Andhra Pradesh High Court Judgments 1999 — Page 48

High Courts17 Apr 1999

N. Vanajakshi (Miss) Vs Principal, University College for Women, Koti, Hyderabad and others

Andhra Pradesh High Court · AIR 1999 AP 323 : (1999) 3 ALD 617 : (1999) 3 ALT 572

Constitution of India, 1950 — Article 136, 14, 19, 21

High Courts17 Apr 1999

ITC Limited, Calcutta Vs Coromandal Cashews Limited, Madras

Andhra Pradesh High Court · (1999) 3 ALD 238 : (1999) 1 APLJ 435

Arbitration Act, 1940 — Section 8Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 8 Rule 10, Order 9 Rule 13, Order 9 Rule 6

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High Courts16 Apr 1999

Mohd. Jaleel Vs Palavarapu Rama Murthy

Andhra Pradesh High Court · (1999) 4 ALD 154 : (1999) 3 ALT 336 : (1999) 1 AnWR 383

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 2

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High Courts16 Apr 1999

Akula Srikanya Jyothsna Vs Commissioner of Government Examinations and Another

Andhra Pradesh High Court · (1999) 5 ALD 62 : (1999) 3 ALT 649

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High Courts16 Apr 1999

N. Madanna and Others Vs M. Siva Nagi Reddy and Others

Andhra Pradesh High Court · (1999) 3 ALD 330 : (1999) 3 ALT 269

Constitution of India, 1950 — Article 11, 22, 22(2), 22(3), 66(2)

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High Courts15 Apr 1999

Surya Industries, IDA Cuddapah Vs Union of India and others

Andhra Pradesh High Court · (1999) 3 ALD 615 : (1999) 3 ALT 586

Mines and Minerals (Development and Regulation) Act, 1957 — Section 30

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High Courts15 Apr 1999

BIER Vs Chairman and M.D. Adivasi Paper Mills Ltd. and others

Andhra Pradesh High Court · (1999) 3 ALD 655

Companies Act, 1956 — Section 446, 447, 448, 449, 450Provincial Insolvency Act, 1920 — Section 28, 28(6)State Financial Corporations Act, 1951 — Section 29, 30, 32(E)(2), 46(B)

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High Courts15 Apr 1999

Kotakadi Lakshmi Devi Vs Badam Nageswara Reddy

Andhra Pradesh High Court · (1999) 3 ALD 325 : (1999) 3 ALT 278 : (1999) 1 APLJ 19 : (1999) 2 CivCC 564

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 35(3), 100, 115

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High Courts15 Apr 1999

K.P. Leela Vs Secretary, Law, Govt. of A.P.

Andhra Pradesh High Court · (1999) 3 ALD 595 : (1999) 3 ALT 562

Andhra Pradesh Advocates Fees Rules, 1990 — Rule 3, 50Constitution of India, 1950 — Article 165, 21, 226, 32

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High Courts15 Apr 1999

Bayya Janaki Vs Special Deputy Collector Anakapalli, Visakhapatnam

Andhra Pradesh High Court · (1999) 4 ALD 226 : (1999) 4 ALT 288 : (1999) 2 APLJ 54

Land Acquisition Act, 1894 — Section 18, 4(1)

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High Courts15 Apr 1999

Board for Industrial and Financial Reconstruction Vs Adivasi Paper Mills Ltd. and Others, Bell Remedies Ltd. and Others, Annapurna Cements Ltd. and Others, Universal Wires Ltd. and Others, Delhi Tubes Ltd. and Others, Sree Krishna Oil Complex Ltd. and Others, Mercury Resins and Polymers (P.) Ltd. and Others, Andhra Pradesh Lightings Ltd. and Others, Hiflon India Ltd. and Others, Vaishu Engineering Industries Ltd. and Others, Suman Metallurgical and Chemical Product Ltd. and Others, Sri Katraggadda Electronics Ltd. and Others and Annavaram Spinning Mills Ltd. and Others A.P. State Financial Corporation Vs T.G.L. Quick Foods Ltd. Official Liquidator Vs State Bank of India Ltd. and Another

