COURT ARCHIVE

Andhra Pradesh High Court judgments, 1999

1,176 judgments · page 52 of 59

High Courts15 Mar 1999

Ch. Kankaiah Vs Regional Transport Officer, Warangal

Andhra Pradesh High Court · (1999) 3 ALD 733 : (1999) 4 ALT 90

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 185(1)Andhra Pradesh Motor Vehicles Taxation Rules, 1963 — Rule 12

High Courts15 Mar 1999

Ambica Chemicals Products, Eluru Vs Commercial Tax Officer, Eluru and another

Andhra Pradesh High Court · (1999) 2 ALD 651 : (1999) 2 ALT 688

Andhra Pradesh General Sales Tax Act, 1957 — Section 33Constitution of India, 1950 — Article 226

High Courts15 Mar 1999

M.V. Chalapathi and another Vs Managing Director, APSRTC, Musheerabad, Hyderabad and others

Andhra Pradesh High Court · (1999) 3 ALD 644 : (1999) 3 ALD 296 : (1999) 4 ALT 763

High Courts15 Mar 1999

Sanjay Jayantilal and Co. and another Vs Government of Andhra Pradesh, Home Dept., Hyderabad and others

Andhra Pradesh High Court · (1999) 2 ALD 512 : (1999) 2 ALT 421

Andhra Pradesh Lotteries Act, 1968 — Section 10, 11, 3, 5, 6Constitution of India, 1950 — Article 19(1), 253, 256, 257

High Courts15 Mar 1999

V. Sreeamulu Vs Sub-Registrar, Tirupati and another

Andhra Pradesh High Court · (1999) 5 ALD 174 : (1999) 3 ALT 235

Registration Act, 1908 — Section 30

High Courts12 Mar 1999Allowed

Smt. Anima Prava Roy Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1999) CriLJ 2564

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 25, 8

High Courts12 Mar 1999

Armour Pharmaceuticals Ltd. Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (1999) 4 ALD 24 : (1999) 2 ALT 693

Constitution of India, 1950 — Article 14, 19(1), 21, 226

High Courts12 Mar 1999

Commissioner of Income Tax, A.P.-III, Hyderabad Vs Tirumalai Traders, Secunderabad

Andhra Pradesh High Court · (1999) 3 ALD 578 : (1999) 238 ITR 661

Income Tax Act, 1961 — Section 185(1)

High Courts12 Mar 1999

Smt. Anima Prava Roy (A6) Vs State of A.P.

Andhra Pradesh High Court · (1999) 2 ACR 1865

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 25, 8

High Courts12 Mar 1999

Anima Prava Roy Vs State of A.P.

Andhra Pradesh High Court · (1999) 3 ALD 71 : (1999) 1 ALT(Cri) 604 : (1999) 3 RCR(Criminal) 577

Evidence Act, 1872 — Section 30Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 25

High Courts11 Mar 1999

Rajalana Sambalaxmi Vs State of A.P.

Andhra Pradesh High Court · (1999) 2 ALD 556 : (1999) 1 ALD(Cri) 630 : (1999) 1 ALT(Cri) 563

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 304, 308, 309

High Courts11 Mar 1999

Mazda Travels Vs Government of India, Department of Space, New Delhi and another

Andhra Pradesh High Court · (1999) 2 ALD 525 : (1999) 2 ALT 350

Constitution of India, 1950 — Article 226

High Courts11 Mar 1999

P. Acharya Nagarjun Vs State of A.P. though Women Protection Cell, Hyderabad and another

Andhra Pradesh High Court · (1999) 2 ALD 535 : (1999) 1 ALD(Cri) 634 : (1999) 2 ALT 296 : (1999) CriLJ 4016

Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts11 Mar 1999

Korra Bheema Naik and Another Vs Smt. Devakatasham Gideon

Andhra Pradesh High Court · (1999) 2 ALT 492 : (1999) 1 APLJ 392

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1

High Courts10 Mar 1999

Land Acquisition Officer, Dy. Collector, Pochampad Vs Gonda Chinna Rajanna

Andhra Pradesh High Court · (1999) 3 ALD 481 : (1999) 2 ALT 531

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17, Order 9 Rule 13, Order 9 Rule 8, Order 9 Rule 9Land Acquisition Act, 1894 — Section 11, 12(2), 18, 19, 20Limitation Act, 1963 — Article 137

High Courts10 Mar 1999

Visakhapatnam Port and Dock Workers'' Union Vs Board of Trustees, Visakhapatnam and others

Andhra Pradesh High Court · (1999) 2 ALD 649 : (1999) 2 ALD 549 : (1999) 2 ALT 639 : (1999) 82 FLR 929 : (1999) 2 LLJ 1123

Trade Unions Act, 1926 — Section 28

High Courts10 Mar 1999

Divisional Manager, APSRTC, Rajahmundry Vs State Transport Appellate Tribunal, Hyderabad and others

Andhra Pradesh High Court · (1999) 2 ALD 564 : (1999) 3 ALT 84

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 212, 258(2)Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 100, 104, 47, 98, 99Constitution of India, 1950 — Article 141

High Courts08 Mar 1999

Pisupati Sai Kumar Vs Oriental Insurance

Andhra Pradesh High Court · (1999) 2 ALD 616 : (1999) 2 ALT 691 : (1999) 1 APLJ 345

Motor Vehicles Act, 1939 — Section 110

High Courts08 Mar 1999

D. Laxmi and another Vs Prof. Sri Sandeep

Andhra Pradesh High Court · (1999) 3 ALD 479 : (1999) 2 ALT 650 : (1999) CriLJ 2463

Contempt of Courts Act, 1971 — Section 2

High Courts08 Mar 1999

V.A. Noori Vs Union of India and another

Andhra Pradesh High Court · (1999) 2 ALD 598 : (1999) 2 ALT 275 : (1999) 1 APLJ 395 : (1999) 98 CompCas 38

Constitution of India, 1950 — Article 14, 19, 21Negotiable Instruments Act, 1881 (NI) — Section 138, 19, 5, 6