COURT ARCHIVE

Andhra Pradesh High Court judgments, 2000

904 judgments · page 19 of 46

High Courts04 Aug 2000

Relangi Nageswara Rao and another Vs Tatha Chiranjeeva Rao (died) by LRs.

Andhra Pradesh High Court · (2000) 5 ALD 577 : (2000) 5 ALT 561 : (2000) 3 APLJ 64

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 151Registration Act, 1908 — Section 10(2), 17, 49

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High Courts04 Aug 2000

Sri Vinayaka Varapu Santha, Viyaparasthula Sangham, Madanapally, Chittoor District Vs Commissioner, Madanapally Municipality, Chittoor District and another

Andhra Pradesh High Court · AIR 2001 AP 60 : (2000) 6 ALD 666 : (2000) 6 ALT 641

Constitution of India, 1950 — Article 226, 32

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High Courts04 Aug 2000

R.B. Mittal Vs Commissioner of Income Tax, Visakhapatnam

Andhra Pradesh High Court · (2000) 4 ALD 640 : (2000) 4 ALT 579 : (2000) 246 ITR 283

Income Tax Act, 1961 — Section 256(2), 68

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High Courts04 Aug 2000

R.B. MITTAL Vs COMMISSIONER OF INCOME TAX

Andhra Pradesh High Court · (2001) 165 CTR 366 : (2001) 112 TAXMAN 480

Income Tax Act, 1961 — Section 256, 68

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High Courts03 Aug 2000

Janatha Travel Agency, Bangalore Vs Govt. of A.P. and another

Andhra Pradesh High Court · (2000) 5 ALD 250 : (2000) 5 ALT 215

Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 11, 4, 9(1)Constitution of India, 1950 — Article 14, 254, 256Customs Act, 1962 — Section 25(1)

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High Courts03 Aug 2000

Y. Chandrakala Vs Registrar, S.V. University, Tirupati

Andhra Pradesh High Court · (2000) 5 ALD 454 : (2000) 5 ALT 274

Constitution of India, 1950 — Article 153, 154, 163, 226

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High Courts03 Aug 2000

Krishna Ceramics and Refractories Vs Dr. V.S. Krishna Ceramics and Potteries

Andhra Pradesh High Court · (2000) 5 ALD 1 : (2000) 4 ALT 631

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 10Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 34 Rule 6, 11Contract Act, 1872 — Section 23, 24

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High Courts03 Aug 2000

Veera Swamy Vs Dr. D.N. Domale

Andhra Pradesh High Court · (2000) 6 ALD 41 : (2000) 5 ALT 685

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2)

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High Courts03 Aug 2000

Nalluri Saraswathi Vs Nalluri Bhushaiah (died) and Others

Andhra Pradesh High Court · (2000) 5 ALD 271 : (2000) 5 ALT 107 : (2000) 3 APLJ 18 : (2001) 1 DMC 290

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High Courts02 Aug 2000Dismissed

A.P. State Road Transport Corporation and Others Vs P. Srinivas and Another

Andhra Pradesh High Court · (2000) 5 ALT 442 : (2001) 2 LLJ 1633

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High Courts02 Aug 2000

Prudential Capital Markets Ltd., Calcutta Vs State of A.P. and others

Andhra Pradesh High Court · (2000) 5 ALD 418 : (2000) 5 ALT 468 : (2002) 108 CompCas 441

Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 9CLB Regulations, 1991 — Regulation 21

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High Courts02 Aug 2000

A. Prakash Reddy Vs Municipal Corporation of Hyd. and others

Andhra Pradesh High Court · AIR 2000 AP 511 : (2000) 5 ALD 272 : (2000) 5 ALT 409

Hyderabad Metropolitan Water Supply and Sewerage Board Act, 1989 — Section 56, 56(2), 69, 69(1)

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High Courts02 Aug 2000

BHEHSSS Association, BHEL, Ramachandrapuram and others Vs BHEL, New Delhi and others

Andhra Pradesh High Court · (2000) 5 ALD 177 : (2000) 5 ALT 15

Constitution of India, 1950 — Article 12, 14, 16, 21, 226

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High Courts02 Aug 2000

P. Shankar Rao @ P. Chandrashekar Rao (died) by LRs. Vs Aziz Khanam (died), by LRs.

Andhra Pradesh High Court · (2000) 5 ALD 532 : (2000) 6 ALT 277

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4

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High Courts02 Aug 2000

P. Shivaji Vs Government of Andhra Pradesh and others

Andhra Pradesh High Court · (2000) 5 ALD 380 : (2000) 5 ALT 96

Andhra Pradesh Public (Eviction off Unauthorised) (Amendment) Act, 1978 — Section 3Andhra Pradesh Public Premises (Eviction of Un-Authorised Occupants) Act, 1968 — Section 3

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High Courts02 Aug 2000Dismissed