High Courts20 Dec 1991Allowed
Ravilla Subba Naidu and Others Vs G. Subbaiah and Others
Andhra Pradesh High Court · (1992) 1 ALT 454 : (1992) 1 AnWR 364
Civil Procedure Code, 1908 (CPC) — Section 115Stamp Act, 1899 — Section 2(10)
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,381 of 1,751
High Courts20 Dec 1991Dismissed
The General Manager, Anna Transport Corporation Vs S. Ramana
Andhra Pradesh High Court · (1993) 1 ALT 424
Motor Vehicles Act, 1939 — Section 110A, 92A
High Courts20 Dec 1991Allowed
K. Poolamma and Others Vs The Oriental Insurance Co. Ltd.
Andhra Pradesh High Court · (1992) 3 ALT 219 : (1992) 2 APLJ 147
Motor Vehicles Act, 1939 — Section 110D
High Courts19 Dec 1991Dismissed
Vallapu Gangamma and Others Vs The New India Assurance Company
Andhra Pradesh High Court · (1993) 1 ALT 353
Motor Vehicles Act, 1939 — Section 110A, 95
High Courts19 Dec 1991
Anjamuri Zeorge and Others Vs Gudala Rama Nageswara Rao and Another
Andhra Pradesh High Court · (1993) ACJ 174
High Courts18 Dec 1991
Sujatha Rubbers Vs Income Tax Officer and Another
Andhra Pradesh High Court · (1992) 1 ALT 204 : (1992) 102 CTR 152 : (1992) 194 ITR 355
Income Tax Act, 1961 — Section 133A, 137, 139, 139(8), 148
High Courts18 Dec 1991
Syed Hafiz Vs The Licensing Officer
Andhra Pradesh High Court · (1992) 3 ALT 81
Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 3Constitution of India, 1950 — Article 226
High Courts18 Dec 1991
State of Andhra Pradesh Vs Venkateswara Oil Producers
Andhra Pradesh High Court · (1992) 86 STC 127
Andhra Pradesh General Sales Tax Act, 1957 — Section 14, 14(2)
High Courts17 Dec 1991
Yakub Shareef through GPA Vs Maqdoom Shareef
Andhra Pradesh High Court · (1992) 1 ALT 408 : (1992) 1 APLJ 316
Benami Transactions (Prohibition) Act, 1988 — Section 3, 3(3), 4
High Courts16 Dec 1991Allowed
The New India Assurance Company Ltd. Vs Nandyala Venkatamma and Others
Andhra Pradesh High Court · (1992) 2 ALT 7
Insurance Act, 1938 — Section 64VMotor Vehicles Act, 1939 — Section 96(2)
High Courts12 Dec 1991Dismissed
Y. Panduranga Chary Vs State of A.P. and Another
Andhra Pradesh High Court · (1992) 1 ALT 305 : (1992) 1 APLJ 449
Criminal Procedure Code, 1973 (CrPC) — Section 438Negotiable Instruments Act, 1881 (NI) — Section 138APenal Code, 1860 (IPC) — Section 420
High Courts12 Dec 1991
Gochipathula Samudralu alias Sundara Rao Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1992) CriLJ 2488
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 447
High Courts12 Dec 1991
J. Raghothama Reddy Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1992) 195 ITR 895 : (1992) 61 TAXMAN 136
Income Tax Act, 1961 — Section 256, 263, 45Land Acquisition Act, 1894 — Section 16, 17, 4, 6, 9
High Courts11 Dec 1991
Andhra Bank Central Office and Others Vs Industrial Tribunal and Another
Andhra Pradesh High Court · (1992) 1 ALT 477 : (1992) 1 AnWR 734 : (1992) 1 APLJ 218
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(2)
High Courts11 Dec 1991Allowed
The New India Assurance Company Limited, Branch Manager Vs Boya Sangamma and Others
Andhra Pradesh High Court · (1993) 1 ALT 566
Motor Vehicles Act, 1939 — Section 92A, 96
High Courts11 Dec 1991
Divisional Manager, The New India Assurance Co. Ltd. Vs P. Laxminarayana and Others
Andhra Pradesh High Court · (1992) 2 ALT 383
High Courts11 Dec 1991Allowed
M.G. Brothers Vs The Regional Transport Officer
Andhra Pradesh High Court · (1992) 1 ALT 658
Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 2Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 2(3)
High Courts11 Dec 1991
Commissioner of Income Tax Vs Ampro Foods
Andhra Pradesh High Court · (1992) 196 ITR 556
Income Tax Act, 1961 — Section 147, 263, 263(2), 28, 41(1)
High Courts11 Dec 1991
Industrial Oxygen Company Pvt. Ltd. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1992) 86 STC 539
Andhra Pradesh General Sales Tax Act, 1957 — Section 5E
High Courts09 Dec 1991
Azam Ali Vs The Government of Andhra Pradesh and Another
Andhra Pradesh High Court · (1992) 1 ALT 141 : (1992) 1 APLJ 350 : (1992) CriLJ 2597
Constitution of India, 1950 — Article 226, 32Penal Code, 1860 (IPC) — Section 153