High Courts10 Jul 2000Dismissed
P. Sreerama Mohana Rao Vs Commissioner, Rajahmundry Municipal Corporation and Another
Andhra Pradesh High Court · (2000) 4 ALT 430(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 1,077 of 1,762
High Courts10 Jul 2000
Godekari Ragamma Vs Vageneni Tirupati and others
Andhra Pradesh High Court · AIR 2000 AP 427 : (2000) 5 ALD 98 : (2000) 4 ALT 482
Oaths Act, 1969 — Section 4, 5, 6(1)
High Courts07 Jul 2000Allowed
Salauddin Owaisi and Vs D.S.P., CID, SDT
Andhra Pradesh High Court · (2000) 2 ALD(Cri) 329 : (2000) CriLJ 4848
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 468, 482Penal Code, 1860 (IPC) — Section 120B, 177, 182, 34, 420
High Courts07 Jul 2000
E. Manu Swamy Vs Depot Manager, APSRTC, Kukatpally Depot, Hyd. and another
Andhra Pradesh High Court · (2000) 4 ALD 595 : (2000) 4 ALT 534
High Courts06 Jul 2000
Al-Kabeer Exports Ltd. Vs Commissioner of Commercial Taxes, A.P., Hyd.
Andhra Pradesh High Court · (2000) 4 ALD 339 : (2000) 4 ALT 199
Andhra Pradesh General Sales Tax Act, 1957 — Section 20(1), 23, 30B, 30C, 6Central Sales Tax Act, 1956 — Section 14, 15, 5(3)Constitution of India, 1950 — Article 301, 303, 304
High Courts05 Jul 2000
Ali Mohamood Vs Special Court under A.P. Land Grabbing (Prohibition) Act, Hyderabad and another
Andhra Pradesh High Court · (2000) 5 ALD 172 : (2000) 4 ALT 673
Constitution of India, 1950 — Article 226
High Courts05 Jul 2000Dismissed
D. Saibabu Vs Govt. of A.P., Endowments Dept. and Others
Andhra Pradesh High Court · (2000) 5 ALT 624
Constitution of India, 1950 — Article 226
High Courts04 Jul 2000
N.V.S. Mohan Naidu Vs Registrar, Acharya N.G. Ranga Agricultural University
Andhra Pradesh High Court · (2000) 4 ALT 561
High Courts04 Jul 2000Dismissed
Grand Bazar Partnership Firm Vs Padmashali Seva Samajam Trust
Andhra Pradesh High Court · (2000) 4 ALT 435
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22
High Courts04 Jul 2000
O. Balajojamma Vs Govt. of A.P. and others
Andhra Pradesh High Court · (2000) 5 ALD 322 : (2000) 5 ALT 134
Constitution of India, 1950 — Article 141Land Acquisition Act, 1894 — Section 4(1), 5
High Courts04 Jul 2000Dismissed
Soujanya Hotel Pvt. Ltd., Hotel Mahalakshmi Vs Municipal Corporation and Another
Andhra Pradesh High Court · (2000) 4 ALT 431
Hyderabad Municipal Corporation Act, 1955 — Section 70G
High Courts04 Jul 2000
M.R. Subhadra Vs Financial Adviser and Chief Controller of Accounts, APSEB, Hyderabad and others
Andhra Pradesh High Court · (2001) 1 ALD 112 : (2000) 4 ALT 602
Andhra Pradesh State Electricity Board Service Regulations — Regulation 6(a) of Part III
High Courts04 Jul 2000
Punuru Vijaya Lakshmi Vs Dr. Punuru Venkata Reddy
Andhra Pradesh High Court · (2000) 5 ALD 108 : (2000) 4 ALT 509 : (2001) 1 CivCC 153 : (2001) 2 RCR(Civil) 146
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 8, Order 8 Rule 9
High Courts04 Jul 2000Allowed
Bodapetla Sreenu Vs Collector and the District Magistrate and Others
Andhra Pradesh High Court · (2000) 4 ALT 540
High Courts03 Jul 2000
K.C. Reddy Vs Superintending Engineer and Project Administrator, M.R. Project, Rajam, Srikakulam District and others
Andhra Pradesh High Court · (2000) 4 ALD 576 : (2000) 4 ALT 352
Arbitration Act, 1940 — Section 14, 30, 32Limitation Act, 1963 — Section 5
High Courts03 Jul 2000Allowed
Bachala Narapa Reddy (died) by his L.Rs. Vs Kasunuru Bala Obaiah
Andhra Pradesh High Court · (2000) 4 ALT 433 : (2000) 3 CivCC 711
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 60(1)
High Courts03 Jul 2000
Gulam Rasool and another Vs Quasim Bee died (per LRs.) and others
Andhra Pradesh High Court · (2000) 4 ALD 445 : (2000) 4 ALT 210
Civil Procedure Code, 1882 — Section 234Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 23, Order 22 Rule 3, Order 22 Rule 9, 2(11)Limitation Act, 1877 — Section 22
High Courts30 Jun 2000Allowed
Subhadramma and Others Vs M. Ramachandra Reddy
Andhra Pradesh High Court · (2000) 6 ALT 779 : (2001) 2 CivCC 37 : (2001) 4 RCR(Civil) 150
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3Constitution of India, 1950 — Article 21
High Courts30 Jun 2000
M. Sridhar Reddy and others Vs Hyderabad Metropolitan Water Supply and Sewerage Board, Hyd. and others
Andhra Pradesh High Court · (2000) 4 ALD 481 : (2000) 4 ALT 262
Administrative Tribunals Act, 1985 — Section 15(2), 15(3), 6Constitution of India, 1950 — Article 14, 141, 15, 16, 226General Clauses Act, 1897 — Section 3(31)
High Courts29 Jun 2000
New India Assurance Co. Ltd. Vs Narsimloo and Another
Andhra Pradesh High Court · (2001) 1 ACC 366 : (2002) ACJ 402 : (2000) 5 ALT 123 : (2001) 1 LLJ 277