COURT ARCHIVE

Andhra Pradesh High Court judgments, 1999

1,176 judgments · page 1 of 59

High Courts31 Dec 1999Dismissed

U.R.K. Prasad and Others Vs Managing Director, A.P.S.R.T.C. and Others

Andhra Pradesh High Court · (2000) 2 ALT 440

Andhra Pradesh State Road Transport Corporation Employees (Recruitment) Regulations, 1966 — Regulation 30

High Courts31 Dec 1999

Gudula Sitaratnam Vs Andhavarapu Govinda Rajulu and others

Andhra Pradesh High Court · (2000) 3 ALD 592 : (2000) 2 ALT 608

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3

High Courts31 Dec 1999

Sandireddy Suseela Vs Government of Andhra Pradesh and others

Andhra Pradesh High Court · (2000) 2 ALD 820 : (2000) 3 ALT 187

High Courts31 Dec 1999

V. Venkataiah Goud Vs Government of A.P., Hyderabad and another

Andhra Pradesh High Court · (2000) 2 ALD 63 : (2000) 1 APLJ 48

Consumer Protection Act, 1986 — Section 10(1

High Courts31 Dec 1999

Commissioner of Prohibition and Excise, A.P., Hyderabad Vs White Horse Distilleries, Nellore and another

Andhra Pradesh High Court · (2000) 1 ALD 739 : (2000) 1 ALT 417 : (2000) 1 APLJ 180

Andhra Pradesh Distillery Rules, 1970 — Rule 66Andhra Pradesh Excise Act, 1968 — Section 13Constitution of India, 1950 — Article 14, 226

High Courts31 Dec 1999

Andhra Cements Limited Vs Government of A.P. and others

Andhra Pradesh High Court · (2000) 6 ALD 404 : (2000) 2 ALD 98 : (2000) 2 ALT 41

Central Sales Tax Act, 1956 — Section 6Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22

High Courts31 Dec 1999

Dr. Ambedkar Educational Society, Hyd. Vs Kamakshi Buildings, Hyd. and others

Andhra Pradesh High Court · (2000) 2 ALD 629 : (2000) 2 ALT 418 : (2000) 2 APLJ 181

Limitation Act, 1963 — Article 65Registration Act, 1908 — Section 17

High Courts31 Dec 1999

Rohini Vs All Concerned

Andhra Pradesh High Court · (2000) 2 ALD 288 : (2000) 2 ALT 218

Succession Act, 1925 — Section 2, 213(1), 213(2), 276, 57

High Courts31 Dec 1999

Abdul Jabbar Vs S.N.A. Nazarath

Andhra Pradesh High Court · (2000) 2 ALD 339 : (2000) 1 APLJ 42

Limitation Act, 1963 — Section 5

High Courts31 Dec 1999Dismissed

Official Liquidator Vs Managing Director, Andhra Pradesh State Financial Corporation and Others

Andhra Pradesh High Court · (2003) 115 CompCas 284

Companies Act, 1956 — Section 531, 531A, 537State Financial Corporations Act, 1951 — Section 29

High Courts30 Dec 1999

Sri Hari Om Steels Pvt. Ltd. Vs Transmission Corporation of A.P. Ltd. and Others

Andhra Pradesh High Court · (2000) 4 ALT 194 : (2000) 3 CivCC 215

High Courts30 Dec 1999

M/s. Sri Hari Om Steels Pvt .Ltd. Vs Transmission Corporation of A.P. Ltd.

Andhra Pradesh High Court · (2000) 4 ALT 194

High Courts30 Dec 1999

Maddaiah and others Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2000) 2 ALD 406

Andhra Pradesh Excise (Arrack and Toddy Licences General Conditions) Rules, 1969 — Rule 24Andhra Pradesh Excise Act, 1968 — Section 37Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 8

High Courts30 Dec 1999Dismissed

Yada Anjaneyulu Vs State of A.P. and Another

Andhra Pradesh High Court · (2000) 2 CivCC 533 : (2000) 2 RCR(Criminal) 879

Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 107, 420

High Courts29 Dec 1999

Nagarai T. Narimella Vs St. Theresa''s Tender Loving Care Home, Hyd. and another

Andhra Pradesh High Court · (2000) 5 ALD 482 : (2000) 3 ALT 482 : (2001) 1 DMC 143

Hindu Adoptions and Maintenance Act, 1956 — Section 9(4)

High Courts29 Dec 1999

Gudibandi Mahalakshmi and others Vs Central Bank of India, Kallipara, Guntur Dist.

Andhra Pradesh High Court · (2000) 3 ALD 232 : (2000) 2 ALT 178

Banking Regulation Act, 1949 — Section 21ACivil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 34

High Courts29 Dec 1999

L. Nagireddy Vs General Manager, South Central Railways, Secunderabad and others

Andhra Pradesh High Court · (2000) 3 ALD 205 : (2000) 3 ALT 182

Arbitration and Conciliation Act, 1996 — Section 11(6)

High Courts29 Dec 1999

V. Ram Mohan Rao Vs Transmission Corporation of A.P. and others

Andhra Pradesh High Court · (2000) 2 ALD 161 : (2000) 1 ALT 229

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15Central Reserve Police Force Rules, 1955 — Rule 27Employees Revised Conduct Regulations — Regulation 10, 5

High Courts29 Dec 1999

Parepalli Pallalayya Vs Kasagani Ramulu and others

Andhra Pradesh High Court · (2000) 2 ALD 70

Limitation Act, 1963 — Article 54, 58, 65

High Courts29 Dec 1999

Tummala Srinivas and others Vs Municipal Corporation, Hyderabad and others

Andhra Pradesh High Court · (2000) 2 ALD 47 : (2000) 1 ALT 584

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Constitution of India, 1950 — Article 226, 227, 32Specific Relief Act, 1877 — Section 42