COURT ARCHIVE

Andhra Pradesh High Court judgments, 2000

904 judgments · page 42 of 46

High Courts11 Feb 2000

Dr. Lokeshwari Vs Dr. Srinivasa Rao

Andhra Pradesh High Court · AIR 2000 AP 451 : (2000) 3 ALD 350 : (2000) 3 ALT 130 : (2000) 3 APLJ 29 : (2000) 2 DMC 351

Hindu Marriage Act, 1955 — Section 13(1), 25, 28(4), 9Limitation Act, 1963 — Section 5

Read judgment

High Courts10 Feb 2000Allowed

Mirapala Venkataramana Vs Mirapala Peddiraju

Andhra Pradesh High Court · AIR 2000 AP 328 : (2000) 2 ALD 723 : (2000) 1 ALT 540 : (2000) 2 APLJ 67 : (2000) 3 CivCC 30 : (2000) 2 DMC 40

Read judgment

High Courts10 Feb 2000

Mirapala Venkata Ramana Vs Mirapala Peddiraju

Andhra Pradesh High Court · AIR 2000 AP 328 : (2000) 2 ALD 723 : (2000) 1 ALT 540 : (2000) 2 APLJ 67 : (2000) 2 DMC 40

Hindu Marriage Act, 1955 — Section 13(1)

Read judgment

High Courts10 Feb 2000

Thatikonda Venkateswarlu and other Vs Inspector of Police, Vigilence Cell, Warangal

Andhra Pradesh High Court · (2000) 5 ALD 486 : (2000) 3 ALT 562(1)

Constitution of India, 1950 — Article 123, 213Criminal Procedure Code, 1973 (CrPC) — Section 12, 12Essential Commodities (Special Provisions) Act, 1981 — Section 1(3), 10, 11, 3, 4

Read judgment

High Courts10 Feb 2000

Nandinampati Lakshmi Narasimha Rao Vs Sirikonda Veera Raghavamma and others

Andhra Pradesh High Court · (2000) 3 ALD 685 : (2000) 4 ALT 377

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 2(3), 59(1), 59(2)Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5

Read judgment

High Courts10 Feb 2000

D. Naveen Babu Vs Convenor, MBACET-1998 and others

Andhra Pradesh High Court · AIR 2000 AP 266 : (2000) 2 ALD 585 : (2000) 2 ALT 180

Read judgment

High Courts10 Feb 2000

New India Assurance Company Ltd., Visakhapatnam Vs Palla Peda Polamma and others

Andhra Pradesh High Court · (2000) 2 ACC 183 : (2000) 2 ALD 650 : (2000) 3 ALT 332 : (2000) 2 APLJ 41

Motor Vehicles Act, 1939 — Section 95(2)

Read judgment

High Courts10 Feb 2000

Oriental Insurance Company Limited Hyd. Vs Koti Koti Reddy and another

Andhra Pradesh High Court · (2000) 2 ACC 210 : (2001) ACJ 244 : (2000) 2 ALD 815 : (2000) 2 ALT 574 : (2000) 1 APLJ 508 : (2000) 85 FLR 725 : (2000) 2 LLJ 552

Workmens Compensation Act, 1923 — Section 4

Read judgment

High Courts09 Feb 2000Allowed

Dr. Ambati Balaji Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 485 : (2000) 1 ALT(Cri) 555 : (2001) 1 DMC 97 : (2000) 3 RCR(Criminal) 397

Criminal Procedure Code, 1973 (CrPC) — Section 109, 110, 482Penal Code, 1860 (IPC) — Section 306, 498A

Read judgment

High Courts09 Feb 2000

Chinni Balagangadhar Tilak Vs Senior Divisional Manager, LIC of India, Nellore and another

Andhra Pradesh High Court · (2000) 3 ALD 253 : (2000) 3 ALT 544 : (2000) 1 APLJ 277

Constitution of India, 1950 — Article 14

Read judgment

High Courts09 Feb 2000Allowed

Mr. Amit Desai and Another Vs Shine Enterprises and State

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 587 : (2000) 1 ALT(Cri) 384 : (2000) 3 CivCC 60 : (2001) 107 CompCas 22 : (2000) CriLJ 2386 : (2000) 3 RCR(Criminal) 255

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142Partnership Act, 1932 — Section 69, 69(2)

Read judgment

High Courts09 Feb 2000Allowed

T. Ramachandraiah Vs N.R. Suyodhanan

Andhra Pradesh High Court · (2000) 2 ALT 175 : (2000) 2 CivCC 136

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 11 Rule 2

Read judgment

High Courts08 Feb 2000Dismissed

A. Koteswaramma @ Meherunnisa Vs The Principal Secretary for Higher Education and Another

Andhra Pradesh High Court · (2000) 3 ALT 765

Constitution of India, 1950 — Article 226

Read judgment

High Courts08 Feb 2000

Md. Jahangeer Vs State of A.P.

Andhra Pradesh High Court · (2000) 2 ALD 831 : (2000) 1 ALD(Cri) 639 : (2000) 1 ALT(Cri) 445 : (2000) CriLJ 2188 : (2000) 3 RCR(Criminal) 296

Criminal Procedure Code, 1973 (CrPC) — Section 167(3), 3, 376, 397, 435

Read judgment

High Courts08 Feb 2000

Oriental Insurance Co. Ltd., Kothagudem, Khammam Vs Ponnam Laxmaiah and others

Andhra Pradesh High Court · (2000) 2 ACC 562 : (2001) ACJ 266 : (2000) 2 ALD 620 : (2000) 2 ALT 568

Motor Vehicles Act, 1988 — Section 147

Read judgment

High Courts07 Feb 2000

Prof. Dr. V. Ganeshan Vs Central Institute of English and Foreign Languages, Hyderabad and others

Andhra Pradesh High Court · (2000) 2 ALD 233 : (2000) 1 ALT 519

Constitution of India, 1950 — Article 12, 226, 32, 41University Grants Commission Act, 1956 — Section 12, 2, 3

Read judgment

High Courts07 Feb 2000

Y. Tatachary Vs Acharya N.G. Ranga Agricultural University, Hyd.

Andhra Pradesh High Court · (2000) 2 ALD 567 : (2000) 2 ALT 210 : (2000) 1 APLJ 439

University Teachers Pension Rules, 1992 — Rule 44, 9(4)

Read judgment

High Courts07 Feb 2000

APSRTC, Mushirabad, Hyd. Vs Transport Commissioner, Govt. of A.P., Hyd. and another

Andhra Pradesh High Court · (2000) 2 ALD 387 : (2000) 2 ALT 465

Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 8Constitution of India, 1950 — Article 12, 226Motor Vehicles Act, 1939 — Section 68D(3)

Read judgment

High Courts07 Feb 2000

Gaddam Venkataraju Vs Andhra Bank, Hyd. and another

Andhra Pradesh High Court · AIR 2000 AP 379 : (2000) 3 ALD 87 : (2000) 3 ALT 16 : (2000) 102 CompCas 189 : (2001) 1 RCR(Criminal) 556

Bills of Exchange Act, 1882 — Section 58(2)Negotiable Instruments Act, 1881 (NI) — Section 13, 14, 15, 26, 28

Read judgment

High Courts04 Feb 2000Partly Allowed

Jord Engineers India Limited and Others Vs Nagarjuna Finance Limited and Another

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 582 : (2000) 1 ALT(Cri) 379 : (2000) 100 CompCas 691 : (2000) CriLJ 4933

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

Read judgment