High Courts18 Oct 2000
Mandal Revenue Officer, Luxittipet Vs N. Satyanarayana Reddy and others
Andhra Pradesh High Court · (2001) 1 ALD 547 : (2001) 1 ALT 632
Land Acquisition Act, 1894 — Section 10, 18, 23, 4(1), 9(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2000
904 judgments · page 10 of 46
High Courts18 Oct 2000Allowed
Kvaerner Cementation India Limited Vs Commercial Tax Officer and Others
Andhra Pradesh High Court · (2001) 122 STC 419
Andhra Pradesh General Sales Tax Act, 1957 — Section 17, 17(1)
High Courts17 Oct 2000
Trichur Cotton Mills Ltd. and Another Vs Devarasetty Cotton and Another
Andhra Pradesh High Court · (2003) 115 CompCas 168 : (2001) 1 RCR(Criminal) 828
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts17 Oct 2000
Trichur Cotton Mills Ltd. and another Vs Devarasetty Cotton and another
Andhra Pradesh High Court · (2001) 2 ALD 732 : (2001) 1 ALD(Cri) 5 : (2001) 1 ALT(Cri) 34
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 141
High Courts17 Oct 2000
Ponnaboyina Narasimham and others Vs Government of A.P. and others
Andhra Pradesh High Court · (2001) 1 ALD 44 : (2000) 6 ALT 596
Andhra Pradesh Irrigation (Construction and Maintenance of Water Courses) Act, 1965 — Section 2, 4Constitution of India, 1950 — Article 226
High Courts17 Oct 2000
Chief Engineer/Construction, South Central Railway, Sec''bad and another Vs M.V.V. Satyanarayana and another
Andhra Pradesh High Court · (2001) 1 ALD 62 : (2000) 6 ALT 774
Arbitration Act, 1940 — Section 31(4), 8Arbitration and Conciliation Act, 1996 — Section 11, 14(2), 2, 21, 27
High Courts17 Oct 2000
Commissioner of Customs and Central Excise (Appeals), Hyd. and others Vs Sujana Steels Ltd., Hyd. and another
Andhra Pradesh High Court · (2000) 6 ALD 713 : (2000) 6 ALT 195 : (2001) 74 ECC 319 : (2002) 141 ELT 51
Constitution of India, 1950 — Article 14
High Courts17 Oct 2000Dismissed
APSRTC and Others Vs M. Narasaiah
Andhra Pradesh High Court · (2000) 3 LLJ 858
High Courts17 Oct 2000Allowed
I. Venkata Rao Vs Afghankhasim Sab and Another
Andhra Pradesh High Court · (2000) 10 AP CK 0003
Penal Code, 1860 (IPC) — Section 500
High Courts16 Oct 2000
Andhra Cements Limited, Hyd. Vs Government of Andhra Pradesh and others
Andhra Pradesh High Court · (2000) 6 ALD 404 : (2000) 6 ALT 165
Constitution of India, 1950 — Article 14, 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 11, 13, 6Minor Mineral Concession Rules, 1960 — Rule 11, 12, 9
High Courts16 Oct 2000
M.V. Subba Rao and others Vs District Scheduled Caste Service Co-operative Society Ltd., Nellore and others
Andhra Pradesh High Court · (2000) 6 ALD 507 : (2000) 6 ALT 587
Constitution of India, 1950 — Article 14, 16, 309
High Courts16 Oct 2000
Dr. Kollam Chandrasekhar Vs Dr. Kollam Padmalatha
Andhra Pradesh High Court · (2000) 6 ALD 432 : (2000) 6 ALT 94 : (2000) 3 APLJ 276 : (2001) 2 CivCC 419 : (2001) 1 RCR(Civil) 577
Civil Procedure Code, 1908 (CPC) — Section 151, 24Hindu Marriage Act, 1955 — Section 13, 9Passports Act, 1967 — Section 6(2)
High Courts16 Oct 2000
S. Bharat Kumar and others Vs Government of Andhra Pradesh and others
Andhra Pradesh High Court · (2000) 6 ALD 217 : (2000) 6 ALT 1
Andhra Pradesh Electricity Reforms Act, 1998 — Section 10(7), 11(3), 12, 14, 15Andhra Pradesh State Electricity Reforms (Transfer Scheme) Rules, 1999 — Rule 10, 4, 6, 7, 8Constitution of India, 1950 — Article 14, 19(1), 200, 213, 226
High Courts16 Oct 2000Allowed
Pratap Singh A. and Others Vs A.P. State Electricity Board and Others
Andhra Pradesh High Court · (2001) 1 LLJ 973
Andhra Pradesh State Electricity Board Service Regulations — Rule 16Constitution of India, 1950 — Article 24Contract Act, 1872 — Section 23
High Courts13 Oct 2000
Patnam Durgesh Babu Vs District Registrar, Registration and Stamps Dept., Nellore and another
Andhra Pradesh High Court · (2000) 6 ALD 427 : (2000) 6 ALD 426 : (2000) 6 ALT 676
Andhra Pradesh Registration Rules, 1908 — Rule 202, 204Registration Act, 1908 — Section 69
High Courts13 Oct 2000Allowed
A.T. Bheemaiah and Others Vs State of A.P.
Andhra Pradesh High Court · (2000) 2 ALD 734 : (2000) 2 ALD(Cri) 734 : (2000) 2 ALT(Cri) 491
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts13 Oct 2000
Gorle Appalana Nagarjuna Rao and others Vs Government of A.P. and others
Andhra Pradesh High Court · (2001) 1 ALD 134 : (2001) 1 ALT 281
Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 14A, 2A, 3(1), 4, 7Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Rules, 1957 — Rule 3(5)(2)Constitution of India, 1950 — Article 226
High Courts13 Oct 2000
B.V.B. Subba Rao Vs A.V.V. High School, Bapatla, Guntur District and others
Andhra Pradesh High Court · (2001) 2 ALD 204 : (2000) 6 ALT 771
Andhra Pradesh Integrated Education Rules, 1966 — Rule 147
High Courts13 Oct 2000Dismissed
Ruknuddin Ahmed Vs Chief Executive Officer and Others
Andhra Pradesh High Court · (2013) 4 ALT 194
Constitution of India, 1950 — Article 226Waqf Act, 1995 — Section 109(2)(xiv), 27, 64, 70, 71
High Courts13 Oct 2000Allowed
Food Inspector, Vizianagaram Municipality Vs K. Suryaprakasa Rao
Andhra Pradesh High Court · (2000) 2 ALD(Cri) 781 : (2001) 1 ALT(Cri) 120 : (2001) CriLJ 1101
Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 7, 7(1)