High Courts13 Aug 1999
M.V. Panduranga Rao Vs A. Sattar Khan
Andhra Pradesh High Court · (1999) 5 ALT 471
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 38
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1999
1,176 judgments · page 27 of 59
High Courts13 Aug 1999
A. Venkatesham Vs APSRTC, Musheerabad, Hyd. and others
Andhra Pradesh High Court · (2000) 1 ALD 645
Andhra Pradesh State Road Transport Corporation Regulations — Regulation 28Penal Code, 1860 (IPC) — Section 307, 34
High Courts13 Aug 1999Allowed
Cheruku Ekambaram and Another Vs Smt. Ch. Kalpana and Others
Andhra Pradesh High Court · (2000) 1 ALT 461
High Courts13 Aug 1999Allowed
Mittal Iron Foundry (P) Ltd. Vs Elektro Flame Limited
Andhra Pradesh High Court · (2000) 1 CompLJ 192
Companies Act, 1956 — Section 433
High Courts13 Aug 1999
Food Inspector, Anantapur Vs G. Narasimha Murthy and another
Andhra Pradesh High Court · (1999) 5 ALD 301 : (1999) 2 ALD(Cri) 430 : (1999) 2 ALT(Cri) 179
Criminal Procedure Code, 1973 (CrPC) — Section 248(1)Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 4(3), 4(4)
High Courts13 Aug 1999
K.M.L.N. Mohana Rao Vs APSEB Hyderabad
Andhra Pradesh High Court · (2000) 1 ALD 69
Constitution of India, 1950 — Article 226
High Courts12 Aug 1999
Puchakayala Venkateswarlu Vs M. Laxminarasaiah and another
Andhra Pradesh High Court · (1999) 6 ALD 106 : (1999) 2 ALD(Cri) 533 : (2000) 1 ALT(Cri) 33
Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Aug 1999
State of A.P. and another Vs Yalla Appalanaidu and others
Andhra Pradesh High Court · (1999) 5 ALD 121 : (1999) 5 ALT 260
Limitation Act, 1963 — Section 5
High Courts12 Aug 1999
Malla Bhaskara Rao and others Vs Konchada Ananda Rao
Andhra Pradesh High Court · (1999) 5 ALD 113 : (1999) 5 ALT 236 : (1999) 3 APLJ 26
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts12 Aug 1999
Shaik Hussain Saheb Vs Women and Child Welfare Officer, Service Home, Nelore and others
Andhra Pradesh High Court · (1999) 6 ALD 82 : (1999) 5 ALT 779
High Courts12 Aug 1999Allowed
T. Vykunta Rao Vs Commissioner of Endowments and Others
Andhra Pradesh High Court · (1999) 5 ALT 37
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 31(5)Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 155(2)Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Rules, 1987 — Rule 39, 41, 43, 48(2)
High Courts12 Aug 1999
N.T.R. University of Health Sciences, Vijayawada Vs Nisha A. Shenai and others
Andhra Pradesh High Court · (1999) 5 ALD 512
Indian Medical Council Act, 1956 — Section 33
High Courts12 Aug 1999
Khaja Fiauddin Vs Joint Collector
Andhra Pradesh High Court · (1999) 5 ALD 592 : (1999) 6 ALT 751
Andhra Pradesh Cinemas (Regulation) Act, 1955 — Section 10(1), 10(2)(b), 9Andhra Pradesh Entertainment Tax Act, 1939 — Section 14Cinematograph Act, 1918 — Section 7
High Courts12 Aug 1999
Mohd. Moinuddin Hussain Vs Income Tax, Officer, Hyd.
Andhra Pradesh High Court · (2000) 3 ALD 160 : (1999) 6 ALT 756 : (1999) 240 ITR 220
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148
High Courts11 Aug 1999
New India Assurance Company Limited, Mahaboobnagar Vs Kistamma and others
Andhra Pradesh High Court · (2001) ACJ 516 : (1999) 6 ALD 712 : (1999) 6 ALT 796
Employees State Insurance (Amendment) Act, 1966 — Section 51Motor Vehicles Act, 1939 — Section 95
High Courts11 Aug 1999
Malla Appa Rao Vs Commissioner of Income Tax and Others
Andhra Pradesh High Court · (2000) 162 CTR 474 : (2000) 244 ITR 281
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 220(2)
High Courts11 Aug 1999Dismissed
Deputy Secretary, Ministry of Home Affairs Vs Annaluru Narasimha Rao and Others
Andhra Pradesh High Court · (2000) 1 ALT 656
Limitation Act, 1963 — Section 5
High Courts11 Aug 1999
MALLA APPA RAO Vs COMMISSIONER OF Income Tax
Andhra Pradesh High Court · (1999) 107 TAXMAN 91
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 220
High Courts11 Aug 1999
Purushotham Das and others Vs State of A.P. and others
Andhra Pradesh High Court · (1999) 6 ALD 285 : (1999) 2 ALD(Cri) 727 : (1999) 2 ALT(Cri) 400 : (1999) CriLJ 4817
Criminal Procedure Code, 1973 (CrPC) — Section 161(3)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(I), 29, 41, 42, 43
High Courts11 Aug 1999
Shaik Subhani @ Bombay Subhani and another Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1999) 5 ALD 284 : (1999) 2 ALD(Cri) 393 : (1999) 2 ALT(Cri) 208 : (2000) CriLJ 321
Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307