High Courts21 Sept 1999
COMMISSIONER OF Income Tax Vs HYDERABAD BOTTLING CO. (P.) LTD.
Andhra Pradesh High Court · (2000) 111 TAXMAN 129
Income Tax Act, 1961 — Section 256, 37
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1999
1,176 judgments · page 18 of 59
High Courts21 Sept 1999
Konala Maniyya Vs K. Sambasivarao and others
Andhra Pradesh High Court · (2001) ACJ 112 : (1999) 6 ALD 703 : (1999) 6 ALT 663
Limitation Act, 1963 — Section 14Motor Vehicles Act, 1988 — Section 165
High Courts21 Sept 1999
ITC Bhadrachalam Paperboards Ltd. Vs APSEB, Hyderabad and others
Andhra Pradesh High Court · AIR 2000 AP 47 : (1999) 6 ALD 684
Electricity (Supply) Act, 1948 — Section 49
High Courts21 Sept 1999
P.P. Raj and another Vs Sri Rama Finance Corporation and others
Andhra Pradesh High Court · (1999) 6 ALD 690 : (1999) 6 ALT 436
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 58, Order 38 Rule 11, Order 38 Rule 7, Order 38 Rule 8Evidence Act, 1872 — Section 114Limitation Act, 1963 — Article 137, 98, 2
High Courts21 Sept 1999
D.R. Adison Vs D. Rajeswari John and others
Andhra Pradesh High Court · (1999) 6 ALD 700
Constitution of India, 1950 — Article 30(1)
High Courts21 Sept 1999
Commissioner of Income Tax Vs Hyderabad Bottling Co. P. Ltd.
Andhra Pradesh High Court · (2000) 162 CTR 391 : (2000) 243 ITR 476
Income Tax Act, 1961 — Section 37(3A), 37(3D)
High Courts20 Sept 1999
State Bank of India, Jeedimetla Vs Ind. Bank Merchant Banking Services Limited and others
Andhra Pradesh High Court · (1999) 6 ALD 734 : (1999) 6 ALT 426
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 8, Order 39 Rule 10, 151
High Courts20 Sept 1999
Vasantha Rao and others Vs L. Jagannath Singh
Andhra Pradesh High Court · (1999) 6 ALD 648 : (1999) 6 ALT 526 : (1999) 3 APLJ 276
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3), 22Civil Procedure Code, 1908 (CPC) — Section 115
High Courts20 Sept 1999
Sangeetam Venkata Reddy Vs Govt. of A.P. and Others
Andhra Pradesh High Court · (1999) 5 ALT 694
Andhra Pradesh Lokayukta and Upa-Lokayukta Act, 1983 — Section 18, 18(3), 2Constitution of India, 1950 — Article 226
High Courts20 Sept 1999Allowed
K. Subba Rao Vs A.P.S.R.T.C. and Others
Andhra Pradesh High Court · (1999) 5 ALT 570
High Courts20 Sept 1999
Kovvuru and Company Vs Superintending Engineer, Nandyal and another
Andhra Pradesh High Court · (2000) 3 ALD 112 : (1999) 5 ALT 787
High Courts20 Sept 1999
Mundru Venkateswarlu Vs United India Insurance Company Ltd., Ongole and another
Andhra Pradesh High Court · (2001) ACJ 229 : (1999) 6 ALD 516 : (1999) 6 ALT 705
Motor Vehicles Act, 1988 — Section 147
High Courts20 Sept 1999
Alla Sambi Reddy Vs Sri Seetharamachandraswamy Vari Devasthanam and Others
Andhra Pradesh High Court · (2000) 1 ALT 777
High Courts17 Sept 1999Dismissed
Nemath Khatoon Vs Convenor, EDCET-99
Andhra Pradesh High Court · (1999) 6 ALT 662
High Courts17 Sept 1999
T.S Prakash Rao Vs Visakapatnam Port Trust
Andhra Pradesh High Court · (1999) 6 ALD 337 : (1999) 5 ALT 657 : (2000) 1 LLJ 148
Central Civil Services (Pension) Rules, 1972 — Rule 9Major Port Trusts (Adoptation of Rules) Regulations, 1964 — Regulation 11, 2, 20, 4, 6Major Port Trusts Act, 1963 — Section 123, 126, 134, 28, 3
High Courts17 Sept 1999
K. Pratapa Reddy and others Vs Chief Election Commissioner, New Delhi and others
Andhra Pradesh High Court · (2000) 3 ALD 111 : (1999) 5 ALT 624
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 171Representation of the People Act, 1951 — Section 135
High Courts17 Sept 1999
D. Chandramowleshwara Reddy Vs District Collector, Chuddapah and others
Andhra Pradesh High Court · (2000) 1 ALD 351 : (1999) 5 ALT 472
Andhra Pradesh Fanners Management of Irrigation Systems Rules, 1997 — Rule 8Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997 — Section 10, 21
High Courts17 Sept 1999
G. Meena Vs Controller of Examinations, Osmania University, Hyd. and another
Andhra Pradesh High Court · (2000) 1 ALD 198 : (1996) 6 ALT 337
High Courts17 Sept 1999
Indian National Congress Party, Hyd. Vs Central Election Commission and others
Andhra Pradesh High Court · (2000) 1 ALD 262 : (1999) 5 ALT 595
Constitution of India, 1950 — Article 21, 226, 325, 326, 329Representation of the People Act, 1951 — Section 28
High Courts16 Sept 1999Dismissed
Khairunisa Rehama and Another Vs Dr. Dastagir Ahmed and Another
Andhra Pradesh High Court · (1999) 6 ALT 243 : (2000) 1 CivCC 241
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, 151