High Courts01 Apr 1991
Commissioner of Income Tax Vs Rama Bai
Andhra Pradesh High Court · (1991) 94 CTR 93 : (1991) 190 ITR 342
Income Tax Act, 1961 — Section 139, 139(4), 147, 148, 148(2)
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,395 of 1,751
High Courts01 Apr 1991Dismissed
K. Kondanna and Another Vs D. Chilakamma
Andhra Pradesh High Court · (1991) 2 ALT 474
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts28 Mar 1991
K. Venkatanarayana Vs The Divisional Forest Officer Eluru
Andhra Pradesh High Court · AIR 1992 AP 217 : (1991) 2 ALT 103
Andhra Pradesh Forest Contract (Disposal of Forest Produce) Rules, 1977 — Rule 7Constitution of India, 1950 — Article 226
High Courts27 Mar 1991Allowed
Miss. T. Pavani and Others Vs The Vice Chancellor, Osmania University and Others
Andhra Pradesh High Court · (1991) 2 ALT 108 : (1991) 2 AnWR 294
Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15, 2, 3(1)Andhra Pradesh Institutions of Law (Regulation of Admissions into Courses in Law through Common Entrance Test) Rules, 1989 — Rule 10(4)Constitution of India, 1950 — Article 226
High Courts27 Mar 1991Dismissed
A. Krishnaiah and Others Vs Government of Andhra Pradesh, repd. by Secretary Revenue (Endts.III) Department and Others
Andhra Pradesh High Court · (1991) 3 ALT 226
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4(1), 6
High Courts26 Mar 1991
The Hindustan Oil Mills Ltd. and Another Vs The Special Deputy Collector, Land Acquisition
Andhra Pradesh High Court · (1991) 2 ALT 101
Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1984 — Section 23(1A)
High Courts26 Mar 1991
G. Negeswara Rao Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1991) 191 ITR 515
Income Tax Act, 1961 — Section 4
High Courts26 Mar 1991Allowed
T. Venkataratnam Naidu Vs The Hyderabad Municipal Corporation
Andhra Pradesh High Court · (1991) 2 ALT 532 : (1991) 2 APLJ 139
Hyderabad Municipal Corporation Act, 1955 — Section 204, 207, 208, 209, 238
High Courts25 Mar 1991
Takkalapally Laxmamma Vs Takkalapally Rangaiah and Another
Andhra Pradesh High Court · (1991) 2 ALT 334 : (1991) 2 APLJ 123 : (1991) CivCC 599 : (1992) CriLJ 266 : (1991) 2 DMC 628 : (1992) 1 RCR(Criminal) 628
Criminal Procedure Code, 1973 (CrPC) — Section 12(3), 125, 125(2), 125(3), 25(3)
High Courts25 Mar 1991
The Secretary to Government Education Deptt., Govt. of A.P., Hyderabad and another Vs Society for St. Ann''s Mehdipatnam, Hyderabad and another
Andhra Pradesh High Court · AIR 1991 AP 311 : (1991) 2 ALT 20
Andhra Pradesh Education Act, 1982 — Section 20, 20(1), 20(3)Constitution of India, 1950 — Article 226
High Courts25 Mar 1991
The Divisional Forest Officer, Nandyal Division and Another Vs Co-op. Labour Contract Society
Andhra Pradesh High Court · (1991) 2 ALT 553 : (1991) 2 APLJ 15
Andhra Pradesh Forest Act, 1967 — Section 2, 44, 44(2A), 44(2B)Andhra Pradesh Forest Produce Transit Rules, 1970 — Rule 5
High Courts23 Mar 1991Allowed
L. Narayana Reddy and Another Vs The Canara Bank
Andhra Pradesh High Court · (1991) 03 AP CK 0002
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5(1), Order 38 Rule 5(2), Order 38 Rule 5(3), Order 38 Rule 5(4)
High Courts22 Mar 1991
L. Narayana Reddy and Another Vs The Canara Bank, Nawabpet Branch and Another
Andhra Pradesh High Court · (1991) 2 ALT 582
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5(1), Order 38 Rule 5(3), 115
High Courts20 Mar 1991
Saptagiri Enterprises Vs Commissioner of Income Tax and Others
Andhra Pradesh High Court · (1991) 189 ITR 705
Income Tax Act, 1961 — Section 127, 127(1), 127(2)
High Courts19 Mar 1991
Mohd Afzal Vs Common Wealth Hotel Pvt. Ltd.
Andhra Pradesh High Court · (1991) 3 ALT 325 : (1993) 1 APLJ 31
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 115Transfer of Property Act, 1882 — Section 108
High Courts18 Mar 1991Dismissed
Katuri Venkateswara Rao Vs Savera Laboratories Limited
Andhra Pradesh High Court · (1991) 2 ALT 98 : (1991) 2 APLJ 55
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts15 Mar 1991
Andhra Pradesh State Trade Federation Vs Commissioner of Labour and Another
Andhra Pradesh High Court · (1991) 2 ALT 84 : (1991) 2 APLJ 165 : (1992) 2 LLJ 600
Andhra Pradesh Motor Vehicles Taxation Rules, 1963 — Rule 13AMotor Transport Workers Act, 1961 — Section 1(4), 2, 3
High Courts15 Mar 1991Allowed
C.M. Ramanath Reddy Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1991) 2 ALT 32
Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 37
High Courts14 Mar 1991
Tulasi Enterprises Vs Andhra Pradesh State Consumer Commission, Hyderabad and Another
Andhra Pradesh High Court · AIR 1991 AP 326 : (1991) 2 AnWR 60
Andhra Pradesh State Consumer Protection Rules, 1987 — Rule 4(4), 7Constitution of India, 1950 — Article 133, 226Consumer Protection Act, 1986 — Section 12, 13, 13(4), 14, 17
High Courts14 Mar 1991
P.M.G. Cold Forming Pvt. Ltd. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1991) 83 STC 28
Andhra Pradesh General Sales Tax Act, 1957 — Section 22, 6Central Sales Tax Act, 1956 — Section 14