High Courts14 Jul 2000
Jubilee Hills Co-operative House Building Society Ltd., Hyd. and others Vs Government of A.P. and others
Andhra Pradesh High Court · (2000) 5 ALD 138 : (2000) 5 ALT 250
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 1,076 of 1,762
High Courts14 Jul 2000
A. Narsing Rao and others Vs State of Andhra Pradesh and another
Andhra Pradesh High Court · (2000) 5 ALD 551 : (2000) 5 ALT 537
Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts14 Jul 2000
Vignan Educational Foundation and another Vs Government of A.P. and others
Andhra Pradesh High Court · (2000) 4 ALD 606 : (2000) 4 ALT 454
Andhra Pradesh Education Act, 1982 — Section 20, 21Indian Medical Council Act, 1956 — Section 10NTR University of Health Sciences Act, 1986 — Section 6(1)
High Courts14 Jul 2000Dismissed
Manikanti Mohan Vs Manikanti Subba Raju
Andhra Pradesh High Court · (2000) 6 ALT 237
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts13 Jul 2000
M. Balakrishna Reddy Vs Director, Central Bureau of Investigation, Hyderabad and another
Andhra Pradesh High Court · (2001) 3 ALD 611 : (2002) 1 AnWR 578
Constitution of India, 1950 — Article 21, 226Penal Code, 1860 (IPC) — Section 406, 420, 468, 471, 474
High Courts13 Jul 2000
A. Nazarali Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2001) 1 CivCC 258 : (2001) 1 RCR(Criminal) 1
Criminal Procedure Code, 1973 (CrPC) — Section 407(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Jul 2000
B. Savitramma Vs Secretary to Government of A.P. and others
Andhra Pradesh High Court · (2000) 4 ALD 648 : (2000) 4 ALT 385 : (2000) CriLJ 4428 : (2000) 71 ECC 480
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 2, 3Constitution of India, 1950 — Article 22(5), 226, 32
High Courts13 Jul 2000
M. Lakshminarayana Vs Presiding Officer, Labour Court-II, A.P., Hyd. and another
Andhra Pradesh High Court · (2000) 5 ALD 130 : (2000) 6 ALT 705 : (2000) 87 FLR 34
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11, 2
High Courts12 Jul 2000
Sabirabi Vs B. Obula Reddy and others
Andhra Pradesh High Court · (2001) 1 ALD 5 : (2001) CriLJ 1285
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Constitution of India, 1950 — Article 129, 215Contempt of Courts Act, 1971 — Section 10, 12, 15, 20, 22
High Courts12 Jul 2000Allowed
P. Prem Kumar Vs Commissioner of Land Revenue and Others
Andhra Pradesh High Court · (2000) 4 ALT 592
Andhra Pradesh (Telangana Area) Irrigation Act, 1357 — Section 38, 49Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 12(2)
High Courts12 Jul 2000
Divyanagar Plot Owners Association, Kachwanisingaram Vs Government of Andhra Pradesh and another
Andhra Pradesh High Court · AIR 2000 AP 478 : (2000) 4 ALD 625 : (2000) 4 ALT 380
Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 13, 14(2), 34, 7(2)Bangalore Development Authority Act, 1976 — Section 65
High Courts12 Jul 2000
Shanthi Tarachand Vs C.S. Narasimha Rao and others
Andhra Pradesh High Court · (2000) 4 ALD 578 : (2000) 4 ALT 426 : (2000) 2 APLJ 376
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 20, 22
High Courts12 Jul 2000Allowed
E. Venkateswara Rao Vs S. Nagabhushanam and Another
Andhra Pradesh High Court · (2000) 4 ALT 434
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58(2)
High Courts12 Jul 2000
K. Komaraiah Vs Industrial Tribunal-cum-Additional Labour Court, Hyderabad and another
Andhra Pradesh High Court · (2000) 5 ALD 298 : (2000) 4 ALT 441 : (2000) 87 FLR 357
Industrial Disputes Act, 1947 — Section 2
High Courts11 Jul 2000Allowed
Sriram Transport Finance Company Ltd. Vs Commercial Tax Officer and Another
Andhra Pradesh High Court · (2001) 122 STC 168
Andhra Pradesh General Sales Tax Act, 1957 — Section 20, 33C
High Courts11 Jul 2000
N. Krishnaiah Vs Government of Andhra Pradesh and others
Andhra Pradesh High Court · (2000) 5 ALD 73 : (2000) 5 ALD 72 : (2000) 4 ALT 393 : (2001) CriLJ 2972
Arms Act, 1959 — Section 25(1)Constitution of India, 1950 — Article 14, 161, 226Criminal Procedure Code, 1973 (CrPC) — Section 432, 433
High Courts11 Jul 2000
Gunda Venkata Ramana Vs District Level Committee, Srikakulam and others
Andhra Pradesh High Court · AIR 2001 AP 92 : (2000) 4 ALD 585 : (2000) 4 ALT 623
Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 5, 9Andhra Pradesh Panchayat Raj (Auction of Sand in the Water Courses Vesting in Gram Panchayat) Rules, 2000 — Rule 14, 27, 31, 7Andhra Pradesh Panchayat Raj Act, 1994 — Section 268, 95
High Courts11 Jul 2000
V. Rajeshwar Rao Vs N. Yadagiri Reddy and others
Andhra Pradesh High Court · (2000) 5 ALD 102 : (2000) 4 ALT 366
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 24, 26, 6(2)Civil Procedure Code, 1908 (CPC) — Order 11 Rule 6
High Courts11 Jul 2000
State of A.P. and another Vs Crag Martin Distillery Pvt. Ltd., Goa and another
Andhra Pradesh High Court · (2000) 5 ALD 213 : (2000) 5 ALT 34
Andhra Pradesh (Regulation of Wholesale Trade and Distribution of Indian Liquor, Foreign Liquor, Wine and Beer) Act, 1993 — Section 7(1)Andhra Pradesh Excise Act, 1968 — Section 17Constitution of India, 1950 — Article 13(3), 14, 19(1), 19(6), 226
High Courts10 Jul 2000Allowed
Sk Johny and Another Vs State of A.P.
Andhra Pradesh High Court · (2000) 2 ALD(Cri) 176 : (2000) 4 ALT 127
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 166Police Act, 1861 — Section 29