High Courts01 Nov 2000
Madala Chandra Sekhar Vs Asst. Commercial Tax Officer (Registration), Guntur and others
Andhra Pradesh High Court · (2000) 6 ALD 706 : (2000) 6 ALT 426
Andhra Pradesh General Sales Tax Act, 1957 — Section 12(17)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2000
904 judgments · page 9 of 46
High Courts31 Oct 2000Allowed
A. Thiripal Vs Project Officer, I.T.D.A. and Others
Andhra Pradesh High Court · (2001) 2 ALT 669
Constitution of India, 1950 — Article 309
High Courts31 Oct 2000
T.V. Narayana, President, Arya Prathinidhi Sabha Vs G. Devendranath and others
Andhra Pradesh High Court · (2000) 6 ALD 496 : (2000) 6 ALT 506
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 19(1)Municipal Act — Section 84, 86
High Courts31 Oct 2000
K. Rama Krishna Vs Municipal Council, Anakapalle, Visakhapatnam District
Andhra Pradesh High Court · (2001) 1 ALD 46 : (2000) 6 ALT 613
Andhra Pradesh Municipalities Act, 1965 — Section 147, 192, 194, 37, 59Constitution of India, 1950 — Article 14, 226, 300
High Courts30 Oct 2000
Jakkamsetty David Francies Souraiah and another Vs Executive Officer, SVLD and others
Andhra Pradesh High Court · (2001) 1 ALD 169 : (2001) 1 ALT 387
Constitution of India, 1950 — Article 226Endowments Act — Section 80
High Courts30 Oct 2000
Unitech Industrial Corporation and another Vs Arvind Engineering Co., Hyd.
Andhra Pradesh High Court · AIR 2001 AP 177 : (2000) 6 ALD 697 : (2001) 1 ALT 62 : (2000) 3 APLJ 296
Andhra Pradesh (Telangana Area) Money Lenders Act, 1349 — Section 9Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 14 Rule 1, Order 14 Rule 2, Order 14 Rule 5, Order 3 Rule 2
High Courts30 Oct 2000
B. Siva Prasad Reddy Vs Convenor, EAMCET-2000, JNT University, Hyderabad and others
Andhra Pradesh High Court · (2000) 6 ALD 669 : (2000) 6 ALT 545
Andhra Pradesh Agricultural University Act, 1963 — Section 22Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 12, 15, 3(1)Constitution of India, 1950 — Article 371
High Courts30 Oct 2000
Prof. Pannalal, Registrar, Osmania University, Hyd. Vs Holy Bharathi P.G. College, Hyd. and others
Andhra Pradesh High Court · (2000) 6 ALD 674 : (2000) 6 ALT 430 : (2000) 3 APLJ 265
Contempt of Courts Act, 1971 — Section 12, 19Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts27 Oct 2000
Oriental Insurance Company Limited, Secunderabad Vs A. Balraj and another
Andhra Pradesh High Court · (2002) ACJ 1724 : (2001) 1 ALD 125
Insurance Act, 1938 — Section 64Motor Vehicles Act, 1988 — Section 146, 147, 149
High Courts27 Oct 2000
Oriental Insurance Co. Ltd. Vs A. Balraj and Another
Andhra Pradesh High Court · (2003) 1 ACC 558 : (2000) 3 APLJ 288 : (2001) 2 RCR(Civil) 352
Insurance Act, 1938 — Section 64VBMotor Vehicles Act, 1988 — Section 146, 147, 149, 163A
High Courts27 Oct 2000
Anumanthu Venkata Ramana and Another Vs Venkadaru Subbarajeswari and Others
Andhra Pradesh High Court · (2000) 6 ALT 125
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts24 Oct 2000Allowed
Nayagam Lourd Prakash Vs Standard Chartered Bank and Another
Andhra Pradesh High Court · (2000) 2 ALD(Cri) 731 : (2001) 1 ALT(Cri) 97 : (2003) 115 CompCas 161 : (2001) 1 RCR(Criminal) 822
Criminal Procedure Code, 1973 (CrPC) — Section 250, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts23 Oct 2000Dismissed
Kodadi Srinivasa Lingam Vs State of A.P.
Andhra Pradesh High Court · (2000) 2 ALD(Cri) 763 : (2000) 2 ALT(Cri) 507 : (2001) 2 DMC 708
Criminal Procedure Code, 1973 (CrPC) — Section 294Penal Code, 1860 (IPC) — Section 302, 498A
High Courts23 Oct 2000
Gummala Krishna Vs Labour Court-cum-Industrial Tribunal, Visakhapatnam and others
Andhra Pradesh High Court · (2000) 6 ALD 703 : (2001) 1 ALT 267 : (2001) 88 FLR 359
Andhra Pradesh State Road Transport Corporation Employees (Conduct) Regulations, 1963 — Regulation 28Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11
High Courts23 Oct 2000Dismissed
Kodadi Srinivasa Lingam and Others Vs State of A.P.
Andhra Pradesh High Court · (2000) 2 ALD(Cri) 763 : (2001) CriLJ 602 : (2001) 3 RCR(Criminal) 288
Criminal Procedure Code, 1973 (CrPC) — Section 294Penal Code, 1860 (IPC) — Section 302, 307, 498
High Courts20 Oct 2000
Arastu Talimi Trust Vs Syed Shah Shujauddin Quadri (died) by LRs. and others
Andhra Pradesh High Court · (2001) 1 ALD 325 : (2000) 6 ALT 619
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 23(7)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 35, Order 21 Rule 58, Order 21 Rule 97, Order 21 Rule 99
High Courts20 Oct 2000
District Collector, RR District and others Vs Kadicherla Narsimha and others
Andhra Pradesh High Court · (2000) 6 ALD 502 : (2000) 6 ALT 279
Constitution of India, 1950 — Article 226Laoni Rules, 1950 — Rule 21, 9
High Courts20 Oct 2000
Azeezia Educational and Welfare Society Nalgonda Vs Prof. Pannalal, Registrar, OU, Hyd.
Andhra Pradesh High Court · (2000) 6 ALD 622 : (2000) 6 ALT 269
Contempt of Courts Act, 1971 — Section 12
High Courts19 Oct 2000
G. Nirmalamma and others Vs G. Seethapathi and others
Andhra Pradesh High Court · AIR 2001 AP 104 : (2000) 6 ALD 487 : (2000) 6 ALT 513
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Hindu Marriage Act, 1955 — Section 16(1), 16(3), 5(1), 6Hindu Succession Act, 1956 — Section 10, 15, 16, 3(1), 8
High Courts19 Oct 2000
B. Kamala Devi and another Vs Mehta Builders
Andhra Pradesh High Court · (2001) 2 ALD 191 : (2001) 2 ALT 271 : (2001) 1 AnWR 44
Arbitration and Conciliation Act, 1996 — Section 8