High Courts15 Feb 1991
Shaik Ameer Johni Vs Shaik John Ahmed
Andhra Pradesh High Court · (1991) 2 ALT 449 : (1992) 1 AnWR 86
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1991
416 judgments · page 20 of 21
High Courts14 Feb 1991
B. Lakshmikantha Rao Vs The Land Acquisition Officer
Andhra Pradesh High Court · (1991) 2 ALT 441
Land Acquisition Act, 1894 — Section 18, 19, 20, 21
High Courts14 Feb 1991
M. Rajkumar and Others Vs The Excise Superintendent, Hyderabad and Others
Andhra Pradesh High Court · AIR 1992 AP 143 : (1991) 1 ALT 653
Hyderabad Municipal Corporation Act, 1955 — Section 405, 406Hyderabad Municipal Corporation Act, 1956 — Section 405, 406Land Acquisition Act, 1894 — Section 18
High Courts12 Feb 1991Allowed
Chintapatla Arvind Babu and Another Vs Smt. K. Balakistamma @ Bhargavi and Another
Andhra Pradesh High Court · (1992) 1 ALT 319
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 115
High Courts11 Feb 1991
Bhagyanagar Traders Vs Commercial Tax Officer, Charminar Circle
Andhra Pradesh High Court · (1992) 85 STC 558
Andhra Pradesh General Sales Tax Act, 1957 — Section 6, 6(B)
High Courts11 Feb 1991
State of Andhra Pradesh Vs Srinivasa Trading Company
Andhra Pradesh High Court · (1991) 82 STC 221
Andhra Pradesh General Sales Tax Act, 1957 — Section 7
High Courts11 Feb 1991Dismissed
Nidiginti Ganganna alias Channakkayalodu Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1991) 2 ALT 668
Evidence Act, 1872 — Section 32Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 302, 307
High Courts07 Feb 1991
RF (Rasat and Farhat) Charitable Trust, Hyderabad Vs Special Deputy Collector (General) Land Acquisition, Hyderabad and others
Andhra Pradesh High Court · AIR 1992 AP 130 : (1991) 1 ALT 598
Andhra Pradesh Housing Board Act, 1956 — Section 40, 40Constitution of India, 1950 — Article 14, 19, 226Evidence Act, 1872 — Section 115, 12(2)
High Courts07 Feb 1991
A.P. State Electricity Board, Hyderabad and others Vs M/s. Shanti Castings, Thumakunta, Hindupur
Andhra Pradesh High Court · AIR 1991 AP 228 : (1991) 2 ALT 69
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 9Constitution of India, 1950 — Article 226, 32
High Courts06 Feb 1991Dismissed
N. Chenchuramaiah Vs Syed Nawabjan @ Rahamthulla
Andhra Pradesh High Court · (1991) 1 ALT 416
Andhra Pradesh Buildings (Lease Rent and Eviction) Control (Amendment) Act, 1961 — Section 22Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)
High Courts05 Feb 1991Allowed
G. Munilakshmamma Vs The District Collector and Others
Andhra Pradesh High Court · (1991) 1 ALT 617
Constitution of India, 1950 — Article 226
High Courts05 Feb 1991
State of Andhra Pradesh Vs Vijaya Hybrid Seeds
Andhra Pradesh High Court · (1992) 85 STC 472
Central Sales Tax Act, 1956 — Section 14, 8(2)
High Courts05 Feb 1991Dismissed
Rajendra Modern Rice Mill and Another Vs The Govt. of A.P. and Others
Andhra Pradesh High Court · (1991) 2 ALT 156
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 6A, 6CLimitation Act, 1963 — Section 29(2), 5
High Courts05 Feb 1991
State of Andhra Pradesh Vs Deccan Engineering and Refrigeration Co.
Andhra Pradesh High Court · (1992) 84 STC 360
High Courts05 Feb 1991
State of Andhra Pradesh Vs Kothuri Venkateswarlu and Sons
Andhra Pradesh High Court · (1992) 85 STC 334
Andhra Pradesh General Sales Tax Act, 1957 — Section 20(1)
High Courts05 Feb 1991Allowed
The Govt. of A.P. and Others Vs B. Sathaiah and Others
Andhra Pradesh High Court · (1991) 1 ALT 496
Limitation Act, 1963 — Section 5
High Courts04 Feb 1991Dismissed
L. Ramesh Vs The Superintendent, Central Prison and Others
Andhra Pradesh High Court · (1991) 2 ALT 619
Criminal Procedure Code, 1973 (CrPC) — Section 428, 482
High Courts01 Feb 1991
J. Kothanda Naidu Vs Sri Kanyaka Parameswari Temple
Andhra Pradesh High Court · (1991) 1 ALT 464 : (1992) 1 AnWR 157
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 11, 11(3), 11(4), 22
High Courts01 Feb 1991Dismissed
Vemulakonda Anjaneyulu Vs The State of A.P. and Another
Andhra Pradesh High Court · (1991) 1 ALT 561
Criminal Procedure Code, 1973 (CrPC) — Section 405, 406, 415, 420, 482Penal Code, 1860 (IPC) — Section 406, 415
High Courts31 Jan 1991
Soni @ Bhuthulasi and Others Vs Kunda Nageswara Rao and Another
Andhra Pradesh High Court · (1991) 3 ALT 200 : (1992) 1 APLJ 178
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(2), 12, 13, 22Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)