Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 468, 482Penal Code, 1860 (IPC) — Section 120B, 177, 182, 34, 420

Read judgment

High Courts07 Jul 2000

E. Manu Swamy Vs Depot Manager, APSRTC, Kukatpally Depot, Hyd. and another

Andhra Pradesh High Court · (2000) 4 ALD 595 : (2000) 4 ALT 534

Read judgment

High Courts06 Jul 2000

Al-Kabeer Exports Ltd. Vs Commissioner of Commercial Taxes, A.P., Hyd.

Andhra Pradesh High Court · (2000) 4 ALD 339 : (2000) 4 ALT 199

Andhra Pradesh General Sales Tax Act, 1957 — Section 20(1), 23, 30B, 30C, 6Central Sales Tax Act, 1956 — Section 14, 15, 5(3)Constitution of India, 1950 — Article 301, 303, 304

Read judgment

High Courts05 Jul 2000

Ali Mohamood Vs Special Court under A.P. Land Grabbing (Prohibition) Act, Hyderabad and another

Andhra Pradesh High Court · (2000) 5 ALD 172 : (2000) 4 ALT 673

Constitution of India, 1950 — Article 226

Read judgment

High Courts05 Jul 2000Dismissed

D. Saibabu Vs Govt. of A.P., Endowments Dept. and Others

Andhra Pradesh High Court · (2000) 5 ALT 624

Constitution of India, 1950 — Article 226

Read judgment

High Courts04 Jul 2000

N.V.S. Mohan Naidu Vs Registrar, Acharya N.G. Ranga Agricultural University

Andhra Pradesh High Court · (2000) 4 ALT 561

Read judgment

High Courts04 Jul 2000Dismissed

Grand Bazar Partnership Firm Vs Padmashali Seva Samajam Trust

Andhra Pradesh High Court · (2000) 4 ALT 435

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22

Read judgment

High Courts04 Jul 2000

O. Balajojamma Vs Govt. of A.P. and others

Andhra Pradesh High Court · (2000) 5 ALD 322 : (2000) 5 ALT 134

Constitution of India, 1950 — Article 141Land Acquisition Act, 1894 — Section 4(1), 5

Read judgment

High Courts04 Jul 2000Dismissed

Soujanya Hotel Pvt. Ltd., Hotel Mahalakshmi Vs Municipal Corporation and Another

Andhra Pradesh High Court · (2000) 4 ALT 431

Hyderabad Municipal Corporation Act, 1955 — Section 70G

Read judgment

High Courts04 Jul 2000

M.R. Subhadra Vs Financial Adviser and Chief Controller of Accounts, APSEB, Hyderabad and others

Andhra Pradesh High Court · (2001) 1 ALD 112 : (2000) 4 ALT 602

Andhra Pradesh State Electricity Board Service Regulations — Regulation 6(a) of Part III

Read judgment

High Courts04 Jul 2000

Punuru Vijaya Lakshmi Vs Dr. Punuru Venkata Reddy

Andhra Pradesh High Court · (2000) 5 ALD 108 : (2000) 4 ALT 509 : (2001) 1 CivCC 153 : (2001) 2 RCR(Civil) 146

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 8, Order 8 Rule 9

Read judgment

High Courts04 Jul 2000Allowed

Bodapetla Sreenu Vs Collector and the District Magistrate and Others

Andhra Pradesh High Court · (2000) 4 ALT 540

Read judgment

High Courts03 Jul 2000

K.C. Reddy Vs Superintending Engineer and Project Administrator, M.R. Project, Rajam, Srikakulam District and others

Andhra Pradesh High Court · (2000) 4 ALD 576 : (2000) 4 ALT 352

Arbitration Act, 1940 — Section 14, 30, 32Limitation Act, 1963 — Section 5

Read judgment

High Courts03 Jul 2000Allowed

Bachala Narapa Reddy (died) by his L.Rs. Vs Kasunuru Bala Obaiah

Andhra Pradesh High Court · (2000) 4 ALT 433 : (2000) 3 CivCC 711

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 60(1)

Read judgment

High Courts03 Jul 2000

Gulam Rasool and another Vs Quasim Bee died (per LRs.) and others

Andhra Pradesh High Court · (2000) 4 ALD 445 : (2000) 4 ALT 210

Civil Procedure Code, 1882 — Section 234Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 23, Order 22 Rule 3, Order 22 Rule 9, 2(11)Limitation Act, 1877 — Section 22

Read judgment

High Courts30 Jun 2000Allowed

Subhadramma and Others Vs M. Ramachandra Reddy

Andhra Pradesh High Court · (2000) 6 ALT 779 : (2001) 2 CivCC 37 : (2001) 4 RCR(Civil) 150

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3Constitution of India, 1950 — Article 21

Read judgment

High Courts30 Jun 2000

M. Sridhar Reddy and others Vs Hyderabad Metropolitan Water Supply and Sewerage Board, Hyd. and others

Andhra Pradesh High Court · (2000) 4 ALD 481 : (2000) 4 ALT 262

Administrative Tribunals Act, 1985 — Section 15(2), 15(3), 6Constitution of India, 1950 — Article 14, 141, 15, 16, 226General Clauses Act, 1897 — Section 3(31)

Read judgment