High Courts04 Mar 1991
State of Andhra Pradesh Vs Balaji Poultry Agencies
Andhra Pradesh High Court · (1991) 82 STC 353
Andhra Pradesh General Sales Tax Act, 1957 — Section 5(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1991
416 judgments · page 19 of 21
High Courts28 Feb 1991
State of Andhra Pradesh Vs Suvarna Enterprises
Andhra Pradesh High Court · (1992) 85 STC 120
Central Sales Tax Act, 1956 — Section 6(2)
High Courts28 Feb 1991
Shivada Pillay and Others Vs S.V.S. Prasad
Andhra Pradesh High Court · (1992) CriLJ 590
Contempt of Courts Act, 1971 — Section 20
High Courts28 Feb 1991
State of Andhra Pradesh Vs Deccan Leathers Ltd.
Andhra Pradesh High Court · (1991) 82 STC 129
Andhra Pradesh General Sales Tax Act, 1957 — Section 22, 38, 5(3), 6Central Sales Tax Act, 1956 — Section 14, 15, 5, 8(2A)
High Courts28 Feb 1991
Mohd. Jahangir Vs Mallikharjuna Co-op. Housing Society Ltd.
Andhra Pradesh High Court · (1991) 1 ALT 575 : (1992) 1 AnWR 153
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 39 Rule 1, Order 39 Rule 2, 115Transfer of Property Act, 1882 — Section 53A
High Courts26 Feb 1991
Techno Pack Ltd. Vs Assistant Collector of Central Excise
Andhra Pradesh High Court · (1991) 1 ALT 542 : (1991) 33 ECC 130 : (1992) 43 ECR 300 : (1991) 55 ELT 158
Central Excises and Salt Act, 1944 — Section 11, 11A, 11B, 11C, 3
High Courts26 Feb 1991
A. Narayana Reddy and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1991) 2 ALT 452 : (1991) 2 APLJ 57 : (1992) CriLJ 630
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 309(2)
High Courts25 Feb 1991
E. Thiraj Vs D. Narayana Swamy and Another
Andhra Pradesh High Court · (1991) 1 ALT 571
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 211
High Courts25 Feb 1991Dismissed
D. Syamala Vs The Deputy Commissioner, Municipal Corporation of Hyderabad and Another
Andhra Pradesh High Court · (1991) 1 ALT 639
Constitution of India, 1950 — Article 226Hyderabad Municipal Corporation Act, 1955 — Section 402, 405
High Courts21 Feb 1991Allowed
Assistant Secretary to Government, Home (Courts-C) Department, K.V.L. Narasimha Rao and Others Vs A. Venkata Rao and Another, Government of Andhra Pradesh and Another
Andhra Pradesh High Court · (1991) 1 ALT 439
Constitution of India, 1950 — Article 14, 16(1), 226Hyderabad Civil Services Regulations, 1956 — Rule 40
High Courts21 Feb 1991
Agarwal Industries Ltd. Vs Union of India
Andhra Pradesh High Court · (1992) 57 ELT 561
Central Excise Rules, 1944 — Rule 57K, 57N
High Courts20 Feb 1991Dismissed
Bora Bhaskara Reddy and Others Vs State of A.P.
Andhra Pradesh High Court · (1991) 3 ALT 144
Criminal Procedure Code, 1973 (CrPC) — Section 2, 225, 24, 301(2), 397
High Courts20 Feb 1991
Visakhapatnam Port Trust, Visakhapatnam and another Vs Bihar Alloy Steels Ltd. and others
Andhra Pradesh High Court · AIR 1991 AP 331 : (1991) 1 ALT 582
Contract Act, 1872 — Section 7Evidence Act, 1872 — Section 115Major Port Trusts Act, 1963 — Section 102, 21, 29, 29(1), 31
High Courts20 Feb 1991
P.T.V. Ramanujachari Vs Giridharilal Rathi and Another
Andhra Pradesh High Court · (1991) 2 ALT 10 : (1991) CivCC 537 : (1992) 73 CompCas 421
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Feb 1991
State of Andhra Pradesh Vs Sri Venkateswara Trading Co.
Andhra Pradesh High Court · (1991) 1 ALT 624 : (1991) 1 APLJ 469 : (1991) 83 STC 220
Andhra Pradesh General Sales Tax Act, 1957 — Section 22, 5, 5(1), 5(2), 6Central Sales Tax Act, 1956 — Section 14, 15
High Courts18 Feb 1991Dismissed
Sri Rajah Pid Naik Vs The Special Dy. Collector-Land Acquisition Officer, T.T.Ds. and Others
Andhra Pradesh High Court · (1991) 1 ALT 701
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 111(4)Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 3, 4(1), 6(2)
High Courts18 Feb 1991Allowed
The A.P. Non-Govt. Retired Teachers Association and Others Vs The State of A.P. and Another
Andhra Pradesh High Court · (1991) 1 ALT 688
Constitution of India, 1950 — Article 14, 226
High Courts15 Feb 1991
Venkateswara Talkies Vs Appellate Deputy Commissioner and Others
Andhra Pradesh High Court · (1992) 193 ITR 746
Andhra Pradesh Entertainment Tax Rules, 1939 — Rule 52
High Courts15 Feb 1991
Sri Venkateswara Talkies Vs Entertainment Tax Appellate Deputy Commissioner, Kakinada and Another
Andhra Pradesh High Court · (1991) 2 ALT 312 : (1991) 1 APLJ 413 : (1992) 85 STC 178
Andhra Pradesh Entertainment Tax Act, 1939 — Section 4(1), 9Andhra Pradesh Entertainment Tax Rules, 1939 — Rule 52
High Courts15 Feb 1991Dismissed
T.M. Asilamani Vs The State of A.P. and Another
Andhra Pradesh High Court · (1991) 2 ALT 283
Andhra Pradesh Scheduled Commodities (Regulation and Distribution by Card System) Order, 1973 — Section 17(1)Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 10, 11, 12, 13, 14