COURT ARCHIVE

Andhra Pradesh High Court judgments

35,019 judgments · page 1,421 of 1,751

High Courts28 Feb 1989Allowed

A.P.S.R.T.C. Vs Nellajerla Jayalakshmi and Others

Andhra Pradesh High Court · (1989) 02 AP CK 0002

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Easements Act, 1882 — Section 52, 62Transfer of Property Act, 1882 — Section 105, 106

Read judgment

High Courts24 Feb 1989

Kum. M. Anuradha, Adv. Vs Sri. Venkateswara University, Triupati

Andhra Pradesh High Court · AIR 1990 AP 122

Constitution of India, 1950 — Article 14

Read judgment

High Courts23 Feb 1989

Maduri Satyanarayana Vs Singamsetti Veerabhadraswamy

Andhra Pradesh High Court · AIR 1990 AP 169

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 106, 116

Read judgment

High Courts23 Feb 1989

State of Andhra Pradesh Vs Sri Akkamamba Textiles Ltd. and Others

Andhra Pradesh High Court · (1990) 79 STC 357

Andhra Pradesh General Sales Tax Act, 1957 — Section 33BB, 9

Read judgment

High Courts22 Feb 1989

State of Andhra Pradesh Vs Sreenivas Trading Co.

Andhra Pradesh High Court · (1989) 73 STC 245

Andhra Pradesh General Sales Tax Act, 1957 — Section 14, 14(4)

Read judgment

High Courts21 Feb 1989

State of Andhra Pradesh Vs Ratna Sree Box Makers

Andhra Pradesh High Court · (1989) 75 STC 82

Andhra Pradesh General Sales Tax Act, 1957 — Section 14, 14(4), 14(4C), 20, 20(1)

Read judgment

High Courts21 Feb 1989Dismissed

M.H. Prasad and Others Vs Suptd. of Mines, Hindustan Zinc Ltd. and Another

Andhra Pradesh High Court · (1994) 3 LLJ 1141

Constitution of India, 1950 — Article 226

Read judgment

High Courts20 Feb 1989

Revenue Divisional Officer Vs Dasari Ganga Raju and others

Andhra Pradesh High Court · AIR 1991 AP 110

Land Acquisition Act, 1894 — Section 10, 11, 18, 25(1), 28

Read judgment

High Courts20 Feb 1989Dismissed

Abdul Raheem Vs Land Acquisition Officer-cum-Revenue Divisional Officer, Mahaboobnagar, and others

Andhra Pradesh High Court · AIR 1989 AP 318

Land Acquisition Act, 1894 — Section 30Registration Act, 1908 — Section 17, 49

Read judgment

High Courts17 Feb 1989Allowed

K. Varaprasada Rao and Another Vs K. Chinna Venkaiah (died) and Others

Andhra Pradesh High Court · (1989) 02 AP CK 0038

Hindu Adoptions and Maintenance Act, 1956 — Section 21, 22, 4Hindu Succession Act, 1956 — Section 14(1), 14(2)

Read judgment

High Courts17 Feb 1989

S. Mohammad Anwaruddin Vs Sabina Sultana and Others

Andhra Pradesh High Court · (1989) 179 ITR 442

Benami Transactions (Prohibition) Act, 1988 — Section 4Income Tax Act, 1961 — Section 281A

Read judgment

High Courts17 Feb 1989

The Special Tahsildar, Land Acquisition, Yerraguntla Vs Kamalagangi Reddy and others

Andhra Pradesh High Court · AIR 1990 AP 124

Hyderabad Land Acquisition Act, 1309 — Section 14(1)Land Acquisition (Amendment) Act, 1983 — Section 25Land Acquisition (Amendment) Act, 1984 — Section 30

Read judgment

High Courts15 Feb 1989

State of Andhra Pradesh Vs Toshniwal Combines

Andhra Pradesh High Court · (1989) 74 STC 268

Andhra Pradesh General Sales Tax Rules, 1957 — Rule 15, 17, 30

Read judgment

High Courts15 Feb 1989

State of Andhra Pradesh Vs Hampko Enterprises

Andhra Pradesh High Court · (1990) 76 STC 143

Read judgment

High Courts15 Feb 1989

Vijaya Kumar and Others Vs General Manager, Milk Products Factory, Andhra Pradesh Dairy Development Cooperative Federation Ltd.

Andhra Pradesh High Court · (1991) 2 LLJ 354

Read judgment

High Courts15 Feb 1989

State of Andhra Pradesh Vs Bakelite Hylam Limited

Andhra Pradesh High Court · (1990) 76 STC 192

Andhra Pradesh General Sales Tax Rules, 1957 — Rule 6

Read judgment

High Courts14 Feb 1989

E. Ramasubbareddy Vs State of A.P. and others

Andhra Pradesh High Court · AIR 1990 AP 8

Land Acquisition Act, 1894 — Section 11, 4(1), 6

Read judgment

High Courts13 Feb 1989Allowed

Andhra Pradesh State Road Trans. Corpn. Vs P. Raghavaiah and Others

Andhra Pradesh High Court · (1989) ACJ 622

Motor Vehicles Act, 1939 — Section 110A, 92A, 92A(1), 92A(2), 92A(3)

Read judgment

High Courts13 Feb 1989

State of Andhra Pradesh Vs Meda Mines and Minerals

Andhra Pradesh High Court · (1990) 79 STC 349

Andhra Pradesh Sales Tax Appellate Tribunal Regulations, 1957 — Regulation 11Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12(7)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

Read judgment

High Courts10 Feb 1989

M. Linga Murthy Vs District Social Welfare Officer, Cuddapah

Andhra Pradesh High Court · AIR 1990 AP 90

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 18, 18(1), 25, 4(1)

Read judgment