COURT ARCHIVE

Andhra Pradesh High Court judgments, 1999

1,176 judgments · page 32 of 59

High Courts28 Jul 1999

Habeeba Begum and another Vs Gulam Rasool and others

Andhra Pradesh High Court · (1999) 6 ALD 20 : (1999) 4 CivCC 86

Andhra Pradesh Vacant Lands in Urban Areas (Probibition of Alienation) Act, 1972 — Section 7(2)Evidence Act, 1872 — Section 115, 18Limitation Act, 1963 — Article 59

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High Courts28 Jul 1999

N. Nageswara Rao Vs Central Bank of India, Hyderabad

Andhra Pradesh High Court · (1999) 5 ALD 553 : (1999) 5 ALT 31

Constitution of India, 1950 — Article 14, 16

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High Courts28 Jul 1999

Vanga Surya Rao and others Vs Guttula Gopalakrishna

Andhra Pradesh High Court · (1999) 6 ALD 611 : (1999) 4 ALT 480 : (1999) 4 CivCC 15

Negotiable Instruments Act, 1881 (NI) — Section 118

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High Courts27 Jul 1999

Ch. Chinnaiah Vs Government of Andhra Pradesh and others

Andhra Pradesh High Court · AIR 1999 AP 255 : (1999) 5 ALD 496

Andhra Pradesh Colleges of Education (Regulation of Admissions to B.Ed. Course through Common Entrance Test) Rules, 1989 — Rule 10(3)Constitution of India, 1950 — Article 14, 15, 15(4), 16, 16(4)

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High Courts27 Jul 1999

K. Sreenivasachari Vs Custodian of Evacuee Property and Secy. to Commissioner, Survey, Settlements and Land Records, Hyd. and others

Andhra Pradesh High Court · (1999) 5 ALD 206

Administration of Evacuee Property Act, 1950 — Section 10, 12, 4, 7, 8Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts27 Jul 1999

Dr. Y. Narasimhulu Vs N.T.R. University of Health Sciences and others

Andhra Pradesh High Court · AIR 2000 AP 4 : (1999) 5 ALD 178 : (1999) 3 AnWR 92

Constitution of India, 1950 — Article 226

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High Courts27 Jul 1999

T. Jayakumar and others Vs Government of India, New Delhi and others

Andhra Pradesh High Court · (1999) 5 ALD 567 : (1999) 5 ALT 517

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High Courts27 Jul 1999

Madugula Nageswara Rao and others Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1999) 5 ALD 276 : (1999) 2 ALD(Cri) 376 : (1999) 2 ALT(Cri) 233 : (2000) CriLJ 1033

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts27 Jul 1999Allowed

M. Nityananda Rao and Another Vs Managing Director, Andhra Pradesh State Road Trans. Corporation

Andhra Pradesh High Court · (2000) ACJ 1243

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High Courts27 Jul 1999Allowed

M. Nityananda Rao and Another Vs Managing Director, APSRTC

Andhra Pradesh High Court · (2000) 2 ACC 234 : (2000) 1 ALT 762

Motor Vehicles Act, 1988 — Section 166

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High Courts27 Jul 1999

Vallabhaneni Yedukondalu alias Karunakara Rao Vs Vallabhaneni Nageswaramma @ Karuna Kumari and others

Andhra Pradesh High Court · (1999) 5 ALD 298 : (1999) 2 ALD(Cri) 426 : (1999) 2 ALT(Cri) 339 : (2000) CriLJ 333 : (2000) 2 DMC 90 : (2000) 2 RCR(Criminal) 826

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 13(1), 24

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High Courts27 Jul 1999

Kondur Raj Kumar Vs B. Sekhar

Andhra Pradesh High Court · (1999) 4 ALD 461 : (1999) 4 ALT 335 : (1999) 2 APLJ 178

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 11(1), 11(3), 11(4), 22Civil Procedure Code, 1908 (CPC) — Section 148Constitution of India, 1950 — Article 227

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High Courts27 Jul 1999

St. Mary''s Educational Society, Giddalur, Prakasam Dist. Vs Government of A.P. and another

Andhra Pradesh High Court · (1999) 5 ALD 355 : (1999) 2 AnWR 210 : (2000) 3 APLJ 476

Andhra Pradesh Education Act, 1982 — Section 20, 20(3)Constitution of India, 1950 — Article 246(2), 246(3)National Council for Teacher Education Act, 1993 — Section 14, 14(1), 14(3)(a), 18, 2

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High Courts27 Jul 1999