High Courts11 Aug 1999Partly Allowed
Puvvada Puniaha and Sons Vs Deputy Commercial Tax Officer, (Intelligence)
Andhra Pradesh High Court · (1999) 08 AP CK 0057
Andhra Pradesh General Sales Tax Act, 1957 — Section 30(1), 32, 32(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1999
1,176 judgments · page 28 of 59
High Courts11 Aug 1999
Mohd. Zaheer Ahmed Vs Depot Manager, APSRTC and others
Andhra Pradesh High Court · (1999) 5 ALD 716 : (1999) 5 ALD 46 : (2000) 2 ALT 400
Constitution of India, 1950 — Article 16(2)
High Courts11 Aug 1999
Syed Riyazuddin Vs A.P.S.R.T.C. and Others
Andhra Pradesh High Court · (2000) 1 ALT 658
High Courts11 Aug 1999
Government of Andhra Pradesh and another Vs Syed Akbar
Andhra Pradesh High Court · (1999) 5 ALD 391 : (1999) 5 ALT 202
Hyderabad Land Acquisition Act, 1309 — Section 3Land Acquisition Act, 1894 — Section 16, 18, 4, 5, 6
High Courts11 Aug 1999
V.V.B. Satyanarayana Vs Indian Oil Corporation Ltd., Mumbai and others
Andhra Pradesh High Court · (1999) 5 ALD 455
Constitution of India, 1950 — Article 14, 226
High Courts11 Aug 1999
NCL Industries Ltd., Hyd. and another Vs M.S. Raju and another
Andhra Pradesh High Court · (1999) 5 ALD 318 : (1999) 5 ALT 434 : (1999) 3 CivCC 541
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3A, Order 43 Rule 1, 115
High Courts11 Aug 1999
Are Gangadhar Vs Zilla Praja Parishad, Karimangar and others
Andhra Pradesh High Court · (1999) 5 ALD 585 : (1999) 5 ALT 516
Andhra Pradesh Panchayat Raj Act, 1994 — Section 19(3)Constitution of India, 1950 — Article 14, 19, 21
High Courts10 Aug 1999
S. Kesireddy Vs Managing Director, A.P. State Ware-Housing Corporation, Hyd.
Andhra Pradesh High Court · (1999) 5 ALD 100 : (1999) 4 ALT 621
Andhra Pradesh State Warehousing Corporation Employees Regulations, 1965 — Regulation 11Constitution of India, 1950 — Article 217
High Courts10 Aug 1999
Tabita Ideal High School and Others Vs Government of A.P., Education Department and Others
Andhra Pradesh High Court · (1999) 6 ALT 358
Andhra Pradesh Education Act, 1982 — Section 79(1), 80(2), 80(3)
High Courts10 Aug 1999
Basvani Bhogeswara Rao Vs Deputy Registrar of Co-operative Societies, Chilakalapudi, Krishna District and others
Andhra Pradesh High Court · (1999) 5 ALD 550
Andhra Pradesh Panchayat Raj Act, 1994 — Section 150, 151
High Courts10 Aug 1999
Vasavi Solvents, Guntakal Vs Director of A.P. Agricultural Market Committee Hyderabad and another
Andhra Pradesh High Court · (1999) 5 ALD 63 : (1999) 4 ALT 605 : (1999) 2 APLJ 292
Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 12, 7(2)Constitution of India, 1950 — Article 226
High Courts09 Aug 1999
Chinthala Ajay Reddy Vs Chinthala Venkata Krishna Reddy and others
Andhra Pradesh High Court · (1999) 5 ALD 595 : (2000) 2 ALT 402 : (2000) 2 CivCC 148
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 3, Order 22 Rule 4
High Courts09 Aug 1999
Robba Ramanna Dora Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1999) 5 ALD 290 : (1999) 2 ALD(Cri) 387 : (1999) 5 ALT 128 : (1999) 2 ALT(Cri) 192 : (2000) CriLJ 118
Penal Code, 1860 (IPC) — Section 302
High Courts09 Aug 1999
Anitha Mary John and others Vs Govt. of Andhra Pradesh and others
Andhra Pradesh High Court · (1999) 5 ALD 712 : (1999) 5 ALT 245
High Courts09 Aug 1999
D.V.K. Rao Vs Regional Manager, APSRTC and Others
Andhra Pradesh High Court · (1999) 5 ALT 616
High Courts06 Aug 1999
Crane Betel Nut Powder Works, Guntur Vs State of A.P. and another
Andhra Pradesh High Court · (1999) 6 ALD 30
Andhra Pradesh General Sales Tax Act, 1957 — Section 33, 9(1)Constitution of India, 1950 — Article 14, 226, 301, 304
High Courts06 Aug 1999
Commissioner for Survey, Settlements and Land Records Vs V. Appanacharyulu and Another
Andhra Pradesh High Court · (1999) 6 ALT 761
Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 14A, 3, 4, 7
High Courts06 Aug 1999
G. Seshaiah Vs Land Acquisition Officer and Revenue Divisional Officer, Adoni, Kurnool and another
Andhra Pradesh High Court · (1999) 5 ALD 488
Land Acquisition Act, 1894 — Section 10, 11, 12(2), 17(1), 17(4)
High Courts06 Aug 1999Dismissed
S. Narasimha Rao Vs A.P.S.R.T.C. and Others
Andhra Pradesh High Court · (2000) 1 ALT 749
High Courts06 Aug 1999
Mumtaz Khambati Vs Secunderabad Cantonment Board and others
Andhra Pradesh High Court · (1999) 5 ALD 369 : (1999) 5 ALT 264
Cantonments Land Administration Rules, 1937 — Rule 3, 6Constitution of India, 1950 — Article 21, 226Contonments Act, 1924 — Section 179, 180, 181, 181(1), 181(3)