COURT ARCHIVE

Andhra Pradesh High Court judgments, 1999

1,176 judgments · page 56 of 59

High Courts18 Feb 1999

Bharat Heavy Electricals Ltd., Ramachandrapuram, Hyderabad Vs Commercial Tax Officer, Sangareddy, Medak and others

Andhra Pradesh High Court · (2001) 5 ALD 240 : (1999) 3 ALD 722(1) : (1999) 4 ALT 85

Andhra Pradesh General Sales Tax Act, 1957 — Section 19(2A), 19(2B), 19(2C)

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High Courts17 Feb 1999

Kottur Viswandham and others Vs Kottur Rajeswar

Andhra Pradesh High Court · AIR 1999 AP 162 : (1999) 2 ALD 301 : (1999) 2 ALT 204 : (1999) 1 APLJ 268

Arbitration Act, 1940 — Section 17Registration Act, 1908 — Section 17

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High Courts17 Feb 1999

C. Ramachandra Naidu Vs M. Rajamma and Others

Andhra Pradesh High Court · (1999) 2 ALD 314 : (1999) 1 ALT 815 : (1999) 1 APLJ 195 : (1999) 2 RCR(Civil) 326

Stamp Act, 1899 — Section 3, 33, 35, 36, 37

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High Courts17 Feb 1999

Goriparthi Ranga Rao Vs State of A.P. and others

Andhra Pradesh High Court · (1999) 2 ALD 396 : (1999) 1 ALD(Cri) 525 : (1999) 1 ALT(Cri) 482 : (1999) 1 APLJ 350

Criminal Procedure Code, 1973 (CrPC) — Section 320, 323, 325Penal Code, 1860 (IPC) — Section 326, 341

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High Courts16 Feb 1999

District Collector, Hyderabad and others Vs Ayesha Sultana

Andhra Pradesh High Court · (1999) 2 ALD 244 : (1999) 2 ALT 378 : (1999) 1 APLJ 291

Constitution of India, 1950 — Article 226

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High Courts16 Feb 1999

P. Rama Appa Rao Vs Visakhapatnam Steel Project Employees Consumers Co-operative Stores Limited and others

Andhra Pradesh High Court · AIR 1999 AP 164 : (1999) 2 ALD 236 : (1999) 2 ALT 290

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High Courts16 Feb 1999

D. Aarati Deendayal Vs Convenor, EAMCET-Examination, Hyd. and others

Andhra Pradesh High Court · AIR 1999 AP 138 : (1999) 2 ALD 217 : (1999) 2 ALT 244

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High Courts16 Feb 1999

D.V.V. Satyanarayana Vs Collector, Rangareddy District and another

Andhra Pradesh High Court · (1999) 3 ALD 712 : (1999) 3 ALT 45

Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 5

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High Courts15 Feb 1999

Kandi Buchi Reddy Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1999) 3 ALD 193 : (1999) 1 ALD(Cri) 450 : (1999) 1 ALT(Cri) 455 : (1999) 1 APLJ 405

Criminal Procedure Code, 1973 (CrPC) — Section 196, 196(1)Penal Code, 1860 (IPC) — Section 108

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High Courts15 Feb 1999

David Memorial Education Society and Another Vs Government of A.P. and Others

Andhra Pradesh High Court · (1999) 2 ALD 210 : (1999) 2 ALT 216

Andhra Pradesh Education Act, 1982 — Section 99Andhra Pradesh Minorities Educational Institutions (Establishment, Recognition and Regulation) Rules, 1988 — Rule 6(3)

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High Courts15 Feb 1999

Uppagala Satish Kumar and others Vs State of A.P.

Andhra Pradesh High Court · (1999) 3 ALD 426 : (1999) 1 ALD(Cri) 785 : (2000) 1 DMC 33

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 304

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High Courts14 Feb 1999

T. Venkatram Reddy Vs Sri M. Malla Reddy and another

Andhra Pradesh High Court · (1999) 2 ALD 110 : (1999) 1 ALT 769

Penal Code, 1860 (IPC) — Section 501Press and Registration of Books Act, 1867 — Section 1(1), 7

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High Courts12 Feb 1999

New India Assurance Co., Ltd., Visakhapatnam Vs Motor Alexy, Srikalulam town and others

Andhra Pradesh High Court · (2000) ACJ 611 : (1999) 2 ALD 167 : (1999) 2 ALT 95

Motor Vehicles Act, 1988 — Section 140, 166

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High Courts11 Feb 1999

M. Balakrishna Reddy and others Vs Principal Secretary to Govt., Home Dept., Hyderabad and others

Andhra Pradesh High Court · (1999) 2 ALD 228 : (1999) 1 ALD(Cri) 565 : (1999) 2 ALT 325 : (1999) 2 ALT(Cri) 9 : (1999) CriLJ 3566

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 306(4), 321, 397, 435Explosive Substances Act, 1908 — Section 4, 5, 6

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High Courts11 Feb 1999

Ch. Posham Vs Vice-Chairman and Managing Director APSRTC Musheerabad, Hyderabad and another

Andhra Pradesh High Court · (1999) 2 ALD 246 : (1999) 2 ALT 106

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High Courts11 Feb 1999

M. Yellaiah Vs Managing Director, APSRTC, Musheerabad, Hyderabad and others

Andhra Pradesh High Court · (1999) 2 ALD 245 : (1999) 2 ALT 247 : (1999) 1 APLJ 285

Constitution of India, 1950 — Article 14, 16, 21, 226

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High Courts11 Feb 1999

Government of A.P., Revenue Department and others Vs K. Venkateswara Rao

Andhra Pradesh High Court · (1999) 2 ALD 248 : (1999) 2 ALT 283

Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 6(2)

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High Courts11 Feb 1999

Kollam Brahmananda Reddy Vs State of A.P

Andhra Pradesh High Court · (1999) 2 ALD 405 : (1999) 1 ALD(Cri) 525 : (1999) CriLJ 2368

Arms Act, 1959 — Section 24(1B), 25(1), 27Criminal Procedure Code, 1973 (CrPC) — Section 162, 174, 235(2), 313Penal Code, 1860 (IPC) — Section 105, 120

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High Courts10 Feb 1999

G. Ramesh Vs APSRTC, Musheerabad, Hyderabad and another

Andhra Pradesh High Court · (1999) 2 ALD 242 : (1999) 2 ALT 124

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High Courts09 Feb 1999

Kota Peda Nagesh Vs State of A.P.

Andhra Pradesh High Court · (1999) 2 ALD 383 : (1999) 1 ALD(Cri) 519 : (1999) 1 ALT(Cri) 364 : (1999) CriLJ 2051

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(5)Evidence Act, 1872 — Section 47Penal Code, 1860 (IPC) — Section 302, 323, 324, 34, 447

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