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Andhra Pradesh High Court judgments, 1999

1,176 judgments · page 19 of 59

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High Courts16 Sept 1999Dismissed

Namburi Appala Raju and Another Vs State Bank of India

Andhra Pradesh High Court · (2000) 2 ALT 156 : (2000) 3 RCR(Civil) 59

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High Courts16 Sept 1999

Bodapati Kanaka Ratnabai and others Vs General Manager, APSRTC, Hyderabad and others

Andhra Pradesh High Court · (2000) 2 ACC 687 : (2000) 1 ALD 649 : (2000) 2 ALT 56

Motor Vehicles Act, 1939 — Section 110, 2(19), 42
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High Courts16 Sept 1999

Sri Panduranga Traders and others Vs State Bank of India, Vatluru Branch, W.G. Dist.

Andhra Pradesh High Court · (2000) 3 ALD 134 : (2000) 2 ALT 511

Banking Regulation Act, 1949 — Section 21Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11Constitution of India, 1950 — Article 14
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High Courts15 Sept 1999

S. Srivalli and Others Vs Secretary, Board of Intermediate Education and Others

Andhra Pradesh High Court · (1999) 6 ALT 785

Constitution of India, 1950 — Article 14
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High Courts15 Sept 1999

Union of India Vs APSRTC and others

Andhra Pradesh High Court · (2000) 3 ALD 630 : (2000) 1 ALT 466

Constitution of India, 1950 — Article 14Transfer of Property Act, 1882 — Section 105
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High Courts15 Sept 1999

A.P. Dalit Maha Sabha Vs Government of A.P. and others

Andhra Pradesh High Court · AIR 1999 AP 452 : (1999) 6 ALD 63 : (1999) 6 ALT 21

Constitution of India, 1950 — Article 143, 226, 41Income Tax Act, 1961 — Section 80
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High Courts15 Sept 1999

Gaddam Rajaiah Vs M.R.O. and Mandal Executive Magistrate and Others

Andhra Pradesh High Court · (1999) 2 ALD(Cri) 933 : (2000) 1 ALT(Cri) 431 : (2000) CriLJ 1057

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 482
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High Courts15 Sept 1999

Islamia Girls Junior College Vs State of Andhra Pradesh and another

Andhra Pradesh High Court · (2000) 1 ALD 175

Andhra Pradesh Educational Institutions (Establishment, Regulation, Administration and Control of Institutions of Higher Education) Rules, 1987 — Rule 9Andhra Pradesh Intermediate Education Act, 1971 — Section 2(3), 3, 7(2)
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High Courts15 Sept 1999

Choppadandi Narsubai Vs Chief Secretary Government, General Administration (SC.A) Department, Hyd. and others

Andhra Pradesh High Court · (2000) 4 ALD 350 : (2000) 1 AnWR 34

Constitution of India, 1950 — Article 226
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High Courts15 Sept 1999

United India Insurance Company Limited Vs T. Subrahmanyam Reddy and others

Andhra Pradesh High Court · (1999) 6 ALD 755 : (1999) 3 APLJ 324

Motor Vehicles Act, 1988 — Section 170
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High Courts14 Sept 1999

New India Assurance Co., Ltd Vs Vanapalli Suribabu and others

Andhra Pradesh High Court · (2001) ACJ 1250 : (1999) 6 ALD 434

Motor Vehicles Act, 1939 — Section 84, 96(2)
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High Courts14 Sept 1999

R. Eswar Reddy Civil and Electrical Contractor Vs Chief Engineer (Transmission), A.P. TRANSCO, Hyderabad

Andhra Pradesh High Court · (1999) 5 ALD 582

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High Courts14 Sept 1999

B.K. Parthasarathi Vs Government of A.P. and others

Andhra Pradesh High Court · AIR 2000 AP 156 : (2000) 1 ALD 199 : (1999) 5 ALT 715

Andhra Pradesh Panchayat Raj Act, 1994 — Section 177, 179, 19(3)Constitution of India, 1950 — Article 14, 19, 21
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High Courts14 Sept 1999

Chivukula Ranjith kumar and others Vs Santhilal Nemichand and another

Andhra Pradesh High Court · AIR 2000 AP 113 : (1999) 6 ALT 481 : (2000) 1 CivCC 191

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 93, 151, 47
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High Courts13 Sept 1999

M. Bucha Reddy Vs V. Bhagyamma and others

Andhra Pradesh High Court · (1999) 6 ALD 581 : (1999) 6 ALT 66

Andhra Pradesh Education Act, 1982 — Section 2(12), 89
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High Courts13 Sept 1999

Manthani Kittamma Vs Tippireddy Veera Reddy and others

Andhra Pradesh High Court · (2001) ACJ 2030 : (1999) 6 ALD 738 : (1999) 3 APLJ 506

Motor Vehicles Act, 1988 — Section 168
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High Courts10 Sept 1999

Dantham Chinna Chengachari Vs Dantham Pedda Chengachari and Another

Andhra Pradesh High Court · (1999) 5 ALT 384

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1
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High Courts10 Sept 1999

Yaturi Constructions Limited Vs Commissioner of Tenders, BRKR Bhavan, Hyderabad and others

Andhra Pradesh High Court · (1999) 5 ALD 559 : (1999) 5 ALT 393

Constitution of India, 1950 — Article 226
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High Courts10 Sept 1999

Sri Laxmi Cloth Stores, Vijayawada Krishna Dist. Vs Ratna and Co., Machilipatnam

Andhra Pradesh High Court · (1999) 6 ALD 230 : (1999) 6 ALT 681 : (2000) 1 CivCC 273 : (2000) 2 RCR(Civil) 329

Partnership Act, 1932 — Section 69(2)
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High Courts10 Sept 1999

G. Gruhalakshmi Vs Director of Sugar Special Commissioner of Sugar, Hyd. and another

Andhra Pradesh High Court · (2000) 3 ALD 22 : (2000) 3 ALT 485

Constitution of India, 1950 — Article 12, 14, 16, 21
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