COURT ARCHIVE

Andhra Pradesh High Court judgments, 1991

416 judgments · page 18 of 21

High Courts11 Mar 1991Dismissed

B. Sreenivasulu and Others Vs The Commissioner, Ananthapur Municipality and Another

Andhra Pradesh High Court · (1991) 2 ALT 142

Andhra Pradesh Municipalities Act, 1965 — Section 192, 193, 228, 336(2)Constitution of India, 1950 — Article 226

High Courts11 Mar 1991

State of Andhra Pradesh Vs Kavali Venkata Ramanaiah and Sons

Andhra Pradesh High Court · (1993) 89 STC 175

Central Sales Tax Act, 1956 — Section 14

High Courts11 Mar 1991

Vunnam Lakshminarayana Vs State Inspector of Police, Narasaraopet

Andhra Pradesh High Court · (1991) 2 ALT 1 : (1992) CriLJ 334

Criminal Procedure Code, 1973 (CrPC) — Section 313Juvenile Justice Act, 1986 — Section 18, 2, 22, 24, 3Penal Code, 1860 (IPC) — Section 376

High Courts08 Mar 1991Dismissed

Dr. K. Panduranga Rao, Asst. Professor of Surgery, Osmania Medical College and Others Vs The University of Health Sciences and Others

Andhra Pradesh High Court · (1991) 1 ALT 565

Andhra Pradesh Educational Institutions (Regulation of Admissions) Order, 1974 — Rule 5, 5(1), 5(2)Constitution of India, 1950 — Article 226

High Courts07 Mar 1991Dismissed

Pujjuru Suryanarayana Vs Union Bank of India

Andhra Pradesh High Court · (1991) 2 ALT 361 : (1991) 2 APLJ 198

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 15(2), 115

High Courts06 Mar 1991

Vedala Tathacharyulu Vs The Govt. of Andhra Pradesh and others

Andhra Pradesh High Court · AIR 1992 AP 16

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 27, 27(2), 27(5)Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 155, 155(2), 29, 29(3), 33Andhra Pradesh Endowments Executive Officers Subordinate Service Rules, 1978 — Rule 5

High Courts06 Mar 1991

A.P.S.R.T.C. Vs The Government of India and others

Andhra Pradesh High Court · AIR 1992 AP 109 : (1991) 2 ALT 48

Arms Act, 1959 — Section 15Central Sales Tax Act, 1956 — Section 9(2)Companies (Amendment) Act, 1956 — Section 647, 658

High Courts06 Mar 1991

Sriramamurthy Vs Commissioner of Endowments, Hyderabad and others

Andhra Pradesh High Court · AIR 1992 AP 260 : (1991) 2 ALT 321

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 10, 107, 11, 132, 15Constitution of India, 1950 — Article 226, 30(1)

High Courts06 Mar 1991

Deccan Engineers Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1992) 84 STC 92

Andhra Pradesh General Sales Tax Act, 1957 — Section 20, 22(1), 42, 42(2)Central Sales Tax Act, 1956 — Section 14, 15, 6

High Courts06 Mar 1991

M/s. Baroda Cotton Company, Bombay Vs The A.P. State Federation of Co-op. Spinning Mills Ltd. and another

Andhra Pradesh High Court · AIR 1991 AP 320

Constitution of India, 1950 — Article 12, 226

High Courts05 Mar 1991

Maqubal Bee and Others Vs Andhra Pradesh State Road Transport Corporation

Andhra Pradesh High Court · (1992) ACJ 614 : (1993) 76 CompCas 489

General Clauses Act, 1897 — Section 8Motor Vehicles Act, 1939 — Section 110A(3)Motor Vehicles Act, 1988 — Section 166(3)

High Courts05 Mar 1991

Official Liquidator Vs T.J. Swamy and Others

Andhra Pradesh High Court · (1991) 2 ALT 113 : (1992) 73 CompCas 583 : (2008) 3 CompLJ 478

Companies Act, 1956 — Section 448, 449, 456, 456(1), 456(2)

High Courts05 Mar 1991

Commissioner of Income Tax Vs T.N. Viswanatha Reddy

Andhra Pradesh High Court · (1991) 98 CTR 49 : (1991) 190 ITR 266

Income Tax Act, 1961 — Section 143, 154, 207, 208, 209

High Courts05 Mar 1991Dismissed

Smt. Maqubal Bee and Others Vs Andhra Pradesh State Road Transport Corporation

Andhra Pradesh High Court · (1991) 2 ALT 464

General Clauses Act, 1897 — Section 8Motor Vehicles Act, 1939 — Section 110A(3)Motor Vehicles Act, 1988 — Section 166(3)

High Courts05 Mar 1991Dismissed

K. Ram Mohan Rao and Another Vs Municipal Corporation of Hyderabad

Andhra Pradesh High Court · (1991) 2 ALT 308

Constitution of India, 1950 — Article 226Hyderabad Municipal Corporation Act, 1956 — Section 516, 521(1), 622(4), 624

High Courts05 Mar 1991Dismissed

Avadhesh Alloys Limited and Another Vs Andhra Pradesh State Electricity Board and Others

Andhra Pradesh High Court · (1991) 1 ALT 551

Electricity (Supply) Act, 1948 — Section 22, 26, 49

High Courts05 Mar 1991

Golla Ramulu and Another Vs Hari Joshi (died) per his L.Rs.

Andhra Pradesh High Court · (1991) 2 ALT 93

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A, Order 22 Rule 4, 115Limitation Act, 1963 — Section 5

High Courts05 Mar 1991

Mawubal Bee and Others Vs A.P.S.R.T.C.

Andhra Pradesh High Court · (1991) 2 ACC 725 : (1991) 2 APLJ 131

General Clauses Act, 1897 — Section 6, 8Motor Vehicles Act, 1988 — Section 166

High Courts04 Mar 1991

Om Prakash Vs Patangey Kishanji (died per L. Rs.) and Others

Andhra Pradesh High Court · (1991) 2 ALT 75

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 11, 20, 22

High Courts04 Mar 1991

State of Andhra Pradesh Vs Thungabhadra Industries Ltd.

Andhra Pradesh High Court · (1992) 86 STC 235