High Courts09 Jun 2000
Chairman and Managing Director, APSRTC, Mushirabad, Hyd. Vs M. Lakshmi and others
Andhra Pradesh High Court · (2001) 1 ACC 20 : (2001) ACJ 1065 : (2000) 4 ALD 573 : (2000) 4 ALT 438
Motor Vehicles Act, 1939 — Section 110
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 1,081 of 1,762
High Courts08 Jun 2000
State of A.P. Vs Merla Venkata Rao (died) and others
Andhra Pradesh High Court · (2000) 4 ALD 548 : (2000) 4 ALT 608
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10(3), 2, 3, 7, 7(1)Constitution of India, 1950 — Article 39
High Courts08 Jun 2000Allowed
A. Ravi Kumar Vs Managing Director, A.P.S.R.T.C. and Another
Andhra Pradesh High Court · (2000) 4 ALT 506
High Courts08 Jun 2000
Vaddavalli Fishermen Co-operative Society Ltd. Vs Rayidi Krishna Kumari and others
Andhra Pradesh High Court · AIR 2000 AP 403 : (2000) 4 ALD 259 : (2000) 4 ALT 1
Andhra Pradesh Panchayat Raj Act, 1994 — Section 80, 80(1), 81Constitution (Seventy-Fourth Amendment) Act, 1992 — Article 243
High Courts08 Jun 2000Allowed
Mannem Pedda Narsi Reddy (died) per L.Rs. Vs Land Acquisition Officer and M.R.O.
Andhra Pradesh High Court · (2000) 4 ALT 35
Land Acquisition Act, 1894 — Section 23
High Courts07 Jun 2000Partly Allowed
M. Kishan Rao and Others Vs Mrs. P. Santha Reddy and Another (No. 1)
Andhra Pradesh High Court · (2000) 2 ALD(Cri) 247 : (2000) 2 ALD(Cri) 212 : (2000) 2 ALT(Cri) 294 : (2001) 40 CLA 126 : (2002) 111 CompCas 361 : (2001) CriLJ 2729
Companies Act, 1956 — Section 297, 299, 300, 629ACriminal Procedure Code, 1973 (CrPC) — Section 468, 468(3)Penal Code, 1860 (IPC) — Section 409, 441
High Courts07 Jun 2000Allowed
V.V. Circuits Limited and Others Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (2000) 2 ALD(Cri) 18 : (2001) CriLJ 1552 : (2000) 3 RCR(Criminal) 607
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142, 142(6)
High Courts07 Jun 2000
Kanuganti Kavitha and others Vs Osman Bin Ahmed and others
Andhra Pradesh High Court · (2000) 5 ALD 244
Motor Vehicles Act, 1939 — Section 110Motor Vehicles Act, 1988 — Section 166, 186
High Courts07 Jun 2000
Naveenchand and another Vs Nagarjuna Travels and Hotels (P) Ltd., Basheerbagh Hyderabad
Andhra Pradesh High Court · (2000) 4 ALD 293 : (2000) 4 ALT 56
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 26Civil Procedure Code, 1908 (CPC) — Section 9Transfer of Property Act, 1882 — Section 10, 106, 107, 110, 116
High Courts07 Jun 2000Allowed
K.V. Ramana Rao Vs Government of Andhra Pradesh and others
Andhra Pradesh High Court · (2001) 4 ALD 852
Constitution of India, 1950 — Article 14, 16
High Courts07 Jun 2000Dismissed
Jagarlamudi Krishna Kishore and Others Vs The State of A.P.
Andhra Pradesh High Court · (2000) 2 ALD(Cri) 133 : (2000) 2 ALT(Cri) 340 : (2001) CriLJ 1498 : (2000) 4 RCR(Criminal) 513
Andhra Pradesh Gaming Act, 1974 — Section 6Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts07 Jun 2000
M. Kishan Rao and Others Vs Mrs. P. Santha Reddy and Another (No. 2)
Andhra Pradesh High Court · (2002) 111 CompCas 373
Companies Act, 1956 — Section 299, 300, 624A, 627, 629AConstitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 4, 4(2), 5, 93, 93(1)
High Courts07 Jun 2000Dismissed
K. Vijaya Laxmi Vs K. Laxminarayana and Others
Andhra Pradesh High Court · (2000) 2 ALD(Cri) 184 : (2000) CriLJ 4490 : (2001) 1 DMC 314 : (2000) 4 RCR(Criminal) 841
Criminal Procedure Code, 1973 (CrPC) — Section 198, 198(1), 200Penal Code, 1860 (IPC) — Section 494
High Courts07 Jun 2000
E. Rama Murthy and another Vs Government of Andhra Pradesh and others
Andhra Pradesh High Court · (2000) 4 ALD 74 : (2000) 3 ALT 495 : (2000) 3 APLJ 126
Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 17(4), 4(1), 5A, 6
High Courts07 Jun 2000Dismissed
D. Vijayalakshmi Vs D. Sanjeeva Reddy
Andhra Pradesh High Court · (2000) 2 ALD(Cri) 200 : (2001) CriLJ 1583
Criminal Procedure Code, 1973 (CrPC) — Section 198, 313, 397Penal Code, 1860 (IPC) — Section 109, 494, 498, 498(A)
High Courts07 Jun 2000Allowed
Vonamala Jagadeeswaraiah and Another Vs The Deputy Commissioner (Legal), Customs and Central Excise
Andhra Pradesh High Court · (2001) CriLJ 1590
Criminal Procedure Code, 1973 (CrPC) — Section 482Customs Act, 1962 — Section 108, 135Evidence Act, 1872 — Section 25, 26, 30
High Courts07 Jun 2000Dismissed
V. Siva Prasad Vs State of A.P.
Andhra Pradesh High Court · (2000) 2 ALD(Cri) 165 : (2000) 2 ALT(Cri) 419 : (2000) CriLJ 3988
Andhra Pradesh Protection of Depositors of Financial Establishments Act, 1999 — Section 3, 4, 5, 6, 6(2)Criminal Procedure Code, 1973 (CrPC) — Section 173, 4, 4(2), 482, 5Partnership Act, 1932 — Section 58(1)
High Courts06 Jun 2000
M. Thirupathi Reddy and others Vs Andhra Pradesh Co-operative Oilseeds Growers'' Federation Ltd., Hyd. and others
Andhra Pradesh High Court · (2000) 4 ALD 1 : (2000) 3 ALT 460
Central Provinces and Berar Shops and Establishments Act, 1947 — Section 16Companies Act, 1929 — Section 154Constitution of India, 1950 — Article 12, 136, 226, 32, 367
High Courts06 Jun 2000
B. Srikanth Baba Vs Deputy Director Registrar (Admissions), NTR University of Health Sciences, Vijayawada and another
Andhra Pradesh High Court · (2000) 4 ALD 305 : (2000) 4 ALT 140
Constitution of India, 1950 — Article 14University of Health Sciences Act, 1986 — Section 18, 30, 32
High Courts06 Jun 2000
Asst. Director of Sericulture, Shadnagar, Mahaboobnagar Dist. Vs G. Lalitha Devi and another
Andhra Pradesh High Court · (2000) 5 ALD 121 : (2000) 4 ALT 656
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17