High Courts24 Apr 2000
Depot Manager, APSRTC, Kamareddy, Nizamabad Dist. Vs E. Kista Goud and others
Andhra Pradesh High Court · (2000) 4 ALD 365 : (2000) 4 ALT 421 : (2000) 86 FLR 686
Industrial Disputes Act, 1947 — Section 11
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2000
904 judgments · page 31 of 46
High Courts21 Apr 2000
Secretary, State Election Commission Vs Secretary, Panchayat Raj Department and Another
Andhra Pradesh High Court · (2000) 3 ALD 456
Andhra Pradesh Panchayat Raj Act, 1994 — Section 153(5), 154, 181(6), 182, 200Constitution of India, 1950 — Article 213, 243, 243C, 243E, 243E(3)
High Courts21 Apr 2000
Gadde James and others Vs Kolla Upendra Babu and another
Andhra Pradesh High Court · (2000) 4 ALD 115 : (2000) 3 ALT 511 : (2000) 3 APLJ 165
Civil Procedure Code, 1908 (CPC) — Section 144, 9
High Courts21 Apr 2000
Chintareddy Madhusudhan Reddy Educational Society and another Vs All India Council for Technical Education, New Delhi and another
Andhra Pradesh High Court · (2000) 4 ALD 51 : (2000) 3 ALT 731 : (2000) 2 APLJ 326
High Courts21 Apr 2000
State Election Commission Vs State of Andhra Pradesh and another
Andhra Pradesh High Court · (2000) 3 ALD 456
Andhra Pradesh Panchayat Raj Act, 1994 — Section 153, 154, 181, 182, 200Constitution of India, 1950 — Article 243C, 243E(I), 243G, 243K, 324
High Courts21 Apr 2000
Darsi Sree Rama Murthy Vs Vijayawada Municipal Corporation and another
Andhra Pradesh High Court · (2000) 4 ALD 390 : (2000) 4 ALT 305
Constitution of India, 1950 — Article 226Hyderabad Municipal Corporation Act, 1955 — Section 148, 679, 679Municipal Corporation of Hyderabad (Acquisition and Disposal of Immovable Property) Rules, 1970 — Rule 4, 5, 6, 8
High Courts21 Apr 2000
Senior Divisional Manager, LIC of India, Nellore and another Vs Chinni Balagandadhar Tilak
Andhra Pradesh High Court · (2000) 5 ALD 477 : (2000) 3 ALT 428
Constitution of India, 1950 — Article 14, 226
High Courts20 Apr 2000Dismissed
Secretary Co-op. Society and Another Vs Senior Regional Manager, F.C.I. and Others
Andhra Pradesh High Court · (2000) 04 AP CK 0094
Constitution of India, 1950 — Article 14, 16, 21
High Courts20 Apr 2000
Hindustan Dorr-Oliver Ltd., Mumbai Vs Godavari Fertilizers and Chemicals Ltd., Secunderabad
Andhra Pradesh High Court · (2000) 3 ALD 445 : (2000) 3 ALT 277
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 14, 226
High Courts20 Apr 2000
Priyadarshini Jattu Workers Labour Contract Co-operative Society (LCCS), Dowleshwaram Vs Senior Regional Manager, FCI, Hyd. and others
Andhra Pradesh High Court · (2000) 4 ALD 31 : (2000) 3 ALT 114
Constitution of India, 1950 — Article 14, 16, 21
High Courts20 Apr 2000Dismissed
Commissioner of Survey, Settlements and Land Records and Another Vs Saraddy Kanakamma and Others
Andhra Pradesh High Court · (2000) 4 ALT 363
Andhra Pradesh (Scheduled Areas Ryotwari Settlement) Regulations, 1970 — Rule 10, 2Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Limitation Act, 1963 — Section 5
High Courts20 Apr 2000Allowed
Pyboina Ravindra Kumar Vs State of A.P.
Andhra Pradesh High Court · (2000) 1 ALD(Cri) 893 : (1999) 1 ALD(Cri) 551 : (2000) 2 ALT(Cri) 248 : (2000) CriLJ 2564
Criminal Procedure Code, 1973 (CrPC) — Section 313, 482
High Courts19 Apr 2000
Singh D.C. Vs Air Officer-in-Charge Personnel (Airmen), New Delhi and others
Andhra Pradesh High Court · (2000) 3 ALD 703 : (2000) 3 ALT 728
Air Force Rules, 1969 — Rule 15(2)
High Courts19 Apr 2000
Secretary, Irrigation and CAD Department, Hyd. Vs K. Vijayakumar and another
Andhra Pradesh High Court · (2000) 3 ALD 627 : (2000) 3 ALT 147 : (2000) 86 FLR 276
Industrial Disputes Act, 1947 — Section 10, 2, 25
High Courts19 Apr 2000
V. Raja Satyanarayana and others Vs Osmania University, Hyd.
Andhra Pradesh High Court · AIR 2000 AP 423 : (2000) 3 ALD 565 : (2000) 3 ALT 173 : (2000) 2 APLJ 48
Constitution of India, 1950 — Article 14
High Courts19 Apr 2000
Kondalagutla Chinni Krishnaiah Vs State of A.P.
Andhra Pradesh High Court · (2000) 1 ALD(Cri) 904 : (2000) 1 ALT(Cri) 507 : (2001) CriLJ 1891
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 197, 198, 482
High Courts19 Apr 2000
G.S.K. Janardhana Rao and Another Vs Guntupalli Guru Prasad and Another
Andhra Pradesh High Court · (2000) 1 ALD(Cri) 888 : (2000) 1 ALT(Cri) 524 : (2000) 3 APLJ 123 : (2000) CriLJ 2927
Hyderabad Municipal Corporation Act, 1955 — Section 680Penal Code, 1860 (IPC) — Section 21
High Courts18 Apr 2000
N. Samba Siva Rao and others Vs APSRTC, Musheerabad, Hyd. and others
Andhra Pradesh High Court · (2000) 3 ALD 632 : (2000) 3 ALT 28
Road Transport Corporations Act, 1950 — Section 45(1)
High Courts18 Apr 2000
G. Atchaiah Vs Kakatiya University, Warangal and another
Andhra Pradesh High Court · (2000) 3 ALD 403 : (2000) 3 ALT 192
High Courts18 Apr 2000
Secretary Board of Intermediate Education, Hyderabad Vs S. Srivalli and others
Andhra Pradesh High Court · (2000) 3 ALD 474
Andhra Pradesh Intermediate Education Act, 1971 — Section 12, 17, 3, 9Constitution of India, 1950 — Article 14, 226Maharashtra Secondary and Higher Secondary Education Boards Regulations, 1977 — Regulation 104(3), 2