Central Excises and Salt Act, 1944 — Section 14, 9, 9(1), 9(D)Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(2), 4, 4(1), 4(2)

Read judgment

High Courts18 Sept 1991

Casken Tea Industries Ltd. Vs Hyderabad Urban Development Authority and Others

Andhra Pradesh High Court · (1992) 1 ALT 64 : (1992) 1 APLJ 47

Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 13, 14, 2, 27, 28Constitution of India, 1950 — Article 226

Read judgment

High Courts18 Sept 1991

Assistant Collector of Central Excise Vs Duncan Agro Industries Ltd.

Andhra Pradesh High Court · (1991) 2 APLJ 459

Central Excise Rules, 1944 — Rule 47, 47(1), 49, 49(1), 9Central Excises and Salt Act, 1944 — Section 14, 9(1), 9DCustoms Act, 1962 — Section 108

Read judgment

High Courts17 Sept 1991

Lam Jaya Rao Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1992) CriLJ 2127

Penal Code, 1860 (IPC) — Section 21, 332, 333

Read judgment

High Courts16 Sept 1991Allowed

P. Visweswara Rao Vs State of A.P. and Others

Andhra Pradesh High Court · (1992) 1 ALT 252 : (1992) 1 APLJ 34

Constitution of India, 1950 — Article 226

Read judgment

High Courts16 Sept 1991

Toguru Sudhakar Reddy Vs The Govt. of A.P. and others

Andhra Pradesh High Court · AIR 1992 AP 19 : (1991) 3 ALT 173

Constitution of India, 1950 — Article 14, 15, 15(1), 15(3), 15(4)

Read judgment

High Courts13 Sept 1991

L. Gotham Chand Vs The District Judge and Others

Andhra Pradesh High Court · (1992) 1 ALT 514 : (1992) 1 ALT 489 : (1992) 1 AnWR 188 : (1992) 1 APLJ 266

Andhra Pradesh Forest Act, 1967 — Section 44(2C), 44(2E)Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 2(19), 31A(5)

Read judgment

High Courts13 Sept 1991

Someswara Cements and Chemicals Ltd. Vs Union of India

Andhra Pradesh High Court · (1992) 57 ELT 593

Central Excise Rules, 1944 — Rule 38, 38(2), 8, 8(1)Central Excises and Salt Act, 1944 — Section 11C, 38, 38(1), 38(2), 5A

Read judgment

High Courts13 Sept 1991

Visakhapatnam Dock Labour Board and Dock Workers Union Vs Visakhapatnam Dock Labour Board

Andhra Pradesh High Court · (1992) 1 ALT 292 : (1991) 2 APLJ 276 : (1992) 2 LLJ 261

Dock Workers (Regulation of Employment) Act, 1948 — Section 5

Read judgment

High Courts13 Sept 1991Dismissed

The Public Prosecutor and Another Vs R. Purushotham Rao

Andhra Pradesh High Court · (1991) 3 ALT 630

Criminal Procedure Code, 1973 (CrPC) — Section 250, 378(1), 378(3), 482

Read judgment

High Courts13 Sept 1991Dismissed

K. Ramana Reddy and Others Vs The State of A.P. and Others

Andhra Pradesh High Court · (1992) 1 ALT 437 : (1992) 1 AnWR 347 : (1991) 2 APLJ 256

Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads and Zilla Pranalika Abhivrudhi Sameeksha Mandals Act, 1986 — Section 26(7), 95Constitution of India, 1950 — Article 226

Read judgment

High Courts12 Sept 1991Dismissed

Kouser Sultana Vs Dr. Syed Mushtaq and Another

Andhra Pradesh High Court · (1992) 1 APLJ 64 : (1992) 1 DMC 553

Criminal Procedure Code, 1973 (CrPC) — Section 125

Read judgment

High Courts12 Sept 1991Dismissed

Sadanala Bhogiraju and Another Vs Mandala Praja Parishad

Andhra Pradesh High Court · (1992) 1 ALT 59 : (1991) 2 APLJ 424

Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 52Transfer of Property Act, 1882 — Section 105

Read judgment