Andhra Pradesh High Court Judgments 2000 — Page 40

High Courts25 Feb 2000

Buntupally Pathana Vs District Collector, East Godavari Dist. and another

Andhra Pradesh High Court · AIR 2000 AP 258 : (2000) 2 ALD 773 : (2000) 2 ALT 172

Andhra Pradesh Panchayat Raj Act, 1994 — Section 249(6), 26(1)Constitution of India, 1950 — Article 226

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High Courts24 Feb 2000

Chittaveni Siddavva and Others Vs K. Kastoori and Others

Andhra Pradesh High Court · (2000) 2 ACC 534

Criminal Procedure Code, 1973 (CrPC) — Section 174

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High Courts24 Feb 2000

Chittaveni Siddavva and others Vs K. Kastoori and others

Andhra Pradesh High Court · (2000) 2 ACC 534 : (2001) ACJ 1072 : (2000) 3 ALD 306 : (2000) 3 ALT 286 : (2000) 3 APLJ 79

Criminal Procedure Code, 1973 (CrPC) — Section 174Motor Vehicles Act, 1988 — Section 147

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High Courts24 Feb 2000

Dr. Sunil Kumar Vs Amolaksingh (died per LRs.)

Andhra Pradesh High Court · (2000) 3 ALD 657 : (2000) 3 ALT 390 : (2000) 2 APLJ 243 : (2001) 1 CivCC 167 : (2001) 2 RCR(Civil) 155

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 32 Rule 7, 96(3)Contract Act, 1872 — Section 11

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High Courts23 Feb 2000

NTR University of Health Science, Vijayawada and another Vs Y. Raghavendra and another

Andhra Pradesh High Court · (2000) 2 ALD 532 : (2000) 2 ALT 127

Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15, 2, 3, 5(2)Andhra Pradesh Professional Educational Institutions (Regulation of Admissions into under Graduate Professional Courses through Common Entrance Test) Rules, 1993 — Rule 2(1), 4(3), 6(2), 7, 7(4)Constitution of India, 1950 — Article 14, 15, 371, 374

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High Courts23 Feb 2000

Y. Prakasham and others Vs Deputy Inspector General of Registration and Stamps, Visakhapatnam and others

Andhra Pradesh High Court · (2000) 2 ALD 382 : (2000) 2 ALT 201

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High Courts23 Feb 2000

B. Mani Bai Vs Sohanraj Mandoth and another

Andhra Pradesh High Court · (2000) 2 ALD 817 : (2000) 2 ALT 305 : (2000) 1 APLJ 494 : (2001) 1 CivCC 132 : (2001) 2 RCR(Civil) 203

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17

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High Courts23 Feb 2000

P. Gnana Kumar Vs Joint Collector and Additional Magistrate (FAC), Nizamabad and others

Andhra Pradesh High Court · AIR 2000 AP 330 : (2000) 2 ALD 575 : (2000) 3 ALT 405

Constitution of India, 1950 — Article 226

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High Courts23 Feb 2000Allowed

Dr. Ratnam and Others Vs Sub-Divisional Magistrate and Revenue Divisional Officer and Others

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 528 : (2001) CriLJ 2755

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 482

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High Courts23 Feb 2000

Kadiyala Seshagiri Rao Vs Kanneganti Dasaiah and another

Andhra Pradesh High Court · AIR 2000 AP 263 : (2000) 2 ALD 528 : (2000) 2 ALT 234 : (2000) 1 APLJ 497

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4Partnership Act, 1932 — Section 18, 19(1), 20, 21, 22

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High Courts23 Feb 2000Dismissed

G. Kumar Vs Joint Collector and Others

Andhra Pradesh High Court · AIR 2000 AP 330 : (2000) 2 ALD 575 : (2000) 3 ALT 405

Constitution of India, 1950 — Article 226

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High Courts22 Feb 2000

Special Deuputy Collector, Singareni Collieries Co., Ltd., Godavarikhani Vs Dasari Ramulu and others

Andhra Pradesh High Court · (2000) 2 ALD 418 : (2000) 2 ALT 83 : (2000) 3 RCR(Civil) 92

Land Acquisition Act, 1894 — Section 11, 12(2), 18(2), 30, 6

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High Courts22 Feb 2000

Chairman and MD, APSFC, Hyd. Vs Chairman and MD, Southern Transformers and Electricals Ltd., Renigunta and others

Andhra Pradesh High Court · (2000) 2 ALD 570 : (2000) 2 ALT 737

Companies (Court) Rules, 1959 — Rule 112, 113, 292Companies Act, 1956 — Section 529, 529Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20

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High Courts22 Feb 2000