High Courts23 Jun 2000Allowed
New India Assurance Company Vs Motiram and Others
Andhra Pradesh High Court · (2000) 6 ALT 231
Motor Vehicles Act, 1939 — Section 110A, 95Motor Vehicles Act, 1988 — Section 147, 166
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2000
904 judgments · page 26 of 46
High Courts22 Jun 2000
Tirumala Tirupati Devasthanams Vs Tirupathi Municipality
Andhra Pradesh High Court · AIR 2001 AP 187 : (2000) 5 ALD 265 : (2000) 5 ALT 92
Andhra Pradesh Municipalities Act, 1965 — Section 376, 87
High Courts22 Jun 2000
ITW Singnode India Ltd., Hyd. Vs Assistant Commissioner of Customs and Central Excise, Hyd.
Andhra Pradesh High Court · (2000) 4 ALD 167 : (2000) 3 ALT 676 : (2000) 71 ECC 49 : (2000) 122 ELT 651
Central Excises and Salt Act, 1944 — Section 11Constitution of India, 1950 — Article 226, 227
High Courts22 Jun 2000
Sri Hariharan Vs Baji Shaheed Khan
Andhra Pradesh High Court · (2000) 4 ALD 250 : (2000) 3 ALT 641
Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994 — Section 7
High Courts22 Jun 2000
Union of India and others Vs P. Jeevanandam
Andhra Pradesh High Court · (2000) 4 ALD 496 : (2000) 4 ALT 318
Arbitration Act, 1940 — Section 31(8)Arbitration and Conciliation Act, 1996 — Section 2Civil Procedure Code, 1908 (CPC) — Section 151
High Courts22 Jun 2000
Anne Ramachandra Rao Vs Government of A.P. and others
Andhra Pradesh High Court · (2000) 4 ALD 377 : (2000) 4 ALT 179 : (2000) 2 APLJ 360
Constitution of India, 1950 — Article 162Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 11, 2, 20(1), 21
High Courts22 Jun 2000
Maripalli Mahirathnam Gupta Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2000) 6 ALD 180 : (2000) 2 ALD(Cri) 496
Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 120Theft Act, 1968 — Section 16
High Courts22 Jun 2000Allowed
G. Mangaiah Vs State of A.P.
Andhra Pradesh High Court · (2000) 2 ALD(Cri) 454
Penal Code, 1860 (IPC) — Section 302, 307
High Courts21 Jun 2000
L. Parthasarathi Vs University of Hyderabad and others
Andhra Pradesh High Court · (2000) 6 ALD 545
High Courts21 Jun 2000Allowed
D. Venkata Rao and Another Vs State
Andhra Pradesh High Court · (2000) 2 ALD(Cri) 458 : (2000) 2 ALT(Cri) 272
Penal Code, 1860 (IPC) — Section 129A, 21, 409
High Courts21 Jun 2000
P.S.R. Subrahmanyam Vs Commissioner of Endowments, Hyderabad and others
Andhra Pradesh High Court · (2000) 4 ALD 440 : (2000) 4 ALT 136
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 155, 29, 31(5), 35(4), 39
High Courts21 Jun 2000
Sindhu Vs Secretary, A.P. Social Welfare Residential Educational Institutions Society, Hyd. and another
Andhra Pradesh High Court · (2000) 4 ALD 270 : (2000) 4 ALT 156
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 11, 7, 8(5)Penal Code, 1860 (IPC) — Section 304
High Courts20 Jun 2000Allowed
Duvvu Umapathi Reddy Vs State of A.P.
Andhra Pradesh High Court · (2000) 2 ALD(Cri) 193 : (2000) 2 ALT(Cri) 316 : (2000) 3 APLJ 292 : (2000) CriLJ 4183 : (2001) 1 RCR(Criminal) 18
Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(1), 390, 436, 437Penal Code, 1860 (IPC) — Section 471
High Courts20 Jun 2000
L. Venkateshwarlu and Others Vs State of A.P.
Andhra Pradesh High Court · (2000) 2 ALD(Cri) 367 : (2000) 2 ALT(Cri) 169 : (2001) CriLJ 2745
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts20 Jun 2000
M. Narsaiah Vs Managing Director, APSRTC, Musheerabad, Hyd. and others
Andhra Pradesh High Court · (2000) 4 ALD 581 : (2000) 5 ALT 655 : (2000) 86 FLR 936
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17
High Courts20 Jun 2000
Pola Satyanarayana and others Vs Secretary, Govt. of India, Ministry of Labour, New Delhi and others
Andhra Pradesh High Court · (2000) 4 ALD 403 : (2000) 4 ALT 274 : (2000) 2 LLJ 1278
Airports Authority of India Act, 1994 — Section 1(4), 7Constitution of India, 1950 — Article 12, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 12, 21
High Courts20 Jun 2000Allowed
M. Sudhakara Rao Vs State of A.P.
Andhra Pradesh High Court · (2000) 2 ALD(Cri) 230 : (2000) 2 ALT(Cri) 142 : (2001) CriLJ 448
Criminal Procedure Code, 1973 (CrPC) — Section 195, 345, 446Penal Code, 1860 (IPC) — Section 143, 174, 175, 178, 179
High Courts20 Jun 2000
Goundla Venkaiah and another Vs Mandal Revenue Officer, RR District and others
Andhra Pradesh High Court · (2000) 4 ALD 311 : (2000) 4 ALT 107 : (2000) 2 APLJ 381
Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 2, 3, 5, 7, 8Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114
High Courts20 Jun 2000Dismissed
Karnati Bhaskar and Others Vs State of A.P. and Others
Andhra Pradesh High Court · (2000) 2 ALD(Cri) 231 : (2000) CriLJ 3983
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 163, 173, 190, 195Evidence Act, 1872 — Section 74, 75Penal Code, 1860 (IPC) — Section 109, 120B, 172, 173, 174
High Courts20 Jun 2000Allowed
C. Prakash Agarwal and Others Vs State of A.P.
Andhra Pradesh High Court · (2000) 2 ALD(Cri) 195 : (2000) CriLJ 4310
Criminal Procedure Code, 1973 (CrPC) — Section 441, 445, 482Electricity Act, 1910 — Section 39, 44