COURT ARCHIVE

Andhra Pradesh High Court judgments, 1991

416 judgments · page 15 of 21

High Courts26 Apr 1991Dismissed

Mc Dowell and Co. Ltd. and Others Vs State of A.P. and Another

Andhra Pradesh High Court · (1991) 2 ALT 207 : (1991) 2 APLJ 64

Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 16(2), 17(3), 18(4), 3Andhra Pradesh Excise Act, 1968 — Section 11, 12, 2(31)Constitution of India, 1950 — Article 14, 226, 255, 301, 304

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High Courts26 Apr 1991

Kodali Kumara Swamy and others Vs State of A.P. and others

Andhra Pradesh High Court · AIR 1992 AP 170

Andhra Pradesh Gram Panchayats Act, 1964 — Section 72(1)(2)Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 212Constitution of India, 1950 — Article 133, 19, 19(1), 21, 226

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High Courts26 Apr 1991Allowed

Allwyn Employees Union Vs Hyderabad Allwyn Ltd.

Andhra Pradesh High Court · (1991) 2 ALT 278 : (1994) 3 LLJ 602

Andhra Pradesh Factories and Establishments (National, Festival and other Holidays) Act, 1974 — Section 3(1)

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High Courts26 Apr 1991

Sooni Rustam Mehta and Others Vs Appropriate Authority, Income Tax Department

Andhra Pradesh High Court · (1991) 2 ALT 560 : (1991) 98 CTR 84 : (1991) 190 ITR 290

Income Tax Act, 1961 — Section 269UC, 269UD(1), 269UE, 269UE(1), 269UF

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High Courts26 Apr 1991

R. Venkat Reddy Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1991) 2 ALT 302 : (1991) 2 APLJ 175 : (1992) CriLJ 414 : (1992) 1 RCR(Criminal) 653

Penal Code, 1860 (IPC) — Section 161, 193Prevention of Corruption Act, 1988 — Section 5(1), 5(2)

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High Courts26 Apr 1991

Bharat Heavy Plate and Vessels Ltd. Vs State of A.P. and Others

Andhra Pradesh High Court · (1991) 2 ALT 639

Andhra Pradesh (Andhra Area) District Boards Act, 1920 — Section 74B, 78, 79Andhra Pradesh (Andhra Area) Elementary Education Act, 1920 — Section 34, 34(2)Andhra Pradesh General Clauses Act, 1891 — Section 18, 8

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High Courts25 Apr 1991

Paidipati Dhanamma and Others Vs Motupalli Siva Rama Prasad

Andhra Pradesh High Court · (1991) 2 ALT 580 : (1991) 2 APLJ 97

Limitation Act, 1963 — Section 5

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High Courts24 Apr 1991Dismissed

Syed Sadaq Ali and Others Vs The Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (1991) 2 ALT 403

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 68CMotor Vehicles Act, 1988 — Section 100(4), 217(2)

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High Courts24 Apr 1991

T. Deen Dayal Vs Union of India and others

Andhra Pradesh High Court · AIR 1991 AP 307 : (1991) 2 ALT 373 : (1991) 2 APLJ 83

Constitution of India, 1950 — Article 124(3), 132(1), 133, 14, 146

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High Courts23 Apr 1991Allowed

The Government of Andhra Pradesh and Another Vs St. Anthony''s Educational Society and Another

Andhra Pradesh High Court · (1991) 2 ALT 240 : (1993) 2 APLJ 375

Andhra Pradesh Education Act, 1982 — Section 20, 20(1), 20(3)Constitution of India, 1950 — Article 19(1), 226

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High Courts23 Apr 1991

Syed Habeeb and Others Vs The Chief Judge, City Civil Court and Others

Andhra Pradesh High Court · (1991) 2 ALT 153

Constitution of India, 1950 — Article 226

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High Courts23 Apr 1991

Gorripati Ekambaram Naidu and Others Vs Pathipati Krishnaiah Naidu and Others

Andhra Pradesh High Court · (1991) 2 ALT 483

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

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High Courts22 Apr 1991

M/s. Ajay Constructions Vs Kakateeya Nagar Co-operative Housing Society Ltd. and others

Andhra Pradesh High Court · AIR 1991 AP 294

Andhra Pradesh Municipalities Act, 1965 — Section 147, 148, 149, 150Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 13, 14, 15Constitution of India, 1950 — Article 19, 21, 32, 38

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High Courts22 Apr 1991

Sanjaya Sales Corporation Vs Dy. CCI and E

Andhra Pradesh High Court · (1991) 2 ALT 255 : (1994) 48 ECC 130 : (1994) ECR 302 : (1992) 57 ELT 579

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High Courts18 Apr 1991

Rekulampati Mohan Reddy Vs Gangavaram Thirupathi Reddy and Others

Andhra Pradesh High Court · (1991) 2 ALT 275 : (1991) 2 APLJ 280

Criminal Procedure Code, 1973 (CrPC) — Section 301, 439(2)

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High Courts16 Apr 1991Allowed

N.S.R. Krishna Prasad Vs Collector of Customs

Andhra Pradesh High Court · (1994) 51 ECR 170

Civil Procedure Code, 1908 (CPC) — Section 132Constitution of India, 1950 — Article 20, 21, 22, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 167, 281, 4

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High Courts16 Apr 1991Allowed

T. Ali Akbar Vs The Labour Court and Another

Andhra Pradesh High Court · (1991) 3 ALT 418

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A

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High Courts16 Apr 1991Allowed

N.S.R. Krishna Prasad and Vs Directorate of Enforcement Loknayak Bhawan Khan Market, New Delhi and Others

Andhra Pradesh High Court · (1992) CriLJ 1888 : (1992) 57 ELT 568

Civil Procedure Code, 1908 (CPC) — Section 132Constitution of India, 1950 — Article 20, 21, 22, 32, 226Criminal Procedure Code, 1973 (CrPC) — Section 4(1), 162, 164, 164(2), 167, 281, 463

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High Courts16 Apr 1991

G. Krishnam Raju Vs K.A. Parvathi and Another

Andhra Pradesh High Court · (1991) 2 ALT 127 : (1991) 2 APLJ 243 : (1991) CriLJ 2601

Constitution of India, 1950 — Article 12, 14, 16Contempt of Courts Act, 1971 — Section 12, 12(4), 20General and Subordinate Service Rules — Rule 2

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High Courts15 Apr 1991

Commissioner of Income Tax Vs Brindavan Hotel

Andhra Pradesh High Court · (1991) 94 CTR 249 : (1991) 192 ITR 12

Income Tax Act, 1961 — Section 143, 143(2), 144, 147, 271(1)

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