COURT ARCHIVE

Andhra Pradesh High Court judgments, 1999

1,176 judgments · page 57 of 59

High Courts08 Feb 1999Dismissed

Armugam Ramamma and Triruvannamalai Rani Vs State of A.P.

Andhra Pradesh High Court · (1999) 02 AP CK 0068

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 392Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 307

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High Courts06 Feb 1999

Commissioner of Income Tax, AP-I, Hyderabad Vs M/s. Orbit Travel and Tours Pvt. Ltd., Hyderabad

Andhra Pradesh High Court · (1999) 3 ALD 343

Income Tax Act, 1961 — Section 115

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High Courts05 Feb 1999Dismissed

Girish K. Bhandari and Another Vs Lakshmi Finance and Industrial Corporation Ltd. and Another

Andhra Pradesh High Court · (1999) 1 ALD(Cri) 447 : (1999) 2 CivCC 303 : (1999) CriLJ 2718 : (1999) 4 RCR(Criminal) 29

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts05 Feb 1999Allowed

Uppagala Sathish Kumar and Others Vs State of A.P.

Andhra Pradesh High Court · (1999) 1 ALD(Cri) 402 : (1999) 1 ALT(Cri) 669 : (1999) CriLJ 3906

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 304B, 498A

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High Courts05 Feb 1999

Sneha Industries and others Vs State Bank of Hyderabad and others

Andhra Pradesh High Court · (1999) 3 ALD 434 : (1999) 3 ALT 344 : (1999) 98 CompCas 564

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 1(4), 2

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High Courts04 Feb 1999Allowed

T. Venkatram Reddy Vs M. Malla Reddy and Another

Andhra Pradesh High Court · (1999) CriLJ 1473

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 501Press and Registration of Books Act, 1867 — Section 1(1), 7

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High Courts04 Feb 1999

A.P.S.R.T.C. and others Vs T. Venkatapathi

Andhra Pradesh High Court · (1999) 4 ALD 39 : (1999) 1 ALT 767

Andhra Pradesh State Road Transport Corporation Employees (Conduct) Regulations, 1963 — Section 29(xxxi)Penal Code, 1860 (IPC) — Section 302

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High Courts04 Feb 1999

S.K. Masthan Vs Managing Director, APSRTC and others

Andhra Pradesh High Court · (1999) 2 ALD 586 : (1999) 2 ALT 109 : (1999) 82 FLR 804

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High Courts03 Feb 1999

Emerald Buildings and another Vs Asst. Commissioner of Income Tax, Hyderabad

Andhra Pradesh High Court · (1999) 3 ALD 191 : (1999) 1 ALD(Cri) 449 : (1999) 1 ALT(Cri) 440 : (1999) 156 CTR 507 : (1999) 237 ITR 128

Income Tax Act, 1961 — Section 276

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High Courts03 Feb 1999

G.S.H. Reddy and others Vs A.P. State Road Transport Corporation, Hyderabad and others

Andhra Pradesh High Court · (1999) 2 ALD 477 : (1999) 2 ALT 223

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High Courts03 Feb 1999

State of AP, Revenue Dept., Hyderabad Vs Commissioner of Land Reforms and Urban Land Ceiling, Hyderabad and others

Andhra Pradesh High Court · (1999) 3 ALD 320 : (1999) 3 ALT 322 : (1999) 1 APLJ 429

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 12Constitution of India, 1950 — Article 226, 32Defence of India Rules, 1962 — Rule 78(2)

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High Courts02 Feb 1999

Paresh Shah Vs Vyjayanthimala

Andhra Pradesh High Court · AIR 1999 AP 186 : (1999) 3 ALD 542 : (1999) 2 ALT 85 : (1999) 4 CivCC 539 : (1999) 2 RCR(Civil) 277

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Special Marriage Act, 1954 — Section 27(1), 39

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High Courts02 Feb 1999

D.L.F. Cement Ltd. Vs Inspector of Police, Hyderabad and others

Andhra Pradesh High Court · AIR 1999 AP 359 : (1999) 2 ALD 45 : (1999) 1 ALT 801

Arbitration Act, 1940 — Section 8Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 126

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High Courts02 Feb 1999

Avula Contractions Pvt. Ltd., Secunderabad and another Vs Senior Divisional Electrical Engineer, Traction Distribution, South Central Railway, Vijayawada and others

Andhra Pradesh High Court · AIR 1999 AP 318 : (1999) 3 ALD 105 : (1999) 3 ALT 236

Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 3(42)Partnership Act, 1932 — Section 4

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High Courts01 Feb 1999

Convenor, LAWCET, 98, Shri Padmavati Mahila Vishwa Vidyalayam, Tirupathi Vs T. Venkata Reddy and Others

Andhra Pradesh High Court · (1999) 2 ALD 55

Constitution of India, 1950 — Article 226

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High Courts01 Feb 1999

D. Venkata Reddy Vs Principal, P.B. Sidhardha Law College and Another

Andhra Pradesh High Court · AIR 1999 AP 166

Constitution of India, 1950 — Article 226

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High Courts01 Feb 1999

Sanmathi Udyog, Hyd. Vs Commercial Tax Officer and another

Andhra Pradesh High Court · (2000) 2 ALD 625 : (2000) 3 ALT 334

Andhra Pradesh General Sales Tax Act, 1957 — Section 7

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High Courts29 Jan 1999

N.V. Narasimha Rao Vs Somepalli Sambaiah and others

Andhra Pradesh High Court · AIR 1999 AP 398 : (1999) 2 ALD 221

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, 151Conduct of Elections Rules, 1961 — Rule 94(A)Representation of the People Act, 1951 — Section 136(2), 81(3), 83(3), 86, 87

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High Courts29 Jan 1999

State of Andhra Pradesh Vs ITC Bhadrachalam Paper Boards Ltd., Sarpaka, Warangal District and others

Andhra Pradesh High Court · (1999) 2 ALD 31 : (1999) 1 ALT 704

Andhra Pradesh General Sales Tax Act, 1957 — Section 14, 15, 19, 20, 30Central Sales Tax Act, 1956 — Section 8Constitution of India, 1950 — Article 136, 226

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High Courts29 Jan 1999

Galaveli Venkateswara Rao and another Vs State of A.P.

Andhra Pradesh High Court · (1999) 3 ALD 196 : (1999) 1 ALD(Cri) 443 : (1999) 1 ALT(Cri) 385 : (1999) 1 APLJ 438 : (1999) 2 DMC 447

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 326, 34, 498

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