COURT ARCHIVE

Andhra Pradesh High Court judgments, 2000

904 judgments · page 13 of 46

High Courts18 Sept 2000

Co-operative Tenant Farming Society Malkapur Ltd. and another Vs Joint Collector-cum-Deputy Custodian of the Evacuee Property, Nalgonda and others

Andhra Pradesh High Court · (2000) 6 ALD 108

Administration of Evacuee Property (Central) Rules, 1950 — Rule 28, 6, 7Administration of Evacuee Property Act, 1950 — Section 7(3), 8(4)Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 172

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High Courts18 Sept 2000

Gara Padmanabham Vs Neti Narasimha Sastry and others

Andhra Pradesh High Court · AIR 2001 AP 43 : (2000) 6 ALD 446 : (2000) 6 ALT 364 : (2001) 1 RCR(Civil) 609

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 14Evidence Act, 1872 — Section 126

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High Courts18 Sept 2000

Transport Corpn. of India Ltd. Vs Income Tax Officer

Andhra Pradesh High Court · (2001) 116 TAXMAN 811

Income Tax Act, 1961 — Section 154, 214, 254, 256

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High Courts15 Sept 2000

Suguna Steels Ltd. Vs Commissioner of Customs and Central Excise (Appeals), Hyderabad

Andhra Pradesh High Court · (2000) 5 ALD 756 : (2000) 5 ALT 417

Constitution of India, 1950 — Article 14Customs Act, 1962 — Section 111, 129, 17(3), 17(4), 45Warehousing Corporations Act, 1962 — Section 3

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High Courts15 Sept 2000Allowed

Sujana Steels Ltd. Vs Commr. of Cus. and C. Ex. (Appeals), Hyderabad

Andhra Pradesh High Court · (2002) 141 ELT 343

Customs Act, 1962 — Section 129B, 49

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High Courts15 Sept 2000

Namathoti Sankaramma Vs State of A.P. and Others

Andhra Pradesh High Court · (2000) 2 ALD(Cri) 588 : (2001) 1 ALT(Cri) 17 : (2000) CriLJ 4831 : (2001) 2 RCR(Criminal) 323

Criminal Procedure Code, 1973 (CrPC) — Section 173, 202, 210, 210(1), 210(2)Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 109, 120B, 209, 302, 306

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High Courts15 Sept 2000

Velagapudi Satyanarayana Vs District Collector, Nalgonda and others

Andhra Pradesh High Court · (2000) 6 ALD 153 : (2000) 6 ALT 392

Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 166Andhra Pradesh Record of Rights in Land Act, 1971 — Section 8(2), 9

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High Courts15 Sept 2000

VBC Ferro Alloys Limited Vs Andhra Pradesh State Electricity Board and others

Andhra Pradesh High Court · AIR 2001 AP 1 : (2000) 5 ALD 626 : (2000) 5 ALT 340 : (2001) 1 RCR(Civil) 109

Andhra Pradesh State Electricity Board (Meetings) Regulations, 1959 — Regulation 11Constitution of India, 1950 — Article 14, 226Electricity (Supply) Act, 1948 — Section 49

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High Courts15 Sept 2000

G. Chinaswamy Naidu Vs K. Padmanabhaiah

Andhra Pradesh High Court · (2000) 6 ALD 92 : (2000) 5 ALT 443

Civil Procedure Code, 1908 (CPC) — Section 24

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High Courts15 Sept 2000

APCOB Staff Union, Hyderabad Vs A.P. State Co-operative Bank Ltd., Hyd. and others

Andhra Pradesh High Court · (2000) 6 ALD 348 : (2000) 6 ALT 531

Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994 — Section 1(2), 2(6), 3(1), 3(2), 7Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11

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High Courts14 Sept 2000Allowed

Mandagiri Keshava Rao and Another Vs State of A.P.

Andhra Pradesh High Court · (2000) 2 ALD(Cri) 772 : (2001) CriLJ 1360

Criminal Procedure Code, 1973 (CrPC) — Section 30, 452Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 395

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High Courts14 Sept 2000Allowed

Parvathi G. Vs A.P.S.R.T.C. and Another

Andhra Pradesh High Court · (2000) 5 ALT 714 : (2001) 3 LLJ 208

Constitution of India, 1950 — Article 16(2)

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High Courts14 Sept 2000

Koppula Narasaiah and another Vs Government of A.P. and others

Andhra Pradesh High Court · (2000) 6 ALD 299 : (2000) 6 ALT 337

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 16, 48

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High Courts13 Sept 2000Dismissed

Oriental Insurance Co. Ltd. Vs B. Lakshmamma and Others

Andhra Pradesh High Court · (2000) 6 ALT 634

Motor Vehicles Act, 1988 — Section 147, 166

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High Courts13 Sept 2000

A.P. State Co-op. Credit Societies Secretaries and Employees Union, Krishna Dist. and others Vs Commissioner for Co-operation and Registrar of Co-op. Societies, A.P. and others

Andhra Pradesh High Court · (2000) 6 ALD 165 : (2000) 6 ALT 494

Constitution of India, 1950 — Article 226

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High Courts12 Sept 2000

N. Sanjiva Rao Vs Regional Joint Director of School Education, Guntur and others

Andhra Pradesh High Court · (2000) 5 ALD 521 : (2000) 5 ALT 327

Andhra Pradesh Education Act, 1982 — Section 79(3)

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High Courts12 Sept 2000

V.V. Narayana Murthy Vs Chairman-cum-Managing Director, New India Assurance Company Ltd., Bombay and others

Andhra Pradesh High Court · (2000) 5 ALD 704 : (2000) 5 ALT 690

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High Courts11 Sept 2000

B. Vittal Vs Ramesh Kumar

Andhra Pradesh High Court · (2000) 6 ALD 344 : (2000) 5 ALT 705

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 23(7)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 99

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High Courts11 Sept 2000

K. Rama Sastry Vs Government of Andhra Pradesh and others

Andhra Pradesh High Court · AIR 2001 AP 28 : (2000) 5 ALD 601 : (2000) 5 ALT 392

Andhra Pradesh (Andhra Area) Elementary Education Act, 1920 — Section 3, 56Andhra Pradesh Education Act, 1982 — Section 20(3), 21, 24, 24(3), 25Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993 — Rule 15, 16, 3

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High Courts11 Sept 2000

Jami Malleswara Rao Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2000) 2 ALD(Cri) 531 : (2001) CriLJ 1888

Andhra Pradesh Scheduled Commodities Dealers (Licensing and Distribution) Order, 1982 — Clause 3Essential Commodities Act, 1955 — Section 6A

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