Andhra Pradesh High Court Judgments

High Courts11 Sept 2000

Jami Malleswara Rao Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2000) 2 ALD(Cri) 531 : (2001) CriLJ 1888

Andhra Pradesh Scheduled Commodities Dealers (Licensing and Distribution) Order, 1982 — Clause 3Essential Commodities Act, 1955 — Section 6A

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High Courts11 Sept 2000

K. Gopalakrishnan Vs Asst. Inspector of Labour, (Asst. Labour Officer), Rayadurg, Anantapur Dist.

Andhra Pradesh High Court · (2000) 6 ALD 214 : (2000) 6 ALT 119

Andhra Pradesh Shops and Establishments Act, 1988 — Section 2(21), 3(1), 60(2)Companies (Amendment) Act, 1949 — Section 15, 9Companies Act, 1913 — Section 144

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High Courts11 Sept 2000

Dr. T. Sambasivarao Vs Sri Venkateswara University, Tirupati and another

Andhra Pradesh High Court · (2000) 6 ALD 3 : (2000) 5 ALT 701

Andhra Pradesh Public Employment (Recording and Alteration of Date of Birth) Rules, 1984 — Rule 1, 2

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High Courts11 Sept 2000

K. Vishnu Vs Government of A.P. and others

Andhra Pradesh High Court · AIR 2001 AP 23 : (2000) 6 ALD 285 : (2000) 6 ALT 219 : (2001) 2 RCR(Civil) 600

Notaries Act, 1952 — Section 10, 15, 3, 4, 6Notaries Rules, 1956 — Rule 13(12)

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High Courts08 Sept 2000

Mc. Dowell and Co., Ltd., Hyd. and others Vs Government of A.P. and others

Andhra Pradesh High Court · (2000) 5 ALD 490 : (2000) 5 ALT 181

Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 22Andhra Pradesh (Regulation of Wholesale Trade and Distribution of Indian Liquor, Foreign Liquor, Wine and Beer) Act, 1993 — Section 6, 7Andhra Pradesh (Regulation of Wholesale Trade and Distribution of Indian Liquor, Foreign Liquor, Wine and Beer) Rules, 1993 — Rule 11, 14

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High Courts08 Sept 2000

Y. Sivarama Sastri and another Vs Nayeem Khan and others

Andhra Pradesh High Court · (2001) 1 ACC 379 : (2002) ACJ 324 : (2000) 6 ALD 374 : (2000) 6 ALT 116

Motor Vehicles Act, 1988 — Section 166

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High Courts08 Sept 2000

T. Hari Kumar Naidu Vs Prameela

Andhra Pradesh High Court · AIR 2001 AP 46 : (2000) 6 ALD 97 : (2000) 6 ALT 79 : (2000) 3 APLJ 8 : (2001) 2 CivCC 56 : (2001) 1 DMC 189 : (2001) 1 RCR(Civil) 651

Hindu Marriage Act, 1955 — Section 13(1)

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High Courts08 Sept 2000

Mc. Dowell and Co., Ltd. and another Vs State of Andhra Pradesh and another

Andhra Pradesh High Court · (2000) 6 ALD 199 : (2000) 6 ALT 369

Constitution of India, 1950 — Article 19(1), 300(A)Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 15, 19, 20(1), 21

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High Courts08 Sept 2000

Yeddanapalli Aurna Kumari Vs Chief Post Master-General, A.P. Circle, Hyd. and others

Andhra Pradesh High Court · (2000) 5 ALD 700 : (2000) 5 ALT 593

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High Courts08 Sept 2000

Associated Cement Companies Ltd., Sec''bad Vs Govt. of A.P. and another

Andhra Pradesh High Court · (2000) 5 ALD 685 : (2000) 5 ALT 634

Andhra Pradesh General Sales Tax Act, 1957 — Section 6Constitution of India, 1950 — Article 14

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High Courts08 Sept 2000

Hilltop Service Station, an Indian Oil Corporation Retail Outlet, Bangara Hills, Hyd. Vs Government of A.P. and others

Andhra Pradesh High Court · (2000) 5 ALD 740 : (2000) 5 ALT 790

Constitution of India, 1950 — Article 226

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High Courts08 Sept 2000

B. Gopalamma and another Vs Government of Andhra Pradesh and others

Andhra Pradesh High Court · (2000) 6 ALD 93 : (2000) 6 ALT 388

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High Courts07 Sept 2000

Neelam Enterprises Vs Transmission Corporation of A.P. Ltd. (A.P. TRANSCO) and Others

Andhra Pradesh High Court · (2000) 6 ALT 123

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High Courts07 Sept 2000

K. Susheela Vs Commissioner of Endowments, Tilak Road, Boggulakunta, Hyderabad and others

Andhra Pradesh High Court · AIR 2001 AP 51 : (2000) 5 ALD 544 : (2000) 5 ALT 366

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 15, 16, 17, 2(16), 3, 3

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High Courts07 Sept 2000

North East Securities Limited, Hyd. Vs Sri Nageswara Chemicals and Drugs Pvt., Ltd., Hyd. and another

Andhra Pradesh High Court · (2000) 5 ALD 746 : (2000) 5 ALT 413

Arbitration Act, 1940 — Section 10, 15, 7, 8, 9Arbitration and Conciliation Act, 1996 — Section 10(2), 11

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High Courts06 Sept 2000Dismissed

Union of India (UOI) by its General Manager, S.C. Railway Vs Kandula Santaiah and Others

Andhra Pradesh High Court · (2002) ACJ 371

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High Courts06 Sept 2000

K. Raghuram Babu Vs Railway Protection Force, South Central Railway, Secunderabad and others

Andhra Pradesh High Court · (2000) 6 ALD 661 : (2001) 1 ALT 131 : (2001) 88 FLR 497

Constitution of India, 1950 — Article 14Railway Property (Unlawful Possession) Act, 1966 — Section 3

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High Courts06 Sept 2000

K. Ravinder and others Vs A.P. Generation Corporation Ltd., Hyd. and others

Andhra Pradesh High Court · (2000) 6 ALD 56 : (2000) 87 FLR 842 : (2001) 1 LLJ 213

Constitution of India, 1950 — Article 14Contract Labour (Regulation and Abolition) Act, 1970 — Section 12, 7

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High Courts06 Sept 2000Allowed

Sri Vankam Vasu Vs The A.P. Genco and Others

Andhra Pradesh High Court · (2000) 6 ALD 56 : (2000) 87 FLR 842 : (2001) 1 LLJ 213

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High Courts06 Sept 2000Allowed

U.R.K. Varma Vs A.P. State Road Transport Corporation and Others

Andhra Pradesh High Court · (2000) 6 ALT 390

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