Andhra Pradesh High Court Judgments 2000 — Page 29

High Courts06 Jun 2000

B. Srikanth Baba Vs Deputy Director Registrar (Admissions), NTR University of Health Sciences, Vijayawada and another

Andhra Pradesh High Court · (2000) 4 ALD 305 : (2000) 4 ALT 140

Constitution of India, 1950 — Article 14University of Health Sciences Act, 1986 — Section 18, 30, 32

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High Courts06 Jun 2000

Asst. Director of Sericulture, Shadnagar, Mahaboobnagar Dist. Vs G. Lalitha Devi and another

Andhra Pradesh High Court · (2000) 5 ALD 121 : (2000) 4 ALT 656

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17

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High Courts06 Jun 2000

Sulochana Vs APSRTC, Hyd. and another

Andhra Pradesh High Court · (2000) 4 ALD 278 : (2000) 3 ALT 634 : (2000) 86 FLR 834

Andhra Pradesh State Road Transport Corporation Employees (Recruitment) Regulations, 1966 — Regulation 7Evidence Act, 1872 — Section 45, 46

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High Courts06 Jun 2000

Andhra Pradesh State Road Transport Corporation Vs Transport Commissioner, Govt. of A.P. and Another

Andhra Pradesh High Court · (2000) 4 ALT 139

Motor Vehicles Act, 1988 — Section 207, 86

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High Courts06 Jun 2000

Executive Officer, M.S.N. Charities, Kakinada Vs Pilla Ramarao and others

Andhra Pradesh High Court · AIR 2000 AP 409 : (2000) 4 ALD 284 : (2000) 3 ALT 663

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 12, 19Andhra Pradesh (Andhra Area) Tenancy Rules, 1980 — Rule 5Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10, 23, 3, 4, 5

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High Courts06 Jun 2000

Y. Prabhakar Rao and others Vs Oil and Natural Gas Commission, Chennai and others

Andhra Pradesh High Court · (2000) 4 ALD 176 : (2000) 4 ALT 17 : (2000) 86 FLR 743 : (2001) 1 LLJ 478

Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1), 3, 30(2)Contract Labour (Regulation and Abolition) Central Rules, 1971 — Rule 25

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High Courts12 May 2000

Pennar Delta Ayacutdars Association and others Vs Government of Andhra PRadesh and others

Andhra Pradesh High Court · AIR 2000 AP 317 : (2000) 3 ALD 715

Constitution of India, 1950 — Article 14, 21, 226, 300State Financial Corporations Act, 1951 — Section 29

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High Courts28 Apr 2000

Manthena Krishnam Raju (died) and others Vs Dadal Ramanaiah alias Rafiale (died) and others

Andhra Pradesh High Court · (2000) 3 ALD 710 : (2000) 3 ALT 781 : (2000) 2 APLJ 275 : (2001) 1 CivCC 127 : (2001) 2 RCR(Civil) 200

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 10, Order 32 Rule 11, Order 32 Rule 12, Order 32 Rule 13

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High Courts28 Apr 2000

Ind-Barath Energies Ltd., Hyd. Vs State of Andhra Pradesh and others

Andhra Pradesh High Court · AIR 2000 AP 298 : (2000) 3 ALD 546 : (2000) 3 ALT 257

Andhra Pradesh Electricity Reforms Act, 1998 — Section 10, 11, 12, 54, 55Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 — Regulation 11, 12, 13, 14, 16Constitution of India, 1950 — Article 254

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High Courts28 Apr 2000

Reliance Fire and Safety Equipment Private Limited, Secunderabad Vs Mecon Limited, Hyd.

Andhra Pradesh High Court · (2000) 3 ALD 788 : (2000) 3 ALT 346

Constitution of India, 1950 — Article 226

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High Courts28 Apr 2000

Bodipudi Suresh Babu Vs Registrar, NTR University of Health Sciences, Vijayawada, Krishna District and another

Andhra Pradesh High Court · (2000) 4 ALD 268 : (2000) 3 ALT 736 : (2000) 2 APLJ 321

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High Courts28 Apr 2000

Abdul Aleem and Others Vs Govt. of A.P., Revenue (Excise) Dept. and Others

Andhra Pradesh High Court · (2000) 3 ALT 338

Andhra Pradesh Excise Subordinate Service Rules — Rule 7

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High Courts27 Apr 2000

HANS RAJ AGARWAL Vs APPROPRIATE AUTHORITY

Andhra Pradesh High Court · (2001) 165 CTR 329 : (2000) 111 TAXMAN 412

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269M, 269U, 269UC, 269UD, 269UE

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High Courts27 Apr 2000

Government of A.P. and others Vs A.V. Papayya Sastry and others

Andhra Pradesh High Court · (2000) 4 ALD 191 : (2000) 4 ALT 69

Land Acquisition Act, 1898 — Section 11, 4(1), 6Urban Land (Ceiling and Regulation) Act, 1976 — Section 2(o), 20(1), 34, 6(1), 8(1)

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High Courts27 Apr 2000

B. Ramadevi Vs APSRTC and another

Andhra Pradesh High Court · (2000) 4 ALD 50 : (2000) 3 ALT 729

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High Courts27 Apr 2000

Hans Raj Agarwal and another Vs Appropriate Authority Constituted under the Income Tax Act, 1961 and others

Andhra Pradesh High Court · (2000) 4 ALD 33 : (2000) 4 ALT 215 : (2000) 246 ITR 232

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 35Income Tax Act, 1961 — Section 269UD(1), 269UJ

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High Courts27 Apr 2000

M. Prabhakar and other Vs Govt. of India and others

Andhra Pradesh High Court · (2000) 3 ALD 667 : (2000) 3 ALT 361

Administration of Evacuee Property (Central) Rules, 1950 — Rule 28, 6Administration of Evacuee Property Act, 1950 — Section 27, 7Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts27 Apr 2000

Ravi Jeevanandam Vs Lakshmi Narasimhavari Devashanam, Antervedi

Andhra Pradesh High Court · AIR 2000 AP 356 : (2000) 3 ALD 762 : (2000) 3 ALT 777 : (2000) 3 APLJ 140

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 16, 17, 19, 2Andhra Pradesh (Andhra Area) Tenancy Rules, 1980 — Rule 18, 19Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 141, 5(2)

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High Courts27 Apr 2000

Mahendrawada Vyavasaya Karmika Sangham Vs Satti Venkata Reddy and another

Andhra Pradesh High Court · AIR 2000 AP 429 : (2000) 4 ALD 91 : (2000) 3 ALT 703 : (2000) 2 APLJ 305

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 10(3), 18(2), 2Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 71, 74(1), 75, 76, 82(1)Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads and Zilla Pranalika Abhivrudhi Sameeksha Mandals Act, 1986 — Section 43

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High Courts27 Apr 2000

K.B. Siddappa Vs Government of A.P., and others

Andhra Pradesh High Court · (2000) 4 ALD 117 : (2000) 3 ALT 580

Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 7

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Andhra Pradesh High Court judgments, 2000