High Courts19 Jul 2000
State of A.P. Vs O.P. Jalan and another
Andhra Pradesh High Court · (2000) 5 ALD 238 : (2000) 6 ALT 710
Contempt of Courts Act, 1971 — Section 15(2)Penal Code, 1860 (IPC) — Section 186, 187, 188, 202, 204
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2000
904 judgments · page 22 of 46
High Courts19 Jul 2000Allowed
Shaik Hasmath Beebi Vs Dist. Collector and Dist. Magistrate and Others
Andhra Pradesh High Court · (2000) 2 ALD(Cri) 447 : (2000) 4 ALT 687 : (2000) CriLJ 4433
Constitution of India, 1950 — Article 22(5)
High Courts19 Jul 2000
Depot Manager, APSRTC, Sangareddy Vs Presiding Officer, Industrial Tribunal-II, Hyd. and another
Andhra Pradesh High Court · (2000) 5 ALD 669 : (2000) 5 ALT 708
Industrial Disputes Act, 1947 — Section 11
High Courts18 Jul 2000
A.P. Private Engineering College Management Association Vs Govt. of A.P. and another
Andhra Pradesh High Court · (2000) 5 ALD 205
University Grants Commission Act, 1956 — Section 20(1)
High Courts18 Jul 2000
K. Ram Mohan Vs NTR University of Health Sciences, Vijayawada and another
Andhra Pradesh High Court · (2000) 5 ALD 89 : (2000) 4 ALT 538
Constitution of India, 1950 — Article 226Maharashtra Secondary and Higher Secondary Education Boards Regulations, 1977 — Regulation 104
High Courts18 Jul 2000
Mir Mohammed Ali Vs State of A.P. and another
Andhra Pradesh High Court · (2000) 5 ALD 51 : (2000) 4 ALT 541 : (2000) CriLJ 4058
Andhra Pradesh Prisoners (Attendance in Courts) Rules, 1977 — Rule 10Andhra Pradesh Prisons Rules, 1979 — Rule 27Constitution of India, 1950 — Article 10, 11, 14, 21, 22
High Courts18 Jul 2000
Gajjala Rajeswara Reddy Vs Gajjala Revathi
Andhra Pradesh High Court · (2000) 5 ALD 124 : (2000) 5 ALT 1 : (2001) 1 DMC 171
Hindu Marriage Act, 1955 — Section 10(1), 13(1)Penal Code, 1860 (IPC) — Section 498
High Courts18 Jul 2000Allowed
Shaik Hayath Saheb Vs Janupuvaripalle Pyaru Khan alias Ghouse Khan and Others
Andhra Pradesh High Court · (2000) 4 ALT 537
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts18 Jul 2000
V. Jyothi Vs V. Suresh
Andhra Pradesh High Court · (2000) 5 ALD 153 : (2000) 5 ALT 10 : (2001) 1 DMC 145
Hindu Marriage Act, 1955 — Section 10, 13(1)
High Courts18 Jul 2000Dismissed
Margam Anjaneyulu, President, Water Users Association Vs Superintending Engineer
Andhra Pradesh High Court · (2002) 5 ALT 206
Constitution of India, 1950 — Article 226
High Courts18 Jul 2000
Akilesh Lumani and others Vs Principal, Sir C.R. Reddy Autonomous College, Eluru
Andhra Pradesh High Court · AIR 2001 AP 86 : (2000) 4 ALD 630 : (2000) 4 ALT 568
University Grants Commission Act, 1956 — Section 14, 2, 26(1)University Grants Commission Regulations, 1985 — Regulation 3(5)
High Courts18 Jul 2000
Vummalaneni Saroja Vs Tenali Municipality, Tenali and another
Andhra Pradesh High Court · (2000) 6 ALD 531 : (2000) 6 ALT 354
Andhra Pradesh Municipalities (Acquisition and Transfer of Immovable Properties) Rules, 1967 — Rule 5Andhra Pradesh Municipalities (Regulation of Receipts) and Expenditure Rules, 1968 — Rule 7Constitution of India, 1950 — Article 14, 226
High Courts17 Jul 2000Dismissed
Singareni Collieries Co. Ltd. Vs Commissioner of C. Ex. and Cus., Hyderabad
Andhra Pradesh High Court · (2002) 142 ELT 45
Central Excises and Salt Act, 1944 — Section 35G, 35H(1)
High Courts17 Jul 2000
R. Viswanathan Setty Vs T. Lakshminarasamma and others
Andhra Pradesh High Court · (2000) 5 ALD 270 : (2000) 5 ALT 165
Registration Act, 1908 — Section 17
High Courts17 Jul 2000
Moturi Seeta Ramabrahmam Vs Bobba Rama Mohana Rao and others
Andhra Pradesh High Court · AIR 2000 AP 504 : (2000) 5 ALD 111 : (2000) 5 ALT 73 : (2001) 1 CivCC 30
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 17Transfer of Property Act, 1882 — Section 3, 54
High Courts17 Jul 2000
K. Immanuel and others Vs Palakol Municipality, Palakol, W.G. Dist. and others
Andhra Pradesh High Court · (2000) 5 ALD 248 : (2000) 5 ALT 159
Andhra Pradesh Municipalities Act, 1965 — Section 211, 212, 213, 228
High Courts17 Jul 2000Allowed
J. Anuradha Vs Govt. of A.P., Social Welfare Department and Another
Andhra Pradesh High Court · (2000) 5 ALT 592 : (2005) 1 APLJ 405
Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 5(1)Andhra Pradesh Scheduled Castes, Scheduled Tribes and Backward Classes — Issue of Community, Nativity and Date of Birth Certificate Rules, 1997 — Rule 18, 8, 9
High Courts15 Jul 2000
The State of A.P. and Others Vs Grage Martin Distillery Pvt. Ltd. and Others
Andhra Pradesh High Court · (2000) 07 AP CK 0005
Andhra Pradesh Excise Act, 1968 — Section 17(1), 28Constitution of India, 1950 — Article 14, 19(1), 19(6), 226, 301
High Courts14 Jul 2000
N. Venkateswarlu alias Venkanna Vs Regional Manager, United India Insurance Co., Ltd., Hyderabad and others.
Andhra Pradesh High Court · AIR 2000 AP 476 : (2000) 5 ALD 105 : (2000) 4 ALT 531
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Insurance Act, 1938 — Section 46
High Courts14 Jul 2000
Venkatarajaiah and another Vs Osmania University, Hyd. and another
Andhra Pradesh High Court · (2000) 4 ALD 558 : (2000) 4 ALT 513
Andhra Pradesh University Act, 1991 — Section 19, 2, 3, 5(8), 51Constitution of India, 1950 — Article 226Osmania University Act, 1959 — Section 44, 57