COURT ARCHIVE

Andhra Pradesh High Court judgments, 1999

1,176 judgments · page 47 of 59

High Courts23 Apr 1999

Referring Officer Vs Shekar Nair @ Guru and Others

Andhra Pradesh High Court · (1999) 3 ALT 533 : (1999) 1 ALT(Cri) 688

Criminal Procedure Code, 1973 (CrPC) — Section 190, 193, 223, 4(2), 407Essential Commodities Act, 1955 — Section 12AANarcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36A

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High Courts23 Apr 1999

R. Venkateshwara Rao Vs Union of India and others

Andhra Pradesh High Court · AIR 1999 AP 328 : (1999) 3 ALD 407 : (1999) 3 ALT 351

Citizenship Act, 1955 — Section 5(1), 6Constitution of India, 1950 — Article 10, 11, 12, 5, 51

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High Courts22 Apr 1999Dismissed

K. Subramaniam and Others Vs Sri Kamakshi Extractions and Another

Andhra Pradesh High Court · (1999) 1 ALD(Cri) 776 : (1999) 1 ALT(Cri) 660 : (1999) 2 CivCC 632 : (1999) 97 CompCas 335 : (1999) CriLJ 4231 : (1999) 3 RCR(Criminal) 253

Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)

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High Courts22 Apr 1999

Vulliveeraraju Vs M. Narasimha Rao and another

Andhra Pradesh High Court · (1999) 3 ALD 573

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 65

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High Courts22 Apr 1999

R. Babu (died) by LRs. Vs H.K.N. Ayyanger

Andhra Pradesh High Court · (1999) 4 ALD 450 : (1999) 4 ALT 721 : (1999) 2 APLJ 267

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 1(2)Andhra Pradesh Municipalities Act, 1965 — Section 3, 389Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts22 Apr 1999Dismissed

M. Narasimha Rao Vs Vulli Veerraju and Others

Andhra Pradesh High Court · (1999) 3 ALT 569

Andhra Pradesh Forest Act, 1967 — Section 65

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High Courts22 Apr 1999

PGM Spinning Ltd., Hyderabad and others Vs APSFC, Hyderabad and another

Andhra Pradesh High Court · (1999) 3 ALD 399 : (1999) 1 ALD(Cri) 778 : (1999) 3 ALT 600 : (1999) 4 CivCC 152 : (2000) 100 CompCas 449 : (1999) CriLJ 4205 : (1999) 3 RCR(Criminal) 476

General Clauses Act, 1897 — Section 3(35), 3(38)Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts20 Apr 1999

Ponugupati Subba Rao Vs Sikhakollu Pulla Rao

Andhra Pradesh High Court · (1999) 3 ALD 446 : (1999) 3 ALT 144 : (1999) 2 CivCC 524

Negotiable Instruments Act, 1881 (NI) — Section 118

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High Courts20 Apr 1999

Sri Shiva Shakthi Constructions Pvt. Ltd. Vs Engineer-in-Chief (Adm. Wing), Irrigation and CAD Dept., Hyd. and Another

Andhra Pradesh High Court · AIR 1999 AP 270 : (1999) 3 ALD 280 : (1999) 3 ALT 304

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High Courts20 Apr 1999

M.V. Krishnaiah and another Vs Government of Andhra Pradesh, Food and Civil Supplies, Hyderabad and others

Andhra Pradesh High Court · AIR 2000 AP 13 : (1999) 3 ALD 296 : (1999) 3 ALT 315

Andhra Pradesh Weights and Measures Rules, 1958 — Rule 25General Clauses Act, 1897 — Section 6Standards of Weights and Measures (Enforcement) Act, 1985 — Section 10, 19, 5, 72, 9

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High Courts20 Apr 1999

Y. Raghavendra Vs NRT University of Health Sciences, Vijayawada and others

Andhra Pradesh High Court · AIR 1999 AP 261 : (1999) 3 ALD 264 : (1999) 3 ALT 284

Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15, 3(1), 3(2)Constitution of India, 1950 — Article 14, 15, 371(D)

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High Courts20 Apr 1999

Shaik Khader Hussain Vs V.T. Dass (died) and others

Andhra Pradesh High Court · (1999) 3 ALD 357 : (1999) 3 ALT 334 : (1999) 1 APLJ 24

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts20 Apr 1999

I. Chandra Rao and others Vs Executive Officer, Sree Seetharama Chandraswamivari Devasthanam, Bhadrachalam and others

Andhra Pradesh High Court · (1999) 5 ALD 109 : (1999) 3 ALT 267

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High Courts20 Apr 1999

Y. Srinivasa Reddy and Smt. K.V.M. Hymavathi Vs A.V. Arunadevi and Another

Andhra Pradesh High Court · (1999) 1 ALD(Cri) 757 : (1999) 1 ALT(Cri) 581 : (1999) 2 CivCC 465 : (1999) 97 CompCas 246 : (1999) CriLJ 3644 : (1999) 3 RCR(Criminal) 135

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts20 Apr 1999

Sri Gnyana Saraswati Integrated Educational Institutions Society, Hyderabad Vs Andhra Pradesh Industrial Infrastructure Corporation Ltd., Hyderabad and others

Andhra Pradesh High Court · (1999) 3 ALD 607 : (1999) 3 ALT 589

Constitution of India, 1950 — Article 226, 227

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High Courts20 Apr 1999Dismissed

A.P.S.E. Board and Others Vs B. Subba Reddy and Another

Andhra Pradesh High Court · (1999) 3 ALD 218 : (1999) 3 ALT 617

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High Courts20 Apr 1999Dismissed

Verendra Kumar Vs Aashraya Makers and Another

Andhra Pradesh High Court · (1999) 1 ALD(Cri) 753 : (1999) 1 ALT(Cri) 716 : (1999) 4 CivCC 253 : (1999) CriLJ 4206 : (1999) 3 RCR(Criminal) 276

Criminal Procedure Code, 1973 (CrPC) — Section 238, 239, 240, 241, 242Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420

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High Courts19 Apr 1999Dismissed