High Courts26 Apr 2000
B. Balraj Vs Andhra Pradesh State Road Tansport Corporation and another
Andhra Pradesh High Court · (2000) 4 ALD 47 : (2000) 3 ALT 733
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 1,083 of 1,762
High Courts26 Apr 2000Allowed
K. Venkatesham and Another Vs State of A.P.
Andhra Pradesh High Court · (2000) 2 ALD(Cri) 64 : (2000) CriLJ 3156
Criminal Procedure Code, 1973 (CrPC) — Section 100, 165, 235(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 41, 42, 43, 44
High Courts25 Apr 2000
Md. Jani Miya Vs APSRTC and another
Andhra Pradesh High Court · (2000) 5 ALD 166 : (2000) 6 ALT 702
Andhra Pradesh State Road Transport Corporation Employees (Service) Regulations, 1964 — Regulation 6(A)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts25 Apr 2000
K.V. Ramanamma Vs Government of A.P. and others
Andhra Pradesh High Court · (2000) 4 ALD 351 : (2000) 3 ALT 724
High Courts25 Apr 2000
R. Narayana Reddy and Sons (P) Ltd. Vs Union of India and others
Andhra Pradesh High Court · (2000) 4 ALD 369 : (2000) 4 ALT 229
Constitution of India, 1950 — Article 14, 19
High Courts25 Apr 2000
Ranka Cables Ltd. Vs Appellate Authority for Industrial and Financial Reconstruction, New Delhi and others
Andhra Pradesh High Court · (2000) 4 ALD 273 : (2000) 4 ALD 20 : (2000) 3 ALT 550 : (2001) 103 CompCas 30
Board for Industrial and Financial Reconstruction Regulations, 1987 — Regulation 34Companies Act, 1956 — Section 529Sick Industrial Companies (Special Provisions) Act, 1985 — Section 12, 15(2), 16, 17(1), 18
High Courts25 Apr 2000
Abdulla Bin Ahmed Bakoban and others Vs Government of Andhra Pradesh and others
Andhra Pradesh High Court · (2000) 4 ALD 246 : (2000) 3 ALT 741 : (2000) 3 APLJ 187
High Courts25 Apr 2000
Modem Rajamouli Vs Modem Roshaiah and others
Andhra Pradesh High Court · (2000) 3 ALD 677 : (2000) 3 ALT 687 : (2000) 3 APLJ 92
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 47, 50BCivil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 27, 100Hyderabad Land Revenue Act, 1317 — Section 134, 138
High Courts25 Apr 2000
Asian Paints India Limited, Mumbai Vs Additional Commissioner (Finance), MCH, Hyd.
Andhra Pradesh High Court · (2001) 1 ALD 117 : (2000) 3 ALT 658
Hyderabad Municipal Corporation Act, 1955 — Section 420, 421(1), 596, 622(2)
High Courts25 Apr 2000
T. Narayana Vs Managing Director, M/s. Praga Tools Limited and another
Andhra Pradesh High Court · (2000) 3 ALD 382 : (2000) 3 ALT 694
Constitution of India, 1950 — Article 226
High Courts25 Apr 2000
CRIPS Laboratory Employees Union, Visakhapatnam Vs Assistant Commissioner of Labour, Visakhapatnam and another
Andhra Pradesh High Court · (2000) 3 ALD 798 : (2000) 3 ALT 698 : (2000) 86 FLR 286
Industrial Disputes Act, 1947 — Section 33(1)
High Courts25 Apr 2000
Sk. Mohammad Jafar Hussain and others Vs Central Reserve Police Force, New Delhi
Andhra Pradesh High Court · (2000) 3 ALD 578 : (2000) 3 ALT 321
Constitution of India, 1950 — Article 14, 16
High Courts25 Apr 2000Dismissed
Shaik Mohd. Jaffar Husain and Others Vs C.R.P.F. and Others
Andhra Pradesh High Court · (2000) 04 AP CK 0021
Constitution of India, 1950 — Article 14, 16
High Courts24 Apr 2000
Government of Andhra Pradesh and another Vs Nanduri Veerabhadra Rao and another
Andhra Pradesh High Court · (2000) 3 ALD 646
Constitution of India, 1950 — Article 226, 227
High Courts24 Apr 2000
Depot Manager, APSRTC, Kamareddy, Nizamabad Dist. Vs E. Kista Goud and others
Andhra Pradesh High Court · (2000) 4 ALD 365 : (2000) 4 ALT 421 : (2000) 86 FLR 686
Industrial Disputes Act, 1947 — Section 11
High Courts21 Apr 2000
Secretary, State Election Commission Vs Secretary, Panchayat Raj Department and Another
Andhra Pradesh High Court · (2000) 3 ALD 456
Andhra Pradesh Panchayat Raj Act, 1994 — Section 153(5), 154, 181(6), 182, 200Constitution of India, 1950 — Article 213, 243, 243C, 243E, 243E(3)
High Courts21 Apr 2000
Gadde James and others Vs Kolla Upendra Babu and another
Andhra Pradesh High Court · (2000) 4 ALD 115 : (2000) 3 ALT 511 : (2000) 3 APLJ 165
Civil Procedure Code, 1908 (CPC) — Section 144, 9
High Courts21 Apr 2000
Chintareddy Madhusudhan Reddy Educational Society and another Vs All India Council for Technical Education, New Delhi and another
Andhra Pradesh High Court · (2000) 4 ALD 51 : (2000) 3 ALT 731 : (2000) 2 APLJ 326
High Courts21 Apr 2000
State Election Commission Vs State of Andhra Pradesh and another
Andhra Pradesh High Court · (2000) 3 ALD 456
Andhra Pradesh Panchayat Raj Act, 1994 — Section 153, 154, 181, 182, 200Constitution of India, 1950 — Article 243C, 243E(I), 243G, 243K, 324
High Courts21 Apr 2000
Darsi Sree Rama Murthy Vs Vijayawada Municipal Corporation and another
Andhra Pradesh High Court · (2000) 4 ALD 390 : (2000) 4 ALT 305
Constitution of India, 1950 — Article 226Hyderabad Municipal Corporation Act, 1955 — Section 148, 679, 679Municipal Corporation of Hyderabad (Acquisition and Disposal of Immovable Property) Rules, 1970 — Rule 4, 5, 6, 8