COURT ARCHIVE

Andhra Pradesh High Court judgments

35,019 judgments · page 1,392 of 1,751

High Courts02 Jul 1991Dismissed

M. Yadagiri Goud Vs Inspector of Police, Anti Corruption Bureau, Hyderabad Range

Andhra Pradesh High Court · (1991) 3 ALT 80 : (1991) 2 APLJ 413

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts02 Jul 1991Allowed

The Excise Superintendent and Others Vs Vijay Krishna Wines Pvt. Ltd. and Others

Andhra Pradesh High Court · (1991) 3 ALT 376 : (1992) 1 APLJ 117

Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 10, 4Andhra Pradesh Excise Act, 1968 — Section 2(17), 21, 28, 34, 45

High Courts28 Jun 1991

Mupparaju Ramaiah (died), by L.R. Vs Sri Ramalingeswara Swamy Temple and Others

Andhra Pradesh High Court · (1991) 2 ALT 636

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts28 Jun 1991

Commissioner of Income Tax Vs Derco Cooling Coils Ltd.

Andhra Pradesh High Court · (1992) 104 CTR 55 : (1992) 198 ITR 375

Income Tax Act, 1961 — Section 14, 5, 56, 57

High Courts28 Jun 1991

Nalla Rambabu Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1991) 2 ALT 593 : (1992) CriLJ 324

Penal Code, 1860 (IPC) — Section 376

High Courts28 Jun 1991

Godavari Fertilizers and Chemicals Ltd. Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1992) 198 ITR 388

Income Tax Act, 1961 — Section 56

High Courts28 Jun 1991

G. Narayan Reddy Vs P. Sitapathi, Advocate and Special Prosecutor and Another

Andhra Pradesh High Court · (1991) 2 ALT 683

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Penal Code, 1860 (IPC) — Section 499, 500

High Courts27 Jun 1991

Gousia Javed and another Vs Jagdish Pershad Associates

Andhra Pradesh High Court · AIR 1992 AP 12 : (1991) 2 ALT 606

Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1

High Courts26 Jun 1991

M. Abramam Babu Vs B. Sarejini Devi

Andhra Pradesh High Court · (1991) 2 APLJ 295 : (1992) 1 DMC 63

Divorce Act, 1869 — Section 55

High Courts26 Jun 1991

Sivangula Ramaiah and others Vs Revenue Divisional Officer, (RDO), Miryalguda and another

Andhra Pradesh High Court · AIR 1992 AP 149 : (1991) 3 ALT 408

High Courts25 Jun 1991Allowed

S.M.D. Kiran Pasha Vs The Secretary to Government of Andhra Pradesh, Municipal Administration and Urban Development Department and Another

Andhra Pradesh High Court · (1991) 2 ALT 436

Andhra Pradesh Municipalities Act, 1965 — Section 60(1), 60(2)Constitution of India, 1950 — Article 226

High Courts25 Jun 1991

R. Dilip Kumar and Others Vs The Vice Chancellor, Osmania University and Others

Andhra Pradesh High Court · (1991) 2 ALT 484

Constitution of India, 1950 — Article 226Osmania University Act, 1959 — Section 21, 38, 6

High Courts25 Jun 1991

M. Lakshmi Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (1991) 3 ALT 346 : (1991) 2 APLJ 1 : (1992) CriLJ 328

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 11(1), 3(2)Constitution of India, 1950 — Article 22, 226General Clauses Act, 1897 — Section 21

High Courts25 Jun 1991Dismissed

V. Kishore Kumar Vs The State of A.P.

Andhra Pradesh High Court · (1991) 2 ALT 589

Bar Council of India Rules, 1975 — Rule 36Criminal Procedure Code, 1973 (CrPC) — Section 24

High Courts25 Jun 1991

Jeevanlal Jain Vs The Commercial Tax Officer and Another

Andhra Pradesh High Court · (1992) 3 ALT 484

Andhra Pradesh General Sales Tax Act, 1957 — Section 14, 25, 28, 32Andhra Pradesh General Sales Tax Rules, 1957 — Rule 45Constitution of India, 1950 — Article 226

High Courts24 Jun 1991

Ashok Biyani and Another Vs Shree Manufacturing Co. Ltd. and State

Andhra Pradesh High Court · (1991) 3 ALT 171 : (1991) 2 AnWR 228

Criminal Procedure Code, 1973 (CrPC) — Section 197, 205, 401

High Courts21 Jun 1991Dismissed

M. Raj Kumar, contractor, Arrack Unit Vs The Excise Superintendent and Another

Andhra Pradesh High Court · (1991) 2 ALT 611

Andhra Pradesh Excise (Lease of Right to Sell Liquor in Retail) Rules, 1969 — Rule 22Andhra Pradesh Excise Act, 1968 — Section 17(1)Constitution of India, 1950 — Article 226

High Courts20 Jun 1991

Manne Pitcha Rao Vs Nelluri Madhava Rao and Others

Andhra Pradesh High Court · (1991) 3 ALT 114

Andhra Pradesh Gram Panchayats (Conduct of Elections) Rules, 1978 — Rule 51(2), 55(1), 60Andhra Pradesh Gram Panchayats Act, 1964 — Section 14B, 14C(6), 14C(6)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16

High Courts19 Jun 1991

Rev. T. Ananthan and others Vs P.C. Benjamin and others

Andhra Pradesh High Court · AIR 1992 AP 93 : (1991) 2 ALT 572

Andhra Pradesh Civil Courts Act, 1972 — Section 17, 32, 32(1), 32(5), 32(6)Limitation Act, 1963 — Section 4

High Courts19 Jun 1991Allowed

G. James and Others Vs G. Murali Krishna and Others

Andhra Pradesh High Court · (1991) 3 ALT 123

Land Acquisition (Andhra Pradesh Amendment and Validation) Act, 1983 — Section 17(5), 4(1), 5ALand Acquisition Act, 1894 — Section 4(1), 5A