COURT ARCHIVE

Andhra Pradesh High Court judgments

35,019 judgments · page 1,415 of 1,751

High Courts14 Sept 1989Dismissed

Vajji Venkataramesh Vs Vajji Padmalatha styled as Gutts Padmalatha

Andhra Pradesh High Court · (1989) 2 APLJ 416 : (1990) 1 DMC 212

Constitution of India, 1950 — Article 20(3)Hindu Marriage Act, 1955 — Section 12(1)Penal Code, 1860 (IPC) — Section 363

Read judgment

High Courts13 Sept 1989Dismissed

Kasireddi Appa Rao Vs The District Collector and Others

Andhra Pradesh High Court · (1992) 2 ALT 111

Constitution of India, 1950 — Article 226

Read judgment

High Courts11 Sept 1989Dismissed

Council of A.P. Trade Union Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1990) 3 ALT 386 : (1994) 3 LLJ 600

Industrial Disputes Act, 1947 — Section 11, 3

Read judgment

High Courts11 Sept 1989

Commissioner of Wealth-tax Vs George Club

Andhra Pradesh High Court · (1991) 191 ITR 368

Income Tax Act, 1961 — Section 167A, 256(2)Wealth Tax Act, 1957 — Section 21AA, 21AA(1)

Read judgment

High Courts11 Sept 1989

The Andhra Bank Farmers'' Service Co-operative Society Ltd. Vs State of Andhra Pradesh and others

Andhra Pradesh High Court · AIR 1990 AP 200

Constitution of India, 1950 — Article 226Negotiable Instruments Act, 1881 (NI) — Section 80

Read judgment

High Courts08 Sept 1989

Guvvala Kotaiah Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1990) CriLJ 934

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 323, 324

Read judgment

High Courts08 Sept 1989

K. Govardhana Reddy and Others Vs Asst. Engineer (Civil), Andhra Pradesh Dairy Devt. Coop. Federation Ltd. and Another

Andhra Pradesh High Court · (1990) 1 LLJ 439

Industrial Disputes Act, 1947 — Section 2, 25F

Read judgment

High Courts08 Sept 1989Dismissed

Atreyapurapu Venkata Subba Rao Vs Atreyapurapu Venkata Shyamala

Andhra Pradesh High Court · (1990) 1 APLJ 133 : (1990) 2 DMC 486

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, 151Hindu Marriage Act, 1955 — Section 21, 24, 28, 9

Read judgment

High Courts07 Sept 1989

P. Venkateswara Rao Vs G.B. Chandrasekhar and Others

Andhra Pradesh High Court · (1989) 09 AP CK 0013

Prevention of Food Adulteration Act, 1954 — Section 9

Read judgment

High Courts05 Sept 1989

M.A. Hameed Vs Arif Jan and Another

Andhra Pradesh High Court · (1990) CriLJ 96 : (1991) 1 DMC 366

Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3

Read judgment

High Courts25 Aug 1989

Vadde Rama Rao Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1990) CriLJ 1666 : (1991) 1 RCR(Criminal) 514

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 50Penal Code, 1860 (IPC) — Section 304

Read judgment

High Courts24 Aug 1989

T. Srinivasulu Reddy Vs C. Govardana Naidu and another

Andhra Pradesh High Court · (1990) ACJ 66 : AIR 1990 AP 289 : (1990) 1 APLJ 100

Motor Vehicles Act, 1939 — Section 92A

Read judgment

High Courts23 Aug 1989

Bank of Madura Ltd. Vs Maddi Venkata Subrahmanyam and Another

Andhra Pradesh High Court · (1992) 73 CompCas 541

Banking Regulation Act, 1949 — Section 21ACivil Procedure Code, 1908 (CPC) — Section 34Usurious Loans Act, 1918 — Section 3(2)

Read judgment

High Courts18 Aug 1989

K. Rama Rao Vs Ch. Venkateswar Rao and another

Andhra Pradesh High Court · AIR 1990 AP 269

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 85, Order 21 Rule 86, Order 21 Rule 87, Order 21 Rule 90, 144Limitation Act, 1963 — Article 127

Read judgment

High Courts16 Aug 1989

P. Innaiah and another Vs Govt. of India, Ministry of Home Afffairs, New Delhi and another

Andhra Pradesh High Court · AIR 1990 AP 203

Constitution of India, 1950 — Article 14, 19, 226, 25, 26Foreigners Act, 1946 — Section 14, 2, 3(1), 3(2), 7

Read judgment

High Courts11 Aug 1989

Dar-us-Salam Educational Trust Vs Osmania University

Andhra Pradesh High Court · AIR 1990 AP 380

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 225, 226Writ Proceedings Rules, 1977 — Rule 24

Read judgment

High Courts11 Aug 1989Allowed

B. Sivaji and Another Vs Visakhapatnam Urban Development Authority

Andhra Pradesh High Court · (1992) 2 ALT 142

Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 41, 42, 42(1)Constitution of India, 1950 — Article 226

Read judgment

High Courts10 Aug 1989

Adusumilli Venkateswar Rao and another Vs Chalasani Hymavathi

Andhra Pradesh High Court · AIR 1990 AP 161

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 36, 37, 6

Read judgment

High Courts10 Aug 1989

Income Tax Officer, Circle I, B-ward, Hyderabad Vs Shivlal Dhulichand Agarwal and Others

Andhra Pradesh High Court · (1990) 184 ITR 414

Income Tax Act, 1961 — Section 27, 271(1), 273, 274, 276(1)Penal Code, 1860 (IPC) — Section 193, 196

Read judgment

High Courts09 Aug 1989

M. Hanumantha Rao Vs Sajja Venugopal Rao

Andhra Pradesh High Court · (1990) 1 APLJ 57 : (1990) CriLJ 1547

Andhra Pradesh Entertainment Tax Act, 1939 — Section 17(1)

Read judgment