High Courts17 Feb 1984
G. Balraj Vs Mallamma and Another
Andhra Pradesh High Court · (1984) 1 APLJ 209 : (1984) 2 RCR(Criminal) 307
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 127(1), 128
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,019 judgments · page 1,479 of 1,751
High Courts14 Feb 1984
B. Ajay Kumar Reddy and Another Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1984 AP 199
Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Rules, 1983 — Rule 6(2)Constitution of India, 1950 — Article 371
High Courts09 Feb 1984
Jasti Punnarao Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (1984) 02 AP CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 193(2), 194, 28, 31(3), 325Penal Code, 1860 (IPC) — Section 307
High Courts08 Feb 1984
Commissioner of Income Tax Vs Amabati Venkanna and Co.
Andhra Pradesh High Court · (1985) 153 ITR 643
Income Tax Act, 1961 — Section 28
High Courts08 Feb 1984
Commissioner of Income Tax Vs Sagar Talkies
Andhra Pradesh High Court · (1986) 159 ITR 177
Income Tax Act, 1961 — Section 184, 184(1), 184(4), 184(7), 185
High Courts08 Feb 1984
Agricultural Market Committee, Anantapur Vs Kulluru Subbi Reddy and Others
Andhra Pradesh High Court · AIR 1984 AP 391 : (1984) 1 APLJ 336
Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 23, 4, 7(6)Constitution of India, 1950 — Article 19(1), 19(6)
High Courts08 Feb 1984
Muthavarpu Venkateswara Rao Vs N. Subbarao
Andhra Pradesh High Court · AIR 1984 AP 200 : (1984) 1 APLJ 86
Arbitration Act, 1940 — Section 34
High Courts07 Feb 1984
D.B.R. Mills Ltd. Vs Appellate Authority, Under Payment of Gratuity Act
Andhra Pradesh High Court · (1985) 1 LLJ 181
Payment of Gratuity Act, 1972 — Section 2, 4, 4(1), 4(2)
High Courts06 Feb 1984
P. Padmanabha Reddy and Another Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 1984 AP 129 : (1984) 1 ALT 338
Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15(1)Constitution of India, 1950 — Article 371Post Graduate Degree Medical Course Admissions Rules — Rule 4(7)
High Courts04 Feb 1984
In Re : Hussain Saheb
Andhra Pradesh High Court · (1984) 02 AP CK 0005
Constitution of India, 1950 — Article 14, 21, 25, 26, 27Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 4
High Courts03 Feb 1984
Krishna Coal Site Industry Vs The Singareni Collieries Co. Ltd. and Another
Andhra Pradesh High Court · AIR 1984 AP 208
Constitution of India, 1950 — Article 14, 226
High Courts01 Feb 1984
Kotla Appalaswamy and Others Vs Sub-Collector and Land Acquisition Officer, Vizianagaram
Andhra Pradesh High Court · AIR 1984 AP 381
Constitution of India, 1950 — Article 31Land Acquisition Act, 1894 — Section 25
High Courts31 Jan 1984
Eid Parry Staffs'' Association and Others Vs Deputy Commissioner of Labour-I, Madras
Andhra Pradesh High Court · (1984) 1 ALT 36 : (1984) 2 AnWR 325 : (1984) 1 APLJ 26 : (1985) 1 LLJ 340
Industrial Disputes Act, 1947 — Section 10, 17, 20, 20(2), 22
High Courts31 Jan 1984
Allampati Gopalareddy Vs Ponnavolu Raghava Reddy
Andhra Pradesh High Court · AIR 1985 AP 12
Provincial Insolvency Act, 1920 — Section 28(7), 34(2), 78, 78(2)
High Courts28 Jan 1984
Tilak Shaheen and Others Vs Omprakash Gupta and Others
Andhra Pradesh High Court · AIR 1986 AP 16
Civil Procedure Code Amendment Act, 1976 — Section 72, 97(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63
High Courts20 Jan 1984
In Re: Ashfar Ahmed
Andhra Pradesh High Court · AIR 1984 AP 247
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 9
High Courts20 Jan 1984
Nirmal Talkies, Adoni Vs The District Revenue Officer-Cum-Joint Collector, Kurnool
Andhra Pradesh High Court · (1984) 01 AP CK 0001
Andhra Pradesh Cinemas (Regulation) Act, 1955 — Section 9Criminal Procedure Code, 1973 (CrPC) — Section 2
High Courts17 Jan 1984Allowed
Voothla Raghaviah and Others Vs Andaru Prasada Rao and Others
Andhra Pradesh High Court · AIR 1984 AP 267
Andhra Pradesh Co-operative Societies Rules, 1964 — Rule 22(2)(d), 22(2)(e)Mysore Town Municipalities Act, 1951 — Section 27(3)
High Courts17 Jan 1984
Registrar of Andhra University, Visakhapatnam and Others Vs N. Venkateswarlu
Andhra Pradesh High Court · AIR 1984 AP 248
Constitution of India, 1950 — Article 15, 29(2)