COURT ARCHIVE

Andhra Pradesh High Court judgments, 2000

904 judgments · page 35 of 46

High Courts28 Mar 2000

V.S. Prakasa Rao Vs Commissioner of Sports and Vice-Chairman and Managing Director of Sports Authority of Andhra Pradesh

Andhra Pradesh High Court · (2000) 2 ALD 812 : (2000) 3 ALT 252

Andhra Pradesh Sports Authority Rules — Rule 26(2)Constitution of India, 1950 — Article 14, 16, 21

Read judgment

High Courts28 Mar 2000

Shri Rohinton Noria Vs NCC Finance Ltd. and Another

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 664 : (2000) 3 CivCC 493 : (2000) CriLJ 4117

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 141

Read judgment

High Courts28 Mar 2000Allowed

E. Seshaiah Vs The State and Another

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 709 : (2000) 2 ALT(Cri) 91 : (2000) 3 RCR(Criminal) 610

Criminal Procedure Code, 1973 (CrPC) — Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 7

Read judgment

High Courts28 Mar 2000

Podugu Nagaraju Vs Maturu Narayana Rao

Andhra Pradesh High Court · (2000) 3 ALD 312 : (2000) 3 ALT 85

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 11(4)

Read judgment

High Courts27 Mar 2000Dismissed

M. Suryanarayana Murthy Vs State of A.P.

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 718 : (2000) 2 ALT(Cri) 110 : (2001) CriLJ 3073

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 403, 405, 415, 420, 425

Read judgment

High Courts27 Mar 2000

M. Rama Mani Vs Andhra Pradesh State Road Transport Corporation, Hyd.

Andhra Pradesh High Court · (2000) 2 ALD 757 : (2000) 2 ALT 589 : (2000) 86 FLR 703

Constitution of India, 1950 — Article 16Road Transport Corporations Act, 1950 — Section 45

Read judgment

High Courts27 Mar 2000

Sree Pancha Murthy Co-op. House Building Society Ltd. Vs Govt. of A.P. and others

Andhra Pradesh High Court · (2000) 3 ALD 520

Andhra Pradesh Survey and Boundaries Act, 1923 — Section 13Constitution of India, 1950 — Article 226Encroachment Act — Section 6, 7

Read judgment

High Courts27 Mar 2000

P. Sadananda Reddy Vs C. Venkata Ratnam and others

Andhra Pradesh High Court · (2000) 3 ALD 385 : (2000) 3 ALT 229

Arbitration Act, 1940 — Section 14, 29, 30, 33Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 53

Read judgment

High Courts27 Mar 2000Allowed

M. Niranjan Reddy and Others Vs State of A.P.

Andhra Pradesh High Court · (2000) CriLJ 3125 : (2000) 4 RCR(Criminal) 204

Protection of Civil Rights Act, 1955 — Section 7(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(10), 7(3)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 7

Read judgment

High Courts24 Mar 2000

S. Gopinath Pillai and others Vs Karamsetti Venkateswarlu and another

Andhra Pradesh High Court · (2000) 3 ALD 243 : (2000) 3 ALT 75 : (2000) 2 APLJ 493

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3), 11, 12, 13, 14(1)

Read judgment

High Courts24 Mar 2000

P.S. Bhramaramba Devi Vs Registrar, Nagarjuna University, Guntur and others

Andhra Pradesh High Court · AIR 2000 AP 365 : (2000) 3 ALD 635 : (2000) 3 ALT 167

Read judgment

High Courts24 Mar 2000

Patel Desai and Co., Secunderabad Vs Asst. Commissioner of Income Tax Circle-1(2) Hyderabad and others

Andhra Pradesh High Court · (2000) 3 ALD 274 : (2000) 165 CTR 655 : (2000) 243 ITR 689

Constitution of India, 1950 — Article 136, 226, 227Income Tax Act, 1961 — Section 245, 37

Read judgment

High Courts24 Mar 2000

Vadlamudi Rama Rao Vs Asian Coffee Ltd., Sec''bad

Andhra Pradesh High Court · (2000) 3 ALD 600 : (2000) 3 ALT 371

Companies Act, 1956 — Section 391(1), 391(2), 393(1), 394

Read judgment

High Courts24 Mar 2000

Sporolac Laboratories (P) Ltd. Vs A.P. State Financial Corporation and others

Andhra Pradesh High Court · (2000) 3 ALD 615 : (2000) 3 ALT 352

Companies Act, 1913 — Section 232Companies Act, 1956 — Section 441, 446, 454, 457(1), 529State Financial Corporations Act, 1951 — Section 2, 29, 29(1)

Read judgment

High Courts24 Mar 2000

Hitesh Narendra Doshi Vs Jesal Hitesh Doshi

Andhra Pradesh High Court · AIR 2000 AP 362 : (2000) 3 ALD 81 : (2000) 2 ALT 609 : (2000) 2 APLJ 258 : (2000) 2 CivCC 689

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13

Read judgment

High Courts24 Mar 2000

Shaik Ghouse Mohammed, Presiding Officer, Labour Court-II, Hyd. Vs High Court of Andhra Pradesh and another

Andhra Pradesh High Court · (2000) 3 ALD 229 : (2000) 3 ALT 445

Andhra Pradesh State Higher Judicial Services Rules, 2007 — Rule 2Constitution of India, 1950 — Article 14, 16, 226

Read judgment

High Courts24 Mar 2000

D. Suryanarayana and others Vs Government of Andhra Pradesh and others

Andhra Pradesh High Court · (2000) 3 ALD 120 : (2000) 2 ALT 787

Andhra Pradesh Gram Panchayats (Declaration of Village) Rules, 1994 — Rule 12, 9Andhra Pradesh Municipalities Act, 1965 — Section 2, 2(42)Andhra Pradesh Panchayat Raj Act, 1994 — Section 3(2)

Read judgment

High Courts23 Mar 2000

Ch. Venkataratnam Vs Andhra Pradesh Transmission Corporation, Hyd. and others

Andhra Pradesh High Court · (2000) 3 ALD 234 : (2000) 2 AnWR 32

Andhra Pradesh Revised Pension Rules, 1980 — Rule 16, 9APSEB Service Regulations — Regulation 5(V)

Read judgment

High Courts23 Mar 2000Allowed

Janachaitanya Housing (P.) Ltd. Vs Smt. P. Surya Kumari and Others

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 791 : (2000) 1 ALT(Cri) 557 : (2000) 3 CivCC 555 : (2000) CriLJ 4119 : (2000) 3 RCR(Criminal) 391

Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts22 Mar 2000

C. Shiva Kumari Vs Director, Vacation Courses in Education, Institute of Advanced Study in Education, Osmania University, Hyd.

Andhra Pradesh High Court · AIR 2000 AP 384 : (2000) 3 ALD 193

Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 3Constitution of India, 1950 — Article 14, 21, 246

Read judgment