High Courts06 Jun 2000
Andhra Pradesh State Road Transport Corporation Vs Transport Commissioner, Govt. of A.P. and Another
Andhra Pradesh High Court · (2000) 4 ALT 139
Motor Vehicles Act, 1988 — Section 207, 86
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 1,082 of 1,762
High Courts06 Jun 2000
Executive Officer, M.S.N. Charities, Kakinada Vs Pilla Ramarao and others
Andhra Pradesh High Court · AIR 2000 AP 409 : (2000) 4 ALD 284 : (2000) 3 ALT 663
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 12, 19Andhra Pradesh (Andhra Area) Tenancy Rules, 1980 — Rule 5Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10, 23, 3, 4, 5
High Courts28 Apr 2000
Manthena Krishnam Raju (died) and others Vs Dadal Ramanaiah alias Rafiale (died) and others
Andhra Pradesh High Court · (2000) 3 ALD 710 : (2000) 3 ALT 781 : (2000) 2 APLJ 275 : (2001) 1 CivCC 127 : (2001) 2 RCR(Civil) 200
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 10, Order 32 Rule 11, Order 32 Rule 12, Order 32 Rule 13
High Courts28 Apr 2000
Ind-Barath Energies Ltd., Hyd. Vs State of Andhra Pradesh and others
Andhra Pradesh High Court · AIR 2000 AP 298 : (2000) 3 ALD 546 : (2000) 3 ALT 257
Andhra Pradesh Electricity Reforms Act, 1998 — Section 10, 11, 12, 54, 55Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 — Regulation 11, 12, 13, 14, 16Constitution of India, 1950 — Article 254
High Courts28 Apr 2000
Reliance Fire and Safety Equipment Private Limited, Secunderabad Vs Mecon Limited, Hyd.
Andhra Pradesh High Court · (2000) 3 ALD 788 : (2000) 3 ALT 346
Constitution of India, 1950 — Article 226
High Courts28 Apr 2000
Bodipudi Suresh Babu Vs Registrar, NTR University of Health Sciences, Vijayawada, Krishna District and another
Andhra Pradesh High Court · (2000) 4 ALD 268 : (2000) 3 ALT 736 : (2000) 2 APLJ 321
High Courts27 Apr 2000
HANS RAJ AGARWAL Vs APPROPRIATE AUTHORITY
Andhra Pradesh High Court · (2001) 165 CTR 329 : (2000) 111 TAXMAN 412
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269M, 269U, 269UC, 269UD, 269UE
High Courts27 Apr 2000
Government of A.P. and others Vs A.V. Papayya Sastry and others
Andhra Pradesh High Court · (2000) 4 ALD 191 : (2000) 4 ALT 69
Land Acquisition Act, 1898 — Section 11, 4(1), 6Urban Land (Ceiling and Regulation) Act, 1976 — Section 2(o), 20(1), 34, 6(1), 8(1)
High Courts27 Apr 2000
B. Ramadevi Vs APSRTC and another
Andhra Pradesh High Court · (2000) 4 ALD 50 : (2000) 3 ALT 729
High Courts27 Apr 2000
Hans Raj Agarwal and another Vs Appropriate Authority Constituted under the Income Tax Act, 1961 and others
Andhra Pradesh High Court · (2000) 4 ALD 33 : (2000) 4 ALT 215 : (2000) 246 ITR 232
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 35Income Tax Act, 1961 — Section 269UD(1), 269UJ
High Courts27 Apr 2000
M. Prabhakar and other Vs Govt. of India and others
Andhra Pradesh High Court · (2000) 3 ALD 667 : (2000) 3 ALT 361
Administration of Evacuee Property (Central) Rules, 1950 — Rule 28, 6Administration of Evacuee Property Act, 1950 — Section 27, 7Civil Procedure Code, 1908 (CPC) — Section 9
High Courts27 Apr 2000
Ravi Jeevanandam Vs Lakshmi Narasimhavari Devashanam, Antervedi
Andhra Pradesh High Court · AIR 2000 AP 356 : (2000) 3 ALD 762 : (2000) 3 ALT 777 : (2000) 3 APLJ 140
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 16, 17, 19, 2Andhra Pradesh (Andhra Area) Tenancy Rules, 1980 — Rule 18, 19Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 141, 5(2)
High Courts27 Apr 2000
Mahendrawada Vyavasaya Karmika Sangham Vs Satti Venkata Reddy and another
Andhra Pradesh High Court · AIR 2000 AP 429 : (2000) 4 ALD 91 : (2000) 3 ALT 703 : (2000) 2 APLJ 305
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 10(3), 18(2), 2Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 71, 74(1), 75, 76, 82(1)Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads and Zilla Pranalika Abhivrudhi Sameeksha Mandals Act, 1986 — Section 43
High Courts27 Apr 2000
K.B. Siddappa Vs Government of A.P., and others
Andhra Pradesh High Court · (2000) 4 ALD 117 : (2000) 3 ALT 580
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 7
High Courts27 Apr 2000
Kodachur Ganesh Rao Vs Government of Andhra Pradesh and others
Andhra Pradesh High Court · (2000) 3 ALD 704 : (2000) 3 ALT 645
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 80(1), 93, 94Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Immovable Properties (Other than Agricultural Lands) Lease Rules, 1982 — Rule 3Constitution of India, 1950 — Article 226
High Courts27 Apr 2000
M. Rama Maddileti Reddy Vs Vice-Chairman and Managing Director, APSRTC, Mushirabad, Hyd. and others
Andhra Pradesh High Court · (2000) 3 ALD 796 : (2000) 3 ALT 721
Constitution of India, 1950 — Article 226
High Courts26 Apr 2000
Krishna Ceramics and Refractories, Rajahmundry Vs K.V. Narayana and others
Andhra Pradesh High Court · (2000) 4 ALD 121 : (2000) 3 ALT 562 : (2000) 2 APLJ 344
Contract Act, 1872 — Section 23Mineral Concession Rules, 1960 — Rule 37
High Courts26 Apr 2000Dismissed
C. Nageshwara Rao Vs K. Mallikarjuna Rao
Andhra Pradesh High Court · (2000) 1 ALD(Cri) 902 : (2000) CriLJ 3278
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 415, 420, 506
High Courts26 Apr 2000
Mohd. Jaffrullah Khan Vs State
Andhra Pradesh High Court · (2000) 4 ALD 665 : (2000) 2 ALD(Cri) 71
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 465Penal Code, 1860 (IPC) — Section 107Prevention of Corruption Act, 1988 — Section 10, 11, 12, 13(1), 15
High Courts26 Apr 2000
M. Bagi Reddy and another Vs T. Krishna Reddy and others
Andhra Pradesh High Court · (2000) 4 ALD 360 : (2000) 4 ALT 235 : (2000) 2 APLJ 337
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 38E(2), 99Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100(5)Specific Relief Act, 1963 — Section 38