High Courts20 Jun 1990
Muthu Enterprises Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1990) 79 STC 175
Andhra Pradesh General Sales Tax Act, 1957 — Section 21, 21(2), 21(4)
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,407 of 1,751
High Courts19 Jun 1990Dismissed
The Principal, The Besant Theosophical College Vs S. Jahanara Begum and Others
Andhra Pradesh High Court · (1992) 1 ALT 161 : (1991) 1 AnWR 99 : (1990) 2 APLJ 123
High Courts19 Jun 1990
Mupparaju Nageshwara Rao alias Nagaiah Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1991) CriLJ 549
Criminal Procedure Code, 1973 (CrPC) — Section 374, 376
High Courts18 Jun 1990Dismissed
A. Pentaiah Vs The Personnel Officer, B.H.E.L.
Andhra Pradesh High Court · (1990) 3 ALT 176 : (1993) 3 LLJ 55
High Courts15 Jun 1990
Management of Oasis School Vs Labour Court and V. Mukundan
Andhra Pradesh High Court · (1992) 1 LLJ 210
Industrial Disputes Act, 1947 — Section 25(G), 25F
High Courts12 Jun 1990
Andhra Bank, Suryapet Vs Anantnath Goel
Andhra Pradesh High Court · AIR 1991 AP 245 : (1991) 70 CompCas 706
Contract Act, 1872 — Section 127, 128, 2Negotiable Instruments Act, 1881 (NI) — Section 4
High Courts12 Jun 1990
Central Bank of India Vs Popuri Sarangaiah and Others
Andhra Pradesh High Court · (1991) 1 ALT 455 : (1991) 1 APLJ 443 : (1992) 75 CompCas 493
Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938 — Section 4Banking Regulation Act, 1949 — Section 21AUsurious Loans Act, 1918 — Section 3
High Courts12 Jun 1990
P.R.K. Mohan Vs Union of India (UOI) and Another
Andhra Pradesh High Court · (1991) 1 ALT 621
Central Reserve Police Force Act, 1949 — Section 10(Q), 11, 16(2)Central Reserve Police Force Rules, 1955 — Rule 28, 36Criminal Procedure Code, 1973 (CrPC) — Section 10, 16(2), 4, 4(2), 9
High Courts08 Jun 1990
D. Srinivasa Rao and others Vs Govt. of A. P. and others
Andhra Pradesh High Court · AIR 1991 AP 112
Andhra Pradesh General Clauses Act, 1891 — Section 18, 8Cantonments Act, 1924 — Section 280(2)Constitution of India, 1950 — Article 14, 19, 21
High Courts06 Jun 1990
S. Ramachandra Reddy Vs P.N. Ravindra Reddy and Another
Andhra Pradesh High Court · (1990) 2 APLJ 157 : (1991) CriLJ 1619
Andhra Pradesh Gram Panchayats Act, 1964 — Section 140, 221Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2)
High Courts04 Jun 1990Dismissed
P. Dhana Kothwara Rao Vs Guntha Ramesh Babu and Others
Andhra Pradesh High Court · (1990) 06 AP CK 0013
High Courts26 Apr 1990
Chakala Anjappa Vs Betappagari Anjaneya alias Anjappa and Others
Andhra Pradesh High Court · (1992) 1 ALT 544 : (1990) 2 APLJ 141
Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11Andhra Pradesh Survey and Boundaries Act, 1923 — Section 9(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 32
High Courts26 Apr 1990
City Dry-fish Co. Vs Commissioner of Income Tax and Another
Andhra Pradesh High Court · (1990) 186 ITR 9
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 133A, 139(1), 139(2), 139(8), 140AWealth Tax Act, 1957 — Section 14(1), 14(2), 18(2A)
High Courts26 Apr 1990
K. Venkataramana Reddy Vs A. Radha and Others
Andhra Pradesh High Court · (1990) 2 APLJ 290 : (1991) CriLJ 498
Andhra Pradesh (Andhra Area) District Police Act, 1859 — Section 53Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 197(3), 46Penal Code, 1860 (IPC) — Section 145, 147, 251, 323, 324
High Courts25 Apr 1990
K. Ramulu and Others Vs Shaik Khaja and Others
Andhra Pradesh High Court · (1991) ACJ 359
Motor Vehicles Act, 1939 — Section 110(B), 92(A), 96
High Courts24 Apr 1990
Income Tax Officer Vs Autofil and Others
Andhra Pradesh High Court · (1990) 86 CTR 57 : (1990) 184 ITR 47
Income Tax Act, 1961 — Section 139(1), 271(1), 276CC
High Courts23 Apr 1990
K. Ramulu and Brothers Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1990) 185 ITR 517
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139(1), 139(4), 139(8), 147, 269P
High Courts23 Apr 1990
Toddy Tappers Co-operative Society Vs The Commissioner of Excise and others
Andhra Pradesh High Court · AIR 1991 AP 40 : (1996) 2 ALD 691 : (1991) 1 AnWR 429
Andhra Pradesh Excise Act, 1968 — Section 63, 63(2)Constitution of India, 1950 — Article 226
High Courts23 Apr 1990
Forest Range Officer Vs P. Amanthiah and another
Andhra Pradesh High Court · AIR 1991 AP 82
Andhra Pradesh Forest Act, 1967 — Section 44(2)(E), 44(2A), 44(2D), 44(2F)Constitution of India, 1950 — Article 226
High Courts20 Apr 1990Allowed
Kadari Nageswara Rao Vs The Joint Collector and Others
Andhra Pradesh High Court · (1992) 1 ALT 540 : (1990) 2 AnWR 84
Constitution of India, 1950 — Article 226