High Courts26 Mar 1991Allowed
T. Venkataratnam Naidu Vs The Hyderabad Municipal Corporation
Andhra Pradesh High Court · (1991) 2 ALT 532 : (1991) 2 APLJ 139
Hyderabad Municipal Corporation Act, 1955 — Section 204, 207, 208, 209, 238
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1991
416 judgments · page 17 of 21
High Courts25 Mar 1991
Takkalapally Laxmamma Vs Takkalapally Rangaiah and Another
Andhra Pradesh High Court · (1991) 2 ALT 334 : (1991) 2 APLJ 123 : (1991) CivCC 599 : (1992) CriLJ 266 : (1991) 2 DMC 628 : (1992) 1 RCR(Criminal) 628
Criminal Procedure Code, 1973 (CrPC) — Section 12(3), 125, 125(2), 125(3), 25(3)
High Courts25 Mar 1991
The Secretary to Government Education Deptt., Govt. of A.P., Hyderabad and another Vs Society for St. Ann''s Mehdipatnam, Hyderabad and another
Andhra Pradesh High Court · AIR 1991 AP 311 : (1991) 2 ALT 20
Andhra Pradesh Education Act, 1982 — Section 20, 20(1), 20(3)Constitution of India, 1950 — Article 226
High Courts25 Mar 1991
The Divisional Forest Officer, Nandyal Division and Another Vs Co-op. Labour Contract Society
Andhra Pradesh High Court · (1991) 2 ALT 553 : (1991) 2 APLJ 15
Andhra Pradesh Forest Act, 1967 — Section 2, 44, 44(2A), 44(2B)Andhra Pradesh Forest Produce Transit Rules, 1970 — Rule 5
High Courts23 Mar 1991Allowed
L. Narayana Reddy and Another Vs The Canara Bank
Andhra Pradesh High Court · (1991) 03 AP CK 0002
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5(1), Order 38 Rule 5(2), Order 38 Rule 5(3), Order 38 Rule 5(4)
High Courts22 Mar 1991
L. Narayana Reddy and Another Vs The Canara Bank, Nawabpet Branch and Another
Andhra Pradesh High Court · (1991) 2 ALT 582
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5(1), Order 38 Rule 5(3), 115
High Courts20 Mar 1991
Saptagiri Enterprises Vs Commissioner of Income Tax and Others
Andhra Pradesh High Court · (1991) 189 ITR 705
Income Tax Act, 1961 — Section 127, 127(1), 127(2)
High Courts19 Mar 1991
Mohd Afzal Vs Common Wealth Hotel Pvt. Ltd.
Andhra Pradesh High Court · (1991) 3 ALT 325 : (1993) 1 APLJ 31
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 115Transfer of Property Act, 1882 — Section 108
High Courts18 Mar 1991Dismissed
Katuri Venkateswara Rao Vs Savera Laboratories Limited
Andhra Pradesh High Court · (1991) 2 ALT 98 : (1991) 2 APLJ 55
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts15 Mar 1991
Andhra Pradesh State Trade Federation Vs Commissioner of Labour and Another
Andhra Pradesh High Court · (1991) 2 ALT 84 : (1991) 2 APLJ 165 : (1992) 2 LLJ 600
Andhra Pradesh Motor Vehicles Taxation Rules, 1963 — Rule 13AMotor Transport Workers Act, 1961 — Section 1(4), 2, 3
High Courts15 Mar 1991Allowed
C.M. Ramanath Reddy Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1991) 2 ALT 32
Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 37
High Courts14 Mar 1991
Tulasi Enterprises Vs Andhra Pradesh State Consumer Commission, Hyderabad and Another
Andhra Pradesh High Court · AIR 1991 AP 326 : (1991) 2 AnWR 60
Andhra Pradesh State Consumer Protection Rules, 1987 — Rule 4(4), 7Constitution of India, 1950 — Article 133, 226Consumer Protection Act, 1986 — Section 12, 13, 13(4), 14, 17
High Courts14 Mar 1991
P.M.G. Cold Forming Pvt. Ltd. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1991) 83 STC 28
Andhra Pradesh General Sales Tax Act, 1957 — Section 22, 6Central Sales Tax Act, 1956 — Section 14
High Courts13 Mar 1991
Shyam Prasad Reddy and Others Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1991) 2 ALT 121 : (1991) 2 APLJ 50 : (1991) CriLJ 2299
Criminal Procedure Code, 1973 (CrPC) — Section 205, 205(1), 205(2), 215, 244National Honours Act, 1971 — Section 2Prevention of Insults to National Honour Act, 1971 — Section 2
High Courts13 Mar 1991
The Commissioner and Spl. Officer, Anakapalli Municipality Vs The Director of A.P. Agriculture Market Committees, and Others
Andhra Pradesh High Court · AIR 1992 AP 212 : (1991) 2 ALT 354
Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 12, 12(1), 23, 28, 29Andhra Pradesh Municipalities Act, 1965 — Section 277, 277(2)Easements Act, 1882 — Section 52
High Courts13 Mar 1991Dismissed
Kanakappagari Chinnabha Reddy
Andhra Pradesh High Court · (1991) 3 ALT 14
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 37, 38
High Courts13 Mar 1991Allowed
Shaik Shikinder Vs The Govt. of A.P. and Others
Andhra Pradesh High Court · (1991) 1 ALT 563
Constitution of India, 1950 — Article 226
High Courts12 Mar 1991
Fertiliser Corporation of India Ltd. Vs Commercial Tax Officer (OFA), Punjagutta Division, Hyderabad and Others
Andhra Pradesh High Court · (1991) 2 ALT 476
Andhra Pradesh General Sales Tax Act, 1957 — Section 2, 5C, 5E
High Courts12 Mar 1991
Coromandel Fertilisers Ltd. Vs The Commercial Tax Officer (OFA), Punjagutta Division, Hyderabad.
Andhra Pradesh High Court · (1992) 85 STC 552
Central Sales Tax Act, 1956 — Section 2
High Courts12 Mar 1991Allowed
Nadigadla Ananda Rao Vs The State
Andhra Pradesh High Court · (1991) 2 ALT 18
Criminal Procedure Code, 1973 (CrPC) — Section 308, 482Penal Code, 1860 (IPC) — Section 193