High Courts15 Dec 1999Dismissed
Potuganti Sreenivas Vs Public Prosecutor and Another
Andhra Pradesh High Court · (2000) 2 CivCC 226
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1999
1,176 judgments · page 4 of 59
High Courts14 Dec 1999
Nirmal Chandra Sinha Vs Union of India and others
Andhra Pradesh High Court · (2000) 2 ALD 496 : (2000) 2 ALT 145
Constitution of India, 1950 — Article 12, 14, 16
High Courts14 Dec 1999
V. Venkata Rao and Another Vs Dy. Transport Commissioner and Secretary, Regional Transport Authority and Others
Andhra Pradesh High Court · (2000) 2 ACC 156
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 87
High Courts14 Dec 1999
P.C. Ayyala Reddy and another Vs APSRTC, Musheerabad, Hyd.
Andhra Pradesh High Court · (2000) 2 ALD 797 : (2000) 2 ALT 182 : (2000) 2 APLJ 78
Andhra Pradesh State Road Transport Corporation Employees (Recruitment) Regulations, 1966 — Regulation 12(2)Audit and Accounts Department (Subordinate Accounts Service and Subordinate Railway Audit Service) Service Rules, 1974 — Rule 1(2)Constitution of India, 1950 — Article 12, 14, 16, 309
High Courts14 Dec 1999
Avula Subrahmanyam Vs Avula Rama Devi and others
Andhra Pradesh High Court · (2000) 2 ALD 1 : (2000) 1 ALT 351 : (2000) 1 APLJ 11 : (2000) 2 DMC 71
Civil Procedure Code, 1908 (CPC) — Section 151Family Courts Act, 1984 — Section 17Hindu Adoptions and Maintenance Act, 1956 — Section 24
High Courts14 Dec 1999
G.K. Naik Vs Susheela Naik and another
Andhra Pradesh High Court · (2000) 1 ALD 672
Specific Relief Act, 1963 — Section 35, 37
High Courts14 Dec 1999
V. Venkata Rao and another Vs Deputy Transport Commissioner and Secretary, Kakinada and others
Andhra Pradesh High Court · (2000) 1 ALD 243 : (2000) 1 ALT 46 : (2000) 1 APLJ 369
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 87(2)
High Courts13 Dec 1999
Silen Valley Co-operative Housing Society Ltd., Secunderabad Vs State of A.P. and others
Andhra Pradesh High Court · (2000) 1 ALD 700 : (2000) 1 ALT 590
Constitution of India, 1950 — Article 252(2)Urban Land (Ceiling and Regulation) Act, 1976 — Section 11, 20(1)
High Courts13 Dec 1999
Bathina Koteswara Rao Vs Gollapudi Masthan Rao and others
Andhra Pradesh High Court · (2000) 1 ALD 611 : (1999) 6 ALT 733 : (2000) 1 APLJ 106 : (2000) 2 CivCC 245
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 4, Order 16 Rule 6, Order 16 Rule 7
High Courts13 Dec 1999
Baddam Prabhavathi Vs Government of Andhra Pradesh and others
Andhra Pradesh High Court · (2000) 1 ALD 711 : (2000) 1 ALT 487
Andhra Pradesh Education Act, 1982 — Section 99Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 14, 15, 3, 4Companies Act, 1956 — Section 326(2)
High Courts13 Dec 1999Dismissed
Mohd. Shabbir Sheriff and Others Vs Central Bank of India
Andhra Pradesh High Court · (2000) 2 ALT 565
Banking Regulation Act, 1949 — Section 21A
High Courts13 Dec 1999
Dr. Pinna N.R. and another Vs Commissioner of Police, Hyderabad and others
Andhra Pradesh High Court · (2000) 1 ALD 416 : (2000) 1 ALT 731
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 420Reserve Bank of India Act, 1934 — Section 45(I)(A)
High Courts13 Dec 1999
M. Ramanamma Vs Commissioner of Survey Settlement and Land Records, Hyd. and another
Andhra Pradesh High Court · (2000) 2 ALD 124 : (2000) 2 ALT 276 : (2000) 1 APLJ 202
Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11Limitation Act, 1963 — Section 17
High Courts10 Dec 1999Dismissed
State of A.P. Vs Shaw Wallace and Co. Ltd.
Andhra Pradesh High Court · (2000) 119 STC 334
Andhra Pradesh General Sales Tax Act, 1957 — Section 20
High Courts10 Dec 1999Allowed
Mundlapati Peda Venkaiah Vs Kotha Guravaiah (died) and Others
Andhra Pradesh High Court · (2000) 3 ALT 431
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, Order 6 Rule 17
High Courts10 Dec 1999
Punjab National Bank, New Delhi Vs Chinta Seethapathy Rao and others
Andhra Pradesh High Court · (2000) 1 ALD 656 : (2000) 2 ALT 371
Benami Transactions (Prohibition) Act, 1988 — Section 3(1), 4Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 38 Rule 8
High Courts10 Dec 1999
Aswani Desai Vs Visakhapatnam Municipal Corporation, Visakhapatnam and another
Andhra Pradesh High Court · (2000) 1 ALD 770 : (2000) 2 ALT 2 : (2000) 2 APLJ 43
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 12Hyderabad Municipal Corporation Act, 1955 — Section 456
High Courts10 Dec 1999Allowed
Hari Prasad Badruka Vs Tellukunta Laxmi and Others
Andhra Pradesh High Court · (2000) 1 ALT 551
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 11, 8, 9Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 16, 5, 5(3), 5(4)
High Courts09 Dec 1999
Manjula Varsheney and another Vs A.P. State Wakf Board and others
Andhra Pradesh High Court · (2000) 1 ALD 452 : (1999) 6 ALT 725 : (2000) 1 APLJ 473
Transfer of Property Act, 1882 — Section 106Waqf Act, 1954 — Section 15Waqf Act, 1995 — Section 32(1), 50, 51, 52, 56
High Courts09 Dec 1999
Seera Simhachalam and another Vs Pediredla Simhachalam and others
Andhra Pradesh High Court · (2000) 2 ALD 292 : (2000) 2 ALT 479 : (2000) 1 APLJ 6
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 23Specific Relief Act, 1963 — Section 31, 38, 38, 38(2)