High Courts01 Aug 2000
L. China Venkateswarlu @ L. Venkateswarlu Vs Bank of Baroda, Chennai and another
Andhra Pradesh High Court · (2000) 5 ALD 318 : (2000) 6 ALT 384 : (2000) 87 FLR 402
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2000
904 judgments · page 20 of 46
High Courts01 Aug 2000
M. Lokesh Kumar Vs Registrar, NTR University of Health Sciences, Vijayawada and others
Andhra Pradesh High Court · (2000) 5 ALD 534 : (2000) 5 ALT 262
Industrial Disputes Act, 1947 — Section 10(1)
High Courts31 Jul 2000
M. Janaki Ramulu Vs Prohibition and Excise Superintendent, Mahabubnagar and others
Andhra Pradesh High Court · AIR 2000 AP 465 : (2000) 5 ALD 95 : (2000) 5 ALT 89
Andhra Pradesh Excise (Arrack and Toddy Licences General Conditions) Rules, 1969 — Rule 28(1)
High Courts30 Jul 2000
Naimuddin Ahmed Nirwana and another Vs Indian Bank, Hyderabad and another
Andhra Pradesh High Court · (2000) 5 ALD 276 : (2000) 5 ALT 242
Limitation Act, 1963 — Section 15(2)
High Courts28 Jul 2000
Salar Jung Museum Vs Atiya Talat
Andhra Pradesh High Court · (2000) 6 ALD 70 : (2000) 5 ALT 557 : (2001) 1 CivCC 382 : (2001) 3 RCR(Civil) 103
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2Evidence Act, 1872 — Section 118
High Courts28 Jul 2000
Zee Telefilms Ltd. and Others Vs State of A.P. and Another
Andhra Pradesh High Court · (2000) 2 ALD(Cri) 351 : (2000) 39 CLA 173 : (2002) 110 CompCas 884
Companies Act, 1956 — Section 113, 53
High Courts28 Jul 2000
Land Acquisition Officer, Revenue Divisional Officer, Nalgonda Vs V. Surender Reddy and others
Andhra Pradesh High Court · (2000) 6 ALD 372 : (2000) 6 ALT 683
Land Acquisition Act, 1894 — Section 18, 23, 4(1)
High Courts28 Jul 2000Dismissed
Bandi Prakash Vs Superintendent, Central Prison and Others
Andhra Pradesh High Court · (2000) 2 ALD(Cri) 508 : (2000) 5 ALT 146 : (2000) 4 RCR(Criminal) 342
Constitution of India, 1950 — Article 161Criminal Procedure Code, 1973 (CrPC) — Section 433A
High Courts28 Jul 2000Dismissed
State Bank of India Vs Sri Veera Hanuman Rice and Flour Mill and Another
Andhra Pradesh High Court · (2000) 5 ALT 295
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5Limitation Act, 1963 — Section 5
High Courts28 Jul 2000
A.S. Girish Vs Tirumala Tirupathi Devasthanams, Tirupathi and others
Andhra Pradesh High Court · (2001) 2 ALD 89 : (2001) 2 ALT 217
High Courts27 Jul 2000
S. Ramanjulu Vs Land Acquisition Officer and Revenue Divisional Officer, Chittoor District and another
Andhra Pradesh High Court · (2000) 5 ALD 440 : (2000) 5 ALT 493
Land Acquisition Act, 1894 — Section 23, 4, 6
High Courts27 Jul 2000
Talari Rajanna and others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2000) 6 ALD 185 : (2000) 2 ALD(Cri) 501
Penal Code, 1860 (IPC) — Section 104, 148, 149, 302, 304
High Courts27 Jul 2000Allowed
Nama Bhushaiah (died) per L.Rs. Vs Sk. Chitha Bee and Others
Andhra Pradesh High Court · (2000) 6 ALT 781
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
High Courts27 Jul 2000
Bhongiri Kiran Kumar and Others Vs State of A.P.
Andhra Pradesh High Court · (2000) 07 AP CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 197, 202, 239, 240, 251Penal Code, 1860 (IPC) — Section 34, 500Special Courts Act, 1979 — Section 11, 11(1)
High Courts26 Jul 2000
Sri Rama Durga Wines, Kaikaluru, Krishna Dist. Vs Commissioner of Prohibition and Excise, Govt. of A.P. and others
Andhra Pradesh High Court · (2000) 5 ALD 274 : (2000) 5 ALT 102
Andhra Pradesh Excise (Lease of Right to Sell Indian Liquor and Foreign Liquor in Retail) Rules, 1993 — Rule 6Andhra Pradesh Excise Act, 1968 — Section 63
High Courts25 Jul 2000
V. Prasada Reddy Vs District Collector, Krishna Dist. And Others
Andhra Pradesh High Court · (2000) 5 ALD 134 : (2000) 4 ALT 669
High Courts25 Jul 2000
Giridhari Lal Constructions Pvt. Ltd., Punjab Vs Union of India
Andhra Pradesh High Court · (2000) 4 ALD 510 : (2000) 4 ALT 402
Constitution of India, 1950 — Article 14, 226, 299Contract Act, 1872 — Section 2, 5, 6
High Courts24 Jul 2000
M. Subbadasu Vs Nagabhushan Rao and another
Andhra Pradesh High Court · (2000) 5 ALD 234 : (2000) 5 ALT 84
Contempt of Courts Act, 1971 — Section 10, 12
High Courts24 Jul 2000
Smt. K. Janaki Manoharan and Another Vs Gayatri Sugar Complex Limited and Another
Andhra Pradesh High Court · (2000) 2 ALD(Cri) 283 : (2000) 4 ALT 325 : (2000) 3 CivCC 566 : (2002) 108 CompCas 899 : (2001) CriLJ 52 : (2000) 4 RCR(Criminal) 160
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts24 Jul 2000Dismissed
Banavath Chinna Munuswamy Vs Madumpalle Peddamma
Andhra Pradesh High Court · (2000) 4 ALT 578
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115