High Courts25 Nov 1991
Oriental Insurance Co. Ltd. Vs Sailada Chinathalli and Others
Andhra Pradesh High Court · (1993) 1 ACC 144 : (1992) ACJ 251
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1991
416 judgments · page 4 of 21
High Courts25 Nov 1991Dismissed
K. Sreerama Murthy Vs University of Health Sciences and Others
Andhra Pradesh High Court · (1992) 2 ALT 221
Constitution of India, 1950 — Article 226
High Courts25 Nov 1991Allowed
New India Assurance Co. Ltd. Vs Kramtan Perinayagam and Another
Andhra Pradesh High Court · (1992) ACJ 142
Motor Vehicles Act, 1988 — Section 140, 166, 217, 6
High Courts25 Nov 1991
Ch. Papaiah, Sarpanch, Rural Gram Panchayat and Others Vs The District Collector and Another
Andhra Pradesh High Court · (1992) 1 ALT 240
Andhra Pradesh Gram Panchayats (Declaration of Village) Rules, 1969 — Rule 12Andhra Pradesh Gram Panchayats Act, 1964 — Section 3(2)Andhra Pradesh Municipalities Act, 1965 — Section 3(1), 3(2)
High Courts25 Nov 1991
Abdul Rahman Vs Electronics Corporation of India Ltd.
Andhra Pradesh High Court · (1992) 2 ALT 246
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts25 Nov 1991Dismissed
New India Assurance Co. Ltd. Vs Anga Chinnababu and Others
Andhra Pradesh High Court · (1992) 2 ALT 184
Motor Vehicles Act, 1988 — Section 110D, 92A
High Courts25 Nov 1991Dismissed
New India Assurance Co. Ltd. Vs Anga Chinni Babu and Others
Andhra Pradesh High Court · (1992) ACJ 281
Motor Vehicles Act, 1939 — Section 92A
High Courts25 Nov 1991Dismissed
New India Assurance Co. Ltd. Vs Shaik Ashabi and Others
Andhra Pradesh High Court · (1992) ACJ 811 : (1993) 1 ALT 660 Supp
High Courts25 Nov 1991
The New India Assurance Co. Ltd. Vs Kramtan Perianayagam and Another
Andhra Pradesh High Court · (1992) 2 ALT 654
Motor Vehicles Act, 1939 — Section 173, 92, 92A
High Courts25 Nov 1991
Radhamma and Another Vs Oriental Fire and Genl. Ins. Co. Ltd. and Others
Andhra Pradesh High Court · (1992) ACJ 872 : (1993) 1 ALT 624 Supp
High Courts22 Nov 1991
New India Assurance Co. Ltd. Vs Chakali Ramavva and Others
Andhra Pradesh High Court · (1992) 2 ALT 106
Motor Vehicles Act, 1988 — Section 110D
High Courts21 Nov 1991Dismissed
New India Assurance Co. Ltd. Vs Aziz Baig and Others
Andhra Pradesh High Court · (1992) ACJ 480
High Courts21 Nov 1991Allowed
B. Padma and Others Vs B. Kondaiah and Another
Andhra Pradesh High Court · (1992) ACJ 949
High Courts21 Nov 1991
A. Rafeek Vs Union of India and others
Andhra Pradesh High Court · AIR 1992 AP 331 : (1992) 1 ALT 260
Central Motor Vehicles Rules, 1989 — Rule 6, 88, 88(2)Constitution of India, 1950 — Article 14, 19(1)Motor Vehicles Act, 1939 — Section 63(10)
High Courts21 Nov 1991Dismissed
M. Sammamma and Another Vs Syed Kaja Maunuddin and Others
Andhra Pradesh High Court · (1992) 2 ACC 477 : (1992) ACJ 375 : (1992) 2 AnWR 189
High Courts20 Nov 1991
Smt. Kareemunnisa Begum and Others Vs V. Jogaiah (Minor rep. by V. Jaggaiah) and Another
Andhra Pradesh High Court · (1992) 2 ALT 713 : (1991) 2 ALT 713
Motor Vehicles Act, 1939 — Section 110B, 110D
High Courts19 Nov 1991
Mohammed Zaffar Vs The Government of Andhra Pradesh and Another
Andhra Pradesh High Court · (1992) 1 ALT 354 : (1993) CriLJ 519
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts18 Nov 1991
Ballani Ranganayakulu and others Vs Mattupalli Nageswara Rao
Andhra Pradesh High Court · AIR 1992 AP 294 : (1992) 1 ALT 526 : (1992) 1 APLJ 108
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 20Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 22(1)
High Courts15 Nov 1991Dismissed
United India Fire and Genl. Ins. Co. Ltd. Vs Kalavala Baby Veeraraghavatnma and Others
Andhra Pradesh High Court · (1992) 2 ACC 529 : (1992) ACJ 343 : (1992) 1 AnWR 773
High Courts15 Nov 1991
Sri Veeraju Talkies Vs The Entertainment Tax Officer and Another
Andhra Pradesh High Court · (1993) 89 STC 199
Andhra Pradesh Entertainment Tax Act, 1939 — Section 5Andhra Pradesh Entertainment Tax Rules, 1939 — Rule 27(10)