Andhra Pradesh High Court Judgments 1999 — Page 38

High Courts08 Jul 1999

M.A. Rehman Vs Secretary, Dept. of Municipal Administration, Hyderabad and others

Andhra Pradesh High Court · AIR 1999 AP 408 : (1999) 4 ALD 223 : (1999) 4 ALT 383 : (1999) 2 APLJ 100

Taxation and Finance Rules — Rule 10(1), 11

High Courts07 Jul 1999

O. Laxmireddy Vs Vadla Veeraiah

Andhra Pradesh High Court · (1999) 5 ALD 334 : (2000) 3 ALT 438 : (2000) 2 CivCC 712

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 59, Order 38 Rule 1, Order 38 Rule 5, Order 38 Rule 7

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High Courts07 Jul 1999

Hafeez Construction Engineers and Contractors Vs Municipal Commissioner, Khammam Municipality and others

Andhra Pradesh High Court · (1999) 5 ALD 89

Andhra Pradesh Municipalities Act, 1965 — Section 326(2), 44Andhra Pradesh Municipalities Tender Rules, 1967 — Rule 2, 3, 4, 5, 6

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High Courts07 Jul 1999

Yandrapalli Krishna Rao and others Vs Govt. of Andhra Pradesh and others

Andhra Pradesh High Court · (1999) 4 ALD 478 : (1999) 4 ALT 541

Constitution of India, 1950 — Article 14, 21, 226, 300

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High Courts07 Jul 1999

M. Asanaliar Vs Secretary to Govt., General Administration, Govt. of A.P., Hyd. and others

Andhra Pradesh High Court · (1999) 5 ALD 34 : (1999) 4 ALT 467 : (2000) CriLJ 1059

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 5Constitution of India, 1950 — Article 22(5)Customs Act, 1962 — Section 108

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High Courts07 Jul 1999

S. Narayana Vs Superintending Engineer Irrigation Circle, Guntur and another

Andhra Pradesh High Court · (2000) 1 ALD 326 : (2000) 2 ALT 383 : (2001) 1 RCR(Civil) 30

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High Courts06 Jul 1999

Depot Manager, APSRTC, Karimnagar Vs Gurrapu Anjamma

Andhra Pradesh High Court · (2000) 1 ACC 648 : (2001) ACJ 1885 : (1999) 6 ALD 101 : (1999) 5 ALT 684

Railways Act, 1890 — Section 3Workmens Compensation Act, 1923 — Section 2(1), 3, 4

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High Courts06 Jul 1999

Indian Immunologicals Employees'' Union Vs Government of India, Ministry of Labour, New Delhi and another

Andhra Pradesh High Court · (1999) 4 ALD 150 : (1999) 4 ALT 521

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)

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High Courts06 Jul 1999

Surapaneni Ram Prasad Vs Govt. of A.P., Home (Courts-C), Hyderabad and others

Andhra Pradesh High Court · (1999) 4 ALD 309 : (1999) 2 ALD(Cri) 313 : (1999) 1 ALD(Cri) 663 : (2000) CriLJ 354

Criminal Procedure Code, 1973 (CrPC) — Section 20, 23(1), 23(2), 24(4), 25(5)

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High Courts06 Jul 1999

The Depot Manager, APSRTC Vs Gurrupu Ankjamma

Andhra Pradesh High Court · (2000) 2 ACC 330

Employees Compensation Act, 1923 — Section 2, 3, 4

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High Courts06 Jul 1999

Devalla Venkateshwarlu Vs State of A.P. and another

Andhra Pradesh High Court · (1999) 4 ALD 329 : (1999) 2 ALD(Cri) 318 : (1999) 2 ALD(Cri) 31 : (1999) 2 ALT(Cri) 167 : (2000) CriLJ 798 : (2000) 2 RCR(Criminal) 69

Criminal Procedure Code, 1973 (CrPC) — Section 179, 180, 181(2), 183Penal Code, 1860 (IPC) — Section 354, 362, 363, 366

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High Courts06 Jul 1999

United India Insuance Co. Ltd., Madurai Vs Gouri Rajubai and others

Andhra Pradesh High Court · (2001) ACJ 281 : (1999) 5 ALD 181 : (1999) 5 ALT 16

Motor Vehicles Act, 1939 — Section 110, 95(1)

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High Courts05 Jul 1999

Chennawar and Company and others Vs R. Madhusudan Rao

Andhra Pradesh High Court · AIR 2000 AP 32 : (1999) 5 ALD 1 : (1999) 4 ALT 572 : (1999) 2 APLJ 280

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)

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High Courts05 Jul 1999

Chilakapati Srinivasa Rao and others Vs Taneti Nallayya and others

Andhra Pradesh High Court · (1999) 5 ALD 337

Hindu Succession Act, 1956 — Section 14, 14(1)

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High Courts05 Jul 1999Dismissed

Union of India (UOI) and Others Vs S.B. Patel, Sole Arbitrator and Another

Andhra Pradesh High Court · (1999) 6 ALT 402

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High Courts05 Jul 1999

G. Sattaiah Vs Vice-Chairman and Managing Director, APSRTC, Hyderabad and others

Andhra Pradesh High Court · (1999) 4 ALD 100 : (1999) 4 ALT 103

Constitution of India, 1950 — Article 14, 16

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High Courts05 Jul 1999Dismissed

Union of India (UOI) and Others Vs S.B. Patil, Sole Arbitrator, Deputy Chief Engineer, Railway Electrification and Another

Andhra Pradesh High Court · (2000) 2 ALT 248 : (1999) 3 APLJ 459

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High Courts05 Jul 1999

V. Narsimha Babu Vs Govt. of A.P. and others

Andhra Pradesh High Court · (1999) 4 ALD 331 : (1999) 4 ALT 688 : (1999) 2 APLJ 318

Limitation Act, 1963 — Section 10, 11, 12, 13, 14

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High Courts05 Jul 1999

Kasireddy Ramayamma Vs Kasireddy Rama Rao

Andhra Pradesh High Court · AIR 2000 AP 29 : (1999) 4 ALD 491 : (1999) 4 ALT 118 : (1999) 2 APLJ 249

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 34Specific Relief Act, 1877 — Section 39Specific Relief Act, 1963 — Section 31

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High Courts05 Jul 1999

Gowthami Co-op. Junior College, Gannavaram Vs Commissioner and Secretary, Board of Intermediate Edn., Hyd.

Andhra Pradesh High Court · AIR 1999 AP 422 : (1999) 4 ALD 362 : (1999) 4 ALT 437

Andhra pradesh Education Act, 1982 — Section 20, 21Andhra Pradesh Educational Institutions (Establishment, Regulation, Administration and Control of Institutions of Higher Education) Rules, 1987 — Rule 14(3)Andhra Pradesh Sahakara Junior Kalasalalu (Registration, Establishment, Recognisation and Regulation) Rules, 1988 — Rule 10, 11, 16(1), 16(1)(b), 22

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Andhra Pradesh High Court judgments, 1999