COURT ARCHIVE

Andhra Pradesh High Court judgments, 2000

904 judgments · page 27 of 46

High Courts20 Jun 2000

Lingampally Venkateswarlu and Others Vs State of A.P.

Andhra Pradesh High Court · (2000) 2 ALD(Cri) 367 : (2000) 2 ALT(Cri) 169 : (2001) CriLJ 2745

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts19 Jun 2000

Bandaru Venkata Swami and Others Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · (2000) 2 ALD(Cri) 162 : (2001) CriLJ 1889

Criminal Procedure Code, 1973 (CrPC) — Section 193, 227Penal Code, 1860 (IPC) — Section 323, 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 3

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High Courts19 Jun 2000Dismissed

Namagiri Babji Vs Inspector of Police and Others

Andhra Pradesh High Court · (2000) 2 ALD(Cri) 171 : (2001) CriLJ 1983

Andhra Pradesh (Andhra Area) District Police Act, 1859 — Section 42, 426, 53Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 200, 420, 482Penal Code, 1860 (IPC) — Section 120B, 343, 365, 368, 384

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High Courts19 Jun 2000

Pottem Subbarayudu and another Vs Kothapalli Gangulu Naidu and others

Andhra Pradesh High Court · (2000) 5 ALD 764 : (2000) 5 ALT 759 : (2001) 1 CivCC 234 : (2001) 2 RCR(Civil) 403

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 14(2)Evidence Act, 1872 — Section 114Specific Relief Act, 1963 — Section 16, 20, 22

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High Courts19 Jun 2000

AMI Sanag Micromation Vs State of A.P.

Andhra Pradesh High Court · (2001) 1 KLJ 409

Criminal Procedure Code, 1973 (CrPC) — Section 29(4), 357, 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts19 Jun 2000Dismissed

Pearl Beaverages Ltd. and Others Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · (2000) 2 ALD(Cri) 32 : (2000) 3 ALT 585 : (2000) 3 APLJ 194 : (2000) CriLJ 5044

Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 158Penal Code, 1860 (IPC) — Section 420

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High Courts19 Jun 2000

Srinivasa Constructions Ltd., Hyd. Vs Bharat Heavy Electricals Ltd., New Delhi and others

Andhra Pradesh High Court · (2000) 4 ALD 236 : (2000) 4 ALT 146

Constitution of India, 1950 — Article 14, 21, 226, 300, 32

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High Courts17 Jun 2000

Vanamala Jagadeswaraiah and another Vs Deputy Commissioner (Legal) Customs and Central Excise, Hyd.

Andhra Pradesh High Court · (2000) 4 ALD 656 : (2000) 2 ALD(Cri) 141 : (2001) 127 ELT 28

Criminal Procedure Code, 1973 (CrPC) — Section 482Customs Act, 1962 — Section 108, 111, 112, 135Evidence Act, 1872 — Section 25, 26, 3, 30

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High Courts16 Jun 2000Allowed

Ch. Narender Reddy Vs State of A.P.

Andhra Pradesh High Court · (2000) 2 ALD(Cri) 821 : (2000) 2 ALD(Cri) 408 : (2000) CriLJ 4068

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 468, 468(2), 468(3), 473Dowry Prohibition Act, 1961 — Section 4, 6Penal Code, 1860 (IPC) — Section 494, 498A

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High Courts14 Jun 2000

Ploavarapu Parasuramudu Vs Chintalapudi Lakshmi and others

Andhra Pradesh High Court · (2000) 5 ALD 383 : (2000) 5 ALT 450

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9

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High Courts13 Jun 2000

Bhupathi Nageswara Rao and others Vs Addepally Hanumantha Rao

Andhra Pradesh High Court · (2000) 5 ALD 624 : (2000) 6 ALT 542

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts13 Jun 2000Partly Allowed

Sri Venka Narasimha Murthy Vs The State of A.P.

Andhra Pradesh High Court · (2000) 06 AP CK 0074

Evidence Act, 1872 — Section 154

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High Courts13 Jun 2000

Abdul Rahman Bakran (died) and others Vs Land Acquisition Officer and RDO, Nizamabad and others

Andhra Pradesh High Court · (2000) 5 ALD 149 : (2000) 4 ALT 618

Land Acquisition Act, 1897 — Section 18, 4(1), 54

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High Courts12 Jun 2000Allowed

Sowjanya and Another Vs Chinna Chikkanna

Andhra Pradesh High Court · (2000) 6 ALT 769

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High Courts12 Jun 2000

Ch. Ramakoteswar Rao Vs General Manager, APSRTC, Hyderabad and others

Andhra Pradesh High Court · (2000) 4 ALD 208 : (2000) 4 ALT 27

Andhra Pradesh State Road Transport Corporation Employees (Conduct) Regulations, 1963 — Regulation 10, 11, 12, 13, 14Constitution of India, 1950 — Article 226Road Transport Corporations Act, 1950 — Section 45

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High Courts12 Jun 2000