High Courts18 Nov 1999
B.H.K. Rao Vs Industrial Tribunal-cum-Labour Court, Visakhapatnam and others
Andhra Pradesh High Court · (2000) 4 ALD 83 : (2000) 1 ALT 538 : (2000) 85 FLR 773
Industrial Disputes Act, 1947 — Section 11
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1999
1,176 judgments · page 8 of 59
High Courts17 Nov 1999
Sharma and Sons Vs Engineer-in-Chief, Army Headquarters and Others
Andhra Pradesh High Court · (2000) 2 ALT 587
Arbitration and Conciliation Act, 1996 — Section 11(6), 16
High Courts17 Nov 1999
Arigala Venkaratnam Vs Sundaraneedi Sarveswara Rao and others
Andhra Pradesh High Court · (2000) 1 ALD 447 : (2000) 2 ALT 122
High Courts17 Nov 1999Dismissed
S.N. Jalandhar and Another Vs K. Sandhya and Another
Andhra Pradesh High Court · (2000) 1 ALT 716
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 23(7)
High Courts17 Nov 1999
Geetha General Merchants, Vikarabad and another Vs Inspector of Police, VC.CSD, Medak and others
Andhra Pradesh High Court · AIR 2000 AP 248 : (2000) 1 ALD 684 : (2000) 1 ALD(Cri) 275 : (2000) 1 ALT 239
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 5, 6
High Courts17 Nov 1999
M. Jagan Reddy and others Vs Commissioner, Uppal Kalan Municipality, Uppal, R.R. Dist.
Andhra Pradesh High Court · (2000) 1 ALD 518
Andhra Pradesh Municipalities (Acquisition and Transfer of Immovable Properties) Rules, 1967 — Rule 3, 4, 5, 8Andhra Pradesh Municipalities Act, 1965 — Section 276, 277, 326(2)
High Courts17 Nov 1999
I. Venkat Rao Vs Municipal Corporation of Warangal and another
Andhra Pradesh High Court · (2000) 2 ALD 411 : (2000) 1 ALD(Cri) 374
Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 678Constitution of India, 1950 — Article 226Hyderabad Municipal Corporation Act, 1965 — Section 636
High Courts17 Nov 1999
Md. Sabber Ali Vs Vandana Chit Funds
Andhra Pradesh High Court · (2000) 1 ALD 261 : (2000) 1 ALT 294
Civil Procedure Code, 1908 (CPC) — Section 60
High Courts17 Nov 1999
C.P. Roy Vs Special Court, under A.P. Land Grabbing Act and another
Andhra Pradesh High Court · (2000) 3 ALD 766
Andhra Pradesh Land Encroachment Act, 1905 — Section 6, 7Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 13, 14, 2, 6(1), 6(2)Andhra Pradesh Land Grabbing Rules, 1965 — Rule 23
High Courts16 Nov 1999
APSRTC and Another Vs P. Bala Tripura Sundari
Andhra Pradesh High Court · (2000) 1 ALT 463
High Courts16 Nov 1999
Ganji Chandraiah Vs F.E. Dinshaw (P) Ltd., Bombay
Andhra Pradesh High Court · (2000) 1 ALD 270 : (2000) 1 ALT 80
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts16 Nov 1999
P. Ramachandraiah Vs Government of A.P. Panchayat Raj, Secretariat, Hyderabad and others
Andhra Pradesh High Court · (2000) 1 ALD 347 : (2000) 1 ALT 772
Andhra Pradesh Panchayat Raj Act, 1994 — Section 245, 268Andhra Pradesh Panchayat Raj Rules, 1994 — Rule 198, 2, 3, 6, 7Constitution of India, 1950 — Article 118
High Courts16 Nov 1999
Mandavilli Sujatha Vs Baratam Vykuntarao and others
Andhra Pradesh High Court · (2000) 1 ALD 237 : (2000) 1 ALT 216 : (2000) 1 APLJ 39
Civil Procedure Code, 1908 (CPC) — Section 148Specific Relief Act, 1963 — Section 28
High Courts16 Nov 1999
Polisetty Gurumurthy Vs Meda Venkatachalamaiah Setty and others
Andhra Pradesh High Court · (2000) 1 ALD 293 : (2000) 1 ALT 295 : (2000) 1 APLJ 73
Andhra Pradesh Agricultural Indebtedness (Relief) Act, 1977 — Section 4Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13, 100Provincial Insolvency Act, 1920 — Section 28
High Courts16 Nov 1999
Rajulapati Venkateswara Rao Vs District Collector, Krishna Dist. and others
Andhra Pradesh High Court · (2000) 1 ALD 104 : (2000) 1 ALT 757
Andhra Pradesh General Clauses Act, 1891 — Section 18, 8Andhra Pradesh Panchayat Raj Act, 1994 — Section 246, 247, 276(2), 46, 47
High Courts16 Nov 1999
K. Srinivasan and others Vs Executive Officer, Cantonment Board, Sec''bad and others
Andhra Pradesh High Court · (2000) 2 ALD 209 : (2000) 1 ALT 353
Cantonments Act, 1924 — Section 179, 180, 181(5), 184, 185(1)Constitution (Forty-Second Amendment) Act, 1976 — Article 29(1), 48AConstitution of India, 1950 — Article 12, 21, 226
High Courts15 Nov 1999
P. Dharma Reddy Vs B. Vijayalaxmi and others
Andhra Pradesh High Court · (2000) 1 ALD 303 : (2000) 1 ALT 99
Transfer of Property Act, 1882 — Section 106, 110, 111, 116
High Courts15 Nov 1999Allowed
Buddana Subba Rao Vs Maring Tatalu @ Muniyya and Another
Andhra Pradesh High Court · (2000) 2 ALT 798
Limitation Act, 1963 — Section 12Specific Relief Act, 1963 — Section 6
High Courts15 Nov 1999Dismissed
P. Jaganatham Vs District Collector and Others
Andhra Pradesh High Court · (1999) 6 ALT 753
Constitution of India, 1950 — Article 226
High Courts13 Nov 1999
Central Bank of India Vs Nallapaneni Venkateswararao and others
Andhra Pradesh High Court · (2000) 4 ALD 594 : (2000) 1 ALT 465
Banking Regulation Act, 1949 — Section 21