Andhra Pradesh High Court Judgments 2000

High Courts29 Dec 2000

T.V. Venugopal Vs Ushodaya Enterprises and Another

Andhra Pradesh High Court · (2001) 2 ALT 42

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 1, 26Copyright Act, 1957 — Section 13, 13(1), 14, 17, 2Specific Relief Act, 1963 — Section 41, 41(1)

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High Courts29 Dec 2000

Shri Shakthi LPG Limited Vs Govt of Andhra Pradesh, Department of Civil Supplies, Hyd. and others

Andhra Pradesh High Court · (1999) 1 ALD 458 : (1999) 1 ALT 428 : (1999) 1 APLJ 160

Essential Commodities Act, 1955 — Section 3, 6

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High Courts29 Dec 2000

Bommidi Rajamallu Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2001) 1 ALD(Cri) 337 : (2001) 1 ALT(Cri) 193 : (2001) 1 APLJ 135 : (2001) CriLJ 1319

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 107, 306, 498A

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High Courts29 Dec 2000Allowed

Y. Venkata Sastry (died) by LRs. and others Vs State Bank of India, Bombay and others

Andhra Pradesh High Court · (2001) 1 ALD 549 : (2001) 1 ALT 679 : (2001) 2 LLJ 407

Constitution of India, 1950 — Article 226

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High Courts29 Dec 2000

Gujjari Vittal Vs Padala Sadanandam

Andhra Pradesh High Court · (2001) 1 ALD 460 : (2001) 1 ALT 461 : (2001) 1 APLJ 81 : (2001) 2 CivCC 16

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 34(2)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 9

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High Courts29 Dec 2000

Guntur Tobaccos Ltd., Guntur Vs APSEB and another

Andhra Pradesh High Court · (2001) 1 ALD 473 : (2001) 1 ALT 719

Andhra Pradesh (Andhra Area) Electricity Supply Undertaking (Acquisition) Act, 1954 — Section 3, 4Electricity (Supply) Act, 1948 — Section 5Electricity Act, 1910 — Section 10, 3, 7, 9(2), 9(3)

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High Courts27 Dec 2000

Keshav Prashad Vs Commissioner and Special Officer, MCH, Hyderabad and others

Andhra Pradesh High Court · (2001) 2 ALD 182 : (2001) 2 ALT 297

Constitution of India, 1950 — Article 300Land Acquisition Act, 1894 — Section 4(1)

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High Courts27 Dec 2000Dismissed

Branch Manager, United India Insurance Co. Ltd. Vs Gollu Somi Naidu and Others

Andhra Pradesh High Court · (2001) 2 ACC 564 : (2001) 3 ALT 190

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High Courts26 Dec 2000

S. Alam Saheb Vs A.P. State Co-operative Marketing Federation Ltd. and another

Andhra Pradesh High Court · (2001) 1 ALD 486 : (2001) 1 ALT 464

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High Courts26 Dec 2000

Pulli Ramaiah and another Vs Potta Nagobhushanama and others

Andhra Pradesh High Court · (2001) 1 ALD 525 : (2001) 2 ALT 38 : (2001) 1 APLJ 1

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 32, 38Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Transfer of Property Act, 1882 — Section 43

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High Courts26 Dec 2000

APSRTC, Musheerabad, Hyd. and others Vs A.V.D'' Souza

Andhra Pradesh High Court · (2001) 3 ALD 43

Andhra Pradesh State Road Transport Corporation Employees (Classification, Control and Appeal) Regulations, 1967 — Regulation 21(2)Constitution of India, 1950 — Article 226

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High Courts26 Dec 2000Dismissed

Pukkalla Laxmana Rao and Others Vs The State of A.P.

Andhra Pradesh High Court · (2000) 12 AP CK 0001

Criminal Procedure Code, 1973 (CrPC) — Section 2, 209, 228

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High Courts22 Dec 2000

Bandikatta Satyavathi Vs Bandkatta Venkata Rao and another

Andhra Pradesh High Court · (2001) 1 ALD 413 : (2001) 1 ALT 338 : (2001) 1 APLJ 312

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts22 Dec 2000

B.V. Murthy Vs Regional Manager, APSRTC, Rajahmundry, EG District and others

Andhra Pradesh High Court · (2001) 1 ALD 529 : (2001) 1 ALT 455

Constitution of India, 1950 — Article 226

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High Courts22 Dec 2000

State of A.P. and others Vs Special Tribunal (Land Grabbing) Dist. Judge, Warangal and others

Andhra Pradesh High Court · (2001) 1 ALD 555 : (2001) 1 ALD(Cri) 259 : (2001) 1 ALT 479 : (2001) 1 APLJ 6

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 2, 7Constitution of India, 1950 — Article 14, 300, 31Income Tax Act, 1961 — Section 10(5)

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High Courts22 Dec 2000

K. Chinna Biddamma Vs J. Krishnama Naidu and others

Andhra Pradesh High Court · (2001) 1 ALD 304 : (2001) 1 ALT 342 : (2001) 1 CivCC 443 : (2001) 3 RCR(Civil) 210

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts22 Dec 2000Dismissed

Padmavathi Filling Station, Indian Oil Dealer Vs Indian Oil Corporation Ltd. and Others

Andhra Pradesh High Court · (2001) 1 ALT 660

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

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High Courts21 Dec 2000

Margadarsi Chit Fund Co., Ltd., Warangal Vs Sd. Fayazuddin

Andhra Pradesh High Court · (2001) 1 ALD 322 : (2001) 1 ALT 541 : (2001) 1 APLJ 62 : (2001) 2 RCR(Civil) 510

Andhra Pradesh Chit Funds Act, 1971 — Section 14(2), 23Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Contract Act, 1872 — Section 171

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High Courts21 Dec 2000Allowed

APSFDC Ltd., Employees Union Vs Govt. of A.P. and another

Andhra Pradesh High Court · (2001) 1 ALD 229 : (2001) 1 ALT 99 : (2001) 1 LLJ 1002

Companies Act, 1956 — Section 10, 11, 19, 20, 22Constitution of India, 1950 — Article 12, 21, 226Payment of Bonus Act, 1965 — Section 36

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High Courts21 Dec 2000

Govt. of A.P. and others Vs N. Rami Reddy

Andhra Pradesh High Court · AIR 2001 AP 226 : (2001) 1 ALD 443 : (2001) 1 ALT 438

Constitution of India, 1950 — Article 31Land Acquisition (Andhra Pradesh Amendment) Act, 1948 — Section 1, 17, 23Land Acquisition Act, 1894 — Section 11, 18, 4, 8, 9

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Andhra Pradesh High Court judgments, 2000