COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 1,086 of 1,762

High Courts07 Apr 2000

Mohd. Jeelani Vs Syed. Jamrouddin and others

Andhra Pradesh High Court · (2000) 3 ALD 752 : (2000) 3 ALT 766

Andhra Pradesh (Telangana Area) Atiyat Enquiries Act, 1952 — Section 2, 3Andhra Pradesh (Telangana Area) Atiyat Enquiries Rules, 1952 — Rule 3Constitution of India, 1950 — Article 14, 19(1)

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High Courts07 Apr 2000

Srimad Paramahamsa Parivrajakacharya Jagadguru Shankaracharya Revenka Peethadhishwara, Sri Sri Sri Kapileshramji Maharaj Vs State of A.P. and others

Andhra Pradesh High Court · AIR 2000 AP 315 : (2000) 3 ALD 584 : (2000) 3 ALT 701

Constitution of India, 1950 — Article 226, 26

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High Courts07 Apr 2000

C. Krishna Babu Vs Institute of Chartered Accountants of India, New Delhi and others

Andhra Pradesh High Court · (2000) 3 ALD 238 : (2000) 3 ALT 39

Chartered Accountants Act, 1949 — Section 15, 21, 22, 30, 9Chartered Accountants Regulations, 1988 — Regulation 12, 67Constitution of India, 1950 — Article 226

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High Courts06 Apr 2000

Jagadish Travels Vs Director, National Remote Sensing Agency, Hyd. and others

Andhra Pradesh High Court · (2000) 3 ALD 641 : (2000) 2 ALT 796

Constitution of India, 1950 — Article 226

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High Courts06 Apr 2000

United India Insurance Co., Ltd., Guntur Vs Famous Leaf Tobacco Co., Guntur and another

Andhra Pradesh High Court · (2000) 4 ALD 65 : (2000) 3 ALT 536

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High Courts06 Apr 2000Dismissed

M. Narasimhulu and Others Vs Deputy Transport Commissioner and Secretary, Regional Transport Authority and Another

Andhra Pradesh High Court · (2001) 1 ALT 245

Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 3Andhra Pradesh Motor Vehicles Taxation Rules, 1963 — Rule 5Motor Vehicles Act, 1988 — Section 52

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High Courts06 Apr 2000

Lalitha Sankar Narayan and others Vs Rohini

Andhra Pradesh High Court · (2000) 3 ALD 759 : (2000) 3 ALT 672 : (2000) 2 APLJ 270

Succession Act, 1925 — Section 276

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High Courts06 Apr 2000Allowed

D. Chandra Reddy Vs Gowrisetty Prabhakar and Another

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 674 : (2000) 2 ALT(Cri) 17 : (1999) 2 ALT(Cri) 497 : (2000) 3 CivCC 315 : (2001) 107 CompCas 474 : (2000) CriLJ 2526

Criminal Procedure Code, 1973 (CrPC) — Section 489Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts06 Apr 2000Dismissed

Javerchand Chawla Vs State of A.P.

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 684 : (2000) 1 ALT(Cri) 540 : (2000) CriLJ 3753 : (2001) 1 RCR(Criminal) 270

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 145, 24, 25, 415, 419

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High Courts06 Apr 2000

Divisional Manager, New India Assurance Company Ltd., Vijayawada Vs Abdul Sammad Chellappa and others

Andhra Pradesh High Court · (2000) 5 ALD 485 : (2000) 3 ALT 509

Motor Vehicles Act, 1988 — Section 173, 95

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High Courts03 Apr 2000

T.S. Devakaranamma and another Vs State of Andhra Pradesh and others

Andhra Pradesh High Court · AIR 2000 AP 358 : (2000) 3 ALD 407 : (2000) 2 AnWR 1

Constitution of India, 1950 — Article 226Hyderabad Municipal Corporation Act, 1955 — Section 146, 147, 428, 438, 440

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High Courts03 Apr 2000

G. Chalapathi Vs Managing Director, A.P. Industrial Infracture Corporation Ltd., Hyd. and others

Andhra Pradesh High Court · (2000) 4 ALD 266 : (2000) 3 ALT 107

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High Courts03 Apr 2000

Neela Singh Vs Mahagopal Singh and others

Andhra Pradesh High Court · (2000) 3 ALD 572 : (2000) 3 ALT 289 : (2000) 3 APLJ 157

Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63

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High Courts03 Apr 2000

P. John Abraham Vs State of Andhra Pradesh and another

Andhra Pradesh High Court · (2000) 4 ALD 535 : (2000) 1 ALD(Cri) 779 : (2000) 2 ALT 614 : (2000) 2 APLJ 283 : (2000) CriLJ 3224

Constitution of India, 1950 — Article 14, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 169, 227Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8

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High Courts03 Apr 2000

District Collector, Hyderabad and another Vs N. Krishna Mohan and others

Andhra Pradesh High Court · (2000) 4 ALD 126 : (2000) 3 ALT 525

Andhra Pradesh Survey and Boundaries Act, 1923 — Section 10, 13, 14, 9(2)Constitution of India, 1950 — Article 126, 226Estates Abolition Act — Section 11

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High Courts03 Apr 2000

Om Prakash Kultia Vs Chief Enforcement Officer

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 912 : (2001) CriLJ 3122

Criminal Procedure Code, 1973 (CrPC) — Section 428Customs Act, 1962 — Section 135Foreign Exchange Regulation Act, 1947 — Section 23(1), 23(3), 23B(1)

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High Courts31 Mar 2000Dismissed

Mohd. Ayub Khan Vs The Government of A.P. and Others

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 906 : (2000) 1 ALT(Cri) 520 : (2000) CriLJ 3228

Hyderabad City Police Act, 1348 — Section 26(1), 26(7), 26(9)

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High Courts31 Mar 2000

Union Public Service Commission, New Delhi Vs D. Vijay Kumar and others

Andhra Pradesh High Court · (2000) 3 ALD 220 : (2000) 3 ALT 9

Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 5(4)

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High Courts31 Mar 2000

G. Pentayya Reddy Vs Chief Superintendent (Mech), Visakhapatnam Steel Plant, Visakhapatnam and another

Andhra Pradesh High Court · (2000) 3 ALD 308 : (2000) 3 ALT 141

Penal Code, 1860 (IPC) — Section 341, 353, 506

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High Courts31 Mar 2000

In Re: Referring Officer, Addl. District and Sessions Judge

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 654 : (2000) 1 ALT(Cri) 388 : (2000) CriLJ 3422

Criminal Procedure Code, 1973 (CrPC) — Section 193, 209, 226, 227, 228Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 3, 3(1)

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