COURT ARCHIVE

Andhra Pradesh High Court judgments, 1999

1,176 judgments · page 17 of 59

High Courts24 Sept 1999

Penguin Textiles Ltd., Hyderabad Vs State of A.P.

Andhra Pradesh High Court · (1999) 6 ALD 517 : (1999) 6 ALT 72

Andhra Pradesh General Sales Tax Act, 1957 — Section 22(6), 23, 33Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5(1)Income Tax Act, 1922 — Section 30, 46

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High Courts24 Sept 1999

M.A. Rasheed and others Vs Commissioner for Co-operation, A.P., Hyd. and others

Andhra Pradesh High Court · (1999) 6 ALD 128 : (1999) 6 ALT 9

Constitution of India, 1950 — Article 137, 14, 16

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High Courts23 Sept 1999Allowed

M. Malla Reddy Vs T. Venkatrama Reddy and Another

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 32 : (1999) 6 ALT 200 : (2000) CriLJ 1086

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 200, 203, 204Penal Code, 1860 (IPC) — Section 499, 500, 501, 502

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High Courts23 Sept 1999

Mudda Rama Jaya Narasimha Phani Kumar and another Vs Mudda Kameswara Somayajulu and others

Andhra Pradesh High Court · (1999) 6 ALD 564

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High Courts23 Sept 1999

Manchineni Venkata Ratnam Vs District Judge, Krishna-cum-Appellate Tenancy Tribunal and others

Andhra Pradesh High Court · (1999) 6 ALD 169 : (1999) 6 ALT 707 : (1999) 3 APLJ 226

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 10, 16, 2, 3

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High Courts23 Sept 1999

D. Chandra Reddy Vs Gowrisetty Prabhakar Rao and another

Andhra Pradesh High Court · (1999) 6 ALD 281 : (1999) 2 ALD(Cri) 722 : (2000) 99 CompCas 102

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 135, 138, 139, 141

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High Courts23 Sept 1999

GMR Vasavi Industries Limited and another Vs Government of Andhra Pradesh and others

Andhra Pradesh High Court · (1999) 6 ALD 123

Constitution of India, 1950 — Article 14, 19

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High Courts23 Sept 1999

Midhani Workers and Staff Union Vs Mishradhatu Nigam Ltd., Hyd.

Andhra Pradesh High Court · (1999) 6 ALD 332 : (2000) 1 LLJ 698

Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 10(2)Payment of Bonus Act, 1965 — Section 10, 16(2)

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High Courts22 Sept 1999Dismissed

Bijili Odamma and Others Vs A. Dharmapuri and Others

Andhra Pradesh High Court · (2000) 2 ACC 327 : (1999) 6 ALT 195

Motor Vehicles Act, 1939 — Section 110A

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High Courts22 Sept 1999

Dr. V. Sudheer Reddy Vs Acharya N.G. Ranga Agricultural University, Hyderabad

Andhra Pradesh High Court · (1999) 6 ALD 349 : (1999) 2 ALD(Cri) 618 : (2000) 1 AnWR 19

Constitution of India, 1950 — Article 14, 226

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High Courts22 Sept 1999

Vanka Siva Kumar @ Siva Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1999) 5 ALD 757 : (1999) 2 ALD(Cri) 614 : (1999) 5 ALT 299 : (1999) 2 ALT(Cri) 246 : (2000) CriLJ 687

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 109, 148, 149, 302, 324

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High Courts22 Sept 1999

Divisional Manager, Oriental Insurance Company Limited, Gunutur Vs Kotta Papaiah and another

Andhra Pradesh High Court · (2000) 2 ACC 315 : (1999) 6 ALD 705 : (1999) 6 ALT 524

Workmens Compensation Act, 1923 — Section 4

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High Courts21 Sept 1999

Vennupusa Koti Reddy Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1999) 6 ALD 277 : (1999) 2 ALD(Cri) 718 : (1999) 3 APLJ 399

Criminal Procedure Code, 1973 (CrPC) — Section 156, 210(1), 210(2), 397, 401Penal Code, 1860 (IPC) — Section 120

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High Courts21 Sept 1999

Mandal Revenue Officer, Metpalli Vs Surkanti Gangaram (dead) by his LRs.

Andhra Pradesh High Court · (1999) 6 ALD 297 : (1999) 6 ALT 671 : (1999) 3 APLJ 412

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6, 110, 2, 96Land Acquisition Act, 1894 — Section 18, 2(14), 2(2), 2(9), 22

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High Courts21 Sept 1999

A. Krishna Reddy Vs State and another

Andhra Pradesh High Court · (1999) 6 ALD 279 : (1999) 2 ALD(Cri) 720

Criminal Procedure Code, 1973 (CrPC) — Section 206(2), 236(1), 260, 262(2), 263Essential Commodities Act, 1955 — Section 12

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High Courts21 Sept 1999

A.P.S.R.T.C. Vs Jaweed Farooqui and Another

Andhra Pradesh High Court · (2000) 3 ALT 444 : (2000) 1 APLJ 260

Motor Vehicles Act, 1988 — Section 166

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High Courts21 Sept 1999

Savani Transport Limited Vs Alapati Pramila Rani and others

Andhra Pradesh High Court · (2001) 1 ACC 353 : (2001) ACJ 1212 : (2000) 2 ALD 402

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 165, 175Workmens Compensation Act, 1923 — Section 3, 92

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High Courts21 Sept 1999

Saptagiri Auto Investments Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2000) 1 ALD 306

Civil Procedure Code, 1908 (CPC) — Section 80, 9Essential Commodities Act, 1955 — Section 6

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High Courts21 Sept 1999

Telugu Desam Party and another Vs Election Commission of India, New Delhi and others

Andhra Pradesh High Court · (2000) 3 ALD 45 : (1999) 5 ALT 679

Constitution of India, 1950 — Article 14, 226, 324Representation of the People Act, 1951 — Section 100, 58

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High Courts21 Sept 1999

A. Durga Vs Commissioner of Collegiate Education, Andhra Pradesh, Hyderabad and others

Andhra Pradesh High Court · (1999) 6 ALD 109 : (1999) 6 ALT 449

Andhra Pradesh Education Act, 1982 — Section 89(1)Constitution of India, 1950 — Article 226

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