High Courts05 Jul 1999Dismissed
Peethal Srinivasa Rao Vs Kusuma Peddi Raju and Others
Andhra Pradesh High Court · (1999) 2 APLJ 126 : (1999) 2 DMC 762
Hindu Succession Act, 1956 — Section 14, 14(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1999
1,176 judgments · page 39 of 59
High Courts05 Jul 1999
T. Gaya Prasad Vs Managing Director, Andhra Pradesh State Housing Corporation, Hyderabad and others
Andhra Pradesh High Court · (1999) 4 ALD 102 : (1999) 4 ALT 106
Constitution of India, 1950 — Article 21
High Courts02 Jul 1999
Harijana Muddavaram Pedda Madduleti and others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1999) 5 ALD 51 : (1999) 2 ALT(Cri) 356
Criminal Procedure Code, 1973 (CrPC) — Section 437(5)
High Courts02 Jul 1999
A.P.T.V. Chamber of Commerce Welfare Society Vs Director, Doordarshan Kendra, Hyd. and another
Andhra Pradesh High Court · (1999) 5 ALD 445
High Courts02 Jul 1999
United India Insurance Co. Ltd., Kakinada Vs Namala China Apparao And Others
Andhra Pradesh High Court · (2001) ACJ 313 : (1999) 4 ALD 414 : (1999) 4 ALT 730
Fatal Accidents Act, 1855 — Section 1AMotor Vehicles Act, 1988 — Section 110
High Courts02 Jul 1999
Dr. M. Mohan Babu Vs Chief Election Commissioner, Election Commission of India, Delhi and others
Andhra Pradesh High Court · AIR 1999 AP 405 : (1999) 4 ALD 458 : (1999) 4 ALT 253
Constitution of India, 1950 — Article 19(1), 226Representation of the People Act, 1951 — Section 29
High Courts02 Jul 1999
Chote Miyan Vs Iqbal Begum
Andhra Pradesh High Court · (1999) 4 ALD 370 : (1999) 4 ALT 454 : (1999) 2 APLJ 255
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A, 115, 151
High Courts01 Jul 1999
Secretary, Department of Finance, (R and I), Govt. of India and Another Vs Murali Tobacco Co., Guntur
Andhra Pradesh High Court · (1999) 5 ALD 148 : (1999) 5 ALT 225
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts01 Jul 1999
A.P.S.R.T.C. Vs Eswara Dass and others
Andhra Pradesh High Court · (1999) 5 ALD 426 : (1999) 6 ALT 701 : (2000) 1 LLJ 665
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33
High Courts01 Jul 1999
K.S.R. Prasada Rao Vs Gadey Murali Krishna and another
Andhra Pradesh High Court · (1999) 4 ALD 277 : (1999) 2 ALT(Cri) 125 : (1999) 2 APLJ 225 : (1999) 3 CivCC 241 : (1999) 97 CompCas 881 : (1999) 4 RCR(Criminal) 702 : (1999) 4 RCR(Criminal) 44
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Jul 1999
Ch. Bhaskara Rao and others Vs Government of Andhra Pradesh, Irrigation and CAD Dept., Hyderabad and others
Andhra Pradesh High Court · (1999) 4 ALD 193 : (1999) 4 ALT 397 : (1999) 2 APLJ 102
Land Acquisition Act, 1894 — Section 4, 4(1), 5
High Courts01 Jul 1999
J. Venkateswara Rao and others Vs A.P.S.E.B., Vidyut Soudha, Somajiguda, Hyderabad and others
Andhra Pradesh High Court · (1999) 4 ALD 1 : (1999) 4 ALT 109
High Courts01 Jul 1999
Sri Sarva Sangha Seva Ashram Vs District Collector, Visakhapatnam and others
Andhra Pradesh High Court · (1999) 4 ALD 215 : (1999) 4 ALT 505
Constitution of India, 1950 — Article 226
High Courts01 Jul 1999Allowed
United Commercial Bank Body Corporate per Manager M.V. Ramana Murthi Vs Kandi Ramu Naidu (died) per L.Rs. and Others
Andhra Pradesh High Court · (1999) 5 ALT 619 : (1999) 3 APLJ 104
High Courts01 Jul 1999
Kathala Yellaiah and others Vs Kathala Chandraiah
Andhra Pradesh High Court · (1999) 4 ALD 233 : (1999) 4 ALT 363 : (1999) 2 APLJ 89
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 32(1), 34, 35, 36, 37ACivil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Hyderabad Tenancy Records (Correction) Rules, 1956 — Rule 3
High Courts01 Jul 1999Allowed
G.A. Sarma Vs Syndicate Bank and Another
Andhra Pradesh High Court · (1999) 4 ALT 146 : (2001) 3 LLJ 1114
High Courts30 Jun 1999
Kolli Narasimha Rao Vs Municipal Council, Narasaraopet, Guntur Dist. and others
Andhra Pradesh High Court · (1999) 4 ALD 196 : (1999) 4 ALT 519
Constitution of India, 1950 — Article 226
High Courts30 Jun 1999
Commissioner of Civil Supplies and Consumer Affairs, Hyd. and another Vs Government of India and another
Andhra Pradesh High Court · (2000) 2 ALD 578 : (2000) 1 ALT 14
Central Order, 1977 — Rule 3
High Courts30 Jun 1999
U.V. Ramanamurthy Raju Vs Government of Andhra Pradesh, Irrigation Dept., Hyderabad and others
Andhra Pradesh High Court · (1999) 4 ALD 194 : (1999) 4 ALT 394
Constitution of India, 1950 — Article 12, 226
High Courts30 Jun 1999
Modugula Panduranga Vittal (died) and Another Vs Sri Venkataraya Chit Funds (P) Ltd. and others
Andhra Pradesh High Court · (1999) 4 ALD 382 : (1999) 4 ALT 350 : (1999) 2 APLJ 231
Civil Procedure Code, 1908 (CPC) — Section 115, 60(1)Constitution of India, 1950 — Article 12