Andhra Pradesh High Court · AIR 2000 AP 179 : (2000) 1 CompLJ 209

Companies Act, 1956 — Section 529, 529(1), 529(2), 529A, 537Provincial Insolvency Act, 1920 — Section 28, 28(6)State Financial Corporations Act, 1951 — Section 29, 30, 32E, 32E(2), 42B

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High Courts13 Apr 1999

Gogineni Koteswara Rao Vs Government of Andhra Pradesh, Panchayat Raj, Hyderabad and others

Andhra Pradesh High Court · AIR 1999 AP 348 : (1999) 3 ALD 462 : (1999) 3 ALT 496

Andhra Pradesh (Telangana Area) Gram Panchayat Act, 1956 — Section 28(2)Andhra Pradesh Panchayat Raj Act, 1944 — Section 245, 268

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High Courts13 Apr 1999

Andhra Engineering Corporation, Secunderabad Vs TCI Finance Ltd., Secunderabad and another

Andhra Pradesh High Court · (1999) 3 ALD 393 : (1999) 1 ALD(Cri) 676 : (1999) 1 APLJ 15 : (1999) 2 CivCC 650 : (1999) 3 RCR(Criminal) 255

Criminal Procedure Code, 1973 (CrPC) — Section 311Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts13 Apr 1999

Mandava Lokeswara Rao Vs Devineni Vijaya Lakshmi

Andhra Pradesh High Court · (1999) 3 ALD 663 : (1999) 4 ALT 49 : (1999) 2 APLJ 189 : (1999) 3 CivCC 60

Letters Patent Act, 1865 — Section 15, 54Specific Relief Act, 1963 — Section 20, 21, 22

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High Courts13 Apr 1999

B. Shivakumar Vs Govt. of A.P., Law Department, Hyderabad and another

Andhra Pradesh High Court · (1999) 3 ALD 528 : (1999) 3 ALT 389

Advocates (Right to take up Law Teaching) Rules, 1979 — Rule 3Advocates Act, 1961 — Section 49(A)Bar Council of India Rules, 1961 — Rule 49, 51, 70

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High Courts13 Apr 1999

Mohd. Ashfaq Ahmed Khan Vs State of A.P. and others

Andhra Pradesh High Court · (1999) 3 ALD 436

Andhra Pradesh Police Subordinate Service Rules, 1966 — Rule 2Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 10(1), 23, 4Constitution of India, 1950 — Article 14, 16, 309, 313, 320

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High Courts13 Apr 1999

Madiga Reservation Porata Samithi Vs The Commissioner of Police

Andhra Pradesh High Court · AIR 1999 AP 289 : (1999) 3 ALT 146

Constitution of India, 1950 — Article 226

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High Courts12 Apr 1999

Bharat Kumar Modi and Others Vs Pennar Paterson Securities Ltd. and Others

Andhra Pradesh High Court · (1999) 1 ALD(Cri) 749 : (1999) 3 ALT 595 : (1999) 4 CivCC 36 : (1999) 97 CompCas 406 : (1999) CriLJ 3803 : (1999) 4 RCR(Criminal) 273

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts12 Apr 1999

D. Janardhana Reddy Vs Regional Transport Authority, Nellore and others

Andhra Pradesh High Court · (1999) 6 ALD 461 : (1999) 5 ALT 773

Constitution of India, 1950 — Article 226

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High Courts12 Apr 1999

Gade Lakshmi Mangaraju @ Rajesh Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1999) 3 ALD 452 : (1999) 1 ALD(Cri) 788 : (1999) 2 ALT(Cri) 25 : (1999) CriLJ 4849

Penal Code, 1860 (IPC) — Section 302, 34, 404

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Andhra Pradesh High Court judgments, 1999