High Courts11 Jun 1989
Pragathi Enterprises and Another Vs Sri Balaji Trading Company
Andhra Pradesh High Court · (1991) 2 ALT 462 : (1991) 2 APLJ 160
Civil Procedure Code, 1908 (CPC) — Section 114, 115
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,418 of 1,751
High Courts07 Jun 1989Dismissed
Ravindra Fertilisers Co. Vs Govt. of A.P. and Others
Andhra Pradesh High Court · (1992) 2 ALT 33
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 6A, 7C
High Courts07 Jun 1989Dismissed
R. Subrahmanyam Vs District and Sessions Judge
Andhra Pradesh High Court · (1992) 1 ALT 632
Andhra Pradesh Judicial Ministerial Service Rules, 1964 — Rule 47Constitution of India, 1950 — Article 226
High Courts07 Jun 1989Dismissed
The Management of Netha Spinning Mills Vs Govt. of A.P. and Others
Andhra Pradesh High Court · (1992) 2 ALT 101
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 12(3), 18(3), 19(2)
High Courts06 Jun 1989
Sri Balaji Traders and Others Vs The State
Andhra Pradesh High Court · (1989) 2 APLJ 114 : (1990) CriLJ 332
Criminal Procedure Code, 1973 (CrPC) — Section 467, 468, 469, 470, 471Essential Commodities Act, 1955 — Section 7, 7(1)
High Courts05 Jun 1989
Kothri (Madras) Ltd. Vs Second Additional Judge-cum-appellate Authority and Others
Andhra Pradesh High Court · (1991) 2 LLJ 604
Payment of Wages Act, 1936 — Section 15, 3, 4, 7, 9
High Courts05 Jun 1989Dismissed
Rula Krishi Kendra Vs Controlling Authority, Payment of Gratuity Act and Others
Andhra Pradesh High Court · (1994) 3 LLJ 393
Andhra Pradesh Shops and Establishments Act, 1988 — Section 2(1), 2(5)Payment of Gratuity Act, 1972 — Section 1(3)
High Courts04 Jun 1989
M. Mallesu Vs Kamalapuram Mohammed Hussain and others
Andhra Pradesh High Court · AIR 1990 AP 376
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 49, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, 151Civil Rules of Practice — Rule 203, 203(1), 203(2), 203(3)Sheriffs Act, 1887 — Section 20(2)
High Courts28 Apr 1989
Chakka Lakshminarayana Vs Konnepati China Subbarao and others
Andhra Pradesh High Court · AIR 1990 AP 164 : (1990) CivCC 141
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 11, 50
High Courts28 Apr 1989
V.S.N. Raju Vs Non-Conventional Energy Development Corporation Ltd.
Andhra Pradesh High Court · (1990) 1 LLJ 163
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 353
High Courts28 Apr 1989
Kishanlal Soni and others Vs Chandrabala Devi
Andhra Pradesh High Court · AIR 1990 AP 72
Transfer of Property Act, 1882 — Section 55(4)
High Courts28 Apr 1989
G. Butchi Raju Vs Non-conventional Energy Development Corporation of Andhra Pradesh Ltd. and Another
Andhra Pradesh High Court · (1990) 1 LLJ 432
Constitution of India, 1950 — Article 226
High Courts28 Apr 1989
Southern Steel Ltd. Hyderabad Vs The Andhra Pradesh State Electricity Board, Somajiguda, Hyderabad
Andhra Pradesh High Court · AIR 1990 AP 58
Constitution of India, 1950 — Article 12, 14, 141, 226Electricity (Supply) Act, 1948 — Section 49, 49(1), 5Electricity Act, 1910 — Section 24
High Courts27 Apr 1989
Dr. D.A. David Vs Alle Chinna Mallaiah
Andhra Pradesh High Court · (1992) 1 ALT 619
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 2Andhra Pradesh Gram Panchayats Act, 1964 — Section 3Civil Procedure Code, 1908 (CPC) — Section 115
High Courts26 Apr 1989
Karri Venkata Reddi Vs Central Bank of India and others
Andhra Pradesh High Court · AIR 1990 AP 81
Civil Procedure Code, 1908 (CPC) — Section 46
High Courts25 Apr 1989
S. Gopal Reddy Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1990) 181 ITR 378
Income Tax Act, 1961 — Section 17, 17(1), 184, 185, 4(1)
High Courts25 Apr 1989Allowed
J. Ram Babu Vs Govt. of A.P. and Another
Andhra Pradesh High Court · (1992) 1 ALT 688 : (1989) 2 APLJ 110
Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999 — Rule 56Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 24, 24(8)
High Courts24 Apr 1989
Sri Visakha Grameena Bank Employees Association, Srikakulam Vs Government of India and Another
Andhra Pradesh High Court · (1992) 1 LLJ 72
Industrial Disputes Act, 1947 — Section 2A
High Courts21 Apr 1989
Elkari Shankari Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1990) CriLJ 97
Criminal Procedure Code, 1973 (CrPC) — Section 334Penal Code, 1860 (IPC) — Section 302, 84
High Courts21 Apr 1989Allowed
C.M.D. Singareni Collieries Vs Kota Posham and Others
Andhra Pradesh High Court · (1989) 2 APLJ 330 : (1995) 3 LLJ 740
Contract Labour (Regulation and Abolition) Act, 1970 — Section 2