COURT ARCHIVE

Andhra Pradesh High Court judgments

35,019 judgments · page 1,404 of 1,751

High Courts07 Sept 1990

M/s. East India Transport Agency, Hydrabad Vs National Insurance Co. Ltd. and another

Andhra Pradesh High Court · (1992) 1 ACC 289 : (1991) ACJ 944 : AIR 1991 AP 53

Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 28Sales of Goods Act, 1930 — Section 39

High Courts07 Sept 1990Dismissed

Bellamkonda Venkatrayudu Vs Bellamkonda Mahalakshmamma

Andhra Pradesh High Court · (1991) 1 ALT 84 : (1991) 1 APLJ 361

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9, 115Hindu Marriage Act, 1955 — Section 21, 24, 28

High Courts05 Sept 1990Dismissed

The Govt. of A.P. and Another Vs Hanumanth Kali Vara Prasad Babu Chemicals (P) Ltd. and Another

Andhra Pradesh High Court · (1991) 1 ALT 472

Andhra Pradesh Distillery Rules, 1970 — Rule 35, 45, 48Andhra Pradesh Excise Act, 1968 — Section 31, 47, 64

High Courts05 Sept 1990

S. Vimala Vs Govt. of A.P. and Others

Andhra Pradesh High Court · (1991) 2 ALT 620

Constitution of India, 1950 — Article 226

High Courts05 Sept 1990Allowed

Andhra Steel Rerolling Mills Vs The Revenue Inspector

Andhra Pradesh High Court · (1991) 1 ALT 116 : (1991) 1 APLJ 337

Constitution of India, 1950 — Article 226

High Courts05 Sept 1990

State of Andhra Pradesh Vs Gateway Hotel

Andhra Pradesh High Court · (1992) 86 STC 39

Andhra Pradesh General Sales Tax Act, 1957 — Section 5, 5C

High Courts05 Sept 1990

Andhra Pradesh State Road Transport Corporation Vs Karnataka State Transport Authority, Bangalore and others

Andhra Pradesh High Court · AIR 1991 AP 135

Motor Vehicles Act, 1939 — Section 47, 48, 49, 50, 51Motor Vehicles Act, 1988 — Section 102

High Courts05 Sept 1990

The Land Acquisition Officer, Vijayawade Thermal Station Vs Nutalapati Venkata Rao

Andhra Pradesh High Court · AIR 1991 AP 31

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 3, Order 13 Rule 4, Order 13 Rule 4(1), Order 13 Rule 5Evidence Act, 1872 — Section 114, 60, 61, 61, 63Land Acquisition Act, 1894 — Section 11, 18, 22, 23, 24

High Courts03 Sept 1990

Komalla Krishnaiah Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · (1990) 3 ALT 348

Andhra Pradesh Borstal Schools Act, 1925 — Section 10, 2(1), 6, 8Criminal Procedure Code, 1973 (CrPC) — Section 106, 118Penal Code, 1860 (IPC) — Section 302

High Courts30 Aug 1990

Innovation Apartments Flat Owners Association, Secundrabad Vs M/s. Annovation Associates, Secundrabad

Andhra Pradesh High Court · AIR 1991 AP 69

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, Order 9 Rule 13

High Courts29 Aug 1990

Sarvaraya Textiles Ltd. Vs Commercial Tax Officer, Kakinada

Andhra Pradesh High Court · (1991) 82 STC 367

Andhra Pradesh General Sales Tax Act, 1957 — Section 33, 33B, 33C

High Courts29 Aug 1990

Seshmahal and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (1991) 1 ALT 60 : (1992) 86 STC 113

Andhra Pradesh Entertainment Tax Act, 1939 — Section 19A, 5, 5(1), 5(2)

High Courts27 Aug 1990

Ashok Kumar Ratanchand Vs Commissioner of Income Tax

Andhra Pradesh High Court · (1991) 93 CTR 202 : (1990) 186 ITR 475

Income Tax Act, 1961 — Section 2(31), 264

High Courts27 Aug 1990

Sanghi Textiles Processors Pvt. Ltd. Vs Collector of Central Excise

Andhra Pradesh High Court · (1993) ECR 226 : (1991) 55 ELT 151

Central Excises and Salt Act, 1944 — Section 11A, 33, 9

High Courts23 Aug 1990Dismissed

Bhaskara Ceramic Industries Vs Regional P.F. Commissioner

Andhra Pradesh High Court · (1993) 3 LLJ 864

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 2

High Courts23 Aug 1990

K.V. Narasimha Rao Vs Labour Court, Guntur

Andhra Pradesh High Court · (1990) 3 ALT 605 : (1991) 1 APLJ 45

Andhra Pradesh Shops and Establishments Act, 1966 — Section 40, 40(1), 41, 41(1)Central Civil Services (Temporary Service) Rules, 1965 — Rule 5Constitution of India, 1950 — Article 254(2)

High Courts23 Aug 1990

M. Srinivas Vs Jawaharlal Nehru Technological University

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

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 47 Rule 4(1), Order 47 Rule 7, Order 47 Rule 7(1), 104(1)

High Courts21 Aug 1990

Income Tax Officer Vs Jyothi Coconut Merchants and Others

Andhra Pradesh High Court · (1990) 2 APLJ 422 : (1990) 89 CTR 136 : (1991) 187 ITR 246

Income Tax Act, 1961 — Section 2(31), 276C(1), 277, 277(1), 278B

High Courts21 Aug 1990

Shaik Kannam Saheb and others Vs The Dist. Collector, Khammam and others

Andhra Pradesh High Court · AIR 1991 AP 43

Constitution of India, 1950 — Article 226, 246, 254, 254(1), 254(2)Land Acquisition Act, 1894 — Section 4, 4(1), 5

High Courts20 Aug 1990

J.C. Sreevasthava Vs The Govt. of A.P. and another

Andhra Pradesh High Court · AIR 1991 AP 61

Constitution of India, 1950 — Article 14, 226