COURT ARCHIVE

Andhra Pradesh High Court judgments, 1999

1,176 judgments · page 25 of 59

High Courts23 Aug 1999

Gangavath Samya Vs Mandal Revenue Officer, Khammam and others

Andhra Pradesh High Court · (1999) 5 ALD 537 : (1999) 3 AnWR 191

Andhra Pradesh Scheduled Areas Land Transfer Regulations, 1959 — Section 3(2)(a), 3(2)(b)Constitution of India, 1950 — Article 226

Read judgment

High Courts20 Aug 1999

DR. (MRS. RENUKA DATLA Vs COMMISSIONER OF Income Tax

Andhra Pradesh High Court · (1999) 107 TAXMAN 143

Central Sales Tax Act, 1956 — Section 10Constitution of India, 1950 — Article 14, 226Finance (No. 2) Act, 1998 — Section 87, 88, 89, 95

Read judgment

High Courts20 Aug 1999

Public Prosecutor, High Court of A.P., Hyderabad Vs Mukkam Mayam

Andhra Pradesh High Court · (1999) 5 ALD 655 : (1999) 2 ALD(Cri) 532

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 8

Read judgment

High Courts20 Aug 1999

Dr. Mrs. Renuka Datla Vs Commissioner of Income Tax and Another

Andhra Pradesh High Court · (2000) 158 CTR 555 : (1999) 240 ITR 463

Finance (No. 2) Act, 1998 — Section 251(1), 87, 89

Read judgment

High Courts20 Aug 1999

Tyre Retreading Shop Committee Vs APSRTC and others

Andhra Pradesh High Court · (1999) 5 ALD 619 : (1999) 5 ALT 122 : (2000) 1 LLJ 438

Payment of Wages Act, 1936 — Section 1(6), 7(2), 9, 9(2)

Read judgment

High Courts20 Aug 1999

Y. Nalini Kanth Vs Controller of Examination, Nampally, Hyderabad and another

Andhra Pradesh High Court · (1999) 5 ALD 452

Read judgment

High Courts20 Aug 1999

B. Ratnamala Vs G. Rudramma

Andhra Pradesh High Court · AIR 2000 AP 167 : (1999) 6 ALD 160 : (1999) 6 ALT 59 : (2000) 2 RCR(Civil) 274

Stamp Act, 1899 — Article 20, 47A, 6, 35Transfer of Property Act, 1882 — Section 53A

Read judgment

High Courts19 Aug 1999

K. Nirisha and another Vs Convenor, Nehru Technological University Hyd. and others

Andhra Pradesh High Court · (1999) 5 ALD 500

Read judgment

High Courts19 Aug 1999Allowed

Suresh Chandra Kabra and Another Vs T. Vishnu Murthy and Another

Andhra Pradesh High Court · (2000) 2 ALT 245

Andhra Pradesh Civil Courts Act, 1972 — Section 9(1)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 106, 107Limitation Act, 1963 — Section 14

Read judgment

High Courts19 Aug 1999

P. Purushotham Reddy and another Vs Pratap Steels Ltd.

Andhra Pradesh High Court · (2000) 1 ALD 592

Civil Procedure Code, 1908 (CPC) — Section 151Income Tax Act, 1961 — Rule 48L, 230ASpecific Relief Act, 1963 — Section 20, 21, 22, 28

Read judgment

High Courts19 Aug 1999

G. Giri Raju Govada Vs Union of India and others

Andhra Pradesh High Court · (2000) 1 ALD 256 : (1999) 6 ALT 511

Constitution of India, 1950 — Article 226

Read judgment

High Courts19 Aug 1999

ITW Signode India Limited Vs P. Sitaramaraju

Andhra Pradesh High Court · (2000) 2 ACC 469 : (2001) ACJ 91 : (1999) 5 ALD 628 : (1999) 5 ALT 646

Employees Life Insurance (Amendment) Act, 1966 — Section 51Workmens Compensation Act, 1923 — Section 2(8), 3

Read judgment

High Courts19 Aug 1999

Deverneni Linga Rao Vs Sub-Registrar, Peddapalli, Karimnagar Dist.

Andhra Pradesh High Court · (1999) 6 ALD 144 : (1999) 6 ALT 599 : (2000) 1 CivCC 255 : (2000) 1 RCR(Civil) 746

Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 71

Read judgment

High Courts19 Aug 1999Dismissed

P.A.V. Krishna Jeiar Vs State of Andhra Pradesh, Education and Others

Andhra Pradesh High Court · (1999) 5 ALT 617

Read judgment

High Courts19 Aug 1999

V. Sudheer Reddy Vs State of Andhra Pradesh and others

Andhra Pradesh High Court · (1999) 5 ALD 761 : (1999) 2 ALT(Cri) 414 : (2000) 99 CompCas 107

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

Read judgment

High Courts19 Aug 1999

United India Insurance Co., Ltd. Vs Adepu Venkateswarlu and another

Andhra Pradesh High Court · (2001) ACJ 1488 : (1999) 6 ALD 377 : (2000) 1 AnWR 349

Insurance Act, 1938 — Section 64Motor Vehicles Act, 1988 — Section 147(5), 148(1)

Read judgment

High Courts19 Aug 1999

SMT. G. ANITA Vs COMMISSIONER OF Income Tax

Andhra Pradesh High Court · (1999) 107 TAXMAN 99

Income Tax Act, 1961 — Section 256

Read judgment

High Courts18 Aug 1999

B. Ramalakshma Reddy and others Vs Government of Andhra Pradesh and others

Andhra Pradesh High Court · (1999) 6 ALD 782

Constitution of India, 1950 — Article 226

Read judgment

High Courts18 Aug 1999Dismissed

Madavi Raju Vs Election Commission of India and Another

Andhra Pradesh High Court · (1999) 5 ALT 510

Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 10A

Read judgment

High Courts18 Aug 1999

General Manager, South Central Railway, Secunderabad Vs K. Narayana Rao

Andhra Pradesh High Court · (2000) 2 ACC 41 : AIR 2000 AP 53 : (1999) 6 ALD 591 : (2000) 1 ALT 645

Evidence Act, 1872 — Section 123, 124Railway Claims Tribunal Act, 1987 — Section 18Railways Act, 1989 — Section 123, 124

Read judgment