High Courts24 Nov 1989
Saladi Srirama Murthy Vs Kavali Swaminaidu and Others
Andhra Pradesh High Court · (1992) 1 ALT 555
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27Transfer of Property Act, 1882 — Section 106
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,413 of 1,751
High Courts23 Nov 1989
Dorakonda Venkatrama Seshachalapathi Vs Vijayawada Co-operative Central Bank, Vijayawada and Another
Andhra Pradesh High Court · (1990) ACJ 746
General Clauses Act, 1897 — Section 6Land Acquisition Act, 1894 — Section 5AMotor Vehicles Act, 1988 — Section 140, 166, 217
High Courts23 Nov 1989
Blue Star Ltd. Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (1990) 78 STC 43
Andhra Pradesh General Sales Tax Act, 1957 — Section 5(1), 5A, 6B, 9, 9(1)
High Courts23 Nov 1989
Dorakonda Venkatrama Seshachalapathi Vs Vijayawada Co-operative Central Bank
Andhra Pradesh High Court · (1991) 1 ACC 324
General Clauses Act, 1897 — Section 6Land Acquisition Act, 1894 — Section 5AMotor Vehicles Act, 1988 — Section 140, 166, 217, 4
High Courts17 Nov 1989Allowed
P.R. Venkataiah Vs A.P. Co-op. Central Agriculture Development Bank and Others
Andhra Pradesh High Court · (1991) 2 ALT 536 : (1990) 1 APLJ 109 : (1993) 3 LLJ 178
Andhra Pradesh Shops and Establishments Act, 1966 — Section 40, 40(4), 41, 47(2), 69Andhra Pradesh Shops and Establishments Rules, 1968 — Rule 20Constitution of India, 1950 — Article 226
High Courts17 Nov 1989
Paushak Ltd. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1990) 1 APLJ 160 : (1990) CriLJ 1879
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 33(1), 33(2)
High Courts16 Nov 1989
Vijaya Talkies Vs Appellate Deputy Commissioner (E.T.), Kurnool and Another
Andhra Pradesh High Court · (1990) 77 STC 333
Andhra Pradesh Entertainment Tax Act, 1939 — Section 4, 4Andhra Pradesh Entertainment Tax Rules, 1939 — Rule 27(12), 27(2)
High Courts13 Nov 1989
Tippala Apparao Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1990) 182 ITR 214
Income Tax Act, 1961 — Section 148
High Courts10 Nov 1989
Malladi Vidyaranya Vs Malladi Laxmi Tripura Sundari
Andhra Pradesh High Court · (1990) 1 APLJ 164 : (1990) 2 DMC 16
Civil Procedure Code, 1908 (CPC) — Section 151Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 24, 9
High Courts10 Nov 1989
Vazir Sultan Tobacco Co. Ltd. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1990) 184 ITR 70
Income Tax Act, 1961 — Section 261, 28, 35C, 37, 37(1)
High Courts08 Nov 1989Dismissed
Penumetcha Peddiraju alias Venkata Subbaraju Vs Penumetcha Viswanadha Raju and Others
Andhra Pradesh High Court · (1990) 2 DMC 510
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1Evidence Act, 1872 — Section 58, 68Hindu Adoptions and Maintenance Act, 1956 — Section 10, 6
High Courts07 Nov 1989
A.P. State Schedule Castes Welfare Association Vs Director of Engineering, Indian Airlines, Headquarter, New Delhi and another
Andhra Pradesh High Court · AIR 1991 AP 88
Constitution of India, 1950 — Article 14, 15(1), 15(2), 15(4), 16
High Courts03 Nov 1989Dismissed
M. Rangaiah Naidu (died) by L.Rs. Vs Abdul Kareem Khan and Others
Andhra Pradesh High Court · (1992) 1 ALT 336
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 20Civil Procedure Code, 1908 (CPC) — Section 115
High Courts03 Nov 1989
Mohd. Zafarullah Khan Vs Yasmeen Khan and Others
Andhra Pradesh High Court · (1990) 1 APLJ 172 : (1990) 2 DMC 50
Civil Procedure Code, 1908 (CPC) — Section 125, 151Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts03 Nov 1989Allowed
Andhra Pradesh State Road Trans. Corpn. Vs K. Veeraswamy and Others
Andhra Pradesh High Court · (1990) ACJ 1013
Motor Vehicles Act, 1939 — Section 110A
High Courts02 Nov 1989
Srinivasa Picture Palace Vs Entertainment Tax Officer, Avanigadda, Krishna District
Andhra Pradesh High Court · (1990) 79 STC 40
High Courts02 Nov 1989
Unitech Ltd. Vs Commercial Tax Officer, Gajuwaka, Visakhapatnam
Andhra Pradesh High Court · (1991) 83 STC 207
Central Sales Tax Act, 1956 — Section 8(3)
High Courts30 Oct 1989
Smt. Gousia Begum Vs Union of India (UOI) and Another
Andhra Pradesh High Court · (1992) 1 ALT 616
Constitution of India, 1950 — Article 22(5), 226
High Courts21 Oct 1989
S.S. Narayana Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1992) 1 LLJ 193
Constitution of India, 1950 — Article 12, 14, 226, 311
High Courts20 Oct 1989
Registrar, Jawaharlal Nehru Technological University, Hyderabad Vs G. Lakshminarayana and Others
Andhra Pradesh High Court · (1990) CriLJ 681
Criminal Procedure Code, 1973 (CrPC) — Section 482