COURT ARCHIVE

Andhra Pradesh High Court judgments

35,019 judgments · page 1,391 of 1,751

High Courts16 Jul 1991

Kalluram alias Munnalal Vs The Commissioner of Endowments and Others

Andhra Pradesh High Court · (1991) 2 ALT 673

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 107, 27(5)Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 155(2), 29, 92, 93, 93(1)Constitution of India, 1950 — Article 226

High Courts16 Jul 1991Dismissed

G. Trilochana Rao Vs The Principal, A.P. Residential School for backward classes, Srisailam project and Another

Andhra Pradesh High Court · (1991) 2 ALT 616 : (1991) 2 APLJ 454

Constitution of India, 1950 — Article 14, 16, 226

High Courts16 Jul 1991

Ayyappa Motors Vs District Vigilance and Enforcement Officer Vijayawada and Others

Andhra Pradesh High Court · (1992) 84 STC 199

High Courts16 Jul 1991Dismissed

P. Lakshminarayana Vs P. Lalithamma and Another

Andhra Pradesh High Court · (1991) 2 APLJ 451 : (1992) 2 DMC 315 : (1992) 1 DMC 308

Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts16 Jul 1991Dismissed

Ravuru Babu Rao Vs General Manager, Oriental Insurance Company Limited

Andhra Pradesh High Court · (1991) 3 ALT 104

Constitution of India, 1950 — Article 226General Insurance (Conduct, Discipline and Appeal) Rules, 1975 — Rule 25(2)

High Courts15 Jul 1991

Smt. Geddam Mounica Vs K. Sudarsana Rao and Another

Andhra Pradesh High Court · (1991) 2 ALT 663

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 167, 463, 465

High Courts15 Jul 1991Dismissed

Wadapally Venkanna @ Gadiyaram Venkanna Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1991) 3 ALT 262

Evidence Act, 1872 — Section 32

High Courts11 Jul 1991Dismissed

Arun Shridhar Bondale Vs Government of A.P. and Others

Andhra Pradesh High Court · (1992) 1 ALT 634 : (1992) 1 APLJ 223

Commissions of Inquiry Act, 1952 — Section 8B, 8CConstitution of India, 1950 — Article 226

High Courts11 Jul 1991Dismissed

Anam Lakshmamma (died) by R. Mangamma Vs Anam Venkatarama Reddy and Others

Andhra Pradesh High Court · (1992) 1 ALT 93 : (1992) 1 APLJ 40

Benami Transactions (Prohibition) Act, 1988 — Section 4

High Courts10 Jul 1991Dismissed

Bhushanaboina Yadaiah Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (1991) 3 ALT 298

Criminal Procedure Code, 1973 (CrPC) — Section 374(2), 383Penal Code, 1860 (IPC) — Section 302, 84

High Courts09 Jul 1991

Vasavi College of Engineering Vs A. Suryanarayana and Others

Andhra Pradesh High Court · (1991) 3 ALT 335

Andhra Pradesh Education Act, 1982 — Section 79, 83Constitution of India, 1950 — Article 226

High Courts09 Jul 1991Dismissed

NSL Ltd. Employees Union Vs The Govt. of A.P. and Others

Andhra Pradesh High Court · (1992) 2 ALT 17

Andhra Pradesh (Telangana Area) Money Lenders (Amendment) Act, 1981 — Section 16Constitution of India, 1950 — Article 226

High Courts08 Jul 1991

Kundurthi Venkat Rao and others Vs Nallamothu Venkateswarlu and others

Andhra Pradesh High Court · AIR 1992 AP 151

Constitution of India, 1950 — Article 16(1), 226, 311Essential Commodities Act, 1955 — Section 3

High Courts05 Jul 1991

Hasan Ali Khan Vs The State and Another

Andhra Pradesh High Court · (1992) 1 ALT 146 : (1992) 1 APLJ 234 : (1992) CriLJ 1828

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 402, 511

High Courts04 Jul 1991

Andhra Pradesh State Electricity Board, Hyderabad and others Vs M/s. Andhra Cements Ltd., Dachepalli

Andhra Pradesh High Court · AIR 1991 AP 350 : (1991) 3 ALT 65 : (1991) 2 APLJ 221

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 3Electricity (Supply) Act, 1948 — Section 78Electricity Act, 1910 — Section 24

High Courts04 Jul 1991

Vemuri Venkateswara Rao and Another Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1991) 3 ALT 237 : (1992) CriLJ 563

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113

High Courts03 Jul 1991

Rajeswari Theatre Vs Entertainment Tax Officer-I, Tanuku and Another

Andhra Pradesh High Court · (1993) 89 STC 445

Andhra Pradesh Entertainment Tax Act, 1939 — Section 5

High Courts03 Jul 1991

B. Seshagiri Rao Vs State Bank of Hyderabad and Others

Andhra Pradesh High Court · (1991) 2 ALT 600 : (1992) 1 LLJ 802

Constitution of India, 1950 — Article 14State Bank of India (Subsidiary Banks) Act, 1959 — Section 63

High Courts02 Jul 1991

Veeramallu Venkataramayya Vs Bathina Venkateswara Rao @ Pamarthi Venkateswara Rao

Andhra Pradesh High Court · (1992) 1 ALT 462 : (1992) 1 APLJ 91

Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 30

High Courts02 Jul 1991

Guthikonda Sri Hari Prasada Rao Vs Guthikonda Lakshmi Rajyma and Others

Andhra Pradesh High Court · (1991) 2 ALT 658 : (1992) 1 APLJ 37 : (1991) CivCC 862 : (1992) CriLJ 1594 : (1992) 2 RCR(Criminal) 231

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482, 488, 488(6), 61