High Courts08 Aug 1989
V. Sundararami Reddi Vs State
Andhra Pradesh High Court · (1990) CriLJ 167
Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(1), 482
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,416 of 1,751
High Courts08 Aug 1989
B. Prabhavati Rao Vs Andhra Pradesh Residential Educational Institutions Society
Andhra Pradesh High Court · (1990) 1 LLJ 334
Andhra Pradesh Residential Educational Institutions Society Discipline and Appeal Rules — Rule 17, 17(3)Constitution of India, 1950 — Article 166
High Courts07 Aug 1989
B. Srinivas and others Vs The University of Health Services, Vijayawada
Andhra Pradesh High Court · AIR 1991 AP 95
Constitution of India, 1950 — Article 14, 226
High Courts03 Aug 1989
U. Chinnappa Vs Cotton Corporation of India and others
Andhra Pradesh High Court · (1998) 5 ALD 16
Constitution of India, 1950 — Article 254, 254(2)Industrial Dispute (Andhra Pradesh Amendment) Act, 1987 — Section 2A(1), 2A(2), 3Industrial Disputes Act, 1947 — Section 10, 10(1), 2A(2)
High Courts01 Aug 1989Allowed
Vavilala Fishermen Co-operative Society Limited Vs Vavilala Gram Panchayat and Others
Andhra Pradesh High Court · (1993) 1 ALT 71 Supp : (1992) 2 ALT 569
Constitution of India, 1950 — Article 226Gram Panchayats Rules — Rule 3
High Courts28 Jul 1989
Sri Saibaba Cloth Emporium, Adoni Vs Kolli Sanjeevamma and another
Andhra Pradesh High Court · AIR 1991 AP 106
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 12, 13, 15, 20Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 22, 115
High Courts28 Jul 1989Allowed
Veerabhadra Rao K. Ch. and Others Vs Government of India, Ministry of Finance and Others
Andhra Pradesh High Court · (1990) 3 ALT 437 : (1999) 3 LLJ 284
Andhra Bank (Officers) Service Regulations, 1982 — Regulation 8Constitution of India, 1950 — Article 14, 16
High Courts27 Jul 1989
Nagaraju Vs Andhra Pradesh State Financial Corporation and Others
Andhra Pradesh High Court · (1991) 71 CompCas 616
State Financial Corporations Act, 1951 — Section 29
High Courts25 Jul 1989
R. Sreenivasa Rao Vs Labour Court, Hyderabad and Another
Andhra Pradesh High Court · (1990) 2 LLJ 577
Industrial Disputes Act, 1947 — Section 2, 25(B), 25(B)(2), 25F
High Courts25 Jul 1989
K. Srihari Rao and Co. Vs Deputy Commercial Tax Officer Sirpur, Kaghaznagar and Another
Andhra Pradesh High Court · (1990) 79 STC 117
Andhra Pradesh General Sales Tax Act, 1957 — Section 17
High Courts24 Jul 1989
Associated Glass Industries Ltd. Vs Industrial Tribunal, Andhra Pradesh and Others
Andhra Pradesh High Court · (1991) 1 LLJ 322
Industrial Disputes Act, 1947 — Section 12(3)
High Courts21 Jul 1989
Osmania University Vs Dr. Rajeshwar Rao and Others
Andhra Pradesh High Court · (1989) 07 AP CK 0014
Civil Procedure Code, 1908 (CPC) — Section 115, 115(c)Specific Relief Act, 1963 — Section 6
High Courts20 Jul 1989
A. Satyam Vs The Municipal Engineer and Dreding Superintendent, Port Dept., Andhra Pradesh
Andhra Pradesh High Court · (1990) CriLJ 765
Contempt of Courts Act, 1971 — Section 12
High Courts19 Jul 1989
K. Yadamma Vs K. Balamma and Another
Andhra Pradesh High Court · (1991) 2 ALT 182
Contempt of Courts Act, 1971 — Section 12, 15, 2
High Courts18 Jul 1989
Mangi Lal Vs The State and Another
Andhra Pradesh High Court · (1989) 07 AP CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 277, 278, 278(1), 278(2), 311Evidence Act, 1872 — Section 114, 80
High Courts18 Jul 1989
K. Srinivasa Rao Vs Collector, Srikakulam and another
Andhra Pradesh High Court · AIR 1990 AP 136 : (1990) 3 ALT 384
High Courts18 Jul 1989
Attam Tulasi Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1989) 07 AP CK 0002
Penal Code, 1860 (IPC) — Section 302
High Courts17 Jul 1989Dismissed
D.B.R. Mills and Another Vs Commissioner of Labour and Others
Andhra Pradesh High Court · (1995) 3 LLJ 833
Industrial Disputes Act, 1947 — Section 25M
High Courts17 Jul 1989Allowed
Yera Chandraiah Vs District Munsif-cum-Election Tribunal and Others
Andhra Pradesh High Court · (1991) 2 ALT 188
Andhra Pradesh Gram Panchayats (Conduct of Elections) Rules, 1978 — Rule 52(2), 54, 55(1)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)Constitution of India, 1950 — Article 226
High Courts17 Jul 1989
Kamatham Venkatamma Vs Kamatham Buruju Ramanna and Another
Andhra Pradesh High Court · (1990) CivCC 12
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 482