High Courts12 Sept 1991
Madaba Ramaiah Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1991) 3 ALT 405 : (1992) CriLJ 676
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 302, 324, 34
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,388 of 1,751
High Courts12 Sept 1991
Aimala Jayaram Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1991) 3 ALT 686 : (1992) 1 APLJ 53 : (1992) CriLJ 2217 : (1992) 2 RCR(Criminal) 453
Constitution of India, 1950 — Article 20Dowry Prohibition Act, 1961 — Section 6(1), 6(2), 7, 7(2)Essential Commodities (Amendment) Act, 1974 — Section 4
High Courts12 Sept 1991Allowed
R. Dayananda Naidu Vs The State of Andhra Pradesh and B. Nagaiah
Andhra Pradesh High Court · (1991) 3 ALT 641 : (1992) 1 APLJ 250
Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 397, 401Penal Code, 1860 (IPC) — Section 467, 471
High Courts12 Sept 1991Allowed
Alluri Surya Prasad and Others Vs Kalidindi Venkataraju and Another
Andhra Pradesh High Court · (1991) 3 ALT 595 : (1992) 1 APLJ 85
Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 482Penal Code, 1860 (IPC) — Section 463, 466, 467, 477
High Courts10 Sept 1991
B.G. Gopal Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1992) CriLJ 2991 : (1993) 1 RCR(Criminal) 199
Penal Code, 1860 (IPC) — Section 406, 415, 420
High Courts10 Sept 1991Dismissed
Maricherla Chitti Babu Vs Bharatiya Vidya Bhavan and Another
Andhra Pradesh High Court · (1991) 3 ALT 385
Andhra Pradesh Education Act, 1982 — Section 2(35), 79Constitution of India, 1950 — Article 12, 14, 16, 226
High Courts09 Sept 1991
National Insurance Co. Ltd. Vs Mohd. Saleem Khan and Another
Andhra Pradesh High Court · (1992) 2 ACC 748 : (1993) ACJ 181 : (1991) 3 ALT 504 : (1991) 2 APLJ 337 : (1992) 2 LLJ 377
Workmens Compensation Act, 1923 — Section 2(1), 30
High Courts06 Sept 1991Dismissed
K. Srinivasulu Setty Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1991) 3 ALT 208
Constitution of India, 1950 — Article 12, 226
High Courts06 Sept 1991
M. Ramakrishna Reddy Vs T. Jayamma and Another
Andhra Pradesh High Court · (1991) 3 ALT 637 : (1991) 2 APLJ 297 : (1992) CriLJ 1368 : (1992) 1 DMC 146 : (1992) 2 RCR(Criminal) 246
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts06 Sept 1991
Kylash Potlia @ Shivaji and M.K. Dinesh Kumar Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1992) 1 ALT 21
Criminal Procedure Code, 1973 (CrPC) — Section 161, 374(2)Evidence Act, 1872 — Section 24, 27Penal Code, 1860 (IPC) — Section 302, 34, 380
High Courts06 Sept 1991Dismissed
P.V. Chander Rao and Others Vs The Singareni Colleries Company Limited and Others
Andhra Pradesh High Court · (1991) 3 ALT 681
Constitution of India, 1950 — Article 14, 16, 21, 226University Grants Commission Act, 1956 — Section 22
High Courts05 Sept 1991
Hoechest India Ltd. and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1991) 3 ALT 538 : (1992) CriLJ 2360
Criminal Procedure Code, 1973 (CrPC) — Section 313Insecticides Act, 1968 — Section 29(1)
High Courts05 Sept 1991
Bank of India, Vijayawada Vs Katamaneni Suryanarayana and others
Andhra Pradesh High Court · AIR 1992 AP 345 : (1992) 1 ALT 125
Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938 — Section 13, 4Banking Companies Act, 1949 — Section 21ABanking Regulation Act, 1949 — Section 21, 21(1), 4(2)
High Courts05 Sept 1991
Sudha Industries, Dall Mill Owner and Commission Agents Vs Ist Additional District and Sessions Judge, In-charge President and Others
Andhra Pradesh High Court · (1992) 1 ALT 62 : (1991) 2 AnWR 292 : (1991) 2 APLJ 472
Andhra Pradesh State Consumer Protection Rules, 1987 — Rule 3(7), 3(8)Constitution of India, 1950 — Article 226
High Courts03 Sept 1991Allowed
Makireddy Bangaru Talli and Another Vs Collector and Others
Andhra Pradesh High Court · (1992) 1 ALT 441 : (1991) 2 APLJ 240
Constitution of India, 1950 — Article 226, 342, 342(1), 342(2)Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1956 — Section 4(1)
High Courts03 Sept 1991Dismissed
Ram Prasad Construction Co. Vs State of A.P.
Andhra Pradesh High Court · (1992) 1 ALT 264 : (1992) 1 APLJ 79
Arbitration Act, 1940 — Section 13, 14, 16, 17, 30Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Article 113, 119, 137, 5
High Courts03 Sept 1991
S. Nandagopalchetty Vs United India Insurance Co. Ltd. and Another
Andhra Pradesh High Court · (1992) 1 ALT 248
Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 33Motor Vehicles Act, 1939 — Section 110A, 3(1)
High Courts03 Sept 1991
C.B. Anantam and Others Vs The Collector and Another
Andhra Pradesh High Court · (1992) 1 ALT 495
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4(1), 5A, 5A(3)
High Courts02 Sept 1991
Jagarlamudi Sujata and another Vs Jagarlamudi Jadadish Krishna Prasad and others
Andhra Pradesh High Court · AIR 1992 AP 291 : (1992) 1 ALT 503
Hindu Marriage Act, 1955 — Section 12, 16, 16(1), 16(2), 16(3)
High Courts30 Aug 1991
S. Nagendran Vs Government of India, Ministry of Defence and Others
Andhra Pradesh High Court · (1992) 2 LLJ 559
Army Act, 1950 — Section 19Defence Service Army Regulations, 1987 — Regulation 333