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
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,384 of 1,751
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)
High Courts15 Nov 1991
N.K. Obelesu Vs The State of A.P.
Andhra Pradesh High Court · (1992) 1 ALT 385 : (1992) 1 ALT 38 : (1992) 1 AnWR 696
Criminal Procedure Code, 1973 (CrPC) — Section 383Penal Code, 1860 (IPC) — Section 302, 307
High Courts14 Nov 1991Dismissed
Myla Malla Reddi Vs Natukula Koteswara Rao and Others
Andhra Pradesh High Court · (1992) 2 ALT 472 : (1992) 2 APLJ 231
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts13 Nov 1991
Shanti Talkies Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1993) 89 STC 344
Andhra Pradesh Entertainment Tax Act, 1939 — Section 4, 5, 5(5), 5(6)Andhra Pradesh Municipalities Act, 1965 — Section 2(22), 3, 3(3)
High Courts12 Nov 1991Dismissed
Chintapalli Atchaiah Vs P. Gopala Krishna Reddy represented by his General Power of Attorney Holder P. Suryanarayana Reddy and Another
Andhra Pradesh High Court · (1991) 3 ALT 632 : (1991) 2 APLJ 446
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 151Constitution of India, 1950 — Article 226
High Courts12 Nov 1991
A. Seshagiri Vs Life Insurance Company of India
Andhra Pradesh High Court · (1992) 1 ALT 314 : (1992) 2 LLJ 326
High Courts12 Nov 1991Allowed
Sadala Achayya and Others Vs Collector and Others
Andhra Pradesh High Court · (1991) 3 ALT 609
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts12 Nov 1991Dismissed
Sri Valluri Narayana Murthy Vs Sangita Venkata Reddy (China Kapu) and Others
Andhra Pradesh High Court · (1992) 1 ALT 296
Representation of the People Act, 1951 — Section 100, 101, 80, 80A, 81
High Courts12 Nov 1991Allowed
Nizamuddin Mohd. Vs Mohd. Abdul Khader
Andhra Pradesh High Court · (1992) 2 ALT 272
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 32Civil Procedure Code, 1908 (CPC) — Section 115
High Courts11 Nov 1991Allowed
Y. Laxmi and Others Vs The State of A.P.
Andhra Pradesh High Court · (1992) 3 ALT 189 : (1991) 2 APLJ 457
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 17Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974 — Rule 6
High Courts08 Nov 1991Dismissed
Ambati Raji Reddi and Others Vs District Collector and Others
Andhra Pradesh High Court · (1991) 3 ALT 520
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4(1), 55(1)
High Courts08 Nov 1991Dismissed
APSRTC Vs M.K. Nayeemuddin
Andhra Pradesh High Court · (1992) 2 ALT 571
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1939 — Section 110A(1), 110D
High Courts08 Nov 1991Allowed
Komalla Krishnaiah presently in Central Jail, rep. by his Mother Santamma Vs State of A.P. and Another
Andhra Pradesh High Court · (1991) 3 ALT 526
Andhra Pradesh Borstal Schools Act, 1925 — Section 10A, 8Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 302
High Courts08 Nov 1991
Kalaparishad Vs The State Bank of India and another
Andhra Pradesh High Court · AIR 1992 AP 225
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 104(1), Order 21 Rule 105, Order 21 Rule 105(1), Order 21 Rule 105(2), Order 21 Rule 105(3)
High Courts08 Nov 1991
G. Kishore Vs Government of A.P. and others
Andhra Pradesh High Court · AIR 1992 AP 254 : (1992) 1 APLJ 98
Constitution of India, 1950 — Article 14, 226
High Courts07 Nov 1991
Merangani Rama Swami and Co. and another Vs Srinivasa Gunny Trading Company, Bhimavaram
Andhra Pradesh High Court · AIR 1992 AP 303 : (1992) 1 APLJ 166
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 20 Rule 3, 151, 152
High Courts05 Nov 1991
D. Tirumalamma Vs M. Subbamma
Andhra Pradesh High Court · (1992) 1 ALT 510
Andhra Pradesh Civil Courts (Amendment) Act, 1989 — Section 16(2)Civil Procedure Code, 1908 (CPC) — Section 115Succession Act, 1925 — Section 371, 388
High Courts05 Nov 1991
Andhra Cement Company Ltd. Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1993) 89 STC 124
Andhra Pradesh General Sales Tax Act, 1957 — Section 15, 17
High Courts05 Nov 1991
Doggupati Tirupalamma Vs K.M. Subbamma
Andhra Pradesh High Court · AIR 1992 AP 222 : (1992) 1 APLJ 327
Andhra Pradesh Civil Courts Act, 1972 — Section 16(2)Succession Act, 1925 — Section 371, 388, 388(1)