COURT ARCHIVE

Andhra Pradesh High Court judgments, 1999

1,176 judgments · page 58 of 59

High Courts29 Jan 1999

Dadi Narsi Reddy Vs State of A.P.

Andhra Pradesh High Court · (1999) 2 ALD 378 : (1999) 1 ALD(Cri) 515 : (1999) 1 ALT(Cri) 424 : (1999) CriLJ 2055

Evidence Act, 1872 — Section 11Penal Code, 1860 (IPC) — Section 323, 324, 326, 34

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High Courts29 Jan 1999

Sanjay Alloys (P) Ltd., Moram, Chittoor Dist. Vs Government of A.P. and Others

Andhra Pradesh High Court · (1999) 4 ALD 31 : (1999) 1 ALT 733

Andhra Pradesh Gram Panchayats Act, 1964 — Section 4Electricity (Supply) Act, 1948 — Section 49, 59, 78A

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High Courts29 Jan 1999Allowed

Galaveli Venkateswara Rao (A.1) and Another Vs State of A.P.

Andhra Pradesh High Court · (2001) 3 APLJ 384 : (1999) CriLJ 4329

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

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High Courts27 Jan 1999

Muvvala Ramachandra Rao and another Vs Kuricheti Ravi and another

Andhra Pradesh High Court · (1999) 3 ALD 101 : (1999) 3 ALT 136 : (1999) 1 APLJ 397 : (1999) 2 CivCC 413

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58(2)

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High Courts27 Jan 1999

M. Rajender Vs State of A.P. and another

Andhra Pradesh High Court · (1999) 4 ALD 40 : (1999) 2 ALD(Cri) 326 : (1999) 1 ALT 777 : (1998) 2 ALT(Cri) 101 : (1999) 2 APLJ 3 : (1999) 4 CivCC 374 : (1999) 2 RCR(Criminal) 297

Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts25 Jan 1999

Vangara Subbaiah Vs Attaluri Narasimha Rao and others

Andhra Pradesh High Court · (1999) 3 ALD 193(1) : (1999) 1 ALD(Cri) 451 : (1999) 1 ALT(Cri) 617 : (1999) 1 APLJ 400 : (1999) CriLJ 1991 : (1999) 3 RCR(Criminal) 93

Criminal Procedure Code, 1973 (CrPC) — Section 321

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High Courts22 Jan 1999

Etikoppaka Co-operative Agrl. Industrial Society Limited Vs Secretary, Agricultural Market Committee, Narsipatnam

Andhra Pradesh High Court · AIR 1999 AP 114 : (1999) 1 ALD 661 : (1999) 1 ALT 666

Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 12, 2, 7Andhra Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1961 — Section 14, 15, 16, 19, 21

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High Courts22 Jan 1999

M.A.R.V.S. Sai Babu Vs Commissioner and Registrar of Co.op. Societies, Government of Andhra Pradesh, Hyderabad and others

Andhra Pradesh High Court · (1999) 2 ALD 319 : (1999) 2 ALT 233

Constitution of India, 1950 — Article 14

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High Courts22 Jan 1999

Toddy Tappers Co-operative Society, Kukatpally Vs Government of A.P. Revenue Department, Hyderabad and others

Andhra Pradesh High Court · (1999) 1 ALD 655 : (1999) 1 ALT 725

Andhra Pradesh Excise Act, 1968 — Section 13, 17, 23, 73Constitution of India, 1950 — Article 226

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High Courts22 Jan 1999

Garla Sudhakar Vs Government of Andhra Pradesh and others

Andhra Pradesh High Court · AIR 1999 AP 246 : (1999) 1 ALD 761 : (1999) 1 ALT 619

Constitution of India, 1950 — Article 14, 15, 21, 226

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High Courts22 Jan 1999

Saleema Bee Vs Court of Judl. Magistrate of First Class at Peddapalli, Karimnagar District and another

Andhra Pradesh High Court · (1999) 2 ALD 106 : (1999) 1 ALT 789 : (1999) 1 APLJ 317 : (1999) 2 RCR(Civil) 253 : (1999) 2 RCR(Criminal) 297

Constitution of India, 1950 — Article 227Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 2, 3(2)

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High Courts22 Jan 1999

A. Amarender Rao and others Vs A.P.S.E.B., Hyderabad and others

Andhra Pradesh High Court · AIR 1999 AP 144 : (1999) 1 ALD 638 : (1999) 1 ALT 746

Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 12, 5

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High Courts22 Jan 1999

D.V. Dattatreyulu Vs State

Andhra Pradesh High Court · (1999) 1 ALD 734 : (1999) 1 ALD(Cri) 600 : (1999) 1 ALT(Cri) 680

Penal Code, 1860 (IPC) — Section 405, 409, 477Prevention of Corruption Act, 1988 — Section 13(1)

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High Courts22 Jan 1999

Duvvu Tata Rao and others Vs Special Court under A.P. Land Grabbing (Prohibition) Act, Hyd. and another

Andhra Pradesh High Court · AIR 1999 AP 181 : (1999) 2 ALD 92 : (1999) 2 ALT 23 : (1999) 1 APLJ 112

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 7(5)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 2

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High Courts22 Jan 1999

APSRTC, Musheerabad, Hyderabad Vs State Transport Appellate Tribunal, Hyderabad and others

Andhra Pradesh High Court · (1999) 2 ALD 60 : (1999) 2 ALT 42

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 258, 282(2), 58(2)Constitution of India, 1950 — Article 19(2), 226, 227, 26Motor Vehicles (Amendment) Act, 1994 — Section 2(38), 47, 67, 68(3), 98

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High Courts22 Jan 1999Dismissed