt. of A.P. and another
Andhra Pradesh High Court · AIR 1991 AP 347
Land Acquisition Act, 1894 — Section 4(1), 5Land Acquisition Rules, 1894 — Rule 1, 3
High Courts25 Jul 1990
M/s. Mahalakshmi Enterprises, Calicut - Kerala and another Vs Sri Vishnu Trading Company and another
Andhra Pradesh High Court · AIR 1991 AP 74 : (1991) 1 RCR(Criminal) 702
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts25 Jul 1990Allowed
M.A. Jabbar Khan Vs A.P. State Electricity Board
Andhra Pradesh High Court · (1992) 2 ALT 97
Constitution of India, 1950 — Article 16
High Courts23 Jul 1990
Mohd. Ismail Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1990) 2 APLJ 208 : (1992) 2 LLJ 588
Andhra Pradesh Public Employment (Regulation of Age of Superannuation) Act, 1984 — Section 3Hyderabad Civil Services Rules — Rule 231Industrial Disputes Act, 1947 — Section 2
High Courts20 Jul 1990
M/s. Santosh 70 MM Abids, Hyderabad and another Vs Entertainment Tax Officer, Nampally Circle, and two others
Andhra Pradesh High Court · AIR 1991 AP 28
Andhra Pradesh Entertainment Tax Act, 1939 — Section 19, 5, 5(1)Mineral Concession Rules, 1960 — Rule 9(2)
High Courts17 Jul 1990
K. Satyavathi Vs Regional Director, Employee State Insurance Corporation, Hyderabad and Another
Andhra Pradesh High Court · (1990) 2 APLJ 329 : (1992) 2 LLJ 594
Hindu Succession Act, 1956 — Section 8Insurance Act, 1938 — Section 38, 39Provident Funds Act, 1925 — Section 5
High Courts17 Jul 1990
B. Rosaiah Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1991) CriLJ 189
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 292, 293, 294
High Courts16 Jul 1990
Nav Bharat Corporation Vs Nagarjuna Fertilizers and Chemicals Ltd. and Another
Andhra Pradesh High Court · (1991) 72 CompCas 518
Constitution of India, 1950 — Article 12, 14, 226
High Courts15 Jul 1990
Tekumalla Muneiah and Others Vs Chittari Babunuri Ammanamma and Another
Andhra Pradesh High Court · (1990) 2 ALT 710 : (1991) 1 APLJ 197 : (1991) CriLJ 548 : (1991) 1 DMC 379
Criminal Procedure Code, 1973 (CrPC) — Section 182(2)Penal Code, 1860 (IPC) — Section 494, 495
High Courts09 Jul 1990Dismissed
The A.P. Paper Mills Ltd. Vs Edala Bhaskar Rao and Others
Andhra Pradesh High Court · (1991) 2 ALT 160
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Land Acquisition Act, 1894 — Section 23(1A)
High Courts05 Jul 1990
The Labour Endorcement Officer, (Central) Kothagudem Vs V. Kaxma Reddy
Andhra Pradesh High Court · (1991) CriLJ 188
Criminal Procedure Code, 1973 (CrPC) — Section 201Minimum Wages (Central) Rules, 1950 — Rule 21AAMinimum Wages Act, 1948 — Section 22