High Courts04 Feb 2000
Jord Engineers (I) Ltd. Vs Nagarjuna Finance Ltd.
Andhra Pradesh High Court · (2001) 1 KLJ 403
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2000
904 judgments · page 43 of 46
High Courts04 Feb 2000
Mohd. Khalid Hussain Vs The State
Andhra Pradesh High Court · (2000) 1 ALD(Cri) 482 : (2000) 1 ALT(Cri) 561 : (2000) 2 CivCC 265 : (2000) CriLJ 2949 : (2000) 3 RCR(Criminal) 399 : (2001) 1 RCR(Criminal) 472
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 153(A)
High Courts04 Feb 2000
Pasupuleti Ramarao Vs Pothinaboina Durgarao and another
Andhra Pradesh High Court · (2000) 2 ACC 200 : (2001) ACJ 297 : (2000) 2 ALD 752 : (2000) 2 ALT 603 : (2000) 85 FLR 650
Workmens Compensation Act, 1923 — Section 2(1)
High Courts03 Feb 2000
Soham Modi and another Vs Special Court under A.P. Land Grabbing (Prohibition) Act and others
Andhra Pradesh High Court · AIR 2000 AP 482 : (2000) 2 ALD 468 : (2000) 2 ALT 316
Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 2, 6, 8(1)Andhra Pradesh Survey and Boundaries Act, 1923 — Section 13, 14Constitution of India, 1950 — Article 226
High Courts03 Feb 2000
Tota Tirupathaiah Vs The State of A.P.
Andhra Pradesh High Court · (2000) 1 ALD(Cri) 641
High Courts03 Feb 2000
Mustyala Jagadeshwar and others Vs Mustyala Laxmi Bai and others
Andhra Pradesh High Court · (2000) 2 ALD 304 : (2000) 2 ALT 558 : (2000) 2 APLJ 71
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 3
High Courts02 Feb 2000
Varadareddy Atchuta Rao Vs Bhaikar Raja Mitraji Anand and others
Andhra Pradesh High Court · AIR 2000 AP 21 : (2000) 2 ALD 263 : (2000) 1 APLJ 234
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 12
High Courts02 Feb 2000
Pokuri Venkata Subba Rao Vs Vinnakota Peda Nageswara Rao
Andhra Pradesh High Court · AIR 2000 AP 235 : (2000) 2 ALD 249 : (2000) 2 ALT 73 : (2000) 2 APLJ 461
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 12, 13, 14, 20Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 23, 9Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 21 Rule 22, Order 21 Rule 6, 24, 38
High Courts02 Feb 2000
Ch. Sarayya Vs Nizam Sugars Ltd., Hyd. and another
Andhra Pradesh High Court · (2000) 2 ALD 805 : (2000) 3 ALT 150 : (2000) 2 APLJ 451 : (2000) 85 FLR 893 : (2000) 2 LLJ 554
High Courts02 Feb 2000
M. Govindarajulu Vs Bhushanamma
Andhra Pradesh High Court · (2000) 4 ALD 444 : (2000) 2 ALT 71 : (2000) 3 CivCC 353 : (2000) 3 RCR(Civil) 89
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts02 Feb 2000
Atchuta Rao Vs B. Raja Mitraji Ananda Kumara and Others
Andhra Pradesh High Court · (2000) 3 ALT 335
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 12(1), 12(2)
High Courts01 Feb 2000
VYSHNAVI APPLIANCES (P) LTD. Vs CENTRAL BOARD OF DIRECT TAXES and Another
Andhra Pradesh High Court · (2000) 161 CTR 447 : (2000) 243 ITR 101
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 119, 67
High Courts01 Feb 2000Allowed
V.V. Bhaskara Rao Vs The Chief General Manager, State Bank of India, L.H.O. and Others
Andhra Pradesh High Court · (2000) 2 ALT 264 : (2000) 1 APLJ 462 : (2000) 2 LLJ 128
State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 51(2)
High Courts01 Feb 2000
Madanapalli Institute of Technology and Science and others Vs State of Andhra Pradesh and others
Andhra Pradesh High Court · (2000) 2 ALD 179 : (2000) 1 ALT 666
All India Council for Technical Education Act, 1987 — Section 10, 11, 23Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 12, 3(1)Constitution of India, 1950 — Article 14, 15, 246(1), 246(3), 248
High Courts01 Feb 2000
Vyshnavi Appliances Private Ltd., Secunderabad Vs Central Board of Direct Taxes, Government of India and another
Andhra Pradesh High Court · (2000) 3 ALD 297 : (2000) 3 ALT 410
Constitution of India, 1950 — Article 226Finance Act, 1997 — Section 67, 70Income Tax Act, 1961 — Section 119
High Courts01 Feb 2000
Pagidimarri Suvarna and others Vs Kota Venkateswarlu and another
Andhra Pradesh High Court · (2000) 2 ACC 221 : (2002) ACJ 726 : AIR 2000 AP 332 : (2000) 3 ALD 586 : (2000) 3 ALT 453 : (2000) 1 APLJ 411
Motor Vehicles Act, 1988 — Section 168
High Courts01 Feb 2000
Commissioner of Customs and Central Excise, Hyd. Vs Agrasen Syntex Private Ltd., Hyd. and others
Andhra Pradesh High Court · (2000) 2 ALD 645 : (2000) 121 ELT 583
Central Excises and Salt Act, 1944 — Section 35Central Sales Tax Act, 1956 — Section 9(2)
High Courts31 Jan 2000
Deka Venkatrmi Reddy Vs Central Bank of India, Ongole
Andhra Pradesh High Court · (2000) 2 ALD 565 : (2000) 3 ALT 408
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13
High Courts31 Jan 2000
Sree Rama Traders, Kakinada Vs Agricultural Market Committee, Kakinada and another
Andhra Pradesh High Court · (2000) 2 ALD 439 : (2000) 2 ALT 337 : (2000) 1 APLJ 147
Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 12(1), 23(1), 33, 35, 7(1)Andhra Pradesh (Agricultural Produce and Livestock) Markets Rules, 1969 — Rule 48, 74
High Courts31 Jan 2000Allowed
Makkariya Cotton and Oil Trading Company Vs Transmission Corporation of A.P. Ltd. and Others
Andhra Pradesh High Court · (2000) 4 ALT 192