COURT ARCHIVE

Andhra Pradesh High Court judgments, 1999

1,176 judgments · page 6 of 59

High Courts03 Dec 1999

Commissioner of Wealth Tax, A.P.-III, Hyderabad Vs B. Chandrasekhara Rao

Andhra Pradesh High Court · (2000) 3 ALD 279 : (2000) 1 ALT 250 : (2000) 242 ITR 6

Income Tax Act, 1961 — Section 256(1)Wealth Tax Act, 1957 — Section 2, 4(1), 5(1)Wealth Tax Rules, 1957 — Rule 2, 5(1)

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High Courts03 Dec 1999

A. Subbarao Vs Revenue Divisional Officer, Kovvur and another

Andhra Pradesh High Court · (2000) 3 ALD 643 : (2000) 1 AnWR 407

Constitution of India, 1950 — Article 39, 41

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High Courts03 Dec 1999

P. Kranti Vs Government of Andhra Pradesh and others

Andhra Pradesh High Court · AIR 2000 AP 163 : (2000) 2 ALD 622 : (1999) 6 ALT 734

Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 20, 21, 4, 5Issue of Community, Nativity and Date of Birth Certificate Rules, 1997 — Rule 19, 5, 8, 9

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High Courts01 Dec 1999

Laveti Suresh Babu Vs Convenor, MCACET-98, Sri Krishna Devaraya University, Anantapur and others

Andhra Pradesh High Court · (2000) 2 ALD 428 : (2000) 2 ALT 65 : (2000) 2 APLJ 427

Constitution of India, 1950 — Article 226

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High Courts01 Dec 1999

Rizwan and others Vs Alleemunnisa Begum

Andhra Pradesh High Court · (2000) 1 ALD 525 : (2000) 1 APLJ 16

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 11, 2, 32

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High Courts01 Dec 1999

Doddi App Rao (Dead) per LRs. Vs General Manager, Telecom, Rajahmundry, East Godavari Dist. and another

Andhra Pradesh High Court · (2000) 1 ALD 607 : (1999) 6 ALT 721 : (2000) 1 DMC 563

Central Civil Services (Conduct) Rules, 1964 — Rule 21(2)Constitution of India, 1950 — Article 226Hindu Marriage Act, 1955 — Section 29(2)

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High Courts01 Dec 1999

New India Assurance Co., Ltd., Nizamabad Vs Palle Sattaiah and another

Andhra Pradesh High Court · (2000) 2 ACC 604 : (2000) 1 ALD 491 : (2000) 2 ALT 251 : (2000) 1 APLJ 270

Workmens Compensation Act, 1923 — Section 30(1), 4

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High Courts01 Dec 1999

A. Prathyusha Vs Registrar, NTR University of Health Sciences and another

Andhra Pradesh High Court · (2000) 1 ALD 639 : (2000) 1 ALT 543

Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 10, 13, 14Constitution of India, 1950 — Article 15(4), 16(4)

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High Courts30 Nov 1999Dismissed

Setty Balija Panduranga Rao and Others Vs State of A.P.

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 161 : (2000) 1 ALT(Cri) 138 : (2000) 1 APLJ 280 : (2000) CriLJ 5029

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324

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High Courts30 Nov 1999Dismissed

B. Chennakesava Rao Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (1999) 11 AP CK 0101

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High Courts30 Nov 1999

Thota Srinivasa Rao Vs State Transport Appellate Tribunal and others

Andhra Pradesh High Court · (2000) 2 ALD 436 : (2000) 1 ALT 458

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 258(2)Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 104

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High Courts30 Nov 1999Allowed

Vavillapalli Chandra Naidu Vs Board of Directors of Chilakalapalli Primary Agricultural Co-operative Society Limited and Others

Andhra Pradesh High Court · (2000) 1 ALT 62

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High Courts29 Nov 1999

Durga Pharma Distributors and another Vs Geoffrey Manners and Co. Ltd., Bombay and others

Andhra Pradesh High Court · AIR 2000 AP 242 : (2000) 1 ALD 312 : (2000) 1 ALT 221 : (2000) 3 CivCC 559

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 20, 8Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 8 Rule 6, 115, 2, 96

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High Courts29 Nov 1999Allowed

Vijaya Bank and Others Vs Jasti Obaiah and Others

Andhra Pradesh High Court · (2000) 1 ALT 550

Banking Regulation Act, 1949 — Section 21A

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High Courts29 Nov 1999

Andhra Pradesh Paper Mills Ltd., Rajahmundry Vs Union of India and others

Andhra Pradesh High Court · (2000) 3 ALD 644 : (2000) 1 ALT 344 : (2000) 69 ECC 604 : (2000) 120 ELT 297

Central Excise Rules, 1944 — Rule 233Central Excises and Salt Act, 1944 — Section 11Constitution of India, 1950 — Article 226

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High Courts26 Nov 1999

Andhavarapu Kamaraju Vs Thammineni Seetharam and others

Andhra Pradesh High Court · (2001) 1 ACC 473 : (2000) 2 ACC 654 : (2001) ACJ 787 : (2000) 2 ALD 310 : (2000) 2 ALT 503 : (2000) 1 APLJ 311

Motor Vehicles Act, 1939 — Section 95(1)Motor Vehicles Act, 1988 — Section 92Penal Code, 1860 (IPC) — Section 304

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High Courts26 Nov 1999

Jyothi Junior College, Vijayawada Vs State of Andhra Pradesh and others

Andhra Pradesh High Court · (2000) 2 ALD 89 : (2000) 2 ALT 23

Andhra Pradesh Education Act, 1982 — Section 2, 20, 21(3), 21(4), 24(3)Andhra Pradesh Educational Institutions (Establishment, Regulation, Administration and Control of Institutions of Higher Education) Rules, 1987 — Rule 10, 11, 11, 3, 3

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High Courts25 Nov 1999

APSRTC, Mushirabad, Hyderabad and another Vs Chandramouli

Andhra Pradesh High Court · (2000) 4 ALD 584 : (2000) 5 ALT 654

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High Courts25 Nov 1999

Sirpur Paper Mills Ltd., Kagaznagar, Adilabad Dist. Vs Chairman, Industrial Tribunal-cum-Labour Court, Godavarikhani, Adilabad Dist. and another

Andhra Pradesh High Court · (2000) 1 ALD 336 : (2000) 84 FLR 686

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11

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High Courts25 Nov 1999

Padmati Sangamma (died) by LR and another Vs Manamma and others

Andhra Pradesh High Court · (2000) 1 ALD 290 : (2000) 1 ALT 218 : (2000) 2 CivCC 10

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 15, Order 33 Rule 4, Order 33 Rule 5Hindu Adoptions and Maintenance Act, 1956 — Section 11, 12, 14

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