High Courts31 Jul 1985
Mohd. Abdul Raheem Vs Chakkala Parvatamma and Others
Andhra Pradesh High Court · (1987) 1 ACC 473 : (1986) ACJ 785
Motor Vehicles Act, 1988 — Section 95(2)
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,463 of 1,751
High Courts31 Jul 1985
New India Assurance Company Ltd. Vs Chotinabee and Others, Mastanbee and Others, Punganuru Kaseem Saheb., S.K. Khader Bhasha and Others
Andhra Pradesh High Court · (1986) 2 ACC 306 : (1986) ACJ 120 : (1987) 62 CompCas 298
Motor Vehicles Act, 1939 — Section 110A, 92A, 92E, 93
High Courts25 Jul 1985
Bhavirisetti Deva Mohana Rao and Another Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1985) 07 AP CK 0003
Constitution of India, 1950 — Article 320, 320(3)Prevention of Food Adulteration Act, 1954 — Section 10, 11(3), 12, 13, 13(2)Prevention of Food Adulteration Rules, 1955 — Rule 7(3), 9, 9
High Courts23 Jul 1985
Chittavalasa Jute Mills Ltd. Vs Commissioner of Survey, Settlements and Land Records and The Chief Controlling Revenue Authority, Andhra Pradesh, Hyderabad and Another
Andhra Pradesh High Court · AIR 1985 AP 391 : (1985) 3 APLJ 273
Stamp Act, 1899 — Article 35, 6, 2(17)
High Courts19 Jul 1985
A.T.K. Venkata Thathacharulu Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1986 AP 23
Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 18, 20, 20(1), 67, 67(1)
High Courts16 Jul 1985
Manda Suryakanthamma Vs District Registrar of Assurance, Srikakulam
Andhra Pradesh High Court · AIR 1986 AP 3 : (1986) 1 APLJ 1
Contract Act, 1872 — Section 126, 2(17)Court Fees Act, 1870 — Article 6Stamp Act, 1899 — Article 15, 16, 35, 48
High Courts15 Jul 1985
K. Omprakash Vs K. Nalini
Andhra Pradesh High Court · AIR 1986 AP 167
Hindu Marriage Act, 1955 — Section 13
High Courts15 Jul 1985
G. Veerabrahmam Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1986) 1 APLJ 82
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Evidence Act, 1872 — Section 3
High Courts12 Jul 1985Allowed
R. Sugandamma Vs District Educational Officer and Others
Andhra Pradesh High Court · (1999) 6 ALT 692
Constitution of India, 1950 — Article 30(1)
High Courts12 Jul 1985
Syed Noorishah Vs Director of Enforcement, New Delhi and Another
Andhra Pradesh High Court · (1985) 07 AP CK 0007
Foreign Exchange Regulation Act, 1973 — Section 51, 9(1)
High Courts12 Jul 1985
Sri Dhanalakshmi Kanyaka Parameswari Rice Mill Vs Commercial Tax Officer, Chilakaluripet
Andhra Pradesh High Court · (1986) 63 STC 168
High Courts09 Jul 1985
C.R.K. Prasad Vs The Sub-Collector, Vijayawada
Andhra Pradesh High Court · AIR 1985 AP 390 : (1985) 3 APLJ 130
Stamp Act, 1899 — Article 31
High Courts05 Jul 1985
T.G. Thimmaiah Chetty and Others Vs The District Registrar, Kurnool
Andhra Pradesh High Court · AIR 1986 AP 14
Stamp Act, 1899 — Article 40, 2(15)
High Courts26 Jun 1985
N. Ranga Rao Vs Government of India
Andhra Pradesh High Court · (1987) 1 APLJ 131 : (1986) 2 LLJ 1
Army Act, 1950 — Section 10, 18, 19, 191, 192Army Rules, 1954 — Rule 16Constitution of India, 1950 — Article 161(1), 161(2), 162, 166(3), 226
High Courts26 Jun 1985
P. Eswara Reddy Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1985) 3 APLJ 43
Criminal Procedure Code, 1973 (CrPC) — Section 167, 482Penal Code, 1860 (IPC) — Section 415, 420
High Courts25 Jun 1985
J.H. Krishna Murthy (Deceased by LR''s) Vs Feroz Khan (Deceased by LR''s) and Another
Andhra Pradesh High Court · AIR 1986 AP 83
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3
High Courts19 Jun 1985
Gattu Prabhakar and Another Vs Thummanapalli Brahmaiah and Others
Andhra Pradesh High Court · AIR 1986 AP 173 : (1987) 62 CompCas 710
Motor Vehicles Act, 1939 — Section 110A, 92A
High Courts14 Jun 1985
United India Insurance Co. Ltd. Vs P. Seethamma and Others
Andhra Pradesh High Court · (1986) 1 ACC 423 : (1988) 63 CompCas 47
Motor Vehicles Act, 1939 — Section 95(2)
High Courts14 Jun 1985
Ambica Chemical Products Vs Income Tax Officer
Andhra Pradesh High Court · (1991) 191 ITR 382
Income Tax Act, 1961 — Section 139, 139(8), 215, 217, 258Income Tax Rules, 1962 — Rule 117A, 40
High Courts10 Jun 1985
Pakkireddi Mastan Reddy Vs Talamati Srinivasulu Reddy and Another
Andhra Pradesh High Court · (1985) 3 APLJ 330
Criminal Procedure Code, 1973 (CrPC) — Section 221(2), 255(2), 300