High Courts18 Feb 1998
P. Neeraja and Another Vs Union of India and Others
Andhra Pradesh High Court · (1998) 2 ALD 532 : (1998) 4 ALT 624 : (1998) 1 APLJ 339
Constitution of India, 1950 — Article 338, 342
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1998
931 judgments · page 43 of 47
High Courts17 Feb 1998
Mohd. Hasanuddin Khan and others Vs State of A.P., Revenue Department, Hyderabad and others
Andhra Pradesh High Court · (1999) 2 ALD 397 : (1999) 2 ALT 371
Constitution of India, 1950 — Article 226
High Courts17 Feb 1998
Pavan Kumar and Another Vs K. Gopalakrishna and Another
Andhra Pradesh High Court · AIR 1998 AP 247 : (1998) 2 ALD 421 : (1998) 2 ALT 313 : (1998) 1 APLJ 382 : (1998) 3 CivCC 60
Civil Procedure Code Amendment Act, 1976 — Order 21 Rule 101Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 99Constitution of India, 1950 — Article 113, 58, 65
High Courts17 Feb 1998
Referring Officer, The I Additional District and Sessions Judge, Nellore Vs Bonda Venkata Reddy @ Ganapathireddy @ Chiranjeevi
Andhra Pradesh High Court · (1998) 4 ALD 646
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 366Penal Code, 1860 (IPC) — Section 201, 302, 379, 380, 75
High Courts16 Feb 1998
B. Venkata Prashant Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (1998) 2 ALD 343
All India Council for Technical Education Act, 1987 — Section 10Andhra Pradesh Education Act, 1982 — Section 44Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 2, 3(2), 4(1), 5, 7
High Courts16 Feb 1998
Manujusna Kadam (Smt.) and Others Vs Govt. of A.P. and Others
Andhra Pradesh High Court · AIR 1998 AP 195 : (1998) 2 ALD 448 : (1998) 2 ALT 232 : (1998) 2 APLJ 149
Andhra Pradesh Panchayat Raj Act, 1994 — Section 181, 245Constitution of India, 1950 — Article 14, 19(1), 21
High Courts16 Feb 1998
M. Chandrasekhar Vs APSRTC, Hyderabad and Others
Andhra Pradesh High Court · (1998) 2 ALD 542 : (1998) 2 ALT 320
Constitution of India, 1950 — Article 12Procedure of the Public Service Commission Rules — Rule 3
High Courts16 Feb 1998
Pilli Lakshmana Rao and Others Vs Executive Officer, Gram Panchayat and Others
Andhra Pradesh High Court · (2000) 5 ALT 246
Constitution of India, 1950 — Article 226
High Courts15 Feb 1998
Yettlapalle Sidda Reddy Vs Kona Venkatramana
Andhra Pradesh High Court · (1999) 3 ALD 695 : (1999) 2 ALT 231
Andhra Pradesh Agricultural Indebtedness (Relief) Act, 1987 — Section 4Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 6
High Courts13 Feb 1998
Mehmood Hayath Vs Government of A.P. and Others
Andhra Pradesh High Court · (1998) 1 ACC 534 : (1998) 2 ALD 657 : (1998) 3 ALT 134 : (1998) 1 APLJ 390
Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 3, 4, 88(14), 88(8), 88(9)Central Motor Vehicles Rules, 1989 — Rule 83, 84, 85
High Courts13 Feb 1998
Valluri Veerabhadra Rao and others Vs Land Acquisition Officer and Spl. Dy. Collector, E.G. Dist.
Andhra Pradesh High Court · (1998) 3 ALD 129 : (1998) 3 ALT 27
Land Acquisition Act, 1894 — Section 18, 23, 4(1)
High Courts12 Feb 1998
Kotha Dass Goud Vs Returning Officer and Another
Andhra Pradesh High Court · (1998) 2 ALD 118 : (1998) 2 ALT 604
Constitution of India, 1950 — Article 226, 324(1), 327, 329Penal Code, 1860 (IPC) — Section 149, 324, 326, 395, 397Representation of the People Act, 1951 — Section 8(3)
High Courts12 Feb 1998
SIMS College of Physiotherapy, Guntur Vs University of Health Sciences
Andhra Pradesh High Court · AIR 1998 AP 192 : (1998) 2 ALD 499 : (1998) 4 ALT 447 : (1998) 1 AnWR 573
Andhra Pradesh Education Act, 1982 — Section 99Constitution of India, 1950 — Article 14
High Courts11 Feb 1998
Color Coats, Sultan Bazar, Hyderabad Vs Venkataramana Hotels Ltd, Banjara Hills, Hyderabad
Andhra Pradesh High Court · AIR 1999 AP 16 : (1998) 2 ALD 496 : (1998) 94 CompCas 630
Companies Act, 1956 — Section 433, 433E, 434, 434(1)(A), 439Limitation Act, 1963 — Section 19
High Courts11 Feb 1998
Verireddy narsimha Reddy Vs Union of India and Others
Andhra Pradesh High Court · (1998) 2 ALD 527 : (1998) 3 ALT 420
Constitution of India, 1950 — Article 226
High Courts11 Feb 1998
T. Sarojamma alias Saroja Bai Vs Mohammed Khaleelur Rahiman and Others
Andhra Pradesh High Court · (1998) 2 ALD 586 : (1998) 2 ALT 423 : (1998) 2 APLJ 2
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A, Order 22 Rule 4Limitation Act, 1963 — Article 120, 5
High Courts11 Feb 1998Allowed
Paruchuri Vasu Vs The General Manager, Telecom and Others
Andhra Pradesh High Court · AIR 1998 AP 154
Constitution of India, 1950 — Article 14
High Courts11 Feb 1998
Paruchuri Vasu Vs General Manager, 7-Star Buildings, Vijayawada and Others
Andhra Pradesh High Court · (1998) 2 ALD 427 : (1998) 3 ALT 256
High Courts10 Feb 1998Allowed
Smt. Vadda Rajeswaramma Vs Dr. V.L. Narasimha Charyulu and Others
Andhra Pradesh High Court · AIR 1998 AP 202
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10
High Courts10 Feb 1998
APSRTC, Musheerabad and Another Vs Akkewsara Rao and Others
Andhra Pradesh High Court · (1998) 3 ALD 95 : (1998) 3 ALT 636 : (1999) 1 LLJ 548