COURT ARCHIVE

Andhra Pradesh High Court judgments, 1998

931 judgments · page 9 of 47

High Courts02 Nov 1998

CSR Estates, Flat Owners Welfare Association, Kothapet, RR Dist. Vs Hyderabad Urban Development Authority, Secunderabad and others

Andhra Pradesh High Court · AIR 1999 AP 61 : (1998) 6 ALD 547 : (1998) 6 ALT 540

Andhra Pradesh Apartments (Promotion of Construction and Ownership) Act, 1987 — Section 14, 14(1), 14(2), 3, 32Contract Act, 1872 — Section 23

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High Courts02 Nov 1998

S. Janardhan Reddy Vs Principal Secretary Higher Education, Hyderabad and others

Andhra Pradesh High Court · (1998) 6 ALD 570

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High Courts02 Nov 1998

Medikonda Rama Swarajyalakshmi Vs Posina Sathyanarayana and another

Andhra Pradesh High Court · (1999) 1 ALD 210 : (1999) 1 ALT 222 : (1999) 2 RCR(Civil) 503

Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 45, 73

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High Courts02 Nov 1998

Vatsavayi Venkata Suryanarayana Raju (died) by LRs. Vs Metta Veerabhadra Rao and others

Andhra Pradesh High Court · (1999) 1 ALD 308

Contract Act, 1872 — Section 55Specific Relief Act, 1963 — Section 16

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High Courts02 Nov 1998

G.V.S. Lingam Vs State of A.P.

Andhra Pradesh High Court · (1999) 1 ALD 413 : (1999) 1 ALD(Cri) 50 : (1999) 1 ALT(Cri) 290 : (1999) CriLJ 1026

Criminal Procedure Code, 1973 (CrPC) — Section 313Gold (Control) Act, 1990 — Section 5(1), 5(2)Penal Code, 1860 (IPC) — Section 21

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High Courts02 Nov 1998Dismissed

Khader Mohiddin Vs Central Bank of India and Another

Andhra Pradesh High Court · (1998) 6 ALT 468

Constitution of India, 1950 — Article 226

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High Courts02 Nov 1998

Nizam Sugars Officers Welfare Association and others Vs Government of Andhra Pradesh and others

Andhra Pradesh High Court · (1998) 6 ALD 538 : (1998) 6 ALT 507

Constitution of India, 1950 — Article 12, 14, 15, 16, 21Road Transport Corporations Act, 1950 — Section 34

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High Courts02 Nov 1998Dismissed

K. Babu and Others Vs Sri Seetharama Swamy Prabhuvu Varu and Others

Andhra Pradesh High Court · (1998) 6 ALT 503

Andhra Pradesh (Scheduled Areas Ryotwari Settlement) Regulations, 1970 — Section 7

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High Courts30 Oct 1998Dismissed

T. Sakuntala Vs B. Satya Murthy and Another

Andhra Pradesh High Court · (1998) 10 AP CK 0076

Civil Procedure Code, 1908 (CPC) — Section 60Pensions Act, 1871 — Section 10, 11

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High Courts30 Oct 1998

Chinta Ranga Prasad and others Vs Asst. Director of Mines and Geology, Rajahmundry and others

Andhra Pradesh High Court · (1998) 6 ALD 565

Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 9

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High Courts30 Oct 1998

Coromandal Fertilisers Limited, Sec''bad Vs State of A.P. and others

Andhra Pradesh High Court · (1998) 6 ALD 752 : (1998) 6 ALT 730

Andhra Pradesh General Sales Tax Act, 1957 — Section 2, 2(1), 5Andhra Pradesh General Sales Tax Rules, 1957 — Rule 6, 6(1)Companies Act, 1956 — Section 173

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High Courts30 Oct 1998Allowed

Vasamsetty Satyanarayana Vs State of A.P.

Andhra Pradesh High Court · (1998) 2 ALD(Cri) 895 : (1999) 2 ALT 29 : (1999) 2 ALT(Cri) 79 : (1998) 3 APLJ 408

Prevention of Food Adulteration Act, 1954 — Section 10(7), 16(1), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 15, 22

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High Courts29 Oct 1998

K. Satyanarayana Murthy Vs Secretary Regional Tranport Authority, East Godavari Dist.

Andhra Pradesh High Court · (1999) 1 ALD 354 : (1998) 6 ALT 643

Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 258(2)Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 132, 143, 159, 163, 169Constitution of India, 1950 — Article 226

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High Courts28 Oct 1998

Midakanti Nagabhushana Reddy Vs Midakanti Yellaiah and others

Andhra Pradesh High Court · (1999) 4 ALD 41 : (1999) 1 ALT 821 : (1999) 2 APLJ 3

Civil Procedure Code Amendment Act, 1976 — Section 100Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100

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High Courts28 Oct 1998

G. Peddabba Naidu Vs Secretary to Govt. Education Dept., Govt. of A.P., Hyderabad and others

Andhra Pradesh High Court · (1999) 4 ALD 82 : (1999) 4 ALT 708

Constitution of India, 1950 — Article 14

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High Courts28 Oct 1998

Special Officer, Urban Land Ceilings, Nampally, Hyderabad and others Vs M. Vijayalakshmi and others

Andhra Pradesh High Court · (1998) 6 ALD 824 : (1998) 6 ALT 627

Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 11, 12, 15, 2, 30

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High Courts28 Oct 1998

Chippagri Minerals and Chemicals and Others Vs K. Menakethara Reddy, Dy. Director of Mines and Geology, Cuddapah and Others

Andhra Pradesh High Court · (1998) 6 ALD 507 : (1998) 2 ALD(Cri) 948 : (1998) 6 ALT 367

Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 26Constitution of India, 1950 — Article 19(1), 301Contempt of Courts Act, 1971 — Section 12

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High Courts28 Oct 1998Allowed

Gujula Ramu Vs The State

Andhra Pradesh High Court · (1998) 3 APLJ 392 : (1999) CriLJ 982

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42, 50, 50(3), 8

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High Courts28 Oct 1998

Asst. Commissioner of Prohibition and Excise, Ragareddy Dist. and Another Vs K. Vidya Sagar

Andhra Pradesh High Court · (1998) 6 ALD 807 : (1998) 6 ALT 706

Andhra Pradesh Excise (Lease of Right to Sell Indian Liquor and Foreign Liquor in Retail) Rules, 1993 — Rule 6Constitution of India, 1950 — Article 226

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High Courts28 Oct 1998

J. Venkat Reddy Vs Depot Manager, APSRTC, Narkatpally

Andhra Pradesh High Court · (1998) 6 ALD 689 : (1998) 6 ALT 373

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