COURT ARCHIVE

Andhra Pradesh High Court judgments, 2000

904 judgments · page 12 of 46

High Courts27 Sept 2000

M.A. Muneem and others Vs LIC, House Buildings Employees Society, Hyd. and others

Andhra Pradesh High Court · (2000) 6 ALD 520 : (2000) 6 ALT 182

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 2(2)Specific Relief Act, 1963 — Section 16, 20, 22

High Courts26 Sept 2000Dismissed

Om Prakash Agarwal Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · (2000) 2 ALD(Cri) 607 : (2003) 115 CompCas 190 : (2001) CriLJ 253

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

High Courts26 Sept 2000

Oguboyina Babu Rao and another Vs Md. Khasim Sheriff

Andhra Pradesh High Court · (2000) 6 ALD 329 : (2000) 2 AnWR 209

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3

High Courts25 Sept 2000Dismissed

Union of India (UOI) by General Manager, South Central Railway Vs T. China Kumari and Others

Andhra Pradesh High Court · (2002) ACJ 751

High Courts25 Sept 2000

M.Anasuya and others Vs Neuclear Fuel Complex, Hyd. and others

Andhra Pradesh High Court · (2000) 6 ALD 474 : (2000) 6 ALT 598

Constitution of India, 1950 — Article 136, 226, 309, 39DContract Labour (Regulation and Abolition) Act, 1970 — Section 10(1), 12, 7

High Courts25 Sept 2000

Badugu Venkata Durga Rao and another Vs Surneni Lakshmi

Andhra Pradesh High Court · (2001) 1 ALD 86 : (2001) 1 ALT 115 : (2001) 1 CivCC 404

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 14Specific Relief Act, 1963 — Section 34Transfer of Property Act, 1882 — Section 54

High Courts25 Sept 2000

Chinna Pulliah (Died) by LR Vs Land Acquisition Officer, Srisailam Project, Wanaparthy, Mahabubnagar District

Andhra Pradesh High Court · (2000) 6 ALD 91 : (2000) 6 ALT 688

Succession Act, 1925 — Section 214

High Courts25 Sept 2000Dismissed

Union of India (UOI) by its General Manager, S.C. Railway Vs T. China Kumari and Others

Andhra Pradesh High Court · (2001) 1 ALT 280

High Courts21 Sept 2000

S. Srinivas Vs Labour Court-I at Hyderabad and others

Andhra Pradesh High Court · (2000) 6 ALD 212 : (2000) 6 ALT 685 : (2001) 88 FLR 195

Industrial Disputes Act, 1947 — Section 33

High Courts21 Sept 2000

Global Trust Bank Ltd., Sec''bad Vs Kakateya Cement Sugar and Industries Ltd., Hyd.

Andhra Pradesh High Court · (2000) 6 ALD 135 : (2000) 6 ALT 130

Banking Regulation Act, 1949 — Section 4Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Contract Act, 1872 — Section 183

High Courts21 Sept 2000

P. Purushotham Reddy Vs Managing Director, PATC, Vellore, Tamil Nadu

Andhra Pradesh High Court · (2002) ACJ 1011 : (2000) 6 ALD 104 : (2000) 5 ALT 716 : (2000) 3 APLJ 256

Motor Vehicles Act, 1988 — Section 166

High Courts21 Sept 2000

Bhojanapu Narasimhulu Vs Bhojanapu Surendra and others

Andhra Pradesh High Court · (2001) 1 ALD 509 : (2001) 1 ALT 208

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Stamp Act, 1899 — Section 47

High Courts21 Sept 2000Allowed

Managing Committee, Wakf Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2000) 5 ALT 626

Waqf Act, 1995 — Section 32, 32(2), 63, 65(1), 65(2)

High Courts21 Sept 2000Dismissed

Sri Kanyaka Metal Mart Vs State of A.P.

Andhra Pradesh High Court · (2001) 123 STC 468

High Courts19 Sept 2000

Medikonda Narasamma and others Vs Shaik Basheer Ahmed and others

Andhra Pradesh High Court · (2002) 1 ACC 688 : (2001) 1 ACC 560 : (2002) ACJ 688 : AIR 2001 AP 114 : (2001) 1 ALD 1 : (2000) 6 ALT 750

Central Motor Vehicles Rules, 1989 — Rule 93(4)Motor Vehicles Act, 1988 — Section 168, 96

High Courts19 Sept 2000

Amancharla Gopal Krishna Rao and another Vs Vemuru Padmawathi

Andhra Pradesh High Court · (2000) 6 ALD 314

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22Civil Procedure Code, 1908 (CPC) — Section 115, 22

High Courts19 Sept 2000

Yandapali China Subbarao and another Vs Sri Bhimalingeswaraswamivari Temple Chityala and another

Andhra Pradesh High Court · (2000) 6 ALD 330 : (2000) 6 ALT 591

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2A, Order 39 Rule 3, Order 43 Rule 1(r)

High Courts19 Sept 2000

Coromandal Cement Factory Employees Union Vs Deputy Registrar of Trade Union and Deputy Commissioner of Labour, Kurnool and others

Andhra Pradesh High Court · (2000) 6 ALD 341 : (2000) 6 ALT 126 : (2000) 87 FLR 964 : (2001) 1 LLJ 947

Trade Unions Act, 1926 — Section 10, 28, 31

High Courts19 Sept 2000Dismissed

Pratapaneni Papa Rao and Others Vs The Government of A.P. and Others

Andhra Pradesh High Court · (2000) 2 ALD(Cri) 562 : (2000) 5 ALT 667

Constitution of India, 1950 — Article 161, 226, 72Criminal Procedure Code, 1973 (CrPC) — Section 432, 433APenal Code, 1860 (IPC) — Section 148, 149, 302, 354, 376

High Courts18 Sept 2000

T. Krishnaswamy Vs Maniyamma

Andhra Pradesh High Court · AIR 2001 AP 37 : (2000) 6 ALD 290 : (2000) 6 ALT 211 : (2000) 3 APLJ 223

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 34 Rule 5(3), Order 34 Rule 6, Order 6 Rule 17, Order 9 Rule 7Limitation Act, 1963 — Article 120, 122, 137, 5