High Courts01 Feb 1991
J. Kothanda Naidu Vs Sri Kanyaka Parameswari Temple
Andhra Pradesh High Court · (1991) 1 ALT 464 : (1992) 1 AnWR 157
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 11, 11(3), 11(4), 22
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,399 of 1,751
High Courts01 Feb 1991Dismissed
Vemulakonda Anjaneyulu Vs The State of A.P. and Another
Andhra Pradesh High Court · (1991) 1 ALT 561
Criminal Procedure Code, 1973 (CrPC) — Section 405, 406, 415, 420, 482Penal Code, 1860 (IPC) — Section 406, 415
High Courts31 Jan 1991
Soni @ Bhuthulasi and Others Vs Kunda Nageswara Rao and Another
Andhra Pradesh High Court · (1991) 3 ALT 200 : (1992) 1 APLJ 178
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(2), 12, 13, 22Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts31 Jan 1991Allowed
T. Vasanthamma Vs Pattan Usman Saheb
Andhra Pradesh High Court · (1991) 1 ALT 294 : (1991) 1 APLJ 253
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 20 Rule 11(2), Order 21 Rule 37, 115Limitation Act, 1963 — Article 126
High Courts31 Jan 1991
Special Deputy Collector (Industries) Vs Bee Man Bi and Others
Andhra Pradesh High Court · (1991) 2 ALT 526
Civil Procedure Code, 1908 (CPC) — Section 11, 34Land Acquisition (Amendment) Act, 1984 — Section 30(2)Land Acquisition Act, 1894 — Section 18, 23(1A), 53
High Courts29 Jan 1991
Media Anasuyamma and another Vs Choppela Lakshmamma
Andhra Pradesh High Court · AIR 1992 AP 183 : (1991) 1 ALT 430
Civil Procedure Code, 1908 (CPC) — Section 10, 11, 115Stamp Act, 1899 — Section 2(11), 2(12), 2(24)(c), 2(6), 3
High Courts28 Jan 1991Dismissed
Polagani Venkaiah Vs Katta Chinnamma and Others
Andhra Pradesh High Court · (1991) 1 ALT 549 : (1991) 1 APLJ 328 : (1991) 2 DMC 340
Criminal Procedure Code, 1973 (CrPC) — Section 301(2), 482Dowry Prohibition Act, 1961 — Section 3(1)Penal Code, 1860 (IPC) — Section 109, 3(1), 302, 306, 323
High Courts25 Jan 1991
The Depot Manager, A.P.S.R.T.C. and Another Vs Rami Reddi Rama Devi and Another
Andhra Pradesh High Court · (1991) 1 ALT 686
Civil Procedure Code, 1908 (CPC) — Section 151Motor Vehicles Act, 1939 — Section 110B
High Courts25 Jan 1991
G. Srinivasa Reddy, Secunderabad and others Vs The Municipal Corporation of Hyderabad
Andhra Pradesh High Court · AIR 1992 AP 45
Andhra Pradesh Slum Improvement (Acquisition of Land) act, 1956 — Section 1, 1(1), 1(3), 3, 3(1)Constitution of India, 1950 — Article 14, 213, 226, 38(1), 39
High Courts25 Jan 1991
The Oriental Fire and General Insurance Co. Ltd. Vs Makireddi Appalanaidu and Others
Andhra Pradesh High Court · (1991) 1 ALT 677
Civil Procedure Code, 1908 (CPC) — Section 151Motor Vehicles Act, 1939 — Section 94, 95(1), 96(2)
High Courts24 Jan 1991
Reena Ranka Vs Union of India
Andhra Pradesh High Court · (1991) 1 ALT 678 : (1991) CriLJ 3195
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(3)Constitution of India, 1950 — Article 21, 22, 22(5)Urban Land (Ceiling and Regulation) Act, 1976 — Section 20
High Courts23 Jan 1991Allowed
Durgam Mangamma Vs P. Mohan and Another
Andhra Pradesh High Court · (1991) 1 ALT 269
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 115
High Courts22 Jan 1991
Konda Sethramulu and others Vs The Mahendra Bamboo Workers Industrial Co-operative Society Limited, Edalapadu, and another
Andhra Pradesh High Court · AIR 1991 AP 163 : (1991) 1 ALT 486
Constitution of India, 1950 — Article 226
High Courts18 Jan 1991Allowed
The Commissioner of Land Revenue and Urban Land Ceilings, Government of A.P. and Another Vs Mrs. Shaheen Begum and Others
Andhra Pradesh High Court · (1991) 3 ALT 648
Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 4(11), 6
High Courts16 Jan 1991Allowed
Duvvuru Madhusudhan Reddy Vs The Election Court and Another
Andhra Pradesh High Court · (1991) 1 ALT 349
Andhra Pradesh Gram Panchayats (Registration of Electors) Rules, 1978 — Rule 27(7)Andhra Pradesh Gram Panchayats Act, 1964 — Section 12, 12(1), 14C(6), 16Constitution of India, 1950 — Article 226
High Courts16 Jan 1991Allowed
Divisional Forest Officer (Authorized Officer) and Others Vs Laxman Pratap Ray alias Lakshman
Andhra Pradesh High Court · (1991) 1 ALT 304
Andhra Pradesh Forest Act, 1967 — Section 44(2), 44(2A), 44(2B), 44(2E), 59Andhra Pradesh Forest Offences (Compounding and Prosecution) Rules, 1969 — Rule 10, 12, 4, 5, 6
High Courts28 Dec 1990Dismissed
Chirapareddi Veeramma and Others Vs Sk. Mahaboob Subhani and Others
Andhra Pradesh High Court · (1991) 1 ALT 366 : (1991) 1 APLJ 464
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115
High Courts28 Dec 1990Dismissed
N. Ch. Mouli Vs Depot Manager, A.P.S.R.T. Corpn.
Andhra Pradesh High Court · (1991) 1 ALT 492 : (1993) 3 LLJ 676
Payment of Wages Act, 1936 — Section 9(2)
High Courts28 Dec 1990Dismissed
Olivia Jayaraj Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1991) 1 ALT 345 : (1995) 3 LLJ 68
Constitution of India, 1950 — Article 20(1)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16
High Courts27 Dec 1990
Polineni Raghavarao Vs The Joint Collector, Prakasham Dist., Ongole and others
Andhra Pradesh High Court · AIR 1991 AP 227
Essential Commodities Act, 1955 — Section 3