High Courts02 Dec 1998
A. Sanyasi Vs State
Andhra Pradesh High Court · (1999) 1 ALD 213 : (1999) 1 ALD(Cri) 26 : (1999) 2 ALT 108
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 389(3), 482
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1998
931 judgments · page 5 of 47
High Courts02 Dec 1998
Superintendent, Central Prison, Chenchalguda, Hyderabad and others Vs C. Narsimhulu
Andhra Pradesh High Court · (1999) 1 ALD 110 : (1999) 1 ALT 107 : (1999) CriLJ 1425 : (1999) 1 RCR(Criminal) 762
Andhra Pradesh Borstal Schools Act, 1925 — Section 10, 2(1), 8Criminal Procedure Code, 1973 (CrPC) — Section 106, 118
High Courts02 Dec 1998
R. Khemka and another Vs Deccan Enterprises Pvt. Ltd., Secunderabad and others
Andhra Pradesh High Court · (1999) 1 ALD 558 : (1999) 1 ALT 628 : (2000) 100 CompCas 211
Arbitration Act, 1940 — Section 34Companies Act, 1956 — Section 165, 210, 397, 398, 402
High Courts01 Dec 1998
Addepalli Hanumantharao Vs Devarapalli Narayanamma and others
Andhra Pradesh High Court · (1999) 1 ALD 407 : (1999) 1 ALT 246
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 5
High Courts27 Nov 1998
Sri Vishnu Cements Ltd., Seethapuram, Dhondapadu, Nalgonda District Vs A.P.S.E.B., Vidyut Soudha, Somajiguda, Hyd. and another
Andhra Pradesh High Court · AIR 1999 AP 103 : (1999) 1 ALD 269 : (1999) 1 ALT 193
Contract Act, 1872 — Section 74Electricity (Supply) Act, 1948 — Section 49, 49(1)
High Courts27 Nov 1998
A.P. Power Diploma Engineers Association Vs A.P.S.E.B., Vidyut Soudha, Hyd. and Others
Andhra Pradesh High Court · (1999) 1 ALD 321
Andhra Pradesh Electrical Service Special Rules — Rule 2Constitution of India, 1950 — Article 14, 16, 21Electricity (Supply) Act, 1948 — Section 79
High Courts27 Nov 1998
Andhra Pradesh Bankers and Pawn Brokers Association Vs Municipal Corporation of Hyderabad
Andhra Pradesh High Court · AIR 1999 AP 75 : (1999) 1 ALD 274 : (1999) 1 ALT 259
Hyderabad Municipal Corporation (Amendment) Act, 1952 — Section 622Hyderabad Municipal Corporation Act, 1955 — Section 521(1), 622(2)
High Courts27 Nov 1998
V. Vinod Rao and others Vs Government of Andhra Pradesh, Revenue Department, Secretariat, Hyderabad and others
Andhra Pradesh High Court · (1999) 1 ALD 147 : (1999) 1 ALT 58
Constitution of India, 1950 — Article 14, 16, 225, 226, 227
High Courts26 Nov 1998
S. Krishama Naiddu Vs Managing Director of the National Co-operative Bank Ltd., Bangalore, Karnataka State and another
Andhra Pradesh High Court · (1999) 1 ALD 395 : (1999) 1 ALT 1
Civil Procedure Code, 1908 (CPC) — Section 115, 2(2)
High Courts26 Nov 1998Dismissed
Nagarjuna Grameena Bank and Others Vs Nagarjuna Grameena Bank Officers Association and Others
Andhra Pradesh High Court · (1999) 4 ALT 376
High Courts25 Nov 1998
M. Eswaraiah Vs State of A.P., Food Inspector, Cuddapah
Andhra Pradesh High Court · (1999) 3 ALD 204 : (1999) 1 ALD(Cri) 42 : (1999) 1 ALT 682 : (1999) 1 ALT(Cri) 488 : (1999) CriLJ 1268 : (1999) 2 RCR(Criminal) 295
Prevention of Food Adulteration Act, 1954 — Section 10(4), 7
High Courts25 Nov 1998
Anurag Farms Pvt. Ltd., Hyderabad and others Vs Union of India, Secretary, Law Department, Parliament House, New Delhi and others
Andhra Pradesh High Court · (1999) 1 ALD 209 : (1999) 1 ALT 565
Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20
High Courts25 Nov 1998
Movva Anjamma and another Vs Abhineni Anasuya and another
Andhra Pradesh High Court · (1999) 1 ALD 398 : (1999) 1 ALT 327 : (1999) 2 CivCC 288
Limitation Act, 1963 — Section 5
High Courts25 Nov 1998
Gutta Sekhara Naidu Vs State of A.P.
Andhra Pradesh High Court · (1999) 1 ALD 586 : (1999) 1 ALT(Cri) 276 : (1999) CriLJ 979
Penal Code, 1860 (IPC) — Section 392, 396, 411
High Courts24 Nov 1998
M. Ravi, Tiruchy, Tamilnadu Vs Tirumala Tirupati Devasthanams, Tirupati, Chittoor District and others
Andhra Pradesh High Court · (1998) 6 ALD 734 : (1998) 6 ALT 638
Constitution of India, 1950 — Article 14, 226
High Courts24 Nov 1998
Pilli Nageswara Rao and others Vs Vice-Chairman and Managing Director, APSRTC, Hyderabad and others
Andhra Pradesh High Court · (1999) 1 ALD 184 : (1999) 1 ALT 251
Constitution of India, 1950 — Article 14
High Courts24 Nov 1998
Madamanchi Sreenivasa Rao Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1999) 1 ALD 601 : (1999) 1 ALD(Cri) 312 : (1999) 1 ALT(Cri) 198
Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 174Penal Code, 1860 (IPC) — Section 201, 302, 304, 45, 47
High Courts24 Nov 1998
Kudupudi Lakshmi Veera Venkatarathnam Vs Kudipudi Sri Krishna Vara Prasad and others
Andhra Pradesh High Court · AIR 1999 AP 226 : (1999) 2 ALD 4 : (1999) 1 ALT 778 : (1999) 1 APLJ 145 : (1999) 2 CivCC 49 : (1999) 2 DMC 268 : (1999) 2 RCR(Criminal) 300
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(2)
High Courts23 Nov 1998
Sri Bheema Oil Mills and Another Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1999) 3 ALD 206 : (1999) 1 ALD(Cri) 43 : (1999) 1 ALD(Cri) 42 : (1999) 1 ALT 690 : (1999) 1 APLJ 419 : (1999) 2 RCR(Criminal) 306
Prevention of Food Adulteration Act, 1954 — Section 10(2), 16(1), 2, 7
High Courts23 Nov 1998
Killamsetti Narayana Rao and others Vs Ajantha Real Estate, Srikakulam
Andhra Pradesh High Court · (1999) 1 ALD 93 : (1999) 1 ALT 135 : (1999) 1 APLJ 56 : (1999) 2 CivCC 138
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17