High Courts24 Jul 2000
Ch. P. Reddy Vs APSRTC, Hyderabad and another
Andhra Pradesh High Court · (2000) 5 ALD 93 : (2000) 5 ALT 7
Andhra Pradesh State Road Transport Corporation Employees (Conduct) Regulations, 1963 — Regulation 28, 8
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2000
904 judgments · page 21 of 46
High Courts24 Jul 2000
Polepalle Subramanyam Chetty and others Vs Gundamreddy Peddakka
Andhra Pradesh High Court · AIR 2001 AP 204 : (2000) 5 ALD 719 : (2000) 5 ALT 659 : (2001) 1 CivCC 361 : (2001) 2 RCR(Civil) 386
Specific Relief Act, 1877 — Section 15Specific Relief Act, 1963 — Section 12(3), 16
High Courts24 Jul 2000
Chowgule Matrix Hobs Ltd., Patancheru Vs Chowgule and Co. (Hind) Pvt., Ltd., Mumbai and others
Andhra Pradesh High Court · (2000) 5 ALD 332 : (2000) 5 ALT 776 : (2003) 115 CompCas 222
Companies Act, 1956 — Section 108, 113, 206, 82Constitution of India, 1950 — Article 54Securities Contracts (Regulation) Act, 1956 — Section 27
High Courts24 Jul 2000
Edla Venkat Raj Reddy Vs Edla Linga Reddy (died) per LRs. and others
Andhra Pradesh High Court · (2000) 5 ALD 654 : (2000) 5 ALT 299
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 34, 37, 38Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 8Evidence Act, 1872 — Section 17, 21
High Courts21 Jul 2000
Ipur Gram Panchayat, Guntur District Vs Government of Andhra Pradesh And others
Andhra Pradesh High Court · (2000) 5 ALD 24 : (2000) 4 ALT 678
Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997 — Section 17, 22Andhra Pradesh Gram Panchayats Act, 1964 — Section 217Andhra Pradesh Panchayat Raj Act, 1994 — Section 56(1), 65(1), 80(1)
High Courts21 Jul 2000Allowed
L. Parthasarathi Vs University of Hyderabad and Others
Andhra Pradesh High Court · (2000) 6 ALT 627
High Courts21 Jul 2000
Manoj Kumar Jain Vs Lalchand Ahuja
Andhra Pradesh High Court · (2000) 5 ALD 84
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2)(v), 10(3)(a)(iii)
High Courts21 Jul 2000
Sruthi Agencies, Hyderabad Vs Commercial Tax Officer, Hyderabad and others
Andhra Pradesh High Court · (2000) 5 ALD 92 : (2000) 5 ALT 154
Andhra Pradesh General Sales Tax Act, 1957 — Section 20(2), 22(6)Constitution of India, 1950 — Article 226
High Courts21 Jul 2000
Y. Appala Naidu and others Vs Assistant Engineer (Settlement), SE Railway, Vishakhapatnam and others
Andhra Pradesh High Court · (2000) 5 ALD 269 : (2000) 5 ALT 162
Transfer of Property Act, 1882 — Section 105
High Courts21 Jul 2000
G. Narasimhulu Vs Prohibition and Excise Superintendent, Mahabubnagar and others
Andhra Pradesh High Court · (2000) 5 ALD 133 : (2000) 5 ALT 163
High Courts21 Jul 2000
Ch. Gopala Reddy Vs Government of A.P. and others
Andhra Pradesh High Court · (2000) 6 ALD 652 : (2001) 1 ALT 392
Andhra Pradesh Gram Panchayats (Declaration of Village) Rules, 1994 — Rule 4Andhra Pradesh Panchayat Raj Act, 1994 — Section 3
High Courts21 Jul 2000
K. Vishnu Vs National Consumer Disputes Redressal Commissioner, New Delhi and another
Andhra Pradesh High Court · AIR 2000 AP 518 : (2000) 5 ALD 367 : (2000) 5 ALT 166
Advocates Act, 1961 — Section 1, 2Consumer Protection Act, 1986 — Section 2(1), 21(1)
High Courts20 Jul 2000
Sapur Pedda Veeranna Vs State of A.P., Irrigation and CAD and Others
Andhra Pradesh High Court · (2000) 4 ALT 588
Land Acquisition Act, 1894 — Section 31, 34
High Courts20 Jul 2000
Vodde Jayaramulu Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2000) 6 ALD 176 : (2000) 2 ALD(Cri) 464 : (2000) 2 ALT(Cri) 236
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307, 498
High Courts20 Jul 2000
Union of India Vs S.K. Bikshapathi
Andhra Pradesh High Court · (2000) 4 ALD 460 : (2000) 4 ALT 336
Constitution of India, 1950 — Article 141
High Courts20 Jul 2000Allowed
Appala Swamy @ Kommuru Vs State of A.P.
Andhra Pradesh High Court · (2000) 2 ALD(Cri) 413 : (2000) 2 ALT(Cri) 132 : (2000) CriLJ 4487
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302
High Courts19 Jul 2000Dismissed
A. Bharathi Vs A.P. Residential Educational Institution Society
Andhra Pradesh High Court · (2000) 5 ALT 105
High Courts19 Jul 2000
Purety Surya Prakash Rao and another Vs Purety Venkataratnam and others
Andhra Pradesh High Court · (2000) 5 ALD 651 : (2000) 5 ALT 382
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 151
High Courts19 Jul 2000
M. Radhakrishna Moorthy and others Vs District Educational Officer, Ongole and others
Andhra Pradesh High Court · AIR 2001 AP 352 : (2000) 5 ALD 64 : (2000) 4 ALT 660
Andhra Pradesh Education Act, 1982 — Section 2(17), 20, 21(3), 26, 27Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993 — Rule 10(17), 22, 23, 24), 6
High Courts19 Jul 2000
S.A. Gani Vs Chairman and Presiding Officer, Labour Court-I, Hyd.
Andhra Pradesh High Court · (2000) 5 ALD 144 : (2000) 5 ALT 237 : (2000) 87 FLR 30 : (2000) 2 LLJ 1537
Constitution of India, 1950 — Article 226, 311(2)Industrial Disputes Act, 1947 — Section 10