High Courts08 Mar 1999
Kaparapu Simhachalam Vs Dist. Collector And Dist. Magistrate, Vizianagaram Dist., and others
Andhra Pradesh High Court · (1999) 4 ALD 158 : (1999) 2 ALT 497 : (1999) 1 APLJ 393
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1999
1,176 judgments · page 53 of 59
High Courts05 Mar 1999Allowed
Pramod Kumar T. Vs Kendriya Vidyalaya Sangathan and Others
Andhra Pradesh High Court · (1999) 2 ALT 357 : (1999) 1 APLJ 289 : (1999) 2 LLJ 680
Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)
High Courts04 Mar 1999
A.P. Dalit Mahasabha Vs Govt. of A.P. and Others
Andhra Pradesh High Court · AIR 1999 AP 208 : (1999) 2 ALD 275 : (1999) 2 ALT 137
Companies Act, 1956 — Section 25Constitution of India, 1950 — Article 14, 166, 21, 226, 32Income Tax Act, 1961 — Section 80G
High Courts04 Mar 1999
Made Nanda Naik Vs Mandal Executive Magistrate, Tanakala Mandal and others
Andhra Pradesh High Court · (1999) 2 ALD 563 : (1999) 1 ALD(Cri) 629 : (1999) 2 ALT 172 : (1999) 1 APLJ 394 : (1999) CriLJ 3445
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts04 Mar 1999Allowed
D. Ramaswamy Vs P. Mohan Babu and Another
Andhra Pradesh High Court · (1999) 1 ALD(Cri) 927 : (1999) 3 ALT 664 : (1999) 4 CivCC 401 : (2001) 107 CompCas 396 : (1999) CriLJ 3929 : (1999) 3 RCR(Criminal) 506
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Mar 1999
M. Venkata Ramudu Vs B. Bayapa Reddy
Andhra Pradesh High Court · (1999) 2 ALT 207
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 18, Order 5 Rule 15
High Courts03 Mar 1999Dismissed
State of Andhra Pradesh and Others Vs Pioneer Builders
Andhra Pradesh High Court · (1999) 3 ALT 1
Civil Procedure Code, 1908 (CPC) — Section 34, 80
High Courts03 Mar 1999
Kandikonda Hanumantha Mithra Viswa Prakasha Rao and others Vs Land Acquisition Officer, Eluru and others
Andhra Pradesh High Court · (1999) 3 ALD 498 : (1999) 2 ALT 442 : (1999) 1 APLJ 353
Land Acquisition Act, 1894 — Section 4(1), 5
High Courts03 Mar 1999
B.S. John Vs Prl. Secretary, Housing and Municipal Admn., Govt. of A.P. and Others
Andhra Pradesh High Court · (1999) 2 ALD 527 : (1999) 2 ALT 682
Andhra Pradesh Survey and Boundaries Act, 1923 — Section 13, 14Urban Land (Ceiling and Regulation) Act, 1976 — Section 5
High Courts03 Mar 1999
State of A.P. and others Vs Pioneer Builders, Engineers and Contractors, Hyderabad
Andhra Pradesh High Court · (1999) 3 ALD 140
Arbitration Act, 1940 — Section 20, 8Civil Procedure Code, 1908 (CPC) — Section 34, 80
High Courts03 Mar 1999
Vijayalakshmi Vs Hari Hara Ginning and Pressing, Nandigaon
Andhra Pradesh High Court · (1999) 3 ALD 624 : (1999) 2 ALT 646
Companies Act, 1956 — Section 433, 439Limitation Act, 1963 — Section 18
High Courts03 Mar 1999Allowed
Transport Corporation India Ltd. Vs Employees State Insurance Corporation and Another
Andhra Pradesh High Court · (1999) 2 LLJ 581
Employees State Insurance Act, 1948 — Section 2(9), 39(5), 48
High Courts01 Mar 1999
Panchayat of Kokanasayanapalem Vs Pagolu Ramaswamy
Andhra Pradesh High Court · (1999) 2 ALD 494 : (1999) 2 ALT 658 : (1999) 1 APLJ 351
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts01 Mar 1999
E. Venugopal Chetty Vs Dist. Collector, Chittoor and others
Andhra Pradesh High Court · (1999) 3 ALD 726 : (1999) 4 ALT 67
Constitution of India, 1950 — Article 226
High Courts01 Mar 1999
Challa Rajendra Prasad Vs Asian Coffee Limited, Secunderabad
Andhra Pradesh High Court · (1999) 2 ALD 372 : (2000) 100 CompCas 689(2)
Conpanies Act, 1956 — Section 173(2), 393
High Courts01 Mar 1999
Dodda Ranga Rao Vs District Collector, Guntur and others
Andhra Pradesh High Court · (1999) 2 ALD 522 : (1999) 2 ALT 428 : (1999) 1 APLJ 325
Andhra Pradesh Cinemas (Regulation) Rules, 1970 — Rule 11
High Courts26 Feb 1999Allowed
Akkala Sambaiah and Another Vs Bank of India, Tenali Branch
Andhra Pradesh High Court · (1999) 3 ALT 206
Limitation Act, 1963 — Section 5
High Courts26 Feb 1999
Pasala Pedda Veeraiah and another Vs Kammanuru Srinivasulu
Andhra Pradesh High Court · (1999) 2 ALD 517 : (1999) 2 ALT 677
Andhra Pradesh (Agricultural Produce and Livestock) Markets Rules, 1969 — Rule 64, 65Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts26 Feb 1999
D. Ramalinga Reddy @ D. Babu Vs State
Andhra Pradesh High Court · (1999) 2 ALD 572 : (1999) 2 ALD(Cri) 436 : (1999) 1 ALT(Cri) 287 : (1999) CriLJ 2918 : (1999) 4 RCR(Criminal) 155
Penal Code, 1860 (IPC) — Section 341Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 23, 3(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 7
High Courts26 Feb 1999
Pentapati Venkata Satyanarayana Murthy Vs State
Andhra Pradesh High Court · (1999) 2 ALD 344 : (1999) 1 ALD(Cri) 496 : (1999) 1 ALT(Cri) 502 : (1999) CriLJ 4190
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 2, 35, 42, 8Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 5