Andhra Pradesh High Court Judgments 2000 — Page 39

High Courts02 Mar 2000

Tummuri Suryanarayana Vs Jagatha Seshagiri Rao and others

Andhra Pradesh High Court · (2000) 5 ALD 400 : (2000) 3 ALT 746

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5(1), Order 38 Rule 5(3), Order 38 Rule 6, Order 39 Rule 1Transfer of Property Act, 1882 — Section 54

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High Courts02 Mar 2000

Aga Khan Social Welfare Society, Wqarangal Vs Samudrala Srinivasa Rao

Andhra Pradesh High Court · (2000) 3 ALD 167 : (2000) 2 APLJ 419

Andhra Pradesh Education Act, 1982 — Section 26Transfer of Property Act, 1882 — Section 106

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High Courts02 Mar 2000

Varaganti Narayana Vs Election Officer Municipal Commissioner, Alwal Municipality, R.R. Dist. and another

Andhra Pradesh High Court · (2000) 4 ALD 450 : (2000) 3 ALT 617

Andhra Pradesh Municipal Councils Nagar Panchayats (Conduct of Elections) Rules, 1965 — Rule 10, 33(6), 6, 8, 9Andhra Pradesh Municipalities Act, 1965 — Section 13, 14, 15, 16, 17Constitution of India, 1950 — Article 226, 243

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High Courts02 Mar 2000

K. Sankaramma and another Vs Venkateswara Engineering and Construction Limited and another

Andhra Pradesh High Court · (2000) 2 ACC 629 : (2002) ACJ 599 : (2000) 3 ALD 360 : (2000) 3 ALT 112

Motor Vehicles Act, 1988 — Section 166

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High Courts01 Mar 2000

Oriental Insurance Co., Ltd., Hyderabad Vs Pinjary Hussainamma and others

Andhra Pradesh High Court · (2000) 2 ACC 170 : (2002) ACJ 597 : (2000) 4 ALD 337 : (2000) 3 ALT 109

Insurance Act, 1938 — Section 64Motor Vehicles Act, 1988 — Section 147, 149(1), 160

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High Courts01 Mar 2000

N. Krishna Murthy Vs Government of Andhra Pradesh

Andhra Pradesh High Court · (2000) 2 ALD 466 : (2000) 2 ALT 104

Andhra Pradesh Housing Board Act, 1956 — Section 2(6), 52, 53, 70Andhra pradesh Housing Board Rules, 1959 — Rule 23(3)

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High Courts01 Mar 2000

K. Harinath Reddy and others Vs Inams Deputy Tahsildar, Chittor and others

Andhra Pradesh High Court · (2000) 2 ALD 713 : (2000) 1 AnWR 380

Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 2Constitution of India, 1950 — Article 14

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High Courts01 Mar 2000

S. Sreeramachandra Murthy and another Vs Deputy Commissioner of Income Tax, Visakhapatnam and another

Andhra Pradesh High Court · (2000) 4 ALD 374 : (2000) 2 ALT 561 : (2000) 243 ITR 427

Income Tax Act, 1961 — Section 147, 148

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High Courts01 Mar 2000Allowed

Manne Siddaiah @ Siddiramulu Vs State of A.P.

Andhra Pradesh High Court · (2000) 2 ALD(Cri) 257 : (2000) 3 ALT 247 : (2000) 1 ALT(Cri) 368

Penal Code, 1860 (IPC) — Section 376

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High Courts01 Mar 2000

Kukkadapu Bala Krishna Vs State of A.P.

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 603 : (2000) CriLJ 2555

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 409, 419, 420, 468

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High Courts01 Mar 2000Dismissed

Dr. A.V. Mohan Rao and Another Vs Kishan Rao and Another

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 590 : (2000) 100 CompCas 729

Constitution of India, 1950 — Article 245(2)Criminal Procedure Code, 1973 (CrPC) — Section 188

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High Courts01 Mar 2000Allowed

Shaik Bande Ali Vs State of A.P.

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 512 : (2000) 3 ALT 381 : (2000) 1 ALT(Cri) 412 : (2000) CriLJ 2033 : (2000) 70 ECC 715

Constitution of India, 1950 — Article 215Criminal Procedure Code, 1973 (CrPC) — Section 362, 369Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20(1), 42, 42(1), 42(2)

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High Courts01 Mar 2000

S. SREERAMACHANDRA MURTHY and Another Vs DEPUTY COMMISSIONER OF INCOME TAX and Another

Andhra Pradesh High Court · (2000) 159 CTR 436

Income Tax Act, 1961 — Section 147, 148

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High Courts01 Mar 2000

District Co-operative Central Bank, Chitoor Vs V. Suryanarayana Setty and others

Andhra Pradesh High Court · AIR 2000 AP 371 : (2000) 2 ALD 646 : (2000) 2 ALT 444

Transfer of Property Act, 1882 — Section 83, 91

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High Courts29 Feb 2000Allowed

United India Insurance Co. Ltd. Vs R. Narayana Reddy and Another

Andhra Pradesh High Court · (2001) 1 ACC 570 : (2001) ACJ 1920 : (2000) 6 ALT 767

Motor Vehicles Act, 1988 — Section 147(2)

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High Courts29 Feb 2000

N.A. Radha and others Vs State of Andhra Pradesh and others

Andhra Pradesh High Court · (2000) 2 ALD 560 : (2000) 2 ALT 484 : (2000) 3 CivCC 347

Andhra Pradesh Revenue Recovery Act, 1864 — Section 52Constitution of India, 1950 — Article 137, 226, 62Contract Act, 1872 — Section 25(3), 59

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High Courts28 Feb 2000

Bina Puri Holdings Bhd, Vijayawada and another Vs Government of A.P. and others

Andhra Pradesh High Court · (2000) 3 ALD 1 : (2000) 2 ALT 190

Constitution of India, 1950 — Article 226

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High Courts25 Feb 2000

Channala Ramachandra Rao Vs State of A.P. and others

Andhra Pradesh High Court · (2000) 2 ALD 652 : (2000) 2 ALT 655 : (2001) 1 APLJ 153 : (2000) 2 APLJ 93

Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads and Zilla Pranalika Abhivrudhi Sameeksha Mandals Act, 1986 — Section 5Andhra Pradesh Municipal Corporations Act, 1994 — Section 14Andhra Pradesh Municipalities (Reservation of Offices of Chairpersons in Municipal Councils and Nagar Panchayats) Rules, 1995 — Rule 3, 9

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High Courts25 Feb 2000

C.N. Srinivasan Vs Bharat Heavy Electricals Limited, New Delhi and others

Andhra Pradesh High Court · (2000) 2 ALD 490 : (2000) 2 ALT 385 : (2000) 2 APLJ 54

Constitution of India, 1950 — Article 226

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High Courts25 Feb 2000

Medical Council of India, New Delhi Vs Mamata Educational Society, Khammam and others

Andhra Pradesh High Court · (2000) 2 ALD 593

Constitution of India, 1950 — Article 226Indian Medical Council (Amendment) Act, 1993 — Section 10, 2Indian Medical Council Act, 1956 — Section 10

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Andhra Pradesh High Court judgments, 2000