Andhra Pradesh High Court Judgments 2000 — Page 34

High Courts03 Apr 2000

P. John Abraham Vs State of Andhra Pradesh and another

Andhra Pradesh High Court · (2000) 4 ALD 535 : (2000) 1 ALD(Cri) 779 : (2000) 2 ALT 614 : (2000) 2 APLJ 283 : (2000) CriLJ 3224

Constitution of India, 1950 — Article 14, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 169, 227Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8

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High Courts03 Apr 2000

District Collector, Hyderabad and another Vs N. Krishna Mohan and others

Andhra Pradesh High Court · (2000) 4 ALD 126 : (2000) 3 ALT 525

Andhra Pradesh Survey and Boundaries Act, 1923 — Section 10, 13, 14, 9(2)Constitution of India, 1950 — Article 126, 226Estates Abolition Act — Section 11

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High Courts03 Apr 2000

Om Prakash Kultia Vs Chief Enforcement Officer

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 912 : (2001) CriLJ 3122

Criminal Procedure Code, 1973 (CrPC) — Section 428Customs Act, 1962 — Section 135Foreign Exchange Regulation Act, 1947 — Section 23(1), 23(3), 23B(1)

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High Courts31 Mar 2000Dismissed

Mohd. Ayub Khan Vs The Government of A.P. and Others

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 906 : (2000) 1 ALT(Cri) 520 : (2000) CriLJ 3228

Hyderabad City Police Act, 1348 — Section 26(1), 26(7), 26(9)

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High Courts31 Mar 2000

Union Public Service Commission, New Delhi Vs D. Vijay Kumar and others

Andhra Pradesh High Court · (2000) 3 ALD 220 : (2000) 3 ALT 9

Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 5(4)

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High Courts31 Mar 2000

G. Pentayya Reddy Vs Chief Superintendent (Mech), Visakhapatnam Steel Plant, Visakhapatnam and another

Andhra Pradesh High Court · (2000) 3 ALD 308 : (2000) 3 ALT 141

Penal Code, 1860 (IPC) — Section 341, 353, 506

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High Courts31 Mar 2000

In Re: Referring Officer, Addl. District and Sessions Judge

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 654 : (2000) 1 ALT(Cri) 388 : (2000) CriLJ 3422

Criminal Procedure Code, 1973 (CrPC) — Section 193, 209, 226, 227, 228Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 3, 3(1)

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High Courts31 Mar 2000

Manjeet Singh Vs Nirdosh Finance Investment and Chit Funds Co., (P) Ltd., Hyd. and another

Andhra Pradesh High Court · (2000) 4 ALD 544 : (2000) 1 ALD(Cri) 755

Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 58Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts30 Mar 2000

V. Bhushanam Vs Divisional Security Commissioner, Railway Protection Forece, Vijayawada and others

Andhra Pradesh High Court · (2000) 3 ALD 150 : (2000) 3 ALT 224

Constitution of India, 1950 — Article 311(2)Penal Code, 1860 (IPC) — Section 147, 148, 302Railway Protection Force Rules, 1987 — Rule 153, 16, 161, 247

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High Courts30 Mar 2000

United India Insurance Co. Ltd., Kurnool Vs Lakshmaiah and others

Andhra Pradesh High Court · (2000) 2 ACC 617 : (2001) ACJ 868 : (2000) 3 ALD 491 : (2000) 3 ALT 298 : (2000) 3 APLJ 145

Motor Vehicles Act, 1988 — Section 147

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High Courts30 Mar 2000Allowed

Palreddigari Harinatha Reddy Vs Palreddygari Siddamma and Others

Andhra Pradesh High Court · (2000) 6 ALT 772

Registration Act, 1908 — Section 17(1)

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High Courts29 Mar 2000

Dr. T.M. Jayarama Reddy and others Vs Bingi Sreeramaiah Chetty and others

Andhra Pradesh High Court · (2000) 4 ALD 136 : (2000) 4 ALT 81

Limitation Act, 1963 — Article 113Specific Relief Act, 1963 — Section 16, 20, 22Transfer of Property Act, 1882 — Section 54, 56

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High Courts29 Mar 2000

Praveena Sreeramineni Vs Government of Andhra Pradesh and others

Andhra Pradesh High Court · AIR 2000 AP 388 : (2000) 3 ALD 378 : (2000) 3 ALT 155

Constitution of India, 1950 — Article 14

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High Courts29 Mar 2000

A.P. Housing Board, Hyderabad Vs Mohammed Sadatullah and others

Andhra Pradesh High Court · (2000) 3 ALD 429 : (2000) 3 ALT 46

Andhra Pradesh Housing Board Act, 1956 — Section 22AAndhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 2, 3, 5, 7, 8Constitution of India, 1950 — Article 14, 21, 226

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High Courts29 Mar 2000

Registrar, NTR University of Health Sciences, Vijayawada Vs Dr. G. Babu Rajendra Prasad and another

Andhra Pradesh High Court · AIR 2000 AP 308 : (2000) 3 ALD 209 : (2000) 2 ALT 716

Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 12, 15, 2, 3Andhra Pradesh Medical Colleges (Admission into Post Graduate Medical Courses) Rules, 1997 — Rule 2, 3, 4Constitution of India, 1950 — Article 14, 15(4), 371

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High Courts29 Mar 2000

Gusani Steels (Pvt.) Ltd., Fatehnagar and others Vs Shantha Bai and others

Andhra Pradesh High Court · (2000) 3 ALD 412

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 2, 3, 4, 5(D), 6Constitution of India, 1950 — Article 14, 19(1), 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 263, 265

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High Courts29 Mar 2000

Mohd. Gousuddin Vs Shahjahan and Another

Andhra Pradesh High Court · (2000) 3 ALT 423

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

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High Courts29 Mar 2000

Mamta Gupta Vs Mukund Kumar Gupta

Andhra Pradesh High Court · AIR 2000 AP 394 : (2000) 3 ALD 285 : (2000) 3 ALT 211 : (2000) 2 APLJ 435 : (2000) 2 DMC 403

Civil Procedure Code, 1908 (CPC) — Section 151, 22, 23, 24, 25Criminal Procedure Code, 1973 (CrPC) — Section 125, 406Hindu Marriage Act, 1955 — Section 21, 9

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High Courts28 Mar 2000Allowed

Adithya Alkalods Ltd. and Others Vs NCC Finance Ltd. and Another

Andhra Pradesh High Court · (2000) 3 CivCC 694 : (2001) CriLJ 1585 : (2000) 4 RCR(Criminal) 238

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts28 Mar 2000

Bantharam Bichappa and others Vs District Collector, R.R. Dist. and others

Andhra Pradesh High Court · (2000) 4 ALD 206 : (2000) 3 ALT 744

Constitution of India, 1950 — Article 300Land Acquisition Act, 1894 — Section 4(1)

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Andhra Pradesh High Court judgments, 2000