COURT ARCHIVE

Andhra Pradesh High Court judgments, 1999

1,176 judgments · page 55 of 59

High Courts23 Feb 1999

Chairman-cum-MD, Metallurgical and Engg. Consultants India Ltd. and others Vs General Secretary, MECON Non-Executive Employees Union, Visakhapatnam and others

Andhra Pradesh High Court · (1999) 4 ALD 355 : (1999) 2 LLJ 1237

Industrial Disputes Act, 1947 — Section 10, 10(1), 2(A), 25(L), 25(N)

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High Courts23 Feb 1999

S. Madhusudana Reddy and Others Vs State of A.P. and Others

Andhra Pradesh High Court · (1999) 3 ALD 80 : (1999) 2 ALT 787

Andhra Pradesh Cooperative Societies (Amendment) Act, 1985 — Section 116AAndhra Pradesh Co-operative Societies Act, 1964 — Section 116(2)Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 4(1)

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High Courts23 Feb 1999

B. Nageswar Reddy Vs Dist. Collector and Others

Andhra Pradesh High Court · AIR 1999 AP 184 : (1999) 2 ALD 205 : (1999) 2 ALT 359

Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997 — Section 10, 13, 17, 18, 19Andhra Pradesh Farmers Management of Irrigation Systems Rules, 1997 — Rule 8

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High Courts23 Feb 1999

K. Shankar Vs Flt. Lt. Saji Thomas and others

Andhra Pradesh High Court · (1999) 2 ALD 560 : (1999) 1 ALD(Cri) 626 : (1999) 2 ALT 286 : (1999) 1 APLJ 276

Air Force Act, 1950 — Section 124, 126, 4Criminal Courts and Court Martial (Adjustment of Jurisdiction) Rules, 1978 — Rule 2, 5Criminal Procedure Code, 1973 (CrPC) — Section 472, 475

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High Courts22 Feb 1999

Dilli Krishna Reddy and another Vs Sri Ramula Sathaiah and others

Andhra Pradesh High Court · (1999) 3 ALD 92 : (1999) 2 ALT 403

Motor Vehicles (Amendment) Act, 1969 — Section 95Motor Vehicles (Passenger Insurance) Act, 1971 — Section 145Motor Vehicles Act, 1939 — Section 92

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High Courts22 Feb 1999

A. Vasudevaiah Vs Executive Officer, Tirumala Tirupati Devasthanams and another

Andhra Pradesh High Court · (1999) 2 ALD 304 : (1999) 2 ALT 316

Constitution of India, 1950 — Article 226Tirumala Tirupati Devasthanams Employees Service Rules, 1989 — Rule 4, 9

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High Courts22 Feb 1999

Yeni Reddy Raghava Reddy Vs Government of A.P., Secretary, Panchayat Raj Department Secretariat, Hyderabad and others

Andhra Pradesh High Court · AIR 1999 AP 258 : (1999) 2 ALD 298 : (1999) 2 ALT 175 : (1999) 1 APLJ 347

Andhra Pradesh Panchayat Raj Act, 1994 — Section 245(2)

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High Courts22 Feb 1999

T. Nagaraju and others Vs District Collector and Chairman, Rural Development Agency, West Godavari Dist. and another

Andhra Pradesh High Court · (1999) 3 ALD 702 : (1999) 2 ALT 367

Constitution of India, 1950 — Article 226

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High Courts19 Feb 1999

K. Narasimha Reddy and another Vs Government of A.P., Forest Department, Hyderabad and others

Andhra Pradesh High Court · AIR 1999 AP 388 : (1999) 2 ALD 336 : (1999) 2 ALT 453 : (1999) 1 APLJ 374

Andhra Pradesh Minor Forest Produce (Regulation of Trade) Act, 1971 — Section 1, 13, 4, 5Constitution of India, 1950 — Article 141, 298, 299

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High Courts19 Feb 1999

Chiranjeevi Vs Lavanya @ Sujatha

Andhra Pradesh High Court · AIR 1999 AP 316 : (1999) 2 ALD 508 : (1999) 2 ALT 493 : (1999) 1 APLJ 309 : (1999) 2 DMC 48

Hindu Marriage (Amendment) Act, 1956 — Section 13(1)Penal Code, 1860 (IPC) — Section 494

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High Courts19 Feb 1999

Kanigiri Vaddera Stone Quarrying Labour-Contract Co-op, Society, Kanigiri Vs State of A.P. and Others

Andhra Pradesh High Court · (1999) 2 ALD 208 : (1999) 2 ALT 190

Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 9

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High Courts19 Feb 1999

Varadapureddi Simmanna Vs State

Andhra Pradesh High Court · (1999) 2 ALD 352 : (1999) 1 ALD(Cri) 504 : (1999) 1 ALT(Cri) 518 : (1999) CriLJ 2465 : (1999) 3 RCR(Criminal) 143

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42(1), 43, 49

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High Courts19 Feb 1999

Engineering Projects (India) Ltd., New Delhi Vs K.P.R. Reddy

Andhra Pradesh High Court · (1999) 3 ALD 114 : (1999) 2 ALT 499

Arbitration Act, 1940 — Section 17, 20, 3, 30, 41Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 70

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High Courts19 Feb 1999

P. Ravinder and others Vs Ethirajamma and another

Andhra Pradesh High Court · (1999) 2 ALD 388 : (1999) 2 ALT 249

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 10, 7A, 8(1), 8(2)Constitution of India, 1950 — Article 226

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High Courts19 Feb 1999

Majji Palawelli and another Vs Shaik Hussain and others

Andhra Pradesh High Court · (2000) ACJ 629 : (1999) 2 ALD 318 : (1999) 2 ALT 132

Motor Vehicles Act, 1939 — Section 110

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High Courts19 Feb 1999Allowed

B. Sailesh Vs Osmania University and Another

Andhra Pradesh High Court · (2000) 1 ALT 95

Constitution of India, 1950 — Article 226

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High Courts19 Feb 1999

K. Mallikarjuna Rao Vs Principal, A.P. Residential School (ST. Boys), Rampachodavaram, E.G. Dist. and Another

Andhra Pradesh High Court · (1999) 2 ALD 243 : (1999) 2 ALT 323 : (1999) 1 APLJ 236

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High Courts18 Feb 1999

General Manager, BHEL Research and Development, Vikasnagar, Hyd. and others Vs K. Rajita Suryakanta

Andhra Pradesh High Court · (1999) 2 ALD 311 : (1999) 2 ALT 363 : (1999) 2 LLJ 549

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High Courts18 Feb 1999

Kamarapu Veera Laxmi and others Vs Vemula Krishna Murthy

Andhra Pradesh High Court · (1999) 2 ALD 400 : (1999) 2 ALT 276 : (1999) 1 APLJ 271

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 32(1)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 98, Order 21 Rule 99, 100, 9Specific Relief Act, 1963 — Section 10, 12, 13, 6

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High Courts18 Feb 1999

Sandari Vani Vs Sandari Ravindranath

Andhra Pradesh High Court · (1999) 2 ALD 215 : (1999) 2 ALT 179 : (1999) 1 APLJ 220 : (1999) 2 RCR(Civil) 282

Civil Procedure Code, 1908 (CPC) — Section 22, 24Dowry Prohibition Act, 1961 — Section 4, 6Penal Code, 1860 (IPC) — Section 323, 492

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