COURT ARCHIVE

Andhra Pradesh High Court judgments, 1999

1,176 judgments · page 21 of 59

High Courts08 Sept 1999

Telugu Desam Party Vs Election Commission of India and others

Andhra Pradesh High Court · (1999) 5 ALD 631 : (1999) 5 ALT 171

Constitution of India, 1950 — Article 19(1), 224, 226, 32, 324Representation of the People Act, 1951 — Section 126, 77

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High Courts08 Sept 1999

Raghunath Pershad died by LRs. and another Vs Janaki Bai and others

Andhra Pradesh High Court · (1999) 6 ALD 513

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16

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High Courts08 Sept 1999

B. Manipal Reddy Vs State of A.P. and another

Andhra Pradesh High Court · (1999) 6 ALD 175 : (1999) 2 ALD(Cri) 796 : (2000) 3 ALT 271 : (2000) 1 ALT(Cri) 217 : (1999) 3 APLJ 174 : (2000) 2 CivCC 194 : (2001) 103 CompCas 158

Drugs and Cosmetics Act, 1940 — Section 34Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts08 Sept 1999

PATCHALA SEETHRAMAJAH Vs COMMISSIONER OF Income Tax

Andhra Pradesh High Court · (1999) 107 TAXMAN 305

Constitution of India, 1950 — Article 265Income Tax Act, 1961 — Section 139, 64, 65, 66, 67

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High Courts07 Sept 1999

M.M. Hussain and others Vs Laminated Package (P) Ltd., Madras and others

Andhra Pradesh High Court · (1999) 6 ALD 248 : (1999) 6 ALT 529

Companies Act, 1956 — Section 125, 318Constitution of India, 1950 — Article 31Contract Act, 1872 — Section 2

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High Courts07 Sept 1999

APSRTC Vs Burri Sulochana and others

Andhra Pradesh High Court · (2001) ACJ 1222 : (1999) 6 ALD 439 : (1999) 6 ALT 808

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 473Arbitration Act, 1940 — Section 39, 41Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 22

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High Courts07 Sept 1999

C. Pushpalatha Vs Executive Officer, TTD, Triupathi and another

Andhra Pradesh High Court · (1999) 6 ALD 165 : (1999) 3 AnWR 200

Constitution of India, 1950 — Article 14

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High Courts07 Sept 1999Dismissed

Koppala Eshwar and Another Vs Chief Electoral Officer and Another

Andhra Pradesh High Court · (1999) 5 ALT 635

Constitution of India, 1950 — Article 226

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High Courts07 Sept 1999Dismissed

K. Pannir Selvam Vs M.M.T.C. Ltd. and Another

Andhra Pradesh High Court · (2000) 1 ALT(Cri) 121 : (2000) 1 CivCC 602 : (2000) 99 CompCas 94 : (2000) CriLJ 1002

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

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High Courts07 Sept 1999

In the matter of Asian Coffe Limited

Andhra Pradesh High Court · (2000) 3 ALD 94

Companies Act, 1956 — Section 173(2), 393(1), 393(3), 394Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22

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High Courts07 Sept 1999

E. Veera Raju Vs Presiding Officer, Labour Court and another

Andhra Pradesh High Court · (1999) 6 ALD 379 : (1999) 5 ALT 212

Companies Certified Standing Orders — Order 8Constitution of India, 1950 — Article 14, 16(1), 21, 226Industrial Disputes Act, 1947 — Section 25

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High Courts07 Sept 1999

Loya Padmaja @ Venkateswaramma Vs Loya Veera Venkata Govindarajulu

Andhra Pradesh High Court · AIR 2000 AP 284 : (1999) 6 ALD 413

Hindu Marriage Act, 1955 — Section 11, 29, 4, 5

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High Courts06 Sept 1999

Marisetty Ramesh Vs Perla Subba Rao and another

Andhra Pradesh High Court · (1999) 6 ALD 330 : (1999) 6 ALT 806

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 22Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts06 Sept 1999

Kadambala Gopala Krishna Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1999) 5 ALD 767 : (1999) 2 ALD(Cri) 520 : (1999) 2 ALT(Cri) 334 : (2000) CriLJ 797

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High Courts06 Sept 1999

Gummidi China Peddapuram @ Manniyya Vs State

Andhra Pradesh High Court · (1999) 5 ALD 530 : (1999) 2 ALD(Cri) 634 : (1999) 5 ALT 163

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304

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High Courts06 Sept 1999

Divisional Manager, APSRTC, Eluru Vs State Transport Appellate Tribunal and others

Andhra Pradesh High Court · (1999) 6 ALD 661

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 258(2)Motor Vehicles Act, 1939 — Section 47(3), 57(8)Motor Vehicles Act, 1988 — Section 104, 80(3), 98

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High Courts06 Sept 1999