COURT ARCHIVE

Andhra Pradesh High Court judgments, 1991

416 judgments · page 10 of 21

High Courts30 Aug 1991Dismissed

Major S. Nagendran Vs Government of India, Ministry of Defence and Others

Andhra Pradesh High Court · (1991) 3 ALT 271 : (1991) 2 APLJ 301 : (1992) 2 LLJ 559

Army Act, 1950 — Section 19Army Rules, 1954 — Rule 14(2)Constitution of India, 1950 — Article 226

High Courts30 Aug 1991

S. Nagendran Vs Government of India, Ministry of Defence and Others

Andhra Pradesh High Court · (1992) 2 LLJ 559

Army Act, 1950 — Section 19Defence Service Army Regulations, 1987 — Regulation 333

High Courts30 Aug 1991

The Excise Superintendent and Others Vs Shalini Beer and Wines

Andhra Pradesh High Court · (1991) 3 ALT 292 : (1991) 2 APLJ 387

Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 10Andhra Pradesh Excise Act, 1968 — Section 21, 21(2)

High Courts29 Aug 1991Dismissed

T. Ravindra Kumar Reddy alias Ravindra Reddy Vs P. Chenga Reddy

Andhra Pradesh High Court · (1991) 3 ALT 129

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 115

High Courts28 Aug 1991Allowed

M. Bhagwanth Reddy Vs The Andhra Pradesh Agriculture University and Another

Andhra Pradesh High Court · (1991) 3 ALT 312

Andhra Pradesh Agricultural University Act, 1963 — Section 43(6A)Constitution of India, 1950 — Article 226

High Courts28 Aug 1991

Abdul Razak alias Raja Vs Superintendent, Central Prison, Visakapatnam and Another

Andhra Pradesh High Court · (1991) 3 ALT 333 : (1992) CriLJ 1261

Criminal Procedure Code, 1973 (CrPC) — Section 427, 482Penal Code, 1860 (IPC) — Section 380, 411, 454

High Courts28 Aug 1991

Nali Balaiah Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (1991) 2 APLJ 261 : (1992) CriLJ 423

Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1), 3(2)

High Courts28 Aug 1991

The Senior Food Inspector, Ananthapur Vs Ravuru Subbaiah

Andhra Pradesh High Court · (1991) 3 ALT 394 : (1992) CriLJ 2289

Criminal Procedure Code, 1973 (CrPC) — Section 197Essential Commodities Act, 1955 — Section 15Evidence Act, 1872 — Section 114

High Courts26 Aug 1991

Techno Pack Private Ltd. Vs Union of India

Andhra Pradesh High Court · (1992) 57 ELT 534

Central Excises and Salt Act, 1944 — Section 11A, 11B, 11C

High Courts26 Aug 1991

Mukhera Belakota Reddi Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1992) CriLJ 2236

Penal Code, 1860 (IPC) — Section 201, 302, 376

High Courts24 Aug 1991Dismissed

N. Balaiah Vs Chief Secretary, Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (1991) 3 ALT 147

Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 14, 3(1), 3(2)

High Courts23 Aug 1991Allowed

Mutyala Tata Rao Vs Mutyala Satyavathi

Andhra Pradesh High Court · (1992) 1 ALT 85

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151Hindu Marriage Act, 1955 — Section 13(1), 28

High Courts20 Aug 1991

Kanchanapalli Lalithakumari Vs Kanchanapalli Ramaprasada Rao

Andhra Pradesh High Court · (1992) 2 ALT 631

Hindu Marriage Act, 1955 — Section 13(1)Hindu Marriage Rules, 1979 — Rule 6

High Courts20 Aug 1991

Tirupati Roller Flour Mills and Others Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1991) 3 ALT 597 : (1992) 85 STC 578

Andhra Pradesh General Sales Tax Act, 1957 — Section 5, 5(1), 5(2), 6Central Sales Tax Act, 1956 — Section 14, 15

High Courts19 Aug 1991

Vst Industries Ltd. Vs Assistant Collector of Central Excise

Andhra Pradesh High Court · (1992) 57 ELT 553

Central Excises and Salt Act, 1944 — Section 36, 4, 4(2)

High Courts19 Aug 1991Dismissed

The Andhra Cement Co. Ltd. Vs Govt. of A.P. and Others

Andhra Pradesh High Court · (1991) 3 ALT 411

Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 54Mines and Minerals (Development and Regulation) Act, 1957 — Section 11(2), 11(4)

High Courts19 Aug 1991Dismissed

T.J. Swamy and Others Vs The Official Liquidator, High Court of A.P. and Others

Andhra Pradesh High Court · (1992) 1 ALT 467

Companies Act, 1956 — Section 458A, 543, 543(2)

High Courts19 Aug 1991

The Rayalaseema Navodaya Minorities Christian Educational Society, Cuddapah Vs The Government of Andhra Pradesh and another

Andhra Pradesh High Court · AIR 1992 AP 54 : (1991) 3 ALT 87

Andhra Pradesh Education Act, 1982 — Section 18, 19, 20, 20(1), 20(2)Andhra Pradesh Minorities Educational Institutions (Establishment, Recognition and Regulation) Rules, 1988 — Rule 3, 4, 5, 6, 7Constitution of India, 1950 — Article 29(2), 30(1)

High Courts14 Aug 1991

Sikender Picture Palace Vs Assistant Commercial Tax Officer

Andhra Pradesh High Court · (1993) 88 STC 287

Andhra Pradesh Entertainment Tax Act, 1939 — Section 4, 4(1), 5, 5(1)Andhra Pradesh Entertainment Tax Rules, 1939 — Rule 27

High Courts14 Aug 1991

K. Kasappa Naidu Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (1991) 08 AP CK 0013

Andhra Pradesh Excise Act, 1968 — Section 34Criminal Procedure Code, 1973 (CrPC) — Section 29, 468, 468(2), 482