COURT ARCHIVE

Andhra Pradesh High Court judgments, 1999

1,176 judgments · page 30 of 59

High Courts04 Aug 1999

B. Chennakrishna Reddy and others Vs Karnati Ramakrishnaiah

Andhra Pradesh High Court · (1999) 5 ALD 366 : (1999) 5 ALD 290 : (1999) 5 ALT 643

Andhra Pradesh (Andhra Area) Tenancy (Amendment) Act, 1974 — Section 12Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 15Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 39

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High Courts04 Aug 1999

M.P. Obanna and others Vs K.B. Anjaneyulu and others

Andhra Pradesh High Court · (1999) 5 ALD 597 : (1999) 5 ALT 414 : (2000) 1 CivCC 473

Hindu Succession Act, 1956 — Section 15Hindu Womens Right to Property Act, 1937 — Section 3(3), 33

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High Courts04 Aug 1999

Chamatla Narasimha @ Yadagiri Narasimha Vs State of Andhra Pradesh and another

Andhra Pradesh High Court · (1999) 5 ALD 294 : (1999) 2 ALD(Cri) 432 : (1999) 2 ALT(Cri) 258

Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 468, 468(2), 469Penal Code, 1860 (IPC) — Section 419, 420, 468

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High Courts03 Aug 1999

Transport Corporation of India Vs G. Ramireddy and others

Andhra Pradesh High Court · (1999) 6 ALD 571 : (1999) 6 ALT 801

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9, 11, 141Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 195

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High Courts03 Aug 1999

Padmavathi Constructions Vs Andhra Pradesh Industrial Infrastructure Corporation Ltd. and others

Andhra Pradesh High Court · (1999) 5 ALD 609

Arbitration Act, 1940 — Section 2, 30, 33, 42Arbitration and Conciliation Act, 1996 — Section 13Arbitration and Conciliation Ordinance, 1996 — Section 1(3), 11, 34, 42, 8

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High Courts03 Aug 1999

P.C.G. Roy Vs National Commission for SC and ST, A.P. and others

Andhra Pradesh High Court · (2000) 3 ALD 32 : (2000) 2 ALT 348

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High Courts03 Aug 1999

Mamidi Naga Damayanthi alias Jupudi Naga Damayanthi Vs Jupudi Padmavathi alias Mamidi Padmavathi and others

Andhra Pradesh High Court · (2000) 1 ALD 286

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 9 Rule 13

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High Courts03 Aug 1999

V. Srirama Murthy Vs Government of Andhra Pradesh, General Administration Department, Hyderabad and others

Andhra Pradesh High Court · (1999) 5 ALD 7 : (1999) 4 ALT 399 : (1999) 2 APLJ 103

Constitution of India, 1950 — Article 226

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High Courts03 Aug 1999

Dewan Bahadur Ramgopal Mills Ltd. Vs Appellate Authority for Industrial and Financial Reconstruction and others

Andhra Pradesh High Court · (1999) 5 ALD 21 : (1999) 4 ALT 412 : (1999) 98 CompCas 398

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18(3), 25

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High Courts03 Aug 1999Allowed

K. Babu Rao and Others Vs State of A.P. and Others

Andhra Pradesh High Court · (1999) 4 ALT 656 : (1999) 2 APLJ 288

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High Courts03 Aug 1999

Annavarapu Narayana and others Vs Dist. Manager, Food Corporation of India, Khammama and others

Andhra Pradesh High Court · (1999) 5 ALD 349 : (1999) 6 ALT 679 : (2000) 1 LLJ 670

Constitution of India, 1950 — Article 226

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High Courts03 Aug 1999

Pressteels and Fabrications Pvt. Ltd. Vs Chief Engineer, Electricity (Projects), Hyd.

Andhra Pradesh High Court · (1999) 5 ALD 459 : (1999) 5 ALT 429

Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(6), 12(2), 5Limitation Act, 1963 — Article 137, 3

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High Courts02 Aug 1999

M. Bikshapathi Vs Government of Andhra Pradesh and others

Andhra Pradesh High Court · (1999) 6 ALD 270 : (2002) 2 ALT 530 : (2003) 1 RCR(Civil) 212

Waqf Act, 1995 — Section 4, 6, 7, 83

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High Courts02 Aug 1999

Ch. Mangayamma Vs Union of India and others

Andhra Pradesh High Court · (1999) 5 ALD 220 : (1999) 5 ALT 484 : (1999) 239 ITR 687

Constitution of India, 1950 — Article 14, 19(1)Income Tax Act, 1961 — Section 192, 206C, 234, 40A(3), 44ACIncome Tax Rules, 1962 — Rule 6DD

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High Courts02 Aug 1999

New India Assurance Company Limited Vs Gude alias Avula Narasimhulu and others

Andhra Pradesh High Court · (2001) ACJ 1706 : (1999) 5 ALD 528 : (1999) 5 ALT 670

Motor Vehicles Act, 1939 — Section 92(A), 92(B)Motor Vehicles Act, 1988 — Section 140

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High Courts02 Aug 1999

Ravi Srihari Rao Vs Commissioner of Police, Vijayawada, Krishna Dist. and others

Andhra Pradesh High Court · (1999) 5 ALD 143 : (1999) 5 ALT 258

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 354, 447, 506

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High Courts02 Aug 1999

V. Srinivas Rao Vs Principal, APSRTC Staff Training College, Warangal and another

Andhra Pradesh High Court · (1999) 6 ALD 459 : (1999) 5 ALT 681

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High Courts02 Aug 1999

Sathavahana Steels and Alloys (P) Ltd. Vs Government of India, Ministry of Finance (Dept. of Revenue)and others

Andhra Pradesh High Court · (1999) 5 ALD 225 : (1999) 5 ALT 27 : (1999) 114 ELT 787

Central Excise Rules, 1944 — Rule 173G, 96ZO, 96ZO(1), 96ZO(2), 96ZO(3)Central Excises and Salt Act, 1944 — Section 3

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High Courts02 Aug 1999Dismissed

Dr. K.V. Ramakanth Rao Vs Akula Srihari Rao and Another

Andhra Pradesh High Court · (1999) 5 ALT 183

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High Courts02 Aug 1999

SMT. CH. MANGAYAMMA Vs UNION OF INDIA

Andhra Pradesh High Court · (2000) 158 CTR 35 : (1999) 106 TAXMAN 339

Constitution of India, 1950 — Article 14, 19Income Tax Act, 1961 — Section 192, 206C, 234B, 40A, 44AC

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