High Courts10 Jul 1989
M/s Hyderabad Asbestos Cement Products Ltd., Santanagar Vs Andhra Pradesh State Electricity Board, Hyderabad
Andhra Pradesh High Court · AIR 1990 AP 278
Electricity (Supply) Act, 1948 — Section 18, 49
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,417 of 1,751
High Courts10 Jul 1989Dismissed
United India Insurance Co. Ltd. Vs G. Vijayalakshmi and Others
Andhra Pradesh High Court · (1990) ACJ 560
Motor Vehicles Act, 1988 — Section 110A, 95(2)
High Courts07 Jul 1989Dismissed
New India Assurance Co. Ltd. Vs V. Salamma and Others
Andhra Pradesh High Court · (1990) ACJ 988
Penal Code, 1860 (IPC) — Section 304A, 337
High Courts06 Jul 1989
Income Tax Officer Vs Abdul Razack
Andhra Pradesh High Court · (1989) 47 TAXMAN 141
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 245(2), 482Income Tax Act, 1961 — Section 116, 132, 132(1), 132(11), 132(12)
High Courts04 Jul 1989Allowed
T. Manneyya Vs Commissioner of Settlements, Survey and Land Records and Others
Andhra Pradesh High Court · (1992) 1 ALT 623
Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11, 56(1)Constitution of India, 1950 — Article 226
High Courts04 Jul 1989
Laxmi Narayana Vs Depot Manager, APSRTC
Andhra Pradesh High Court · (1989) 3 ALT 48 : (1991) 1 LLJ 326
High Courts04 Jul 1989Dismissed
Rahmat Bee and Others Vs Maqbool Banu and Another
Andhra Pradesh High Court · (1989) 07 AP CK 0008
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 13
High Courts04 Jul 1989Dismissed
Khagesh Chandra Pradhan Vs The Union of India (UOI) and Others
Andhra Pradesh High Court · (1992) 2 ALT 48
Central Reserve Police Force Act, 1949 — Section 9Constitution of India, 1950 — Article 226
High Courts03 Jul 1989
Kalasami Venkanna and Others Vs The Secretary, Govt. of A.P. Forest Department and Others
Andhra Pradesh High Court · (1992) 1 ALT 705
Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11, 15, 63, 63AAndhra Pradesh Forest Act, 1967 — Section 20, 4, 4(1), 6, 7Constitution of India, 1950 — Article 226
High Courts27 Jun 1989
V. Venkatram Narsaiah and Others Vs Warrangal Dt. Scheduled Castes Services Cooperative Society Ltd.
Andhra Pradesh High Court · (1990) 1 LLJ 255
Industrial Disputes Act, 1947 — Section 2, 25B, 25F, 25G
High Courts27 Jun 1989
Hyderabad Allwyn Ltd. Vs The Addl. Industrial Tribunal, Labour Court, Hyderabad and Another
Andhra Pradesh High Court · (1990) 1 LLJ 434
Industrial Disputes Act, 1947 — Section 10(1)
High Courts23 Jun 1989
M. Rama Rao Vs Regional Manager, Region IV, State Bank of India
Andhra Pradesh High Court · (1989) 06 AP CK 0005
Constitution of India, 1950 — Article 20Penal Code, 1860 (IPC) — Section 406, 408, 420, 471
High Courts23 Jun 1989Dismissed
Subbaraya Picture Palace Vs Regional P.F. Commissioner and Another
Andhra Pradesh High Court · (1995) 3 LLJ 196
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16, 2A
High Courts22 Jun 1989
M.L.L. Kumar Vs The Divisional Manager, A.P.S.R.T.C. Cuddappah and Another
Andhra Pradesh High Court · (1989) 59 FLR 597 : (1990) 2 LLJ 23
Andhra Pradesh State Road Transport Corporation Employees (Conduct) Regulations, 1963 — Regulation 8
High Courts22 Jun 1989Dismissed
Mohd. Sultan Vs A.P. Dairy Development Co-operative Federation Ltd.
Andhra Pradesh High Court · (1992) 2 ALT 13 : (1999) 3 LLJ 329
Payment of Wages Act, 1936 — Section 7, 7(3)
High Courts21 Jun 1989
A.V. Swami Vs Industrial Tribunal-Cum-Labour Court, Warangal and Another
Andhra Pradesh High Court · (1991) 2 LLJ 430
Industrial Disputes Act, 1947 — Section 11
High Courts19 Jun 1989
Public Prosecutor, High Court of Andhra Pradesh Vs Tota Basava Punnaiah and Others
Andhra Pradesh High Court · (1989) 2 APLJ 238 : (1990) 1 DMC 466
Evidence Act, 1872 — Section 113Penal Code, 1860 (IPC) — Section 201, 302, 304B, 306, 498A
High Courts19 Jun 1989
M/s. Premijit Theatres, Secunderabad Vs M/s Rashi Mehata and Co. and another
Andhra Pradesh High Court · AIR 1990 AP 272
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 73Transfer of Property Act, 1882 — Section 41
High Courts19 Jun 1989
Wruttembergische Und Badshce Vereinighe Verisicherung Sgeseli Schaften Aktiengeselischaft Hell and another Vs M/s. Coromandel Crucibles Industry, Samalkota and others
Andhra Pradesh High Court · AIR 1990 AP 97
Civil Procedure Code, 1908 (CPC) — Section 20, 9
High Courts13 Jun 1989Dismissed
Ramalingaiah and Others Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1989 AP 346 : (1989) 2 APLJ 159
Land Acquisition Act, 1894 — Section 4, 4(1), 6, 6(1), 6(2)Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 11A, 22, 9(1), 9(3)