Andhra Pradesh High Court Judgments 2000 — Page 38

High Courts07 Mar 2000

Syed Meiraj Vs Election Officer and Commissioner, Sherilingampalli, R.R. Dist.

Andhra Pradesh High Court · AIR 2000 AP 369 : (2000) 3 ALD 127 : (2000) 2 ALT 793 : (2000) 3 APLJ 110

Andhra Pradesh Municipalities (Decisions of Election Disputes) Rules, 1967 — Rule 10Andhra Pradesh Municipalities Act, 1965 — Section 326Constitution of India, 1950 — Article 226, 243

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High Courts07 Mar 2000

A. Divakrupamani and another Vs A. Sakuntala Devi and others

Andhra Pradesh High Court · (2000) 2 ALD 754 : (2000) 2 ALT 275 : (2000) 1 APLJ 443

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 11, 34(1), 34(2)

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High Courts07 Mar 2000Dismissed

Ranka Cables Pvt. Ltd. Vs State of A.P.

Andhra Pradesh High Court · (2001) 121 STC 475

Central Sales Tax Act, 1956 — Section 2

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High Courts07 Mar 2000

K. Munilakshmi Vs Assistant Engineer, (Operation), APTRANSCO, Chittoor Dist. and another

Andhra Pradesh High Court · AIR 2000 AP 415 : (2000) 2 ALD 809 : (2000) 2 ALT 222

Constitution of India, 1950 — Article 14

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High Courts07 Mar 2000

AMI Sanag Micromation Ltd. and Another Vs State of A.P. and Another

Andhra Pradesh High Court · (2000) CriLJ 5043

Criminal Procedure Code, 1973 (CrPC) — Section 29(4), 357, 357(3), 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts06 Mar 2000

A. Subramanyam Vs Prohibition and Excise Inspector, Tirupathi

Andhra Pradesh High Court · (2000) 4 ALD 529 : (2000) 1 ALD(Cri) 671 : (2000) 1 ALT(Cri) 567 : (2000) 2 APLJ 266

Andhra Pradesh Excise Act, 1968 — Section 36(1)Andhra Pradesh Excise Rules — Rule 23Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts06 Mar 2000

B. Nagamma Vs Andhra Pradesh Road Transport Corporation and others

Andhra Pradesh High Court · (2000) 3 ALD 18 : (2000) 3 ALT 763

Constitution of India, 1950 — Article 14

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High Courts06 Mar 2000

M. Lingamma Vs Andhra Pradesh State Road Transport Corporation and others

Andhra Pradesh High Court · (2000) 2 ALD 527(2) : (2000) 2 ALD 527 : (2000) 2 ALT 98 : (2000) 2 APLJ 178

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High Courts06 Mar 2000

Krishna Vishnu Vs State Election Commissioner and others

Andhra Pradesh High Court · AIR 2000 AP 274 : (2000) 2 ALD 727 : (2000) 2 ALT 570

Andhra Pradesh Municipal (Conduct of Election) Rules, 1965 — Rule 10(2), 12, 13(3)Andhra Pradesh Municipalities (Decisions of Election Disputes) Rules, 1967 — Rule 10Andhra Pradesh Municipalities Act, 1965 — Section 5

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High Courts06 Mar 2000Allowed

Sri G. Anjaiah Vs The State of A.P. Anti Power Theft Squad, A.P.S.E.B. and The State of A.P.

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 602 : (2000) 1 ALT(Cri) 382 : (2000) CriLJ 2568

Criminal Procedure Code, 1973 (CrPC) — Section 468, 473, 486Electricity Act, 1910 — Section 39, 44

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High Courts06 Mar 2000Dismissed

Smt. Ramadevi Kumar Vs M. Bharat Kumar and State of A.P.

Andhra Pradesh High Court · (2000) 03 AP CK 0022

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

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High Courts06 Mar 2000

Vasavi Kanyaka Seva Trust, Ramanthapur Vs District Collector, R.R. Dist., Hyd. and others

Andhra Pradesh High Court · (2000) 3 ALD 115 : (2000) 2 ALT 645 : (2000) 2 APLJ 34

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts03 Mar 2000

Vasamsetti Dhanalakshmi Vs Kadiyala Chandra Rao

Andhra Pradesh High Court · AIR 2006 AP 347

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High Courts03 Mar 2000

Gangaram Kandaram Vs Sunder Chikha Amin and others

Andhra Pradesh High Court · (2000) 2 ALD 824 : (2000) 1 ALD(Cri) 625 : (2000) 2 ALT 448 : (2000) 2 APLJ 1

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 157, 468, 469Government of India Act, 1915 — Section 107

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High Courts03 Mar 2000

S. Abdul Razack Vs Mandal Revenue Officer, Kollur and another

Andhra Pradesh High Court · (2000) 3 ALD 259 : (2000) 3 ALT 547

Land Acquisition Act, 1894 — Section 4(1), 6, 9Waqf Act, 1954 — Section 43(2), 45

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High Courts03 Mar 2000

Bagh Lingamapalli HIG-II Flats (SFHS) Allottee''s Association, Hyd. Vs A.P. Housing Board, Hyd. and others

Andhra Pradesh High Court · (2000) 2 ALD 743 : (2000) 2 ALT 473

Constitution of India, 1950 — Article 226

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High Courts03 Mar 2000

Employees State Insurance Corporation, Hyd. Vs Andhra Pradesh Private Limited, Vijayanagar

Andhra Pradesh High Court · (2000) 3 ALD 611 : (2000) 3 ALT 328 : (2000) 86 FLR 260 : (2000) 2 LLJ 709

Employees State Insurance Act, 1948 — Section 2(9), 75Industrial Disputes Act, 1947 — Section 2

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High Courts03 Mar 2000

Barusoru Beeraiah Vs Singareni Collieries Company Limited and another

Andhra Pradesh High Court · (2000) 3 ALD 793 : (2000) 2 ALT 232 : (2000) 86 FLR 264

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High Courts03 Mar 2000Dismissed

T.M.T. (India) Limited Vs Parameswara Traders

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 681 : (2001) 2 CivCC 511 : (2001) 2 RCR(Criminal) 609

Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts02 Mar 2000

Dr. P. Jyothi and another Vs Registrar, NTR University of Health Sciences, Vijayawada and others

Andhra Pradesh High Court · (2000) 2 ALD 730 : (2000) 2 ALT 547 : (2000) 2 APLJ 233

Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 12, 15, 3, 3(1)Andhra Pradesh Medical Colleges (Admission into Post Graduate Medical Courses) Rules, 1997 — Rule 11, 12, 14, 15Indian Medical Council Act, 1956 — Section 10

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Andhra Pradesh High Court judgments, 2000