High Courts27 Nov 1990
Commissioner of Income Tax Vs Mohd. Khaleel
Andhra Pradesh High Court · (1991) 188 ITR 449
Income Tax Act, 1961 — Section 2(14), 2(1A), 256(2)
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,401 of 1,751
High Courts27 Nov 1990Allowed
Kalagoana Kista Goud and Others Vs The Excise Superintendent and Others
Andhra Pradesh High Court · (1991) 1 ALT 363
Constitution of India, 1950 — Article 226
High Courts27 Nov 1990Dismissed
H. Bhadur Singh Vs The Divisional Engineer Andhra Pradesh State Electricity Board, Transmission Line Division and Another
Andhra Pradesh High Court · (1991) 2 ALT 7
Electricity (Supply) Act, 1948 — Section 42
High Courts27 Nov 1990
Loharn and Steel Industries Ltd. Vs Government of Andhra Pradesh and Another
Andhra Pradesh High Court · (1991) 80 STC 323
Andhra Pradesh General Sales Tax Act, 1957 — Section 6, 9
High Courts23 Nov 1990Allowed
Edupuganti Ramulu Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1991) 1 ALT 150
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 411
High Courts21 Nov 1990Dismissed
Arumakonda Prasad Vs Dwarampudi Veera Venkata Rama Reddy and Another
Andhra Pradesh High Court · (1991) 1 ALT 20
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115
High Courts21 Nov 1990Dismissed
Avadhesh Alloys Limited, Bollaram, Jinnaram Mandal and Others Vs A.P.S.E.B. and Others
Andhra Pradesh High Court · (1991) 1 ALT 75
Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 49, 79
High Courts21 Nov 1990Dismissed
The Institute of Chartered Financial Analysts of India and Others Vs The Council of the Institute of Chartered Accountants of India and Others
Andhra Pradesh High Court · (1991) 1 ALT 87
Chartered Accountants Act, 1949 — Section 24AConstitution of India, 1950 — Article 14, 19, 226, 51A
High Courts21 Nov 1990Dismissed
G. Sundara Babu Vs Smt. Udaya Bhanu and Another
Andhra Pradesh High Court · (1991) 1 ALT 49 : (1991) 1 AnWR 14 : (1991) 1 APLJ 62 : (1991) CivCC 318 : (1991) 2 DMC 211
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Hindu Marriage Act, 1955 — Section 24
High Courts21 Nov 1990
S.S. Zaffar Vs Labour Court, Hyderabad and Others
Andhra Pradesh High Court · (1991) 1 APLJ 199 : (1992) 1 LLJ 653
Andhra Pradesh Shops and Establishments Act, 1966 — Section 41, 64(1)
High Courts21 Nov 1990
A. Seshagiri Rao, Branch Secretary APSRTC, National Mazdoor Union, Guntur Branch Vs The Govt. of A.P. and Others
Andhra Pradesh High Court · (1991) 1 ALT 389
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)
High Courts20 Nov 1990Allowed
A. Seshagiri Rao Vs Government of A.P. and Others
Andhra Pradesh High Court · (1992) 2 APLJ 538 : (1993) 3 LLJ 57
Industrial Disputes Act, 1947 — Section 10(1)
High Courts19 Nov 1990
Syndicate Bank Vs Secretary, Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1991) 80 STC 417
Andhra Pradesh General Sales Tax Act, 1957 — Section 12, 13, 13A, 13B, 14
High Courts16 Nov 1990
Polavarapu Jagadiswararao Vs Kondapaturi Venkateswarlu and Another
Andhra Pradesh High Court · (1991) 1 ALT 70 : (1991) CriLJ 1419
Criminal Procedure Code, 1973 (CrPC) — Section 196, 197Penal Code, 1860 (IPC) — Section 153
High Courts16 Nov 1990Allowed
Carmel High School Vs The District Educational Officer and Others
Andhra Pradesh High Court · (1991) 1 ALT 412
Andhra Pradesh Education Act, 1982 — Section 101, 79Andhra Pradesh Recognised Private Educational Institutions (Control) Act, 1975 — Section 3
High Courts15 Nov 1990Dismissed
Neelam Prakasam Vs The District Collector (Panchayat Wing) and Another
Andhra Pradesh High Court · (1991) 1 ALT 398
Conduct of Elections Rules, 1978 — Rule 4, 50(1), 7, 8Constitution of India, 1950 — Article 226
High Courts15 Nov 1990
Vijayasanthi Investments Pvt. Ltd. Vs Chief Commissioner of Income Tax and Others
Andhra Pradesh High Court · (1991) 91 CTR 36 : (1991) 187 ITR 405
Income Tax Act, 1961 — Section 127, 127(1), 127(2), 132, 146
High Courts13 Nov 1990Allowed
T. Koteswara Sarma Vs Station House Officer
Andhra Pradesh High Court · (1991) 1 ALT 172
Criminal Procedure Code, 1973 (CrPC) — Section 303, 397, 401
High Courts12 Nov 1990
Advocate General, Andhra Pradesh, Hyderabad Vs Rachapudi Subba Rao
Andhra Pradesh High Court · (1991) 1 APLJ 1 : (1991) CriLJ 613 : (1991) 2 RCR(Criminal) 189
Constitution of India, 1950 — Article 124, 215, 217Contempt of Courts Act, 1971 — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 218, 219, 220
High Courts12 Nov 1990
Dharma Reddy Vs State and Another
Andhra Pradesh High Court · (1991) 1 ALT 101 : (1991) CriLJ 1476
Cattle Trespass Act, 1871 — Section 20Criminal Procedure Code, 1973 (CrPC) — Section 156, 157, 190, 2, 40