COURT ARCHIVE

Andhra Pradesh High Court judgments, 2000

904 judgments · page 36 of 46

High Courts22 Mar 2000Dismissed

Asith Kumar Mukherjee and Others Vs T.T.K. Pharma Ltd. and Another

Andhra Pradesh High Court · (2000) 2 ALD(Cri) 198 : (2000) 1 ALD(Cri) 891 : (2000) 2 APLJ 350 : (2001) 105 CompCas 165 : (2001) CriLJ 1586

Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts21 Mar 2000

Ausala Gangadhar and Others Vs G. Ganapathi Rao, Special Dy. Collector and Land Acquisition Officer, Land Acquisition-cum-LOC Unit, Sri Ram Sagar Project

Andhra Pradesh High Court · (2000) 4 ALT 16

Contempt of Courts Act, 1971 — Section 10, 11, 12

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High Courts21 Mar 2000

Jonnadula Mallikarjuna Rao Vs Dodda Venkata Subbareddy and Another

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 678 : (2000) 3 APLJ 146 : (2001) CriLJ 2008

Criminal Procedure Code, 1973 (CrPC) — Section 29(2), 357, 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts21 Mar 2000Allowed

APSRTC, Mushirabad, Hyderabad Vs Industrial Tribunal, Hyderabad and others

Andhra Pradesh High Court · (2000) 3 ALD 66 : (2000) 2 ALT 762 : (2000) 86 FLR 362 : (2000) 2 LLJ 1134

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), Order 9 Rule 8, Order 9 Rule 9, 11Constitution of India, 1950 — Article 136, 21, 226, 227Industrial Disputes Act, 1947 — Section 10(1), 12(3), 36A

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High Courts21 Mar 2000

Kanaka Durga Agro Oil Products Limited, Vijayawada Vs Commercial Tax Officer, Vijayawada and another

Andhra Pradesh High Court · (2000) 3 ALD 28 : (2000) 2 ALT 624

Andhra Pradesh General Sales Tax Act, 1957 — Section 19, 33BConstitution of India, 1950 — Article 226, 265, 38, 39Contract Act, 1872 — Section 72

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High Courts16 Mar 2000

MC. Dowell and Co., Ltd., Visakhapatnam Vs District Registrar, Visakhapatnam

Andhra Pradesh High Court · AIR 2000 AP 374 : (2000) 3 ALD 199 : (2000) 2 ALT 743

Contract Act, 1872 — Section 69Stamp Act, 1899 — Article 20, 42, 2(10), 31, 56(2)Transfer of Property Act, 1882 — Section 130, 6

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High Courts16 Mar 2000

S.S. Narayana Vs Regional Manager, APSRTC, Adilabad

Andhra Pradesh High Court · (2000) 3 ALD 13 : (2000) 2 ALT 566

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High Courts16 Mar 2000

K. Bhoom Reddy Vs Sulochana Bai and another

Andhra Pradesh High Court · (2000) 3 ALD 314 : (2000) 3 ALT 178 : (2000) 3 APLJ 43 : (2000) 2 DMC 455

Transfer of Property Act, 1882 — Section 100, 52

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High Courts16 Mar 2000

P. Srinivasulu Vs Registrar (Adminstration), High Court of A.P., Hyd.

Andhra Pradesh High Court · (2000) 2 ALD 759 : (2000) 2 ALT 522

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 91Penal Code, 1860 (IPC) — Section 147, 148, 302, 379, 436

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High Courts16 Mar 2000

M. Sreeramulu Vs Tahera Yousuf Kadri

Andhra Pradesh High Court · (2000) 3 ALD 173 : (2000) 2 ALT 727 : (2000) 2 APLJ 407

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 26, 32Constitution of India, 1950 — Article 14

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High Courts16 Mar 2000

Sree Rayalaseema Paper Mills Ltd., Hyd Vs Appellate Authority for Industrial and Financial Reconstruction, New Delhi and others

Andhra Pradesh High Court · (2000) 2 ALD 789 : (2000) 100 CompCas 716

Limitation Act, 1963 — Section 5Sick Industrial Companies (Special Provisions) Act, 1985 — Section 13, 13(1), 15, 25, 25(1)

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High Courts16 Mar 2000

S.J. Narayana Jana Deo Vs Government of Andhra Pradesh and others

Andhra Pradesh High Court · (2000) 2 ALD 781 : (2000) 3 ALT 87

Andhra Pradesh Pension Code — Rule 68, 71, 77, 81Andhra Pradesh Revised Pension Rules, 1980 — Rule 9Constitution of India, 1950 — Article 226

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High Courts15 Mar 2000Allowed

Byneedi Venkateswara Reddy and Others Vs Pasupulati Bhushaiah and Others

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 793 : (2000) 1 ALT(Cri) 560 : (2000) 1 APLJ 481 : (2000) CriLJ 4733

Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Penal Code, 1860 (IPC) — Section 379

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High Courts15 Mar 2000

P. Srinivas Vs Industrial Tribunal-cum-Labour-Court, Warangal and others

Andhra Pradesh High Court · (2000) 3 ALD 85 : (2000) 2 ALT 416 : (2000) 86 FLR 107

Constitution of India, 1950 — Article 12 , 226

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High Courts15 Mar 2000

Vandrasi Ramakrishna Vs Nagoti Saroja

Andhra Pradesh High Court · (2000) 2 ALD 737 : (2000) 2 ALT 434 : (2000) 2 APLJ 10

Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 34

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High Courts15 Mar 2000

A.K. Reddy Vs Depot Manager, APSRTC, Nellore and another

Andhra Pradesh High Court · (2000) 2 ALD 818 : (2000) 2 ALT 214

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High Courts15 Mar 2000Dismissed

Sathrevada Valliamma Vs S. Sabhapathi and Others

Andhra Pradesh High Court · (2000) 2 ALT 621 : (2000) 3 CivCC 392

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 29

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High Courts15 Mar 2000

G. Seshamma Vs Government of Andhra Pradesh and others

Andhra Pradesh High Court · (2000) 3 ALD 54 : (2000) 2 ALT 749 : (2000) 2 APLJ 457 : (2000) 2 APLJ 17

Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999 — Rule 23, 5(2), 7Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 22

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High Courts14 Mar 2000

Sai Sanjeva Tobacco Company Vs Commissioner of Customs and Central Excise, Guntur

Andhra Pradesh High Court · (2000) 3 ALD 125 : (2000) 3 ALT 432 : (2001) 136 ELT 45

Finance Act, 1998 — Section 87, 88, 89

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High Courts14 Mar 2000Allowed

Recon Agrotech Ltd. Vs Vijaya Sales Corpn.

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 790 : (2000) 3 CivCC 427 : (2001) 106 CompCas 507

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

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