High Courts17 Aug 1990
Adda Kasivisweswara Rao Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1990) 3 ALT 220 : (1990) 2 APLJ 437 : (1991) CriLJ 227
Prevention of Food Adulteration Act, 1954 — Section 12, 14, 7
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,405 of 1,751
High Courts17 Aug 1990Allowed
H. Nagabhushanam and Others Vs The Govt. of A.P. and Others
Andhra Pradesh High Court · (1991) 1 ALT 280
Acquisition and Transfer of Immovable Properties Rules, 1967 — Rule 4, 4(1)Andhra Pradesh Municipalities Act, 1965 — Section 70Constitution of India, 1950 — Article 226
High Courts16 Aug 1990
Y. Dasaratharami Reddy Vs Y. Venugopal Reddy
Andhra Pradesh High Court · (1992) 1 ALT 553 : (1990) 2 AnWR 403
Civil Practice Rules — Rule 109(2)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts10 Aug 1990
Lakshmi Talkies Vs State of A.P. and others
Andhra Pradesh High Court · AIR 1991 AP 170
Andhra Pradesh Cinemas (Regulation) Act, 1955 — Section 11Andhra Pradesh Cinemas (Regulation) Rules, 1970 — Rule 9
High Courts09 Aug 1990
The Secretary, Regional Transport Authority, Guntur and another Vs E. Rama Rao and Others
Andhra Pradesh High Court · AIR 1991 AP 11
Central Motor Vehicles Rules, 1989 — Rule 132, 166, 212Constitution of India, 1950 — Article 19(1)(g), 19(6), 226Motor Vehicles Act, 1939 — Section 47(1), 47(3), 57, 57(3), 57(4)
High Courts08 Aug 1990
B. Youdhister Vs The Secretary, Agricultural Marketing Committee, Jogipet and Another
Andhra Pradesh High Court · (1990) 3 ALT 31 : (1990) 68 CompCas 593 : (1991) CriLJ 277
Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 12A, 12B, 12CConstitution of India, 1950 — Article 20(1)
High Courts08 Aug 1990
Kannula Seshamma (deceased by L. R''s.) Vs M/s. Bharat Petroleum Corporation Limited, Madras
Andhra Pradesh High Court · AIR 1991 AP 268 : (1991) 1 ALT 82
Burmah Shell (Acquisition of Undertakings in India) Act, 1976 — Section 5, 5(1), 5(2), 7(3)Constitution of India, 1950 — Article 14, 19, 31
High Courts08 Aug 1990
KANMULA SESHAMMA AND OTHERS Vs BHARAT PETROLEUM CORPORATION LTD.
Andhra Pradesh High Court · (1991) 1 APLJ 170 : (1991) 187 ITR 326
Burmah Shell (Acquisition of Undertakings in India) Act, 1976 — Section 5, 7Constitution of India, 1950 — Article 14, 19, 31C, 39
High Courts08 Aug 1990
M.P. Kini Vs State
Andhra Pradesh High Court · (1990) 2 APLJ 267 : (1992) 75 CompCas 289 : (1991) CriLJ 272 : (1991) 1 RCR(Criminal) 546
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 14, 3(3), 8Banking Regulation Act, 1949 — Section 2, 46A, 49Companies Act, 1956 — Section 167, 617
High Courts07 Aug 1990
M/s R.K. Industries Plot No. SPL 35, Industrial Estate, Kallur Vs The A.P. State Financial Corporation and others
Andhra Pradesh High Court · AIR 1991 AP 174
Constitution of India, 1950 — Article 14State Financial Corporations Act, 1951 — Section 29, 31
High Courts07 Aug 1990
Reepik Ravinder Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1991) 1 APLJ 80 : (1990) 2 APLJ 97 : (1991) CriLJ 595
Criminal Procedure Code, 1973 (CrPC) — Section 360, 361Juvenile Justice Act, 1986 — Section 2, 21, 22
High Courts07 Aug 1990Allowed
Jogi Nageswaramma Vs Jogi Siva Rao
Andhra Pradesh High Court · (1991) 1 ALT 579 : (1991) 1 APLJ 172 : (1991) 2 DMC 208
Civil Procedure Code, 1908 (CPC) — Section 47Hindu Adoptions and Maintenance Act, 1956 — Section 18(3)
High Courts06 Aug 1990
P.V. Krishna Prasad Vs K.V.N. Koteswara Rao and Another
Andhra Pradesh High Court · (1991) CriLJ 341
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 204, 362Penal Code, 1860 (IPC) — Section 173, 195(1), 211
High Courts06 Aug 1990Dismissed
Sri Kotagiri Seetharamayya and Others Vs The Divisional Forest Officer and Another
Andhra Pradesh High Court · (1991) 1 ALT 630
Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11, 63, 63AAndhra Pradesh Forest Act, 1967 — Section 10, 11, 15
High Courts03 Aug 1990Allowed
Mohd. Riyazuddin Vs The General Manager, A.P.S.R.T.C.
Andhra Pradesh High Court · (1991) 1 ALT 506 : (1991) 1 APLJ 498
Motor Vehicles Act, 1939 — Section 110A(3), 110DMotor Vehicles Act, 1988 — Section 166(3)
High Courts03 Aug 1990
Ceat Ltd. Vs Assistant Collector
Andhra Pradesh High Court · (1991) 1 ALT 187 : (1994) ECR 661 : (1991) 56 ELT 718
Central Excise Rules, 1944 — Rule 10, 173B, 173CC, 49, 8(1)Central Excises and Salt Act, 1944 — Section 11A, 3, 35, 35A, 35E
High Courts01 Aug 1990
R.C. Kumar and Others Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1991) CriLJ 887
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 173(6), 178, 319Evidence Act, 1872 — Section 3
High Courts31 Jul 1990Dismissed
Tadikonda Ramulu Vs Income Tax Officer
Andhra Pradesh High Court · (1991) 1 ALT 121
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148
High Courts27 Jul 1990
Kondamuri Anasuyamma Vs Dist. Judge, W.G. Dist at Eluru and others
Andhra Pradesh High Court · AIR 1991 AP 47
Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 114, 3Transfer of Property Act, 1882 — Section 8
High Courts27 Jul 1990
Thathapadi Venkatalakshmi Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1991) CriLJ 749 : (1991) 1 DMC 291
Criminal Procedure Code, 1973 (CrPC) — Section 257, 320, 482Penal Code, 1860 (IPC) — Section 307, 498