COURT ARCHIVE

Andhra Pradesh High Court judgments, 2000

904 judgments · page 16 of 46

High Courts28 Aug 2000

V.V. Lakshmana Rao (died) by LRs. Vs Midigudla Kannarao (died) by LRs.

Andhra Pradesh High Court · (2000) 6 ALD 46 : (2000) 5 ALT 644 : (2000) 3 APLJ 56

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 22

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High Courts28 Aug 2000

K. Rajendraprasad Vs Authority under Section 41 of A.P. Shops, and Establishment Act and Assistant-Commissioner of Labour, Hyd. and another

Andhra Pradesh High Court · (2000) 5 ALD 731 : (2000) 5 ALT 599 : (2000) 87 FLR 690 : (2001) 1 LLJ 485

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11

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High Courts28 Aug 2000

Kinnera Asirwadam and others Vs Govt. of A.P. and others

Andhra Pradesh High Court · (2000) 5 ALD 354 : (2000) 5 ALT 108

Administrative Tribunals Act, 1985 — Section 28Constitution of India, 1950 — Article 14, 16, 162, 166, 226

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High Courts28 Aug 2000

J.K. Traders, Hyd. Vs State of A.P. and others

Andhra Pradesh High Court · (2000) 6 ALD 17 : (2000) 5 ALT 726

Commissions of Inquiry Act, 1952 — Section 3Constitution of India, 1950 — Article 14, 19(2), 21, 22(2), 226

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High Courts25 Aug 2000

T. Gopalakrishna Murthi Vs State of A.P. and another

Andhra Pradesh High Court · (2000) 5 ALD 750 : (2000) 5 ALT 721

All India Services (Medical Attendance) Rules, 1954 — Rule 14, 15Andhra Pradesh Integrated Medical Attendance Rules, 1972 — Rule 18, 6

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High Courts25 Aug 2000

K. Ramesh Babu Vs APSRTC, Hyderabad

Andhra Pradesh High Court · (2001) 1 ALD 292 : (2001) 2 ALT 138

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High Courts25 Aug 2000

Pragathi Bearings, Secunderabad Vs Laxmi Durga Granites Limited, Hyd.

Andhra Pradesh High Court · AIR 2001 AP 56 : (2000) 5 ALD 754 : (2000) 5 ALT 407

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High Courts25 Aug 2000

A.M. Agencies (in all) Vs United Phsophorus Ltd. and Others

Andhra Pradesh High Court · (2000) 2 ALD(Cri) 610 : (2001) 1 ALT(Cri) 1 : (2001) 2 CivCC 146 : (2001) 2 RCR(Criminal) 1

Criminal Procedure Code, 1973 (CrPC) — Section 29, 29(2), 357(3), 4(2), 427Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts25 Aug 2000Dismissed

M. Siva Kumar Vs Commissioner of Endowments and Another

Andhra Pradesh High Court · (2001) 1 ALT 402

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 6, 92

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High Courts24 Aug 2000

Chief General Manager, Singareni Collieries Co., Ltd., Bellampalli Vs Presiding Officer, Industial Tribunal-I, Hdy. and another

Andhra Pradesh High Court · (2000) 5 ALD 695 : (2000) 5 ALT 784

Industrial Disputes Act, 1947 — Section 2

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High Courts24 Aug 2000

Dendu Venkata Ramanaiah Vs Mandal Revenue Officer

Andhra Pradesh High Court · (2000) 5 ALT 556

Constitution of India, 1950 — Article 226

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High Courts24 Aug 2000

Mohd. Ameenuddin Vs Govt. of A.P. and others

Andhra Pradesh High Court · (2000) 5 ALD 311 : (2000) 5 ALT 127

Constitution of India, 1950 — Article 142, 367(1), 371General Clauses Act, 1897 — Section 14(1), 21

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High Courts24 Aug 2000Allowed

Karan Khem Pharma Vs Chandravardhan Organics Pvt. Ltd. and Others

Andhra Pradesh High Court · (2000) 2 ALD(Cri) 537 : (2000) 2 ALT(Cri) 388

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts24 Aug 2000Dismissed

Kasturi Ratnam and Others Vs Thati Lakshmi and Others

Andhra Pradesh High Court · (2000) 2 ALD(Cri) 520 : (2000) 2 ALT(Cri) 476

Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 406, 420

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High Courts23 Aug 2000

A.N. Cigarette Trading Company, Hyd. Vs State of A.P.

Andhra Pradesh High Court · (2000) 5 ALD 726 : (2000) 6 ALT 691

Andhra Pradesh General Sales Tax Act, 1957 — Section 14(8), 22

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High Courts23 Aug 2000

Gogula Lingamma Vs Government of A.P. and another

Andhra Pradesh High Court · (2000) 6 ALD 5 : (2001) 1 ALD(Cri) 140 : (2000) 5 ALT 613 : (2001) CriLJ 198

Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 148, 148, 149, 302

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High Courts23 Aug 2000

Life Insureance Corporation of India, Hyd. Vs Regional Labour Commissioner (Central), Hyderabad and others

Andhra Pradesh High Court · (2000) 5 ALD 450 : (2000) 5 ALT 232 : (2000) 87 FLR 522 : (2000) 2 LLJ 1462

Life Insurance Corporation Act, 1956 — Section 48(2)Payment of Gratuity Act, 1972 — Section 13, 14, 2, 4, 5

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High Courts23 Aug 2000

Dr. S.A. Hakeem and others Vs N.T.R. University of Health Sciences, Vijayawada and others

Andhra Pradesh High Court · AIR 2001 AP 57 : (2000) 5 ALD 733 : (2000) 5 ALT 754

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High Courts21 Aug 2000

Nallaballa Lalitha Devi Vs Guddeti Suryanarayana and others

Andhra Pradesh High Court · (2000) 5 ALD 782 : (2000) 5 ALT 435

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(3), Order 26 Rule 9, 115, 121, 96

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High Courts21 Aug 2000

Pushpagiri Mutt Vs Chintakunta Erikala Reddy

Andhra Pradesh High Court · (2000) 5 ALD 714 : (2000) 5 ALT 444

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 10(1)Limitation Act, 1963 — Section 10(1), 12, 13, 16, 5

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