COURT ARCHIVE

Andhra Pradesh High Court judgments, 2000

904 judgments · page 17 of 46

High Courts21 Aug 2000

Board of Trustees of the Port of Visakhapatnam Vs Presiding Officer, District Legal Service Authority, Visakhapatnam and another

Andhra Pradesh High Court · (2000) 5 ALD 682 : (2000) 5 ALT 577

Constitution of India, 1950 — Article 39Hindu Marriage Act, 1955 — Section 16Legal Services Authorities Act, 1987 — Section 19(5), 2, 21, 22, 9

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High Courts21 Aug 2000Allowed

A. Sreeranga Rao Vs The State of A.P.

Andhra Pradesh High Court · (2000) 2 ALD(Cri) 518 : (2000) 2 ALT(Cri) 425 : (2001) CriLJ 180

Criminal Procedure Code, 1973 (CrPC) — Section 468, 470, 470(4)Electricity Act, 1910 — Section 39, 44

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High Courts18 Aug 2000Dismissed

Perumalla Koteswara Rao Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2001) 1 ALD(Cri) 489 : (2001) 1 ALT(Cri) 233 : (2000) 3 APLJ 148 : (2001) CriLJ 1904

Criminal Procedure Code, 1973 (CrPC) — Section 29(2), 325(3), 482Drugs and Cosmetics Act, 1940 — Section 27, 36A

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High Courts18 Aug 2000Dismissed

Vanka Venkanna Vs Spl. Dy. Collector (T.W.) and Others

Andhra Pradesh High Court · (2001) 2 ALT 709 : (2000) 3 APLJ 101

Constitution Of India, 1950 — Article 342(1)Andhra Pradesh Scheduled Areas Land Transfer Rules, 1969 — Rule 3(2), 7(4), 8Agency Tracts Interest And Land Transfer Act, 1917 — Section 4

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High Courts18 Aug 2000

A. Sarah Vs District Educational Officer, Anantapur District, Anantapur and others

Andhra Pradesh High Court · (2000) 6 ALD 454 : (2000) 6 ALT 648

Constitution of India, 1950 — Article 226

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High Courts18 Aug 2000

Mohd. Ashraf Vs Vinod Kumar Asawa

Andhra Pradesh High Court · (2000) 5 ALD 541 : (2000) 6 ALT 362

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1(2), Order 37 Rule 2, Order 37 Rule 3(5)

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High Courts18 Aug 2000

Y.S. Nanji Reddy Vs The State of A.P.

Andhra Pradesh High Court · (2000) 2 ALD(Cri) 546

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts17 Aug 2000

Tanuku Municipality, Tanuku, W.G. Dist. Vs S. Venkateswara Rao and others

Andhra Pradesh High Court · (2000) 6 ALD 1 : (2000) 6 ALT 689 : (2000) 87 FLR 840

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Industrial Disputes (Central) Rules, 1957 — Rule 26BIndustrial Disputes Act, 1947 — Order 17 Rule 1, Order 17 Rule 2, Order 17 Rule 3, 10, 2

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High Courts17 Aug 2000

Depot Manager, APSRTC, Pargi Bus Depot Vs Labour Court-III, Hyderabad and another

Andhra Pradesh High Court · (2000) 6 ALD 95 : (2000) 6 ALT 708 : (2001) 1 LLJ 381

Industrial Disputes (Appellate Tribunal) Act, 1950 — Order 33C(2)Industrial Disputes Act, 1947 — Section 2, 33

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High Courts17 Aug 2000Dismissed

E. Karunakar Reddy Vs Mandal Revenue Officer, Triupati Rural Mandal and Another

Andhra Pradesh High Court · (2001) 1 ALT 400

Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 3(5)

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High Courts16 Aug 2000

Shaik Syed Bazee Vs State

Andhra Pradesh High Court · (2000) 08 AP CK 0062

Penal Code, 1860 (IPC) — Section 302

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High Courts16 Aug 2000

N. Dharmaiah (died) and others Vs D. Annapurna and another

Andhra Pradesh High Court · (2000) 6 ALD 68 : (2000) 5 ALT 596

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, Order 9 Rule 13, Order 9 Rule 7Limitation Act, 1963 — Section 5

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High Courts16 Aug 2000

Munnalal (died) by LR Kamal Singh Vs Urmila Devi

Andhra Pradesh High Court · (2000) 6 ALD 73 : (2000) 5 ALT 271

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 14, 19, 20, 24Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 19(3)Civil Procedure Code, 1908 (CPC) — Section 2(2)

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High Courts16 Aug 2000Allowed

P. Buchanna Vs Mandal Revenue Officer and Others

Andhra Pradesh High Court · (2000) 5 ALT 385

Andhra Pradesh Ground Water (Regulation for Drinking Water Purposes) Act, 1996 — Section 2(1), 3(1), 3(2)

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High Courts16 Aug 2000Dismissed

Secretary, Board of Intermediate Education Vs P. Pallavi and Another

Andhra Pradesh High Court · (2000) 5 ALT 438

Constitution of India, 1950 — Article 226

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High Courts14 Aug 2000

Sri Gayathri Finance Corporation, Rayavaram and others Vs Union of India and others

Andhra Pradesh High Court · AIR 2000 AP 516 : (2000) 6 ALD 88 : (2000) 5 ALT 650

Constitution of India, 1950 — Article 14, 19(1), 21, 300Reserve Bank of India (Amendment) Act, 1997 — Section 9Reserve Bank of India Act, 1934 — Section 45

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High Courts13 Aug 2000