COURT ARCHIVE

Andhra Pradesh High Court judgments, 2000

904 judgments · page 44 of 46

High Courts31 Jan 2000

Rambagh Satyanarayana and others Vs Joint collector, R.R. Distt., Hyd. and others

Andhra Pradesh High Court · (2000) 2 ALD 433 : (2000) 3 ALT 774 : (2000) 1 APLJ 280

Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 2(1), 4Constitution of India, 1950 — Article 226Hyderabad Land Revenue Act, 1317 — Section 58

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High Courts28 Jan 2000

Penguin Textiles, Chennai Vs Andhra Pradesh Industrial Infrastructure Corporation and others

Andhra Pradesh High Court · (2000) 2 ALD 351 : (2000) 1 ALT 621

Andhra Pradesh Public Premises (Eviction of Un-Authorised Occupants) Act, 1968 — Section 4(1)Constitution of India, 1950 — Article 166, 226

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High Courts28 Jan 2000

T.V. Satyanarayana Vs Secretary, A.P. Legislature, Hyderabad and others

Andhra Pradesh High Court · (2000) 2 ALD 587 : (2000) 2 ALT 206

Constitution of India, 1950 — Article 187(3), 309

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High Courts28 Jan 2000

Saleem Tours and Travels Vs Joint Transport Commissioner and Secretary, RTA, Hyd. and another

Andhra Pradesh High Court · (2001) 1 ACC 160 : AIR 2000 AP 496 : (2000) 4 ALD 501 : (2000) 4 ALT 468

Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 11, 123, 129, 3, 39Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 207

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High Courts28 Jan 2000Dismissed

M. Venkatachalam and Others Vs The Secretary, Home Department and Others

Andhra Pradesh High Court · (2000) CriLJ 1831

Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 107, 110, 151Penal Code, 1860 (IPC) — Section 109, 147, 148, 149, 307

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High Courts28 Jan 2000

Janab Shaik Shafik Ahammad Vs Janab Sahik Masthan Valli

Andhra Pradesh High Court · (2000) 3 ALD 486 : (2000) 3 ALT 111

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5

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High Courts28 Jan 2000Allowed

K.L. Manohar Vs Swadharma Swarajya Sangha and Others

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 586 : (2000) 1 ALT(Cri) 421 : (2001) CriLJ 4935

Companies Act, 1956 — Section 630

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High Courts25 Jan 2000

E. Venkataramana Vs General Manager, SCR, Sce''bad and others

Andhra Pradesh High Court · (2000) 3 ALD 610 : (2000) 2 ALT 577

Constitution of India, 1950 — Article 226, 227

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High Courts25 Jan 2000Allowed

State of Andhra Pradesh Vs Tingili Ashappa

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 530 : (2000) CriLJ 2569

Penal Code, 1860 (IPC) — Section 302

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High Courts25 Jan 2000

General Manager, Sales, FDC Limited, Bombay Vs Deputy Commissioner of Labour, Guntur and others

Andhra Pradesh High Court · (2000) 2 ALD 281 : (2000) 3 ALT 67 : (2000) 1 APLJ 125

Andhra Pradesh Shops and Establishments Act, 1988 — Section 1, 10, 11, 2(21), 2(5)Constitution of India, 1950 — Article 14, 254(2)Contract Act, 1872 — Section 23

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High Courts25 Jan 2000

Chintalapati Ramalinga Raju Vs District Collector, Eluru, W.G. District and another

Andhra Pradesh High Court · (2000) 4 ALD 443 : (2000) 2 ALT 155

Andhra Pradesh Scheduled Areas Land Transfer Regulations, 1959 — Section 6

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High Courts24 Jan 2000

Durga Prasad Jaiswal and Another Vs The State of A.P.

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 321 : (2000) 1 ALT(Cri) 107 : (2000) 1 APLJ 362 : (2000) CriLJ 2607

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 43, 50

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High Courts24 Jan 2000

T.M. Reddy and Others Vs Secretary, Revenue Dept. and Others

Andhra Pradesh High Court · (2000) 01 AP CK 0043

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 80(1), 81

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High Courts24 Jan 2000

Board of Trustee of Sri Balaji Eshwara Veerabhadra Swamy Temple, Tatikonda and others Vs State of Andhra Pradesh and others

Andhra Pradesh High Court · AIR 2000 AP 277 : (2000) 2 ALD 581 : (2000) 3 ALT 24 : (2000) 1 APLJ 321

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 80, 81

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High Courts24 Jan 2000Dismissed

K. Dasthagiri and Another Vs State of A.P.

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 557 : (2000) 1 ALT(Cri) 471 : (2000) CriLJ 3396

Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 148, 149, 302, 307

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High Courts24 Jan 2000Dismissed

Asian Reprographics Pvt. Ltd. Vs State of A.P.

Andhra Pradesh High Court · (2000) 119 STC 313

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High Courts24 Jan 2000Dismissed

Padigapati Sanjeevarayudu alias Kethanna and Others Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 557 : (2000) 1 ALT(Cri) 471 : (2000) CriLJ 3396

Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 148, 149, 301, 302, 304

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High Courts22 Jan 2000Dismissed

Nagarjuna Constructions Co. Ltd. Vs Sharat Industries Ltd.

Andhra Pradesh High Court · (2001) 104 CompCas 602

Companies (Court) Rules, 1959 — Rule 21Companies Act, 1956 — Section 433

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High Courts22 Jan 2000Dismissed

Meenakshi Paper Mills (P) Ltd. Vs Sattarsons Packaging (P) Ltd.

Andhra Pradesh High Court · (2000) 2 CompLJ 233

Companies (Court) Rules, 1959 — Rule 95Companies Act, 1956 — Section 433, 439

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High Courts22 Jan 2000Allowed

Venkat Ratnam Vs Prl. Secretary, Govt. of A.P. and Others

Andhra Pradesh High Court · (2000) 2 ALD 453 : (2000) 1 ALT 328

Andhra Pradesh Ministerial Service Rules, 1998 — Rule 3(2), 3(8)Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 1, 33

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