High Courts08 Jun 1999
J. Balakrishna Vs United Bank of India and Another
Andhra Pradesh High Court · (1999) 4 ALD 22 : (1999) 4 ALT 65 : (1999) 2 APLJ 1 : (1994) 4 CivCC 323 : (1999) 97 CompCas 911
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1999
1,176 judgments · page 45 of 59
High Courts08 Jun 1999
M. Sayappa Vs District Judge, District Court, Kurnool and others
Andhra Pradesh High Court · (1999) 4 ALD 259 : (1999) 4 ALT 315
Andhra Pradesh Judicial Ministerial Service Rules, 2003 — Rule 12Constitution of India, 1950 — Article 16, 309
High Courts08 Jun 1999
Oriental Insurance Co. Ltd., Warangal Vs Kammidi Rajireddy and others
Andhra Pradesh High Court · (2000) 2 ACC 412 : (1999) 4 ALD 251 : (1999) 4 ALT 274
Motor Vehicles Act, 1939 — Section 95(1), 95(2), 96
High Courts08 Jun 1999Dismissed
Commissioner of Income Tax Vs Parke Davis (India) Ltd.
Andhra Pradesh High Court · (1999) 4 ALT 410
Income Tax Act, 1961 — Section 127, 256, 256(2)
High Courts08 Jun 1999
COMMISSIONER OF INCOME TAX Vs PARKE DAVIS (INDIA) LTD.
Andhra Pradesh High Court · (1999) 106 TAXMAN 16
Income Tax Act, 1961 — Section 121, 123, 124, 125, 127
High Courts07 Jun 1999
COMMISSIONER OF INCOME TAX Vs SREE KRISHNA PULVERISING MILLS
Andhra Pradesh High Court · (2000) 106 TAXMAN 347
Income Tax Act, 1961 — Section 256, 80HH, 80I
High Courts07 Jun 1999
Commissioner of Income Tax Vs Dr. S. Surender Reddy
Andhra Pradesh High Court · (2000) 162 CTR 145 : (2000) 243 ITR 110 : (2002) 123 TAXMAN 166
Income Tax Act, 1961 — Section 32A, 32A(2)
High Courts07 Jun 1999
Commissioner of Income Tax Vs Sree Krishna Pulverising Mills
Andhra Pradesh High Court · (2000) 163 CTR 151 : (2000) 241 ITR 262 : (1999) 106 TAXMAN 347
Income Tax Act, 1961 — Section 80HH, 80HH(6), 80I
High Courts02 Jun 1999
Chalamalasetty Srinivasa Rao Vs Commissioner of Prohibition and Excise, A.P., Hyd.
Andhra Pradesh High Court · (1999) 4 ALD 95 : (1999) 4 ALT 130 : (1999) 2 APLJ 137
Andhra Pradesh Excise Act, 1968 — Section 31(1)
High Courts01 Jun 1999
G.A. Sarma Vs Syndicate Bank, Manipal and Another
Andhra Pradesh High Court · (1999) 4 ALD 92
High Courts30 Apr 1999
K. Venkata Raju Vs Govt. of A.P. Revenue (Endts.-I) Dept., Hyderabad and others
Andhra Pradesh High Court · (1999) 4 ALD 291 : (1999) 4 ALT 297
Administrative Tribunals Act, 1985 — Section 19(4)Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 107, 127, 27Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 155, 155(2)
High Courts30 Apr 1999
K. Pothuraju @ Kalyanam Vs Government of Andhra Pradesh, Revenue Department and another
Andhra Pradesh High Court · (1999) 3 ALD 473 : (1999) 3 ALT 366
Andhra Pradesh Revenue Recovery Act, 1864 — Section 52Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 144, 2(2), 96Constitution of India, 1950 — Article 14, 21, 226, 300A
High Courts30 Apr 1999
Manepalli Anjaneyulu Vs State of A.P.
Andhra Pradesh High Court · (1999) 3 ALD 517 : (1999) 1 ALD(Cri) 806 : (1999) 3 ALT 632 : (1999) CriLJ 4375 : (1999) 3 RCR(Criminal) 460
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 114, 120
High Courts30 Apr 1999
Executive Engineer, I.B. Division, Nirmal and others Vs C. Shankar and others
Andhra Pradesh High Court · (2000) 3 ALD 363 : (2000) 3 ALT 1
Constitution (Forty-Fourth Amendment) Act, 1978 — Section 10, 11, 4(1), 6, 9(1)Constitution of India, 1950 — Article 300, 31Evidence Act, 1872 — Section 18, 21
High Courts30 Apr 1999
Mohd. Ashfaq Ahmed Khan and Others Vs State of A.P. and Others
Andhra Pradesh High Court · (1999) 3 ALT 474
Andhra Pradesh Police Subordinate Service Rules, 1966 — Rule 2
High Courts30 Apr 1999
Gadi Koppula Rajamauli Vs Election Tribunal, (Senior Civil Judge), Adilabad and others
Andhra Pradesh High Court · (2000) 3 ALD 342 : (2000) 3 ALT 31
Andhra Pradesh Civil Courts Act, 1972 — Section 15Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 2(1)Andhra Pradesh Panchayat Raj Act, 1994 — Section 233
High Courts30 Apr 1999
Gurram Rami Reddy and another Vs State of Andhra Pradesh and others
Andhra Pradesh High Court · (2000) 3 ALD 328 : (2000) 3 ALT 117
Andhra Pradesh Civil Courts Act, 1972 — Section 1, 2, 7Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 3, 4, 5, 8, 8Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2
High Courts30 Apr 1999
A. Sudarshan Vs State of A.P. and others
Andhra Pradesh High Court · AIR 1999 AP 385 : (1999) 3 ALD 430 : (1999) 3 ALT 509
Advocates Act, 1961 — Section 49(1)Bar Council of India Rules, 1975 — Rule 36Criminal Procedure Code, 1973 (CrPC) — Section 24(3), 24(7)
High Courts30 Apr 1999
Meda Narsimhulu Vs Council of Scientific and Industrial Research, New Delhi and another
Andhra Pradesh High Court · AIR 1999 AP 345 : (1999) 3 ALD 422 : (1999) 3 ALT 330
Arbitration and Conciliation Act, 1996 — Section 11(10), 11(4), 17, 20, 6
High Courts30 Apr 1999
Flag Officer, Commanding-in-Chief, Eastern Naval Command and others Vs Vijay Visakha Co-op. Milk Dairy, Visakhapatnam and another
Andhra Pradesh High Court · AIR 2000 AP 459 : (1999) 4 ALD 241 : (1999) 4 ALT 711
Aircraft Act, 1934 — Section 9Aircraft Rules, 1937 — Rule 3, 4(1), 4(2), 5, 6