COURT ARCHIVE

Andhra Pradesh High Court judgments

35,019 judgments · page 1,460 of 1,751

High Courts24 Jan 1986

D. Murali Krishna Public School, Champapet Vs Regional Joint Director of School Education, Hyderabad and Others

Andhra Pradesh High Court · AIR 1986 AP 204

Andhra Pradesh Education Act, 1982 — Section 20(3)Constitution of India, 1950 — Article 15(4), 45, 46

High Courts24 Jan 1986

Public Prosecutor, High Court of Andhra Pradesh, Hyderabad and Vs B. Anjaneyulu

Andhra Pradesh High Court · (1986) 1 APLJ 357

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(5), 260(2), 262, 265

High Courts23 Jan 1986

Mahindra and Mahindra Limited and Another Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · (1986) 63 STC 274

Andhra Pradesh General Sales Tax Act, 1957 — Section 38, 5, 5(2), 9, 9(1)

High Courts23 Jan 1986

Mahindra and Mahindra Ltd., Bombay and Another Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · AIR 1986 AP 332

Constitution of India, 1950 — Article 14, 19(1), 301, 304, 304(B)

High Courts22 Jan 1986

Lukraj and Others Vs Kishanlal and Others

Andhra Pradesh High Court · AIR 1987 AP 22

Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1967 — Section 4, 5Civil Procedure Code, 1908 (CPC) — Section 9

High Courts01 Jan 1986Dismissed

B. Venkatappa Vs B. Lovis

Andhra Pradesh High Court · (1986) 01 AP CK 0007

High Courts31 Dec 1985Allowed

Balakrishna Borewells and Others Vs The Govt. of A.P. and Another

Andhra Pradesh High Court · (1992) 1 ALT 195

Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 2, 3Motor Vehicles Act, 1939 — Section 2(18), 2(7), 2(8)

High Courts31 Dec 1985

The Public Prosecutor, High Court of Andhra Pradesh, Hyderabad Vs Chaganti Satyanarayana and Others

Andhra Pradesh High Court · (1986) 1 APLJ 310

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 173, 173(8)Penal Code, 1860 (IPC) — Section 149, 302

High Courts26 Dec 1985

Andhra Pradesh Electrical Equipment Corporation Vs Andhra Pradesh Electrical Equipment Corporation Staff Union and Others

Andhra Pradesh High Court · (1987) 1 LLJ 324

Industrial Disputes Act, 1947 — Section 10, 10(1), 10(3), 10A, 2

High Courts24 Dec 1985

Nav Swadeshi Oil Mills and Refineries Vs Commercial Tax Officer, Mahaboobnagar

Andhra Pradesh High Court · (1987) 64 STC 82

Constitution of India, 1950 — Article 226

High Courts23 Dec 1985

N. Bhuvaneshwar Rao Vs Principal, Osmania Medical College, Hyderabad

Andhra Pradesh High Court · AIR 1986 AP 196

Constitution of India, 1950 — Article 15(4), 226, 46Evidence Act, 1872 — Section 102, 115

High Courts20 Dec 1985

D.K. Ratnamma Vs Konluri John

Andhra Pradesh High Court · AIR 1986 AP 238

Divorce Act, 1869 — Section 14, 17

High Courts03 Dec 1985

Autotronic Elevator Services, Hyderabad Vs Electrical Engineer (GL) PWD and R and B, Nampally and Others

Andhra Pradesh High Court · AIR 1986 AP 358

Constitution of India, 1950 — Article 14, 19(1)(G)

High Courts02 Dec 1985

Moainuddin and Others Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1985) 12 AP CK 0006

Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts29 Nov 1985

M/s. Sreenivasa Distilleries Vs S.R. Thyagarajan and Others

Andhra Pradesh High Court · AIR 1986 AP 328

Civil Procedure Code, 1908 (CPC) — Section 9Water (Prevention and Control of Pollution) Act, 1974 — Section 58

High Courts29 Nov 1985

N.V. Ramaiah Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1986 AP 361 : (1987) 1 APLJ 67 : (1988) 35 ELT 38

Civil Procedure Code, 1908 (CPC) — Section 100, 99Contract Act, 1872 — Section 72Evidence Act, 1872 — Section 114

High Courts26 Nov 1985

Syed Moose Quadri Vs Special Officer, Municipal Corporation of Hyderabad and Others

Andhra Pradesh High Court · AIR 1987 AP 6

Constitution of India, 1950 — Article 19(1), 226Hyderabad Municipal Corporation Act, 1956 — Section 129Municipal Corporation of Hyderabad Tender Rules, 1970 — Rule 3

High Courts21 Nov 1985

J. Goutham Rao and Others Vs Union Bank of India and Another

Andhra Pradesh High Court · (1988) 64 CompCas 674

Civil Procedure Code, 1908 (CPC) — Section 20Companies Act, 1913 — Section 446

High Courts18 Nov 1985

Thummalapudi Venkata Gopala Rao Vs The State

Andhra Pradesh High Court · (1985) 11 AP CK 0004

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 2

High Courts15 Nov 1985

Dara Ramanarasimham Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 1986 AP 339

Constitution of India, 1950 — Article 12, 226