High Courts29 Mar 1990Allowed
Karachi Bakery Vs Regional Provident Fund Commissioner
Andhra Pradesh High Court · (1990) 2 APLJ 49 : (1999) 3 LLJ 151
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,409 of 1,751
High Courts29 Mar 1990
Rachana Flour Mill (P.) Ltd. Vs Commercial Tax Officer, Secunderabad
Andhra Pradesh High Court · (1990) 78 STC 332
Andhra Pradesh General Sales Tax Act, 1957 — Section 17, 28
High Courts29 Mar 1990
M. Sivarama Krishna Reddy Vs The Secretary, Regional Transport Authority, Guntur and others
Andhra Pradesh High Court · AIR 1991 AP 183
Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 132, 166, 179Motor Vehicles Act, 1939 — Section 47, 57(3)Motor Vehicles Act, 1988 — Section 66, 67, 68, 69, 70
High Courts28 Mar 1990
Bharat Pulvarising Mills (P) Ltd. and Others Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (1990) 1 APLJ 479 : (1991) CriLJ 995
Criminal Procedure Code, 1973 (CrPC) — Section 305, 482Insecticides Act, 1968 — Section 33(1)
High Courts28 Mar 1990
Rayalaseema Enterprises Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1990) 78 STC 121
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4), 6C
High Courts26 Mar 1990
Nitin Kumar and Co. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1990) 78 STC 104
Andhra Pradesh General Sales Tax Act, 1957 — Section 6C
High Courts25 Mar 1990
Mahalakshmi Enterprises and Another Vs Sri Vishnu Trading Co. and Another
Andhra Pradesh High Court · (1991) 1 ALT 22 : (1990) 2 APLJ 463 : (1993) 77 CompCas 249
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts23 Mar 1990
P. Venkataraman Vs The Convener, B.Ed. Common Enterance Test Committee and others
Andhra Pradesh High Court · AIR 1991 AP 190
Constitution of India, 1950 — Article 14, 15, 226, 29(2)
High Courts22 Mar 1990
Syed Salim Vs M.J. Simon and Others
Andhra Pradesh High Court · (1990) 2 APLJ 17 : (1991) CriLJ 294
Penal Code, 1860 (IPC) — Section 323, 34, 342, 506Prevention of Corruption Act, 1988 — Section 5(1), 5(2)Probation of Offenders Act, 1958 — Section 11(4), 3, 4
High Courts21 Mar 1990
State of Andhra Pradesh Vs Gromor Chemicals Private Limited Gormor Chemicals Private Limited Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1990) 79 STC 42
Andhra Pradesh General Sales Tax Act, 1957 — Section 33C, 33F, 33F(2)Central Sales Tax Act, 1956 — Section 6A
High Courts20 Mar 1990
Cable House N-27 B.H.E.L. Vs The Chief Engineer (Electricity), Hyderabad and another
Andhra Pradesh High Court · AIR 1990 AP 336 : (1990) 2 ALT 244
Electricity (Supply) Act, 1948 — Section 49
High Courts19 Mar 1990Allowed
Balineni Sivoni Devi Vs Boddula Kommaiah and Another
Andhra Pradesh High Court · (1990) 03 AP CK 0035
Specific Relief Act, 1963 — Section 38, 41
High Courts19 Mar 1990
Usman Khan Bahamani Vs Fathimunnisa Begum and others
Andhra Pradesh High Court · AIR 1990 AP 225 : (1990) CriLJ 1364
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125, 125(3), 126, 127Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 2, 3, 3(1), 3(2), 3(3)Muslim Women (Protection of Rights on Divorce) Rules, 1986 — Rule 8
High Courts19 Mar 1990
Usman Khan Bahamani Vs Fathimunnisa Begum and Others
Andhra Pradesh High Court · AIR 1990 AP 225 : (1990) CriLJ 1364
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1), 4, 5, 6, 7Muslim Women (Protection of Rights on Divorce) Rules, 1986 — Rule 8
High Courts19 Mar 1990
C. Sivakumar and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1991) CriLJ 2337
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120
High Courts19 Mar 1990
Janardhana Reddy Vs Depot Manager, APSRTC, Hyderabad and Another
Andhra Pradesh High Court · (1990) 2 APLJ 135 : (1992) 1 LLJ 81
Industrial Disputes Act, 1947 — Section 11A
High Courts16 Mar 1990
Venugopal Loya and Others Vs Vijayalakshmi Bung and Another
Andhra Pradesh High Court · (1991) 71 CompCas 393
Succession Act, 1925 — Section 370
High Courts16 Mar 1990
M. Padmanabha Iyengar Vs The Government of Andhra Pradesh and others
Andhra Pradesh High Court · AIR 1990 AP 357 : (1990) 2 APLJ 58
Constitution of India, 1950 — Article 226, 26, 31, 31(2)Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6, 6(1)
High Courts15 Mar 1990Dismissed
R. Audiseshaiah Vs S.M. Mallikarjuna and Others
Andhra Pradesh High Court · (1992) 1 ALT 164 : (1990) 1 AnWR 591
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22
High Courts14 Mar 1990
Katari Satyanarayana and others Vs The District Collector, Krishna at Machilipatnam
Andhra Pradesh High Court · AIR 1990 AP 326 : (1990) 2 APLJ 430
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 3, 4(1), 5