High Courts20 Jan 1989
New India Assurance Co. Ltd. Vs Namburi Simhachalam and Others
Andhra Pradesh High Court · (1990) 68 CompCas 571
Motor Vehicles Act, 1939 — Section 110A, 92A, 95
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,424 of 1,751
High Courts18 Jan 1989Allowed
B. Mohan Reddy Vs A.P. State Co-op. Marketing Federation Ltd.
Andhra Pradesh High Court · (1993) 3 LLJ 417
Payment of Gratuity Act, 1972 — Section 4, 4(6)
High Courts17 Jan 1989
M/s. Hindustan Steel Works Construction Ltd. Vs M/s. Tarapore and Co. Madras
Andhra Pradesh High Court · AIR 1990 AP 82
Andhra Pradesh Civil Courts Act, 1972 — Section 31, 32(1), 32(5), 32(6), 33Arbitration Act, 1940 — Section 39, 41Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 3, Order 43 Rule 1, 115, 24
High Courts16 Jan 1989
Oriental Fire and General Insurance Co. Ltd. Vs Pavan Kumar and Others
Andhra Pradesh High Court · (1990) 67 CompCas 478
Motor Vehicles Act, 1939 — Section 96(2)
High Courts16 Jan 1989
A.P.S.R.T. Corporation and another Vs Sravaji Aruna and others
Andhra Pradesh High Court · (1991) ACJ 542 : AIR 1990 AP 162 : (1992) 2 ALT 92
Evidence Act, 1872 — Section 43Motor Vehicles Act, 1939 — Section 110BPenal Code, 1860 (IPC) — Section 304A
High Courts30 Dec 1988
Administrative Staff College of India, Hyderabad Vs D.P. Seshachalam
Andhra Pradesh High Court · (1989) 1 APLJ 371 : (1990) 1 LLJ 575
Constitution of India, 1950 — Article 12
High Courts26 Dec 1988Allowed
Cherukuri Venkat @ Kotha Venkadu Vs State of A.P.
Andhra Pradesh High Court · (1992) 3 ALT 515
Criminal Procedure Code, 1973 (CrPC) — Section 374, 374(2)
High Courts22 Dec 1988Dismissed
Union of India (UOI) and Another Vs Sohoun Constructions
Andhra Pradesh High Court · AIR 1989 AP 350
Arbitration Act, 1940 — Section 2, 20Constitution of India, 1950 — Article 299, 299(1)Contract Act, 1872 — Section 37
High Courts15 Dec 1988
New India Assurance Co. Ltd. Vs S. Ramulamma and Others
Andhra Pradesh High Court · (1990) 1 ACC 168 : (1989) ACJ 596
High Courts08 Dec 1988
Employees'' State Insurance Corporation Vs Gopi Prints
Andhra Pradesh High Court · (1989) 1 LLJ 569
Employees State Insurance Act, 1948 — Section 1(4), 1(5), 2(12), 46Factories Act, 1948 — Section 2Payment of Bonus Act, 1965 — Section 2(12)
High Courts05 Dec 1988Allowed
Y.V. Narasimha Sarma and Others Vs Soorampalli Appalaraju
Andhra Pradesh High Court · (1988) 12 AP CK 0007
Transfer of Property Act, 1882 — Section 54
High Courts01 Dec 1988Dismissed
B. Venkata Rao and Another Vs Principal, Andhra Medical College, Visakhapatnam and Another
Andhra Pradesh High Court · AIR 1989 AP 159
Constitution of India, 1950 — Article 14, 226, 309Evidence Act, 1872 — Section 115
High Courts29 Nov 1988Allowed
Baratam Satyanarayana Vs Baratam Kantharao and Others
Andhra Pradesh High Court · AIR 1989 AP 320
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 83, Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 9, Order 32 Rule 12Partition Act, 1893 — Section 2, 3, 3(2), 4, 4(2)Partition Rules, 1893 — Rule 193, 194, 196, 197, 198
High Courts24 Nov 1988
Mohd Shabeer Ali Vs A.P. State Road Transport Corporation and Another
Andhra Pradesh High Court · (1990) 1 ACC 560
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 304A
High Courts17 Nov 1988
Union Bank of India Vs Jogi Mohan Rao and Others
Andhra Pradesh High Court · (1989) 1 APLJ 388 : (1991) 72 CompCas 325
Banking Regulation Act, 1949 — Section 21AUsurious Loans Act, 1918 — Section 3
High Courts17 Nov 1988
Hindustan Zinc Ltd. Vs Revenue Divisional Officer and Others
Andhra Pradesh High Court · (1989) 1 ALT 611 : (1989) 1 APLJ 557 : (1990) 182 ITR 456
High Courts15 Nov 1988
State of Andhra Pradesh Vs V. Krishnaiah Naidu
Andhra Pradesh High Court · AIR 1989 AP 309 : (1989) 1 APLJ 579
Arbitration Act, 1940 — Section 10, 11, 12, 12(2), 13Civil Procedure Code, 1908 (CPC) — Section 34Negotiable Instruments Act, 1881 (NI) — Section 80
High Courts11 Nov 1988
Sponge Iron India Ltd. Vs Neelima Steels Ltd.
Andhra Pradesh High Court · (1990) 68 CompCas 201
Companies Act, 1956 — Section 441, 442 , 443 , 444, 445Constitution of India, 1950 — Article 39Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 18, 19
High Courts08 Nov 1988
G.Y.N. Chainulu and Others Vs The Depot Manager, A.P.S.R.T.C., Amalapuram and Another
Andhra Pradesh High Court · (1989) 2 LLJ 81
Industrial Disputes Act, 1947 — Section 12, 12(3), 22, 26, 3
High Courts04 Nov 1988
Coastal Gases and Chemicals (Pvt.) Ltd. Vs Commercial Tax Officer, Company Circle, Visakhapatnam and Others
Andhra Pradesh High Court · (1990) 76 STC 349
Andhra Pradesh General Sales Tax Act, 1957 — Section 20