High Courts12 Mar 1990
G. Chandra kumari Vs Union of India
Andhra Pradesh High Court · (1990) 1 AnWR 568 : (1991) CriLJ 879
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,410 of 1,751
High Courts12 Mar 1990
Kum. D. Anupama and another Vs Principal, College of Engineering Sri Venkateshwara University, Tirupathi and others
Andhra Pradesh High Court · AIR 1991 AP 66
Andhra Pradesh Educational Institutions (Regulation of Admissions) Order, 1974 — Rule 7, 7(2), 9, 9(4)Constitution of India, 1950 — Article 15, 15(1), 226, 371D(1), 371D(2)
High Courts08 Mar 1990
Kutcherlakota Vijaylakshmi Vs Radimeti Rajaratnamba and others
Andhra Pradesh High Court · AIR 1991 AP 50
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 14Transfer of Property Act, 1882 — Section 108, 8
High Courts07 Mar 1990
Arvind Kumar Mahaveer Vs Arvind Exports (P) Ltd., Bombay
Andhra Pradesh High Court · AIR 1990 AP 280 : (1990) 1 APLJ 411
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19, Order 26 Rule 1, Order 26 Rule 15, Order 26 Rule 2, Order 26 Rule 3
High Courts05 Mar 1990
Amarthala Hemalatha Vs Dasari Balu Rajendra Varaprasad
Andhra Pradesh High Court · AIR 1990 AP 220 : (1990) 1 APLJ 444 : (1991) 2 DMC 194
Divorce Act, 1869 — Section 10, 14, 17, 22, 24Hindu Marriage Act, 1955 — Section 13(1), 13(1)(A)Matrimonial Causes (Amendment) Act, 1973 — Section 1(2)
High Courts05 Mar 1990
Sri Konaseema Co-operative Central Bank Ltd. Vs Seetharama Raju M. Purshottama Naidu Vs Chitoor District Co-operative Central Bank Ltd. and Others M. Prabhakara Reddy Vs Nellore Co-operative House Building Society Ltd. and Others
Andhra Pradesh High Court · (1990) 03 AP CK 0022
Andhra Pradesh Shops and Establishments Act, 1966 — Section 47Constitution of India, 1950 — Article 12, 13(3), 14, 226
High Courts05 Mar 1990
All India Muslim Advocates Forum Vs Osman Khan Brahamaini @ Basha and Others
Andhra Pradesh High Court · (1990) 2 DMC 541
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 4, 5, 6, 7
High Courts05 Mar 1990
G. Beena Vs A.P. University of Health Sciences, Vijaywada and others
Andhra Pradesh High Court · AIR 1990 AP 247 : (1990) 2 APLJ 1
Constitution of India, 1950 — Article 14, 15(4), 226, 309
High Courts05 Mar 1990
Sri Konaseema Co-operative Central Bank Ltd., Amalapuram and another Vs N. Seetharama Raju
Andhra Pradesh High Court · (1990) 1 APLJ 368 : (1991) 72 CompCas 588
Air Corporations Act, 1953 — Section 45(3)Andhra Pradesh Municipalities Act, 1965 — Section 326(1), 330, 331, 332, 333Andhra Pradesh Shops and Establishments Act, 1966 — Section 2(5), 40, 47
High Courts28 Feb 1990Dismissed
B.V. Subrahmanyam Vs B. Seetha
Andhra Pradesh High Court · (1990) 2 ALT 219 : (1991) 2 DMC 247
Hindu Marriage Act, 1955 — Section 13
High Courts27 Feb 1990
Allied Sales Corporation Secunderabad Vs The Authority Under Andhra Pradesh Shops and Establishments Act and Another
Andhra Pradesh High Court · (1990) 2 LLJ 510
Industrial Disputes Act, 1947 — Section 10(1), 12, 15, 18, 18(1)
High Courts26 Feb 1990
The Singareni Collieries Co. Ltd. Vs Mallikarjuna Chemicals and Others
Andhra Pradesh High Court · (1991) 2 ALT 420
Constitution of India, 1950 — Article 12, 14
High Courts20 Feb 1990Dismissed
Kalapala Babu Rao Vs Kalapala Ammaji
Andhra Pradesh High Court · (1991) 1 DMC 632
Divorce Act, 1869 — Section 32, 33
High Courts17 Feb 1990
Kota Varaprasada Rao and another Vs Kota China Venkaiah and others
Andhra Pradesh High Court · AIR 1992 AP 1
Hindu Adoptions and Maintenance Act, 1956 — Section 21, 22Hindu Succession Act, 1956 — Section 14(1)
High Courts16 Feb 1990
Southern Security and Detective Bureau Vs Commissioner of Labour, Govt. of A.P. and Others
Andhra Pradesh High Court · (1998) 2 ALD 596 : (1998) 4 ALT 441
Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971 — Rule 25Contract Labour (Regulation and Abolition) Act, 1970 — Section 1(4), 12(1), 14, 15, 33
High Courts16 Feb 1990
Hari Om Rajender Kumar and others Vs Chief Rationing Officer of Civil Supplies, A.P., Hyderabad
Andhra Pradesh High Court · AIR 1990 AP 340 : (1990) 1 APLJ 434
Advocates Act, 1961 — Section 2(1), 24, 24A, 29, 30Bar Councils Act, 1926 — Section 8Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2, 119, 122
High Courts16 Feb 1990
Superintending Engineer, Somasila Project, Nellore District and another Vs R. Ramana Reddy, Adv.
Andhra Pradesh High Court · AIR 1990 AP 283 : (1990) 2 APLJ 152
Arbitration Act, 1940 — Section 14, 15, 17, 28(2), 30Interest Act, 1978 — Section 2, 3
High Courts15 Feb 1990
Bima Kumar Napany and Others Vs Registrar of Companies, Hyderabad and Another
Andhra Pradesh High Court · (1990) 1 APLJ 463 : (1990) 68 CompCas 567 : (1990) CriLJ 1902
Companies Act, 1956 — Section 2, 233, 5Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts14 Feb 1990
A. Kodandachari Vs Radhamma alias Kanthamma
Andhra Pradesh High Court · (1991) 187 ITR 616
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts13 Feb 1990
Modh. Maneef Vs Mahendra Prasad and Others
Andhra Pradesh High Court · (1990) CriLJ 1878
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)