COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 1,065 of 1,762

High Courts27 Sept 2000

Peddianti Rajendra Prasad Vs Commissioner of Survey, Settlement and Land Records, Hyd. and others

Andhra Pradesh High Court · (2000) 6 ALD 336 : (2000) 6 ALT 289

Andhra Pradesh (Scheduled Areas Ryotwari Settlement) Regulations, 1970 — Section 5Limitation Act, 1963 — Section 5

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High Courts27 Sept 2000

M.A. Muneem and others Vs LIC, House Buildings Employees Society, Hyd. and others

Andhra Pradesh High Court · (2000) 6 ALD 520 : (2000) 6 ALT 182

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 2(2)Specific Relief Act, 1963 — Section 16, 20, 22

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High Courts26 Sept 2000Dismissed

Om Prakash Agarwal Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · (2000) 2 ALD(Cri) 607 : (2003) 115 CompCas 190 : (2001) CriLJ 253

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

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High Courts26 Sept 2000

Oguboyina Babu Rao and another Vs Md. Khasim Sheriff

Andhra Pradesh High Court · (2000) 6 ALD 329 : (2000) 2 AnWR 209

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3

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High Courts25 Sept 2000Dismissed

Union of India (UOI) by General Manager, South Central Railway Vs T. China Kumari and Others

Andhra Pradesh High Court · (2002) ACJ 751

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High Courts25 Sept 2000

M.Anasuya and others Vs Neuclear Fuel Complex, Hyd. and others

Andhra Pradesh High Court · (2000) 6 ALD 474 : (2000) 6 ALT 598

Constitution of India, 1950 — Article 136, 226, 309, 39DContract Labour (Regulation and Abolition) Act, 1970 — Section 10(1), 12, 7

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High Courts25 Sept 2000

Badugu Venkata Durga Rao and another Vs Surneni Lakshmi

Andhra Pradesh High Court · (2001) 1 ALD 86 : (2001) 1 ALT 115 : (2001) 1 CivCC 404

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 14Specific Relief Act, 1963 — Section 34Transfer of Property Act, 1882 — Section 54

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High Courts25 Sept 2000

Chinna Pulliah (Died) by LR Vs Land Acquisition Officer, Srisailam Project, Wanaparthy, Mahabubnagar District

Andhra Pradesh High Court · (2000) 6 ALD 91 : (2000) 6 ALT 688

Succession Act, 1925 — Section 214

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High Courts25 Sept 2000Dismissed

Union of India (UOI) by its General Manager, S.C. Railway Vs T. China Kumari and Others

Andhra Pradesh High Court · (2001) 1 ALT 280

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High Courts21 Sept 2000

S. Srinivas Vs Labour Court-I at Hyderabad and others

Andhra Pradesh High Court · (2000) 6 ALD 212 : (2000) 6 ALT 685 : (2001) 88 FLR 195

Industrial Disputes Act, 1947 — Section 33

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High Courts21 Sept 2000

Global Trust Bank Ltd., Sec''bad Vs Kakateya Cement Sugar and Industries Ltd., Hyd.

Andhra Pradesh High Court · (2000) 6 ALD 135 : (2000) 6 ALT 130

Banking Regulation Act, 1949 — Section 4Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Contract Act, 1872 — Section 183

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High Courts21 Sept 2000

P. Purushotham Reddy Vs Managing Director, PATC, Vellore, Tamil Nadu

Andhra Pradesh High Court · (2002) ACJ 1011 : (2000) 6 ALD 104 : (2000) 5 ALT 716 : (2000) 3 APLJ 256

Motor Vehicles Act, 1988 — Section 166

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High Courts21 Sept 2000

Bhojanapu Narasimhulu Vs Bhojanapu Surendra and others

Andhra Pradesh High Court · (2001) 1 ALD 509 : (2001) 1 ALT 208

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Stamp Act, 1899 — Section 47

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High Courts21 Sept 2000Allowed

Managing Committee, Wakf Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2000) 5 ALT 626

Waqf Act, 1995 — Section 32, 32(2), 63, 65(1), 65(2)

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High Courts21 Sept 2000Dismissed

Sri Kanyaka Metal Mart Vs State of A.P.

Andhra Pradesh High Court · (2001) 123 STC 468

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High Courts19 Sept 2000

Medikonda Narasamma and others Vs Shaik Basheer Ahmed and others

Andhra Pradesh High Court · (2002) 1 ACC 688 : (2001) 1 ACC 560 : (2002) ACJ 688 : AIR 2001 AP 114 : (2001) 1 ALD 1 : (2000) 6 ALT 750

Central Motor Vehicles Rules, 1989 — Rule 93(4)Motor Vehicles Act, 1988 — Section 168, 96

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High Courts19 Sept 2000

Amancharla Gopal Krishna Rao and another Vs Vemuru Padmawathi

Andhra Pradesh High Court · (2000) 6 ALD 314

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22Civil Procedure Code, 1908 (CPC) — Section 115, 22

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High Courts19 Sept 2000

Yandapali China Subbarao and another Vs Sri Bhimalingeswaraswamivari Temple Chityala and another

Andhra Pradesh High Court · (2000) 6 ALD 330 : (2000) 6 ALT 591

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2A, Order 39 Rule 3, Order 43 Rule 1(r)

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High Courts19 Sept 2000

Coromandal Cement Factory Employees Union Vs Deputy Registrar of Trade Union and Deputy Commissioner of Labour, Kurnool and others

Andhra Pradesh High Court · (2000) 6 ALD 341 : (2000) 6 ALT 126 : (2000) 87 FLR 964 : (2001) 1 LLJ 947

Trade Unions Act, 1926 — Section 10, 28, 31

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High Courts19 Sept 2000Dismissed

Pratapaneni Papa Rao and Others Vs The Government of A.P. and Others

Andhra Pradesh High Court · (2000) 2 ALD(Cri) 562 : (2000) 5 ALT 667

Constitution of India, 1950 — Article 161, 226, 72Criminal Procedure Code, 1973 (CrPC) — Section 432, 433APenal Code, 1860 (IPC) — Section 148, 149, 302, 354, 376

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